Supreme Court - Daily Orders
Phurba Tenzing Bhutia vs The State Of Sikkim on 16 January, 2023
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Petition for Special Leave to Appeal (Crl.) No. 589/2019
PHURBA TENZING BHUTIA Petitioner(s)
VERSUS
THE STATE OF SIKKIM Respondent(s)
O R D E R
IA No. 183371/2022 The application has been filed by the petitioner for the withdrawal of the petition.
In view of the averments made in the application, the application is allowed. The petition is dismissed as withdrawn accordingly.
……………………………………………………….J (SUDHANSHU DHULIA) NEW DELHI;
JANUARY 16, 2023.
Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.01.20 16:44:27 IST Reason: ITEM NO.1708 COURT NO.11 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 for Special Leave to Appeal (Crl.) No. 589/2019 PHURBA TENZING BHUTIA Petitioner(s) VERSUS THE STATE OF SIKKIM Respondent(s)
( IA No. 183371/2022 - APPLICATION FOR PERMISSION) Date : 16-01-2023 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA [IN CHAMBER] For Petitioner(s) Mrs. K. Sarada Devi, AOR Mr. R. Vijay Nandan Reddy, Adv. Mr. V. Krishna Swaroop, Adv. For Respondent(s) Mr. Sameer Abhyankar, AOR Ms. Vani Vandana Chhetri, Adv. Ms. Nishi Sangtani, Adv.
UPON hearing the counsel the Court made the following O R D E R The petition is dismissed as withdrawn in terms of the signed order.
(ARUSHI SUNEJA) (KAMLESH RAWAT) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on the file.)