Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Joginder Chauhan on 22 July, 2022
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
ITEM NO.2 COURT NO.5 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). 9948/2022
(Arising out of impugned final judgment and order dated 18-08-2021
in CWP No. 2471/2021 passed by the High Court Of Himachal Pradesh
At Shimla)
THE STATE OF HIMACHAL PRADESH & ORS. Petitioner(s)
VERSUS
JOGINDER CHAUHAN Respondent(s)
(FOR ADMISSION )
Date : 22-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Manish Kumar, Adv.
Mr. Mridhul Jhalani, Adv.
Mr. Vijay Kumar, Adv.
Mr. S.P.M. Tripathi, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Abhaya Nath Das, Adv.
Mr. N.D. Kaushik, Adv.
Ms. Riya Soni, Adv.
Mr. V.K. Shukla, Adv.
Mr. A.K. Shukla, Adv.
Mr. Rahul Gupta, Adv.
Mr. Shashank Sharma, Adv.
Mr. Satish Kumar, AOR
For Respondent(s) Mr. Ajay Marwah, AOR
Mr. Aditya Srinivasan, Adv.
Mr. Tapan Masta, Adv.
Mr. Ayush Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly dismissed. Signature Not Verified However, the question of law is left open.
Digitally signed byASHA SUNDRIYAL Date: 2022.07.22 17:27:09 IST Reason: Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)