Supreme Court - Daily Orders
Anil Kumar Yadav vs Union Of India on 9 July, 2020
Bench: D.Y. Chandrachud, Indu Malhotra
ITEM NO.7 Virtual Court 4 SECTION IV-A
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).7536/2020
(Arising out of impugned final judgment and order dated 16-01-2020
in MP No. 5696/2018 passed by the High Court of M.P. Principal Seat
at Jabalpur)
ANIL KUMAR YADAV Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH I.R. and IA No.54613/2020-EXEMPTION FROM FILING O.T. )
Date : 09-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Sanjay K. Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution having regard to the facts and circumstances of this case.
2 The Special Leave Petition is dismissed. 3 Pending application, if any, stands disposed of.
Signature Not Verified (SANJAY KUMAR-I) (KAMLESH RAWAT) Digitally signed by ARJUN BISHT Date: 2020.07.09 AR-CUM-PS COURT MASTER 17:04:30 IST Reason: