Supreme Court - Daily Orders
State Of U.P. vs Anil Kumar Verma &Amp Ors. on 26 May, 2014
ITEM NO.36 COURT NO.2 SECTION XI
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 (Civil) No(s). 13635/2014
(Arising out of impugned interim order dated 12/05/2014 in WA NO.
5822/2014 passed by the HIGH COURT OF JUDICATURE AT ALLAHABAD)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
ANIL KUMAR VERMA & ORS. Respondents(s)
Date : 26/05/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE A. K. SIKRI
(VACATION BENCH)
For Petitioner(s) Mr. Arvind Verma,Sr.Adv.
Mr. C.D. Singh,Adv.
Mr. Mike Prakash Desai,Adv.
Ms. Sakshi Kakkar,Adv.
For Respondent(s) Mr. Mukul Rohatgi,Sr.Adv.
Mr. Abhijeet Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the petition.
Special leave petition is accordingly dismissed as withdrawn.
(O. P. SHARMA) (M. S. NEGI)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2014.05.26
18:54:31 IST
Reason: