Supreme Court - Daily Orders
Purvanchal Cricket Association vs Union Of India on 29 January, 2021
Bench: L. Nageswara Rao, S. Abdul Nazeer
ITEM NO.4 Court 8 (Video Conferencing) 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(s)(Civil) No(s).1393/2020
PURVANCHAL CRICKET ASSOCIATION & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With applns for exemption from filing O.T., permission to file
additional documents/facts/annexures, for grant of interim relief)
Date : 29-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Mukul Rohatgi, Sr Adv.
Mr. Vivek Jain, AOR
Ms. Suchitra Kumbhat, Adv.
Mr. Nitin Sharma, Adv
Ms. Dikha Rai, Adv.
Mr. Nirvikar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition under Article 32 of the Constitution of India.
The writ petition is accordingly dismissed. Pending applications stand disposed of.
(B.Parvathi) (Anand Prakash) Signature Not Verified Court Master Court Master Digitally signed by BALA PARVATHI Date: 2021.01.30 12:00:22 IST Reason: