Supreme Court - Daily Orders
R.K. Munshi vs Union Territory Of Jammu And Kashmir on 10 January, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.22 Court 5 (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
Petition(s) for Special Leave to Appeal (C) No. 43/2022
(Arising out of impugned final judgment and order dated 27-09-2021
in LPA No. 38/2020 passed by the High Court of Jammu & Kashmir and
Ladakh at Jammu)
R.K. MUNSHI Petitioner(s)
VERSUS
UNION TERRITORY OF JAMMU AND KASHMIR & ORS. Respondent(s)
(FOR ADMISSION and IA No.474/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 10-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s)
Ms. Purnima Bhat, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks.
(NIDHI AHUJA) (RAJ RANI NEGI)
AR-cum-PS DY. REGISTRAR
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2022.01.10
17:03:19 IST
Reason: