Supreme Court - Daily Orders
Kashmiri Lal Sharma vs Himachal Pradesh State Electricity ... on 3 January, 2023
Bench: A.S. Bopanna, Dipankar Datta
ITEM NO.24 COURT NO.13 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). 29151/2022
(Arising out of impugned final judgment and order dated 28.07.2021
in CWP No. 146/2020 and Order dated 22-06-2022 in RP No. 232/2022
passed by the High Court Of Himachal Pradesh At Shimla)
KASHMIRI LAL SHARMA Petitioner(s)
VERSUS
HIMACHAL PRADESH STATE ELECTRICITY BOARD LTD. & ANR. Respondent(s)
( IA No.195942/2022-CONDONATION OF DELAY IN FILING and IA
No.195943/2022-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 03-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Subhro Sanyal, AOR
Ms. Monika, Adv.
Ms. Sushma, Adv.
Mr. Kumar Rajeev, Adv.
Mr. Aryan P. Nanda, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing and re-filing is condoned.
Issue notice to the respondents.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Nisha Khulbey Date: 2023.01.03 17:28:04 IST Reason: