Supreme Court - Daily Orders
All India Lawyers Union vs Union Of India on 1 December, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C) 1141/2017
1
ITEM NO.27 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 (Civil) No. 1141/2017
ALL INDIA LAWYERS UNION Petitioner
VERSUS
UNION OF INDIA & ORS. Respondents
(FOR ADMISSION and IA No.124062/2017-APPROPRIATE ORDERS/DIRECTIONS)
Date : 01-12-2017 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Ms. Resmitha R. Chandran, AOR
Ms. Lekha Sudhakaran, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner, we think it appropriate that the petitioner, if so advised, may file an interlocutory application in the main writ petition.
With the aforesaid observation and liberty, the writ petition stands disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR(Deepak Guglani) (H.S. Parasher) Date: 2017.12.01 19:49:37 IST Reason: Court Master Assistant Registrar