Supreme Court - Daily Orders
Deepak Sood vs Hemant Kumar Kashmiri on 28 November, 2023
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.51 COURT NO.6 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. 21021/2019
(Arising out of impugned final judgment and order dated 22-08-2019
in CWP No. 407/2019 passed by the High Court Of Himachal Pradesh At
Shimla)
DEEPAK SOOD Petitioner(s)
VERSUS
HEMANT KUMAR KASHMIRI & ORS. Respondent(s)
(IA No. 133030/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-11-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) Mr. Manoj Swarup, Sr. Adv.
Mr. Neelmani Pant, Adv.
Mr. Mukul Kumar, AOR
For Respondent(s) Mr. Aditya Dhawan, Adv.
Mrs. Kiran Dhawan, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Satish Kumar, AOR
Ms. Mandakini Singh, Adv.
Ms. Ashima Mandla, Adv.
Mr. Surya Pratap Singh, Adv.
Mr. Mrityunjai Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondent No.1, the matter stands Signature Not Verified adjourned for one week.
Digitally signed by SNEHA DAS Date: 2023.11.28 16:40:44 IST Reason: (SNEHA DAS) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR