May 6, 2019:
In an interesting event, when a petitioner filed a writ petition against the Supreme Court itself, it has suggested the petitioner to approach it on the administrative side but at the same time it kept the writ petition pending on judicial side.
A bench of Chief Justice Gogoi and Justice Gupta has passed the order in case titled VISHNU SHANKAR JAIN vs SUPREME COURT OF INDIA THROUGH SECRETARY GENERAL on 06.05.2019.
The Suprme Court passed an order to the effect “While we keep this writ petition pending, we are of the view that the matter could be addressed to the Supreme Court on the administrative side. The petitioner may do so, if so advised”.
The writ petition is in the category of ordinary civil matters. The writ petition is to be listed after eight weeks.
Read the order here:
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