Supreme Court - Daily Orders
Manohar Lal vs State Of J&K Ors. on 22 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, R. Banumathi
ITEM NO.13 COURT NO.3 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(s)(Civil) No(s). 223/2016
MANOHAR LAL Petitioner(s)
VERSUS
STATE OF J&K ORS. Respondent(s)
(with appln. (s) for stay and office report)
Date : 22/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. P. D. Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
In the light of pending MP No. 1 of 2015 in SWP No. 1621 of 2013 before the High Court of Jammu and Kashmir, we do not propose to entertain this petition. The writ petition is accordingly dismissed. However, in the light of difficulties experienced, we request the High Court to ensure that the pending application as well as writ petition is disposed of expeditiously preferably within one month from today.
Signature Not Verified (Shashi Sareen) (Sharda Kapoor) Digitally signed by SHASHI SAREEN Date: 2016.04.25 AR-cum-PS 17:15:15 IST Reason: Court Master