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Madhu Kishwar vs Syed Shujaat Bukhari on 24 July, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

     ITEM NO.59                              COURT NO.11               SECTION II-C

                    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 (Crl.) No(s).5082-5083/2017

     (Arising out of impugned final judgment and order dated 24-05-2017
     in MP No. 02/2017 24-05-2017 in MP No. 01/2017 passed by the High
     Court Of JAMMU & KASHMIR At Jammu)

     MADHU KISHWAR                                                     Petitioner(s)
                                                    VERSUS
     SYED SHUJAAT BUKHARI                                              Respondent(s)

     Date : 24-07-2017 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                 Mr. Mahesh Jethmalani,Sr.Adv.
                                       Ms. Rani Sharma,Adv.
                                       Mr. Pallav Mongia, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                           O R D E R

Heard.

Having regard to the facts and circumstances of the case, we direct that the petitioner may be permitted to participate in the proceedings by video conferencing from a Delhi court. If video conferencing facility is not available in the district court in question then the proceedings may take place at any appropriate nearest place or court as per the direction of the Chief Justice of the High Court.

This order will be subject to that the proceedings not being obstructed in any manner. It will be open to the trial court to make any appropriate modification in above arrangement to ensure that the trial is not delayed and is concluded in accordance with law.

The special leave petition is disposed of.

Pending applications, if any, shall also stand disposed of. 17:10:33 IST Reason:

(MAHABIR SINGH) (PARVEEN KR. PASRICHA) COURT MASTER COURT MASTER