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Supreme Court - Daily Orders

Ram Jethmalani And Ors. vs Union Of India And Ors on 23 May, 2014

:                                      1

             IN THE SUPREME COURT OF INDIA

             CIVIL ORIGINAL JURISDICTION

             INTERLOCUTORY APPLICATION NO.12 OF 2014
                                IN
             WRIT PETITION (CIVIL) NO. 176 OF 2009

Ram Je t h ma lan i and ot hers                        ..Peti t i o ne rs

                             versus

Union of Ind ia and ot hers                          ..Responden ts /
                                                       Applican ts

                             OR D ER


             We have heard Mr. Ram Je t h ma lan i- pet i t i o ne r

No.1-in- person and Mr. Mohan Parasaran, learned Solici t o r

General for t he Union of Ind ia.

             I.A. No. 12 of 2014 has been filed seeking various

reliefs.     However, we are no t incl i ned to en ter ta i n t he

same. Bu t, in t he facts and circu ms ta n ces of t he case, we

extend t he period by one week onl y fro m today for t he

purpose to const i t u t e SIT to ensure comp l iance of t he

judg men t and order dated 1.5.201 4 passed by t h is Cour t.

As suggested by Mr. Ram Je t h ma lan i- pet i t i o ne r No.1-in-

person, we direc t t ha t all t he docu men ts relat i ng to t h is

case shall be kep t in t he safe custod y of t he Secretar y of
                                2

t he Revenue Depar t me n t .

            Wit h t hese observat io ns, I.A. No. 12 of 2014

stands disposed of.




                                        ..................................J.
                                        [Dr. B.S. CHAUHAN]


NEW DELHI;                              ..................................J.
MAY 23, 2014.                           [A.K. SIKRI]
                                             3

ITEM NO.1                       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

I.A. NO.12 OF 2014 IN WRIT PETITION (CIVIL) NO(s). 176 OF 2009
RAM JETHMALANI & ORS.                                       Petitioner(s)

                    VERSUS

UNION OF INDIA & ORS.                                       Respondent(s)

( for modification)

Date: 23/05/2014      This IA in Petition was called on for hearing
                              today.

CORAM :
          HON’BLE DR. JUSTICE B.S. CHAUHAN
          HON’BLE MR. JUSTICE A.K. SIKRI
                 [VACATION BENCH]



For Petitioner(s)         Mr.   Ram Jethmalani, in person
                          Mr.   R.N. Karanjawala, Adv.
                          Mr.   Sandeep Kapur, Adv.
                          Mr.   Ravi Sharma, Adv.
                          Mr.   Pranav Dhesh, Adv.
                          Ms.   P.R. Mala, Adv.
                          for   M/S. Karanjawala & Co.

For Respondent(s)         Mr.   Mohan Parasaran, SG
                          Mr.   Arijit Prasad, Adv.
                          Mr.   T.A. Khan, Adv.
                          Mr.   Rajiv Nanda, Adv.
                          Mr.   D.L. Chidanand, Adv.
                          Mr.   M.P.S. Tomar, Adv.
                          for   Mr. B.V. Balaram Das,AOR

             UPON hearing counsel the Court made the following
                                 O R D E R

The affidavit given by Mr. Ram Jethmalani in the Court today is taken on record.

I.A. No.12 of 2014 in Writ Petition(C) No. 176 of 2009 is disposed of in terms of the signed order.

            (Pardeep Kumar)                            (M.S. Negi )
               AR-cum-PS                            Assistant Registrar

[signed order is placed on the file]