Supreme Court - Daily Orders
Dr. Pyare Lal Sood vs M/S Deepak Boot House on 9 February, 2026
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.45 COURT NO.15 SECTION III-B
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). 22299/2023
[Arising out of impugned final judgment and order dated 01-09-2023
in RSA No. 260/2018 passed by the High Court of Himachal Pradesh at
Shimla]
DR. PYARE LAL SOOD Petitioner(s)
VERSUS
M/S DEEPAK BOOT HOUSE & ANR. Respondent(s)
[TO BE TAKEN UP AT 10.30 A.M.]
Date : 09-02-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Viplav Sharma., Sr. Adv.
Mr. Ayaj Singh., Adv.
Mr. Amit Kumar, Adv.
Mr. Mohak Gulati, Adv.
Mr. Sri Ram Veleru., Adv.
Mr. Arup Banerjee, AOR
For Respondent(s) :Mr. Anil Nag, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Considering this Court’s order dated 09.02.2015 in Special Leave Petition (Civil) No.5832 of 2014, we do not consider that the order passed by the High Court suffers from any infirmity.
2. Accordingly, the Special Leave Petition is dismissed.
Signature Not Verified
3. Pending application(s), if any, shall stand disposed Digitally signed by MINI Date: 2026.02.10 16:43:12 IST Reason: of. (MINI) (CHETNA BALOONI) COURT MASTER (SH) COURT MASTER (NSH)