Supreme Court - Daily Orders
Deputy Superintendent Of Police, ... vs Mr. K.D. Belliappa on 30 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.34 COURT NO.5 SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)...CRLMP No.1504/2017
(Arising out of impugned final judgment and order dated 26/04/2016
in CRLP No.4906/2015 passed by the High Court Of Karnataka At
Bangalore)
DEPUTY SUPERINTENDENT OF POLICE,
KARNATAKA LOKAYUKTHA Petitioner(s)
VERSUS
MR. K.D. BELLIAPPA AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Joseph Aristotle S.,Adv.
Ms. Priya Aristotle, Adv.
Mr. K. Priyadarshini, Adv.
For Respondent(s) Mr. V. Raghvendra Murthy, Adv. [N.P.]
Mr. Anil C. Nishani, Adv. [N.P.]
Mr. Anil V. Katarki, Adv. [N.P.]
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this Special Leave Petition.
Permission granted.
The Special Leave Petition is dismissed as withdrawn. However, as prayed, liberty is granted to the petitioner to proceed against the respondents, if admissible under law.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.01.30 17:30:55 IST Reason: (ASHA SUNDRIYAL) (SNEH LATA SHARMA) COURT MASTER COURT MASTER