Supreme Court - Daily Orders
State Of J& K vs Afshan Mushtaq on 4 April, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.18 COURT NO.5 SECTION XVIA
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)......CC No(s).
5628-5629/2016
(Arising out of impugned final judgment and order dated 17/09/2015
in COD No. 354/2014 17/09/2015 in LPA No. 225/2012 passed by the
High Court Of Jammu&kashmir At Srinagar)
STATE OF J& K AND ORS Petitioner(s)
VERSUS
AFSHAN MUSHTAQ AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sunil Fernandes,Adv.
Ms. Nithu Jain, Adv.
Ms. Astha Sharma, Adv.
Mr. Puneeth K.G., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.04.04
16:33:59 IST
Reason: