Supreme Court - Daily Orders
State Of Himachal Pradesh And Others vs Satpal Saini on 30 January, 2017
Bench: Abhay Manohar Sapre, D.Y. Chandrachud
ITEM NO.24 COURT NO.11 SECTION XIV
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 (C)......CC No(s).
1978/2017
(Arising out of impugned final judgment and order dated 23/09/2016
in CWP No. 3572/2014 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH AND OTHERS Petitioner(s)
VERSUS
SATPAL SAINI 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 ABHAY MANOHAR SAPRE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. J.S. Attri,Sr.Adv.
Mr. Varinder Kumar Sharma,Adv.
Mr. Chandra Nand Jha,Adv.
Mr. Shahid Hussain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Order reserved.
[O.P. SHARMA] [RAJINDER KAUR] AR-CUM-PS COURT MASTER Signature Not Verified Digitally signed by OM PARKASH SHARMA Date: 2017.01.30 17:07:44 IST Reason: