Supreme Court - Daily Orders
M/S. Avenues Though Ms. Shashi Singh vs Union Of India on 3 January, 2014
6
ITEM NO.61 COURT NO.3 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Review Petition (C)No.952 of 2007 in Suo Moto W.P.(C)No.176/2006 in
I.A.No.22 in W.P.(C)NO.4677/1985
M/S. AVENUES THOUGH MS. SHASHI SINGH Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With appln(s) for c/delay in filing review petition)
WITH SUO MOTU CON.PET.NO.176/2009 IN IA No.22 in W.P.(C)No.4677/1985
WITH CON.PET.NO.222/2012 IN W.P.(C)No.4677/1985
WITH CON.PET.(CRL.)NO.D 21073 IN IA Nos.2162-2163 in W.P.(C)No.4677/1985
I.A.Nos.2031-2032 in W.P.(C)No.4677/1985
(for interventin/direction on B/o.Mishra Charitable Trust)
I.A.No.2064 in W.P.(C)No.4677/1985
(for intervention on B/o.All India Human Rights Society)
I.A.Nos.2072-2073 in W.P.(C)No.4677/1985
(for intervention/Direction on B/o.D.D.A.Market Joint Committee)
I.A.Nos.2082,2092-2093, 2094-2095 in W.P.(C)No.4677/1985
(for impleadment and directions on behalf of Society for Innovative Forum
and Faculty and staff forum for Empi school Kshipra Overseas Ltd.)
I.A.Nos.2096-2097, 2098 in W.P.(C)No.4677/1985
(for intervention/direction on behalf of All India Personally Enhancement
and cultural centre for scholars society)
I.A.Nos.2227-2229, 2098 in W.P.(C)No.4677/1985
(for impleadment, directions and modification of Court’s order dated
11.12.2007 on behalf of Kachidmal & Sons)
I.A.No.D 54606 and I.A.No.D 48136/2013 in W.P.(C)No.4677/1985
(For directions and impleadment on behalf of Anita Bahal and directions on
behalf of Ocean Structure Pvt.Ltd.)
I.A.No.2409 in I.A.Nos.2001-2004 in W.P.(C)No.4677/1985
(for intervention on behalf of CTC Plaza)
: 2 :
I.A.Nos.2531 & 2536 in 2505-2506 in W.P.(C)No.4677/1985
(for directions and permission to file addl.documents on behalf of Sir
Shoba Singh & Ors.)
Date: 03/01/2014 This Petition/I.A.s were called on for
hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE C. NAGAPPAN
Mr.Ranjit Kumar, Sr.Adv.(A.C.)(NP)
For Petitioner(s) : Dr. Kailash Chand,Adv.
In person(NP)
Ms.Sonal Jain, Adv.
For respondent(s) : Ms.Ruby Singh Ahuja, Adv.
Ms.Neha Gupta, Adv.
for Ms.Manik Karanjawala, Adv.
Mr.Praveen Swarup, Adv.(NP)
Mr.V.N.Raghupathy, Adv.
Mr.Sachar Anand, Adv.
Mr.Devendra Singh, Adv.
Ms.Naresh bakshi Adv.
Mr.Sidharth Chaudary, Adv.
Mr.Sanjiv Sen, Adv.
Mr.P.Parmeswaran, Adv.
Mr.Vishnu B.Saharya, Adv.
For M/s.Saharya & Co., Advs.
M/s.Suresh A.Shroff & Co., Advs.
Mr.N.A.Siddiqui, Adv.(NP)
Mr.R.K.Kapoor, Adv.
Ms.Shiwani Mahipal, Adv.
Ms.Shweta Kapoor, Adv.
Mr.Anis Ahmad Khan, Adv.
: 3 :
Mr.D.N.Goburdhan, Adv.
Mr.Prabal Bagchi, Adv.
Ms.Kamakshi S.Mahiwal, Adv.(NP)
Mr.Pravin Bahadur, Adv.
Mr.Rajan Narain, Adv.
Ms.Sushma Agarwal, Adv.
Mr.Amrender Mehta, Adv.
Mr.Hem Kumar, Adv.
Mr.Sanjeev Sabharwal, Adv.
Mr.S.K.Pasi, Adv.
Mr.Sunder Khatri, Adv.
Mr.S. Khatri, Adv.
Mr.R.R.Bag, Adv.
Mr.Rajesh Goyal, Adv.
Ms.Suman Aggarwal, Adv.
Mr.Manish Kumar, Adv.
Mr.Amit Kumar, Adv.
For CPCB Mr.Vijay Panjwani, Adv.
Mr.Rohan Thawani, Adv.
Mr.Hardeep Singh Anand, Adv.
Ms.Vandana Sehgal, Adv.
Ms.Kirti Singh Gahlout, Adv.
Mr.Surya Kant, Adv.
Ms.Purnima Jauhari, Adv.
UPON perusing papers the Court made the following
O R D E R
I.A.No.2082:
Learned counsel for the applicant seeks permission of this Court to withdraw the application with liberty to approach appropriate forum for appropriate relief, if fresh cause of action arises.
Permission sought for is granted.
I.A.No.2082 is disposed of as withdrawn with liberty to approach appropriate forum for appropriate relief, if fresh cause of action arises. : 4 : I.A.No.2092:
Learned counsel for the applicant seeks permission of this Court to withdraw the application with liberty to approach appropriate forum for appropriate relief.
Permission sought for is granted.
I.A.No.2092 is disposed of as withdrawn with liberty to approach appropriate forum for appropriate relief. I.A.No.2094:
Learned counsel for the applicant seeks permission of this Court to withdraw the application with liberty to approach appropriate forum for appropriate relief.
Permission sought for is granted.
I.A.No.2094 is disposed of as withdrawn with liberty to approach appropriate forum for appropriate relief. I.A.No.2093:
Learned counsel for the applicant seeks permission of this Court to withdraw the application with liberty to make an application before the High Court in the pending Writ Petition.
Permission sought for is granted.
I.A.No.2093 is disposed of as withdrawn with liberty to the applicant to make an application before the High Court in the pending Writ Petition.
I.A.No.2095:
Learned counsel for the applicant seeks permission of this Court to withdraw the application with liberty to approach appropriate forum for appropriate relief.
Permission sought for is granted.
I.A.No.2095 is disposed of as withdrawn with liberty to approach appropriate forum for appropriate relief. Rest of the matters:
List on 28th January, 2014 at 3.30 p.m. before the Special Bench.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar