Supreme Court - Daily Orders
Jairam Ramesh vs Union Of India on 22 February, 2021
Bench: D.Y. Chandrachud, M.R. Shah
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ITEM NO.29 Court 6 (Video Conferencing) SECTION PIL-W
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).25/2020
JAIRAM RAMESH Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date : 22-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Sunil Fernandes, AOR
Mr. Muhammad Ali Khan, Adv.
Ms. Nupur Kumar, Adv.
Mr. Omar Hoda, Adv.
Mr. Darpan Sachdeva, Adv.
Mr. Prastut Dalvi, Adv.
Mr. Shubham Sharma, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. Kanu Agarwal, Adv.
Mr. Kush Chaturvedi, Adv.
Mr. Rajan Kr. Chourasia, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 The challenge in the petition under Article 32 of the Constitution is to the constitutional validity of the Right to Information Amendment Act 2019 and to the Rules which have been framed.
2 Though notice was issued on 31 January 2020, no counter affidavit has been Signature Not Verified filed so far. A request has been made on behalf of the Union government to file Digitally signed by Sanjay Kumar Date: 2021.02.23 12:40:03 IST Reason: the counter affidavit and it has been submitted that this could be done within a short period of time.
23 Counter affidavit be filed within a period of two weeks. 4 Having regard to the fact that over an year has already elapsed, list the petition for final disposal on a non-miscellaneous day on 17 March 2021. 5 Mr Kanu Agarwal, learned counsel appearing on behalf of the Union of India, states that learned Solicitor General shall be appearing on behalf of the respondents and Mr A K Sharma, learned counsel, will be filing the vakalatnama on behalf of the first respondent.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER