Supreme Court - Daily Orders
State Of H.P. vs Dharam Pal on 19 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
ITEM NO.4 COURT NO.1 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(s).
6424-6425/2007
(Arising out of impugned final judgment and order dated 15/05/2007
in CRLA No. 491/2003,15/05/2007 in CRLA No. 510/2003 passed by the
High Court Of Himachal Pradesh at Shimla)
STATE OF H.P. Petitioner(s)
VERSUS
DHARAM PAL & ANR. Respondent(s)
(office report)
WITH SLP(Crl) No. 5684/2007
(With Office Report)
SLP(Crl) No. 6205/2007
(With Office Report)
SLP(Crl) No. 6206/2007
(With Office Report)
SLP(Crl) No. 6243/2007
(With Office Report)
SLP(Crl) No. 6244/2007
(With Office Report)
SLP(Crl) No. 6245/2007
(With Office Report)
SLP(Crl) No. 6614/2007
(With Office Report)
SLP(Crl) No. 6727/2007
(With Office Report)
SLP(Crl) No. 291/2008
(With appln.(s) for bail and Office Report)
SLP(Crl) No. 5690/2008
Signature Not Verified
(With Office Report)
Digitally signed by
Ramana Venkata Ganti
Date: 2015.08.20
17:25:06 IST
Reason:
SLP(Crl) No. 170/2009
(With Office Report)
2
SLP(Crl) No. 883/2009
(With Office Report)
SLP(Crl) No. 1788/2009
(With Office Report)
SLP(Crl) No. 8706/2009
(With Office Report)
Date : 19/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Suryanarayana Singh, Sr.AAG
Ms.Pragati Neekhra, Adv.
Ms. Promila,Adv.
Mr. Naresh K. Sharma,Adv.
Mr. Varinder Kumar Sharma,Adv.
Mr. Aftab Ali Khan,Adv.
For Respondent(s) Mr. Anil Nag,Adv.
Ms. Nidhi,Adv.
Mr. Braj Kishore Mishra,Adv.
Ms.Aparna Jha, Adv.
Mr.Siddhartha Arya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.)No.291/2008:
List next week. Rest of the matters:
Dismissed. However, the question of law raised is kept open to be agitated in an appropriate case.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar