Supreme Court - Daily Orders
Jagdish Chand vs The State Of Himachal Pradesh on 21 July, 2020
Bench: L. Nageswara Rao, Hemant Gupta, S. Ravindra Bhat
ITEM NO.5 Virtual Court 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). 8522/2020
(Arising out of impugned final judgment and order dated 01-07-2020
in CWP No. 1797/2020 passed by the High Court Of Himachal Pradesh
At Shimla)
JAGDISH CHAND Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ANR. Respondent(s)
(IA No.63867/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.63873/2020-CLARIFICATION/DIRECTION and IA
No.63872/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.63869/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 21-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Abhinav Agrawal, AOR
Mr. Rajesh Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in the matter. The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.07.21 17:34:11 IST Reason: (Geeta Ahuja) (Anand Prakash) Court Master Court Master