Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Hari Prakash vs The State Of Himachal Pradesh on 5 January, 2023

     ITEM NO.46             REGISTRAR COURT. 2            SECTION XIV

                         S U P R E M E C O U R T O F      I N D I A
                                 RECORD OF PROCEEDINGS

                         BEFORE THE REGISTRAR SH. S.P.S. LALER

     Petition(s) for Special Leave to Appeal (C)         No(s).   20525-
     20526/2022

     HARI PRAKASH                                              Petitioner(s)

                                           VERSUS

     THE STATE OF HIMACHAL PRADESH & ORS.                      Respondent(s)

     Date : 05-01-2023 These petitions were called on for hearing today.

     For Petitioner(s)
                              Mr. Jogy Scaria, AOR
                              Mr. Apoorv Srivastava, Adv.
                              Mr. Pradeep Kumar Gupta, Adv.
                              Ms. Beena Victor, Adv.
                              Ms. M. Priya, Adv.
                              Ms. Varsha Awana, Adv.

     For Respondent(s)
                              Mr. Samir Ali Khan, AOR
                              Mr. Abhimanyu Jhamba, Adv.
                              Ms. Thonpinao Thangal, Adv.
                              Ms. Hatneimawi, Adv.
                             Mr. Raj Bahadur Yadav, AOR

               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Despite due service, none appears on behalf of respondent nos. 1 to 4. However, Ms. Thonpinao Thangal, Ld. Counsel for Mr. Samir Ali Khan, AOR for respondent no. 5 submits that she will be filing vakalatnama on behalf of respondent nos. 1, 2 and 4. Four weeks time, is granted to Ld. Counsel to file vakalatnama and counter affidavit.

Four weeks time, is granted to respondent nos. 5 and 6 to file counter affidavit.

After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.

S.P.S. LALER Registrar pm