Supreme Court - Daily Orders
The Himachal Pradesh State Electricity ... vs Nanak Chand on 16 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
1
ITEM NO.23 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39425/2023
(Arising out of impugned final judgment and order dated 12-01-2023
in CWP No. 2398/2016 23-08-2023 in RP No. 97/2023 passed by the
High Court Of Himachal Pradesh At Shimla)
THE HIMACHAL PRADESH STATE ELECTRICITY BOARD LTD. &
ANR.Petitioner(s)
VERSUS
NANAK CHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.203352/2023-CONDONATION OF DELAY
IN FILING )
Date : 16-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. P. S. Patwalia, Sr. Adv.
Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
Ms. Pratishtha Vij, Adv.
Mr. Mohit Prasad, Adv.
For Respondent(s) Mr. M. C. Dhingra, AOR
Mr. Ashawani Kumar Gupta, Adv.
Mr. Gaurav Dhingra, Adv.
Mr. Raj Kumar, Adv.
Mrs. Niharika Dubey, Adv.
Mr. A.k. Singh, Adv.
Mr. Mahender Ram, Adv.
Mr. Raghvendra Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Signature Not VerifiedMr. Gaurav Dhingra, learned advocate appears on behalf of Digitally signed by GEETA AHUJA Date: 2023.10.17 16:30:47 IST Reason: respondent no. 1 and accepts service of notice on his behalf.
Let service be effected on the other respondents. 2 List this matter after eight weeks along with SLP(C)No.10788/2023 i.e., ‘The State of Himachal Pradesh & Ors. Vs. Puran Chand & Ors.’.
Until the next date of hearing, there shall be an order of status quo as regards the service of status of respondents.
(VARSHA MENDIRATTA) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR