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Mohd Rizwan Qureshi vs Union Of India on 17 September, 2020

Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph

     ITEM NO.5                       Court 3 (Video Conferencing)                      SECTION XI

                                      S U P R E M E C O U R T O F              I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s). 10435/2020
     (Arising out of impugned final judgment and order dated 27-08-2020
     in WC No. 12515/2020 passed by the High Court Of Judicature At
     Allahabad)

     MOHD RIZWAN QURESHI                                                              Petitioner(s)

                                                             VERSUS

     UNION OF INDIA & ORS.                                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.86472/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.86475/2020-EXEMPTION FROM
     FILING O.T. and IA No.86474/2020-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 17-09-2020 This petition was called on for hearing today.

     CORAM :                  HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MS. JUSTICE INDU MALHOTRA
                              HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                      Mr. Wajeeh Shafiq, AOR

     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Since the writ petition filed by the petitioner before the High Court of Judicature at Allahabad is still pending, we are not inclined to entertain the special leave petition.

The special leave petition is dismissed.

However, the petitioner would be at liberty to move the High Court for early hearing or, in the event the petitioner is advised to do so, for interim relief. If such an application is filed, the High Court may consider the application.

Pending applications, if any, stand disposed of accordingly.

     (GULSHAN KUMAR ARORA)                                                        (SAROJ KUMARI GAUR)
          AR-CUM-PS                                                                  COURT MASTER