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Bharat Sanchar Nigam Ltd. vs Justice I.S. Israni(Retd) . on 6 January, 2020

     ITEM NO.40                        1

                            REGISTRAR COURT. 2                SECTION XV

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


                              BEFORE THE REGISTRAR SH. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)         No(s).   1349/2013

     BHARAT SANCHAR NIGAM LTD.                                 Petitioner(s)

                                           VERSUS

     JUSTICE I.S. ISRANI(RETD) . & ORS.                        Respondent(s)

     (List only Slp (C) Nos. 1349 and 4039 of 2013 )

     WITH
     SLP(C) No. 4039/2013 (XV)
     (
     IA No. 2/2013 - PLACING ON RECORD THE CUSTODY CERTIFICATE)
     C.A. No. 8851-8853/2015 (XVII)

     C.A. No. 2612/2016 (XVII)

     IA No. 5/2017 - PERMISSION TO FILE ANNEXURES)

     W.P.(C) No. 316/2016 (PIL-W)
     ( and IA No.28784/2018-impleading party)

     T.P.(C) No. 1481/2018 (XVI-A)
     (FOR ADMISSION)

     Date : 06-01-2020 These petitions were called on for hearing today.



     For Petitioner(s)
                             Mr. Prashant Bhushan, AOR
                            Ms. Vandana Sehgal, AOR

                             Mr. Neelabh Shreesh,Adv.
                            Mr. S. S. Shroff, AOR

                            Mr. Abhijat P. Medh, AOR
Signature Not Verified
                            Ms. Aparna Bhat, AOR
Digitally signed by
MADHU GROVER
Date: 2020.01.07
                            Mr. Abhishek Gautam, AOR
16:33:46 IST
Reason:


                             Mr. Lakshay Manchanda,Adv.
                            Mr. Praveen Swarup, AOR
ITEM NO.40                      2

                    Mr. Satish Kumar, AOR
                    Mr. S. K. Dhingra, AOR


                    Ms. Neha Aggarwal,Adv.
                    Ms.Ambika Mathur,Adv.

                    Mr. E. C. Agrawala, AOR

                    Ms. Tanvi Kakar,Adv.
                    Mr. Ansh Pandey,Adv.
                    Ms. Suchitra Atul Chitale,Adv.

For Respondent(s)
                     Mr.   Milind Kumar, AOR
                     Mr.   Jagdev Singh Manhas, AOR
                     Mr.   Ajay Choudhary, AOR
                     Mr.   Abhijat P. Medh, AOR
                     Mr.   Irshad Ahmad, AOR

                    Mr. Shashwat Sharma,Adv.
                    Mr. Arun Sanwal,Adv.
                    Ms. N. Annapoorani, AOR


                     Mr.   Ravindra Kumar, AOR
                     Ms.   Garima Prashad, AOR
                     Mr.   E. C. Agrawala, AOR
                     Mr.   K. R. Sasiprabhu, AOR
                     Mr.   Pradeep Kumar Mathur, AOR
                     Mr.   Anup Jain, AOR
                     Mr.   Adarsh Upadhyay, AOR
                     Mr.   Mohit D. Ram, AOR
                     Mr.   Piyush Sharma, AOR
                     Mr.   Merusagar Samantaray, AOR
                     Mr.   S. K. Dhingra, AOR
                     Mr.   Puneet Taneja, AOR

                    Mr. Mishra Saurabh, AOR
                    Ms. Anuja Pethia,Adv.

                     Mr. Amit Pawan, AOR
                     Mr. Ram Kishor Singh Yadav, AOR


                    Ms. Tanvi Kakar,Adv.
                    Mr. Ansh Pandey,Adv.
                    Ms. Suchitra Atul Chitale,Adv.
ITEM NO.40                        3



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

Ms. Tanvi Kakar, Ld. Counsel appearing on behalf of Ms. Suchitra Atul Chitale, Ld. Counsel Advocate-on-Record submits that she will file vakalatnama on behalf of petitioner within a period of four weeks.

Service of notice is complete on all the respondents but no one has entered appearance on their behalf.

Ms. Tanvi Kakar, Ld. Counsel appearing on behalf of Ms. Suchitra Atul Chitale, Ld. Counsel Advocate-on-Record seeks and is given one week’s time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of respondent No.22.

List again on 27.2.2020.

RAJIV KALRA Registrar MG