Supreme Court - Daily Orders
Sangeeta Dogra vs Central Zoo Authority Through Its ... on 21 April, 2020
Bench: N.V. Ramana, Sanjay Kishan Kaul, B.R. Gavai
ITEM NO.4 Virtual Court 1 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) …….Diary No(s). 10856/2020
SANGEETA DOGRA Petitioner(s)
VERSUS
CENTRAL ZOO AUTHORITY THROUGH ITS MEMBER SECRETARY
PT. DEENDAYAL & ORS. Respondent(s)
Date : 21-04-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. Tushar Mehta, SG
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Application seeking permission to appear and argue in person is allowed.
Having heard the petitioner-in-person, Mr.Tushar Mehta, learned Solicitor General appearing for the respondent and perusing the material available on record, we direct the Government of India to treat this Writ Petition as a representation and look into the suggestions made by the petitioner-in-person in the said petition.
With the aforesaid observation, the writ petition stands disposed of.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2020.04.21
19:43:42 IST
Reason: