Supreme Court - Daily Orders
State Of Himachal Pradesh vs Shashi Kumar on 19 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.11 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).
21739-21740/2014
(Arising out of impugned final judgment and order dated 21/10/2011
in CWP No. 9174/2011 and order dated 03/04/2014 in CR No. 137/2012
passed by the High Court Of Himachal Pradesh At Shimla)
STATE OF H P AND ANR Petitioner(s)
VERSUS
SHASHI KUMAR AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 19/01/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
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
Learned counsel for the petitioners states that notice has already been issued by this Court in the judgment relied upon in the impugned order.
Issue notice on the application for condonation of delay as well as on the Special Leave Petitions.
List along with SLP (C) Nos. 21475-87/2010.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.01.28 14:26:20 IST Reason: (R.NATARAJAN) (TAPAN KUMAR CHAKRABORTY) Court Master Court Master