Supreme Court - Daily Orders
Obc Reservation Raksha Samiti vs U.O.I on 11 February, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.MM-1A 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 (CIVIL) NO(s). 108 OF 2014
OBC RESERVATION RAKSHA SAMITI Petitioner(s)
VERSUS
U.O.I & ANR Respondent(s)
(With appln(s) for ex-Parte stay and office report)
Date: 11/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Guru Krishna Kumar,Sr.Adv.
Mr. Rakesh Kumar,Adv.
Mr. Bipin Kumar,Adv.
Mr. Raj Kumar Yadav,Adv.
Mr. Anuj Saini,Adv.
Mr. Prabhat Kaushik,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on Board.
Heard learned senior counsel appearing on behalf of the petitioner.
On going into the claim made by the petitioner and the relief sought for as well as the materials placed, we are of the view that it is too early to consider the claim of the petitioner at this stage. Hence, the writ petition is dismissed as pre-mature.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar