Supreme Court - Daily Orders
The State Of Jammu And Kashmir Now U.T Of ... vs Vandana Gupta on 21 May, 2020
Bench: D.Y. Chandrachud, Hemant Gupta, Ajay Rastogi
ITEM NO.5 Virtual Court 3 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).16932/2019
(Arising out of impugned final judgment and order dated 03-03-2018
in LPASW No. 36/2018 passed by the High Court of J & K at Jammu)
THE STATE OF JAMMU AND KASHMIR
NOW U.T OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
VANDANA GUPTA Respondent(s)
(WITH I.R. and IA No.42657/2020-CONDONATION OF DELAY IN FILING and
IA No.42661/2020-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 21-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. M. Shoeb Alam, AOR
Mr. Mojahid Karim Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2020.05.21 15:41:48 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER