Supreme Court - Daily Orders
Prathvi Raj Chauhan vs Union Of India on 22 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.57 COURT NO.4 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(s)(Civil) No(s). 1015/2018
PRATHVI RAJ CHAUHAN Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(I.A.149307/2018 @ W.P. (C) 1008 OF 2018, I.A.149315/2018 @ W.P.
(C) 1029 OF 2018, I.A.149318/2018 @ W.P. (C) 1044 OF 2018 AND
I.A.149327/2018 @ W.P. (C) 1039 OF 2018 ALSO TO BE LISTED. )
WITH
W.P.(C) No. 397/2018 (X)
(FOR ADMISSION and IA No.61722/2018-EXEMPTION FROM FILING O.T. and
IA No.61723/2018-PERMISSION TO APPEAR AND ARGUE IN PERSON)
W.P.(C) No. 1016/2018 (PIL-W)
(FOR ADMISSION and IA No.121202/2018-PERMISSION TO FILE LENGTHY
LIST OF DATES)
W.P.(C) No. 1066/2018 (PIL-W)
(FOR ADMISSION)
W.P.(C) No. 1064/2018 (PIL-W)
Date : 22-10-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
Counsel for the parties:
Petitioner-in-person
Mr. Vikas Singh, Sr. Adv.
Mr. Manoj Goel, Adv.
Mr. Surendra Kumar Gangale, Adv.
Mr. Karan Deo Bhagel, Adv.
Ms. Savita Devi, Adv.
Signature Not Verified
Ms. Mamta Rani, Adv.
Ms. Shashi Kiran, AOR
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.10.24
17:27:39 IST
Reason:
Mr. Mohan Parasaran, Sr. Adv.
Mr. Balbir Singh, Sr. Adv.
Mr. Naresh Kaushik, Adv.
Mr. Nishant Gautam, Adv.
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Mr. Vardhman Kaushik, Adv.
Mr. Suyashmohan Guru, Adv.
Mr. Prabhu Dayal Tiwari, Adv.
Mr. Varun Sharma, Adv.
Mr. Tyagrajan, Adv.
Mr. Arjun Sain, Adv.
Ms. Shashi Kiran, AOR
Dr. Satish Chandra, Adv.
Mr. Manoj Jain, Adv.
Mr. Arjun Sain, Adv.
Mr. Manoj Goel, Adv.
Mr. Prithviraj Chauhan, Adv.
Ms. Vibhuti Vasisth, Adv.
Ms. Priya Sharma, Adv.
Ms. Savita Devi, Adv.
Mr. Rajiv Sinha, Adv.
Mr. S.K. Gangele, Adv.
Mr. Vivek Chandra Jaiswal, Adv.
Mr. Sidharth Shukla, Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Dilip Annasaheb Taur, AOR
Mr. Amol V. Deshmukh, Adv.
Ms. Heena Khan, Adv.
Mr. Amit Pawan, AOR
Mr. Abhishek Amritanshu, Adv.
Mr. Anand Nandan, Adv.
Mr. Akshat Srivastava, Adv.
Mr. Hasaan Ziubair Waris, Adv.
Mr. Atiq Ur Rehman Khan, Adv.
Mr. Rohit Rajershi, Adv.
Mr. Naresh Kaushik, Adv.
Mr. Nishan Gautam, Adv.
Mr. Vardhman Kaushik, Adv.
Mr. Karn Deo Baghel, Adv.
Mr. Dhruv Joshi, Adv.
Mr. Suyash Mohan Guru, Adv.
Rebbeca Dais, Adv.
Ms. Lalitha Kaushik, AOR
Mr. Tushar Mehta, S.G.
Mr. Rana Mukherjee, Sr. Adv.
Mr. R. Balasubramaniam, Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Raj Bahadur, Adv.
Mrs. Anil Katiyar, AOR
Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
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Mr. K.K.L. Gautam, Adv.
Mr. A.K. Suman, Adv.
Mr. Rahul M., Adv.
Ms. Indira Jaising, Sr. Adv.
Mr. Nilesh Y. Ukey, Adv.
Mr. Sabrish Subramanian, Adv.
Mr. Prabhu Ramasubramanian, Adv.
Mr. William Vinoth Kumar, Adv.
Mr. Paras Nath Singh, Adv.
Mr. Avijit Bhattacharjee, Adv.
Ms. Upma Shrivastava, Adv.
Mr. Abhay Kant Mishra, Adv.
Mr. Gopal Sankaranarayanan, Adv.
Ms. Pooja Dhar, AOR
Ms. Aishwarya Kane, Adv.
Ms. Gayatri Verma, Adv.
Mr. K. Chetan Bairwa, Adv.
Ms. Kiran Bairwa, Adv.
Mr. Manoj K. Mishra, Adv.
Mr. Umesh Dubey, Adv.
Jyoti Mishra, Adv.
Mr. Sukumar, Adv.
Mr. Veeranjaneyulu K.L.N.V., Adv.
Mohd. Naved, Adv.
Mr. Sarbendra Kumar, Adv.
Mr. K.S. Rana, AOR
Mr. Anup Banerjee, AOR
Mr. Prakash Sharma, Adv.
Mr. R.K. Dey, Adv.
Ms. Suman Rani (In-person)
Mr. Sandeep Lamba (In-person)
Mr. F.A. Ayyubi, Adv.
Mr. Abdul Qadir, Adv.
Mr. Pushkar Sharma, Adv.
Mr. Manoj Gorkela, Adv.
Mr. Sunil Mallan, Adv.
Mr. Prakash Sharma, Adv.
Mr. Vinay Kumar Ahrodiya, Adv.
Mr. Kumar Parimal, Adv.
Mr. Smarhar Singh, Adv.
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Ms. Priya Sharma, Adv.
Mr. Prathvi Raj Chauhan, Adv.
Mr. Ravi Bhargava, Adv.
Mr. Prakash Sharma, Adv.
Mr. Anup Banerjee, AOR
Mr. Ashok Kumar Sharma, AOR
Mrs. Bandana Singh, Adv.
Mr. Deepak Jyoti Ghildiyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Tushar Mehta, learned Solicitor General, submits that affidavit of the Union of India is ready and the same shall be filed within this week itself.
Having regard to the fact that many petitions and intervention applications have been filed and there are so many facets of the issue which are raised, we request the learned Solicitor General to prepare a Chart of the issues/questions of law which are to be addressed in these petitions. A copy of the Chart shall be supplied to the other learned counsel as well.
Additional documents are permitted to filed. We also permit the parties to file their written submissions before the next date of listing.
I.A. No. 150345 of 2018 in W.P. (C) No. 1015/2018 for impleadment is allowed.
The matters stand adjourned to 20.11.2018.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER