Supreme Court - Daily Orders
Ashiq Hussain Khan vs State Of J&K on 2 January, 2014
ITEM NO.34 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).37174/2013
(From the judgement and order dated 19/09/2013 in LPA No.81/2013 of The
HIGH COURT OF JAMMU&KASHMIR AT SRINAGAR)
ASHIQ HUSSAIN KHAN & ANR Petitioner(s)
VERSUS
STATE OF J&K & ORS Respondent(s)
(With prayer for interim relief)
Date: 02/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr.Raj Kr.Sherawat, Adv.
Mr. Hasan Anzar, Adv.
Mr.Rajesh Goswami, Adv.
For Respondent(s) Mr.Yashraj Singh Deora, Adv.
Mr.Shaeel Sarwar Wani, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out. The special leave petition is dismissed. (Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar