Supreme Court - Daily Orders
In Re: Vembanad Lake, Kerala vs . on 14 February, 2014
\216
ITEM NO.12 COURT NO.7 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 687 OF 2013
IN RE: VEMBANAD LAKE, KERALA
(BY COURT’S OWN MOTION)
(With office report)
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
Counsel for the parties
Ms. Liz Mathew, Adv.
Mr. M.F. Philip, Adv.
Mr. P.P. Malhotra, ASG
Mr. R.S. Suri, Sr. Adv.
Mr. S. Nagarajan, Adv.
Mr. S.N. Terdal, Adv. (NP)
Mr. Ramesh Babu M.R., Adv.
Mr. Ajay, Adv.
UPON hearing counsel the Court made the following
O R D E R
Put up after two weeks to enable the Union of India for filing response.
|(N.S.K. Kamesh) | |(Renuka Sadana) | |Court Master | |Court Master |