Supreme Court - Daily Orders
Babu Ram vs The State Of Himachal Pradesh on 25 October, 2021
Bench: Uday Umesh Lalit, S. Ravindra Bhat
ITEM NO.9 COURT NO.2 SECTION II-C
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.7772/2021
(Arising out of impugned final judgment and order dated 07-09-2020 in CRA
No.141/2018 passed by the High Court Of Himachal Pradesh At Shimla)
BABU RAM Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.131237/2021 – FOR EXEMPTION
FROM FILING O.T.)
Date : 25-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Tilak Raj Pasi, Adv.
Ms. Kanika Sharma, Adv.
Mr. Satyapal Khushal Chand Pasi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Rana Mukherjee, learned Senior Advocate, instructed by Mr. Satyapal Khushal Chand Pasi, learned Advocate-on-Record appearing for the petitioner on behalf of the Supreme Court Legal Services Committee.
We do not see any reason to interfere in the matter. The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.10.27 19:02:40 IST Reason: (MUKESH NASA) (VIRENDER SINGH)
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