Supreme Court - Daily Orders
Lalit Narayan Mishra vs State Of Himachal Pradesh on 9 May, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.7 COURT NO.4 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.6203/2016
(Arising out of impugned final judgment and order dated 02/09/2015
in CWP No. 1449/2015 passed by the High Court of Himachal Pradesh
at Shimla)
LALIT NARAYAN MISHRA Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH AND ORS Respondent(s)
(With appln. (s) for permission to appear and argue in person and
interim relief and office report)
Date : 09/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Petitioner-in-person
For Respondent(s) Mr. Suryanarayana Singh, Sr. Addl. AG
Ms. Pragati Neekhra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Suryanarayana Singh, learned counsel appearing for the State prays for six weeks' time to file counter affidavit. Rejoinder affidavit, if any, be filed within four weeks therefrom.
List the matter after ten weeks.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.05.09 17:49:04 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master