Supreme Court - Daily Orders
Sunil Kumar vs State Of Himachal Pradesh on 14 September, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.17 COURT NO.3 SECTION IIB
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). 6824/2016
(Arising out of impugned final judgment and orders dated
27/06/2016 and 30/06/2016 in CRLA No. 378/2010 passed by the High
Court of Himachal Pradesh at Shimla)
SUNIL KUMAR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 14/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Aditya Dhawan,Adv.
Mr. Pankaj Singh,Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground to interfere with the impugned order 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, also stands disposed of.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.09.15 17:24:56 IST Reason:(Anita Malhotra) (Renuka Sadana) Court Master Assistant Registrar