Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Shabir Ahmed on 8 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.3 COURT NO.11 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).16508/2018
(Arising out of impugned final judgment and order dated 13-12-2017
in LPASW No. 178/2017 passed by the High Court of J & K at Jammu)
THE STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
SHABIR AHMED Respondent(s)
(WITH I.R. and IA No.2779/2019-CONDONATION OF DELAY IN FILING and
IA No.2780/2019-CONDONATION OF DELAY IN REFILING)
Date : 08-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. M. Shoeb Alam, AOR
Mr. Ujjwal Singh, Adv.
Mr. Gautam Parbhakar, Adv.
Mr. Mojahid Karim Khan, Adv.
For Respondent(s) Mr. Pramod Kr. Sharma, Adv.
Mr. Ambhoj Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.04.09 (SANJAY KUMAR-I) (SUNIL KUMAR RAJVANSHI) 17:07:52 IST Reason: AR-CUM-PS COURT MASTER