Supreme Court - Daily Orders
Pradeep Gandhy vs The State Of Maharashtra on 4 May, 2020
Bench: Rohinton Fali Nariman, Indira Banerjee
ITEM NO.7 Virtual Court No. 2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 11081/2020
(Arising out of impugned final judgment and order dated 27-04-2020
in WP Temporary Case No. LC-VC-46/2020 passed by the High Court of
Judicature at Bombay)
PRADEEP GANDHY Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
Date : 04-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Parties
Mr. Sidharth Bhatnagar, Adv.
Mr. Udayaditya Banerjee, AOR
Mr. Amogh Singh, Adv.
Mr. Ejaz, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court convened through video conferencing. The impugned interim order by the learned Single Judge of the Bombay High Court dated 27.04.2020 has denied ad- interim relief in the writ petition filed.
Concerning the fact that the writ petitioner and his Signature Not Verifiedfamily members are worried about the spread of COVID 19 Digitally signed by SUSHMA KUMARI BAJAJ thanks to burials taking place in the immediately adjacent Date: 2020.05.04 15:46:09 IST Reason: burial ground, we feel that this is a matter in which the 1 SPECIAL LEAVE PETITION (CIVIL) Diary No. 11081/2020 Motion itself should be taken up and disposed of at the earliest, preferably within a period of two weeks from today.
The special leave petition stands disposed of. Application for impleadment/Intervention is disposed of in view of the fact that the special leave petition itself has been disposed of.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
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