Supreme Court - Daily Orders
S.P.Vijaya Priya vs State Of A.P. . on 11 July, 2014
ITEM NO.15 COURT NO.5 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4582/2014
(Arising out of impugned final judgment and order dated 05/12/2013
in CRLP No. 98/2013 passed by the High Court Of A.p At Hyderabad)
S.P.VIJAYA PRIYA Petitioner(s)
VERSUS
STATE OF A.P. & ORS. Respondent(s)
(with appln. (s) for ad-interim ex-parte stay and exemption from
filing O.T. and office report)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. S. Nandakumar, Adv.
Mr. R. Satish Kumar, Adv.
Mr. Parivesh Singh, Adv.
Ms. Vedanayaki Kiran D., Adv.
Mr. Naresh Kumar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for sometime, learned counsel for petitioner sought permission to withdraw the Special Leave Petition. Liberty is granted without any liberty to challenge the same very order before this Court. The Special Leave Petition is dismissed as withdrawn.
(Neeta) (Tapan Kumar Chakraborty) Signature Not Verified Digitally signed by Sr. P.A. Court Master Neeta Sapra Date: 2014.07.14 16:53:46 IST Reason: