Supreme Court - Daily Orders
M/S. P.R.I.S.T., M/S. Poonaiyah ... vs The State Of Jammu And Kashmir on 11 January, 2018
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.46 COURT NO.10 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
Petition(s) for Special Leave to Appeal (C) No(s).33509-33510/2012
(Arising out of impugned final judgment and order dated 24-09-2012
in LPA Nos.134/2012 & 139/2012 passed by the High Court Of J & K At
Jammu)
M/S. POONAIYAH RAMAJAYAM INSTITUTE OF SCIENCE AND T
ECHNOLOGY (PRIST) THANJAVUR,TAMIL NADU Petitioner(s)
VERSUS
THE STATE OF JAMMU AND KASHMIR & ORS. Respondent(s)
Date : 11-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. V. Giri,Sr.Adv.
Mr. G. Umapathy,Adv.
Mr. Rakesh K. Sharma,AOR
For Respondent(s) Mr. Ujjwal Singh,Adv.
Ms. Fauzia Shakil,Adv.
Mr. M. Karim Khan,Adv.
For Mr. M. Shoeb Alam,AOR
Mr. Balendu Shekhar,Adv.
Mr. Hemant Arya,Adv.
Ms. Prerna Priyadarshini,Adv.
Mr. Sumit Teterwal,Adv.
For Mr. G.S. Makker,Adv.
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified Digitally signed by Pending application, if any, stands disposed of. SARITA PUROHIT Date: 2018.01.11 16:54:01 IST Reason: (Sarita Purohit) (Jagdish Chander) Court master Branch Officer