Supreme Court - Daily Orders
Justice Sunanda Bhandare Foundation vs U.O.I. on 24 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
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ITEM NO.11 COURT NO.5 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
I.A. 10/2015 in Writ Petition(s)(Civil) No(s). 116/1998
JUSTICE SUNANDA BHANDARE FOUNDATION Petitioner(s)
VERSUS
U.O.I. & ANR Respondent(s)
(for directions and office report)
Date : 24/11/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Manali Singhal, Adv.
Mr. Abhikalp Pratap Singh, Adv.
Ms. Nishi Chaudhary, Adv.
Mr. Tejasvi Kumar, Adv.
Mr. Ambar Qamaruddin, AOR.
For Respondent(s) Mr. Abhijit Sengupta, AOR.
Mr. Gaurav Bhatia, AAG (UP)
Mr. Sanjay Kumar Visen, Adv.
Mr. Abhishek Chaudhary, AOR.
Mr. Anil Kumar Tandale, AOR.
Mr. Anil Shrivastav, AOR.
Mr. Rituraj Biswas, Adv.
Mr. Aniruddha P. Mayee, AOR.
Mr. Apoorv Kurup, Adv.
Mr. A. Selvin, Adv.
Mr. B.C. Boxipatro, Adv.
Mr. Anuvrat Sharma, AOR.
Mr. Arjun Garg, AOR.
Signature Not Verified
Digitally signed by
Mr. Arun K. Sinha, AOR.
Gulshan Kumar Arora
Date: 2015.11.26
17:31:36 IST
Reason:
Mr. Ashok Mathur, AOR.
Mr. B. Balaji, AOR.
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Mr. C.D. Singh, AOR
Ms. Sakshi Kakkar, Adv.
Mr. Dharmendra Kumar Sinha, AOR.
Ms. Rekha Pandey, Adv.
Mr. D.S. Mahra, AOR.
Mr. Gopal Singh, AOR.
Mr. manish Kumar, Adv.
Mr. Chandan Kumar, Adv.
Mr. Rituraj Biswas, Adv.
Mr. G. Prakash, AOR.
Mr. Gulshan Bajwa, AOR.
Mr. Jagjit Singh Chhabra, AOR.
Mr. Kamlendra Mishra, AOR.
Mr. Khwairakpam Nobin Singh, AOR.
Mr. K.V. Mohan, AOR.
Mr. M.A. Krishna Moorthy, AOR.
Mr. Nirnimesh Dube, AOR.
Mr. Soumitra G. Chaudhuri, Adv.
Mr. Parijat Sinha, AOR.
Mr. P. N. Gupta, AOR.
Mr. T.L.V. Ramachari, Adv.
Mr. K.V.L. Raghavn, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. P. N. Ramalingam, AOR.
Mr. Prashant Kumar, AOR.
Mr. Praveen Swarup, AOR.
Mr. P.V. Yogeswaran, AOR.
Mr. Rajeev Sharma, AOR.
Mr. Rajiv Mehta, AOR.
Mr. Rajiv Nanda, AOR.
Mr. Ranbir Singh Yadav, AOR.
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Mr. Ranjan Mukherjee, AOR.
Mr. T.M. Singh, Adv.
Mr. R. Sathish, AOR.
Mrs. Anil Katiyar, AOR.
Mr. Satish Vig, AOR.
Mrs. D. Bharathi Reddy, AOR.
Mr. Shibashish Misra, AOR.
Mr. G.M. Kawoosa, Adv.
Mr. Sunil Fernandes, AOR.
Mr. T.V. George, AOR.
Mr. V.G. Pragasam, AOR.
Mr. Vishwa Pal Singh, AOR.
Mr. V.N. Raghupathy, AOR.
Ms. A. Subhashini, AOR.
M/s Corporate Law Group, AOR.
Mr. Ashok Kumar Juneja, Adv.
Mr. Chand Qurshi, Adv.
Mrs. Vijendra Kasana, Adv.
Ms. G. Indira, AOR.
Ms. Hemantika Wahi, AOR.
Ms. Jesal Wahi, Adv.
Ms. Puna Singh, Adv.
Ms. K. Enatoli Sema, AOR.
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. A.N.S. Nadkarni, Advocate General (Goa)
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Titisha Mukherjee, Adv.
Mr. S.S. Rebelli, Adv.
Mr. Anshuman Shrivastava, Adv.
Mr. Pratap Venugopal, Adv.
For M/s. K.J. John & Co., AOR.
Ms. Niranjana Singh, AOR.
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Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra, AOR.
Ms. Rachana Srivastava, AOR.
Ms. Sushma Suri, AOR.
Ms. Susmita Lal, AOR.
Mr. Pankaj Sinha, Adv.
Ms. Nupur Grover, Adv.
Ms. Rajkumari B., Adv.
Mr. Sapam Biswajit Meitei, Adv.
Mr. Z.H. Issac Haiding, Adv.
Ms. Linthoingambi Thongam, Adv.
Mr. Ashok Kumar Singh, Adv.
Dr. Monika Gusain, Adv.
Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Mr. Yusuf Khan, Adv.
Mr. Shobhit Nanda, Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr. Mohd. Waquas, Adv.
Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Ishu Prayas, Adv.
Mr. S. Spandana Reddy, Adv.
Ms. Ruchi Kohli, Adv.
Mr. M. Yogesh Kanna, Adv.
Mr. Jayant Patel, Adv.
Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
Ms. Asha Gopalan Nair, Adv.
Ms. Nivedita Nair, Adv.
Mr. Abhishek Kumar Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is submitted at the Bar that most of the States have filed the compliance report. Learned counsel for the State of Karnataka 5 submits that he will file its compliance report within three days hence.
Learned counsel for the respondent in I.A. No.10 of 2015 shall make a compilation of the reports and file it by the next date of hearing.
I.A. No.12 of 2015 in WP (C) No.116/1998 It is submitted by Mr. Pankaj Sinha, learned counsel that the benefit as given by this Court vide judgment and order dated 26.03.2014 has to be extended to the people having impaired vision even by the University Grants Commission (UGC). The present application has been filed for issuance of appropriate directions to the UGC to make provisions, regard being had to the mandate of the legislature contained in Section 33 of the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.
Let the notice be issued to the UGC. Steps be taken within a week hence. Registry is directed to fix a returnable date within five weeks.
List the matter on 17.02.2016.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master