Supreme Court - Daily Orders
State Of J&K And Ors. & Etc. Etc. vs Mohammad Maqbool Wani And Ors. & Etc. ... on 29 June, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.23 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)......CC No(s).
9074-9078/2016
(Arising out of impugned final judgment and order dated 08/10/2015
in LPASW No. 213/2013 08/10/2015 in LPASW No. 243/2013 08/10/2015
in LPASW No. 100/2014 08/10/2015 in LPASW No. 98/2014 08/10/2015 in
LPASW No. 213/2014 passed by the High Court Of Jammu&kashmir At
Srinagar)
STATE OF J&K AND ORS. & ETC. ETC. Petitioner(s)
VERSUS
MOHAMMAD MAQBOOL WANI AND ORS. & ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 29/06/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sunil Fernandes,Adv.
Ms. Mithu Jain, Adv.
Mr. Puneeth K.G., Adv.
For Respondent(s) Mr. Tahir Majidshamsi, Adv.
Mr. Ravi Panwar, Adv.
Mr. Rahul Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.06.29
17:03:40 IST
Reason: