Supreme Court - Daily Orders
Ravinder Kumar Sehgal @ Ravi Kumar ... vs State Of Up And Another on 19 January, 2017
Bench: J. Chelameswar, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL) NO.230 OF 2014
RAVINDER KUMAR SEHGAL @ RAVI KUMAR SEHGAL PETITIONER(S)
VERSUS
STATE OF UP AND ANOTHER RESPONDENT(S)
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the transfer petition.
Permission granted.
The transfer petition is accordingly dismissed as withdrawn.
…...................J. (J. CHELAMESWAR) …...................J. (ABHAY MANOHAR SAPRE) New Delhi January 19, 2017 Signature Not Verified Digitally signed by OM PARKASH SHARMA Date: 2017.01.19 17:03:14 IST Reason: ITEM NO.5 COURT NO.3 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Criminal) No(s). 230/2014 RAVINDER KUMAR SEHGAL @ RAVI KUMAR SEHGAL Petitioner(s) VERSUS STATE OF UP AND ANOTHER Respondent(s) (with appln. (s) for stay and office report) Date : 19/01/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. Debojit Borkakati,Adv.
Mr. S.K. Sharma,Adv.
Mr. Krishan Kumar,Adv.
For Respondent(s) Mr. Abhisth Kumar,Adv.
Mr. Ankit Yadav,Adv.
UPON hearing the counsel the Court made the following O R D E R The transfer petition is dismissed as withdrawn, in terms of the signed order.
[O.P. SHARMA] [RAJINDER KAUR] AR-CUM-PS COURT MASTER
(Signed order is placed on the file)