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Chikkam Vijay Mohan vs Union Of India on 20 July, 2021

Bench: Sanjay Kishan Kaul, Hemant Gupta

     ITEM NO.5                  Court 7 (Video Conferencing)                  SECTION XIV

                                 S U P R E M E C O U R T O F          I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                     No(s).    7508/2021

     (Arising out of impugned final judgment and order dated 11-05-2021
     in WP(C) No. 3583/2021 passed by the High Court Of Delhi At New
     Delhi)

     CHIKKAM VIJAY MOHAN                                                     Petitioner(s)

                                                    VERSUS

     UNION OF INDIA                                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.66884/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 20-07-2021 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                           HON'BLE MR. JUSTICE HEMANT GUPTA


     For Petitioner(s)                Mr.   S. Nagamuthu, Sr. Adv.
                                      Mr.   Y. Raja Gopala Rao, AOR
                                      Mr.   Hitendra Nath Rath, Adv.
                                      Mr.   Vismai Rao, Adv.
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                               O R D E R

We have learned senior counsel for the petitioner but we do not think this is a fit case for exercise of jurisdiction under Article 136 of the Constitution of India.

The Special Leave Petition is, accordingly, dismissed.

At the request of learned senior counsel, we clarify that we have not opined one way or the other on the question of law he seeks to raise.

Pending application stands disposed of.

[ASHA SUNDRIYAL] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)