Supreme Court - Daily Orders
Satya Narayan Singh vs Hiralal Prosad . on 5 August, 2016
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.37 COURT NO.6 SECTION XVI
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) Diary No(s). 8367/2016
(Arising out of impugned final judgment and order dated 17/02/2015
in CO No. 68/2015 passed by the High Court Of Calcutta)
SATYA NARAYAN SINGH AND ANR. Petitioner(s)
VERSUS
HIRALAL PROSAD AND ORS. Respondent(s)
(office report on default)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Petitioner(s) Mr. Sukesh Ghosh, Adv.
Ms. Shashi Kiran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks leave to withdraw the special leave petition. Permission granted.
Accordingly, the special leave petition is dismissed as withdrawn.
(VINOD KUMAR JHA) (SUMAN JAIN)
Signature Not Verified
AR-CUM-PS COURT MASTER
Digitally signed by
VINOD KUMAR
Date: 2016.08.08
18:02:42 IST
Reason: