Supreme Court - Daily Orders
Shri Jairam Ramesh vs Union Of India on 5 May, 2020
Bench: Ashok Bhushan, Sanjay Kishan Kaul, B.R. Gavai
ITEM NO.4 Virtual Court 2 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 (CIVIL) Diary No(s). 11022/2020
SHRI JAIRAM RAMESH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 05-05-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Ms. Srishti Agnihotri, AOR
For Respondent(s) Mr. Tushar Mehta, SG
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through video conferencing. We have heard Mr. Salman Khurshid, learned senior counsel for the petitioner as well as Mr. Tushar Mehta, learned Solicitor General for the Union of India.
Learned senior counsel for the petitioner very candidly admitted that the grievances raised in the writ petition have not been brought into notice of the Government therefore the Government could not consider the grievances and take appropriate action.
Learned counsel for the petitioner is permitted to withdraw the writ petition to enable the petitioner to submit a detailed representation to respondent No.1.
Signature Not VerifiedDigitally signed by MEENAKSHI KOHLI Date: 2020.05.05 15:38:01 IST Reason: Learned Solicitor General has submitted that it shall be duly attended to.
1 The writ petition is dismissed as withdrawn subject to the above.
(MEENAKSHI KOHLI) (VIRENDER SINGH)
AR-CUM-PS COURT MASTER
2