Supreme Court - Daily Orders
State Of Himachal Pradesh vs Des Raj And Anr.Etc. on 1 August, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.16 COURT NO.9 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.)
No(s). 5632-5633/2016
(Arising out of impugned final judgment and order dated 19/04/2016
in CRLA No. 593/2015 and CRLA No. 308/2015 passed by the High Court
of Himachal Pradesh at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
DES RAJ AND ANR.ETC. Respondent(s)
Date: 01/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.08.02
11:29:13 IST
Reason: