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Suniti Devi vs State Of Himachal Pradesh . on 27 January, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre

  ITEM NO.21                              COURT NO.8                     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)                     No(s).    2018/2015

  (Arising out of impugned final judgment and order dated 20/11/2014
  in WPC No. 4321/2014 passed by the High Court of Himachal Pradesh
  at Shimla)

  SUNITI DEVI                                                             Petitioner(s)

                                                  VERSUS

  STATE OF HIMACHAL PRADESH AND ORS.                                      Respondent(s)

  (With application for exemption from filing Official Translation,
  permission to submit additional documents and interim relief)


  Date : 27/01/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


  For Petitioner(s)
                                       Mr. Arvind Kumar Gupta, A.O.R.

  For Respondent(s)


                            UPON hearing counsel the Court made the following
                                              O R D E R

We see no reason to interfere with the order impugned herein. The Special Leave Petition is dismissed.

[KALYANI GUPTA] [SHARDA KAPOOR] 17:35:16 IST Reason: COURT MASTER COURT MASTER