Supreme Court - Daily Orders
Ramu vs State Of M.P. on 11 August, 2014
À ITEM NO.32 COURT NO.6 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 15714/2014, CRLMP. 15715/2014 in Criminal Appeal No(s).
54/2011
RAMU Appellant(s)
VERSUS
STATE OF M.P. Respondent(s)
(for exemption from filing O.T. and withdrawal and office report)
Date : 11/08/2014 This application was called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
[IN CHAMBER]
For Appellant(s)
Mr. D. N. Goburdhan, Adv.
Mr. Prabal Bagchi, Adv.
Mr. Abhishek Aggarwal, Adv.
For Respondent(s)
Mr. C. D. Singh,Adv.
Mr.Darpan Bhuyan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed as withdrawn in terms of the signed order.
(VINOD KUMAR) (SUMAN JAIN) COURT MASTER COURT MASTER (Singed order is placed on the file) Signature Not Verified Digitally signed by Vinod Kumar Date: 2014.08.13 14:10:04 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRLMP.NO.15714/2014 AND CRLMP.No.15715/2014 IN Criminal Appeal No(s).54/2011 RAMU Appellant(s) VERSUS STATE OF M.P. Respondent(s) O R D E R Learned counsel for the appellant prays for leave to withdraw the appeal. The prayer is allowed.
The appeal is dismissed as withdrawn.
.................J. (DEEPAK MISRA) NEW DELHI AUGUST 11, 2014