Supreme Court - Daily Orders
Union Of India vs Geeta Devi on 6 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.14 COURT NO.6 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)......CC No(s).
21384/2014
(Arising out of impugned final judgment and order dated 23/07/2014
in LPA No. 722/2011 passed by the High Court Of H.P. At Shimla)
UNION OF INDIA Petitioner(s)
VERSUS
GEETA DEVI AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 06/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr.Ranjit Kumar, SG
Mr. Ashok K. Srivastava, Adv.
Mrs. V. Mohana, Adv.
Ms. Sushma Suri,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. The question of law is kept open. (Gulshan Kumar Arora) (H.S. Parasher) Signature Not Verified Digitally signed by Court Master Court Master Gulshan Kumar Arora Date: 2015.01.06 16:53:58 IST Reason: