Supreme Court - Daily Orders
Ut Of Jammu And Kashmir vs Abdul Rehman Sofi on 28 April, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.25 COURT NO.12 SECTION XVI-A
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). 10143/2023
(Arising out of impugned final judgment and order dated 01-12-2021
in OWP No. 1696/2017 passed by the High Court Of Jammu & Kashmir
And Ladakh At Srinagar)
UT OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
ABDUL REHMAN SOFI Respondent(s)
( IA No.79826/2023-CONDONATION OF DELAY IN FILING and IA
No.79829/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 28-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Shailesh Madiyal, AOR
Mr. Vaibhav Sabharwal, Adv.
Mr. Rushab Aggarwal, Adv.
Ms. Riddhima J Aggarwal, Adv.
Mr. Japnish Singh Bhatia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners.
Considering the inordinate delay of 377 days in filing this petition, and on noticing that the explanation offered is not satisfactory, the petition is accordingly dismissed on the ground of delay.
Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.04.29Pending application(s), if any, shall stand disposed of.
11:29:30 IST Reason: (NISHA KHULBEY) (DIPTI KHURANA)
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