Supreme Court - Daily Orders
Som Kirti @ Som K. Nath Etc. vs State Of Himachal Pradesh . on 30 June, 2014
f ITEM NO.25 COURT NO.7 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) Nos. 9559-9561/2014
(Arising out of impugned final judgment and order dated 01/10/2013
in CWP 443/1995, CWP 1068/1995 and CWP 1088/2003 passed by the
High Court Of H.P At Shimla)
SOM KIRTI @ SOM K. NATH ETC. & ORS. Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. Respondents(s)
(With appln.(s) for permission to file synopsis and list of dates
and prayer for interim relief and office report)
Date : 30/06/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Ms. Sharmila Upadhyay, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard. The special leave petitions are dismissed on merits.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2014.07.03
17:19:33 IST
Reason: