Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Hukam Chand Alias Monu on 21 September, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.62 COURT NO.6 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.) No(s). 2147/2015
(Arising out of impugned final judgment and order dated 03/06/2014
in CRLA No. 721/2008 passed by the High Court Of Himachal Pradesh
At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
HUKAM CHAND ALIAS MONU Respondent(s)
(with office report)
Date : 21/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Suryanarayana Singh, Sr. AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s) Mr. Anis Mohammed, Adv.
Mr. G. Sivabalamurugan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent states that the counter affidavit will be filed during this week.
List the matter next week.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.09.22
18:54:22 IST
Reason: