Supreme Court - Daily Orders
State Of Himachal Pradesh vs Joga Singh . on 4 January, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.20 COURT NO.6 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).
22298/2015
(Arising out of impugned final judgment and order dated 15/06/2015
in CWP No. 8953/2013 passed by the High Court of Himachal Pradesh
at Shimla)
STATE OF HIMACHAL PRADESH AND ORS. Petitioner(s)
VERSUS
JOGA SINGH AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Suryanarayana Singh,Sr.AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2016.01.05
17:29:50 IST
Reason: