Supreme Court - Daily Orders
Sushma Devi vs State Of Jammu And Kashmir Education ... on 28 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.20 COURT NO.12 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)...... of 2017
CC No(s). 8434/2017
(Arising out of impugned final judgment and order dated 08/12/2016
in RLPA No. 14/2014, 09/04/2014 in LPASW No. 74/2008, 08/12/2016 in
LPASW No.74/2008 passed by the High Court Of Jammu & Kashmir At
Jammu)
SUSHMA DEVI Petitioner(s)
VERSUS
STATE OF J&K AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 28/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. T.S. Doabi,Sr.Adv.
Ms. Kiran Bhardwaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by MAHABIR SINGH COURT MASTER Date: 2017.05.03 16:27:25 IST Reason: