Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Gaytri Devi @ Gaythri Bhagta on 12 July, 2019
Bench: S.A. Bobde, B.R. Gavai
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5415 OF 2019
[ARISING OUT OF SLP(C) NO.19361 OF 2015]
THE STATE OF HIMACHAL PRADESH & ORS. APPELLANT(S)
VERSUS
GAYTRI DEVI @ GAYTHRI BHAGTA RESPONDENT(S)
WITH C.A. NO.5418/2019 (@ SLP(C) No.21960/2015)
C.A. NO.5417/2019 (@ SLP(C) No.19364/2015)
C.A. NO.5416/2019 (@ SLP(C) No.19362/2015)
C.A. NO.5420/2019 (@ SLP(C) No.30265/2015)
C.A. NO.5421/2019 (@ SLP(C) No.30268/2015)
C.A. NO.5419/2019 (@ SLP(C) No.27632/2015)
C.A. NO.5422/2019 (@ SLP(C) No.30271/2015)
O R D E R
Leave granted.
Having heard learned counsel appearing for the parties and upon perusal of the record, we dispose of these appeals in terms of order dated 12.03.2019 passed by this Court in Civil Appeal No.2931 of 2019 titled as “State of Himachal Pradesh & Ors. vs. Sanjay Kumar” and connected matters. The impugned orders are accordingly set aside.
We further direct that the decision may be taken by the appropriate government within a period of three months from today.
.....................J [S.A. BOBDE] Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.16 16:53:49 IST Reason: .....................J [ B.R. GAVAI] NEW DELHI;
JULY 12, 2019.
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ITEM NO.36 COURT NO.2 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.19361/2015
(Arising out of impugned final judgment and order dated 13-08-2014 in CWP No.4622/2014 passed by the High Court Of Himachal Pradesh At Shimla) THE STATE OF HIMACHAL PRADESH & ORS. Petitioner(s) VERSUS GAYTRI DEVI @ GAYTHRI BHAGTA Respondent(s) WITH SLP(C) No. 21960/2015 (XIV) SLP(C) No. 19364/2015 (XIV) SLP(C) No. 19362/2015 (XIV) SLP(C) No. 30265/2015 (XIV) SLP(C) No. 30268/2015 (XIV) SLP(C) No. 27632/2015 (XIV) SLP(C) No. 30271/2015 (XIV) Date : 12-07-2019 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) Mr. Abhinav Mukerji, AOR Ms. Bihu Sharma, Adv.
Ms. Pratishtha Vij, Adv. Ms. Purnima Krishna, Adv.
For Respondent(s) Mr. Rajesh Gupta, Adv.
Mr. Harpreet Singh, Adv. Mr. Pranjal Saran, Adv.
Mr. Puneet Taneja, AOR Mr. Manish Vashishtha, AOR Mr. Anant K. Vatsya, Adv. Mr. Devendra Singh, AOR Ms. Radhika Gautam, Adv. Mr. E. C. Agrawala, AOR Mr. Rajesh Kumar, Adv.
Mr. Aditya Dhawan, Adv.
Ms. Kiran Dhawan, Adv.
Mr. Chander Shekhar Ashri, AOR 3 Mr. Aakash Varma, Adv.
Mr. Anil Kumar, Adv.
Ms. Anuradha Mutatkar, AOR Mr. Gaurav Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)