Supreme Court - Daily Orders
State Of Jammu & Kashmir vs Kamal Singh & Etc. on 4 October, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.33 COURT NO.8 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
Petition(s) for Special Leave to Appeal (Crl.) Nos.4060-4063/2014
(Arising out of impugned final judgment and order dated 20/09/2013
in CRMA No. 09/2011 20/09/2013 in CRMA No. 10/2011 20/09/2013 in
NO. No. 11/2011 20/09/2013 in NO. No. 12/2011 passed by the High
Court of J & K at Jammu)
STATE OF JAMMU & KASHMIR Petitioner(s)
VERSUS
KAMAL SINGH & ETC. Respondent(s)
(With office report)
Date : 04/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sunil Fernandes,Adv.
Ms. Astha Sharma, Adv.
Ms. Mithu Jain, Adv.
For Respondent(s) Mr. Sunil Sethi, Sr. Adv.
Mr. Amit K. Nain,Adv.
Mr. Shantanu Jugtawat, Adv.
Mr. D. Mahesh Babu,Adv.
Ms. Suchitra H., Adv.
Mr. B.R. Rao, Adv.
Mr. T.V. Bhaskar Reddy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters after four weeks. In the meantime, document to be produced in original.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.10.07 15:38:37 IST Reason: (SWETA DHYANI) (SNEH LATA SHARMA) SR.P.A. COURT MASTER