Supreme Court - Daily Orders
Rajesh Kumar Shavan vs Union Territory Of J K on 8 October, 2021
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.16 Court 13 (Video Conferencing) 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(s). 15865-15867/2021
(Arising out of impugned judgment and order dated 06-07-2021 in
WP(C) No. 865/2021 26-07-2021 in WP(C) No. 865/2021 09-09-2021 in
WP(C) No. 865/2021 passed by the High Court Of Jammu & Kashmir And
Ladakh At Jammu)
RAJESH KUMAR SHAVAN Petitioner(s)
VERSUS
UNION TERRITORY OF J K & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.128446/2021-EXEMPTION FROM FILING
AFFIDAVIT and IA No.128447/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 08-10-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sunil Fernandes, Adv.
Mr. Mithu Jain, AOR
Mr. Apoorve Karol, Adv.
Ms. Nupur Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not want to interfere and entertain the present Special Leave Petitions considering the fact that the main Writ Petitions are pending before the High Court. Even as such, no case is made out for the interim relief(s) as prayed.
The Special Leave Petitions are, accordingly, dismissed. Pending applications stand disposed of. Signature Not Verified Digitally signed by R Natarajan Date: 2021.10.08 16:36:42 IST (R. NATARAJAN) Reason: (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER