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Supreme Court - Daily Orders

Wildlife First vs Ministry Of Forest And Environment on 14 July, 2014

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    ITEM NO.2                          COURT NO.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

    I.A. Nos. 5-6/2014 in Writ Petition(s)(Civil) No(s). 109/2008

    WILDLIFE FIRST & ORS.                                             Petitioner(s)

                                                VERSUS

    UNION OF INDIA & ORS.                                             Respondent(s)

    (for directions and office report)


    Date : 14/07/2014 These applications were called on for hearing
    today.

    CORAM :
                             HON’BLE MR. JUSTICE H.L. DATTU
                             HON’BLE MR. JUSTICE ARUN MISHRA

    For Petitioner(s)               Mr.Shyam Divan, Sr.adv.
                                    Mr. P. K. Manohar ,Adv.

    For Respondent(s)               Mr.J.S.Attri, Sr.Adv.
                                    Ms.S.K.Bajwa, Adv.
                                    Ms.Shomona Khanna, Adv.
                                    For Mr. D. S. Mahra ,Adv.
                                    For Mr. Shreekant N. Terdal ,Adv.

                                     Mr. Anil K. Jha ,Adv.

                                     Ms. C. K. Sucharita ,Adv.

                                    Mr. Gopal Singh ,Adv.
                                    Mr.Rituraj Biswas, Adv.

                                    Ms. Hemantika Wahi ,Adv.
                                    Ms.Puja Singh, Adv.

                                    Ms.Aruna Mathur, Adv.
                                    Mr.Yusuf, Adv.
Signature Not Verified
                                    Mr.Ashok S.Pillai, Adv.
Digitally signed by
                                    For M/s Arputham, Aruna & Co.,Advs.
Ramana Venkata Ganti
Date: 2014.07.15
12:41:45 IST
Reason:
                                     Mrs. Kirti Renu Mishra ,Adv.

                                    Ms.Krishna Sarma, Adv.
                                    Mr.Riku Sarma, Adv.
                                     2

                        Mr.Navnit Kumar, Adv.
                        For M/s Corporate Law Group ,Advs.

                        Mr.Atul Jha, Adv.
                        Mr. Dharmendra Kumar Sinha ,Adv.

                        Mr.Sunny Choudhary, Adv.
                        Mr. Mishra Saurabh ,Adv.
                    Ms.G.Indira, Adv.
                    Mr.K.V.Jagdishvaran, Adv.

                    Mr.Ranjan Mukherjee, Adv.

                    Ms.Pragati Neekhra, Adv.
                    Mr.Abhishek Kr.Jha, Adv.

                    Mr.Anip Sachthey, Adv.
                    Mr.Soumya Chakraborty, Adv.

                    Ms.Prerna Singh, Adv.
                    Mr.Guntur Prabhakar, Adv.

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

                    Mr.manjit Singh, AAG
                    Ms.Nupur Choudhary, Adv.
                    for Mr.Kamal Mohan Gupta, Adv.

                    Ms.K.Enatoli Sema, Adv.
                    Mr.Amit Kumar Singh, Adv.

                    Mr.Anil Shrivastav, Adv.
                    Mr.Rituraj Biswas, Adv.

                    Mr.V.G.Pragasam, Adv.
                    Mr.S.J.Aristotle, Adv.

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

The States which have not filed their compliance report(s), may file it within four weeks’ time from today.

List the matter for final disposal on a non-miscellaneous day.

(G.V.Ramana)                                      (Vinod Kulvi)
Court Master                                      Asstt.Registrar