Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Fayaz Ahmad Banday on 12 July, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.4 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).9573/2019
(Arising out of impugned final judgment and order dated 10-08-2018
in LPASW No. 16/2018 passed by the High Court Of Jammu&kashmir At
Srinagar)
THE STATE OF JAMMU AND KASHMIR Petitioner(s)
VERSUS
FAYAZ AHMAD BANDAY Respondent(s)
(With appln for c/delay in filing and refiling SLP)
Date : 12-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. M. Shoeb Alam, AOR
Mr. Ujjwal Singh,Adv.
Mr. Gautam Prabhakar,Adv.
Mr. Mojahid Karim Khan,Adv.
For Respondent(s) Mr. Amjid Mawbool,Adv.
Ms. Astha Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is disposed of in terms of order dated 2.7.2019 passed in Civil Appeal No.5151 of 2019 titled State of Jammu and Kashmir & Anr. Vs. Hammid Ahmad Wani & Ors.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.07.16 10:50:35 IST Reason: (B.Parvathi) (Sunil Kumar Rajvanshi) Court Master Court Master