Supreme Court - Daily Orders
Joga Singh vs The State Of Himachal Pradesh on 30 July, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.52 COURT NO.11 SECTION II-C
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). 5616/2018
(Arising out of impugned final judgment and order dated 07-07-2016
in CRLA No. 3/2013 passed by the High Court of Himachal Pradesh at
Shimla)
JOGA SINGH Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(WITH INTERIM RELIEF )
Date : 30-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Subhasish Bhowmick, AOR
Ms. G.Goyal,Adv.
Mr. Avijnan Biswas,Adv.
Mr. A.K.Mishra,Adv.
For Respondent(s) Ms. Upasana Nath, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, two weeks’ time is granted to the learned counsel for the respondent-State to file vakalatnama and counter affidavit.
Copy of the petition be served upon the counsel for the respondent-State.
List the matter after two weeks.
Signature Not Verified(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by ANITA MALHOTRA Date: 2018.08.01 COURT MASTER COURT MASTER 14:34:59 IST Reason: