Supreme Court - Daily Orders
Tarsem Kumar And Os. vs The State Of Jammu And Kashmir on 9 December, 2022
Bench: B.R. Gavai, Vikram Nath
1
TEM NO.60 COURT NO.9 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(s) for Special Leave to Appeal (C) No(s). 10959/2013
(Arising out of impugned final judgment and order dated 06-11-2012
in LAPSW No. 43/2010 passed by the High Court Of Jammu & Kashmir
And Ladakh At Jammu)
TARSEM KUMAR AND OS. & ORS. Petitioner(s)
VERSUS
THE STATE OF JAMMU AND KASHMIR & ORS. Respondent(s)
(WITH)
SLP(C) No. 19227-19228/2013 (XVI-A)
(IA No. 111475/2022 - CLARIFICATION/DIRECTION)
Date : 09-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Dr. (Mrs. ) Vipin Gupta, AOR
Mr. Nagarkatti Kartik Uday, AOR
For Respondent(s)
Mr. G.M. Kawoosa, Adv.
Ms. Palak Mittal, Adv.
Mr. Shailesh Madiyal, AOR
Mr. M. Shoeb Alam, AOR
Ms. Taruna Ardhendumauli Prasad, AOR
Mr. Abhinav Mukerji, AOR
Mr. Karthik Sundar, Adv.
Ms. Zehra Khan, AOR
Ms. Sushrut Meena, Adv.
Mr. Mukul Kumar, AOR
Mrs. Revathy Raghavan, AOR
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2022.12.10
Mr. Rana Ranjit Singh, AOR
Mr. Vivek Kumar Singh, Adv.
13:07:52 IST
Reason:
Ms. Akanksha Singh, Adv.
Mr. Ravish Singh, Adv.
2
Mr. Shivam Singh, Adv.
Mr. Ravi Shankar Jha, Adv.
Mr. Manish Kumar, AOR
Ms. Nidhi, AOR
Mr. Mohit Girdhar, Adv.
Mr. Sarthak Arora, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 111475/2022 – Clarification/Direction in SLP(C) No. 19227- 19228/2013 This application is rejected.
List both the petitions in the second week of February, 2023 on a non-miscellaneous day.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)