Supreme Court - Daily Orders
S.L.Foundation Th. Its President vs U.O.I on 28 August, 2015
< ITEM NO.307 COURT NO.9 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).127/2014
S.L.FOUNDATION TH. ITS PRESIDENT Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(With appln.(s) for directions and exemption from filing O.T. and
appln.(s) for impleadment)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V. K. Biju, AOR
For Respondent(s) Mr. V. N. Raghupathy, AOR
Ms. Jyotika Kalra, AOR
Ms. Aparna Bhat, AOR
Ms. Tanima Kishore, Adv.
Ms. Shivangi Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This case pertains to Devdasi dedication of girls. Application for impleadment is allowed. Unfortunately, there is no appearance on behalf of the Union of India.
Learned counsel for the appearing parties say that they will inform the Central Agency of the Union of India to enter appearance.
Signature Not VerifiedDigitally signed by Sanjay Kumar Date: 2015.08.31 List the matter on 11th September, 2015.
17:46:10 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER