Supreme Court - Daily Orders
State Of Himachal Pradesh vs Mehboob Khan on 20 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.21 COURT NO.7 SECTION IIB
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).
2461/2015
(Arising out of impugned final judgment and order dated 15/09/2014
in CRA No. 763/2002 passed by the High Court Of Himachal Pradesh At
Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
MEHBOOB KHAN Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 20/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Ms. Promila,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.02.21 11:44:24 IST Reason: