Supreme Court - Daily Orders
Neetu Devi vs The State Of Himachal Pradesh on 7 February, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.21 COURT NO.8 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 18115/2024
[Arising out of impugned final judgment and order dated 31-05-2024
in CRMPM No. 903/2024 passed by the High Court of Himachal Pradesh
at Shimla]
NEETU DEVI Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
Date : 07-02-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Ms. Nishi Prabha Singh, Adv.
Mr. Aslam, Adv.
Mr. Ranjan Khan, Adv.
Mr. V. Ramasubbu, Adv.
Mr. Prashant Kumar Umrao, AOR
For Respondent(s) Mr. Satyam Shekhar, Adv.
Mr. Anil Nag, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the joint request of the learned counsel appearing for both the sides, list the mater after four weeks.
Learned counsel appearing for the respondent is permitted to file the reply in the meantime.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2025.02.10 (ASHA SUNDRIYAL) 17:45:53 IST Reason: (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR