Supreme Court - Daily Orders
Prathviraj Chauhan vs Union Of India on 31 January, 2020
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.18 COURT NO.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)(Civil) No(s). 113/2020
PRATHVIRAJ CHAUHAN & ANR. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION)
Date : 31-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Anoop G. Chaudhari,Sr.Adv.
Mr. Arup Banerjee, AOR
Ms. Priya Sharma,Adv.
Mr. Arjun Sain,Adv.
Ms. Prakarti Raj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Anoop G. Chaudhari, learned senior counsel appearing for the petitioner.
Being a policy matter, we are not inclined to entertain the instant writ petition filed under Article 32 of the Constitution of India.
The writ petition is disposed of giving liberty to the petitioner to work out the remedy in accordance with law, including filing of the impleading application in SLP(C)No.27597/2019 which is said to be pending before this Court on the same issue. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2020.02.01 13:58:59 IST Reason: Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (BEENA JOLLY)
AR-cum-PS BRANCH OFFICER