Supreme Court - Daily Orders
Manohar Lal Sharma Advocate vs Chief Election Commissioner . on 23 January, 2017
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
ITEM NO.38 COURT NO.1 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)(Civil) No(s). 18/2017
MANOHAR LAL SHARMA ADVOCATE Petitioner(s)
VERSUS
CHIEF ELECTION COMMISSIONER AND ORS. Respondent(s)
(with appln. (s) for permission to appear and argue in person and
office report)
Date : 23/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Manohar Lal Sharma, in person
For Respondent(s) Mr. Mukul Rohatgi, AG
Ms. Diksha Rai, Adv.
Mr. Sourabh Kirpal, Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing in person & counsel the Court made the following
O R D E R
We have heard the petitioner, who has appeared in person. We find no justification to entertain this writ petition, as none of the prayers raised by the petitioner are made out.
The writ petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kumar)
Assistant Registrar AR-cum-PS
Signature Not Verified
Digitally signed by
PARVEEN KUMAR
Date: 2017.01.23
17:47:30 IST
Reason: