Supreme Court - Daily Orders
State Of Himachal Pradesh vs Devender Kumar And Ors. Etc. Etc. on 13 March, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.21 COURT NO.4 SECTION II
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.)...... CRLMP
No(s). 3569-3571/2015
(Arising out of impugned final judgment and order dated
01/07/2014 in CRLA No. 101/2011,01/07/2014 in CRLA No.
580/2010,01/07/2014 in CRLA No. 100/2011 passed by the High
Court Of Himachal Pradesh At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
DEVENDER KUMAR AND ORS. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 13/03/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Suryanarayana Singh, AAG
for Ms. Pragati Neekhra,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.03.13 16:35:30 ISTThe special leave petitions are dismissed.
Reason:
(Parveen Kr. Chawla) (Renu Diwan)
Court Master Court Master