Supreme Court - Daily Orders
State Of H.P. vs Jagdev Singh . on 23 March, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.54 COURT NO.11 SECTION XIV
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 (C)......CC No(s).
8584/2012
(Arising out of impugned final judgment and order dated 07/01/2011
in CWP No. 240/2011 passed by the High Court Of Himachal Pradesh At
Shimla)
STATE OF H.P.& ORS. Petitioner(s)
VERSUS
JAGDEV SINGH & ORS. Respondent(s)
I.A. No. 1/2012(with c/delay in filing SLP and office report)
Date : 23/03/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Suryanarayana Singh, AAG
Ms. N. Annapoorani,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of this Court's Order dated 15.01.2015 dismissing SLP(C) No. 33570 of 2010 (entitled State of H.P. & Ors. vs. Pritam Singh) & other connected matters, this Petition is also dismissed.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.03.24 17:00:41 IST Reason: (NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER