Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Dharam Pal on 20 January, 2014
ITEM NO.29 COURT NO.9 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)......../2014
CRL.M.P. NO.364
(From the judgement and order dated 17/06/2013 in CRLA No.526/2005, of The
HIGH COURT OF H.P AT SHIMLA)
STATE OF H.P Petitioner(s)
VERSUS
HARBHAJAN SINGH & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 20/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Suryanaryana Singh, AAG
For Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned. Issue notice. Tag with SLP(Crl.) No.7219 of 2008.
| (Sanjay Kumar) Court Master| (Indu Satija) |
| |Assistant Registrar |
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