Supreme Court - Daily Orders
J&K ... vs Hon'Ble H.C.Of J&Ampk Thr.Registrar ... on 3 February, 2014
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ITEM NO.36 COURT NO.3 SECTION XVIA
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 (Civil) No(s).1821/2014
(From the judgement and order dated 19/09/2013 in LPA No.238/2009 of the
HIGH COURT OF JAMMU&KASHMIR AT SRINAGAR)
J&K SUBORD.JUDL.P.S.WELF.ASSO.SRINAGAR Petitioner(s)
VERSUS
HON’BLE H.C.OF J&K THR.REGISTRAR & ORS. Respondent(s)
(With prayer for interim relief and office report )
Date: 03/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.R.A.Jan, Sr.Adv.
Mr. Shakil Ahmed Syed,Adv.
MOhd.Parvez Dabas, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Notice.
Meanwhile, there shall be interim stay as prayed for in interim relief (a) of the Special Leave Petition, until further orders.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar