Supreme Court - Daily Orders
Pravesh Kumar Sharma vs Union Of India . on 5 May, 2014
*ITEM NO.202 COURT NO.10 SECTION XV
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 (Civil) No(s).27586/2011
(From the judgement and order dated 11/05/2011 in DBCWP
No.10292/2010 of The HIGH COURT OF RAJASTHAN AT JODHPUR)
PRAVESH KUMAR SHARMA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for permission to file additional documents,exemption
from filing O.T. and office report )
(For final disposal)
Date: 05/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. M.R. Calla, Sr. Adv.
Mr. Uday Gupta, Adv.
Mr. Ankit Achariya, ADv.
Mr. Gaurav Dave, Adv.
Mr. Mohan Pandey, Adv.
For Respondent(s) Mr. S.P. Singh, Sr. Adv.
Mr. Deepkaran Dalal, Adv.
Mr. Rohit Minocha, Adv.
Mr. S.N. Terdal, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the parties, we are not inclined to interfere with the impugned order passed by the High Court. However, the order passed by the High Court shall not come in the way of petitioner to consider his case in accordance with law.
[ Neeta ] [ Usha Sharma]
Sr. P.A. Court Master