Supreme Court - Daily Orders
Yudh Chand Saklani vs State Of Himachal Pradesh on 17 April, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.21 COURT NO.1 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).11295/2017
(Arising out of impugned final judgment and order dated 26/12/2016
in CWP No.4895/2015 passed by the High Court Of Himachal Pradesh At
Shimla)
YUDH CHAND SAKLANI Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH AND ORS. Respondent(s)
(With interim relief)
Date : 17/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Gauri Neo Rampal,Adv.
For Mr. M.C. Dhingra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.04.17 16:51:48 IST Reason: