Supreme Court - Daily Orders
Sancha Hang Limboo vs The State Of Sikkim on 26 July, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.6 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 24481/2018
(Arising out of impugned final judgment and order dated 19-02-2018
in CRLA No. 11/2017 passed by the High Court Of Sikkim At Gangtok)
SANCHA HANG LIMBOO Petitioner(s)
VERSUS
THE STATE OF SIKKIM Respondent(s)
(FOR ADMISSION and I.R. and IA No.91993/2018-CONDONATION OF DELAY
IN FILING and IA No.91994/2018-EXEMPTION FROM FILING O.T.)
Date : 26-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Mithilesh Kumar Singh, AOR
Ms. Manju Devi, Adv.
Mr. JaiGop Bangarva, Adv.
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.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2018.07.26 16:38:38 PKT Reason: