Supreme Court - Daily Orders
Dr. Elizabeth Rajan vs The Inspector General Of Registration on 14 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.7 COURT NO.8 SECTION XII
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(s).10969/2022
(Arising out of impugned final judgment and order dated 02-02-2022
in WA No. 856/2021 passed by the High Court Of Judicature At
Madras)
DR. ELIZABETH RAJAN Petitioner(s)
VERSUS
THE INSPECTOR GENERAL OF REGISTRATION & ORS. Respondent(s)
(FOR ADMISSION)
Date : 14-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Gaurav Mitra, Adv.
Mr. Nagarkatti Kartik Uday, AOR
Ms. Shriya Raychaudhiri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The special leave petition stands dismissed.
However, we make it clear that we have not pronounced on the question of law involved which has been raised in the petition.
Pending application(s), if any, stand disposed of.
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH)
Signature Not Verified
ASSISTANT REGISTRAR
Digitally signed by
JAGDISH KUMAR
Date: 2022.07.15
16:41:27 IST
Reason: