Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

The State Of Himachal Pradesh vs Rajesh Kumar on 15 February, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

                                           IN THE SUPREME COURT OF INDIA

                                           CIVIL APPELLATE JURISDICTION

                                           M.A. NOS. 336-340 OF 2019
                                                    IN
                                      CIVIL APPEAL NOS. 1031-1035 OF 2019


                      THE STATE OF HIMACHAL PRADESH & ORS.                          Appellant(s)


                                                          VERSUS
                      RAJESH KUMAR & ORS.                                           Respondent(s)


                                                     O R D E R

The office report indicates that SLP(C) No. 6619 of 2016 stood dismissed for non-prosecution as a result of a conditional order passed by the Judge in Chambers on 30 January 2017.

We direct that the order dated 30 January 2017 shall stand recalled and the SLP be restored to file.

The proceedings have already been disposed of by the order of this Court dated 16 January 2019.

The Miscellaneous Applications are, accordingly, disposed of.

……………….....…................J. (DR. DHANANJAYA Y. CHANDRACHUD) …...…................J. (HEMANT GUPTA) Signature Not Verified NEW DELHI, Digitally signed by MANISH SETHI Date: 2019.02.19 February 15, 2019 16:58:38 IST Reason:

ITEM NO.26 COURT NO.12 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. NOS. 336-340 OF 2019 IN C.A. No(s). 1031-1035/2019 (Arising out of impugned final judgment and order dated 16-01-2019 in C.A. No. No. 1031/2019 16-01-2019 in C.A. No. No. 1032/2019 16- 01-2019 in C.A. No. No. 1033/2019 16-01-2019 in C.A. No. No. 1034/2019 16-01-2019 in C.A. No. No. 1035/2019 passed by the Supreme Court Of India) THE STATE OF HIMACHAL PRADESH & ORS. Petitioner(s) VERSUS RAJESH KUMAR & ORS. Respondent(s) (FOR ADMISSION ) Date : 15-02-2019 These petitions were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Vikas Mahajan, Adv.
Mr. Anil Kumar, Adv.
Mr. Aakash Verma, Adv.
Mr. Ajay Marwah, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The M.As. are disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)