Supreme Court - Daily Orders
J&K ... vs Hon'Ble H.C.Of J&Ampk Thr.Registrar ... on 16 March, 2015
Bench: Chief Justice, M.Y. Eqbal, Arun Mishra
1
ITEM NO.61 COURT NO.1 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) No(s). 1821/2014
(Arising out of impugned final judgment and order dated
19/09/2013 in LPA No. 238/2009 passed by the High Court Of
Jammu & Kashmir At Srinagar)
J&K SUBORD.JUDL.P.S.WELF.ASSO.SRINAGAR Petitioner(s)
VERSUS
HON'BLE H.C.OF J&K THR.REGISTRAR & ORS. Respondent(s)
(With appln. (s) for deletion of the name of respondent and
interim relief and office report)
Date :16/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Shakil Ahmed Syed,Adv.
Mr. Daanish Ahmad Syed, Adv.
Mr. Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husian, Adv.
For Respondent(s) Mr. Bharat Sangal,Adv.
Ms. I. Abeula, Adv.
Ms. Vernika Tomar, Adv.
Ms. Daggar Malhotra, Adv.
Mr. D.S. Mahra,Adv.
Mr. Ranjit Kumar, S.G.
Dr. Abhishek Atrey, Adv.
Mr. K.L. Janani, Adv.
Mr. D.S. Mahra, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
O R D E R
Charanjeet Kaur Date: 2015.03.16 17:09:23 IST Reason:
Application for deletion of the name of respondent No. 5 is allowed. The name of respondent No. 5 is deleted from the array of parties. Learned 2 counsel for the petitioner to file amended memo of parties within four weeks.
Four weeks' time is granted for filing counter affidavit. Rejoinder affidavit may be filed within three weeks' time thereafter.
List thereafter.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar