Supreme Court - Daily Orders
Veena Singh vs Union Of India on 31 January, 2020
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.20 COURT NO.14 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). 208/2020
VEENA SINGH & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.14397/2020-EXEMPTION FROM FILING O.T. )
Date : 31-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Vipin Gogia,Adv.
Ms. Jaspreet Gogia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition under Article 32 of the Constitution of India. The Writ Petition is accordingly dismissed.
As prayed, liberty is granted to the petitioners to approach the High Court for appropriate orders.
However, we make it clear that we have not expressed any opinion on the merits of the case and the High Court shall deal and decide the case on its own merits and in accordance with law.
Signature Not Verified Digitally signed by Pending applications, if any, stand disposed of. GEETA AHUJA Date: 2020.02.01 12:29:10 IST Reason: (SUMAN WADHWA) (PRADEEP KUMAR)
AR CUM PS BRANCH OFFICER