Supreme Court - Daily Orders
Kolhan Samvedak Sangh, Saraikella ... vs State Of Jharkhand . on 13 October, 2014
Bench: Vikramajit Sen, Prafulla Chandra Pant
ITEM NO.38 COURT NO.13 SECTION XVII
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 (C) No. 26598/2014
(Arising out of impugned final judgment and order dated 17/02/2014
in LPA No. 259/2013 passed by the High Court Of Jharkhand At
Ranchi)
KOLHAN SAMVEDAK SANGH, SARAIKELLA KHARSAWAN Petitioner(s)
VERSUS
STATE OF JHARKHAND & ORS. Respondent(s)
(with appln. for exemption from filing O.T. and interim relief and
office report)
Date : 13/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s) Mr. Himanshu Shekhar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner states that the petitioner have approached the Authorities with a Representation and he has instructions to withdraw the special leave petition. Permission is granted. The special leave petition is dismissed as withdrawn accordingly.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS (COURT MASTER)
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.10.14
15:38:50 IST
Reason: