Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Tej Ram on 13 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.20 COURT NO.12 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.)...... CRLMP No(s).
6144/2016
(Arising out of impugned final judgment and order dated 12/10/2015
in CRLA No. 190/2015 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
TEJ RAM Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. D.K. Thakur,Dy. AG
Mr. Shariq Ahmed, 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.
Leave granted.
(Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.04.13 17:04:52 IST Reason: