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Himachal Road Transport Corporation vs Suresh Kumar on 16 August, 2022

Bench: Surya Kant, Abhay S. Oka

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     ITEM NO.4                                  COURT NO.15                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). 21537/2022

     (Arising out of impugned final judgment and order dated 29-11-2021
     in CWP No. 4167/2019 01-07-2022 in RP No. 242/2022 passed by the
     High Court Of Himachal Pradesh At Shimla)

     HIMACHAL ROAD TRANSPORT CORPORATION                                 Petitioner(s)

                                                     VERSUS

     SURESH KUMAR & ORS.                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.111554/2022-CONDONATION OF DELAY
     IN FILING and IA No.111556/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 16-08-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)                 Mr. Himanshu Tyagi, AOR

     For Respondent(s)                 Ms.   Divya Roy, AOR
                                       Mr.   Sanjay Mishra, Adv.
                                       Mr.   Ajit Yadav, Adv.
                                       Ms.   Shradha Saxena, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Heard learned counsel for the Petitioner-Corporation as well as learned counsel for Respondent Nos. 1 to 6 who are on caveat.

Records perused.

No case is made out to interfere with the impugned order(s) Digitally signed by DEEPAK SINGH Date: 2022.08.17 17:42:18 IST Reason: passed by the High Court of Himachal Pradesh, Shimla.

Accordingly, the Special Leave Petition is dismissed.

Pending application(s), if any, shall stand disposed of.

   (NISHA KHULBEY)                             (PREETHI T.C.)
SENIOR PERSONAL ASSISTANT                    COURT MASTER (NSH)