Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Khurshid Anwar Shar on 8 August, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.46 COURT NO.6 SECTION XVIA-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 8718/2017
(Arising out of impugned final judgment and order dated 11-08-2016
in COD No. 101/2016 passed by the High Court of Jammu & Kashmir at
Srinagar)
STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
KHURSHID ANWAR SHAR Respondent(s)
(WITH APPLN(S) FOR
IA 43550/2017-CONDONATION OF DELAY IN FILING SLP,
IA 43551/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA 43552/2017CONDONATION OF DELAY IN REFILING SLP)
Date : 08-08-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. M. Shoeb Alam, AOR
Ms. Fauzia Shakil,Adv.
Mr. Ujjwal Singh,Adv.
Mr. Mojahid Karim Khan,Adv.
For Respondent(s) Mr. P.B. Suresh,Adv.
Mr. Vipin Nair,Adv.
Mr. Abhay Pratap Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Signature Not Verified Digitally signed by NARENDRA PRASADDate: 2017.08.10 We find that there is a direction by the High Court to 17:33:18 IST Reason: reinstate the respondent within ten days. Apparently, on account 1 of the proceedings initiated before this Court, the same has not been implemented. Now, that the special leave petition is dismissed, we direct that the judgment of the High Court be implemented positively within four weeks from today.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER (SH) ASST. REGISTRAR
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