Supreme Court - Daily Orders
Pt. Paramanand Katara vs Union Of India on 29 June, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.21 COURT NO.10 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)(Criminal) No(s). 42/2016
PT. PARAMANAND KATARA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for permission to appear and argue in person and
office report)
Date: 29/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by the petitioner-in-person that a similar matter is coming up for hearing before the Bench presided over by Hon'ble Mr. Justice Jagdish Singh Khehar on 5-7-2016. He further states that liberty may be granted to him to mention this matter before the Hon'ble the Chief Justice of India so that both the matters may come together before the said Bench.
In view of request made, liberty is granted to the petitioner-in-person to mention this matter before the Hon'ble the Chief Justice of India.
(VISHAL ANAND) (SNEH LATA SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by VISHAL ANAND Date: 2016.06.29 17:33:31 IST Reason: