Supreme Court - Daily Orders
Binny Gupta vs Union Of India on 21 April, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.9 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(s)(Criminal) No(s). 57/2017
BINNY GUPTA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. V.K. Gupta, Sr. Adv.
Ms. Ruchira Gupta, Adv.
Ms. Swati Jain, Adv.
for Mr. Shishir Deshpande,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no justification to entertain this petition, under Article 32 of the Constitution of India. We however grant liberty to the petitioner to avail of her appropriate remedy, in accordance with law.
Disposed of in the aforesaid terms.
(Renuka Sadana) (Parveen Kumar)
Assistant Registrar AR-cum-PS
Signature Not Verified
Digitally signed by
PARVEEN KUMAR
Date: 2017.04.21
16:59:32 IST
Reason: