Supreme Court - Daily Orders
Komal Chandra Agrawal vs Union Of India And Ors Cabinet Secretary on 17 July, 2017
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.12 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).389/2017
KOMAL CHANDRA AGRAWAL Petitioner(s)
VERSUS
UNION OF INDIA AND ORS CABINET SECRETARY & ORS. Respondent(s)
(FOR ADMISSION FOR EXEMPTION FROM FILING O.T. ON IA 43115/2017)
Date : 17-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.S.K.Pathak, Adv.
Mr.Kiran Kumar Jaipuriar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We find no justification to entertain the instant petition in exercise of our jurisdiction under Article 32 of the Constitution of India.
The writ petition is accordingly dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASST.REGISTRAR
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.07.18
16:21:15 TLT
Reason: