Supreme Court - Daily Orders
Syed Amjad Ali vs State Of J&K on 8 May, 2014
ÚITEM NO.28 Court No.5 SECTION XVIA
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 (Civil) No(s).12110/2014
(From the judgement and order dated 27/03/2014 in LPA No.172/2010 of
The HIGH COURT OF JAMMU&KASHMIR AT SRINAGAR)
SYED AMJAD ALI & ORS. Petitioner(s)
VERSUS
STATE OF J&K Respondent(s)
(With appln(s) for permission to file additional documents and prayer
for interim relief and office report ))
(With I.A. No. 1 appln. for permission to file addl. documents)
Date: 08/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. D.Abhinav Rao, Adv.
Mr. Amjid Maqbool, Adv.
Mr. Amit K.Nain, Adv.
Mr.Nar Hari Singh,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Since the order passed by the High Court simply remands the matter back to the learned Single Judge to enable the parties likely to be affected to appear and oppose the claim made by the petitioner, we see no reason to interfere with the impugned order. The special leave petition is accordingly dismissed. Keeping in view the fact that the matter has been pending for a long time , we request the High Court to make an endeavour to expedite the disposal of the matter preferably within a period of one year from the date of receipt of this order.
(Shashi Sareen) (Saroj Saini)
Court Master Court Master