Supreme Court - Daily Orders
Akbar Hussain vs The State Of Jammu And Kashmir on 6 October, 2017
Bench: A.K. Sikri, Abhay Manohar Sapre, Ashok Bhushan
ITEM NO.47 COURT NO.4 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). 4842/2017
(Arising out of impugned final judgment and order dated 04-05-2017
in AN No. 284/2014 passed by the High Court Of J & K At Jammu)
AKBAR HUSSAIN Petitioner(s)
VERSUS
THE STATE OF JAMMU AND KASHMIR & ANR. Respondent(s)
(FOR EXEMPTION FROM FILING O.T. ON IA 51800/2017)
Date : 06-10-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Mr. Siddhartha Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report discloses that the notice was served upon respondent no. 2 through the Superintendent but no service report from the Superintendent, District Jail, Poonch has been received so far. Report to this effect be called for.
List after six weeks.
(ASHWANI KUMAR) (MADHU NARULA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by ASHWANI KUMAR Date: 2017.10.07 12:50:23 IST Reason: