Supreme Court - Daily Orders
Divya Jyoti Singh vs Union Of India on 9 July, 2021
Author: Chief Justice
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C)No.617 OF 2020
DIVYA JYOTI SINGH … PETITIONER
Versus
UNION OF INDIA … RESPONDENT
O R D E R
The Court is convened through Video Conferencing.
The application for exemption from filing affidavit is
allowed.
Heard the petitioner-in-person as also the learned senior
counsel appearing on behalf of the respondent – Union of India.
As the Consumer Protection(E-Commerce) Rules, 2020 have
been notified by the Government of India on 23.07.2020, which cover
the prayer made by the petitioner herein, the instant petition has
become infructuous, and the same stands disposed of as such.
As a sequel to the above, pending interlocutory
application also stands disposed of.
.........................CJI.
(N.V. RAMANA)
..............……..........J.
(A.S. BOPANNA)
..............…..........J.
Signature Not Verified (HRISHIKESH ROY)
Digitally signed by
SATISH KUMAR YADAV
NEW DELHI;
Date: 2021.07.19
17:08:07 IST
Reason:
JULY 09, 2021.
ITEM NO.33 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).617/2020
DIVYA JYOTI SINGH Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
IA No. 57726/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 57723/2020 - STAY APPLICATION
Date : 09-07-2021 This matter 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) Petitioner-in-person
For Respondent(s) Mr. Arijit Prasad, Sr.Adv.
Ms. Gargi Khanna, Adv.
Mr. Jitin Singhal, Adv.
Mr. B.K. Satija, Adv.
Mr. Subramanian, Adv.
Mr. Raj Bahadur, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. The application for exemption from filing affidavit is also allowed.
The instant petition has become infructuous, and the same stands disposed of as such.
As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)