Supreme Court - Daily Orders
Sompal Singh vs State Of Uttarakhand on 2 January, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.35 COURT NO.8 SECTION II-B
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). 16352/2023
(Arising out of impugned final judgment and order dated 31-10-2023
in C407 No. 17/2023 passed by the High Court of Uttarakhand at
Nainital)
SOMPAL SINGH Petitioner(s)
VERSUS
STATE OF UTTARAKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.261573/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.261572/2023-EXEMPTION FROM
FILING O.T. )
Date : 02-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Brijesh Kumar Tamber, AOR
Mr. Varad Dwivedi, Adv.
Mr. Namanpreet Rana, Adv.
Mr. Shubhashish Singh, Adv.
Ms. Pooja Sagar, Adv.
Ms. Pratima Singh, Adv.
Ms. Subkriti Chauhan, Adv.
Mr. Arjun Chaudhry, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2024.01.02 16:54:54 IST Reason: (NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)