Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Rajan Kumar on 3 February, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.18 COURT NO.1 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)... 2014
CRLMP.NO(s). 1680
(From the judgement and order dated 03/07/2013 in CRLA No.185/2013, of The
HIGH COURT OF H.P AT SHIMLA)
STATE OF H.P Petitioner(s)
VERSUS
RAJAN KUMAR Respondent(s)
(With appln(s) for c/delay in filing SLP, permission to file additional
documents and office report)
Date: 03/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Ajay Marwah,Adv.
Mr. Arun K. Sinha,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Permission to file additional documents is granted. Delay condoned.
Issue notice.
Tag with SLP(C)...../2014 (@ Crl.M.P.No. 1218 of 2014).
[ Madhu Bala ] [ Savita Sainani ] Court Master Assistant Registrar