Supreme Court - Daily Orders
Vishnu vs The State Of Kerala on 7 January, 2020
Bench: Navin Sinha, Krishna Murari
ITEM NO.21 COURT NO.15 SECTION II-B
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). 11650/2019
(Arising out of impugned final judgment and order dated 25-11-2019
in TRPCR No. 100/2019 passed by the High Court Of Kerala At
Ernakulam)
VISHNU Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 07-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Ranjith B.Marar,Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. S.P.Kurup,Adv.
Mr. Mahendra Kumawat,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the Special Leave Petition.
Accordingly, the Special Leave Petition is dismissed as withdrawn.
(SUMAN WADHWA) Signature Not Verified (DIPTI KHURANA) AR CUM PS Digitally signed by GEETA AHUJA Date: 2020.01.07 COURT MASTER 16:55:50 IST Reason: