Supreme Court - Daily Orders
State Of Himachal Pradesh vs Vijender Singh on 7 September, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.35 COURT NO.6 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).
14793/2015
(Arising out of impugned final judgment and order dated 12/03/2015
in CRLA No. 205/2006 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
VIJENDER SINGH Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. suryanarayana Singh,Sr.AAG, H.P.
Ms. Pragati Neekhra,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: 2015.09.07 17:43:17 IST Reason: