Supreme Court - Daily Orders
Khurshid Ahmad Bhat vs State Of J&K on 12 January, 2010
vITEM NO.7 COURT NO.6 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Civil) No(s).1140-1141/2009
(From the judgement and order dated 15/09/2007 in RP No.6/2007 &
LPA No.380/2006 of the HIGH COURT OF JAMMU&KASHMIR AT SRINAGAR)
KHURSHID AHMAD BHAT Petitioner(s)
VERSUS
STATE OF J&K & ANR. Respondent(s)
(With appln(s) for c/delay in filing SLP and with prayer for
interim relief and office report)
(FOR FINAL DISPOSAL)
Date: 12/01/2010 These Petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE DALVEER BHANDARI
HON’BLE MR. JUSTICE A.K. PATNAIK
For Petitioner(s) Mr. Aribam Guneshwar Sharma,Adv.
For Respondent(s) Mr. Anis Suhrawardy,Adv.
UPON hearing counsel the Court made the following
O R D E R
The matter is adjourned.
(A.S. BISHT) (NEERU BALA VIJ) COURT MASTER COURT MASTER