Supreme Court - Daily Orders
Dr.Ashwani Kumar vs Union Of India And Ors. Ministry Of ... on 8 May, 2018
Bench: Madan B. Lokur, Deepak Gupta
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ITEM NO.20 COURT NO.4 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). 193/2016
DR.ASHWANI KUMAR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(WITH APPLN.(S) FOR IMPLEADMENT ON IA 2/2017 AND FOR INTERVENTION
APPLICATION ON IA 77557/2017 AND FOR PERMISSION TO APPEAR AND ARGUE
IN PERSON ON IA 77558/2017)
WITH
W.P.(C) No. 81/2015 (PIL-W)
Date : 08-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
Amicus Mr. Mathew Cherian (Helpage)
Mr. Nikhil Dey (Pension Parishad)
For Petitioner(s) Dr. Ashwani Kumar (NP)
Petitioner-in-person
Ms. Raushan Tara Jaswal, Adv.
Ms. Amita Joseph, Adv.
Mr. Purushottam Sharma Tripathi, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Ms. V. Mohana, Sr. Adv.
Ms. Madhavi Diwan, Adv.
Mr. S.K. Gupta, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. R.R. Rajesh, Adv.
Mr. Shalinder Saini, Adv.
Ms. Snidha Mehra, Adv.
Mr. B.V. Balaramdas, Adv.
Mr. G.S. Makker, Adv.
Signature Not Verified
NALSA Ms. Anitha Shenoy, AOR
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.05.09
17:20:02 IST
Reason: Ms. Srishti Agnihotri, Adv.
Ms. Remya Raj, Adv.
A.P. Mr. Guntur Prabhakar, Adv.
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Ms. Prerna Singh, Adv.
Mr. Gautam Prabhakar, Adv.
Arunachal P. Mr. Anil Shrivastav, Adv.
Mr. Rituraj Biswas, Adv.
Assam Mr. Shuvodeep Roy, Adv.
Bihar Mr. Abhinav Mukerji, Adv.
Ms. Purnima Krishna, Adv.
Chhattisgarh Mr. A.P. Mayee, Adv.
Mr. Avnish M. Oza, Adv.
Mr. Chirag Jain, Adv.
Goa Mr. A.N.S. Nadkarni, ASG
Ms. Mayuri Nayyar Chawla, Adv.
Mr. Salvador Santosh Rebelo, Adv.
Mr. P.S. Sudheer, Adv.
Ms. Shruti Jose, Adv.
Gujarat Mrs. Hemantika Wahi, Adv.
Ms. Jesal Wahi, Adv.
Ms. Mamta Singh, Adv.
Ms. Shodhika Sharma, Adv.
Haryana Mr. Anil Grover, AAG
Ms. Noopur Singhal, Adv.
Mr. Satish Kumar, Adv.
Mr. Sanjay Kr. Visen, Adv.
H.P. Mr. Abhinav Mukerji, AAG
Mrs. Bihu Sharma, Adv.
Mr. Siddharth Garg, Adv.
J & K Mr. G.M. Kawoosa, Adv.
Mr. M. Shoeb Alam, Adv.
Jharkhand Mr. Tapesh Kr. Singh, Adv.
Mohd. Wqauas, Adv.
Mr. Aditya Pratap Singh, Adv.
Karnataka Mr. V. N. Raghupathy, AOR
Mr. Parikshit P. Angadi, Adv.
Kerala Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
Mr. Vijay Shankar V.L. Adv.
Maharashtra Ms. Swarupama Chaturvedi, Adv.
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Mr. B.N. Dubey, Adv.
Ms. Devika Gulati, Adv.
Manipur Mr. Leishangthem Roshmani Kh., Adv.
Ms. Maibam Babina, Adv.
M.P. Ms. Swarupama Chaturvedi, Adv.
Mr. B.N. Dubey, Adv.
Ms. Devika Gulati, Adv.
Meghalaya Mr. Ranjan Mukherjee, Adv.
Mr. Daniel Stone Lyngdoh, Adv.
Mr. K.V. Kharlyngdoh, Adv.
Nagaland Mr. Edward Belho, AAG
Ms. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Mr. Z.H. Isaac Haiding, Adv.
Punjab Ms. Uttara Babbar, Adv.
Ms. Akanksha Choudhary, Adv.
Ms. Bhavana Duhoon, Adv.
Rajasthan Mr. Paritosh Anil, Adv.
Ms. Ruchi Kohli, Adv.
Sikkim Ms. Aruna Mathur, Adv.
Ms. Anuradha Arputham, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Simran Jeet, Adv.
Tamil Nadu Mr. M. Yogesh Kanna, AOR
Ms. Sujatha Bagadhi, Adv.
Telangana Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv.
Tripura Mr. Shuvodeep Roy, Adv.
Mr. Rituraj Biswas, Adv.
U.P. Ms. Aishwarya Bhati, AAG
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, Adv.
Uttarakhand Ms. Rachana Srivastava, Adv.
Ms. Monika, Adv.
Ms. Sudipta Sarkar, Adv.
West Bengal Mr. Sohaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
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Mr. Harsh Hiroo Gursahani, Adv.
Mr. Vishal Prasad, Adv.
Mr. Amjid Maqbool, Adv.
Mr. Amit Verma, Adv.
UTs
A & N Mr. Bhupesh Narula, Adv.
Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, Adv.
Chandigarh Mr. Sharan Thakur, Adv.
Mr. Vijay Kr. Paradeshi, Adv.
Puducherry Mr. V.G. Pragasam, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
(As per appearance slip)
UPON hearing the counsel the Court made the following
O R D E R
It is stated that the petitioner – Dr. Ashwani Kumar is not keeping well.
We have heard learned amicus curiae and he says that he will prepare model guidelines for the operation of old age homes, pensions and health care facilities. He will also prepare a chart giving the details of the facilities that are available and the budget available and required. Written submissions will also be submitted. All these documents should be circulated about three or four days in advance so that learned Additional Solicitor General can take instructions.
List the matter on 9th August, 2018.
(SANJAY KUMAR-I) (JAGDISH CHANDER)
AR-CUM-PS COURT MASTER