Supreme Court - Daily Orders
Ripu Daman vs Sharwan Kumar on 18 March, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
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
Petition(s) for Special Leave to Appeal (C) No(s). 24499/2019
[Arising out of impugned final judgment and order dated 05-08-2019
in LPA No. 125/2010 passed by the High Court of Himachal Pradesh at
Shimla]
RIPU DAMAN Petitioner(s)
VERSUS
SHARWAN KUMAR & ORS. Respondent(s)
IA No. 38956/2023 - APPLICATION FOR PERMISSION
IA No. 19741/2023 - APPLICATION FOR SUBSTITUTION
IA No. 19745/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN., IA No. 153688/2024 - EXEMPTION FROM FILING O.T.
IA No. 19747/2023 - SETTING ASIDE AN ABATEMENT
Date : 18-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Ani Kaushik, Sr. Adv.
Mr. Mahesh Thakur, AOR
Mr. Ranvijay Singh Chandel, Adv.
Mrs. Geetanjali Bedi, Adv.
For Respondent(s) Mr. Rajesh Srivastava, AOR
Mr. Gaurav Verma, Adv.
Mr. Neeraj Duut Gaur, Adv.
Mr. D.K Thakur, Adv.
Mr. Rajeev Kumar Gupta, Adv.
Mr. Taveen Singh, Adv.
Ms. Vallabhi Shukla, Adv.
Mr. Joginder Mann, Adv.
Mr. Bimlesh Kumar Singh, AOR
Mr. Sudip Lodh, Adv.
Mr. Santosh Kumar Yadav, Adv.
Mr. Nishant Anand, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned senior appearing counsel for the petitioner prays for Signature Not Verified and is finally granted a period of four weeks to file Digitally signed by additional documents.
SWETA BALODI Date: 2025.03.19 17:00:41 IST Reason:List the matter on 15.04.2025.
(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR