Supreme Court - Daily Orders
Parvati Devi vs State Of Uttrakhand on 1 December, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.26 COURT NO.7 SECTION II
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.)..... CRLMP No(s).
23046-23047/2014
(Arising out of impugned final judgment and order dated 03/03/2014
in CRLMA No. 241/2014 passed by the High Court Of Uttarakhand At
Nainital)
PARVATI DEVI Petitioner(s)
VERSUS
STATE OF UTTRAKHAND Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 01/12/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Ravindra S. Garia,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
[O.P. SHARMA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.12.01 16:50:24 IST Reason: