Supreme Court - Daily Orders
State Of Rajasthan vs The State Of Rajasthan Nature Club Of ... on 2 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
1
ITEM NO.41 COURT NO.3 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).34134/2013
(Arising out of impugned final judgment and order dated 21-10-2013
in DBCMA No. 250/2013 21-10-2013 in DBCWP No. 13189/2012 passed by
the High Court of Judicature for Rajasthan at Jaipur)
STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN
NATURE CLUB OF RAJASTHAN (NGO) AND ORS. Respondent(s)
(WITH Application for Direction ON IA 9/2017
FOR Application for Direction ON IA 10/2017
and IA No.119289/2017-impleading party and IA No.119291/2017-
CLARIFICATION/DIRECTION and IA No.119298/2017-impleading party and
IA No.119300/2017-CLARIFICATION/DIRECTION and IA No.120769/2017-
impleading party and IA No.120772/2017-CLARIFICATION/DIRECTION
FOR EXEMPTION FROM FILING O.T. ON IA 6/2016
FOR EXEMPTION FROM FILING O.T. ON IA 11/2017 and IA No.25490/2018-
CLARIFICATION/DIRECTION and IA No.25491/2018-EXEMPTION FROM FILING
O.T. and IA No.30044/2018-APPLICATION FOR SUBSTITUTION)
WITH
C.A. No. 9703-9706/2013 (XVII)
SLP(C) No. 34811/2013 (XV)
Date : 02-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. S.S. Shamshery, AAG
Mr. Shiv Mangal Sharma, AAG
Mr. Amit Sharma, Adv.
Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv.
Signature Not Verified
Ms. Ruchi Kohli, AOR
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.04.04
17:28:25 IST
Reason: Ms. Pragati Neekhra, AOR
Mr. Yashvardhan, Adv.
Mr. Apoorv Shukla, Adv.
Mr. Merusagar Samantaray, AOR
2
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Yashraj Singh Deora, Adv.
Ms. Sanjana Saddy, Adv.
Mr. Alok Sangwan, Adv.
Mr. Sunny Kadiyan, Adv.
Mr. Raj Panjwani, Sr. Adv.
Ms. Shibani Ghosh, AOR
Dr. Surender Singh Hooda, AOR
Mr. Premtosh Mishra, adv.
Mr. C.A. Sundaram, Sr. Adv.
Mr. Harish Pandey, AOR
Mr. Himanshu Shekhar, Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Sarad Kumar Singhania, Adv.
Mr. Anis Kumar Gupta, Adv.
Mr. G.S. Makker, Adv.
Mr. D. K. Devesh, AOR
Mr. R. C. Kohli, AOR
Mr. Sanjeeb Panigrahi, AOR
Ms. Kiran Bhardwaj, AOR
Mr. Ansar Ahmad Chaudhary, AOR
Mr. Pradeep Misra, AOR
Mr. Suraj Singh, Adv.
Ms. Indu Misra, Adv.
Ms. K. Enatoli Sema, AOR
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, adv.
Mr. Z.H. Isaac Haiding, Adv.
Mr. Vijay Panjwani, AOR
Ms. Roopam Rai, Adv.
Mr. Shubham Bhalla, Adv.
Mr. Ritesh Khatri, AOR
Mr. Chanchal Kumar Ganguli, AOR
Mr. Kuldeep Parihar, Adv.
Ms. Rachana Srivastava, AOR
Ms. Monika, Adv.
3
Ms. Sudipta Sarkar, Adv.
M/S. Arputham Aruna And Co
Mr. Anil Grover, AAG
Mr. Shivam Kumar, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. M. Shoeb Alam, AOR
Mr. Shrish Kumar Misra, Adv.
Mr. Jitendra Kumar Tripathi, Adv.
Mrs. Rachna Gupta, AOR
Mr. Bhupesh Narula, Adv.
Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, Adv.
Mr. Abhinav Shrivasatava, Adv.
Mr. Sanjay Pandey, Adv.
Mr. Rahul Gupta, Adv.
Mr. Harsh Hiroo Gosahani, Adv.
Mr. Amit Verma, Adv.
Ms. Astha Sharma, Adv.
Mr. Ranjan Mukherjee, Adv.
Mr. Daniel Stone Lyngdoh, Adv.
Ms. Mandakani Singh, Adv.
Ms. Ashima Mandla, Adv.
Mr. S. Prasad, Sr. Adv.
Mr. Anand Varma, Adv.
Mr. Sandeep Singh Shekhawat, Adv.
Ms. Shubhangi Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The information required by the Expert Appraisal Committee will be given, according to learned counsel for the State of Rajasthan, within a week. After the information is received as required, the Expert Appraisal Committee will look into it and submit the report.
List the matter after three weeks. 4 I.A. No.46551/2018 Issue notice.
Ms. Ruchi Kohli, learned counsel for the State of Rajasthan accepts notice and seeks time to file reply. Reply be filed within two weeks.
List the application with the main matter after three weeks.
I.A. No.1 & 2/2013 Exemption from filing O.T. granted. List I.A. No.1 with the main matter. I.A. No.3 Learned counsel for the applicant seeks leave to withdraw the application.
Application is dismissed as withdrawn. I.A. Nos.4,5,6, 7 & 8 The applications are dismissed. I.A. Nos.42026/2018 & 42029/2018 The applications are dismissed. I.A. Nos.120769/2017 & I.A. Nos.120772/2017 Learned counsel for the applicant seeks leave to withdraw the applications.
Applications are dismissed as withdrawn. I.A. No.25490/2018 & 25491/2018 Learned counsel for the applicant wants to withdraw the applications and file a fresh application making specific averments.
5Leave and liberty granted.
Applications are dismissed as withdrawn. I.A. No.119289/2017 Learned counsel for the applicant seeks leave to withdraw the application.
Application is dismissed as withdrawn. I.A. Nos.119298 & 119300/2017 Learned counsel for the applicant seeks leave to withdraw the applications.
Applications are dismissed as withdrawn.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER