Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Subhash Chander Raina on 1 March, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.1 COURT NO.5 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
Petition(s) for Special Leave to Appeal (C) No(s). 2090/2019
(Arising out of impugned final judgment and order dated 06-02-2018
in LPASW No. 195/2017 passed by the High Court Of J & K At Jammu)
THE STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
SUBHASH CHANDER RAINA Respondent(s)
(IA 3005/2019)
Date : 01-03-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. M. Shoeb Alam, AOR
Mr. Ujjwal Singh, Adv.
Mr. Gautam Prabhakar, Adv.
Mr. Mojahid Karin Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, there shall be stay of operation and implementation of the impugned Judgment.
Tag with SLP (C) No. 22272 of 2018.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.03.02 10:25:03 IST Reason: