Supreme Court - Daily Orders
Sahil Bhargava vs The State Of Uttarakhand on 28 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.60 COURT NO.14 SECTION X
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) No.8760/2023
(Arising out of impugned final judgment and order dated 03-04-2023
in IA No. 2/2023 passed by the High Court of Uttarakhand at
Nainital)
SAHIL BHARGAVA & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.87855/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.87856/2023-EXEMPTION FROM
FILING O.T. and IA No.87853/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 28-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Sandeep Singh, AOR
Mr. Karun Sharma, Adv.
Dr. Pankaj Nanhera, Adv.
Mr. Rahul Gautam, Adv.
Mr. Ajay Nain, Adv.
Mr. Ankit Patter, Adv.
For Respondent(s) Mr. Siddhartha Dave, Sr. Adv.
Mr. Manan Verma, Adv.
Mr. Harsh Gattani, Adv.
Mr. Sagar Gaur, Adv.
Mr. Sukhpreet Mann, Adv.
Mr. Nitin Saluja, AOR
Mr. Saahil Mongia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel for the parties, the court is of Signature Not Verified the opinion, the petitioners shall be continued in the Digitally signed by Nidhi Ahuja Date: 2023.04.29 internship program subject to their deposit of two installments in 13:04:02 IST Reason:
terms of the order. In view of this development, the High Court is 1 requested to dispose of the pending writ petition as expeditiously as possible, preferably within three months from today.
The special leave petition is disposed of in the above terms (KRITIKA TIWARI) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2