Anupam Tripathi Petitioner(S) v. Union Of India & Ors. (S)

Supreme Court Of India

Oct 9, 2015

Judgment

CaseIQ

1. Heard Mr. Anupam Tripathi in person.

2. Issue notice on the writ petition as well as on the prayer for interim relief returnable within two weeks. Call on 26.10.2015.

3. Dasti, in addition, is permitted.

4. The prayer for interim relief shall be taken up on that date.

5. Mr. Dushyant Dave, learned senior counsel is requested to assist the Court on that day.

Writ Petition(S) (Civil) No(S). 599/2015