Supreme Court - Daily Orders
Nepal Das vs High Court Of Calcutta on 7 November, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.23 COURT NO.3 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)(Criminal) No(s). 306/2022
NEPAL DAS Petitioner(s)
VERSUS
HIGH COURT OF CALCUTTA & ORS. Respondent(s)
(FOR ADMISSION )
Date : 07-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Rajeev Lochan, Adv.
Ms. Rinki Singh, Adv.
M/S. Mukesh Kumar Singh And Co., AOR
Ms. Kajal Kumari, Adv.
Ms. Sundri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Petition under Article 32 of the Constitution of India is filed seeking directions for expeditious hearing of a petition which is already pending before the High Court! Ignorance of law is no defence. More than that such kind of petitions seem to be leading the litigant up the garden path.
The writ petition is dismissed.
Signature Not VerifiedPending application(s), if any, stands disposed of. Digitally signed by ASHA SUNDRIYAL Date: 2022.11.07 17:02:41 IST Reason:
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER