Supreme Court - Daily Orders
Leela Dhar vs State Of Hp on 3 July, 2014
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ITEM NO.22 COURT NO.3 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) No(s). 13571/2014
(Arising out of impugned final judgment and order dated 17/06/2013
in CWP 4305/2010 passed by the High Court Of H.p At Shimla)
LEELA DHAR Petitioner(s
)
VERSUS
STATE OF HP AND ORS Respondent(s
)
(With office report)
Date : 03/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C NAGAPPAN
For Petitioner(s) Mr. Naresh Kumar Tomar, Adv.
Mr. P. George Giri ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order. The special leave petition is, accordingly, dismissed. We ho wever reserve liberty to the petitioner to file a fresh petition before the High Court challenging the order dated 07.05.2010 passed by Signature Not Verified the Digitally signed by Shashi Sareen Collector/Deputy Commissioner, Mandi, H.P. pursuant t o the Date: 2014.07.07 04:23:24 ALMT Reason:
order passed by the High Court in earlier Civil Writ Petition 1093 of 2010. In case the petitioner files a fresh writ petition challenging the said order within two months from today , we 2 request the High Court to examine the matter on merits as if the petition has been filed within time. We make it clear that we have expressed no opinion on the merits of the controversy.
(Shashi Sareen) (Veena Khera)
Court Master Court Master