Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Bablu Deen on 6 November, 2015
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.11 COURT NO.14 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.) No. 3604/2015
(Arising out of impugned final judgment and order dated 08/07/2013
in CRLA No. 220/2013 passed by the High Court of Himachal Pradesh
at Shimla)
STATE OF H.P. Petitioner(s)
VERSUS
BABLU DEEN Respondent(s)
(office report for directions)
Date : 06/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mr. Varinder Kumar Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, four weeks' time is granted to learned counsel for the petitioner to comply with the office report dated 05th October, 2015, failing which the Special Leave Petition shall stand dismissed without further reference to the Court.
(RASHMI DHYANI) (SUMAN JAIN)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.11.07
07:16:59 IST
Reason: