Supreme Court - Daily Orders
Surinder Singh vs The State Of Himachal Pradesh on 14 August, 2017
Bench: Amitava Roy, S. Abdul Nazeer
ITEM NO.15 COURT NO.8 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 16578/2017
(Arising out of impugned final judgment and order dated 30-12-2016
in RSA No. 630/2007 passed by the High Court Of Himachal Pradesh at
Shimla)
SURINDER SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(IA No.69257/2017-CONDONATION OF DELAY IN FILING and IA
No.69259/2017-EXEMPTION FROM FILING O.T. and IA
No.69263/2017-CONDONATION OF DELAY IN REFILING and IA
No.69262/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 14-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AMITAVA ROY
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Sharan Thakur,Adv.
Mr. Rameshbabu M.R.,Adv.
Mr. Sushil Balwada, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard the learned counsel for the petitioners.
Having regard to the reasons recorded in the impugned judgment, we find no good reason to interfere. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by HEMALATHA MOHAN Date: 2017.08.14 17:27:21 IST Reason:(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER