Supreme Court - Daily Orders
State Of Himachal Pradesh vs Shantanu Maharaj Khosla & Ors Etc. Etc. on 12 April, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.10 COURT NO.1 SECTION IIC
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 (Crl.) No(s).334-336/2015
(Arising out of impugned final judgment and order dated 31/05/2014
in CRMMO No.4098, 4099 and 4105 of 2013 passed by the High Court Of
Himachal Pradesh At Shimla)
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
SHANTANU MAHARAJ KHOSLA & ORS ETC. ETC. Respondent(s)
(With appln. for impleadment as party respondent)
Date : 12/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. D.K. Thakur,Adv.
Mr. Ajay Marwah,Adv.
For Respondent(s) Mr. Harin P. Rawal,Sr.Adv.
Ms. Ruchi Kohli,Adv.
Mr. Yash Jaswal,Adv.
Ms. Ruby Singh Ahuja,Adv.
Mr. Utsav Trivedi,Adv.
Mr. Harsh Trivedi,Adv.
For M/s. Karanjawala & Co.,Advs.
Mr. P. Chaitanyashil,Adv.
For Ms. Sujata Kurdukar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner states, that he sought instructions from the petitioner-State, which has also endorsed that the matter has since been Signature Not Verified compromised. The special leave petitions are Digitally signed by SARITA PUROHIT Date: 2017.04.12 accordingly, dismissed in terms of the compromise. 17:30:11 IST Reason:
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar