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The State Of Himachal Pradesh vs Prakash Chand Sharma on 28 February, 2020

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.12                                  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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3134/2020

     (Arising out of impugned final judgment and order dated 01-05-2019
     in EXP No. 32/2018 passed by the High Court Of Himachal Pradesh At
     Shimla)

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

                                                         VERSUS

     PRAKASH CHAND SHARMA                               Respondent(s)
     ( IA No.31421/2020-CONDONATION OF DELAY IN FILING and IA
     No.31422/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 28-02-2020 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                  Mr. Abhinav Mukerji, AOR/AAG
                                        Mrs. Bihu Sharma, Adv.
                                        Ms. Malvika Yadav, Adv.
                                        Mr. Samarth Khanna, Adv.

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                 O R D E R

Application for exemption from filing certified copy of the impugned judgment is allowed.

Learned counsel for the petitioner(s) has drawn our attention to page 18 to contend that the direction was only for the respondent to take a re-look into the matter and that has been done albeit the decision being adverse to the respondent. We, however, find that the communication regarding the said decision has not been placed on record.

At request, two weeks’ time is granted to place the same on Signature Not Verified record.

Reason:                  List after three weeks.


     (ANITA RANI AHUJA)                                                    (ASHA SUNDRIYAL)
        COURT MASTER                                                           AR CUM PS