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Supreme Court - Daily Orders

Chaitanya Sharma vs Speaker Himachal Pradesh Legislative ... on 18 March, 2024

Author: Dipankar Datta

Bench: Dipankar Datta

                                                                          WP(C) No. 156/2024

     ITEM NO.36                             COURT NO.2                       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 (Civil) No. 156/2024

     CHAITANYA SHARMA & ORS.                                         Petitioner(s)

                                                VERSUS

     SPEAKER HIMACHAL PRADESH
     LEGISLATIVE ASSEMBLY & ORS.                                     Respondent(s)

     (FOR ADMISSION and IA No.58720/2024-STAY APPLICATION)

     Date : 18-03-2024 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJIV KHANNA
                         HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)
                                   Mr. Harish N Salve, Sr. Adv.
                                   Mr. Maninder Singh, Sr. Adv.
                                   Mr. Satya Pal Jain, Sr. Adv.
                                   Mr. Abhinav Mukerji, Sr. Adv.
                                   Ms. Pratishtha Vij, Adv.
                                   Mr. Raghav Bhatia, Adv.
                                   Mr. Anshul Garg, Adv.
                                   Ms. Mrinal Gopal Elker, AOR
     For Respondent(s)
                                   Mr. Kapil Sibal, Sr. Adv.
                                   Mr. Mukul Rohatgi, Sr. Adv.
                                   Mr. Nishanth Patil, AOR
                                   Mr. Rohit Sharma, Adv.
                                   Mr. Inderjeet Kaur Rana, Adv.
                                   Mr. Nishanth Patil, Adv.
                                   Mr. Nizam Pasha, Adv.
                                   Mr. Nikhil Purohit, Adv.
                                   Mr. Jatin Lalwani, Adv.
                                   Ms. Aparajita Jamwal, Adv.

                                   Mr. Abhishek Manu Singhvi, Sr. Adv.
                                   Mr. Devdatt Kamat, Sr. Adv.
                                   Mr. Varun K. Chopra, Adv.
Signature Not Verified             Mr. Nizam Pasha, Adv.
Digitally signed by
Deepak Guglani
Date: 2024.03.19
                                   Mr. Aman Pawar, Adv.
18:28:15 IST
Reason:                            Mr. Amit Bhandari, Adv.
                                   Mr. Mehul Sharma, Adv.
                                   Mr. Shahab Ahmed, Adv.

                                                 1
                                                                        WP(C) No. 156/2024

                      Mr. Harsh Pandey, Adv.
                      Mr. Revanta Solanki, Adv.
                      Mr. Anubhav Kumar, Adv.
                      Mr. Ajay Desai, Adv.
                      Mr. Vaibhav Joshi, Adv.
                      M/s. VKC Law Offices, AOR

            UPON hearing the counsel the Court made the following
                               O R D E R

Issue notice in the writ petition, as well as, in the application seeking stay.

Notice is accepted by Mr. Nishanth Patil, learned counsel appearing for respondent nos. 1, 2 and 4 and Mr. Varun K. Chopra, learned counsel appearing for respondent no. 3, who are present on advance notice. Hence, notice need not be served. Counter affidavit/reply will be filed by respondent no. 4 within four weeks from today. Rejoinder affidavit, if any, will be filed within one week after service of counter affidavit/reply. Re-list in the week commencing 06.05.2024.

(DEEPAK GUGLANI)                                              (R.S. NARAYANAN)
   AR-cum-PS                                                ASSISTANT REGISTRAR




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