Supreme Court - Daily Orders
Sandeep Kumar Yadav vs The Registrar General High Court Of ... on 16 December, 2022
Bench: Hima Kohli, C.T. Ravikumar
ITEM NO.23 COURT NO.3 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). 1110/2022
SANDEEP KUMAR YADAV Petitioner(s)
VERSUS
THE REGISTRAR GENERAL HIGH COURT OF
JUDICATURE OF ALLAHABAD Respondent(s)
(FOR ADMISSION)
Date : 16-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Tarun Kumar Thakur,Adv.
Mr. D.P.Chaturvedi,Adv.
Mr. Mayank Chaturvedi,Adv.
Ms. Anuradha Mutatkar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. We decline to entertain the present petition filed by the petitioner invoking Article 32 of the Constitution of India.
2. However, as learned counsel for the petitioner states that the matter was partly heard by the High Court on 6th September, 2022 on which date the case was directed to be listed after two days, but the same has Signature Not Verified not been listed so far, the petitioner is granted Digitally signed by Anita Malhotra Date: 2022.12.19 16:46:22 IST Reason: liberty to move an application for early hearing before the High Court.
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3. If such an application is moved by the petitioner, the High Court is requested to consider the same and pass appropriate orders for expeditious disposal of the Writ Petition.
4. In view of the above, the present petition is disposed of.
5. Pending application, if any, also stands disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER
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