Supreme Court - Daily Orders
Sunil Kalgounda Patil vs Union Of India on 27 September, 2019
Bench: Sanjay Kishan Kaul, Krishna Murari
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (Civil) NO.1131/2019
SUNIL KALGOUNDA PATIL & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
W.P.(C) No. 1212/2019 (X)
O R D E R
We are not inclined to entertain the Writ Petitions under Article 32 of the Constitution of India.
The writ petitions are dismissed. However, we grant liberty to the petitioners to seek appropriate remedy in accordance with law.
………………………………….....J. [SANJAY KISHAN KAUL] …………………………….………...J. [KRISHNA MURARI] NEW DELHI;
SEPTEMBER 27, 2019.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.09.30 16:29:19 IST Reason: 2 ITEM NO.10 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 Writ Petition(s)(Civil) No(s). 1131/2019 SUNIL KALGOUNDA PATIL & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) WITH
W.P.(C) No. 1212/2019 (X) (FOR ADMISSION and IA No.147280/2019-EX-PARTE STAY) Date : 27-09-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Ms. Shirin Khajuria, AOR Ms. Amrita Cheema, Adv.
Ms. Roopali Lakhatia, Adv. Ms. Ayushi Gaur, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The writ petitions are dismissed in terms of the signed order.
Pending application stands disposed of.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER [Signed order is placed on the file]