Supreme Court - Daily Orders
Tariq Mehmood Bhat vs Zubaida Akhtar on 4 January, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.45 COURT NO.14 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL)........ Diary No(s).45874/2018
(Arising out of impugned final judgment and order dated 25-08-2017
in 561-A Cr.P.C. No.5/2016 and dated 27-07-2018 in CRMC No.
617/2017 passed by the High Court Of J&K At Jammu)
TARIQ MEHMOOD BHAT Petitioner(s)
VERSUS
ZUBAIDA AKHTAR & ANR. Respondent(s)
(With appln.(s) for c/delay in filing and refiling SLPs)
Date : 04-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. P.D. Sharma,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 377 days in filing the special leave petition(s), which we are not inclined to condone.
Even on merits, we see no reason to interfere in the matter(s). The special leave petition(s) is/are, accordingly, dismissed on the ground of delay as well as on merits.
Pending application, if any, stands disposed of.
Signature Not Verified(Kailash Chander) (Sarita Purohit) Digitally signed by Assistant Registrar AR-cum-PS SARITA PUROHIT Date: 2019.01.04 16:02:08 IST Reason: