Supreme Court - Daily Orders
State Of H.P. vs Ajay Kumar . on 17 April, 2014
¤ITEM NO.51 COURT NO.8 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 (Civil) No(s).21795/2013
(From the judgement and order dated 06/09/2012 in CWP No.6399/2012
of The HIGH COURT OF H.P AT SHIMLA)
STATE OF H.P. & ANR. Petitioner(s)
VERSUS
AJAY KUMAR & ORS. Respondent(s)
(With appln(s) for permission to file additional documents and
prayer for interim relief and office report )
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Ms. Pragati Neekhra,Adv.
For Respondent(s)
Mr. M.M. Aggarwal, Adv.
Mr. S.K. Sabharwal,Adv.
UPON hearing counsel the Court made the following
O R D E R
Since the respondent No.1 has now been regularised, it would not be appropriate to interfere with the order passed by the High Court. The special leave petition is, accordingly, dismissed.
However, we make it clear that the order passed by the High Court shall not be treated as a precedent in future.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master