Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Khazana Ram @ Khazanu on 1 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.53 COURT NO.13 SECTION IIC
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). 9739/2015
(Arising out of impugned final judgment and order dated 13/03/2015
in CRA No. 287/2010 passed by the High Court Of Himachal Pradesh At
Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
KHAZANA RAM @ KHAZANU Respondent(s)
(With interim relief and office report)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Dinesh Kumar Thakur,AAG
Mr. V.K. Sharma,Adv.
Mr. Ajay Marwah,Adv.
For Respondent(s) Ms. Radhika Gautam,Adv.
Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Leave granted.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.05.02 16:36:39 IST Reason: