Supreme Court - Daily Orders
State Of Himachal Pradesh vs Ravi Kumar on 8 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.14 COURT NO.8 SECTION IIB
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.)....../2015
(CRLMP No(s). 9947/2015)
(Arising out of impugned final judgment and order dated 06/01/2015
in CRA No. 61/2012 passed by the High Court Of Himachal Pradesh At
Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
RAVI KUMAR Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Aman Panwar,Adv.
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.07.08
16:45:46 IST
Reason: