Supreme Court - Daily Orders
Sunder Bhati vs State Of U.P on 30 November, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.18 COURT NO.3 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). 9930/2015
(Arising out of impugned final judgment and order dated 03/08/2015
in Application u/s 482 No.16740/2015 passed by the High Court Of
Judicature at Allahabad)
SUNDER BHATI Petitioner(s)
VERSUS
STATE OF U.P AND ANR. Respondent(s)
(With interim relief)
Date : 30/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Siddharth Luthra,Sr.Adv.
Mr. Jagdish Kumar Chawla,Adv.
Mr. Viraj Gandhi,Adv.
Mr. Mukesh Bansal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned senior counsel appearing for the petitiner seeks permission to withdraw this petition.
Permission granted.
The special leave petition is, accordingly, disposed of as withdrawn.
We are sure that the trial court will consider the matter afresh on its merits without being influenced by the observations made by this court and the High Court, in Signature Not Verified Digitally signed by accordance with law. Sarita Purohit Date: 2015.12.02 17:14:58 IST Reason: (Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar