Supreme Court - Daily Orders
Roshan Lal vs State Of Himachal Pradesh . on 16 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.46 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.650 of 2015
ROSHAN LAL Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH AND ORS. Respondent(s)
(With appln.(s) for ex-parte interim relief and office report)
Date : 16/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Ms. Rajani Ohri Lal, AOR
For Respondent(s) Mr. Suryanarayana Singh, Sr. AAG
Ms. Pragati Neekhra, Adv.
Mr. Gaurav Sharma, AOR
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The writ petition is dismissed.
(Chetan Kumar) (H.S. Parasher)
Signature Not Verified
Digitally signed by
Court Master Court Master
Chetan Kumar
Date: 2015.10.16
18:15:11 IST
Reason: