Supreme Court - Daily Orders
Nikhil Soni vs State Of Himachal Pradesh on 3 February, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.22 COURT NO.3 SECTION IIB
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.)...... /2015
CRLMP No.1403/2015
(Arising out of impugned final judgment and order dated 15/12/2014
in CRA No. 706/2008 passed by the High Court Of Himachal Pradesh at
Shimla)
NIKHIL SONI Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
CRLMP. 1403/2015(with exemption from surrendering and office
report)
Date : 03/02/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s) Mr. Rishi Malhotra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Prayer for exemption from surrendering is rejected. However, the petitioner is granted four weeks' time to surrender and file proof thereof.
Post the matter before the Court within one week after production of the proof of surrender.
(USHA BHARDWAJ) (RENU DIWAN)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.02.03
17:15:34 IST
Reason: