Supreme Court - Daily Orders
Bhim Sen Sharma vs Himachal Pradesh University on 19 September, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.43 COURT NO.5 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(s). 26342/2016
(Arising out of impugned final judgment and order dated 02/05/2016
in LPA No. 270/2010 passed by the High Court Of Himachal Pradesh At
Shimla)
BHIM SEN SHARMA Petitioner(s)
VERSUS
HIMACHAL PRADESH UNIVERSITY AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 19/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Ms. Puja Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application (s), if any, stand disposed of.
[O.P. SHARMA] [RAJINDER KAUR]
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.09.20
17:14:38 IST
Reason: