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H. P. State Electricity Board Ltd. vs Shri Hira Singh on 20 February, 2015

Bench: T.S. Thakur, Adarsh Kumar Goel

  ITEM NO.8                              COURT NO.2                 SECTION XV

                                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).
  729-730/2015

  (Arising out of impugned final judgment and order dated 13/05/2013
  in CWP No. 1906/2013,15/05/2014 in CRP No. nil/2014 passed by the
  High Court Of Himachal Pradesh At Shimla)

  H. P. STATE ELECTRICITY BOARD LTD. & ANR.                           Petitioner(s)

                                                 VERSUS

  SHRI HIRA SINGH                                                     Respondent(s)

  (with appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP)


  Date : 20/02/2015 These petitions were called on for hearing
                      today.

  CORAM :
                          HON'BLE MR. JUSTICE T.S. THAKUR
                          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

  For Petitioner(s)                 Mr. Naresh K. Sharma,Adv.


  For Respondent(s)                 Mr. M. C. Dhingra,Adv.
                                    Mr.Vikrant Yadav, Adv.
                                     Mr. Piyush Kant Roy, Adv.


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard.

The special leave petitions are dismissed on the ground of delay as well as on merits.

Shashi Sareen Court Master Court Master Date: 2015.02.21 05:46:56 IST Reason: