Supreme Court - Daily Orders
The State Of Jammu And Kashmir vs Shahnaza Parveen on 16 March, 2022
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.1711 Court 10 (Video Conferencing) 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
Civil Appeal Nos. 7395-7397/2021
THE STATE OF JAMMU AND KASHMIR & ORS. Appellant(s)
VERSUS
SHAHNAZA PARVEEN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.149108/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No. 18136/2022 - INTERVENTION
APPLICATION)
Date : 16-03-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Appellant(s)
Mr. Ashish Madaan, Adv.
Ms. Taruna Ardhendumauli Prasad, AOR
Mr. Parth Awasthi, Adv.
For Respondent(s)
Mr. Muzaffar Iqbal Khan, Adv.
Mr. D. Mahesh Babu, AOR
Mr. Devanshu Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. Nos. 37061/2022 and 18136/2022 Mr. Muzaffar Khan, learned counsel for the applicants, submits that the 84 and 45 applicants respectively in these two interlocutory applications were empanelled under the Rehbar-e-Taleem scheme of the Government of Jammu and Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2022.03.16 Kashmir and although some of those empanelled with the 17:29:48 IST Reason: applicants were engaged, the applicants were left out due to 1 CA Nos. 7395-7397/2021 pending litigations in the High Court and the Supreme Court. Therefore, the applicants seek intervention in the Civil Appeal Nos. 7395-7397/2021 filed by the Union Territory of Jammu and Kashmir.
Mr. Ashish Madaan, learned counsel appearing for the Advocate-on-record for the Union Territory of Jammu and Kashmir, on instructions, submits that the intervention applications are not opposed.
Accordingly, the prayer in the two applications stands allowed. Necessary steps be taken.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER
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