Supreme Court - Daily Orders
Jai Krishna Singh vs Union Of India on 17 July, 2020
Bench: Ashok Bhushan, Sanjay Kishan Kaul, M.R. Shah
ITEM NO.4 Virtual Court 5 SECTION PIL-W
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)(Criminal) No(s). 139/2020
JAI KRISHNA SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR IA No.50928/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON and
IA No.50929/2020-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT )
Date : 17-07-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. K.M. Nataraj, ASG
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. B.V. Balram Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This Court has already taken cognizance of the incident in question by entertaining the writ petitioner in person in Writ petition Diary No. 11052/2020 as well as another writ petition filed by kith and kin of the deceased.
The issue having already been taken cognizance by this Court, we do not see any reason to entertain this petition to multiply the proceedings.
The writ petition is dismissed.
Signature Not VerifiedDigitally signed by MEENAKSHI KOHLI Date: 2020.07.17 Pending applications stand disposed of. 15:48:21 IST Reason:
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER