Supreme Court - Daily Orders
Dhani Ram vs State Of H.P. on 28 December, 2015
Bench: S.A. Bobde, Prafulla C. Pant
ITEM NO.16 COURT NO.2 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) Diary No(s).43160/2015
(Arising out of impugned final judgment and order dated 16/12/2015
in CMP No. 4724/2015 passed by the High Court of Himachal Pradesh
at Shimla)
DHANI RAM Petitioner(s)
VERSUS
STATE OF H.P. & ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 28/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Pawan Kumar Bansal, Adv.
Mr. Amar Deep Singh, Adv.
Mr. Arvind S. Avhad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is directed to deposit the court fee before 4th January, 2016. Heard learned counsel for the petitioner on merits. The special leave petition is dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.12.28
13:08:27 IST
Reason: