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Supreme Court - Daily Orders

Tarsem Kumar And Os. vs The State Of Jammu And Kashmir on 1 December, 2022

Bench: B.R. Gavai, Vikram Nath

     SLPC 10959/2013
                                           1


     ITEM NO.802                    COURT NO.8                  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

     Petition(s) for Special Leave to Appeal (C) No.10959/2013


     TARSEM KUMAR AND OS. & ORS.                                Petitioner(s)

                                          VERSUS

     THE STATE OF JAMMU AND KASHMIR & ORS.                      Respondent(s)

     [ONLY I.A NO. 111475/2022 IN SLP (C) Nos.19227-28/2013 IS LISTED
     UNDER THIS ITEM]

     WITH S.L.P.(C) Nos.19227-19228/2013 (XVI-A)
     (With IA No.111475/2022 - CLARIFICATION/DIRECTION)


     Date : 01-12-2022 This matter was MENTIONED today.


     CORAM :
                         HON'BLE MR. JUSTICE B.R. GAVAI
                         HON'BLE MR. JUSTICE VIKRAM NATH


     For Petitioner(s)       Mr. Parinav Gupta, Adv. (Mentioned by)
                             Dr. (Mrs.) Vipin Gupta, AOR

                             Mr. Nagarkatti Kartik Uday, AOR

     For Respondent(s)
                             Mr. Shailesh Madiyal, AOR

                             Mr. M. Shoeb Alam, AOR

                             Ms. Taruna Ardhendumauli Prasad, AOR

Signature Not Verified
                             Mr. Abhinav Mukerji, AOR
Digitally signed by
Narendra Prasad
Date: 2022.12.01
16:45:09 IST
Reason:
SLPC 10959/2013
                                               2


                           Ms. Zehra Khan, AOR

                           Mr. Mukul Kumar, AOR

                           Mrs. Revathy Raghavan, AOR

                           Mr. Rana Ranjit Singh, AOR

                           Ms. Nidhi, AOR


                  UPON being mentioned the Court made the following
                                    O R D E R

IA No 111475/2022 In SLP (C) Nos 19227-19228/2013 As prayed, list tomorrow i.e. on 02.12.2022.



              (NARENDRA PRASAD)                           (ANJU KAPOOR)
               A.R.-cum-P.S.                               COURT MASTER
SLPC 10959/2013
                                    3


ITEM NO.802                  COURT NO.1                 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

Petition(s) for Special Leave to Appeal (C) No.10959/2013 (Arising out of impugned final judgment and order dated 06-11-2012 in LAPSW No.43/2010 passed by the High Court of Jammu & Kashmir And Ladakh at Jammu) TARSEM KUMAR AND OS. & ORS. Petitioner(s) VERSUS THE STATE OF JAMMU AND KASHMIR & ORS. Respondent(s) [ONLY I.A NO. 111475/2022 IN SLP (C) Nos.19227-28/2013 IS LISTED UNDER THIS ITEM] WITH S.L.P.(C) Nos.19227-19228/2013 (XVI-A) (With IA No.111475/2022 - CLARIFICATION/DIRECTION) Date : 01-12-2022 This matter was MENTIONED today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Parinav Gupta, Adv. (Mentioned by) Dr. (Mrs.) Vipin Gupta, AOR Mr. Nagarkatti Kartik Uday, AOR For Respondent(s) Mr. Shailesh Madiyal, AOR Mr. M. Shoeb Alam, AOR SLPC 10959/2013 4 Ms. Taruna Ardhendumauli Prasad, AOR Mr. Abhinav Mukerji, AOR Ms. Zehra Khan, AOR Mr. Mukul Kumar, AOR Mrs. Revathy Raghavan, AOR Mr. Rana Ranjit Singh, AOR Ms. Nidhi, AOR UPON being mentioned the Court made the following O R D E R IA No 111475/2022 In SLP (C) Nos 19227-19228/2013 1 On mentioning, the matter is taken on Board. 2 Liberty to mention before the Bench presided over by Hon’ble Mr Justice B R Gavai.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar