Supreme Court - Daily Orders
State Of Jammu And Kashmir vs Abdul Ahad Mir . on 1 May, 2017
Bench: Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).5793 OF 2017
[@ SPECIAL LEAVE TO APPEAL (C) NO(S).14669 OF 2016]
STATE OF JAMMU AND KASHMIR AND ANR. PETITIONER(S)
VERSUS
ABDUL AHAD MIR AND ORS. RESPONDENT(S)
O R D E R
1. Leave granted.
2. After hearing the learned counsel for the parties, we are satisfied that though there was a delay of 134 days in filing the appeal against the order dated 14.9.2015, sufficient case was made out by the appellant-State to condone the delay.
3. In the facts and circumstances of the case, we condone the delay.
4. The cost of Rs. 10,000/- be paid to the respondents within a period of two months from today. The LPA shall be decided on merits in accordance with law.
5. The appeal is allowed to the aforesaid extent.
....................J (ARUN MISHRA) Signature Not Verified Digitally signed by HEMALATHA MOHAN ....................J Date: 2017.05.03 17:18:53 IST Reason: (AMITAVA ROY ) NEW DELHI;
MAY 1, 2017
ITEM NO.3 COURT NO.12 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).14669/2016 (Arising out of impugned final judgment and order dated 14/09/2015 in LPA No. 221/2013 passed by the High Court Of Jammu & Kashmir at Srinagar) STATE OF JAMMU AND KASHMIR AND ANR. Petitioner(s) VERSUS ABDUL AHAD MIR AND ORS. Respondent(s) (With interim relief and office report) Date : 01/05/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Shoeb Alam, Adv.
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
For Respondent(s) Mr. Pardeep Gupta, Adv.
Mr. Parinav Gupta, Adv.
Mrs. Mansi Gupta, Adv.
Mr. Sanjay Chakrabarty, Adv. Dr. (Mrs.) Vipin Gupta,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(B.Parvathi) (Tapan Kr. Chakraborty)
Court Master Court Master
(Signed order is placed on the file)