Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Mehboob Khan on 11 March, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.25 COURT NO.9 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.)......of 2016
CRLMP No(s). 4182/2016
(Arising out of impugned final judgment and order dated
11/03/2015 in CRLAP No. 227/2008 passed by the High Court Of
Himachal Pradesh At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
MEHBOOB KHAN Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date :11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. D.K. Thakur, Adv.
Mr. Varinder Kumar Sharma,Adv.
Mr. Shariq Ahmed, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the application for condonation of delay as well as on the special leave petition.
[ Charanjeet Kaur ] [ Mala Kumari Sharma ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2016.03.12 13:50:47 IST Reason: