Supreme Court - Daily Orders
Rafiq Hussain Khan vs Javid Ahmed Rana . on 24 January, 2014
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ITEM NO.209 COURT NO.14 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 (Civil) No(s).30929/2010
(From the judgement and order dated 27/08/2010 in EP No.2/2009 of The HIGH
COURT OF J & K AT JAMMU)
RAFIQ HUSSAIN KHAN Petitioner(s)
VERSUS
JAVID AHMED RANA & ORS. Respondent(s)
(With prayer for interim relief and office report)
(For Final Disposal)
Date: 24/01/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Ms. Binu Tamta,Adv.
For Respondent(s) Mr. Avinash Kumar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks time to find out whether the petition becomes infructuous.
Adjourned for two weeks.
[Gulshan Kumar Arora] [Indu Pokhriyal]
Court Master Court Master