Supreme Court - Daily Orders
Gujraj Singh @ Gaja Nand vs The State Of Punjab on 14 November, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.16 COURT NO.10 SECTION II-B
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). 8524/2017
(Arising out of impugned final judgment and order dated 22-08-2017
in CRMM No. 23123/2017 passed by the High Court of Punjab & Haryana
at Chandigarh)
GUJRAJ SINGH @ GAJA NAND Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.114924/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.114925/2017-EXEMPTION FROM
FILING O.T.)
Date : 14-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr.Himanshu Sharma, Adv.
Ms.Archana Pathak Dave, Adv.
Ms.Seeta Ram Sharma, Adv.
Ms.Aditi Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave of this Court to withdraw the special leave petition.
The special leave petition is dismissed as withdrawn.
(Ashok Raj Singh) (Jagdish Chander)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.11.15
16:47:10 IST
Reason: