Supreme Court - Daily Orders
Bibhuti Bhushan Mishra vs Union Of India on 28 September, 2021
Bench: D.Y. Chandrachud, Vikram Nath, B.V. Nagarathna
ITEM NO.4 Court 4 (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 (Civil) No.610/2021
BIBHUTI BHUSHAN MISHRA & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With appln.(s) for IA No.65481/2021-EXEMPTION FROM FILING
AFFIDAVIT and IA No.65482/2021-PERMISSION TO APPEAR AND ARGUE IN
PERSON)
Date : 28-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner-in-person the Court made the following
O R D E R
1 The petition has been rendered infructuous by subsequent developments that have taken place since it was filed on 27 May 2021, during the second ways of the Covid-19 pandemic. As a matter of policy, walk-in registrations have been permitted. Hence, no directions are necessary in the petition under Article 32 of the Constitution.
2 The petition is disposed of.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2021.09.28 18:07:29 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master