Supreme Court - Daily Orders
V. Pandian & Anr Etc. vs The Inspector Of Police Cbi, Chennai on 5 May, 2014
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ITEM NO.9 COURT NO.4 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).3281-3282/2014
(From the judgement and order dated 23/08/2013 in CRLOP
No.12986/2013,CRLOP No.13007/2013 of The HIGH COURT OF
JUDICATURE AT MADRAS)
V. PANDIAN & ANR ETC. Petitioner(s)
VERSUS
THE INSPECTOR OF POLICE CBI, CHENNAI Respondent(s)
Date: 05/05/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. P.R. Kovlian, Adv.
Ms. Geetha Kovilan, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioners states that the petitioners wish to withdraw the Special Leave Petitions and instead move the High Court again. With the aforesaid liberty, the Special Leave Petitions are dismissed as withdrawn.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER