Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Brij Lal on 10 September, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.13 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 30018/2018
(Arising out of impugned final judgment and order dated 16-12-2015
in LPA No. 29/2015 passed by the High Court Of Himachal Pradesh At
Shimla)
THE STATE OF HIMACHAL PRADESH & ORS. Petitioner(s)
VERSUS
BRIJ LAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.120065/2018-CONDONATION OF DELAY
IN FILING and IA No.120066/2018-EXEMPTION FROM FILING O.T.)
Date : 10-09-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Vikas Mahajan, Adv.
Mr. Vinod Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 876 days in filing this Special Leave Petition and we do not find any justifiable reason to condone this huge delay.
The Special Leave Petition is, accordingly, dismissed on the ground of delay.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2018.09.12 11:05:25 IST Reason: