Supreme Court - Daily Orders
Kaushal Kant Mishra vs Union Of India on 21 April, 2020
Bench: N.V. Ramana, Sanjay Kishan Kaul, B.R. Gavai
ITEM NO.9 Virtual Court 1 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). 10913/2020
KAUSHAL KANT MISHRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 21-04-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr.Adv.
Ms. Pooja Dhar, 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. Heard Mr.Gopal Sankaranarayanan, learned senior counsel appearing on behalf of the petitioner as also Mr.Tushar Mehta, learned Solicitor General appearing on behalf of the respondent- Union of India at length.
Learned Solicitor General submits that vide Circular dated 07.04.2020, the suggestions made by the petitioner have been taken care of.
In view of the statement made by the learned Solicitor General that vide Circular dated 07.04.2020, issued by the Ministry of Health and Family Welfare, the suggestions made by the petitioner have already been taken care of, no further order is required in the present petition and the same stands disposed of as such.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.04.21 19:43:44 IST Reason: (SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR