Supreme Court - Daily Orders
State Of Himachal Pradesh vs Brig. L.S. Thakur (Retired)) on 16 December, 2016
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.18 COURT NO.1 SECTION XIV
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 (C)..CC No(s).23547/2016
(Arising out of impugned final judgment and order dated 04/05/2016
in LPA No. 155/2015 passed by the High Court of Himachal Pradesh at
Shimla)
STATE OF HIMACHAL PRADESH & ANR. Petitioner(s)
VERSUS
BRIG. L.S. THAKUR (RETIRED) Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 16/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. J.S. Attri, Sr. Adv.
Mr. Varinder Kumar Sharma, Adv.
Mr. Chandra Nand Jha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any merit in this special leave petition which is hereby dismissed.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.12.17 13:08:18 IST Reason: