Supreme Court - Daily Orders
Fateh Singh vs Union Of India on 17 April, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.29 COURT NO.2 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.)...... of 2015
CRLMP No(s). 4664/2015
(Arising out of impugned final judgment and order dated 20/08/2014
in CRLMP No. 3514/2013 passed by the High Court Of Rajasthan At
Jaipur)
FATEH SINGH Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
CRLMP. 4664/2015(with c/delay in filing slp)
Date: 17/04/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. G.C. Tyagi,Adv.
Mr. Kailash Pandey,Adv.
Mr. Brijesh Tyagi,Adv.
Mr. Chirag Mahalwal,Adv.
Mr. I.K. Mishra,Adv.
Mr. Balendra Tiwari,Adv.
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter at some length, learned counsel for the petitioner, seeks leave to withdraw this special leave petition.
This special leave petition is accordingly dismissed as withdrawn.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.04.17 15:43:16 IST Reason: (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER