Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Kiran Himral C/O Shusheel Thakur Etc. on 11 April, 2016
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.16 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.) No(s).1823-1824/2015
(Arising out of impugned final judgment and order dated 22/07/2014
in CRLA No. 494/2012 22/07/2014 in CRLA No. 468/2012 passed by the
High Court of Himachal Pradesh at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
KIRAN HIMRAL ETC. Respondent(s)
(Office report for directions)
Date : 11/04/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Petitioner(s) Mr. Suryanarayana Singh, Sr. AAG
Ms. Pragati Neekhra, Adv.
For Respondent(s) Mr. Jaspal Singh, Adv.
Mr. Ashwarya Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As a last opportunity, two weeks' further time is granted to the learned counsel for the petitioner to file fresh particulars of the sole respondent in SLP(Crl.)No.1823 of 2015, failing which, the Special Leave Petition shall stand dismissed without further reference to the Court.
Learned counsel for the respondent submits that counter affidavit has been filed in SLP(Crl.)No.1824/2015, Signature Not Verified which is taken on record.
Digitally signed by RASHI GUPTA Date: 2016.04.12 16:40:47 IST Reason: (RASHI GUPTA) (RAJINDER KAUR)
SR. P.A. COURT MASTER