Supreme Court - Daily Orders
Kamla Devi vs State Of Himachal Pradesh on 2 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.26 COURT NO.8 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.)...... CRLMP No(s).
13974/2016
(Arising out of impugned final judgment and order dated 04/08/2014
in CRLA No. 46/2009 passed by the High Court of Himachal Pradesh at
Shimla)
KAMLA DEVI Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(With application(s) for c/delay in filing SLP)
Date : 02/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Rukhsana Choudhury, Adv.
[SCLSC]
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is accordingly dismissed. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.09.03 13:42:24 IST Reason: (RASHI GUPTA) (SUMAN JAIN)
SR. P. A. COURT MASTER