Supreme Court - Daily Orders
Abhishek Gupta vs Union Of India on 6 January, 2014
ê
ITEM NO.61 COURT NO.3 SECTION PIL
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. 969 OF 2013
(For prel. hearing)
ABHISHEK GUPTA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With appln(s) for ex-parte stay and permission to appear and argue in
person)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Petitioner-In-Person.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Permission to appear and argue in-person is allowed. The writ petition is dismissed.
(A.S. BISHT) (VINOD KULVI)
A.R.-CUM-P.S. ASSTT. REGISTRAR