Supreme Court - Daily Orders
Laxman Singh vs State Of Uttarkhand on 30 November, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.4 COURT NO.13 SECTION II
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.)........of 2015
(CRLMP No.14155/2015)
(Arising out of impugned final judgment and order dated
14/09/2011 in CRLA No. 41/2009 passed by the High Court of
Uttarakhand at Nainital)
LAXMAN SINGH Petitioner(s)
VERSUS
STATE OF UTTARKHAND Respondent(s)
(With appln. for c/delay in filing SLP and office report)
Date : 30/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Amlan Kumar Ghosh (A.C.),Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner who appears as Amicus Curiae submits that some part of the original records requires translation. The learned counsel may point out to the Registry that part of the original records which requires translation to English and the Registry shall make arrangement for getting it done. In view of the above, post after six weeks.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.11.30 (Rajni Mukhi) (Tapan Kumar Chakraborty) 16:37:31 IST Reason: Sr. P.A. Court Master