Supreme Court - Daily Orders
Shiromani Gurdwara Parbandhak ... vs Union Of India on 25 November, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.62 COURT NO.4 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). 40428/2024
SHIROMANI GURDWARA PARBANDHAK
COMMITTEE (SGPC) & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 260963/2024 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS and IA No. 260961/2024 - EXEMPTION FROM FILING O.T.)
Date : 25-11-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. M.m.s Bedi, Sr. Adv.
Mr. Ashok Mathur, AOR
Mr. Nav Kiran Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. M.M.S Bedi, learned senior counsel submits that instead of pressing this writ petition under Article 32 of the Constitution, the petitioner will move the competent High Court to explore the remedies sought in this writ petition.
Noting the above submission, the petition is disposed of as not pressed preserving the liberty as prayed for.
(GEETA JOSHI) (KAMLESH RAWAT)
SENIOR PERSONAL ASSISTANT
Signature Not Verified
ASSISTANT REGISTRAR
Digitally signed by
GEETA JOSHI
Date: 2024.11.28
17:16:33 IST
Reason: