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The State Of Himachal Pradesh vs Shamsher Singh on 19 September, 2016

     ITEM NO.31                          REGISTRAR COURT. 1               SECTION IIB

                                   S U P R E M E C O U R T O F I N D I A
                                           RECORD OF PROCEEDINGS
                                BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL

     Criminal Appeal                 No(s).   476/2015

     STATE OF HIMACHAL PRADESH                                          Appellant(s)

                                                     VERSUS

     SHAMSHER SINGH                                     Respondent(s)
     (with appln. (s) for exemption from filing O.T.)
     WITH
     SLP(Crl) No. 2066/2015
     (With appln.(s) for permission to file synopsis and list of dates
     and Interim Relief and Office Report)

     Date : 19/09/2016 This appeal was called on for hearing today.

     For Appellant(s)
                                         Ms. Promila,Adv.
                                         Mr. M. Y. Deshmukh,Adv.


     For Respondent(s)
                                        Ms.   Asha Gopalan Nair,Adv.
                                        Ms.   Anagha S. Desai,Adv.
                                        Mr.   Seshatalpa Sai Bandaru, Adv.
                                        Mr.   Nishant R. Katneshwarkar, Adv.

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

Crl.A.No. 476/2015 Despite last opportunity having been granted, parties have not filed additional documents.

Registry to process the matter for listing before the Hon'ble Court, however, alongwith the connected matter. SLP(Crl) No. 2066/2015

Four weeks' time is granted to respondent Nos.1 and 2 for filing counter affidavit.

Digitally signed by RUPAM DHAMIJA Date: 2016.09.20 16:10:44 IST Reason: List again on 24.11.2016.

(PAWAN DEV KOTWAL) Registrar