Supreme Court - Daily Orders
Awadh Kishor Singh vs The State Of Bihar on 25 February, 2021
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.7 Court 7 (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). 212/2021
AWADH KISHOR SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(FOR ADMISSION and IA No.21910/2021-EXEMPTION FROM FILING
O.T. )
Date : 25-02-2021 This petition was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Kabir Dixit AOR
Mr. Pankaj Sinha Adv
Mr. Kamlesh Kumar Mishra Adv
Mr. Avinash Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner seeks to find a solution to the problem of listing in the Patna High Court by filing a petition under Article 32 of the Constitution.
We consider the endeavour misconceived and the petitioner should have moved the Patna High Court if he felt that the listing methodology has a problem.
The writ petition is accordingly dismissed with the aforesaid observations.
Signature Not Verified[ASHA SUNDRIYAL] [POONAM VAID] Digitally signed by ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) ASHA SUNDRIYAL Date: 2021.02.26 18:35:41 IST Reason: