Supreme Court - Daily Orders
Grah Rakshak, Home Guards Wel.Asso. vs State Of H.P. . on 9 December, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.1 COURT NO.4 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). 12858/2009
(Arising out of impugned final judgment and order dated 26/05/2008
in CWP No. 645/2005 passed by the High Court of H.P. at Shimla)
GRAH RAKSHAK, HOME GUARDS WEL.ASSO. Petitioner(s)
VERSUS
STATE OF H.P. & ORS. Respondent(s)
(With appln(s) for C/delay in filing SLP and directions and may
refer to remarks)
(For final disposal)
WITH
SLP(C) No. 16499/2013
(With Interim Relief and Office Report)
SLP(C) No. 17050/2013
(With Interim Relief and Office Report)
SLP(C) No. 17639-17641/2013
(With Interim Relief and Office Report)
SLP(C) No. 18161/2013
(With Interim Relief and Office Report)
SLP(C) No. 18803/2013
(With appln.(s) for deletion of proforma respondents and Interim
Relief and Office Report)
SLP(C) No. 19031/2013
(With Interim Relief and Office Report)
SLP(C) No. 19065/2013
(With Interim Relief)
SLP(C) No. 19096/2013
(With Office Report)
SLP(C) No. 19319/2013
(With Interim Relief and Office Report)
SLP(C) No. 19454-19455/2013
(With Interim Relief and Office Report)
SLP(C) No. 19499/2013
(With Interim Relief and Office Report)
SLP(C) No. 19509-19510/2013
(With Interim Relief and Office Report)
SLP(C) No. 19537/2013
(With Interim Relief and Office Report)
SLP(C) No. 19844-19847/2013
Signature Not Verified
(With appln.(s)
Digitally signed by
for deletion of proforma respondents and
permission to bring additional facts and documents on record and
Neeta Sapra
Date: 2014.12.09
17:13:02 IST
permission to file lengthy list of dates and Interim Relief and
Reason:
Office Report)
SLP(C) No. 20021/2013
(With Office Report)
-2-
SLP(C) No. 20502-20503/2013
(With appln.(s) for substitution and appln.(s) for permission to
place addl. documents on record and Interim Relief and Office
Report)
SLP(C) No. 20898/2013
(With Office Report)
SLP(C) No. 20900/2013
(With Office Report)
SLP(C) No. 20904/2013
(With Office Report)
SLP(C) No. 21031/2013
(With Office Report)
SLP(C) No. 21032/2013
(With Office Report)
SLP(C) No. 21033/2013
(With Office Report)
SLP(C) No. 22519/2013
(With appln.(s) for permission to place addl. documents on record
and Interim Relief and Office Report)
SLP(C) No. 22678/2013
(With Interim Relief and Office Report)
SLP(C) No. 24300-24301/2013
(With Interim Relief and Office Report)
SLP(C) No. 25848/2013
(With Interim Relief and Office Report)
SLP(C) No. 26450/2013
(With Office Report)
SLP(C) No. 30873/2013
(With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and Office Report)
SLP(C) No. 31132/2013
(With Interim Relief and Office Report)
SLP(C) No. 34646/2013
(With appln.(s) for permission to file SLP and Office Report)
SLP(C) No. 39346/2013
(With appln.(s) for exemption from filing O.T. and Office Report)
Date : 09/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Ashwani K. Gupta, Adv.
Mr. M. C. Dhingra,Adv.
Mr. Vikrant Yadav, Adv.
Mr. Jayant Bhushan, Sr. Adv.
Mr. Vikas Mahajan, Adv.
-3-
Mr. Vishal Mahajan, Adv.
Mr. Shyam Sunder Rai, Adv.
Mr. Rohan Gupta, Adv.
Mr. Vinod Sharma, Adv.
Mr. B.Y. Kulkarni, Adv.
Mr. A.N. Singh, Adv.
Ms. Anuradha Mutatkar,Adv.
Mr. S.L. Chander Shekhar, Adv.
Mr. Dinesh Verma, Adv.
Mr. Gopal Nahel, Adv.
Mr. Subhasish Bhowmick,Adv.
Mr. Vinod K. Sharma, Sr. Adv.
Mr. Tushar Bakshi,Adv.
Mr. Rishi Kesh,Adv.
Mr. Rajiv Dewan, Adv.
Mr. Sanjay Sharawat,Adv.
Mr. Ratish Kumar, Adv.
Mr. Bhaskar Y. Kulkarni,Adv.
Ms. Nidhi Gupta, Adv.
Mr. Tarun Gupta,Adv.
Mr. B.L. Goswami, Adv.
Mr. Naresh Kumar,Adv.
Mr. Sunder Khatri, Adv.
Ms. Shital Khatri, Adv.
Mr. Rajesh Goyal,Adv.
For Respondent(s)
Mr. Jagjit Singh Chhabra, Adv.
Mr. Kuldip Singh,Adv.
Mr. Varun Thakur, Adv.
Mr. Varinder Kr. Sharma,Adv.
Mr. P.S. Patwalia, ASG
Ms. Rekha Pandey, Adv.
Mr. Gaurav Sharma, Adv.
Ms. Sushma Suri, Adv.
Ms. Asha G. Nair, Adv.
Mr. C.K. Sharma, Adv.
Ms. Gunwant Dara, Adv.
Mr. D. S. Mahra,Adv.
-4-
Mr. Jayant Bhushan, Sr. Adv.
Mr. Dilip Annasaheb T., Adv.
Mr. Amol V. Deshmukh M., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Arguments concluded.
Judgment resrved.
(Neeta) (Suman Jain) Sr. P.A. COURT MASTER