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Supreme Court - Daily Orders

Minor D. Lokeswari Rep. By Her Father And ... vs State Of Tamil Nadu on 17 August, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.40+70                              COURT NO.5                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(s)(Civil)    No(s).   519/2015

  MINOR D. LOKESWARI & ORS.                                          Petitioner(s)

                                                 VERSUS

  STATE OF TAMIL NADU & ANR.                                         Respondent(s)

  (With appln.(s) for directions and office report)

  WITH
  W.P.(C) No. 533/2015
  (With appln.(s) for directions and Office Report)
  W.P.(C) No. 558/2015
  (With appln.(s) for directions and Office Report)

  Date : 17/08/2015 This petition was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

  For Petitioner(s)                Mr. G. Sivabalamurugan, AOR
                                   Ms. Vandana, Adv.

                                   Mr. S. Hari Haran, Adv.
                                   Mr. Vikash Singh, Adv.

  For Respondent(s)                Mr.   Subramonium Prasad, Adv.
                                   Mr.   B. Balaji, AOR
                                   Mr.   Rakesh Sharma, Adv.
                                   Mr.   R. Shase, Adv.

                                   Mr.   Rakesh Dwivedi, Sr. Adv.
                                   Mr.   Subramonium Prasad, Adv.
                                   Mr.   M. Yogesh Kanna, AOR
                                   Ms.   Sansriti Pathak, Adv.
                                   Mr.   Jayant Patel, Adv.

                          UPON hearing the counsel the Court made the following
Signature Not Verified
                                             O R D E R

Digitally signed by Heard Mr. Sivabalamurugan, learned counsel for the petitioner Gulshan Kumar Arora Date: 2015.08.21 15:15:13 IST and Mr. Rakesh Dwivedi and Mr. Subramonium Prasad, learned senior Reason:

counsel for the respondents.
Having heard learned counsel for the parties, it is directed 2 that the interim order passed on 04.08.2014 in Writ Petition (C) No.641 of 2014 shall apply in full force to the present case. Tag with Writ Petition (C) No.641 of 2014. W.P.(C) No. 558 of 2015 Heard Mr. Hari Haran, learned counsel for the petitioner. Issue notice.
As Mr. Rakesh Dwivedi, learned senior counsel has entered along with Mr. M. yogesh Kanna, learned counsel no further notice need be issued.
Having heard learned counsel for the parties, it is directed that the interim order passed on 04.08.2014 in Writ Petition (C) No.641 of 2014 shall apply in full force to the present case. Tag with Writ Petition (C) No.641 of 2014.


    (Gulshan Kumar Arora)                    (H.S. Parasher)
         Court Master                          Court Master