Supreme Court - Daily Orders
Avinash Mehrotra vs Union Of India on 17 July, 2017
Bench: Chief Justice, D.Y. Chandrachud
WP(C)No.483/04 etc.etc. 1
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(s)(Civil) No(s).483/2004
AVINASH MEHROTRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR EXEMPTION FROM PERSONAL APPEARANCE ON IA 6/2010
FOR ON IA 7/2011
FOR EXEMPTION FROM FILING O.T. ON IA 8/2011
FOR [PERMISSION TO FILE ANNEXURES] ON IA 9/2017
FOR EXEMPTION FROM FILING O.T. ON IA 10/2017)
Date : 17-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Prashant Kumar, AOR
For Respondent(s) Mr.Tushar Mehta, ASG
(For UOI) Ms.Sunita Sharma, Adv.
Mr.Rajat Nair, Adv.
Mr.Vijay Prakash, Adv.
Mr.B.V.Balram Das, Adv.
Mr.G.S.Makker, Adv.
For State of Mr.S.S.Shamshery, AAG
Rajasthan Mr.Amit Sharma, Adv.
Mr.Ankit Raj, Adv.
Ms.Ruchi Kohli, Adv.
For State of Mr.Ramachander Rao, AAG
Telangana Mr.V.Venkat Reedy, Adv.
Mr.Prashant Tyagi, Adv.
For M/s Venkat Palwai Law Associates, Adv.
Mr.D.K.Singh, AAG (U.P.)
Mr.Anuvrat Sharma, Adv.
Signature Not Verified
Ms.Komal Mundhra,Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.07.18
16:21:14 TLT
Mr.Saurabh Agrawal, Adv.
Reason:
For State of Dr.Monika Gusain, Adv.
Haryana Mr.C.Solomon, Adv.
WP(C)No.483/04 etc.etc. 2
Mr.Mukesh K. Giri, AOR
Mr.C. K. Sasi, AOR
For UT of Andaman Mr.K.V.Jagdishvaran, Adv.
& Nicobar Admn. Ms.G. Indira, Adv.
Mr.J.Hillson Angam, Adv.
For State of Mr.Gopal Singh, Adv.
Tripura Mr.Rituraj Biswas, Adv.
For State of Mr.Gopal Singh, Adv.
Bihar Mr.Shreyas Jain
Mr.M. R. Shamshad, AOR
For Govt. of Mr.V. G. Pragasam, Adv.
Puducherry Mr.S.Prabu Ramasubramanian, Adv.
Mr.M. Yogesh Kanna, AOR
Mr.Kuldip Singh, AOR
For State of Mr.Shikhar Garg, Adv.
Mizoram Mr.Ganesh Bapu, Adv.
Mr.P. V. Yogeswaran, AOR
For State of Ms.Hemantika Wahi, Adv.
Gujarat Ms.Puja Singh, Adv.
Ms.Shodhika Sharma, Adv.
Mr.Abhijit Sengupta, AOR
For State of Ms.Rachana Srivastava, Adv.
Uttarakhand Mr.Atif Suhrawardy, Adv.
Ms.Monika, Adv.
Mr.Sukrit R.Kapoor, Adv.
Ms.Nitya Madhusoodanan, Adv.
Mr.Ranjan Mukherjee, AOR
For State of Mr.Anil Shrivastav, Adv.
Arunachal Pradesh Mr.Rituraj Biswas, Adv.
Mr.Sudarshan Singh Rawat, AOR
Mr.Suresh Chandra Tripathy, AOR
Mr.T.N.Rama Rao, Adv.
Mr.Hitesh Kumar Sharma, Adv.
Mr.T.Veera Reddy, Adv.
Mr.G. N. Reddy, AOR
WP(C)No.483/04 etc.etc. 3
Mr.Naresh K. Sharma, AOR
Mr.Dharmendra Kumar Sinha, AOR
For State of Mr.Gopal Prasad, Adv.
Jharkhand
Ms.Aruna Mathur, Adv.
Mr.Avneesh Arputham, Adv.
Ms.Anuradha Arputham, Adv.
Mr.Amit Arora, Adv.
For M/s Arputham Aruna And Co., AOR
For State of Punjab Mr.Karan Bharihoke, Adv.
Ms.Sukhmani Bajwa, Adv.
Ms.Anil Katiyar, AOR
Mr.Ansar Ahmad Chaudhary, AOR
Mr.Tara Chandra Sharma, AOR
Mr.Ramesh Babu M. R., AOR
Mr.Ravi Prakash Mehrotra, AOR
Mr.Shibashish Misra, Adv.
Ms.Sylona Mohapatra, Adv.
Ms. Niranjana Singh, AOR
Mr.Ajay Pal, AOR
Mr.Abhijat P. Medh, AOR
For State of Ms.K. Enatoli Sema, AOR
Nagaland Mr.Edward Belho, Adv.
Mr.Amit Kumar Singh, Adv.
Mr.K.Luikang Michael, Adv.
Ms.Elix Gangmei, Adv.
Mr.Z.H.Isaac Haiding, Adv.
Mr.Rajesh Srivastava, AOR
Mr.S.Udaya Kumar Sagar, Adv.
Ms.Bina Madhavan, Adv.
Ms.Akanksha Mehra, Adv.
For M/s. Lawyer S Knit & Co, AOR
Mr.Shrish Kumar Misra, AOR
Mr.M.Shoeb Alam, Adv.
Ms.Fauzia Shakil, Adv.
WP(C)No.483/04 etc.etc. 4
Mr.Ujjwal Singh, Adv.
Mr.Mojahid Karim Khan, Adv.
For State of A.P. Mr.Guntur Prabhakar, Adv.
Ms.Prerna Singh, Adv.
Mr.Nishant Katneshwarkar, Adv.
Ms.Deepa Kulkarni, Adv.
For State of Mr.A.Selvin Raja, Adv.
Chhatisgarh Mr.Avnish M.Oza, Adv.
Mr.A.P.Mayee, Adv.
Mr.K.V.Vijaykumar, Adv.
Ms.Maitreyee Mishra, Adv.
For State of Mr.Sapam Biswaji, Adv.
Manipur Mr.Ashok Kr.Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We were desirous of determining the outcome of the motion bench order dated 19.09.2016, Mr.Tushar Mehta, learned Additional Solicitor General, informs us, that instructions, in this behalf, need to be obtained from the National Disaster Management Authority. We permit the learned Additional Solicitor to obtain those instructions, and place the same before this Court, for its consideration, on 21.07.2017. The concerned officer responsible for the execution of the responsibilities expressed in the order dated 19.09.2016 is directed to remain present in Court in person on the next date of hearing.
Post for hearing on 21.07.2017.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASST.REGISTRAR