Supreme Court - Daily Orders
Satish Chander Sharma vs The State Of Himachal Pradesh on 20 March, 2018
Bench: Rohinton Fali Nariman, Deepak Gupta
ITEM NO.30 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 179/2018
SATISH CHANDER SHARMA & ORS. Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(FOR ADMISSION)
Date : 20-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. Anand Verma, Adv.
Ms. Shubhanghi Jain, Adv.
Ms. Manpreet Kaur, Adv.
Mr. Anand Varma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Considering the fact that Mr. Gopal Subramanium, learned Senior Counsel, has placed at the forefront the correctness of this Court’s judgment dated 28.09.2016, the learned Chief Justice is requested to send the aforesaid matter to a three-Judge Bench.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER (SH) COURT MASTER
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2018.03.21
16:53:41 IST
Reason: