Supreme Court - Daily Orders
P. Narsimha Rao vs Union Of India on 10 October, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.44 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1719/2022 in W.P.(C) No. 727/2022
(Arising out of impugned final judgment and order dated 16-09-2022
in W.P.(C) No. 727/2022 passed by the Supreme Court of India)
P. NARSIMHA RAO Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and IA No.138894/2022-RESTORATION)
Date : 10-10-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Ms. Jasmine Damkewala, AOR
Ms. Vaishali Sharma, Adv.
Ms. Lovely Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel, the application for restoration will stand allowed.
After hearing the learned counsel for the petitioner, we do not think that this is a case where we should entertain the petition under Article 32 of the Constitution. The writ petition will stand dismissed.
Signature Not Verified(NIDHI AHUJA) (RENU KAPOOR) Digitally signed by SNEHA Date: 2022.10.12 AR-cum-PS ASSISTANT REGISTRAR 17:29:33 IST Reason: