Supreme Court - Daily Orders
Citizens Rights Foundation vs Union Of India on 21 November, 2016
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.21 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 28335/2016
(Arising out of impugned final judgment and order dated 29/04/2016
in WPC No. 2844/2016 passed by the High Court of Delhi at New
Delhi)
CITIZENS RIGHTS FOUNDATION AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(with interim relief and office report)
Date : 21/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. Ginesh P., Adv.
Mr. P. George Giri, Adv.
Mr. Devendra Kumar Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition which is hereby dismissed.
(Ashok Raj Singh) (Sneh Bala Mehra) Court Master Asstt. Registrar Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.11.22 16:56:29 IST Reason: