Supreme Court - Daily Orders
Javid Ahmad Wani Alias Waza vs Nigeena Akhter on 25 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.32 COURT NO.6 SECTION II-C
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 (CRIMINAL) Diary No(s). 5776/2019
(Arising out of impugned final judgment and order dated 14-08-2018
in CRMC No. 87/2017 passed by the High Court Of Jammu & Kashmir At
Srinagar)
JAVID AHMAD WANI ALIAS WAZA Petitioner(s)
VERSUS
NIGEENA AKHTER Respondent(s)
(FOR ADMISSION and I.R. and IA No.31472/2019-CONDONATION OF DELAY
IN FILING and IA No.32300/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 25-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Anukul Chandra Pradhan, Sr. Adv.
Mr. Kamal Kumar Baid, Adv.
Mr. Rahul Baid, Adv.
Mr. Ronak Baid, Adv.
Mr. Saurabh Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending application stands disposed of.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.02.25 16:28:09 IST Reason: