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Prashant Bhushan vs Union Of India on 18 March, 2016

     ITEM NO.98                          REGISTRAR COURT. 2                 SECTION XIV

                                   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 V RAMESH

     Petition(s) for Special Leave to Appeal (C)                   No(s).   4680/2016

     PRASHANT BHUSHAN                                                    Petitioner(s)

                                                    VERSUS

     UNION OF INDIA AND ANR.                                             Respondent(s)

     (with appln. (s) for permission to place addl. documents on record
     and interim relief and office report)


     Date : 18/03/2016 This petition was called on for hearing today.



     For Petitioner(s)
                                         Ms. Kamini Jaiswal,Adv.


     For Respondent(s)                  Mr. R.K. Verma,Adv.
                                        Mr. B. Krishna Prasad,Adv.

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

Four weeks time is given to both the respondents to file the counter affidavit.

List again on 9.5.2016.

(M V RAMESH) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2016.03.18 16:55:15 SCT Reason: