Supreme Court - Daily Orders
Gian Chand Thakur vs The State Of Himachal Pradesh on 12 February, 2021
Bench: Indira Banerjee, Hemant Gupta
ITEM NO.6 Court 14 (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
Petition(s) for Special Leave to Appeal (C) No(s). 11193/2020
(Arising out of impugned final judgment and order dated 26-06-2020
in CWP No. 474/2020 passed by the High Court Of Himachal Pradesh At
Shimla)
GIAN CHAND THAKUR Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(IA No.93884/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.93883/2020-EXEMPTION FROM FILING O.T. and IA
No.101549/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 12-02-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. B. S. Banthia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no grounds to interfere in the matter. The special leave petition is, accordingly, dismissed. Pending applications, if any, stand disposed of.
(MANISH ISSRANI) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Rachna
Date: 2021.02.13
10:48:16 IST
Reason: