Supreme Court - Daily Orders
Forum For Peoples Collective Efforts ... vs The State Of West Bengal on 11 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.35 COURT NO.2 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). 116/2019
FORUM FOR PEOPLES COLLECTIVE EFFORTS (FPCE) & ANR. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(FOR ADMISSION and IA No.18680/2019-EX-PARTE AD-INTERIM RELIEF)
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Devashish Bharuka, AOR
Mr. Ravi Bharuka, Adv.
Mr. Nagendra Goel, Adv.
Ms. Sarvshree Singh, Adv.
Mr. Justine George, Adv.
Mr. Aditya Singala, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Rishi Raj Sharma, Adv.
For Respondent(s) Mr. Tushar Mehta, S.G.
Mr. Rajat Nair, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks. Petitioner is permitted to serve the standing counsel for the State.
Mr. Rajat Nair, learned counsel, accepts notice on behalf of the Union of India-respondent No. 2.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.02.12 18:02:24 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER