Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Tarun Sharma on 14 August, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.6 COURT NO.5 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRL.M.P. No.12228 of 2015 In
Petition(s) for Special Leave to Appeal (Crl.) Nos.5050/2015
(Arising out of impugned final judgment and order dated 23/03/2015
in CRLA No. 391/2010 passed by the High Court of Himachal Pradesh
at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
TARUN SHARMA Respondent(s)
(For restoration and office report)
Date: 14/08/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This is an application for restoration.
Having heard learned counsel for the petitioner, the order dismissing the special leave petition stands recalled and the special leave petition stands restored to file in its original number.
Crl.M.P. No.12228 of 2015 for restoration stands allowed.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.08.14 17:37:50 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master