Supreme Court - Daily Orders
Nitin Kumar vs State Of Himachal Pradesh on 28 August, 2015
Bench: Dipak Misra, R. Banumathi
ITEM NO.24 COURT NO.5 SECTION II
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.)........
CRL.M.P. 14089/2015
(Arising out of impugned final judgment and order dated 03/06/2014
in CRLAP No.140/2010 passed by the High Court of Himachal Pradesh
at Shimla)
NITIN KUMAR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Ms. E. R. Sumathy, AOR
Ms. Ekta Pradhan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Delay condoned.
The special leave petition is dismissed.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.08.28 17:28:53 IST Reason:(Chetan Kumar) (H.S. Parasher) Court Master Court Master