Supreme Court - Daily Orders
Reepak Kansal vs Union Of India on 12 June, 2020
Bench: Ashok Bhushan, Sanjay Kishan Kaul, M.R. Shah
ITEM NO.307 Virtual Court 6 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).522/2020
REEPAK KANSAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR IA No.52046/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 12-06-2020 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) Mr. Harisha S.R., AOR
Petitioner in person
For Respondent(s) Mr. Tushar Mehta, SG
Mr. Rajat Nair, Adv.
Kanu Agarwal, Adv.
Mr. RajBahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to entertain this petition since the issue raised in the writ petition is similar to Suo Motu Writ (Civil) No. 6/2020 titled Problems and Miseries of Migrant Labourers.
The writ petition is dismissed.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.06.15
17:00:31 IST
Reason: