Supreme Court - Daily Orders
Haji Wasi Alias Wasi Builder Alias Wasi vs Union Of India on 4 August, 2023
ITEM NO.41 COURT NO.3 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 (Criminal) No. 195/2023
HAJI WASI ALIAS WASI BUILDER ALIAS WASI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION)
Date : 04-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Sarim Naved, Adv.
Ms. Sugandha Anand, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the writ petition was heard in the High Court and judgment has been reserved about two months ago.
In view of the aforesaid position, the present writ petition under Article 32 of the Constitution of India has become infructuous and is dismissed thus, without making any observations/comments on merits. (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Deepak Guglani Date: 2023.08.05 13:51:25 IST Reason: