Supreme Court - Daily Orders
State Of Himachal Pradesh vs Rohit Sharma on 6 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
1
ITEM NO.28 COURT NO.10 SECTION XIV
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)......CC No(s).
6533/2015
(Arising out of impugned final judgment and order dated 05/08/2014
in CWP No. 5096/2014 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH & OTHERS Petitioner(s)
VERSUS
ROHIT SHARMA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 6689/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 7319/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 8025/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 8156/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 06/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.07.07
16:53:19 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Till the next date of hearing the operation of the Impugned Judgment shall remain stayed. Tag with SLP(C) 7148 OF 2015.
(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER