Supreme Court - Daily Orders
Mehar Singh Chauhan vs State Of Hp . on 10 February, 2014
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ITEM NO.20 COURT NO.14 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 (Civil)....../2014
CC 1614/2014
(From the judgement and order dated 19/07/2013 in LPA No.2/2012, of The
HIGH COURT OF H.P AT SHIMLA)
MEHAR SINGH CHAUHAN Petitioner(s)
VERSUS
STATE OF HP & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 10/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) M/S Nuli And Nuli,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the arguing counsel is in personal difficulty. We do not appreciate such adjournment motions.
Adjourned for a week.
We would take up the matter on adjourned date provided costs of Rs.1,000/- (Rupees one thousand only) are paid to the Supreme Court Advocates-on-record Association Welfare Trust.
[Gulshan Kumar Arora] [Indu Pokhriyal]
Court Master Court Master