Supreme Court - Daily Orders
Rajesh Kumar Jha vs The State Of West Bengal on 2 January, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.31 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 338/2018
RAJESH KUMAR JHA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
(FOR ADMISSION and IA No.167886/2018-EXEMPTION FROM FILING O.T. )
Date : 02-01-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Dhirendra Kumar Mishra, Adv.
Mr. P. B. Reddy, Adv.
Mr. Balaji D. Kotgire, Adv.
Mrs. Sarla Chandra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks leave to withdraw this Writ Petition with liberty to avail the appropriate remedy before appropriate forum in accordance with law.
With liberty as above, the Writ Petition is dismissed as withdrawn.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.01.03
16:35:29 IST
Reason: