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Supreme Court - Daily Orders

Naz Foundation (India) Trust vs U.O.I on 24 July, 2015

     Item No.34                             1

                             REGISTRAR COURT. 2                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


                               BEFORE THE REGISTRAR MR. M K HANJURA

     Writ Petition(s)(Civil)      No(s).   147/2014

     NAZ FOUNDATION (INDIA) TRUST                              Petitioner(s)

                                           VERSUS

     U.O.I & ORS                                               Respondent(s)

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


     Date : 24/07/2015 This petition was called on for hearing today.



     For Petitioner(s)        Mr. Mukesh Kumar Singh,Adv.
                              Mr. Purushottam Sharma Tripathi,Adv.


     For Respondent(s)        Mr. Ashutosh Kumar Sharma,Adv.
                              Mr. Abhishek Atrey,Adv.

                              Mr. A. Selvin Raja,Adv.
                              Mr. Aniruddha P. Mayee,Adv.

                               Mr. Balaji Srinivasan,Adv.
                               Mr. G. N. Reddy,Adv.

                              Ms. B. Khushbansi,Adv.
                              Mr. Gopal Singh,Adv.

                               Mr. Kamal Mohan Gupta,Adv.
                               Mr. Kuldip Singh,Adv.

                              Mr. Kabir Dixit,Adv.
                              Mr. M. R. Shamshad,Adv.

                              Ms. Vanita Chandrakant Giri,Adv.
Signature Not Verified

Digitally signed by
Madhu Grover
Date: 2015.07.25              Mr. M. Yogesh Kanna,Adv.
12:49:07 SCT
Reason:


                              Mr. Rudeshwar Singh,Adv.
                              Mr. Samir Ali Khan,Adv.
Item No.34                          2

                        Mr. V. G. Pragasam,Adv.

                       Ms. Aruna Mathur,Adv.
                       M/s Arputham Aruna & Co.,Adv.

                        M/s Corporate Law Group,Adv.

                       Mr. K.V. Jagdishvaran,Adv.
                       Ms. G. Indira,Adv.

                       Mr. Philip Mathew,Adv.
                       Ms. Liz Mathew,Adv.

                       Mr. Suryanaryana Singh,Adv.
                       Ms. Pragati Neekhra,Adv.

                        Ms. Sushma Suri,Adv.

                       Ms. Udita Sharma,Adv.

                       Ms. Hancy Wadhwa,Adv.
                       Mr. Anip Sachthey,Adv.

                       Mr. K.K. Mahalik,Adv.
                       Mr. Kuldip Singh,Adv.

                       Mr. Sapam Biswajit Meitei,Adv.
                       Mr. Ashok Kumar Singh,Adv.

                       Ms. Laxmi Shastri,Adv.
                       Mr. D.S. Mahra,Adv.

                       Dr. Monika Gusain,Adv.


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

The office report indicates that the learned counsel representing the respondent No.19 has filed the counter affidavit but he has not filed the vakalatnama so far. The Ld. Counsel shall within a period of four weeks file the Vakalatnama failing which the Counter Affidavit filed by him shall be taken off the record.

The other respondents who have not filed the counter affidavit shall be at liberty to file the counter affidavit within a period of four weeks.

The Learned counsel for the respondent No. 1 has stated that her name has not been reflected in the Cause List. Office shall rectify the database accordingly.

List again on 4.9.2015.

(M K HANJURA) Registrar MG