Supreme Court - Daily Orders
Aavin Kumar Chadgal vs Union Territory Of Jammu And Kashmir on 11 September, 2020
Bench: L. Nageswara Rao, Hemant Gupta, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.2789-2790/2020
AAVIN KUMAR CHADGAL & ANR. Appellant(s)
VERSUS
UNION TERRITORY OF JAMMU AND KASHMIR & ORS. Respondent(s)
O R D E R
Permission to appear and argue in person is granted.
We do not find any merit in the appeals. The Civil Appeals are accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
....................J. (L.NAGESWARA RAO) ....................J. (HEMANT GUPTA) ....................J. Signature Not Verified (S.RAVINDRA BHAT) Digitally signed by BALA PARVATHI Date: 2020.09.15 16:46:02 IST Reason: NEW DELHI;
11th September, 2020.
ITEM NO.7 Court 5 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).2789-2790/2020
AAVIN KUMAR CHADGAL & ANR. Appellant(s)
VERSUS
UNION TERRITORY OF JAMMU AND KASHMIR & ORS. Respondent(s)
(IA No.66234/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.66233/2020-STAY APPLICATION and IA No.66235/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON ) Date : 11-09-2020 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Petitioner-in-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Permission to appear and argue in person is granted.
The civil appeals are dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
(Signed order is placed on the file)