Supreme Court - Daily Orders
S. Ilanahai vs State Of Mumbai . on 10 September, 2015
ITEM NO.72 REGISTRAR COURT. 1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (Crl.) Diary No(s).
14803/2015
S. ILANAHAI Petitioner(s)
VERSUS
STATE OF MUMBAI AND ORS. Respondent(s)
Date : 10/09/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms. Shanti Iyer, Adv.
Mr. Senthil Jagadeesan,Adv.
For Respondent(s)
Mr. Pawanshree Agrawal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
A letter dated 13.8.2015 has been received from the petitioner requesting for the withdrawal of the impugned petition. Keeping in view that the petition has yet not been registered, the request is hereby accepted.
The unregistered petition stands withdrawn.
(RACHNA GUPTA) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.09.18 17:26:02 IST Reason: