Supreme Court - Daily Orders
State Of Jammu And Kashmir vs Mushtaq Ahmad Sohail . on 5 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.17 COURT NO.11 SECTION XVIA
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)......CC No(s).
7766/2015
(Arising out of impugned final judgment and order dated 20/12/2012
in LPASW No. 33/2010 passed by the High Court Of J & K At Jammu)
STATE OF JAMMU AND KASHMIR AND ORS Petitioner(s)
VERSUS
MUSHTAQ AHMAD SOHAIL AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Ashok Mathur,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel.
Special Leave Petition is dismissed both on the ground of delay as well as on merits.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.05.07
16:46:09 IST
Reason: