Supreme Court - Daily Orders
Chibuzor Fortune Ezinwane vs Union Of India on 13 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NOS.36+43 COURT NO.12 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(s)(Civil) No(s). 1078/2017
CHIBUZOR FORTUNE EZINWANE Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.115403/2017-APPROPRIATE ORDERS/DIRECTIONS)
WITH
W.P. (C) NO. 1075/2017
Date : 13-11-2017 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Mr. Mrityunjai Singh, Adv.
Ms. Swati Bhardwaj, Adv.
For M/s. Lawyer's Knit & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are informed that Writ Appeal No. 4830 of 2017 and Writ Appeal Nos. 4832-4833 of 2017 is pending before the Division Bench of the Karnataka High Court.
Leave is granted to the petitioner to intervene in the said appeals before the Division Bench and argue all points of law available to him.
With this observation, the Writ Petitions are dismissed.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.11.14 (R. NATARAJAN) 16:41:48 IST Reason: (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER