Supreme Court - Daily Orders
Tarsem Kumar And Os. vs The State Of Jammu And Kashmir on 30 August, 2022
Bench: B.R. Gavai, C.T. Ravikumar
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ITEM NO.2 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
Petition(s) for Special Leave to Appeal (C) No(s). 10959/2013
(Arising out of impugned final judgment and order dated 06-11-2012
in LAPSW No. 43/2010 passed by the High Court Of Jammu & Kashmir
And Ladakh At Jammu)
TARSEM KUMAR & ORS. Petitioner(s)
VERSUS
THE STATE OF JAMMU AND KASHMIR & ORS. Respondent(s)
WITH
SLP(C) No. 19227-19228/2013 (XVI-A)
(IA No. 111475/2022 - CLARIFICATION/DIRECTION)
Date : 30-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. Nagarkatti Kartik Uday, AOR
Mr. Pardeep Gupta, Adv.
Mr. Parinav Gupta, Adv.
Mrs. Mansi Gupta, Adv.
Mr. Rahul Kumar Choudhary, Adv.
Ms. Mamta Sharma, Adv.
Dr. (mrs. ) Vipin Gupta, AOR
For Respondent(s) Mr. Parth Awasthi, Adv.
Mr. G.M. Kawoosa, Adv.
Ms. Taruna Ardhendumauli Prasad, AOR
Mr. M. Shoeb Alam, AOR
Mr. Abhinav Mukerji, AOR
Mr. Mukul Kumar, AOR
Mrs. Revathy Raghavan, AOR
Signature Not Verified
Mr. Rana Ranjit Singh, AOR
Digitally signed by
DEEPAK SINGH
Date: 2022.09.01
18:31:59 IST
Reason: Mr. Ravish Singh, Adv.
Ms. Nidhi, AOR
Mr. Sarthak Arora, Adv.
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Mr. Karthik Sundar, Adv.
Ms. Anindita Deka, Adv.
Ms. Babita Kushwaha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 111475/2022 in SLP(C) No. 19227-19228/2013 Issue notice, returnable on 14.09.2022.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)