Supreme Court - Daily Orders
Asif Nazir Mir vs Nazir Ahmad Mir on 13 April, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.1 COURT NO.8 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 (C) No(s). 3836/2016
(Arising out of impugned final judgment and order dated 30/09/2015
in CR No. 31/2015 passed by the High Court of Jammu & Kashmir at
Srinagar)
ASIF NAZIR MIR Petitioner(s)
VERSUS
NAZIR AHMAD MIR AND ORS Respondent(s)
(with interim relief and office report)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Kaveeta Wadia,Adv.
Mr.Shashank Tripathi, Adv.
For Respondent(s) Mr. Tahir Majid Shamsi, Adv.
Mr. Ravi Panwar, Adv.
Mr. Rahul Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated by the learned counsel for the parties that the parties have arrived at a compromise and a decree has already been passed by the Trial Court in terms of the Deed of Family Settlement.
The Deed of Family Settlement is taken on record.
The special leave petition stands disposed of.
(USHA BHARDWAJ) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2016.04.13
17:18:02 IST
Reason: