Supreme Court - Daily Orders
Shalini Dharmani vs The State Of Himachal Pradesh on 28 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.43 COURT NO.7 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 for Special Leave to Appeal (C) No. 16864/2021
(Arising out of impugned final judgment and order dated 23-04-2021
in CWP No. 3861/2020 passed by the High Court Of Himachal Pradesh
At Shimla)
SHALINI DHARMANI Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(IA No. 137533/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Ms. Pragati Neekhra, AOR
For Respondent(s)
Mr. Mohan Lal Sharma, AOR
Mrs. Sikha Sharma, Adv., Adv.
Mr. Varinder Kumar Sharma, Adv., Adv.
Mr. Bishan Dass, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Our attention is drawn to the order dated 13.01.2023 passed in Writ Petition (Civil) Diary No. 29329/2021 titled ‘Seema Girija Lal & Anr. v. Union of India and Ors.’, wherein it is stated a similar issue arises for consideration.
The Registry is requested to obtain directions of Hon’ble the Chief Justice of India for listing of the present writ petition and Signature Not Verified Writ No. 29329/2021 before one bench.
Digitally signed by BABITA PANDEY Date: 2023.03.01 17:46:14 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS COURT MASTER (NSH)