Supreme Court - Daily Orders
Sarabjit Rai vs State Of Punjab & Another on 5 February, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.15 COURT NO.11 SECTION IIB
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). 298-299/2016
(Arising out of impugned final judgment and order dated 18/02/2015
in CRLM No. 5695/2011 and CRLA No. 1820/2010 and passed by the High
Court of Punjab & Haryana at Chandigarh)
SARABJIT RAI Petitioner(s)
VERSUS
STATE OF PUNJAB & ANOTHER Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 05/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. V. Giri, Sr. Adv.
Mr. A.K. Mehta, Adv.
Mr. Mohan Lal Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Senior counsel appearing for the petitioner seeks permission to withdraw the Special Leave Petitions.
The Special Leave Petitions are dismissed as withdrawn.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2016.02.05
16:57:38 IST
Reason: