Supreme Court - Daily Orders
Navtej Singh Johar vs Union Of India Ministry Of Law And ... on 29 June, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.25 COURT NO.13 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Criminal) No. 76/2016
NAVTEJ SINGH JOHAR AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission
to file additional documents and office report)
Date :29/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. Saurabh Kirpal, Adv.
Ms. Arundhati Katju, Adv.
Ms. Mahesh Agarwal, Adv.
Ms. Neeha nagpal, Adv.
Mr. E.C. Agrawala,Adv.
Mr. Himanshu Satija, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The issue pertains to the validity of Section 377 of the Indian Penal Code.
We are informed that the Constitution Bench of this Court is hearing the issue.
Post this matter before Hon'ble the Chief Justice of India for appropriate orders.
Signature Not Verified Digitally signed by [ Charanjeet Kaur ] [ Indu Pokhriyal ] CHARANJEET KAUR Date: 2016.06.29 17:08:08 IST A.R.-cum-P.S. Court Master Reason: