Supreme Court - Daily Orders
State Of Himachal Pradesh vs Gulshan Kumar on 30 January, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.24 COURT NO.8 SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)......of 2017
CRLMP No. 1519/2017
(Arising out of impugned final judgment and order dated
14/10/2015 in CRLA No. 180/2015 passed by the High Court Of
Himachal Pradesh At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
GULSHAN KUMAR Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Siddhant Asthana, Adv.
Mr. Viresh B. Saharya, AOR
Mr. Akshap Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.01.30 17:17:22 IST Reason: