Supreme Court - Daily Orders
Aijaz Ahmad Ahanger vs Union Territory Of Jammu And Kashmir on 25 July, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.35 COURT NO.5 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(s). 8067/2022
(Arising out of impugned final judgment and order dated 16-11-2021
in WP(C) No. 2251/2021 passed by the High Court Of Jammu & Kashmir
And Ladakh At Srinagar)
AIJAZ AHMAD AHANGER & ORS. Petitioner(s)
VERSUS
UNION TERRITORY OF JAMMU AND KASHMIR & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 25-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr.Adil Muneer Andrabi, AOR
Mr. Shafqat Nazir,Adv.
Mr. Shabir Bhat, Adv.
Mr. Yasser Jilani, Adv.
Mr. Waseem Rasool Mir, Adv.
For Respondent(s)
Ms. Taruna Ardhendumauli Prasad, AOR
Ms. Shreya Srivastav, Adv.
Mr. Ashish Madan, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. Bhat Fayaz, Adv.
Mr. Jamsheet Bhat, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel has entered appearance on behalf of Signature Not Verified respondent Nos.1 to 3 and states that she will obtain instructions Digitally signed by RASHMI DHYANI Date: 2022.07.28 17:35:13 IST Reason: and will file vakalatnama on behalf of other Institutions/ 1 Authorities also.
Learned counsel has also put in appearance on behalf of respondent Nos.7,8,10,11,14,19,20 & 21. Respondent Nos.15,17 & 18 were sought to be served but as per the postal tracking report, the same is still in transit. The same be awaited. Let simultaneously once again fresh notice be served on respondent Nos.15,17 & 18.
Counter affidavit be filed within three weeks. Rejoinder, if any, be filed within two weeks. List after six weeks.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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