Supreme Court - Daily Orders
Ashok Kumar Singh vs Union Of India on 22 September, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.53 COURT NO.4 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). 917/2017
ASHOK KUMAR SINGH & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR IA No.96473/2017-EX-PARTE AD-INTERIM RELIEF and IA
No.96470/2017-EXEMPTION FROM FILING O.T.)
Date : 22-09-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. A.K. Ganguli, Sr. Adv.
Mr. Abhijeet Sinha, Adv.
Mr. Arijit Mazumdar, Adv.
Mr. Abhinav Mukerji, AOR
Mr. Shambo Nandy, Adv.
Mr. Aditya Shukla, Adv.
Ms. Arunabha Ganguli, Adv.
For Respondent(s) Ms. Priya Puri, Adv.
Mr. R. Kr. Dubey, Adv.
Mr. Swatantra Rai, Adv.
Mr. S.K. Puri, Adv.
Mr. V. Srivastava, Adv.
UPON perusing papers the Court made the following
O R D E R
The Jharkhand Petroleum Dealers Association has made a representation dated 15.09.2017 to the Chief Secretary, Department of Transport, Government of Jharkhand.
We have no doubt that this representation will be duly considered in accordance with law.
No orders are required to be passed by this Court in this petition.
Signature Not VerifiedDigitally signed by MEENAKSHI KOHLI Date: 2017.09.23
The writ petition is accordingly disposed of.
12:08:20 IST Reason: (MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER