Supreme Court - Daily Orders
M.K. Pandita vs Union Of India on 19 June, 2017
Bench: D.Y. Chandrachud, Sanjay Kishan Kaul
1
ITEM NO. 22 COURT NO. 4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CRIMINAL) NO. 96/2017
M.K. PANDITA Petitioner(s)
VERSUS
UNION OF INDIA AND ANR.
Date : 19/06/2017 This/These petition/petition(s) was/were
called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
(VACATION BENCH)
For Petitioner(s) Mr. M.C. Dhingra, Adv.
Mr. Gaurav Dhingra, Adv.
Mr. M.K. Pandita, Adv.
Mr. Satish Chander Kaul, Adv.
For Respondent(s) Mr. M. Shoeb Alam, Adv.
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mojahid Karim Khan, Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Ms. Alka Agrawal, Adv.
Mr. B.K. Prasad, Adv.
Mr. R Balasubramanian, Adv.
Ms. Aarti Sharma, Adv.
Mr. R.K. Rathore, Adv.
Mr. M.K. Maroria, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Learned counsel appearing on behalf of the Digitally signed by CHARANJEET KAUR Date: 2017.06.20 State of Jammu and Kashmir has filed a status report 16:17:54 IST Reason:
dated 15.06.2017 in the Court, which is taken on record. The status report indicates that body of the deceased was recovered on 07.06.2017 and after completion of formalities has been handed over to the 2 heirs of the deceased. Investigation is in progress and it is anticipated that it would be concluded within fifteen days from today.
In the circumstances, we stand over the hearing of the present proceedings to 17.07.2017, on which date a fresh status report shall be submitted before this Court. The Status report shall be maintained by the Registry in a sealed cover.
[ Charanjeet Kaur ] [ Sharda Kapoor ] A.R.-cum-P.S. Assistant Registrar