Supreme Court - Daily Orders
Gulzar Ahmad Bhat vs State Through Sho P.S Khan Sahib Budgam . on 31 August, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.66 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Criminal) No. 142/2015
GULZAR AHMAD BHAT Petitioner(s)
VERSUS
STATE THROUGH SHO P.S KHAN SAHIB BUDGAM AND ORS. Respondent(s)
(With application for ad-interim ex-parte stay)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Siddharth Luthra, Sr. Adv.
Ms. Kaveeta Wadia, A.O.R.
Mr. Shashank Tripathi, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We have perused the affidavit filed on behalf of the petitioner in his attempt to serve notice on the first respondent who is stated to have declined the service of notice. We, therefore, direct the petitioner to serve notice through Court. Petitioner is also permitted to serve ;notice on the Standing Counsel for the first respondent. List the matter after two weeks.
In the meanwhile, until further orders, there shall be stay of the proceedings before the High Court.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.09.01 17:40:23 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER