Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Dr. Saleem Ur Rehman on 5 October, 2021
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.2 Court 13 (Video Conferencing) 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.) No(s). 8054/2019
(Arising out of impugned final judgment and order dated 07-05-2018
in OWP No. 1961/2015 passed by the High Court Of Jammu & Kashmir
And Ladakh At Srinagar)
THE STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
DR. SALEEM UR REHMAN Respondent(s)
Date : 05-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. R. Venkataramani, Sr. Adv.
Ms. Taruna Ardhendumauli Prasad, AOR
Mr. Parth Awasthi, Adv.
Mr. Chitwan Singhal, Adv.
For Respondent(s) Mr. R. Basant, Sr. Adv.
Mr. P. V. Dinesh, AOR
Mr. Salih Pirzada, Adv.
Mr. Ashwini Kumar Singh, Adv.
Mr. Bineesh K., Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. R. Venkataramani, learned Senior Advocate appearing for the petitioners and Mr. R. Basant, learned Senior Advocate appearing for the respondent.
Leave granted.
Arguments concluded.
Judgment reserved.
Learned counsel appearing for the respective parties may submit further additional written submissions within a period of one week from today on e-mail addresses [email protected] and [email protected] Signature Not Verified Digitally signed by R Natarajan Date: 2021.10.05 16:39:21 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER