Supreme Court - Daily Orders
Union Territory Of Jammu And Kashmir vs Saba Wani on 9 June, 2023
Bench: Aniruddha Bose, Rajesh Bindal
ITEM NO.30 COURT NO.6 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).21277/2023
(Arising out of impugned final judgment and order dated 04-02-2023
in SWP No.3801/2019 passed by the High Court Of Jammu & Kashmir And
Ladakh At Srinagar)
UNION TERRITORY OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
SABA WANI Respondent(s)
(IA No.110718/2023-CONDONATION OF DELAY IN FILING and IA
No.110719/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 09-06-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE RAJESH BINDAL
(VACATION BENCH)
For Petitioner(s) Ms. Madhvi Divan, ASG
Mr. Shailesh Madiyal, AOR
For Respondent(s) Ms. Sanjana Saddy, AOR
Mr. Shakeel Sarwar Wani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Ms. Sanjana Saddy, learned counsel appears on caveat and accepts notice on behalf of the sole respondent. Hence, formal service of notice on the sole respondent shall stand dispensed with.
Signature Not Verified
Until the next date of hearing, the operation of the impugned Digitally signed by ARJUN BISHT Date: 2023.06.09 order shall remain stayed. 17:38:24 IST Reason:
We are passing this order as Ms. Madhvi Divan, ASG, has on 1 instructions, informed this Court that the appointment of candidates already effected shall not be disturbed. This matter be listed in the third week of July, 2023.
(ARJUN BISHT) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR
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