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Rashmi Bansal vs Union Of India on 27 April, 2020

Bench: N.V. Ramana, Sanjay Kishan Kaul, B.R. Gavai

     ITEM NO.2                                     Virtual Court 1                          SECTION PIL­W

                                     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.469/2020

     RASHMI BANSAL & ANR.                                                              Petitioner(s)

                                                              VERSUS

     UNION OF INDIA                                                                    Respondent(s)

     (IA No. 48433/2020 ­ APPROPRIATE ORDERS/DIRECTIONS)

     Date : 27­04­2020 This matter was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE N.V. RAMANA
                              HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                              HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)
                                              Petitioner­in­person

     For Respondent(s)
                                             Mr. Tushar Mehta, SG

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

The Court is convened through Video Conferencing.

Application seeking permission to appear and argue­in­person is allowed.

Heard the petitioner­in­person (Ms. Rashmi Bansal) and Mr. Tushar Mehta, learned Solicitor General appearing for the Union of India.

We find no merit in the Writ Petition or in the interim application filed by the petitioners seeking urgent relief.

The Writ Petition is, accordingly, dismissed.

Pending application filed in the matter also stands disposed Digitally signed by GEETA AHUJA of.

Date: 2020.04.27 21:09:47 IST Reason:

(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR