Supreme Court - Daily Orders
Gaitri Devi vs The State Of Himachal Pradesh on 31 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.36 COURT NO.7 SECTION
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 (Crl.)... Diary No(s).
17364/2017
(Arising out of impugned final judgment and order dated 02-09-2015
in CRLA No. 125/2013 passed by the High Court Of Himachal Pradesh
At Shimla)
GAITRI DEVI Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(FOR ADMISSION
FOR CONDONATION OF DELAY IN FILING ON IA 48022/2017
FOR EXEMPTION FROM FILING O.T. ON IA 48023/2017)
Date : 31-07-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Gaurav Agrawal, AOR
For Respondent(s) Mr. Varinder Kumar Sharm, Adv.
Ms. Parul Sharma, Adv.
Mr. Ajay Marwah, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.08.01 15:40:11 IST Reason: