Supreme Court - Daily Orders
Sushil Badgaiya vs Union Of India on 25 March, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.22 Court 5 (Video Conferencing) 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). 190/2022
SUSHIL BADGAIYA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.40008/2022-GRANT OF INTERIM RELIEF and IA
No.40009/2022-EXEMPTION FROM FILING AFFIDAVIT )
Date : 25-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. Dhananjay Baijal, Adv.
Mr. Shivendra Singh, AOR
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 filed under Article 32 of the Constitution of India. The Writ Petition is accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Anand Prakash)
Court Master Court Master
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2022.03.26
10:35:42 IST
Reason: