Supreme Court - Daily Orders
Roshan Lal vs The State Of Himachal Pradesh on 10 July, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.13 COURT NO.11 SECTION
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).10637/2017
(Arising out of impugned final judgment and order dated 14-08-2013
in CWP No. 1935/2013 passed by the High Court Of Himachal Pradesh
At Shimla)
ROSHAN LAL Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(NOT BEFORE HON'BLE MR. JUSTICE A.M. KHANWILKAR)
Date : 10-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Vivek Sharma, Adv.
Mrs. Nanita Sharma, AOR
Mr. Nitish Shekhar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Upon perusing the paper books, it has come to our notice that there is a delay of 1237 days in filing this petition and we do not find any justifiable reasons to condone the delay.
Even on merits, we find no reason to entertain this petition, which is, accordingly, dismissed. Pending application
(s), if any, shall stand disposed of.
The Petition is, accordingly, dismissed on the ground of delay as well as on merits.
Signature Not Verified Digitally signed by HEMALATHA MOHAN Date: 2017.07.13 18:17:08 IST Reason: (B.PARVATHI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER