Supreme Court - Daily Orders
Bishal Lamgadey vs The State Of Sikkim on 4 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.55 COURT NO.1 SECTION-II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s).24435/2017
(Arising out of impugned final judgment and order dated 01-04-2016
in CRLA No.5/2016 passed by the High Court of Sikkim at Gangtok)
BISHAL LAMGADEY Petitioner(s)
VERSUS
THE STATE OF SIKKIM Respondent(s)
(IA No.79730/2017-CONDONATION OF DELAY IN FILING)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Manika Tripathy Pandey, Adv.
Mr.Ashutosh Kaushik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
The special leave petition is dismissed.
(SATISH KUMAR YADAV) (SHAKTI PARKASH SHARMA)
AR-CUM-PS ASST.REGISTRAR
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.09.05
16:29:15 TLT
Reason: