Supreme Court - Daily Orders
Pooran Singh vs The State Of Uttarakhand on 6 August, 2020
Bench: Sanjay Kishan Kaul, Ajay Rastogi
ITEM NO.13 Court 7 (Video Conferencing) 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.) No(s). 3589/2020
(Arising out of impugned final judgment and order dated 26-09-2019
in CRLR No. 263/2011 passed by the High Court of Uttarakhand at
Nainital)
POORAN SINGH Petitioner(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.63771/2020-CONDONATION OF DELAY
IN FILING and IA No.63772/2020-EXEMPTION FROM FILING O.T. and IA
No.63773/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 06-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. D.K.Garg,Adv.
Mr. Abhishek Garg,Adv.
Mr. Dhananjay Garg, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications shall also stand disposed of.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2020.08.06(ANITA MALHOTRA) (ANITA RANI AHUJA) 19:10:41 IST Reason: COURT MASTER ASSISTANT REGISTRAR