Supreme Court - Daily Orders
State Of Himachal Pradesh vs Hira Lal on 17 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.22 COURT NO.6 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).
6137/2015
(Arising out of impugned final judgment and order dated 11/09/2014
in CRLA No. 224/2011 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
HIRA LAL Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Suryanarayana Singh,AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.04.20 18:12:10 IST Reason: