Supreme Court - Daily Orders
Ajay Maken vs Union Of India on 13 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.11 COURT NO.8 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 (CIVIL) NO(S). 416/2015
AJAY MAKEN PETITIONER(S)
VERSUS
UNION OF INDIA AND ANR. RESPONDENT(S)
(WITH APPLN. (S) FOR DIRECTIONS AND EXEMPTION FROM FILING O.T. AND
OFFICE REPORT)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Aman Panwar, Adv.
Mr. Mudit Gupta, Adv.
Ms. Deepika Kaila, Adv.
Mr. Lakshmi Raman Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This petition under Article 32 of the Constitution of India is not entertained as in our considered view the petitioner has efficacious remedy of moving before the High Court.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.07.14
17:17:09 IST
Reason: