Supreme Court - Daily Orders
Harish Kaushik vs Union Of India on 1 May, 2020
Bench: Ashok Bhushan, Sanjiv Khanna
ITEM NO.4 Virtual Court 1 SECTION X
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). 11056/2020
HARISH KAUSHIK Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 01-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through video conferencing. We have heard the petitioner who appeared in person. This is not a fit case to entertain under Article 32 of the Constitution of India. The same is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PRADEEP KUMAR)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2020.05.01
14:36:16 IST
Reason: