Supreme Court - Daily Orders
Ram Jethmalani And Ors. vs Union Of India And Ors on 17 January, 2014
ITEM NO.301 COURT NO.3 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NOs. 8-10 IN WRIT PETITION (CIVIL) NO. 176 OF 2009
RAM JETHMALANI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For modification of Court’s order and direction)
Date: 17/01/2014 These applications were called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MRS.JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. Anil Diwan, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Mrs. manik Karanjawala, Adv.
Mr. Sandeep Kapur, Adv.
Mr. Ravi Sharma, Adv.
Mr. Samarjeet Patnaik, Adv.
Ms. P.R. Mala, Adv.
Ms. Lata Krishnamurti, Adv.
Mr.Karan Kalia, Adv.
Mr. Pranav Diesh, Adv.
Mr. Ranvir singh, Adv.
Mr. Dhruv Chopra, Adv.
for M/S. Karanjawala & Co.,Adv.
For Respondent(s) Mr. Mohan Parasaran, S.G.
Mr. Paras Kuhad, ASG
Mr. D.L. Chidananda, Adv.
Mr. T.A. Khan, Adv.
Mr. Arijit Prasad, Adv.
Mr. Anoopam Prasad, Adv.
Mr. Jitin Chaturvedi, Adv.
Mr. Abhik, Adv.
Ms. Parnita Shekhar, Adv.
Mrs. Anil Katiyar, Adv.
Mr. B.V. Balaram Das,Adv.
Mr. Kuldeep S Parihar, Adv.
Mr. H.S. Parihar,Adv
Ms. Asha Gopalan Nair ,Adv
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Meenakshi Chauhan, Adv.
Mr. Gaurav Nair, Adv.
for M/S. K.J. John & Co. ,Adv
Ms. Anuradha Mutatkar, Adv.
Ms. Angha S. Desai, Adv.
Ms. Arti Singh,Adv.
UPON hearing counsel the Court made the following
O R D E R
I.A. No. 10 of 2012
In our opinion, as of now, the prayer made in I.A. No. 10 of 2012 has become infructuous for the simple reason that the Hon’ble Chief Justice of India has constituted this Bench to hear I.A. Nos. 8 & 9, as expeditiously as possible.
Accordingly, I.A. No. 10 is disposed of as having become infructuous.
I.A. No. 8 & 9List these I.As. on 19.02.2014 at 2.00 p.m. | [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |