Supreme Court - Daily Orders
State Of Himachal Pradesh vs Sudesh Kumari on 8 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.19 COURT NO.6 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 for Special Leave to Appeal (C)......of 2016
CC No. 6005/2016
(Arising out of impugned final judgment and order dated
18/11/2014 in LPA No. 194/2014 passed by the High Court Of
Himachal Pradesh At Shimla)
STATE OF HIMACHAL PRADESH AND ORS. Petitioner(s)
VERSUS
SUDESH KUMARI Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :08/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Sangeeta Bharti, Adv.
Mr. Krishanu Adhikary, Adv.
Mr. Ashish Kumar, Adv.
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismised.
[ Charanjeet Kaur ] [ Sharda Kapoor ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2016.04.08 17:17:08 IST Reason: