Supreme Court - Daily Orders
The State Of Uttarakhand vs Syed Mashkoor Ahmad Zaidi on 11 February, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.14 COURT NO.13 SECTION X
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).1597/2019
(Arising out of impugned final judgment and order dated 07-08-2018
in WPSB No.308/2018 passed by the High Court Of Uttarakhand At
Nainital)
THE STATE OF UTTARAKHAND & ORS. Petitioner(s)
VERSUS
SYED MASHKOOR AHMAD ZAIDI Respondent(s)
(With appln.(s) for c/delay in filing SLP & exemption from
filing O.T.)
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Ashutosh Kumar Sharma,Adv.
Mr. Ankur Prakash,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing official translation is granted. Delay condoned.
Issue notice.
In the meantime, there shall be a stay of the operation of the impugned order passed by the High Court.
(Anita Rani Ahuja) (Sarita Purohit)
Signature Not Verified
Branch Officer AR-cum-PS
Digitally signed by
SARITA PUROHIT
Date: 2019.02.11
17:08:06 IST
Reason: