Supreme Court - Daily Orders
Twin Cities Coffee Shop Owners ... vs Union Of India on 8 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.22 COURT NO.7 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). 611/2017
TWIN CITIES COFFEE SHOP OWNERS ASSOCIATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.65209/2017-APPLICATION FOR DIRECTIONS)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.T.M. Rangaramanujam, Sr. Adv.
Mr. Anu Gupta, AOR
Mr. Pawan Kumar Sharma, Adv.
Mr. Pratyush Raj, Adv.
Mr. D. Satish Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this writ petition under Article 32 of the Constitution of India . It would be open to the petitioner to approach the High Court in the first instance.
The writ petition is disposed of.
(ASHWANI KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2017.08.09
14:29:58 IST
Reason: