Supreme Court - Daily Orders
Dhananjay Chaturvedi vs High Court Of Uttarakhand At Nainital on 25 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
1
ITEM NO.24 COURT NO.9 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).1011/2023
DHANANJAY CHATURVEDI Petitioner(s)
VERSUS
HIGH COURT OF UTTARAKHAND AT NAINITAL Respondent(s)
(FOR ADMISSION and IA No.190598/2023-EX-PARTE STAY and IA
No.190599/2023-EXEMPTION FROM FILING O.T. )
Date : 25-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. C.A. Sundram, Sr. Adv.
Mr. Ramakrishnan Viraraghavan, Sr. Adv.
Dr. Sushil Balwada, AOR
Mr. Kaushal Yadav, Adv.
Mr. Ankit Kumar, Adv.
Mr. K. Krishna Kumar, Adv.
Mr. Anil Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. C. A. Sundram, the learned Senior Counsel appearing for the petitioner. The senior Counsel would point out that action against the Judicial Officer was taken on the basis of the alleged complaint filed by the Chamoli District Bar Association but the same Bar Association thereafter had resolved that they had not Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.26 filed any such complaint against the Judicial Officer. 18:19:44 IST Reason:
However, we find that this is a writ petition filed under Article 32 of the Constitution and we feel that the grievances 2 raised by the petitioner is equally capable of being considered by the High Court. We are therefore not inclined to entertain the writ petition.
However, as prayed for by the learned Senior Counsel, we grant liberty to the petitioner to move the High Court so that the grievance of the petitioner can be redressed appropriately. With the above, the Writ Petition stands dismissed. Pending application(s), if any, stand closed.
[DEEPAK JOSHI] [KAMLESH RAWAT] COURT MASTER ASSISTANT REGISTRAR