Supreme Court - Daily Orders
Sunil Kumar Muthyala vs Union Of India on 15 May, 2026
ITEM NO.39 COURT NO.5 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).592/2026
SUNIL KUMAR MUTHYALA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
FOR ADMISSION
IA No. 140682/2026 - STAY APPLICATION
Date : 15-05-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) : Ms. V. Mohana, Sr. Adv.
Ms. Shilpa Liza George, AOR
Mr. Manoj V George, Adv.
Mr. Nasib Masih, Adv.
Ms. Astha Baderiya, Adv.
Mr. Azeem Samuel, Adv.
Mr. Nishant Mankoo, Adv.
Ms. Brinda Bhattiprolu, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
This being a writ petition under Article 32 of the Constitution of India, we are not inclined to invoke it except by stating that liberty is given to the petitioner to make a representation before the respondent.
Hence, the Writ Petition is disposed of, accordingly. Pending application(s), if any, shall also stand disposed Signature Not Verified Digitally signed by MOHD IBRAHIM Date: 2026.05.19 of.
17:34:22 ISTReason:
(MOHD IBRAHIM) (POONAM VAID)
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