Supreme Court - Daily Orders
Raj Kishore Singh vs Union Of India Through Cbi on 26 October, 2015
Bench: Chief Justice, Amitava Roy
1
ITEM NO.26+78 COURT NO.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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8874/2015
(Arising out of impugned final judgment and order dated 18/06/2015
in CRMP No. 02/2013 passed by the High Court of Jharkhand at
Ranchi)
RAJ KISHORE SINGH Petitioner(s)
VERSUS
UNION OF INDIA THROUGH CBI Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment, exemption from filing O.T., permission to file lengthy
list of dates, interim relief and office report)
WITH
SLP(Crl) No. 8800/2015
(With appln.(s) for permission to file lengthy list of dates,
appln.(s) for exemption from filing O.T. and Interim Relief)
SLP(Crl.)No.8920/2015
(With appln.(s) for permission to file lengthy list of dates,
appln.(s) for exemption from filing O.T., Interim Relief and
office report)
Date : 26/10/2015 These petitions were called
on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Amrendra Sharan, Sr. Adv.
Mr. Amit Anand Tiwari,Adv.
Mr. Abhinandan Banerjee, Adv.
Mr. Abhinav Raghuvanshi, Adv.
Ms. Shakun Sharma, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
UPON hearing the counsel the Court made the following
NEETU KHAJURIA
Date: 2015.10.27
08:41:40 IST
O R D E R
Reason:
Learned senior counsel for the petitioner(s), on instructions, seeks permission 2 of this Court to withdraw these special leave petitions.
Permission sought for is granted. The special leave petitions are disposed of as withdrawn.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar