Supreme Court - Daily Orders
Sangita Prasad vs Union Of India on 3 April, 2017
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.12 COURT NO.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(s)(Civil) No(s).190/2017
SANGITA PRASAD Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(With office report)
Date : 03/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Pranab Kumar Mullick, Adv.
Mrs.Soma Mullick, Adv.
Mr.Sebat Kumar Dewria, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Having gone through the factual position depicted at page `B' of the synopsis and list of dates, appended to the special leave petition, we find no justification to entertain the instant petition under Article 32 of the Constitution of India.
The writ petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.04.03
16:14:05 TLT
Reason: