Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Mehboob Khan on 11 January, 2018
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.42 COURT NO.10 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).2137/2016
(Arising out of impugned final judgment and order dated 11-03-2015
in CRLAP No.227/2008 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
MEHBOOB KHAN SON OF SHRI QUIM KHAN Respondent(s)
(With appln.(s) for c/delay in filing SLP and prayer for interim
relief)
Date : 11-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. D.K. Thakur,Adv.
Mr. Varinder Kumar Sharma,AOR
For Respondent(s) Ms. Nidhi,AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
Signature Not Verified(Sarita Purohit) (Jagdish Chander) Digitally signed by SARITA PUROHIT Date: 2018.01.11 Court master Branch Officer 16:47:26 IST Reason: