Supreme Court - Daily Orders
Ajay Mahajan vs State Of Himachal Pradesh on 25 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.35 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).7558/2016
(Arising out of impugned final judgment and order dated 02/07/2013
in CWP No. 32/2011 04/03/2016 in RP No. 26/2014 04/03/2016 in CMP
No. 177/2016 passed by the High Court Of Himachal Pradesh At
Shimla)
AJAY MAHAJAN Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 25/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. Sunil Fernandes,AOR
Ms. Astha Sharma, Adv.
Ms. Mithu Jain,Adv.
Mr. Puneeth K.G.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing for the petitioner. The special leave petition is dismissed on the ground of limitation as well as on merit.
(SHEETAL DHINGRA) (H.S. PARASHER)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2016.04.29
16:36:27 IST
Reason: