Supreme Court - Daily Orders
Sakshi Sharma Etc Etc vs Shiv Kumar Choudhary And Ors Etc Etc on 31 August, 2015
Bench: Chief Justice, Amitava Roy
1
ITEM NO.9 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 5002-5004/2015
(Arising out of impugned final judgment and order dated
03/09/2014 in LPA No. 281/2012,03/09/2014 in LPA No.
480/2012,03/09/2014 in COPC No. 4158/2013 passed by the High
Court Of Himachal Pradesh At Shimla)
SAKSHI SHARMA ETC ETC Petitioner(s)
VERSUS
SHIV KUMAR CHOUDHARY AND ORS ETC ETC Respondent(s)
(With appln. (s) for correction of typographical error and
interim relief and office report)
Date : 31/08/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. M. Tewari, Adv.
Mr. A. Tewari, Adv.
Mr. Shree Pal Singh,Adv.
For Respondent(s) Mr. Ajay Kumar Talesara,Adv.
Mr. Aditya Dhawan, Adv.
Mr. Chander Shekhar Ashri,Adv.
Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Application for correction of typographical Digitally signed by error is allowed. Charanjeet Kaur Date: 2015.09.01 17:26:23 IST Reason:
We are informed by learned counsel for the 2 respondents that the learned Trial Judge has completed the trial. However, he could not pass the final orders since the petitioners-herein have carried the matter to the High Court and obtained interim order of stay of further proceedings before the Trial Court. If that is so, we cannot assist the petitioners further, in any manner whatsover.
In case the petitioners succeed in the matter, the amount that has already been deposited shall be distributed as directed by the High Court in its previous order.
The special leave petitions are disposed of accordingly.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar