Supreme Court - Daily Orders
Sushma Devi vs State Of H.P . on 28 August, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.8 COURT NO.7 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 for Special Leave to Appeal (C) No........./2015
CC No. 15315/2015
(Arising out of impugned final judgment and order dated 10/04/2015
in CWP No. 1005/2015 and 29/05/2015 in RP No. 57/2015 passed by the
High Court of Himachal Pradesh at Shimla)
SUSHMA DEVI Petitioner(s)
VERSUS
STATE OF H.P AND ORS. Respondent(s)
(With application for condonation of delay in filing SLP and office
report)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. H.C. Kharbanda, Adv.
Mr. T.N. Saxena, Adv.
Mr. Yash Pal Dhingra, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing official translation as also the application seeking exemption from filing certified copy of the impugned order are allowed. Issue notice.
Until further orders, there shall be stay of the operation and effect of the impugned judgment Signature Not Verified and final order. Digitally signed by Kalyani Gupta Date: 2015.08.28 16:07:06 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER