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Karmanya Singh Sareen vs Union Of India Ministry Of ... on 15 May, 2017

Bench: Dipak Misra, A.K. Sikri, Amitava Roy, A.M. Khanwilkar, Mohan M. Shantanagoudar

      ITEM NO.501                              COURT NO.2                    SECTION xiv

                              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).                 804/2017

      (Arising out of the judgment dated 23.9.2017 in Writ Petition (C)
      No.7663 of 2016 passed by the High Court of Delhi at New Delhi)

      KARMANYA SINGH SAREEN AND ANR.                                     Petitioner(s)

                                                     VERSUS

      UNION OF INDIA AND ORS.                                                 Respondent(s)

      Date : 15/05/2017 This petition was called on for hearing today.

      CORAM :            HON'BLE   MR.   JUSTICE   DIPAK MISRA
                         HON'BLE   MR.   JUSTICE   A.K. SIKRI
                         HON'BLE   MR.   JUSTICE   AMITAVA ROY
                         HON'BLE   MR.   JUSTICE   A.M. KHANWILKAR
                         HON'BLE   MR.   JUSTICE   MOHAN M. SHANTANAGOUDAR

      For Petitioner(s)             Ms.   Madhavi Divan, Adv.
                                    Mr.   T. Singhdev, Adv.
                                    Mr.   Gaurav Sharma, AOR
                                    Mr.   Prabhas Bajaj, Adv.
                                    Ms.   Surbhi Mehta, Adv.
                                    Ms.   Amandeep Kaur, Adv.
                                    Mr.   Tarun Verma, Adv.
                                    Ms.   Nidhi Khanna, Adv.

      For Respondent(s)             Mr. Sanjay Kapur, AOR
                                    Ms. Megha Karnwal, Adv.
                                    Ms. Shubhra Kapur, Adv.

                                    Mr.   Kapil Sibal, Sr. Adv.
                                    Mr.   K.. Venugopal, Adv.
                                    Mr.   Sidharth Luthra, Sr. Adv.
                                    Mr.   Tejas Karia, Adv.
                                    Mr.   Vivek Reddy, Adv.
                                    Ms.   Richa Srivastava, Adv.
                                    Mr.   Shashank Mishra, Adv.
                                    Mr.   Arpit Gupta, Adv.
                                    Mr.   Ashwin Reddy, Adv.
Signature Not Verified

Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2017.05.15
                                    Ms.   Charanya, Adv.
                                    Ms.   Tara, Adv.
16:39:53 IST
Reason:



                                    Mr.   Koshi John, Adv.
                                    Mr.   Ankur Talwar, Adv.
                                         2

                      Ms. Mayuri Tiwari, Adv.
                      Mr. S.S. Shroff, AOR

                      Mr.   Tushar Mehta, ASG
                      Ms.   Vibha Datta Makhija, Sr. Adv.
                      Mr.   A.K. Sanghi, Sr. Adv.
                      Ms.   Swarupama Chaturvedi, Adv.
                      Mr.   Rajat nair, Adv.
                      Mr.   Vijay Prakash, Adv.
                      Ms.   Sadhana Sandhu, Adv.
                      Ms.   Ranjita Rohatgi, Adv.
                      Ms.   Anisha Mathur, Adv.
                      Mr.   Gurmeet Singh Makker, AOR

                      Mr.   K.V. Vishwanathan, Sr. Adv.
                      Ms.   Vrinda Bhandari, Adv.
                      Mr.   Abhishek Kaushik, Adv.
                      Mr.   Ravi Raghunath, Adv.
                      Mr.   A.M. Rao, Adv.
                      Mr.   N. Sai Vinod, Adv.

            UPON hearing the counsel the Court made the following
                               O R D E R

It is submitted by Ms. Madhavi Divan, learned counsel appearing for the petitioners that Mr. Harish Salve, learned senior counsel who had assured this Court to argue the matter today is busy before the International Court of Justice defending India and, therefore, the matter may be argued in his absence.

We accept the aforesaid submission. We permitted Mr. K.V. Vishwanathan, learned senior counsel who is supporting the cause of the petitioners to argue the matter. Ms. Madhavi Divan, learned counsel assisted him and also participated in the course of arguments.

After Mr. Vishwanathan, learned senior counsel submitted his arguments, we are obliged to note that Mr. K.K. Venugopal, learned senior counsel had initially raised the issue of maintainability of the writ petition and, therefore, we permitted him to argue the same. He has commenced his arguments.

Let the matter be listed for further hearing at 10.30 a.m. on 16.5.2017.

On being mentioned, the matter is taken on Board.

List the matter on 16.5.2017 along with SLP (C) No.804/2017.

      (Gulshan Kumar Arora)                  (H.S. Parasher)
         Court Master                         Court Master