Supreme Court - Daily Orders
Priyanka Kapila vs The State Of Himachal Pradesh on 8 February, 2021
Bench: L. Nageswara Rao, S. Ravindra Bhat
ITEM NO.27 Court 8 (Video Conferencing) SECTION II-C
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).571/2021
(Arising out of impugned final judgment and order dated 31-08-2020
in CRMMO No.554/2018 passed by the High Court Of Himachal Pradesh
At Shimla)
PRIYANKA KAPILA & ANR. Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(With applns for exemption from filing O.T.)
Date : 08-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. R.P.S. Yadav, Adv.
Mr. Vipin Kumar Jai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.02.08 17:15:25 IST Reason: