Supreme Court - Daily Orders
Vidya Sagar vs The State Of Himachal Pradesh on 6 January, 2021
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.16 Court 6 (Video Conferencing) 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).13361/2020
(Arising out of impugned final judgment and order dated 03-07-2020
in CWP No.3257/2019 passed by the High Court Of Himachal Pradesh At
Shimla)
VIDYA SAGAR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.114799/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.114798/2020-EXEMPTION FROM
FILING O.T. and IA No.114797/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 06-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Saurabh Ajay Gupta, AOR
Ms. Srishti Prabhakar, Adv.
Mr. Alabhya Bajpai, Adv.
Mr. Amit Attri, Adv.
Mr. Nishant Bishnoi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by ARJUN BISHT Date: 2021.01.06 16:46:48 IST Reason: