Supreme Court - Daily Orders
State Of Jammu And Kashmir vs Satish Kumar on 3 November, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.102 OF 2021
STATE OF JAMMU AND KASHMIR ...Appellant(s)
Vs.
SATISH KUMAR & ORS. ...Respondent(s)
O R D E R
We have heard the learned counsel for the parties and perused the record. We do not see any cogent reason to entertain the appeal. The judgment impugned does not warrant any interference.
The appeal is accordingly dismissed.
......................J. [S.ABDUL NAZEER] ......................J. [V.RAMASUBRAMANIAN] New Delhi;
November 3, 2022.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.11.05 12:19:31 IST Reason: 1 ITEM NO.102 COURT NO.4 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 Civil Appeal No(s). 102/2021 STATE OF JAMMU AND KASHMIR Appellant(s) VERSUS SATISH KUMAR & ORS. Respondent(s) ([ FIXED DATE MATTER ]
IA No. 129659/2022 - EARLY HEARING APPLICATION) Date : 03-11-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Appellant(s) Mr. Shailesh Madiyal,Adv.
Mr. Vinayaka S.Pandit,Adv. Mr. Vaibhav Sabharwal,Adv. Ms. Taruna Ardhendumauli Prasad, AOR For Respondent(s) Mr. Nitin Sangra,Adv.
Mrs. Pragya Baghel, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application also stands disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 2