Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Meer Chand on 25 October, 2019
Bench: Vineet Saran, A.S. Bopanna
ITEM NO.46 COURT NO.17 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 for Special Leave to Appeal (Crl.) No. 909/2018
(Arising out of impugned final judgment and order dated
28-04-2017 in CRLR No. 84/2009 passed by the High Court Of
Himachal Pradesh At Shimla)
THE STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
MEER CHAND Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF)
Date :25-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Abhinav Mukerji, AOR
Ms. Pratishtha Vij, Adv.
Mrs. Bihu Sharma, Adv.
Mr. Samarth Khanna, Adv.
For Respondent(s) Mr. Ajay Marwah, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we do not see any good ground to interfere with the impugned judgment. The special leave petition is, accordingly, dismissed.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.10.26 10:53:19 IST Reason: