Supreme Court - Daily Orders
State Of H.P. vs Vikram Chand &Amp Ors. on 26 September, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.33 COURT NO.5 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) No(s). 21804/2013
(Arising out of impugned final judgment and order dated 11/10/2011
in CWP No. 8324/2011 passed by the High Court of H.P at Shimla)
STATE OF H.P. & ANR. Petitioner(s)
VERSUS
VIKRAM CHAND & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
Vidushi Sharma, Adv.
Mr. Yash Pal Dhingra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag this matter to Special Leave Petition (Civil) nos. 8830-69 of 2011.
(VISHAL ANAND) (INDU POKHRIYAL) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vishal Anand Date: 2014.09.27 11:55:48 IST Reason: