Supreme Court - Daily Orders
State Of Himachal Pradesh vs Sanjay Kumar Alias Sunny on 8 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.15 COURT NO.11 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.)...... CRLMP No(s).
10064/2015
(Arising out of impugned final judgment and order dated 26/08/2014
in CRLA No. 168/2013 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
SANJAY KUMAR ALIAS SUNNY Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the Petitioner submits that some other counsel would be engaged to address the arguments in this case. However, we think notice should be issued. Issue notice returnable within eight weeks.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.07.08
15:40:07 IST
Reason: