PARVAIZ AHMAD PARRY Vs. STATE OF JAMMU AND KASHMIR AND ORS.
LAWS(SC)-2015-11-21
SUPREME COURT OF INDIA (FROM: JAMMU & KASHMIR)
Decided on
November 06,2015
Parvaiz Ahmad Parry
Appellant
VERSUS
State Of Jammu And Kashmir And Ors.
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 10.05.2013 passed by the High Court of Jammu & Kashmir at Jammu in L.P.A. No. 102 of 2012 whereby the Division Bench of the High Court dismissed the appeal filed by the appellant herein while upholding the judgment dated 12.11.2012 passed by the learned Single Judge of the High Court in SWP No. 2699 of 2010.
(3.) In order to appreciate the issues involved in the appeal, which lie in a narrow compass, few relevant facts need mention infra.;
(2.) This appeal is filed against the final judgment and order dated 10.05.2013 passed by the High Court of Jammu & Kashmir at Jammu in L.P.A. No. 102 of 2012 whereby the Division Bench of the High Court dismissed the appeal filed by the appellant herein while upholding the judgment dated 12.11.2012 passed by the learned Single Judge of the High Court in SWP No. 2699 of 2010.
(3.) In order to appreciate the issues involved in the appeal, which lie in a narrow compass, few relevant facts need mention infra.;
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