Supreme Court - Daily Orders
Sunil Fakay vs State Of H P on 24 November, 2014
Bench: V. Gopala Gowda, C. Nagappan
1
ITEM NO.35 COURT NO.11 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). 29188/2014
(Arising out of impugned final judgment and order dated 06/08/2014
in WP No. 2477/2014 passed by the High Court Of H.P. At Shimla)
SUNIL FAKAY Petitioner(s)
VERSUS
STATE OF H P AND ORS Respondent(s)
(with interim relief and office report)
Date : 24/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mrs. Priya Puri,Adv.
Mr. Ranjay Kr. Dubey, Adv.
Ms. Vidhushi Shubham, Adv.
Mr. P.K. Dubey, Adv.
Mr. Shiv Chopra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. However, liberty is given to the petitioner to file a review petition Signature Not Verified Digitally signed by Vinod Kumar urging Date: 2014.11.24 17:27:25 IST Reason: grounds with regard to suspension of petitioner's practice. If such a review petition is filed, the same shall be considered by the High Court in accordance with law and be 2 disposed of expeditiously. Further, liberty is also granted to file special leave petition in case the review petition before the High Court is dismissed.
(VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER