Supreme Court - Daily Orders
Anshul Gupta vs The Union Of India on 17 August, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
ITEM NO.5 Court 3 (Video Conferencing) 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
Writ Petition(s)(Civil) No(s). 569/2020
ANSHUL GUPTA Petitioner(s)
VERSUS
THE UNION OF INDIA Respondent(s)
(FOR ADMISSION and IA No.54625/2020-EXEMPTION FROM PAYING COURT FEE
and IA No.53057/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON and
IA No.55526/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 74989/2020 - EARLY HEARING APPLICATION
IA No. 54625/2020 - EXEMPTION FROM PAYING COURT FEE
IA No. 72724/2020 - EXEMPTION FROM PAYING COURT FEE
IA No. 53057/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 72723/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 55526/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-08-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the Court made the following
O R D E R
This writ petition is a misconceived venture. As this Court is in seisin of the matter we are not inclined to entertain this petition. The writ petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2020.08.18 17:30:02 IST Reason: (NARENDRA PRASAD) (JAGDISH CHANDER)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR