Supreme Court - Daily Orders
State Of Himachal Pradesh vs Layak Ram on 2 February, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.24 COURT NO.8 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 for Special Leave to Appeal (Crl.)No......./2015
CRLMP No. 1420/2015
(Arising out of impugned final judgment and order dated 18/06/2014
in CRLA No. 223/2008 passed by the High Court of Himachal Pradesh
at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
LAYAK RAM Respondent(s)
(With application for condonation of delay in filing SLP)
Date : 02/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Suryanarayana Singh, A.A.G.
Ms. Pragati Neekhra, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.02.12[KALYANI GUPTA] [SHARDA KAPOOR] 11:23:26 IST Reason: COURT MASTER COURT MASTER