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State Of H.P. vs Som Dutt Sharma on 14 July, 2014

<     ITEM NO.57                              COURT NO.5            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). 14389/2013

     (Arising out of impugned final judgment and order dated 13/04/2012
     in CWP No. 2315/2012 passed by the High Court Of H.p At Shimla)

     STATE OF H.P. & ORS.                                               Petitioner(s)

                                                    VERSUS

     SOM DUTT SHARMA                                                    Respondent(s)
     (with office report)

     WITH
     SLP(C) No. 14391/2013
     (With Office Report)
      SLP(C) No. 14394/2013
     (With Office Report)

     Date : 14/07/2014 These petitions were called on for hearing today.

     CORAM :
                              HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                              HON’BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)
                                      Mr. Varinder Kumar Sharma ,Adv.

                                     Ms. Anuradha Mutatkar ,Adv.


     For Respondent(s)               Mr.   Sudhir Kumar Sharma, Adv.
                                     Mr.   Vinod Sharma, Adv.
                                     Mr.   Vishal Mahajan, Adv.
                                     Mr.   Bhaskar Y. Kulkarni ,Adv.


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Cases are covered by decision of this court dated 5th September, 2012 in State of H.P. & Ors. vs. Nek Ram & Ors. For the said reason, we are not inclined to interfere with the impugned Signature Not Verified judgment. The special leave petitions are dismissed.

                         (NEELAM GULATI)                     (USHA SHARMA)
                          COURT MASTER                        COURT MASTER