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Gurcharan Singh vs Blue Coast Infrastructure Development ... on 4 January, 2017

Bench: Dipak Misra, R. Banumathi

     SLP(C) 34248/2016
                                                           1

     ITEM NO.8                                COURT NO.2                      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.34248/2016

     (Arising out of impugned final judgment and order dated 11/04/2016
     in CP No. 5/2016 passed by the High Court of Himachal Pradesh at
     Shimla)


     GURCHARAN SINGH                                                                Petitioner(s)

                                                       VERSUS

     BLUE COAST INFRASTRUCTURE DEVELOPMENT PVT                                      Respondent(s)

LTD AND ORS (With appln. (s) for permission to file additional documents and interim relief and office report) Date : 04/01/2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Dr. Sarbjit Sharma, Adv.

Dr. Sumit Sharma, Adv.

Mr. S. K. Verma, AOR Ms. Devika Bhagat, Adv.

For Respondent(s) Mr. Vijay Aggarwal, Adv.

Md. Shahid Anwar, Adv.

Mr. Yash Varma, Adv.

Mr. Mudit Jain, Adv.

Mr. Suresh Kumar Antil, Adv.

Mr. Manik Ahluwalia, Adv.

Mr. V. Elanchezhiyan, AOR Mr. Nasim Anwar, Adv.

Ms. Anjali Dubey, Adv.

UPON hearing the counsel the Court made the following 15:06:52 IST Reason: O R D E R It is submitted by the learned counsel appearing for the petitioner that the petitioner has instituted two SLP(C) 34248/2016 2 criminal cases against the respondent-Company and the same have been stayed by the learned Company Judge of the High Court of Himachal Pradesh. Mr. Vijay Agrawal, learned counsel appearing for the respondent-Company, the respondent No.1 herein, has fairly stated that two criminal cases instituted by the petitioner shall continue and final verdict be delivered in accordance with law.

In view of the aforesaid concession given, we direct that the criminal cases filed by the petitioner shall continue against the respondent-Company and the order passed by the learned Company Judge or by the Division Bench shall not be an impediment for the same.

The special leave petition is, accordingly, dismissed.

This is an application for intervention.

The intervention application is disposed of with liberty to the intervenors to move the appropriate court in accordance with law.

               (Chetan Kumar)                            (H.S. Parasher)
                Court Master                               Court Master