Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Supreme Court - Daily Orders

Sumit Singhal vs Registrar General Rajasthan High Court on 5 August, 2019

Bench: D.Y. Chandrachud, Indira Banerjee

     ITEM NO.3                               COURT NO.10                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 (Civil)   No.657/2019

     SUMIT SINGHAL                                                          PETITIONER(S)

                                                     VERSUS

     REGISTRAR GENERAL, RAJASTHAN HIGH COURT                                RESPONDENT(S)

     (FOR ADMISSION and IA No.77857/2019-PERMISSION TO APPEAR AND ARGUE
     IN PERSON)

     Date : 05-08-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                            HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)
                                          Petitioner-in-person

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Heard.

We see no reason to entertain this writ petition under Article 32 of the Constitution of India. The writ petition is accordingly dismissed. Pending applications, if any, stand disposed of.



                             (Ashok Raj Singh)                (Saroj Kumari Gaur)
                               Court Master                       Court Master




Signature Not Verified

Digitally signed by
ASHOK RAJ SINGH
Date: 2019.08.06
17:43:24 IST
Reason: