Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

State Of Himachal Pradesh vs Prem Praksah Khatri on 30 January, 2015

Bench: Sudhansu Jyoti Mukhopadhaya, Abhay Manohar Sapre

  ITEM NO.24                                    COURT NO.4                   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).
  1321/2015

  (Arising out of impugned final judgment and order dated 20/11/2013
  in LPA No. 4049/2013 passed by the High Court of Himachal Pradesh
  at Shimla)

  STATE OF H P AND ORS                                                        Petitioner(s)

                                                         VERSUS

  PREM PRAKSAH KHATRI                                Respondent(s)
  (With appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP and office report)

  Date : 30/01/2015 This petition was called on for hearing today.

  CORAM :
                          HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

  For Petitioner(s)
                                             Mr. Suryanarayana Singh, AAG
                                             Ms. Pragati Neekhra,Adv.

  For Respondent(s)


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

Delay condoned.

Issue notice.

Tag with SLP(C) No. ....... CC No. 569 of 2015. In the meantime, there shall be stay of operation of the impugned order of the High Court.

(Neeta) (Suman Jain) Sr. P.A. COURT MASTER Date: 2015.01.31 13:32:41 IST Reason: