Supreme Court - Daily Orders
Ravi Thakur vs The State Of Himachal Pradesh on 24 July, 2018
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.14 COURT NO.8 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) ….…./2018(Diary No(s).18106/2018)
(Arising out of impugned final judgment and order dated 08-07-2014
in CRLA No. 467/2010 passed by the High Court Of Himachal Pradesh
At Shimla)
RAVI THAKUR Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(With appln for c/delay in filing and refiling SLP)
Date : 24-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Harinder Mohan Singh, AOR
Ms. Shabana,Adv.
Mr. Ajay Gupta,Adv.
Mr. Rishi Chawla,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed. Pending application (s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by (B.PARVATHI) (JAGDISH CHANDER) BALA PARVATHI Date: 2018.07.26 10:47:15 IST Reason: COURT MASTER BRANCH OFFICER