Supreme Court - Daily Orders
Ashwini Kumar Upadhyay vs Union Of India And Others on 7 November, 2016
Bench: Chief Justice, D.Y. Chandrachud, L. Nageswara Rao
ITEM NO.11 COURT NO.1 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(s)(Civil) No.856/2016
ASHWINI KUMAR UPADHYAY Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(with office report)
Date : 07/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s)
Mr. M.N. Krishnamani, Sr. Adv.
Mr. V. Shekhar, Sr. Adv.
Mr. R. D. Upadhyay, Adv.
Mr. Mohd. Shahid Hussain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to entertain this writ petition filed under Article 32 of the Constitution of India.
The writ petition is accordingly dismissed. We, however, grant liberty to the petitioner to file appropriate application for intervention in connected matters pending for disposal before this Court.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH(Ashok Raj Singh) (Veena Khera) Date: 2016.11.07 17:33:23 IST Court Master Court Master Reason: