Supreme Court - Daily Orders
Purna Chandra Shahu vs Union Of India And Ors. on 22 November, 2017
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.1 COURT NO.13 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(s). 429/2012
PURNA CHANDRA SHAHU Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
Date : 22-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Petitioner(s) Mr. Pankaj Kumar Singh,Adv.
Ms. Manthra Dubey,Adv.
Mr. Anupam Dwivedi,Adv.
Mr. Suresh Chandra Tripathy, AOR
For Respondent(s) Mr. Milind Kumar, AOR
Ms. Kirti Renu Mishra, AOR
Ms. Apurva Upmnyu, Adv.
Mr. Raj Kumar Mehta, AOR
Ms. Himanshi Andley, Adv.
Mr. Navnit Kumar,Adv.
For M/S. Corporate Law Group, AOR
Mr. Shankar Divate,Adv.
Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Learned counsel for the petitioner submits that in view of the subsequent developments, the writ petition is rendered infructuous. Accordingly, the writ petition is dismissed as infructuous in terms of the signed order.
Signature Not Verified Digitally signed by RACHNA Date: 2017.11.25 (KUSUM LATA SYAL) 12:27:38 TLT Reason: (MADHU NARULA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signed order is placed on the file THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION Writ Petition(s)(Civil) No(s). 429/2012 PURNA CHANDRA SHAHU Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) O R D E R Heard learned counsel for the parties. Learned counsel for the petitioner submits that in view of the subsequent developments, the writ petition is rendered infructuous. Accordingly, the writ petition is dismissed as infructuous …...................J (R.BANUMATHI) New Delhi Dated : November 22, 2017