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Sanjay Gupta vs High Court Of Himachal Pradesh on 12 April, 2021

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

     ITEM NO.6                    Court No.1 (Video Conferencing)            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). 28157/2020

     (Arising out of impugned final judgment and order dated 15-05-2019
     in COPC No. 59/2017 15-05-2019 in CWPIL No. 11/2012 06-03-2020 in
     COPC No. 59/2017 06-03-2020 in CWPIL No. 11/2012 passed by the High
     Court Of Himachal Pradesh At Shimla)

     SANJAY GUPTA                                                        Petitioner(s)

                                                     VERSUS

     HIGH COURT OF HIMACHAL PRADESH & ORS.                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.29854/2021-CONDONATION OF DELAY
     IN FILING and IA No.29856/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.29853/2021-PERMISSION TO FILE PETITION
     (SLP/TP/WP/..) )

     Date : 12-04-2021 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                 Mr.   V. Shekhar, Sr. Adv.
                                       Mr.   Nishant Menon, Adv.
                                       Mr.   Prem Prakash, Adv.
                                       Mr.   Kanishk Khetan, Adv.
                                       Mr.   Mohd. Asim Ansari, Adv.
                                       Mr.   Sumit R. Sharma, Aor

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                 O R D E R

Permission to file the special leave petitions is granted.

Issue notice both on the special leave petitions as also on the limitation.

(SANJAY KUMAR-II) Reason: (PRADEEP KUMAR) ASTT. REGISTRAR-cum-PS BRANCH OFFICER