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Harinder S. Sikka vs Union Of India on 16 April, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     WP(C)No.313/18 etc.                               1

     ITEM NO.44+46                           COURT NO.1                     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)(Civil) No(s).313/2018

     HARINDER S. SIKKA                                                     Petitioner(s)
                                                  VERSUS
     UNION OF INDIA & ORS.                                                 Respondent(s)

     ("AS PER R/P DT. 12.04.2018 ONLY IA Nos. 54136/18 & 54261/18 IN
     WPC-313/18 TO BE LISTED ON 16.04.18")
     I.A.No.54261/2018 – I/A for Vacation/Recall of interim directions
     dated 10.04.2018 and to restrain Pet.from releasing the
     I.A.No.54136/2018 – Intervention/Impleadment
     With
     W.P.(C)No.345/2018

     Date : 16-04-2018 These matters were called on for hearing today.
     CORAM :
              HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICE A.M. KHANWILKAR
              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)             Mr.R.S.Suri, Sr.Adv.
                                   Mr.Ram Jethmalani, Sr.Adv.
                                   Mr.Rohit K.Aggarwal, Adv.
                                   Mr.Varun Khanna, Adv.
                                   Mr. Abhishek Singh, AOR
                                   Mr.Luqman Hasan, Adv.

     For Respondent(s)             Mr.P.S.Patwalia, Sr.Adv.
                                   Mr.Satinder S.Gulati, Adv.
                                   Mrs.Kamaldeep Gulati, AOR

                                   Mr.A.P.S.Ahluwalia, Sr.Adv.
                                   Mr.Avinash Kumar Mishra, Adv.
                                   Ms.Jasleen Chahal, Adv.
                                   Mr.S.S.Ahluwalia, Adv.
                                   Mr.Harpreet Singh Hora, Adv.

                                   Mr.Karan Bharihoke, Adv.

               UPON hearing the counsel the Court made the following
                                  O R D E R

W.P.(C)No.345/2018 Signature Not Verified Issue notice.

Notice be served on the Central Board of Film Certification through dasti process, as well.

Reply to the writ petition be filed, in the meantime.

Let this matter be listed on 08.05.2018.

(Chetan Kumar ) (H.S.Parasher) Court Master Assistant Registrar