Supreme Court - Daily Orders
Naz Foundation (India) Trust vs U.O.I on 13 November, 2014
ITEM NO.59 REGISTRAR COURT. 2 SECTION PIL
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 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 : 13/11/2014 This petition was called on for hearing today.
For Petitioner(s) Mr.Mukesh Kr.Singh,adv.
Mr. Purushottam Sharma Tripathi,Adv.
For Respondent(s) Mr.Ashutosh Kr.Sharma,adv.
Mr. Abhishek Atrey,Adv.
Ms.K.Enatoli Sema,adv.
Mr. Balaji Srinivasan,Adv.
Mr. G. N. Reddy,Adv.
Mr.Swetab Kumar,adv.
Mr. Gopal Singh,Adv.
Mr. Kamal Mohan Gupta,Adv.
Mr. Kuldip Singh,Adv.
Mr.Aviral Saxena,adv.
Mr. M. R. Shamshad,Adv.
Mr.A.Santhakumaran,adv.
Mr. M. Yogesh Kanna,Adv.
Mr. Samir Ali Khan,Adv.
Mr. V. G. Pragasam,Adv.
Ms.Aruna Mathur,adv.
Mr.Yusuf Khan,adv.
M/s Arputham,Adv.
Aruna & Co.,Adv.
Signature Not Verified
M/s Corporate Law Group,Adv.
Digitally signed by
Sushma Kumari Bajaj
Date: 2014.11.15
Mr.K.V. Jagdishvaran,adv.
10:42:56 IST
Reason: Ms. G. Indira,Adv.
Ms. Liz Mathew,Adv.
Mr.Suryanarayan Singh,adv.
Ms. Pragati Neekhra,Adv.
…........2
ITEM NO.59 -2-
Mr.Chetan Chawla,adv.
Ms. Sushma Suri,Adv.
Mr.Saakaar Sardana,adv.
Mr.Anip Sachthey,adv.
Mr.Sapam Biswajit Meitei,adv.
Mr.Ashok Kr.Singh,adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent Nos.8 & 29 have already filed the counter affidavit.
The office report is that although by order dated 27.08.2014 of this Court, four weeks time as last chance was given to the States of H.P.,A.P., Bihar, Tripura, Nagaland, Andaman & Nicobar, Union Territory at Chandigarh, Tamil Nadu & Tripura to file the counter affidavit, yet they have not done the needful so far. Therefore, no further opportunity is warranted to be given to them on that count taking into consideration the rule position.
Ld.counsel representing the States of Kerala, U.P., Sikkim & the Union of India have stated that the copies of the pleadings have not been provided to them by the petitioner. Ld.counsel for the petitioner is directed to provide the copies of the pleadings to the Ld.counsel for the said respondents within a week's time and file proof. Ld.counsel for these respondents shall file the counter affidavit within a period of four weeks. The other served respondents shall also be at liberty to file the counter affidavit within the period provided above whereafter no further extension shall be provided.
List again on 28.01.2015.
(M K HANJURA) Registrar SB