Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Baj Singh on 27 November, 2018
Author: Indu Malhotra
Bench: Indu Malhotra
ITEM NO.49 COURT NO.9 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). 9070/2018
THE STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
BAJ SINGH Respondent(s)
((1)Other-8 ANNEX. MENTIOEND BUT NOT FILED BE RECHECKED. )
WITH
Diary No(s). 9065/2018
(FOR ADMISSION and I.R. and IA No.117104/2018-CONDONATION OF DELAY
IN REFILING)
Date : 27-11-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
[IN CHAMBER]
For Petitioner(s) Mr. M. Shoeb Alam, AOR
Mr. Ujjwal Singh,Adv.
Mr. Mojahid Karim Khan,Adv.
For Respondent(s) Mr. Ambhoj Kumar Sinha, AOR
Mr. Pramod Kr.Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay of 162 days in refiling the special leave petition is condoned.
Registry to proceed further in accordance with law. Copies of these petitions be served on the counsel for the learned counsel for the respondent, if it is not done so far.
Signature Not Verified(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by ANITA MALHOTRA COURT MASTER COURT MASTER Date: 2018.11.29 17:22:28 IST Reason: