Supreme Court - Daily Orders
Manohar Lal Sharma vs Cbi & Others on 9 March, 2015
Bench: Chief Justice, Sudhansu Jyoti Mukhopadhaya, Arun Mishra
1
ITEM NO.118 COURT NO.1 SECTION II
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). 727/2015
(Arising out of impugned final judgment and order dated 16/09/2014
in WPCRL No. 807/2014 passed by the High Court Of Delhi at New
Delhi)
MANOHAR LAL SHARMA Petitioner(s)
VERSUS
CBI & OTHERS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to appear and argue in person and interim
relief and office report)
Date : 09/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR.JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Manohar Lal Sharma,
Petitioner-in-person.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to appear and argue in person is allowed.
Heard the petitioner, appearing in person.
Signature Not Verified Digitally signed byThe petitioner, appearing in person, seeks permission of this Court to withdraw the Special Leave Petition with liberty Ramana Venkata Ganti Date: 2015.03.10 17:14:36 IST to approach the Punjab and Haryana High Court. Reason:
Permission sought for is granted.2
The Special Leave Petition is disposed of as withdrawn with liberty to approach the Punjab and Haryana High Court.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar