Supreme Court - Daily Orders
Ajai Srivastava vs The State Of Himachal Pradesh on 2 May, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
SLP(Crl.) Diary No. 15003/2025
ITEM NO.20 COURT NO.1 SECTION II-C
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 (CRIMINAL) Diary No. 15003/2025
[Arising out of impugned final judgment and order dated 23-12-2024
in Cr.WPIL No. 1/2024 passed by the High Court of Himachal Pradesh
at Shimla]
AJAI SRIVASTAVA Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(FOR ADMISSION, IA No. 103463/2025 - APPROPRIATE ORDERS/DIRECTIONS,
IA No. 103428/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS, IA No. 103461/2025 - EXEMPTION FROM FILING O.T. and IA No.
103462/2025 - INTERVENTION/IMPLEADMENT)
Date : 02-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. Nachiketa Joshi, Sr. Adv.
Mr. Santosh Kumar, Adv.
Mr. Praneet Pranav, Adv.
Ms. Ankita Chaudhary, Adv.
Mr. Tadimalla Bhaskar Gowtham, Adv.
Mr. Subodh Patil, Adv.
Mr. Gautam Singh, Adv.
Ms. Mahima Pandey, Adv.
Ms. Bhavya Tyagi, Adv.
Mr. Shreevardhan Dhoot, Adv.
Mr. Alabhya Dhamija, AOR
Mr. Sai Shashank V., Adv.
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
Signature Not Verified Digitally signed by Deepak Guglani Date: 2025.05.03 Delay condoned.
13:52:24 ISTReason: I.A. No.103462/2025 for impleadment and addition of parties is 1 SLP(Crl.) Diary No. 15003/2025 allowed.
Amended memo of parties shall be filed within two weeks from today.
Issue notice to the respondents, including the impleaded/newly added respondents.
Notice will be served by all modes, including dasti. (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR 2