Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Prakash Chand Sharma on 9 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.4 Court 6 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3134/2020
(Arising out of impugned final judgment and order dated 01-05-2019
in EXP No. 32/2018 passed by the High Court Of Himachal Pradesh At
Shimla)
THE STATE OF HIMACHAL PRADESH & ORS. Petitioner(s)
VERSUS
PRAKASH CHAND SHARMA Respondent(s)
(IA No.31421/2020-CONDONATION OF DELAY IN FILING )
Date : 09-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Abhinav Mukerji, AOR
Ms. Pratishtha Vij, Adv.
Mrs. Bihu Sharma, Adv.
Mr. Akshay C. Shrivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having perused the affidavits filed by the petitioner and noticing the statement of learned counsel for the petitioner that the benefits under the impugned order have already been granted subject to orders to be passed by this Court and the main matter has been disposed of by the High Court, in the Signature Not Verified given facts and circumstances of the case, we are not inclined Digitally signed by Charanjeet kaur Date: 2021.09.09 17:12:48 IST Reason: to exercise our jurisdiction under Article 136 of the Constitution of India.
2We, however, leave the question of law open. The Special Leave Petition is dismissed in the aforesaid terms.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)