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Karmanya Singh Sareen vs Union Of India Ministry Of ... on 27 April, 2017

Bench: Dipak Misra, A.K. Sikri, Amitava Roy, A.M. Khanwilkar, Mohan M. Shantanagoudar

     SLP 804/17
                                               1

     ITEM NO.501                          COURT NO.2                 SECTION XIV

                         S U P R E M E C O U R T O F          I N D I A
                                 RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No.804/2017

     (Arising out of impugned final judgment and order dated 23/09/2016
     in WPC No. 7663/2016 passed by the High Court of Delhi at New
     Delhi)


     KARMANYA SINGH SAREEN AND ANR                                 Petitioner(s)

                                              VERSUS

     UNION OF INDIA AND ORS                                        Respondent(s)

     (With appln. (s) for directions and intervention)


     Date : 27/04/2017 This petition was called on for hearing today.


     CORAM :
                         HON'BLE   MR.   JUSTICE   DIPAK MISRA
                         HON'BLE   MR.   JUSTICE   A.K. SIKRI
                         HON'BLE   MR.   JUSTICE   AMITAVA ROY
                         HON'BLE   MR.   JUSTICE   A.M. KHANWILKAR
                         HON'BLE   MR.   JUSTICE   MOHAN M. SHANTANAGOUDAR


     For Petitioner(s)       Mr.   Harish N. Salve, Sr. Adv.
                             Ms.   Madhavi Divan, Adv.
                             Mr.   Prabhas Bajaj, Adv.
                             Mr.   T. Singh Dev, Adv.
                             Mr.   Vikshit Arora, Adv.
                             Ms.   Surubhi Mehta, Adv.
                             Mr.   Gaurav Sharma, AOR
                             Mr.   Tarun Verma, Adv.
                             Ms.   Amandeep Kaur, Adv.

     For Respondent(s)       Mr.   Tushar Mehta, ASG
                             Mr.   A.K. Sanghi, Sr. Adv.
                             Ms.   Vibha Datta Makhija, Sr. Adv.
Signature Not Verified       Ms.   Sadhna Sandhu, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2017.04.28
                             Ms.   Disha Vaish, Adv.
17:07:22 IST
Reason:                      Ms.   Swarupama Chaturvedi, Adv.
                             Mr.   Vijay Prakash, Adv.
                             Mr.   G.S. Makker, Adv.
                             Mr.   Rajat Nair, Adv.
SLP 804/17
                                         2

For R-2, 3 & 4            Mr.   Kapil Sibal, Sr. Adv.
                          Mr.   K.K. Venugopal, Sr. Adv.
                          Mr.   Sidharth Luthra, Sr. Adv.
                          Mr.   Tejas Karia, Adv.
                          Mr.   Vivek Reddy, Adv.
                          Ms.   Richa Srivastava, Adv.
                          Mr.   Akhil Anand, Adv.
                          Mr.   Shashank Mishra, Adv.
                          Mr.   Arpit Gupta, Adv.
                          Mr.   Koshy John, Adv.
                          Ms.   Chanranya, Adv.
                          Ms.   Tara Narula, Adv.
                          Mr.   Ankur Talwar, Adv.
                          Mr.   S. S. Shroff, AOR

For Intervenor            Mr.   K.V. Vishwanathan, Sr. Adv.
                          Ms.   Vrinda Bandari, Adv.
                          Mr.   Nikhil Nayyar, Adv.
                          Mr.   T.V.S. Raghavendra Sreyas, Adv.
                          Mr.   N. Sai Vinoda, Adv.
                          Mr.   Mukunda Rao, Adv.
                          Mr.   Ravi Raghunath, Adv.

For R-5                   Mr.   Sanjay Kapur,    AOR
                          Mr.   Anmol Chandan,   Adv.
                          Ms.   Megha Karnwal,   Adv.
                          Ms.   Shubhra Kapur,   Adv.


                 UPON hearing the counsel the Court made the following
                                    O R D E R

This is an application for intervention filed by the Internet Freedom Foundation (IFF).

Having heard Mr. K.V. Vishwanathan, learned senior counsel for the applicant, the application for intervention stands allowed.

In pursuance of our earlier order, Mr. Harish N. Salve, learned senior counsel has filed certain questions of law. The same are taken on record.

Mr. Kapil Sibal, learned senior counsel appearing for the respondent No.2, WhatsApp, undertakes to file a set of propositions by tomorrow (28.04.2017).

Mr. K.K. Venugopal, learned senior counsel appearing for the respondent No.3, Facebook Inc., has filed an interlocutory application that relates to maintainability. Needless to say, the issue of maintainability shall be dealt with along with the main prayer.

Mr. Tushar Mehta, learned Additional Solicitor General has submitted that the Union of India is weeded to the principle of protecting individual freedom of the citizens and, accordingly, he will put forth his arguments.

Let the matter be listed at 10.30 a.m. on 15 th May, 2017.

               (Chetan Kumar)                              (H.S. Parasher)
                Court Master                                 Court Master