Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Mohammad Yaseen Malik on 29 August, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.30 COURT NO.8 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 13680/2022
(Arising out of impugned final judgment and order dated 02-12-2021
in OWP No. 971/2015 passed by the High Court Of Jammu & Kashmir and
Ladakh at Srinagar)
STATE OF JAMMU AND KASHMIR & ORS. Petitioner(s)
VERSUS
MOHAMMAD YASEEN MALIK & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 29-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Taruna Ardhendumauli Prasad, AOR
Ms. Shreya Srivastava, Adv.
Mr. Ashish Madaan,Adv.
Ms. Ananya Sahu, Adv.
Mr. Aman Singh Bhadauria, Adv.
Mr. Nipun Saxena, Adv.
For Respondent(s) Mr. Towseef Ahmad Dar,Adv.
Mr. Mushtaque Ahmad, Adv.
Mr. Tarun Kantsamantray, Adv.
Mr. Subert, Adv.
Mohd. Inam, Adv.
Mr. Ansar Ahmad Chaudhary, AOR
UPON hearing the counsel the Court made the following
O R D E R
No interference of this Court is called for in exercise of powers under Article 136 of the Constitution of India. The Special Leave Petition stands dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.09.03 12:59:43 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR