Supreme Court - Daily Orders
Mahinder Singh vs High Court Of Jammu And Kashmir . on 8 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.52 COURT NO.7 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 (C) No(s).13602-13604/2015
(Arising out of impugned final judgment and order dated 12/12/2014
in CDLSW No. 59/2014, LPASW No. 90/2014 & CRLMA No.113/2014 passed
by the High Court of J & K at Jammu)
MAHINDER SINGH AND ANR. Petitioner(s)
VERSUS
HIGH COURT OF JAMMU AND KASHMIR AND ORS. Respondent(s)
Date : 08/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Sanjay R. Hegde,Sr.Adv.
Mr. Nithin,Adv.
Mr. Anupam Raina,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain these special leave petitions, which are dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2015.05.09
12:54:16 IST
Reason: