Supreme Court - Daily Orders
State Of J&K vs Syed Afzal Zaidi . on 3 November, 2015
Bench: Anil R. Dave, S.A. Bobde
ITEM NO.6 COURT NO.3 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) Nos. 26483-26488/2011
(Arising out of impugned final judgment and order dated 08/06/2011
in LPASW Nos. 209/2009, 210/2009, 211/2009, 223/2009, 224/2009 and
227/2009 passed by the High Court Of J & K At Jammu)
STATE OF J&K & ANR. Petitioner(s)
VERSUS
SYED AFZAL ZAIDI & ORS. Respondent(s)
(With appln. (s) for impleadment and interim relief and office
report)
WITH
SLP(C) No. 7734/2012
(With appln.(s) for c/delay in filing counter affidavit and Office
Report)
SLP(C) No. 22990/2012
(With Interim Relief and Office Report)
Date : 03/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Bimal Roy Jad,Adv.
Mr. Naresh Kumar,Adv.
Mr. Gaurav Pachnanda,Sr.Adv.
Mr. G.M. Kawoosa,Adv.
Ms. Shruti Gupta,Adv.
Mr. Sunil Fernandes,Adv.
For Respondent(s) Mr. Paras Kuhad,Sr.Adv.
Mr. Huzefa Ahmadi,Sr.Adv.
Ms. Kaveeta Wadia,Adv.
Mr. Shashank Tripathi,Adv.
Mr. Gaurav Pachnanda,Sr.Adv.
Signature Not Verified
Mr. G.M. Kawoosa,Adv.
Digitally signed by
Sarita Purohit
Date: 2015.11.05
Ms. Shruti Gupta,Adv.
14:50:59 IST
Reason: Mr. Sunil Fernandes,Adv.
1
UPON hearing the counsel the Court made the following
O R D E R
In pursuance to the instructions received from client-Mr. Javid Iqbal, Managing Director, JK-I, who is present in this court, the learned senior counsel appearing for the petitioners seeks permission to withdraw these petitions so as to file review applications before the High Court as certain issues, namely, provisions about Contributory Provident Fund in lieu of payment of pension had not been considered by the High Court.
Permission is granted.
The special leave petitions are accordingly disposed of as withdrawn.
Ad interim relief granted by this Court shall continue to operate till 30th November, 2015.
It would be open to the parties to raise all permissible pleas before the High Court as and when the review applications are filed. We are sure that the High Court shall decide the applications, if filed, at an early date.
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
2