Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Bakshi Ram on 7 February, 2020
Bench: D.Y. Chandrachud, Indu Malhotra
ITEM NO.24 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).3154/2020
(Arising out of impugned final judgment and order dated 27-11-2018
in RFA No. 201/2014 passed by the High Court of Himachal Pradesh at
Shimla)
THE STATE OF HIMACHAL PRADESH & ANR. Petitioner(s)
VERSUS
BAKSHI RAM Respondent(s)
(WITH I.R. and IA No.17887/2020-CONDONATION OF DELAY IN FILING and
IA No.17888/2020-EXEMPTION FROM FILING O.T.)
Date : 07-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Abhimanyu Jhamba, Adv.
Ms. Hemlata Ranga, Adv.
Mr. Mohit Poswal, Adv.
Mr. Thoupi Thangal, Adv.
Mani, Adv.
Salaj Shaji, Adv.
Mr. Samir Ali Khan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Conditional on the petitioners depositing an amount of Rs 25,000 with www.bharatkeveer.gov.in within a period of six weeks, delay condoned.
Issue notice.
Tag with SLP(C) No 29676 of 2019.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2020.02.07 18:06:00 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER