Supreme Court - Daily Orders
Rajesh Tacho vs Union Of India . on 29 September, 2016
Bench: Jagdish Singh Khehar, Dipak Misra
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C)No.53 OF 2016
RAJESH TACHO .......PETITIONER
VERSUS
UNION OF INDIA & ORS. .......RESPONDENTS
WITH
WRIT PETITION (C)No.60 OF 2016
WRIT PETITION (C)No.59 OF 2016
O R D E R
Learned counsel for the petitioner states, that in view of the decision rendered by this Court in Nabam Rebia and Bamang Felix vs. Deputy Speaker, Arunachal Pradesh Legislative Assembly and others, (2016) 8 SCC 1, the instant petitions have been rendered infructuous.
The writ petitions are accordingly disposed of as having been rendered infructuous.
..........................J. (JAGDISH SINGH KHEHAR) ..........................J. Signature Not Verified Digitally signed by (DIPAK MISRA) SATISH KUMAR YADAV Date: 2016.09.30 16:34:05 TLT Reason: NEW DELHI;
SEPTEMBER 29, 2016.
ITEM NO.301 COURT NO.3 SECTION X
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).53/2016 RAJESH TACHO Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With appln.(s) for clarification/modification of Court's order and exemption from filing c/c of the impugned judgment and permission to file additional documents and permission to file amended writ petition and permission to file lengthy list of dates and stay and office report) WITH W.P.(C) No.60/2016 (With appln.(s) for permission to file lengthy list of dates and stay and Office Report) W.P.(C) No.59/2016 (With appln.(s) for permission to file lengthy list of dates and stay and Office Report) Date : 29/09/2016 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE DIPAK MISRA For Petitioner(s) Mr.Arunabh Chowdhury, Adv.
Mr.Vaibhav Tomar, Adv.
Mr.Barnali Chowdhury, Adv. Mr. Sarvesh Singh Baghel, Adv. Ms. Pallavi Langar, Adv. Mr.R.K.Mohit Gupta, Adv.
For Respondent(s) Mr.Mukul Rohatgi, AG For UOI Ms.Binu Tamta, Adv.
Mr.Ajay Sharma, Adv.
Mr.B.K.Prasad, Adv.
Mr. Anil Shrivastav, Adv.
Mr.Bhakti Vardhan Singh, Adv. Mr. Vikas Singh Jangra, Adv. Mr.Amit Kumar Pathak, Adv.
Ms. Sushma Suri, Adv.(NP)
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Upon hearing the counsel the Court made the following O R D E R The writ petitions are disposed of as having been rendered infructuous in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)