Supreme Court - Daily Orders
Union Territory Of Jammu And Kashmir vs Ashiq Hussain Dar on 23 August, 2021
Bench: K.M. Joseph, S. Ravindra Bhat
ITEM NO.22 Court 9 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No. 12594/2021
(Arising out of impugned final judgment and order dated 18-11-2020
in LPA No. 136/2020 passed by the High Court of Jammu & Kashmir at
Srinagar)
UNION TERRITORY OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
ASHIQ HUSSAIN DAR & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 23-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. G. M. Kawoosa, Adv.
Ms. Taruna Ardhendumauli Prasad, AOR
For Respondent(s)
Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Altaf Haqani, Sr. Adv.
Mr. Shakir Haqani, Adv.
Mr. Soayib Qureshi, AOR
Ms. Arshiya Qasba, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2021.08.24 19:02:15 IST Reason: