Supreme Court - Daily Orders
Ripu Daman vs Sharwan Kumar on 3 March, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.48 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 (C) No(s). 24499/2019
(Arising out of impugned final judgment and order dated 05-08-2019
in LPA No. 125/2010 passed by the High Court of Himachal Pradesh at
Shimla]
RIPU DAMAN Petitioner(s)
VERSUS
SHARWAN KUMAR & ORS. Respondent(s)
IA No. 38956/2023 - APPLICATION FOR PERMISSION
IA No. 19741/2023 - APPLICATION FOR SUBSTITUTION
IA No. 19745/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN., IA No. 153688/2024 - EXEMPTION FROM FILING O.T.
IA No. 19747/2023 - SETTING ASIDE AN ABATEMENT
Date : 03-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Mahesh Thakur, AOR
Mr. Ranvijay Singh Chandel, Adv.
Mrs. Geetanjali Bedi, Adv.
For Respondent(s) Mr. Rajesh Srivastava, AOR
Mr. Gaurav Verma, Adv.
Mr. Neeraj Dutt Gaur, Adv.
Mr. D.K Thakur, Adv.
Mr. Rajeev Kumar Gupta, Adv.
Mr. Taveen Singh, Adv.
Ms. Vallabhi Shukla, Adv.
Mr. Joginder Mann, Adv.
Mr. Bimlesh Kumar Singh, AOR
Mr. Sudip Lodh, Adv.
Mr. Mukesh Kumar Sharma, Adv.
Mr. Santosh Kumar Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified At the request of the learned counsel appearing for the Digitally signed by SWETA BALODI Date: 2025.03.05 petitioner, list the matter on 18.03.2025. 17:28:19 IST Reason:
(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR