- Bookmark
- Share
- CaseIQ
HIGH COURT BAR ASSOCIATION v. STATE OF UTTARAKHAND
1
ITEM NO.16 COURT NO.3 SECTION X
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). 22967/2024 (Arising out of impugned final judgment and order dated 08-05-2024 in SPA No. 01/2024 passed by the High Court Of Uttarakhand At Nainital)
HIGH COURT BAR ASSOCIATION Petitioner(s)
VERSUS
STATE OF UTTARAKHAND & ORS. Respondent(s) (IA No.119984/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.119985/2024-EXEMPTION FROM FILING O.T. and IA No.119982/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) ) Date : 24-05-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. PB Suresh, Sr. Adv. Mr. Vipin Nair, Adv.
Mr. Vinodh Kanna B., AOR
Dr. Kartikey Hari Gupta, Adv.
Mr. Dcs Rawat, Adv.
Mr. B D Pandey, Adv.
Mr. Karthik Jayashankar, Adv.
Mr. Rafat Munir Ali, Adv.
Ms. Irum Zeba, Adv.
Mr. Vikas Guglani, Adv.
Mr. Yogesh Pacholia, Adv.
Ms. Shagufa Khan, Adv.
For Respondent(s) Mr. Sidharth Luthra, Sr. Adv. Mr. T.S. Bindra, Adv.
Ms. Supriya Juneja, AOR
Mr. Aditya Singla, Adv.
Mr. Anurag Gupta, Adv.
Ms. Anupama Gautam, Adv.
Mr. Chadrashekhar Tiwarii, Adv.
Mr. M.M. Lamba, Adv.
Mr. Ritwik Saha, Adv.
2
Mr. Tushar Mehta, SG Mr. Kaushal Pati Gautam, AAG Ms. Nimita Choudhary, AOR Ms. Srishti Choudhary, Adv. UPON hearing the counsel the Court made the following
O R D E R
1. Permission to file SLP is granted.
2. Issue notice.
3. Ms. Supriya Juneja, and Ms. Nimita Choudhary, learned advocate on records accepts notice.
4. There shall be stay of the order impugned till the next date of hearing.
5. List immediately after ensuing summer vacation.
(INDU MARWAH) (NIDHI WASON)
AR-CUM-PS COURT MASTER (NSH)
Alert