Supreme Court - Daily Orders
State Of Himachal Pradesh vs Vijender Singh on 20 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.15 COURT NO.11 SECTION IIC
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.)....../2017
(CRLMP No(s). 774/2017)
(Arising out of impugned final judgment and order dated 02/08/2016
in CRLA No. 332/2011 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 : 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Varinder Kumar Sharma,Adv.
Mr. Mohd. Shahid Hussain,Adv.
Mr. Yugal K. Prasad,Adv.
Ms. Parul Sharma,Adv.
Ms. Suman Rani,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any merit in this special leave petition which is hereby dismissed.
(Madhu Bala) (Veena Khera) Signature Not Verified Court Master Court Master Digitally signed by MADHU BALA Date: 2017.01.20 16:33:50 IST Reason: