Supreme Court - Daily Orders
Premsingh (Dead) Thr Lrs vs State Of Mp on 7 September, 2015
H ITEM NO.47 COURT NO.4 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). 25223/2015
(Arising out of impugned final judgment and order dated 11/08/2015
in LPA No. 126/2015 passed by the High Court Of Jammu & Kashmir at
Srinagar)
GAURAV MAHAJAN & ORS Petitioner(s)
VERSUS
J & K SERVICE SELECTION BOARD & ORS. Respondent(s)
(with interim relief)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. A. Mariarputham, Sr. Adv.
Ms. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
For M/s Arputham Aruna & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.09.07
17:38:07 IST
Reason: