Supreme Court - Daily Orders
Vigyan Bharati Charitable Trust ... vs Union Of India & Another on 4 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.15 COURT NO.10 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(s)(Civil) No(s). 622/2015
VIGYAN BHARATI CHARITABLE TRUST (REGD.) THROUGH
ITS MANAGING TRUSTEE Petitioner(s)
VERSUS
UNION OF INDIA & ANOTHER Respondent(s)
(with appln. (s) for ad-interim ex-parte stay and office report)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. L.N. Rao, Sr.Adv.
Ms. A. Bagchi, Adv.
Mr. S.K. Das, Adv.
Mr. Ajay Choudhary,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing for the petitioner. In view of the judgment dated 23rd July, 2015 rendered by this Court in Writ Petition(C) No. 441 of 2015 (D.M. Wayanad Institute of Medical Sciences versus Union of India and Another) and Writ Petition(C) No.448 of 2015 (P. Krishna Das and Another versus Union of India and others), we are not inclined to entertain this Writ Petition under Article 32 of the Signature Not Verified Constitution of India. The same is, accordingly, Digitally signed by Sukhbir Paul Kaur Date: 2015.09.08 dismissed.
17:22:40 IST Reason:
However, liberty is given to the petitioner to approach the High Court by filing appropriate application, if -2- so advised and make their grievance.
Needless to say that if such an application is filed, the High Court shall consider the same in accordance with law.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.