Supreme Court - Daily Orders
State Of Himachal Pradesh vs Pritam Chand on 1 August, 2016
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.20 COURT NO.14 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). 9678/2015
(Arising out of impugned final judgment and order dated 05/03/2015
in CRLA No. 552/2008 passed by the High Court of Himachal Pradesh
at Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
PRITAM CHAND AND ANR. Respondent(s)
(Office report on default)
Date : 01/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. Suryanaryana Singh, Sr. AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On an oral prayer made by the learned counsel for the petitioner, the delay of 73 days in filing the spare copies is condoned.
Registry is directed to process further in this matter.
(SAPNA BISHT) (SHARDA KAPOOR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.08.02
14:50:03 IST
Reason: