Supreme Court - Daily Orders
Ankush Sharma vs Union Of India on 12 July, 2022
Bench: D.Y. Chandrachud, A.S. Bopanna
ITEM NO.21 COURT NO.4 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 (Civil) No.453/2022
ANKUSH SHARMA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With IA No.86556/2022-APPROPRIATE ORDERS/DIRECTIONS)
Date : 12-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Ms. Anzu. K. Varkey, AOR
Mr. Asif Ahmed, Adv.
Ms. Sanjivani Pattjoshi, Adv.
Mr. Adityaa Raju, Adv.
Mr. Kushagra Raghuvanshi, Adv.
For Respondent(s)
Mr. Avadh Bihari Kaushik, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Petition under Article 32 of the Constitution of India.
2 The Writ Petition is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by (CHETAN KUMAR) (SAROJ KUMARI GAUR) Rajni Mukhi Date: 2022.07.1217:41:20 IST A.R.-cum-P.S. COURT MASTER Reason: