Supreme Court - Daily Orders
Dr.Sunil Fakay vs The State Of Himachal Pradesh on 11 May, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.59 COURT NO.10 SECTION XIV
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......./2015
CC No(s). 5906/2015
(Arising out of impugned final judgment and order dated 06/08/2014
in WP No. 2477/2014 and Order dated 31.12.2014 in RP No. 2/2014
passed by the High Court of Himachal Pradesh at Shimla)
DR.SUNIL FAKAY Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH AND ORS Respondent(s)
I.A. 1/2015(With c/delay in filing SLP and office report)
Date : 11/05/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Pramod Kumar Dubey, Adv.
Ms. Priya Puri,Adv.
Mr. Nitin S., Adv.
Mr. Abhinav D., Adv.
Mr. Shiv Chopra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the prayer for interim relief as also in the special leave petitions.
Dasti, in addition, is permitted. Learned counsel for the petitioner is permitted to take out notice on the standing counsel for the respondent-State of H.P. Signature Not Verified List the matters in the second week of July, 2015.
Digitally signed by Sushil Kumar Rakheja Date: 2015.05.12 11:42:15 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER