Supreme Court - Daily Orders
Ram Jethmalani And Ors. vs Union Of India And Ors on 12 May, 2015
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
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ITEM NO.301 COURT NO.1 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. 15/2014 & 18/2015 In (s). 176/2009
RAM JETHMALANI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For directions & impleadment and office report)
With I.A. No. 19-Appln. to file, appear and argue)
Date : 12/05/2015 These applications were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Ram Jethmalani, In Person
Ms. Lata Krishnamurti, Adv.
Mr. Ranvir Singh, Adv.
Mr. Pranav Diesh, Adv.
Mr. Balaji Srinivasan,Adv.
Mr. Yesu Mishra, Adv.
Ms. P.R. Mala, Adv.
Ms. Vaishnavi subrahmanyam, Adv.
Mr.Mayank Kshirsagar, Adv.
Ms. Srishti Govil, Adv.
Mr. Karan Kalia, Adv.
Mr. Tushar Singh, Adv.
Ms. Devanshi Singh, Adv.
Ms. Vaishali Dixit, Adv.
Dr. Subramanian Swamy(Applicant-in-person)
For Respondent(s) Mr. Mukul Rohtagi, A.G.
Mr. N.K. Kaul, ASG
Mr. Guru Krishna Kumar, Sr. Adv.
Signature Not Verified
Mr. Abhinav Mukerji, Adv.
Digitally signed by
Ms. Binu Tamta, Adv.
Charanjeet Kaur
Date: 2015.05.14
17:28:00 IST
Ms. Devanshi Singh, Adv.
Reason:
Ms. Anil Katiyar, Adv.
Mr. B.V. Balaram Das,Adv.
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Mr. N.K. Kaul, ASG
Mr. Sanyat Lodha, Adv.
Mr. T.A. Khan, Adv.
Ms. Binu Tamta, Adv.
Mr. B.K. Prasad, Adv.
Mr. Soli J Sorabjee, Sr. Adv.
Mr. Shavnak Kashyap, Adv.
Ms. Mehernaz Mehta, Adv.
Mr. Aniruddha P. Mayee,Adv.
Mr. Kuldeep S. Parihar, Adv.
Mr. H.S. Parihar,Adv.
Ms. Anagha S. Desai,Adv.
Ms. Anuradha Mutatkar,Adv.
Ms. Arti Singh,Adv.
M/s. K.J. John & Co.,Adv.
Mr. Mahaling Pandarge, Adv.
Mr. Nishant Katneshwarkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Third interim report furnished by the SIT is taken on record. The Registry is directed to put the said report in a sealed cover and keep it in a safe custody.
Shri Ram Jethmalani, party in-person and Dr.Subramanian Swamy,party in-person have filed affidavits, inter alia, bringing to our notice certain facts.
If the Union of India desires to file reply to the said affidavits, it may do so in four weeks' time.
3Call the matter after summer vacation.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar