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Supreme Court - Daily Orders

Justice K.S.Puttaswamy(Retd) vs Union Of India on 22 July, 2015

Bench: J. Chelameswar, S.A. Bobde, C. Nagappan

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     ITEM NO.1                          COURT NO.6                  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).    494/2012

     JUSTICE K.S.PUTTASWAMY(RETD)& ANR                                Petitioner(s)

                                                VERSUS

     UNION OF INDIA & ORS.                                            Respondent(s)

     (With appln(s) for stay, impleadment, clarification/modification of
     Court's order, intervention, directions, impleadment, permission to
     file additional documents and office report)
     (For Final Disposal)

     WITH
     T.C.(C) No. 151/2013
     (With impleadment as party respondent and modification of Court's
     order)

     T.C.(C) No. 152/2013

     W.P.(C) No. 829/2013
     (With appln.(s) for impleadment and impleadment/directions and
     interim relief and office report)

     W.P.(C) No. 833/2013
     (With appln.(s) for impleadment and appln.(s) for permission to
     file additional documents and Office Report)

     W.P.(C) No. 932/2013
     (With appln.(s) for directions and interim directions and Office
     Report)

     T.P.(C) No. 312/2014
     (With Office Report)

     T.P.(C) No. 313/2014
     (With Office Report)

     W.P.(C) No. 37/2015
     (With amendment of memo of parties and interim stay and permission
     to file additional documents and office report)
Signature Not Verified


     Date : 22/07/2015 These petitions were called on for hearing today.
Digitally signed by
Deepak Mansukhani
Date: 2015.07.22
17:32:12 IST
Reason:


     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE S.A. BOBDE
                         HON'BLE MR. JUSTICE C. NAGAPPAN
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    UPON hearing the counsel the Court made the following
                             O R D E R

For Petitioner(s) WP(C) No. 829/2013 Mr. Shyam Divan, Sr. Adv.

Mr. Pratap Venugopal, Adv. Mr. Gaurav Nair, Adv.

Mr. Ayush Agarwala, Adv. Mr. Prasanna S., Adv.

Mr. Udayaditya Banerjee, Adv.

For M/s. K.J. John & Co.

WP(C) no. 494/2012 Mr. Ankit Goel, Adv.

Mr. Sanjay Kumar Yadav, Adv. Mr. Anish Kumar Gupta,Adv.

TP(C) No. 151/2013 Ms. Geetha Kovilan,Adv.

Mr. P.R. Kovilan, Adv.

Mr. Nedumaran, Adv.

TC(C) No. 152/2013 Ms. Meenakshi Arora, Sr. Adv.

Mr. Rahul Narayan,Adv. Mr. Mohit Singh, Adv.

WP(C) no. 833/2013 Ms. Nitya R, Adv.

Mr. Shadan Farasat, Adv. Mr. Rahul G, Adv.

Ms. Soumya Jha, Adv.

Mr. Vijay Kumar,Adv.

Mr. Amit Meharia, Adv.

Mr. Tanishtha Singh, Adv. for M/s. Meharia & Company,Adv.

WP(C) no. 932/2013 Dr. Abhishek Atrey, Adv.

WP(C) no. 37/2015 Mr. Gopal Subramanium, Sr. Adv.

Ms. Aishwarya Bhati,Adv. Mr. Talha Abdul Rahman, Adv. Ms. Anusha Ramesh, Adv. Ms. Neha Meena, Adv.

Mr. Kushagra Pandey, Adv. Ms. Sadhna Saxena, Adv.

Beghar Foundation Mr. Arjun Ranganathan, Adv. Intervention Board Mr. Julien George, Adv.

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For Respondent(s) UOI Mr. Mukul Rohatgi, AG Ms. Pinky Anand, ASG Mr. Maninder Singh, ASG Mr. R. Balasubramanian, Adv. Mr. Ajay Sharma, Adv.

Ms. Meenakshi Grover, Adv. Ms. Devanshi Singh, Adv. Ms. Binu Tamta, Adv.

Mr. L. Ninda, Adv.

Mr. Zoheb Hossain, Adv. Mr. Vakul Sharma, Adv.

Ms. Kritika Sachdeva, Adv. Mr. Surajita Pattanaik, Adv. Mr. D.S. Mahra, Adv.

Mr. K.K. Venugopal, Sr. Adv. Mr. Gopal Sankarayanarayan, Adv. Mr. Ankur, Adv.

Ms. Nidhi, Adv.

Ms. Savita Singh, Adv.

Ms. Prerna Priyadarshini, Adv. Mr. Rohit Bhat, Adv.

State of Telangana Mr. S. Udaya Kumar Sagar, Adv.

Mr. Krishna Kumar Singh, Adv.

RBI Mr. Jayant Bhushan, Sr. Adv.

Mr. Kuldeep S. Parihar, Adv. Mr. H.S. Parihar, Adv.

NCT of Delhi Mr. J.M. Kalia, Adv.

State of Goa Mr. Ninad Laud, Adv.

Mr. Karan Mathur, Adv.

Mr. Jayant Mohan, Adv.

State of Nagaland Ms. K. Enatoli Sema, Adv.

Mr. Edward Belho, Adv.

Mr. Amit Kumar Singh, Adv.

A&N Administration Mr. K.V. Jagdeshvaran, Adv.

Ms. G. Indira, Adv.

State of Assam Mr. Navnit Kumar, Adv.

Mr. Riku Sarma, Adv.

M/s.Corporate Law Group State of HP Mr. J.S. Attri, Sr. Adv.

Mr. Suryanarayana Singh, AAG Mr. Varinder Kumar Sharma, Adv.

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Mr. Sumeet Prakash, Adv. Ms. Pragati Neekhra, Adv.

State of MaharashtraMr. Nachiketa Joshi, Adv.

Mr. Nishant Katneshwarkar, Adv.

Mr. Priyadarshi Banerjee, Adv. Mr. Praveen Sehrawat, Adv. for Mr. E.C. Agrawala, Adv.

State of Bihar Mr. Abhinav Mukerji, Adv.

Ms. Purnima Krishna, Adv.

State of AP Mr. Guntur Prabhakar, Adv.

Ms. Prerna Singh, Adv.

State of UttarakhandMr. Pankaj Bhatia, Adv.

Mr. Jatinder K. Bhatia, Adv.

State of TN Mr. Subramonium Prasad, Sr. Adv., AAG Mr. B. Balaji, Adv.

Mr. R. Rakesh Sharma, Adv. Ms. R. Shase, Adv.

Mr. Mishra Saurabh, Adv. Ms. Vanshaja Shukla, Adv. Mr. Ankit Kr. Lal, Adv.

State of Manipur Mr. Sapam Biswajit Meitei, Adv.

Mr. Z.H. Isaac Haiding, Adv. Mr. Ashok Kumar Singh, Adv.

State of Mizoram Mr. K.N. Madhusoodhanan, Adv.

Mr. T.G.N. Nair, Adv.

State of Sikkim Mr. A. Mariarputham, AG Ms. Aruna Mathur, Adv.

Mr. Yusuf Khan, Adv.

Mr. K. Vijay Kumar, Adv. M/s.Arputham Aruna & Co.

ECI Mr. Mohit D. Ram, Adv.

Mr. Neeraj Kumar, Adv.

Mr. Gopal Singh, Adv.

Mr. Rituraj Biswas, Adv.

UT Chandigarh Ms. Vimla Sinha, Adv.

Mr. Gopal Singh, Adv.

State of Kerala Mr. Jogy Scaria, Adv.

Mr. Reegan S. Bel, Adv.

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State of Punjab Mr. Sanchar Anand, AAG Mr. Apoorv Singhal, Adv. Mr. Jagjit Singh Chhabra, Adv.

State of Jharkhand Mr. Ajit Kr. Sinha, Sr. Adv.

Mr. Tapesh Kumar Singh, Adv. Mr. Mohd. Waquas, Adv.

State of ChhatisgarhMr. C.D. Singh, Adv.

Mr. Sandepan Pathak, Adv.

Govt. of Puducherry Mr. V.G. Pragasam, Adv.

Mr. Prabu ramasubramanian, Adv.

IA No. 5/2014 in WP(C) no. 833/2013 Mr. Praveen Sehrawat, Adv.

Mr. Priyadarshi Banerjee, Adv.

Mr. Nikhil Nayyar,Adv.

Ms. Anitha Shenoy,Adv.

State of WB Mr. Anip Sachthey,Adv.

Mr. Saakaar Sardana, Adv.

State of Rajasthan Mr. Shiv Mangal Sharma, AAG Ms. Abhinandini Sharma, Adv. Mr. Nishit Agrawal, Adv. Mr. Puneet Parihar, Adv. Mr. Shrey Kapoor, Adv.

Ms. Anjali Chauhan, Adv.

Mr. Aniruddha P. Mayee,Adv.

Mr. Garvesh Kabra,Adv. Ms. Pooja Kabra, Adv.

State of Gujarat Ms. Hemantika Wahi,Adv.

Ms. Jesal Wahi, Adv.

Ms. Puja Singh, Adv.

Ms. C. K. Sucharita,Adv.

Mr. Kamal Mohan Gupta,Adv.

Mr. Tapesh Kumar Singh,Adv.

Mr. Dinkar Kalra, Adv.

Mr. Amit Sharma, Adv.

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UPON hearing the counsel the Court made the following O R D E R Mr. Mukul Rohtagi, learned Attorney General for Union of India and Mr. K.K. Venugopal, learned senior counsel made their submissions from 10.30 a.m. to 12.15p.m. Thereafter, Mr. Shyam Divan, learned senior counsel for the petitioner resumed his submissions and was on his legs till the Court rose for the day.

The matters remained part-heard. List the matters on Thursday, the 23rd July, 2015 as part-heard.

(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER