Supreme Court - Daily Orders
Ajay Kr.Srivastava vs High Court Of Patna . on 9 May, 2014
îITEM NO.22 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 375 OF 2014
[FOR PREL. HEARING]
AJAY KR.SRIVASTAVA Petitioner(s)
VERSUS
HIGH COURT OF PATNA & ORS. Respondent(s)
(With appln(s) for ex-Parte stay,exemption from filing O.T. and
office report )
Date: 09/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. Amit Anand Tiwari,Adv.
Mr. Niteen Kumar Sinha, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
This is not a fit case for invocation of our jurisdiction under Article 32 of the Constitution of India.
Writ Petition is, accordingly, dismissed. However, this will not preclude the petitioner from approaching the High Court for redressal of his grievance.
(Pardeep Kumar) (Renu Diwan)
AR-cum-PS Court Master