Supreme Court - Daily Orders
Hari Prakash vs The State Of Himachal Pradesh on 25 July, 2023
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
ITEM NO.1780 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) No(s). 20525-
20526/2022
HARI PRAKASH Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
((Only I.A. No. 8957/23 is to be listed before Hon'ble Judge in
Chamber)
IA No. 8957/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT)
Date : 25-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
[IN CHAMBER]
For Petitioner(s)
Mr. Pradeep Kumar Gupta, Adv.
Mr. Jogy Scaria, AOR
Ms. Beena Victor, Adv.
Mr. Vivek Guruprasad Ballekere, Adv.
Mr. M Priya, Adv.
For Respondent(s)
Mr. Samir Ali Khan, AOR
Mr. Raj Bahadur Yadav, AOR
Mrs. Sunita Sharma, Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Shantanu Sharma, Adv.
Ms. Deeksha Gaur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Signature Not Verified Let the counter affidavit to Application (I.A. No. 8957 of Digitally signed by Deepak Singh Date: 2023.07.26 2023) for deletion of respondent Nos. 3 and 6 from the array of the 17:11:50 IST Reason:
parties be filed by the petitioner as well as by respondent Nos. 1, 2 2, 4 and 5.
2. As prayed, four weeks’ time is granted to file counter affidavit to the aforesaid parties.
3. List these matters after four weeks.
4. In the meanwhile, respondent Nos. 3 and 6 may file counter affidavit, if they so desire.
(DEEPAK SINGH) (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH)