Supreme Court - Daily Orders
Subramanian Swamy vs Union Of India on 10 December, 2014
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
1
ITEM NO.12 COURT NO.1 SECTION PIL
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). 888/2013
SUBRAMANIAN SWAMY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for permission to file addl.documents and
permission to file synopsis and list of dates and stay and
summoning/production of documents)
Date : 10/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Dr.Subramanian Swamy,
Petitioner-in-person.
Mr.Yatinder Chaudhary, Adv.
Mr.I.Bhandari, Adv.
For Respondent(s) Mr.L.Nageswara Rao, ASG
Mr.Ritesh Kumar, Adv.
Mr.D.L.Chidananda, Adv.
Mr. B. Krishna Prasad,Adv.
Ms. Sushma Suri,Adv.
Dr.A.M.Singhvi, Sr.Adv.
Mr.Manu Nair, Adv.
Mr.Abhinav Jha, Adv.
For M/s Suresh A. Shroff & Co.,Advs.
Dr.A.M.Singhvi,Sr.Adv.
Mr.R.J.Gagrat, Adv.
Mr.U.A.Rana, Adv.
Signature Not Verified
Ms.S.Sabnis, Adv.
Digitally signed by
Mr.Raghav Shankar, Adv.
Mrs.Mrinal Elkar Majumdar, Adv.
Ramana Venkata Ganti
Date: 2014.12.12
17:28:50 IST
For M/s Gagrat & Co.,Advs.
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
I.A.No.4 of 2013:
Dr.Subramanium Swamy, petitioner-in-person, has filed this application, inter alia, seeking certain direction to the respondents.
Shri L.Nageswara Rao, learned Additional Solicitor General states that insofar as prayer (a) of the I.A.NO.4 of 2013 is concerned, the same shall be furnished to the petitioner-in- person, within two weeks' time from today.
Insofar as prayer (b) of I.A.NO.4 of 2013 is concerned, the learned Additional Solicitor General would state that the information sought for has already been produced before this Court in a sealed cover.
Recording the statement so made by the learned Additional Solicitor General, this Court permits the respondent(s) to handover a copy of the Memo dated 22.05.2013 to the petitioner-in- person within two weeks' time from today, as sought for in prayer(a).
Insofar as prayer (b) is concerned, the same is rejected for the present.
I.A.NO.5 of 2013:
Dr.Subramanium Swamy, petitioner-in-person, has filed this application, inter alia, seeking certain a direction to the 3 respondents to furnish copies of certain letters which, in the opinion of the said petitioner-in-person, are essential for the adjudication of the writ petition.
Shri L.Nageswara Rao, learned Additional Solicitor General, on instructions would state that the copies of letter dated 15.04.2013 by the Ambassador of India (to UAE) written to the Ministry of Civil Aviation & Ministry of Externral Affairs and Copy of letter dated 21.04.2013 by the Ambassador of India (to UAE) written for the favourable consideration of the request of Abu Dhabi for additional capacity allocation will be supplied to the petitioner-in-person within two weeks' time from today.
Recording the statement made by Shri L.Nageswara Rao, learned Additional Solicitor General, this Application is disposed of accordingly.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar