Supreme Court - Daily Orders
Kamlesh Kalia vs State Of Hp on 29 August, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.12 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)......CC No(s).
13694/2014
(Arising out of impugned final judgment and order dated 04/04/2014
in CWP No. 7647/2013-E passed by the High Court Of H.P. at Shimla)
KAMLESH KALIA Petitioner(s)
VERSUS
STATE OF HP AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Ms. Manju Jetley,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. The special leave petition is dismissed on merits.
(Neeta) (Usha Sharma)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2014.08.30
12:53:54 IST
Reason: