Supreme Court - Daily Orders
Goodwin Investors Association ... vs Union Of India on 18 December, 2019
Bench: Arun Mishra, Indira Banerjee
ITEM NO.7 COURT NO.3 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). 1404/2019
GOODWIN INVESTORS ASSOCIATION (UNREGISTERED) Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 18-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Pawan Prakash Pathak,Adv.
Mr. Arup Banerjee, AOR
Mr. Sarbendra Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition filed under Article 32 of the Constitution of India. It is submitted that the accused has already been arrested. The petitioner is free to approach the High Court.
The writ petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.12.19
15:01:09 IST
Reason: