Supreme Court - Daily Orders
Geeta Ram Nautiyal vs The State Of Uttarakhand on 10 July, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.9 COURT NO.10 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 46680/2017, in Petition(s) for Special Leave to Appeal (Crl.)
No(s). 004610/2017
(Arising out of impugned final judgment and order dated 28-04-2017
in C-482 Petition No. 576/2017 passed by the High Court Of
Uttarakhand At Nainital)
GEETA RAM NAUTIYAL Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ANR. Respondent(s)
(FOR EXEMPTION FROM FILING O.T. ON IA 46680/2017
THE MATTER WAS MENTIONED ON 9TH JUNE, 2017 WHEN THE COURT DIRECTED
TO LIST IN THE SECOND WEEK OF JULY, 2017)
Date : 10-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. R. Venkataramani, Sr.Adv.
Mr. Rakesh Mishra, AOR
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Yash Raj Bundela, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is dismissed. However, we request the High Court to dispose of the matter expeditiously.
Signature Not VerifiedPending applications, if any, stand disposed of.
Digitally signed by SUKHBIR PAUL KAUR Date: 2017.07.10 13:01:43 PKT Reason: (SUKHBIR PAUL KAUR) (S. SIVARAMAKRISHNA) AR CUM PS ASST.REGISTRAR