Supreme Court - Daily Orders
Ranjana Agnihotri vs Union Of India on 28 June, 2021
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
ITEM NO.3 Court 1 (Video Conferencing) 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).639/2020
RANJANA AGNIHOTRI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.59785/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.59781/2020-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT)
Date : 28-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Vikas Singh, Sr.Adv.
Mr. Hari Shankar Jain, Adv.
Mr. Vishnu Shankar Jain, AOR
Mr. Pankaj Kumar Verma, Adv.
For Respondent(s) Mr. Anil Grover, Sr.AAG, State of Haryana
Mr. Rahul Khurana, Adv.
Mr. Satish Kumar, Adv.
Mr. Sanjay Kumar Visen, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned senior counsel for the petitioners and carefully perusing the material placed on record, we are not inclined to entertain this petition under Article 32 of the Constitution.
The Writ Petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2021.06.28 16:40:07 IST Reason:(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)