Supreme Court - Daily Orders
Pankaj Kumar Yadav vs Union Of India on 17 June, 2020
Bench: Ashok Bhushan, Sanjay Kishan Kaul, M.R. Shah
ITEM NO.5+6 Virtual Court 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(s)(Civil) No(s).495/2020
PANKAJ KUMAR YADAV Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.49772/2020-EXEMPTION FROM FILING O.T. and
IA No.49773/2020-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT [TO BE TAKEN UP ALONGWITH W.P.(C)
NO.532/2020]
WITH
Writ Petition(s)(Civil) No(s).532/2020
Date : 17-06-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Nirmal Kumar Ambastha, AOR
Ms. Ashmita Bisarya, Adv.
Mr. Kaleeswaram Raj, Adv.
Mr. Nishe Rajen Shonker, AOR
Mr. Thulasi K. Raj, Adv.
Mr. Maitreyi Hegde, Adv.
Ms. Aruna A., Adv.
Mr. Varun C. Vijay, Adv.
For Respondent(s)
Mr. Tushar Mehta, SG
Mr. Rajat Nair, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are of the view that writ petitions at the instance of the writ petitioners cannot be entertain.
The petitions are dismissed accordingly.
Signature Not Verified Pending application(s), if any, stands disposed of. Digitally signed by ARJUN BISHT Date: 2020.06.17 18:04:00 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER