Supreme Court - Daily Orders
Devraj vs State Of Uttarakhand on 18 December, 2014
Bench: J. Chelameswar, S.A. Bobde
REVISED
ITEM NO.43 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).
21666/2014
(Arising out of impugned final judgment and order dated 03/04/2012
in CRLA No. 254/2002 passed by the High Court Of Uttarakhand At
Nainital)
DEVRAJ Petitioner(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mrs. K. Sarada Devi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List after ensuing winter vacation.
[O.P. SHARMA] [INDU BALA KAPUR]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2014.12.20
11:36:14 IST
Reason:
ITEM NO.43 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).
21666/2014
(Arising out of impugned final judgment and order dated 03/04/2012 in CRLA No. 254/2002 passed by the High Court Of Uttarakhand At Nainital) DEVRAJ Petitioner(s) VERSUS STATE OF UTTARAKHAND Respondent(s) (with appln. (s) for c/delay in filing SLP and office report) For Petitioner(s) Mrs. K. Sarada Devi,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R List after ensuing winter vacation. [O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER