Supreme Court - Daily Orders
Meena Gupta vs Union Of India on 5 May, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.11 COURT NO.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(s)(Civil) No(s).324/2017
MEENA GUPTA Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(With office report)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Dr. Vinod Kumar Tewari, Adv.
Mr.Sandeep Dwivedi, Adv.
Mr.Vivek Tiwari, Adv.
Mr.Pradeep Dwivedi, Adv.
Mr.Satyam Pandey, Adv.
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 ground to entertain the instant petition under Article 32 of the Constitution of India.
The writ petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.05.06
12:20:26 TLT
Reason: