Supreme Court - Daily Orders
Harendra Singh vs State Of Uttarakhand on 12 January, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.13 COURT NO.14 SECTION II
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.)...... CRLMP No(s).
23497/2014
(Arising out of impugned final judgment and order dated 14/03/2013
in CRLA No. 406/2007 passed by the High Court of Uttarakhand at
Nainital)
HARENDRA SINGH Petitioner(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
CRLMP. 23497/2014(with c/delay in filing SLP and office report)
Date: 12/01/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Chanchal Kumar Ganguli,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petition is dismissed.
(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vishal Anand Date: 2015.01.13 10:36:01 IST Reason: