Supreme Court - Daily Orders
State Of Himachal Pradesh vs Jagdev Singh on 13 April, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.24 COURT NO.9 SECTION IIB
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).
6076/2016
(Arising out of impugned final judgment and order dated 05/11/2015
in CRLA No. 132/2015 passed by the High Court Of Himachal Pradesh
at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
JAGDEV SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Sangeeta Bharti,Adv.
Mr. Krishanu Adhikary,Adv.
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Suman Wadhwa (SUMAN WADHWA) (MALA KUMARI SHARMA) Date: 2016.04.13 16:58:49 IST Reason: AR-cum-PS COURT MASTER