Supreme Court - Daily Orders
Sunil Rajpal vs Union Of India on 5 February, 2015
ITEM NO.37 REGISTRAR COURT. 2 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Writ Petition(s)(Civil) No(s). 494/2014
SUNIL RAJPAL Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(with office report)
Date : 05/02/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Meetu Singh,adv.
Mr. Birendra Kumar Mishra,Adv.
For Respondent(s)
Dr. Monika Gusain,Adv.
Ms.Surabhi Sardana,adv.
Mr. Anip Sachthey,Adv.
Mr.Rishi Jain,adv.
Mr. Aniruddha P. Mayee,Adv.
Mr.Sapam Biswajit Meitei,adv.
Mr. Ashok Kumar Singh,Adv.
Ms.Shefali Sethi,adv.
Mr. B. Krishna Prasad,Adv.
Mr. D. S. Mahra,Adv.
Ms.Shubhra Rai,adv.
Mr.Rituraj Biswas,adv.
Mr. Gopal Singh,Adv.
Mr.K.K.Mahalik,adv.
Mr. Jagjit Singh Chhabra,Adv.
Mr.Vikas Bansal,adv.
Mr. Mishra Saurabh,Adv.
Mr. Nirnimesh Dube,Adv.
Mr. Ranjan Mukherjee,Adv.
Mr.Ajay Kumar Singh,adv.
Mr. Shreekant N. Terdal,Adv.
Signature Not Verified
Ms.Apurva Upmanyu,adv.
Digitally signed by
Sushma Kumari Bajaj
Date: 2015.02.06
Mrs. Kirti Renu Mishra,Adv.
15:17:40 IST
Reason: Mr. V. G. Pragasam,Adv.
Mr. V. N. Raghupathy,Adv.
M/s Corporate Law Group,Adv.
…...........2
ITEM NO.37 -2-
Mr.K.V.Jagdishvaran,adv.
Ms. G. Indira,Adv.
Ms.Giss Antony,adv.
Ms. Hemantika Wahi,Adv.
Mr.Rajiv Nanda,adv.
Mr.A.Deb Kumar,adv.
Mr.Birender Bikram,adv.
Ms.Kanupriya Tiwari,adv.
Ms.Pragati Neekhra,adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that Ld.counsel for the States of Meghalaya, U.T.Andeman & Nicobar & Lakshdweep have already filed the counter affidavit.
Ld.counsel representing the States of Punjab, Maharashtra(R.12) and Chhatisgarh(R15)shall within a period of three weeks rectify the defects, whatever have been found in the counter affidavits filed by them, whereafter no further extension shall be provided.
Mr.B.K.Satija, Ld.counsel appears for the State of Haryana. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.
Four weeks time as last chance is given to the Ld.counsel representing the States of Gujarat, Union of India, Bihar, Uttrakhand, Kerala, Orissa, Assam, West Bengal, Nagaland, Goa, UT Puduchery to file the counter affidavit. Ld.counsel representing the States of M.P., Tamil Nadu, UT Daman & Diu, Manipur and Tripura have stated that the copies of the pleadings have not been provided to them by the petitioner. Ld.counsel for the petitioner is directed to provide the copies of the pleadings to the Ld.counsel within a week's time and file proof. Ld.counsel shall file the counter affidavit within a period of four weeks thereafter.
…......3 ITEM NO.37 -3- Ld.counsel for the petitioner shall file the fresh particulars of the respondent Nos.33 & 35 within a period of three weeks. He shall also take fresh steps for the service of notice to them within the same period.
Fresh steps for the service of notice by usual mode to the unserved respondents i.e. Union of India (HRD) & (I&B), Jammu & Kashmir, Himachal Pradesh, Rajasthan, Jharkhand, U.P., A.P., Mizoram, Sikkim, UT D&N Haveli, Arunachal Pradesh & Union of India-Envirement shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Ld.Standing Counsel representing the respective States.
List again on 14.04.2015.
(M K HANJURA) Registrar SB