Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Hirda Ram on 21 October, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.29 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)......CC NO(S).
19370/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 06/10/2015
IN CWP NO. 9378/2014 PASSED BY THE HIGH COURT OF HIMACHAL PRADESH
AT SHIMLA)
STATE OF HIMACHAL PRADESH AND ANR. PETITIONER(S)
VERSUS
HIRDA RAM RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 21/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. D.K. Thakur, Dy.A.G.
Mr. Shariq Ahmed, Adv.
Mr. Mohd. Shahid Hussain, Adv.
Mr. Varinder Kumar Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice.
In the meantime, operation of the judgment and order of the High Court of Himachal Pradesh at Shimla dated 6th October, 2015 passed in CWP No.9378 of 2014 shall remain stayed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.10.21 15:54:09 IST Reason: [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER