Supreme Court - Daily Orders
Sachhidanand Gupta vs Union Of India And Ors. on 14 November, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.10 COURT NO.4 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). 65/2011
SACHCHIDANAND GUPTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR DIRECTION ON IA 1/2011
FOR EXEMPTION FROM FILING O.T. ON IA 2/2011
FOR [PERMISSION TO FILE ANNEXURES] ON IA 3/2011)
Date : 14-11-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Talha Abdul Rahman, Adv.
Mr. Jatinderpal Singh, Adv.
Ms. Kamini Jaiswal, AOR
For Respondent(s) Mr. Ajit Kr. Sinha, Sr. Adv.
Mr. R.K. Rathore, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the decision of this Court in Deepak Kumar v. State of Haryana [(2012) 4 SCC 629], nothing further survives in this petition.
The writ petition is accordingly disposed of as infructuous.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.11.15
16:50:17 IST
Reason: