Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Parshotam Kumar Sharma on 19 November, 2018
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.3 COURT NO.13 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17513/2018
(Arising out of impugned final judgment and order dated 13-12-
2017 in LPASW No. 70/2017 passed by the High Court Of J & K At
Jammu)
THE STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
PARSHOTAM KUMAR SHARMA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.158285/2018-CONDONATION OF
DELAY IN FILING and IA No.158289/2018-CONDONATION OF DELAY IN
REFILING )
Date : 19-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. M. Shoeb Alam, AOR
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
For Respondent(s) Pramod Kumar Sharma, Adv.
Mr. Ambhoj Kumar Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Pramod Kumar Sharma, learned counsel appearing on behalf of the first respondent accepts notice. Signature Not Verified
Let the Counter Affidavit, if any, be filed within a Digitally signed by VISHAL ANAND Date: 2018.11.20 period of two weeks from today and the Rejoinder Affidavit, if 18:06:41 IST Reason:
any, be filed within a period of two weeks thereafter. 1 Mr. M. Shoeb Alam, learned counsel appearing on behalf of the petitioners prays for and is granted permission to file an additional affidavit setting out the material which was considered by the Committee before taking a decision to retire the first respondent compulsorily.
List after four weeks.
(GEETA AHUJA) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER 2