Supreme Court - Daily Orders
State Of H.P vs Rajesh Kumar @ Raju on 17 February, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.22 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)... 2014
CRL.M.P. NO.3022
(From the judgement and order dated 16/07/2013 in CRLA No.4021/2013
of The HIGH COURT OF H.P AT SHIMLA)
STATE OF H.P Petitioner(s)
VERSUS
RAJESH KUMAR @ RAJU Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Aditya Dhawan, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with S.L.P.(Crl.).....Crl.M.P. No.1218/2014.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |