Supreme Court - Daily Orders
State Of J & K vs Naseer Ahmad Hakeem on 22 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, R. Banumathi
ITEM NO.22 COURT NO.3 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)......CC No(s).
7228/2016
(Arising out of impugned final judgment and order dated 23/11/2015
in CD No. 1328/2015 passed by the High Court Of Jammu&kashmir At
Srinagar)
STATE OF J & K AND ORS Petitioner(s)
VERSUS
NASEER AHMAD HAKEEM AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 22/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. G.M.Kawoosa, Adv.
Mr. Sunil Fernandes,Adv.
For Respondent(s) Mr. M.A.Qayoom, Adv.
Mr. Shakeel S.Wani, Adv.
Mr. Yashraj S.Deora, Adv.
Mr. Mian Muzaffar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any merit in this special leave petition, which is hereby dismissed.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.04.25(Shashi Sareen) 17:15:35 IST Reason: (Sharda Kapoor) AR-cum-PS Court Master