Supreme Court - Daily Orders
Ashwini Kumar Upadhyay vs Union Of India on 11 November, 2016
Bench: Chief Justice, Shiva Kirti Singh
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ITEM NO.1 COURT NO.1 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 (C) No.295/2016
ASHWINI KUMAR UPADHYAY Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
WITH
W.P.(C)No.625/2016
(With appln.(s) for directions and intervention)
W.P.(C)No.624/2016
(With appln.(s) for permission to appear and argue in person and
Office Report)
Date : 11/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. Mathews J. Nedumpara, Adv.
Mr. A.K. De, Adv.
Mr. A.C. Philip, Adv.
Mr. Anil Kumar, Adv.
Mr. R. D. Upadhyay, Adv.
Mr. Mohd. Shahid Hussain, Adv.
Mr. Rajiv Shankar Dvivedi, Adv.
Mr. S.K. Sarkar, Adv.
Mr. Pankaj Ghiya, Adv.
Ms. Milan Ghiya, Adv.
Ms. Madhvi Sharma, Adv.
Mr. Balkrishan Sharma, Adv.
Mr. Abinash Kumar, Adv.
Mr. Md. Ziauddin Ahmad, Adv.
Signature Not Verified
Mr. Anupam Lal Das, Adv.
Digitally signed by
ASHOK RAJ SINGH
Date: 2016.11.16
Mr. Raktim Gogoi, Adv.
Mr. Kartikeya Singh, Adv.
16:16:12 IST
Reason:
Mr. Anirudh Singh, Adv.
Mr. Sahil Monga, Adv.
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Mr. Tarun Gulati, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Neil Hilbreth, Adv.
Mr. Kishore Kunal, Adv.
Mr. Rony John, Adv.
Ms. Shashi Mathews, Adv.
Ms. Ishita Farsaiya, Adv.
Mr. Anupam Mishra, Adv.
Mr. Vipin Upadhyay, Adv.
Mr. Nikhil Gupta, Adv.
Ms. Rachana Yadav, Adv.
Mr. Ankit Sachdeva, Adv.
Mr. Manish Rastogi, Adv.
Mr. Tushal Gupta, Adv.
Mr. Vinayak Mathur, Adv.
Mr. Pranan Bansal, Adv.
Mr. Rahul Jain, Adv.
Mr. Ranjana Roy Gaumai, Adv.
Ms. V. Sen, Adv.
Mr. Abhay Pratap Singh, Adv.
Mr. Pushkar Tainini, Adv.
Mr. Anshumaan Bahadur, Adv.
Ms. Srishti Kapoor, Adv.
Ms. Divya Roy, Adv.
Petitioner-in-person
For Respondent(s)
Mr. Mukul Rohtagi, AG
Mr. P.S. Patwalia, ASG
Mr. Ajay Sharma, Adv.
Mr. Gaurav Panchnanda, Adv.
Mr. Sourav Kirpal, Adv.
Mr. Nikhil Rohtagi, Adv.
Mr. M.K. Maroria, Adv.
Mr. Sridhar Potaraju, Adv.
Mr. S.S.Paney, Adv.
Mr. Gaichangpou Gangmei, Adv.
Mr. Arjun Singh, Adv.
Ms. Sindoora VNL, Adv.
Ms. Ankita Sharma, Adv.
Mr. S.S. Naganand, Sr. Adv.
(For Applicant Mr. Raghavendra S. Srivatsa, Adv.
In I.A.No.3/2016) Mr. Amit A. Pai, Adv.
Mr. Rahat Bansal, Adv.
Mr. Bijan Ghosh, Adv.
Mr. Vikas Singh, Sr. Adv.
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Mr. Z.U. Khan, Adv.
Mr. R.D. Upadhya, Adv.
(For Intervenor Mr. Raju Ramachandran, Sr. Adv.
In I.A.No.1) Mr. Sarvesh Singh Baghel, Adv.
Mr. Anil Kumar, Adv.
Ms. Aishwarya Bhati, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Mukul Rohatagi, learned Attorney General has today filed a statement indicating the status of recommendations received by the Government from the High Courts and the Collegium in the Supreme Court.
List again on Friday, 18th November, 2016 for further orders. Amended Petition already filed is taken on record. I.A.No.2 & 3/2016 in W.P.(C) No.295/2016 Learned counsel for the applicant seeks leave to withdraw these applications.
These applications are accordingly dismissed as withdrawn. I.A.No.3/2016 in W.P.(C) No.625/2016 Issue notice.
Mr. Mukul Rohatgi, learned Attorney General appearing for Union of India to file his objections within one week. List again on 18.11.2016 along with main appeal.
(Ashok Raj Singh) (Tapan Kumar Chakraborty)
Court Master Court Master