Supreme Court - Daily Orders
Rajeev Bhardwaj vs The State Of Himachal Pradesh on 29 November, 2019
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.51 COURT NO.6 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). 28222/2019
(Arising out of impugned final judgment and order dated 28-06-2019
in CMP No. 4017/2019 passed by the High Court Of Himachal Pradesh
At Shimla)
RAJEEV BHARDWAJ Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.177375/2019-CONDONATION OF DELAY
IN FILING and IA No.177377/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 29-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Ajit Sinha, Sr. Adv.
Mr. Durga Dutt, AOR
Ms. Samta P. Mishra, Adv.
Mr. Sachidanand Mishra, Adv.
Mr. Ravi Chandra Prakash, Adv.
Dr. Sushma Singh, Adv.
For Respondent(s) Mr. Ajay Marwah, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The present matter arises out of an interim order which was passed by the High Court on 28.06.2019 as under: Signature Not Verified
"Since the main appeals have been admitted for final Digitally signed by INDU MARWAH Date: 2019.12.04 16:03:01 IST Reason: hearing and listed for the purpose on 30th July, 2019, these applications are dismissed."
Mr. Ajit Sinha, learned senior advocate submits that the 2 matter was listed on 4-5 occasions but it could not be finally heard.
Considering the facts and circumstances, in our view, the matter requires to be heard at an early date. We, therefore, request, the High Court to take-up the matter for final hearing as early as possible and preferably within three months from today.
The special leave petition is disposed of. Pending applications, if any, also stand disposed of.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER