Supreme Court - Daily Orders
Fight For Human Rights vs Union Of India on 2 May, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
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ITEM NO.2 COURT NO.1 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)(Criminal) No(s). 90/2013
FIGHT FOR HUMAN RIGHTS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 02/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. K. R. Chitra,Adv.
For Respondent(s)
(Union of India) Ms. V. Mohana,Sr.Adv.
Mr. A.K. Srivastava,Adv.
Mr. Rohit Rao,Adv.
Ms. Anil Katiyar,Adv.
Ms. Sushma Suri,Adv.
(State of Himachal Pradesh) Mr. Suryanarayan Singh,Sr.AAG
Ms. Pragati Neekhra,Adv.
(State of Tamil Nadu) Mr. Subramonium Prasad,Sr.Adv.
Mr. A. Venkata Ramani,Adv.
Mr. M. Yogesh Kanna,Adv.
Mr. Jayant Patel,Adv.
(State of Chhattisgarh) Mr. C. D. Singh,AAG.
Ms. Shashi Juneja,Adv.
Ms. Saumya Kalra,Adv.
(State of Haryana) Mr. Anil Grover,AAG
Mr. Mishal Vij,Adv.
Mr. Satish Kumar,Adv.
Signature Not Verified
Mr. Neeraj Nachiketa,Adv.
Digitally signed by
Mahabir Singh
Date: 2016.05.04
Mr. Kamal Mohan Gupta,Adv.
09:45:53 IST
Reason:
(State of Rajasthan) Mr. Shiv Mangal Sharma,AAG
Mr. Shrey Kapoor,Adv.
Mr. Milind Kumar,Adv.
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(U.T. Daman and Diu) Mr. Kumar Parimal,Adv.
Ms. Sunita Sharma,Adv.
Mr. D.S. Mahra,Adv.
(State of Uttar Pradesh) Mr. Utkarsh Sharma,Adv.
Ms. Pragati Neekhra,Adv.
(State of Jharkhand) Mr. Tapesh Kumar Singh,Adv.
Mr. Kumar Anurag Singh,Adv.
Mr. Mohd. Waquas,Adv.
(State of West Bengal) Mr. Joydeep Mazumdar,Adv.
Mr. Parijat Sinha,Adv.
Ms. Reshmi Rea Sinha,Adv.
Mr. Anip Sachthey,Adv.
(State of Assam) Ms. Vartika Sahay,Adv.
Ms. Apeksha Sharan,Adv.
M/s Corporate Law Group
(State of Manipur) Mr. Sapam Biswajit Meitei,Adv.
Mr. Z.H. Isaac Haiding,Adv.
Mr. S. Vijayanand Sharma,Adv.
Ms. L. Thongam,Adv.
Ms. B. Khushbansi,Adv.
Mr. Ashok Kumar Singh,Adv.
(State of Telangana) Mr. S. Udaya Kumar Sagar,Adv.
Mr. Krishan Kumar Singh,Adv.
(State of Bihar) Mr. Gopal Singh,Adv.
Mr. Advitiya Awasthi,Adv.
Mr. Shivam Singh,Adv.
(State of Sikkim) Ms. Aruna Mathur,Adv.
Mr. Avneesh Arputham,Adv.
Ms. Anuradha Arputham,Adv.
Mr. Yusuf Khan,Adv.
For M/s Arputham Aruna & Co.
(State of Kerala) Mr. Jogy Scaria,Adv.
Ms. Beena Victor,Adv.
(State of Gujarat) Ms. Hemantika Wahi,Adv.
Ms. Puja Singh,Adv.
(State of Nagaland) Ms. K. Enatoli Sema,Adv.
Mr. Edward Belho,Adv.
Mr. Amit Kumar Singh,Adv.
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(State of Tripura) Mr. Gopal Singh,Adv.
Mr. Rituraj Biswas,Adv.
Mr. Aditya Raina,Adv.
(State of Arunachal Pradesh) Mr. Anil Shrivastav,Adv.
Mr. Rituraj Biswas,Adv.
(State of Uttarakhand) Mr. Rajiv Nanda,Adv.
(State of Odisha) Mr. Sibo Sankar Mishra,Adv.
(State of Karnataka) Mr. V. N. Raghupathy,Adv.
Mr. Ashok Kumar Singh,Adv.
Mr. D. Mahesh Babu,Adv.
Mr. Nirnimesh Dube,Adv.
Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Ms. Niharika,Adv.
Mr. Aman Shukla,Adv.
For M/s. K. J. John & Co.
Mr. T.L.V. Rama Chari,Adv.
Mr. Hitesh Kumar Sharma,Adv.
Mr. K.V. L, Raghavn,Adv.
Mr. P. V. Yogeswaran,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Learned counsel for the petitioner seeks leave to file certain additional documents. She is permitted to do so within two weeks. Ms. V. Mohana, learned senior counsel appearing for the respondent-U.O.I., and other respondents are free to respond to the said additional documents within two weeks thereafter.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER