Supreme Court - Daily Orders
State Of Uttarakhand vs Akhlaque Ahmad on 13 December, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
ITEM NO.21 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41915/2019
(Arising out of impugned final judgment and order dated 26-09-2018
in SPA No. 81/2015 passed by the High Court of Uttarakhand at
Nainital)
STATE OF UTTARAKHAND & ORS. PETITIONER(S)
VERSUS
AKHLAQUE AHMAD RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.185417/2019-CONDONATION OF DELAY
IN FILING)
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr.Kuldeep Parihar, Adv.
Ms.Namita Choudhary, Adv.
Ms.Srishti Khurana, Adv.
Mr.Vikas Negi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay and on the Special Leave Petition, returnable in eight weeks.
In the meantime, until the next date of listing, the impugned judgment and order of the High Court dated 26 September 2018 in Special Appeal No 81 of 2015 shall remain stayed.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.12.14 14:58:19 IST Reason: (Ashok Raj Singh) (Saroj Kumari Gaur) Court Master Court Master