Supreme Court - Daily Orders
Hare Ram Rai vs Union Of India . on 8 August, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.24 COURT NO.15 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.) Diary No(s).
4696/2016
(Arising out of impugned final judgment and order dated 27/11/2015
in CRLAP No. 18006/2011 passed by the High Court of Judicature at
Allahabad)
HARE RAM RAI AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(Office report on default)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Divyesh Pratap Singh,Adv.
Mr. Kunwar Aditya Singh,Adv.
Mr. Suraj Prakash Singh,Adv.
Mr. Pranab Prakash,Adv.
Mr. Hasan Anzar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks permission to withdraw the special leave petition. Permission is granted.
The special leave petition is, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by SAPNA BISHT Date: 2016.08.08 16:51:27 IST (SAPNA BISHT) (SHARDA KAPOOR) Reason: SR.P.A. COURT MASTER