Supreme Court - Daily Orders
Ms. Meetu Puri vs State Of Punjab on 2 April, 2014
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ITEM NO.2 REGISTRAR COURT.2 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M.K. HANJURA
Petition(s) for Special Leave to Appeal (Crl) D.No(s).22454/2012
MS. MEETU PURI Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
(With office report )
Date: 02/04/2014 This Petition was called on for hearing today.
For Petitioner(s)
Petitioner-In-Person,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
None appears.
What gets revealed from the office report is that the petitioner has moved an application for the withdrawal of this Special Leave Petition which has not been registered as yet. Since this petition has not been registered as yet, therefore, the petition is permitted to be withdrawn.
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