Supreme Court - Daily Orders
Rishi Pal Singh vs State Of Uttarakhand on 5 May, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.10 COURT NO.11 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). 3726/2017
(Arising out of impugned final judgment and order dated 07/03/2017
in BA No. 13/2017 passed by the High Court Of Uttarakhand At
Nainital)
RISHI PAL SINGH Petitioner(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to place addl.
documents on record and interim relief)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Sidharth Luthra, Sr.Adv.
Ms. Supriya Juneja,Adv.
Mr. Aditya Singla, Adv.
Mr. Soumyarup Sanyal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing on behalf of the petitioner seeks permission to withdraw this special leave petition with liberty to approach the trial Court.
Permission is granted.
Signature Not VerifiedThe special leave petition is, accordingly, dismissed Digitally signed by SUKHBIR PAUL KAUR as withdrawn with the above-mentioned liberty. Date: 2017.05.05 10:00:09 IST Reason:
[SUKHBIR PAUL KAUR] [S.S.R.KRISHNA] A.R.-CUM-P.S. ASSISTANT REGISTRAR