Supreme Court - Daily Orders
Pradeep Arora vs Union Of India on 20 May, 2022
Bench: D.Y. Chandrachud, Pamidighantam Sri Narasimha
ITEM NO.8 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.2562/2022
(Arising out of impugned final judgment and order dated 25-10-2021
in PIL No.58/2021 passed by the High Court of Judicature at Bombay)
PRADEEP ARORA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With IA No.29717/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.29722/2022-EXEMPTION FROM FILING O.T. and IA
No.29719/2022-PERMISSION TO FILE SLP and IA No.29721/2022-
PERMISSION TO APPEAR AND ARGUE IN PERSON and IA No.29718/2022-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 20-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner in-person the Court made the following
O R D E R
1 Permission to file the Special Leave Petition is granted.
2 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
3 The Special Leave Petition is accordingly dismissed.
Signature Not Verified4 Pending applications, if any, stand disposed of.
Digitally signed by Chetan Kumar Date: 2022.05.21 13:28:41 IST Reason: (CHETAN KUMAR) (ANJU KAPOOR)
A.R.-cum-P.S. Court Master