Supreme Court - Daily Orders
Deep Raj @ Baddu vs State Of Himachal Pradesh on 11 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.26 COURT NO.10 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). 10546/2016
(Arising out of impugned final judgment and order dated 05/12/2014
in CRLA No. 4009/2013 passed by the High Court of Himachal Pradesh
at Shimla)
DEEP RAJ @ BADDU Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date: 11/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Ms. Suarbhi Sukla, Adv.
Ms. Bharti Tyagi,Adv.[SCLSC](N.P.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the petitioner, the matter is adjourned for one week on the ground of personal difficulty of the arguing counsel.
(VISHAL ANAND) (NEELAM KANTA VIG)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.07.12
11:30:01 IST
Reason: