Supreme Court - Daily Orders
Jagannath Shamrao Patil vs Union Of India on 2 July, 2021
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
ITEM NO.2 Court 1 (Video Conferencing) 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).176/2021
JAGANNATH SHAMRAO PATIL Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.19007/2021-EXEMPTION FROM FILING AFFIDAVIT
)
Date : 02-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Prachiti Deshpande, Adv.
For M/S. Dr. R.R. Deshpande And Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. The application for exemption from filing affidavit is allowed.
Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we are not inclined to entertain this petition under Article 32 of the Constitution.
The writ petition is, accordingly, dismissed.
Signature Not Verified(SATISH KUMAR YADAV) Digitally signed by SATISH KUMAR YADAV Date: 2021.07.02 16:54:24 IST (R.S. NARAYANAN) Reason: DEPUTY REGISTRAR COURT MASTER (NSH)