Supreme Court - Daily Orders
State Of Himachal Pradesh vs Pardeep Kumar on 2 February, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.25 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
Petitions for Special Leave to Appeal (Crl.)Nos........../2015
CRLMP Nos. 1424-1425/2015
(Arising out of impugned final judgment and order dated 23/07/2014
and 04/08/2014 in CRA No. 392/2009 passed by the High Court of
Himachal Pradesh at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
PARDEEP KUMAR Respondent(s)
(With application for condonation of delay in filing SLP)
Date : 02/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Ms. Promila, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no infirmity in the orders impugned herein. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.02.12[KALYANI GUPTA] [SHARDA KAPOOR] 11:22:51 IST Reason: COURT MASTER COURT MASTER