Supreme Court - Daily Orders
State Of J & K vs Ram Lal on 30 March, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.35 COURT NO.5 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)....../2015
CC No(s). 5411/2015
(Arising out of impugned final judgment and order dated 06/08/2014
in LPA No. 10/2014 passed by the High Court of J & K at Jammu)
STATE OF J & K & ANR Petitioner(s)
VERSUS
RAM LAL Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. R.A. Jan, Advocate General
Mr. G.M. Kawoosa,Adv.
For Mr. Ashok Mathur,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition. Learned Advocate General appearing for the petitioners stated that the petitioners want to work out their remedy before the High Court by way of a review.
The special leave petition is dismissed with the liberty asked for.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by (SHARDA KAPOOR) Narendra Prasad COURT MASTER Date: 2015.03.31 15:28:12 IST COURT MASTER Reason: