Supreme Court - Daily Orders
Bharti Devi vs Union Of India on 12 August, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.14 COURT NO.12 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 12654/2022
(Arising out of impugned final judgment and order dated 19-02-2020
in CWJC No. 1145/2020 passed by the High Court of Judicature at
Patna)
BHARTI DEVI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.98621/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 12-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Aggaso Pul, Adv.
Ms. Mansi Kapoor, Adv.
P. Mishra, Adv.
Mr. Mukesh Mishra, Adv.
Ms. Neelam Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
All pending applications stand disposed of. Signature Not Verified Digitally signed by NEETA SAPRA Date: 2022.08.12 17:25:59 IST Reason:
(NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)