Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Man Dassi on 11 September, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.17 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
Petition(s) for Special Leave to Appeal (C) No(s)…….
Diary No.27101/2019
(Arising out of impugned final judgment and order dated 18-08-2017
in RFA No. 151/2011 passed by the High Court of Himachal Pradesh at
Shimla)
THE STATE OF HIMACHAL PRADESH & ANR. Petitioner(s)
VERSUS
MAN DASSI Respondent(s)
(IA No.133861/2019-CONDONATION OF DELAY IN FILING and IA
No.133862/2019-CONDONATION OF DELAY IN REFILING)
Date : 11-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Manish Kumar,Adv.
Mr. Satish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.09.12
16:12:51 IST
Reason: