Supreme Court - Daily Orders
Deepak Sood vs Hemant Kumar Kashmiri on 28 January, 2025
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.23 COURT NO.4 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).21021/2019
[Arising out of impugned final judgment and order dated 22-08-2019
in CWP No. 407/2019 passed by the High Court of Himachal Pradesh at
Shimla]
DEEPAK SOOD Petitioner(s)
VERSUS
HEMANT KUMAR KASHMIRI & ORS. Respondent(s)
IA No. 133030/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 28-01-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) :
Mr. Manoj Swarup, Sr. Adv. Mr. Hamad Tariq, Adv.
Mr. Mukul Kumar, AOR For Respondent(s) :
Mr. Aditya Dhawan, Adv. Mrs. Kiran Dhawan, Adv. Mr. Chander Shekhar Ashri, AOR Ms. Mandakini Singh, Adv. Ms. Ashima Mandla, Adv. Mr. Mrityunjai Singh, AOR Mr. Vipul Pathak, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
Hearing be expedited.
Post the matter in the month of September 2025.Signature Not Verified Digitally signed by Deepak Joshi Date: 2025.01.30 17:11:07 IST Reason:
(DEEPAK JOSHI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR