Supreme Court - Daily Orders
Marx Raveendran @ V. Raveendran vs Union Of India on 24 March, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.18 COURT NO.2 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)(Criminal) No(s). 86/2023
MARX RAVEENDRAN @ V. RAVEENDRAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.47268/2023-EXEMPTION FROM FILING O.T. )
Date : 24-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. G.S. Mani, Adv.
Ms. Ramya S, Adv.
Ms. Vandana Tiwari, Adv.
Ms. Babita, Adv.
Mr. R. Sathish, AOR
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. V.Krishnamurthy, Sr. Adv.
Dr. Joseph Aristotle S., Adv.
Mr. Shobhit Dwivedi, Adv.
Ms. Vaidehi Rastogi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere under Article 32 of the Constitution of India and it is for the petitioner to take appropriate remedy in accordance with law.
The Writ Petition is dismissed as withdrawn with Signature Not Verified the aforesaid liberty.
Digitally signed by ASHA SUNDRIYAL Date: 2023.03.25 11:51:44 IST Reason:(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)