Supreme Court - Daily Orders
State Of H.P. vs Surender Pal on 6 May, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.63 COURT NO.5 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.) Diary No(s).
42644/2014
(Arising out of impugned final judgment and order dated 22/05/2014
in CRA No. 26/2009 passed by the High Court Of Himachal Pradesh At
Shimla)
STATE OF H.P. Petitioner(s)
VERSUS
SURENDER PAL Respondent(s)
(office report on default)
Date : 06/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBER]
For Petitioner(s)
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 petitioner prays for and is allowed four weeks' time to cure the defects pointed out by the Registry.
(DEEPAK MANSUKHANI) (PARDEEP KUMAR)
COURT MASTER AR-cum-PS
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.05.07
16:58:28 IST
Reason: