Supreme Court - Daily Orders
Santosh M Nayak vs Union Of India on 6 March, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.7 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).183/2018
SANTOSH M NAYAK Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 06-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Mathews J.Nedumpara, Adv.
Mr.A.C.Philip, Adv.
Ms.Rohini M.Anish, Adv.
Mr.Amrit Pal Singh, Adv.
Mr. Rabin Majumder, AOR
For Respondent(s) Mr.Alok Kumar, Adv.
Ms.Somya Yadava, Adv.
Mr.Amit Agnihotri, Adv.
Mr.Balaji Srinivasan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr.Mathews J.Nedumpara, learned counsel for the petitioner.
Having heard learned counsel for the petitioner at length, we do not find that the decision rendered in Mardia Chemicals Ltd. & Ors. vs. Union of India & Ors., (2004) 4 SCC 311, requires reconsideration.
The writ petition is accordingly dismissed.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.03.06 (Chetan Kumar ) 16:26:44 TLT Reason: (H.S.Parasher) Court Master Assistant Registrar