Supreme Court - Daily Orders
State Of Himachal Pradesh vs Manjeet Singh on 10 August, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.42 COURT NO.12 SECTION IIB
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.)...... CRLMP No(s).
12700/2015
(Arising out of impugned final judgment and order dated 19/08/2014
in CRLA No. 43/2014 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
MANJEET SINGH AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 10/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.08.11 16:46:54 IST Reason: