Supreme Court - Daily Orders
Dr. Manmohan Sharma vs Cabinet Secretary Government Of India on 7 July, 2020
Bench: Ashok Bhushan, Sanjay Kishan Kaul, M.R. Shah
ITEM NO.302 Virtual Court 5 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). 573/2020
DR. MANMOHAN SHARMA Petitioner(s)
VERSUS
CABINET SECRETARY, GOVERNMENT OF INDIA & ORS. Respondent(s)
(FOR IA No.54824/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON )
Date : 07-07-2020 This petition 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) Petitioner-in-person
For Respondent(s) Mr. Tushar Mehta, SG
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. B.V. Balram Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The prayers with regard to migrant labourers have already been taken cognizance in Suo Motu Writ Petition (Civil) No. 6/2020 titled In Re : Problems And Miseries Of Migrant Labourers and with regard to other prayers, no case is made out.
We are not inclined to entertain the petition under Article 32 of the Constitution. The writ petition is accordingly dismissed.
Pending application stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS
Signature Not Verified
COURT MASTER
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.07.07
15:02:25 IST
Reason: