Supreme Court - Daily Orders
Jitender Singh vs State Of Up on 9 May, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.9 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 71/2017
JITENDER SINGH Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 09/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Sanjay Dubey, Adv.
Mr. Narender Singh, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the writ petition. Permission is granted. The writ petition is dismissed as withdrawn.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.05.11
12:44:56 IST
Reason: