Supreme Court - Daily Orders
Nisha Sharma vs State Of Himachal Pradesh . on 6 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.34 COURT NO.5 SECTION XIV
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 (C)......CC 6121/2015
(Arising out of impugned final judgment and order dated 26/08/2014
in LPA No. 84/2014 passed by the High Court of Himachal Pradesh at
Shimla)
NISHA SHARMA Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mrs. Revathy Raghavan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Regard being had to the letter circulated on behalf of the petitioner, two weeks' time is granted for filing additional documents.
(Chetan Kumar) (H.S. Parasher) Signature Not Verified Court Master Court Master Digitally signed by Chetan Kumar Date: 2015.04.06 17:14:56 IST Reason: