Chiranjilal Chowdhari vs The Union Of India And Others on 26 September, 2016

[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Chiranjilal Chowdhari vs The Union Of India And Others on 26 September, 2016

Bench: Ashok Bhushan

     ITEM NO.58                                 IN COURT NO.10                         SECTION X

                                    S U P R E M E C O U R T O F                 I N D I A
                                            RECORD OF PROCEEDINGS

     I.A. 1/2016 in Writ Petition(s)(Civil) No. 72/1950

     CHIRANJILAL CHOWDHARI                                                             Petitioner(s)

                                                             VERSUS

     THE UNION OF INDIA AND OTHERS                                                     Respondent(s)

     (for permission to inspect the case files)


     Date : 26/09/2016 This application was called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE ASHOK BHUSHAN
                                                   [IN CHAMBERS]


     For Petitioner(s)                     *Mr. Surendra Malik, Applicant-in-person

     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Mr. Surendra Malik, who appears in-person confines his submission only to the extent that whatever record is available of the case mentioned in Item No. L be allowed to be inspected by him only for half an hour in the presence of the Registrar (Misc.) and he shall be satisfied if whatever records are available, are permitted to be inspected. His curiosity for research may be justified in the interest of justice and looking to the fact that the records which he prays to be looked into have been of great importance.

Signature Not Verified

Digitally signed by SONALI SAUND Date: 2016.09.28 14:45:00 IST

Looking to the facts of the case and from the report, it is Reason: not clear that the records of Item No. L to which the applicant has 1 confined his prayer now are available or not in the Registry. In view of the aforesaid, in the events the records of the case mentioned at Item No. L are available with the Registry, the Registry shall intimate the applicant for inspection for half an hour time and the inspection should be conducted in the presence of Registrar (Misc.).

It is further observed that in the events the records are not available, an appropriate information may be given to the applicant within four weeks.

We make it clear that this order has been passed in the special facts and circumstances of the special case and shall not be treated as precedent for any other matter.

The application is disposed of accordingly.

        (LAYA RAWAT)                                           (SHARDA KAPOOR)
           SR.P.A                                                COURT MASTER

(* Appearance slip is not received)




                                             2

Unlock Advanced Research with PRISMAI

Supreme Court - Daily Orders