Supreme Court - Daily Orders
Vishwanath Singh Yadav vs State Of Uttarakhand on 28 March, 2016
Bench: Chief Justice, Uday Umesh Lalit
ITEM NO.12 COURT NO.1 SECTION PIL (E)
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). 159/2016
VISHWANATH SINGH YADAV Petitioner(s)
VERSUS
STATE OF UTTARAKHAND AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 28/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. S.R.Singh, Sr. Adv.
Mr.Anurag Tomar, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any merit in this writ petition, which is hereby dismissed.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.03.29 09:53:32 IST Reason: