Supreme Court - Daily Orders
Abo Tani Charitable Society Secretary ... vs Union Of India Ministry Of Ayurveda, ... on 6 July, 2017
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.12 OF 2017
ABO-TANI CHARITABLE SOCIETY, ....PETITIONER
THR. ITS SECRETARY & ANR.
VERSUS
UNION OF INDIA, THR. SECRETARY, ...RESPONDENTS
MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY,
UNANI, SIDDHA AND HOMEOPATHY (AYUSH) & ANR.
O R D E R
We have heard learned counsel appearing for the parties and perused the record. In our considered view, no case for our interference is made out. The writ petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
.....................J [S. A. BOBDE] ......................J [L. NAGESWARA RAO] New Delhi;
July 06, 2017.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.07.08 12:28:22 IST Reason: ITEM NO.21 COURT NO.7 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 (Civil) No.12/2017
ABO TANI CHARITABLE SOCIETY THR. ITS SECRETARY & ANR. Petitioner(s) VERSUS UNION OF INDIA, THR. SECRETARY, MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMEOPATHY (AYUSH) & ANR. Respondent(s) Date : 06-07-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Siddharth Bhatnagar, Adv.
Mr. Sidharth Mohan, Adv.
Mr. Vijay Awana, Adv.
For Mr. Nirnimesh Dube, AOR For Respondent(s) Mr. Kundan Kumar Mishra, AOR Mr. Jitendera Kumar, Adv.
Ms. Swarupama Chaturvedi, Adv. Mr. Sharad Kr. Singhania, Adv. Mr. G.S. Makker, Adv.
UPON hearing the counsel the Court made the following O R D E R The writ petition is dismissed in terms of the signed order.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)