Supreme Court - Daily Orders
State Of Himachal Pradesh vs Mohan Singh on 8 May, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.41 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(s) for Special Leave to Appeal (Crl.) No(s). 6590/2015
(Arising out of impugned final judgment and order dated 11/12/2014
in CRLA No. 426/2011 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
MOHAN SINGH Respondent(s)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND OFFICE REPORT)
Date : 08/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. D.K. Thakur, AAG
Mr. Varinder Kumar Sharma, Adv.
Mr. Ajay Marwah,Adv.
For Respondent(s) Mr. Yash Pal Dhingra, Adv.
Mr.Shashank Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent may file his Vakalatnama as well as counter affidavit within one month.
Leave granted.
Signature Not Verified(Ashwani Thakur) (Mala Kumari Sharma) Digitally signed by ASHWANI KUMAR Date: 2017.05.11 COURT MASTER COURT MASTER 16:15:37 IST Reason: