Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Mohd. Akram on 9 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.30 COURT NO.4 SECTION XVI-A
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 (CIVIL) Diary No(s). 2991/2018
(Arising out of impugned final judgment and order dated 16-02-2017
in LPASW No. 26/2017 passed by the High Court Of J & K At Jammu)
STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
MOHD. AKRAM & ORS. Respondent(s)
(FOR I.R. and IA No.28037/2018-CONDONATION OF DELAY IN FILING)
Date : 09-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. G.M. Kawoosa, Adv.
Mr. M. Shoeb Alam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.03.10 11:02:24 IST Reason: