Supreme Court - Daily Orders
Baldev Kumar vs The State Of Himachal Pradesh on 14 July, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
ITEM NO.6 COURT NO.13 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) No. 10665/2022
(Arising out of impugned final judgment and order dated 21-04-2022
in CWP No. 2418/2022 passed by the High Court of Himachal Pradesh
at Shimla)
BALDEV KUMAR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.85192/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 14-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Rishi Malhotra, AOR
Mr. Jaydeep Pati, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and on perusal of the record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
All pending applications stand disposed of. (SHRADDHA MISHRA) Signature Not Verified (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT Digitally signed by Dr. Mukesh Nasa Date: 2022.07.14 COURT MASTER (NSH) 16:27:41 IST Reason: