Supreme Court - Daily Orders
State Of Jammu And Kashmir vs Tarsem Kumar Arora on 13 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
REVISED
ITEM NO.1 COURT NO.2 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). 5304/2017
(Arising out of impugned final judgment and order dated 29/12/2016
in LPA No.20/2016 passed by the High Court of J & K at Jammu)
STATE OF JAMMU AND KASHMIR AND ORS Petitioner(s)
VERSUS
TARSEM KUMAR ARORA AND ORS Respondent(s)
(with appln. (s) for permission to file SLP and interim relief and
office report)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Neeraj Kishan Kaul, ASG
Mr. Shoeb Alam, Adv.
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. G.M. Kawoosa, Adv.
Mr. Mojahid Karim Khan, Adv.
For Respondent(s)
Mr. Bharat Sangal, Adv.
(For R.No.5) Ms. Verika Tomar, Adv.
Ms. Vidushi Garg, Adv.
Ms. Anindita Deka, Adv.
Mr. T.S. Doabia, Sr.Adv.
Ms. Kiran Bhardwaj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr.N.K.Kaul, learned Additional Solicitor General for the State of Jammu & Kashmir, Mr.Bharat Sangal along with Ms.Vernima Tomar, learned counsel for respondent No.5-High Court of Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2017.07.05 Jammu & Kashmir and Mr.T.S.Doabia, learned senior counsel along 13:04:33 IST Reason:
with Ms.Kiran Bhardwaj for respondent No.2.-2-
Permission to file SLP is granted.
Having heard learned counsel for the parties, we are only inclined to direct that the High Court shall proceed with the proceedings qua persons and the officials who are facing contempt. That apart while dealing with the aforesaid contempt proceedings, the High Court shall be at liberty to deal with the directions contained in the principal order. Needless to say that all the contentions raised by the contemnors in the High Court shall be considered in accordance with the law. The personal presence of the contemnors shall not be insisted upon. The special leave petition stands disposed of accordingly.
(Ashok Raj Singh) (H.S.Parasher)
Court Master Court Master