Supreme Court - Daily Orders
S. Srinivasan vs Union Of India And Ors. Ministry Of ... on 9 November, 2016
ITEM NO.62 REGISTRAR COURT. 1 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
BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL
Writ Petition(s)(Civil) No(s). 289/2016
S. SRINIVASAN Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with office report)
Date : 09/11/2016 This petition was called on for hearing today.
For Petitioner(s)
Ms. Neha Rathi, Adv.
Mr. Prashant Bhushan,Adv.
For Respondent(s)
Ms. Sunita Gautam, Adv.
Gurmeet Singh Makker,Adv.
Mr. D. S. Mahra,Adv.
Ms. Pavitha Singh, Adv.
M/s. Parekh & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.1 has already filed the counter affidavit. Respondent Nos.2 and 3 have not filed counter affidavit. Since returnable notice within six weeks was ordered to be issued by the Hon'ble Court vide order dated 5.7.2016, Registry to process the matter for listing before the Hon'ble Court in terms of the said order.
Signature Not VerifiedDigitally signed by HEMA JOSHI Date: 2016.11.11 09:34:36 IST
Reason: (PAWAN DEV KOTWAL)
Registrar