Supreme Court - Daily Orders
Smt. Krishna Devi vs State Of Himachal Pradesh . on 8 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.10 COURT NO.13 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).
10805/2015
(Arising out of impugned final judgment and order dated 11/07/2013
in CWP No. 1749/2013 passed by the High Court Of Himachal Pradesh
At Shimla)
SMT. KRISHNA DEVI Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mayank Kshirsagar, Adv.
Mr. Viplav Sharma,Adv.
Ms. Vaishnavi Subrahmanyam, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merits.
(Ashok Raj Singh) (Tapan Kumar Chakraborty)
Court Master Court Master
Signature Not Verified
Digitally signed by Deepak
Mansukhani
Date: 2015.07.10 10:04:13 IST
Reason: Digital Signature Card of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, Court Master.