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Supreme Court - Daily Orders

Chuni Lal vs Indira Seth (Since Deceased) Thr. Legal ... on 21 July, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

     ITEM NO.13                                  COURT NO.12                    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
     Crl.M.P. NO.7215 of 2017 in
     Petition(s) for Special Leave to Appeal (Crl.) No(s). 1685/2017

     (Arising out of impugned final judgment and order dated 07-11-2016
     in CRLR No. 154/2011 passed by the High Court Of Himachal Pradesh
     At Shimla)

     CHUNI LAL                                                                  Petitioner(s)

                                                          VERSUS

     INDIRA SETH (SINCE DECEASED) THR. LEGAL HEIRS                              Respondent(s)

     (FOR MODIFICATION OF COURT ORDER – Crl.M.P./IA No. 7215/2017)
     (ONLY IA 7215/2017 IS BEING LISTED FOR ORDERS)


     Date : 21-07-2017 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)                    Mr. Prashant Diwan,Adv.
                                          Mr. Manohar Pratap,Adv.
                                          Ms. Mishika Vig,Adv.
                                          Mr. Ajit Sharma, AOR

     For Respondent(s)                    Mr. Nishant S.,Adv.
                                          Mr. Jinendra Jain, AOR

                         UPON hearing the counsel the Court made the following
                                           O R D E R

Heard.

In view of the settlement between the parties, we set aside the sentence or imprisonment awarded to the petitioner.

Order, dated 6th March, 2017 passed by this Court, is reviewed and modified to this extent.

Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.07.21

Crl.M.P. NO.7215 of 2017 is accordingly disposed of.

17:21:48 IST Reason:
     (MAHABIR SINGH)                                                       (VEENA KHERA)
      COURT MASTER                                                       ASSISTANT REGISTRAR