Supreme Court - Daily Orders
Bhoop Ram vs High Court Of Himachal Pradesh on 23 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.32 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). 21724/2018
(Arising out of impugned final judgment and order dated 24-07-2018
in CWPIL No. 45/2018 passed by the High Court of Himachal Pradesh
At Shimla)
BHOOP RAM Petitioner(s)
VERSUS
HIGH COURT OF HIMACHAL PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.112589/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 23-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.S. Pujari, Adv.
Ms. Kriti Awasthi, Adv.
Mrs. Pragya Baghel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by learned counsel for the petitioner that the petitioner could not comply with the order passed by this Court for deposit of fifty per cent of the amount as his wife is sick in the meantime and she had to be taken to Chandigarh for her treatment. He further submits that an affidavit to this effect was filed in Signature Not Verified the High court as well. He also submits that if some time is given Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.23 17:30:07 IST Reason: to the petitioner he will comply with the said order. 2 Let the petitioner file an affidavit as to how much time he would require to deposit the amount. He shall place on record the documentary proof in support of the illness as well as treatment of his wife. Needful be done within three weeks.
Let the matter be listed after four weeks.
Till the next date of hearing, the House of the petitioner which stands attached shall not be sold.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER