Supreme Court - Daily Orders
Board Of Professional Entrance ... vs Dr. Shahnawaz Hassan on 14 June, 2017
Bench: R.K. Agrawal, Deepak Gupta
1
ITEM NO.8 & 8.1 COURT NO.4 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.16280/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 30/05/2017
IN LPAOW NO.42/2017 PASSED BY THE HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU)
BOARD OF PROFESSIONAL ENTRANCE EXAMINATION PETITIONER(S)
VERSUS
SHAHNAWAZ HASSAN & ORS. RESPONDENT(S)
WITH
SLP(C) NO.16301/2017
[WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT]
Date : 14/06/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE DEEPAK GUPTA
[VACATION BENCH]
For Petitioner(s) Mr. M. Shoeb Alam, AOR
Mr./Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
For Respondent(s) Mr. Ramesh Kumar Mishra, AOR
Mr. Nasir Qadri, Adv.
Mr. T. Singhdev, Adv.
Mr. Prateek B., Adv.
Ms. Amandeep Kaur, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Tarun V., Adv.
Ms. Vara Gaur, Adv.
Mr. Gaurav Sharma, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.06.14
14:15:26 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned judgment is granted.
Heard the learned counsel for the parties and perused the relevant material.
The Special Leave Petitions are dismissed. [VINOD LAKHINA] [SHARDA KAPOOR] A.R.-cum-P.S. ASSISTANT REGISTRAR N.B.:- This order shall be issued/out today.