Supreme Court - Daily Orders
State Of Himachal Pradesh vs Kahan Chand on 29 June, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.34 COURT NO.12 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.) No. 3922/2016
(Arising out of impugned final judgment and order dated 05/01/2016
in CLRA No. 463/2009 passed by the High Court of Himachal Pradesh
at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
KAHAN CHAND Respondent(s)
(With interim relief)
Date : 29/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Varinder Kumar Sharma, Adv. [SCLSC]
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Nidhi Ahuja) (Tapan Kr. Chakraborty)
Court Master Court Master
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2016.06.29
18:04:54 IST
Reason: