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Supreme Court - Daily Orders

State Of Himachal Pradesh vs Lt. General (Retd.) B.S. Thakur on 27 September, 2023

                                                              1



     ITEM NO.16                                    COURT NO.1                       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). 37835/2023

     (Arising out of impugned final judgment and order dated 10-01-2023
     in LPA No. 83/2013 passed by the High Court Of Himachal Pradesh At
     Shimla)

     STATE OF HIMACHAL PRADESH                                                       Petitioner(s)

                                                            VERSUS

     LT. GENERAL (RETD.) B.S. THAKUR & ORS.                                          Respondent(s)

     (IA No.194959/2023-CONDONATION OF DELAY IN FILING and IA
     No.194956/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 27-09-2023 This petition was called on for hearing today.

     CORAM :                  HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE J.B. PARDIWALA
                              HON'BLE MR. JUSTICE MANOJ MISRA

     For Petitioner(s)                      Mr. Rakesh Dwivedi, Sr. Adv.
                                            Mr. Rishi Malhotra, AOR

     For Respondent(s)                      Mr. P.S. Patwalia, Sr. Adv.
                                            Mr. Kartik Seth, Adv.
                                            Mr. James Bedi, Adv.
                                            Mr. Anand Murthi Rao, Adv.
                                            Mr. T.t. Nishanth, Adv.
                                            Mr. Ankit Gupta, Adv.
                                            Mr. Mahesh Bhati, Adv.
                                            Ms. Arushi Rathore, Adv.
                                            Mr. Saurabh Chaturvedi, Adv.
                                            M/S. Chambers Of Kartik Seth, AOR

                           UPON hearing the counsel the Court made the following
                                                  O R D E R
1 Signature Not Verified

Issue notice on the application for condonation of delay as well as on the Special Digitally signed by NEETA SAPRA Date: 2023.10.03 12:40:30 IST Leave Petition.

Reason: 2

2 Mr PS Patwalia, senior counsel appears with Kartik Seth, counsel accepts service.

3 The counter affidavit shall be filed within a period of four weeks.

4 List the Special Leave Petition on 30 October, 2023.

5 In the meantime, the Court is assured by Mr PS Patwalia, senior counsel that the contempt proceedings before the High Court will not be pressed.

    (GULSHAN KUMAR ARORA)                                   (SAROJ KUMARI GAUR)
          AR-CUM-PS                                         ASSISTANT REGISTRAR