Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Tanveer Ahmad Khan on 19 August, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.13 COURT NO.6 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24274/2019
(Arising out of impugned final judgment and order dated 03-04-2018
in LPASW No. 267/2015 passed by the High Court Of Jammu & kashmir
At Srinagar)
THE STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
TANVEER AHMAD KHAN & ANR. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.120457/2019-CONDONATION OF DELAY IN FILING )
Date : 19-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. G.M. Kawoosa,Adv.
Mr. M. Shoeb Alam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard Mr. G.M. Kawoosa, learned counsel appearing for the petitioner-State.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Signature Not Verified Pending applications, if any, shall also stand disposed of. Digitally signed by MAHABIR SINGH Date: 2019.08.20 13:20:42 IST Reason:
(MAHABIR SINGH) (NISHA TRIPATHI)
COURT MASTER BRANCH OFFICER