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Supreme Court - Daily Orders

V.K. Paul vs Union Of India Thr. Its Principal ... on 1 May, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.23               COURT NO.1               SECTION PIL­W

                    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).207/2018

     V.K. PAUL                                          Petitioner(s)

                                     VERSUS

     UNION OF INDIA  & ORS.                                          Respondent(s)

Date : 01­05­2018 These matters were called on for hearing      today.

CORAM : 

         HON'BLE THE CHIEF JUSTICE          HON'BLE MR. JUSTICE A.M. KHANWILKAR          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD Petitioner(s) In­person                      For Respondent(s) --
                    
          UPON hearing the counsel the Court made the following                              O R D E R Application for permission to appear and argue in  person is allowed.
Heard the petitioner in person. We find no merit in the writ petition.   It is accordingly dismissed.  Pending applications,  if any, may be deemed to have been disposed of.
(Subhash Chander)                 (H.S. Parasher)    AR­cum­PS                    Assistant Registrar Signature Not Verified Digitally signed by SUBHASH CHANDER Date: 2018.05.01 17:26:16 IST Reason: