Supreme Court - Daily Orders
M.G. Devasahayam vs Union Of India on 3 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NOs.21,59,63 & 64 COURT NO.6 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). 1014/2017
M.G. DEVASAHAYAM & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.107091/2017-GRANT OF INTERIM
RELIEF)
WITH
WRIT PETITION © NO. 1058 OF 2017- PIL W
WITH
WRIT PETITION © NO. 1002 OF 2017 - PIL W
WITH
WRIT PETITION © NO. 1056 OF 2017 - X
Date : 03-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Arvind Datar,Sr.Adv.
WP(C) No. 1014/17 Mr. Prasanna, Adv.
Mr. Apar Gupta,Adv.
Mr. Deepayan Mandal,Adv
WP(C) No. 1058/17 Mr. Anand Grover, Sr.Adv.
Ms. Anando Mukherjee, Adv.
Mr. Vijyant Singh,Adv
Mr. Surya S.,Adv.
Ms. Stuti Vatsa, Adv.
Mr. Prasanna S.Adv.
Mr. Nipun Saxena,Adv.
Mr. Anupam Raj,Adv.
WP(C) No. 1002/17 Mr. Shyam Divan, Sr.dv.
Mr. Vipin Nair,Adv.
Signature Not Verified
Mr. P.B. Suresh,Adv.
Digitally signed by
NIDHI AHUJA
Date: 2017.11.07
Mr. Udayaditya Banerjee,Adv.
17:06:14 IST
Reason: Mr. S. Prasanna,dv.
Ms. Samiksha Godiyal,Adv.
Mr. Abhay Pratap Singh,Adv.
Mr. Govind Manoharan,Adv.
W.P(C)No. 1014 etc.
-2-
WP(C) No. 1056/17 Mr. K.V. Vishwanathan, Sr.Adv.
Ms. Vrinda Bhandari,Adv.
Mr. N. Sai Vinod,Adv.
Mr. T.V.S. Raghavgadra Sreyas,Adv.
For Respondent(s) Mr. K.K. Venugopal,Attorney General
Mr. Zoheb Hossain, AOR
Mr. Shradha Deshmukh, Adv.
Mr. Ankur Talwar,Adv.
Mr. Anil Ratiyan,Adv.
Mr. Rajendra Dangwal,Adv.
Mr. Piyush Goyal, Adv.
Mr. A.R. Nandkarni,Adv.
Mr. S.S.Shamshery,Adv.
Ms. R. Bala,Adv.
Mr. G.S. Makkar,Adv.
WP(C) No. 1056/17 Mr. Neelesh Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
To be tagged along with Writ Petition (c) No. 494 of 2012 Mr. Zoheb Hossain, Advocate-on-Records accepts notice on behalf of the respondents.
Mr. Shyam Divan, learned senior counsel has drawn our attention to the affidavit which is filed by the Union of India wherein there is a specific averment that the time is extended till 31st December, 2017. Since final hearing in these cases would start in the end of November, 2017, there is no need to pass any interim order at this stage.
However, liberty is granted to the petitioners to press the prayer for stay in case the hearing does not take place or it continues beyond 31st December, 2017. W.P(C)No.1014 etc. -3- At the same time, in the messages which are sent by Banks or service providers, for linking of Aadhar with Bank accounts or phones etc., it should be specifically stated that the last date for linking is 31st December, 2017 or 6th February, 2018, respectively (KUSUM LATA SYAL) (MALA KUMARI SHARMA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER