Supreme Court - Daily Orders
Gurudas Dasgupta And Anr. vs Union Of India And Ors. on 16 January, 2015
Bench: T.S. Thakur, J. Chelameswar, Kurian Joseph
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ITEM NO.301 COURT NO.2 SECTION PIL
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). 513/2013
GURUDAS DASGUPTA & ANR. Petitioner(s)
VERSUS
U.O.I. & ORS Respondent(s)
(With appln.(s) for amendment of the petition and directions and
exemption from filing O.T. and permission to file additional
documents and and office report)
WITH W.P.(C) No. 728/2013
(With appln.(s) for c/delay in filing rejoinder and Directions,
permission to file additional documents, stay and Office Report)
W.P.(C) No. 270/2014
(With appln.(s) for ex-parte stay and Office Report)
Date: 16/01/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Colin Gonsalves,Sr.Adv.
(513/2013) Mr. Sarvajeet Kumar Thakur,Adv.
Ms. Jyoti Mendiratta,Adv.
(728/2013) Mr. Prashant Bhushan,Adv.
Mr. Pranav Sachdeva,Adv.
(270/2014) Manohar Lal Sharma,Adv.
(Petitioner-in-person)
For Respondent(s) Mr. Ranjit Kumar,SG
Ms. Binu Tamta,Adv.
Mr. Ritesh Kumar,Adv.
Mr. B. Krishna Prasad,Adv.
Signature Not Verified
Mr. Tushar Mehta,ASG
Digitally signed by
Mahabir Singh
Date: 2015.01.16
Mr. D. Chidanand,Adv.
Mr. Chetan Chawla,Adv.
17:15:28 IST
Reason:
Mr. B. V. Balaram Das,Adv.
Mr. Harish N. Salve,Sr.Adv.
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Dr. Abhishek Manu Singhvi,Sr.Adv.
Mr. Pravin H. Parekh,Sr.Adv.
Mr. Sameer Parekh,Adv.
Ms. Sonali Basu Parekh,Adv.
Mr. Nitin Thukral,Adv.
Mr. Amit Bhandari,Adv.
Mr. Utsav Trivedi,Adv.
Mr. Abhishek Vinod Deshmukh,Adv.
Mr. Vishal Prasad,Adv.
Ms. S. Lakshmi Iyer,Adv.
Ms. Gayatri Goswami,Adv.
Ms. Chetna Rai,Adv.
Mr. Somiran Sasiprabhu,Adv.
Mr. K. R. Sasiprabhu,Adv.
For M/s. Parekh & Co.
Mr. Divyam Agarwal,Adv.
Mr. Tishampati Sen,Adv.
Mr. Dheeraj Nair,Adv.
Mr. Shreekant N. Terdal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Mr. Ranjit Kumar, learned Solicitor General, submits that an affidavit on behalf of U.O.I. has been filed on 7th January, 2015 enclosing therewith a copy of the latest pricing guidelines issued by the Government of India. Mr. Prashant Bhushan, learned counsel, has also placed on record a copy of the C.A.G Report along with I.A.No.5 of 2015. He submits that unnumbered interlocutory application, referred to in the previous order, has now become infructuous as the C.A.G. Report has been published and a copy filed before this Court.
Mr. Harish N. Salve, learned senior counsel appearing for Respondent no.4-Reliance Industries Ltd., prays for and is granted six weeks to file a response to the C.A.G. Report. Mr. Colin Gonsalves, learned senior counsel appearing for the petitioner, is 3 also free to file his reply to the pricing guidelines, now placed on record by learned Solicitor General.
Post for direction on Friday, the 20th March, 2015 at 2 p.m. Needful be done in the meantime.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER