Supreme Court - Daily Orders
Bharat Gandhi vs Union Of India on 22 February, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.5 COURT NO.10 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 20027/2015 in CRLMP.NO..../2015 in Writ Petition(s)
(Criminal) No(s). 171/2012
BHARAT GANDHI AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(For appeal against Registrar's Order dated 29.10.2015 and office
report)
Date : 22/02/2016 This application 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
Heard petitioner-in-person. The Criminal Miscellaneous Petition is dismissed.
(VISHAL ANAND) (MADHU NARULA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.02.22
16:21:10 IST
Reason: