Supreme Court - Daily Orders
Devinder Singh vs Mehar Chand on 12 February, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
ITEM NO.6 COURT NO.5 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 1050/2018
(Arising out of impugned final judgment and order dated 01-09-2017
in CR No. 155/2016 passed by the High Court Of Himachal Pradesh At
Shimla)
DEVINDER SINGH Petitioner(s)
VERSUS
MEHAR CHAND Respondent(s)
(IA No.18949/2018-CONDONATION OF DELAY IN FILING and IA
No.18952/2018-EXEMPTION FROM FILING O.T.)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Anil Nag, AOR
Mr. Abhilash Nag,Adv.
Mr. Arun Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.02.13 17:26:56 IST Reason: