Supreme Court - Daily Orders
Ms.Saraswati Nayak vs V.K.Yadav Chairman Railway Board on 26 April, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
ITEM NO.10 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (CIVIL) Diary No. 4365/2019
MS. SARASWATI NAYAK Petitioner
VERSUS
V.K. YADAV, CHAIRMAN, RAILWAY BOARD Respondent
(I.A. No. 19946/2019 – PERMISSION TO APPEAR AND ARGUE IN PERSON and
I.A. No. 19944/2019 – PERMISSION TO FILE PETITION)
Date : 26-04-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner
Ms. Tripti Poddar, Adv.
Ms. Manju Sharma Jetley, AOR
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner on the prayer to file the contempt petition.
Having heard the learned counsel and upon perusing the relevant material, we are not inclined to entertain the present contempt petition and the same is accordingly dismissed.
However, it will be open for the petitioner to agitate the issue raised, by means of an appropriate proceedings before the competent Court, if so advised.
I.A. No. 19944/2019 and other pending Signature Not Verified Digitally signed by DEEPAK GUGLANI interlocutory applications shall stand disposed of.
Date: 2019.04.29 16:56:20 IST Reason: (Deepak Guglani) (Anand Prakash)
Court Master Court Master