Supreme Court - Daily Orders
Sanjiv Kumar vs H.P State Electricity Board Ltd on 6 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.57 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). 8027/2014
(Arising out of impugned final judgment and order dated
27/05/2013 in LPA No. 152/2013 passed by the High Court Of
Himachal Pradesh At Shimla)
SANJIV KUMAR Petitioner(s)
VERSUS
H.P STATE ELECTRICITY BOARD LTD & ORS Respondent(s)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Manoj Kr. Sharma, Adv.
for Mr. Pradeep Misra,AOR
For Respondent(s) Mr. Varinder Kumar Sharma,AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has circulated a letter seeking an adjournment on account of personal difficulty of the arguing counsel. An oral request has also been made on his behalf that he is unwell.
At request, and in the interest of justice, list after four weeks.
Rejoinder affidavit, if any, be positively filed within Signature Not Verified three weeks from today.
Digitally signed by Parveen Kumar Chawla Date: 2015.04.08 15:41:07 IST Reason: (Parveen Kr. Chawla) (Renu Diwan) Court Master Court Master