Supreme Court - Daily Orders
Mahabir Singh vs Union Of India on 14 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.15 Court 7 (Video Conferencing) SECTION PIL-W
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). 129/2022
MAHABIR SINGH & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION )
Date : 14-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Chander Uday Singh, Sr. Adv.
Mr. Manoj V. George, Adv.
Mr. Zubin M. John, Adv.
Mr. Renjit Philip, Adv.
Ms. Shilpa Liza George, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to entertain this Petition filed under Article 32 of the Constitution of India reserving the liberty to the petitioner to file appropriate representation before the appropriate authority.
Needless to say that if such a representation is filed, the same shall be considered expeditiously by the concerned authority.
Signature Not Verified
Pending Application, if any, also stand disposed of. Digitally signed by Anita Malhotra Date: 2022.03.15 16:49:48 IST Reason:
(NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)