Supreme Court - Daily Orders
Abdul Hamid Dar vs State Of J&K . on 9 May, 2014
ITEM NO.30 COURT NO.12 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 (Civil)....../2014
CC 7567/2014
(From the judgement and order dated 26/02/2014 in CMP
No.1983/2013 in OWP (PIL) No.159/2002 of The HIGH COURT OF J & K
AT JAMMU)
ABDUL HAMID DAR & ANR. Petitioner(s)
VERSUS
STATE OF J&K & ORS. Respondent(s)
(With appln(s) for permission to file SLP and prayer for interim
relief)
Date: 09/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. D. Abhinav Rao,Adv.
Mr. Amjid Maqbool,Adv.
Mr. Amit K. Nain,Adv.
Mr. Aditya Jain,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Permission to file special leave petition is granted.
We find no reason to entertain this special leave petition, the same stands dismissed.
(Narendra Prasad) (Sharda Kapoor)
Court Master Court Master