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Justice (Retd.) Markandey Katju vs The Lok Sabha on 28 April, 2016

Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit

     ITEM NO.3                                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).   504/2015

     JUSTICE (RETD.) MARKANDEY KATJU                                         Petitioner(s)

                                                         VERSUS

     THE LOK SABHA & ANR.                                                    Respondent(s)

     (with appln.(s) for exemption from filing O.T., impleadment and
     office report)

     Date : 28/04/2016 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


                                        Mr. Fali S. Nariman,Sr. Adv.(A.C)



     For Petitioner(s)                 Mr.Gopal Subramanium, Sr.Adv.
                                       Mr. Shadan Farasat,AOR
                                       Mr. Talha Abdul Rehman,Adv.
                                       Mr. Arjun Harkauli,Adv.
                                       Ms. Anusha Ramesh,Adv.
                                       Mr. Rudra Pratap, Adv.
                                       Mr. Ritesh,Adv.


     For Respondent(s)                 Mr.    Mukul Rohatgi, Attorney General
                                       Mr.    Saurabh Kirpal,Adv.
                                       Ms.    Devanshi Singh,Adv.
                                       Mr.    Samit Khosla, Adv.
                                       Ms.    Ranjeeta Rohatgi,Adv.


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

Heard learned counsel for the parties.

Arguments concluded.

Judgment reserved. 17:46:58 IST Reason:

(SHEETAL DHINGRA) (VEENA KHERA) AR-cum-PS COURT MASTER