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Anil Kumar Kulhar vs State Of Rajasthan . on 5 December, 2014

Bench: J. Chelameswar, S.A. Bobde

     ITEM NO.7                            COURT NO.6                  SECTION XV

                               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 (C)                  No(s).   17185/2013

     (Arising out of impugned final judgment and order dated 22/08/2012
     in DBPIL No. 850/2012 passed by the High Court Of Rajasthan At
     Jaipur)

     ANIL KUMAR KULHAR & ANR.                                           Petitioner(s)

                                                  VERSUS

     STATE OF RAJASTHAN & ORS.                                          Respondent(s)

     (with office report)

     Date : 05/12/2014 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)              Mr.   Arun Sharma,Adv.
                                    Mr.   V. Sushant Gupta,Adv.
                                    Mr.   Rohit Sharma,Adv.
                                For Dr.   Kailash Chand,Adv.


     For Respondent(s)              Mr. K.V. Vishwanathan,Sr.Adv.
                                    Mr. shekhar Srivastava,Adv.
                                    Mr. Sanjeev Kumar,Adv.
                                 for M/s. Khaitan & Co.,Adv.

                                    Ms. Ruchi Kohli,Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The learned counsel for the petitioner prays and is permitted to withdraw the special leave petition reserving liberty to the petitioner to pursue the appropriate remedy in accordance with law.

The special leave petition is accordingly dismissed as withdrawn with the aforesaid liberty, as prayed for.

However, the costs imposed on the petitioner is hereby reduced to Rs.1000/-.

            [O.P. SHARMA]                                      [INDU BALA KAPUR]
             COURT MASTER                                        COURT MASTER