Supreme Court - Daily Orders
U/A 143(1) Of The Constitution Of India vs ... on 4 April, 2016
Bench: Anil R. Dave, Pinaki Chandra Ghose, Shiva Kirti Singh, Adarsh Kumar Goel, Amitava Roy
ITEM NO.501 (Part-heard) COURT NO.2 SECTION IIIA/
PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Reference No.1/2004
U/A 143(1) OF THE CONSTITUTION OF INDIA
[REG : THE PUNJAB TERMINATION OF AGREEMENT ACT, 2004]
(With appln. (s) on behalf of the State of Haryana for directions
to list the aforesaid Special Reference No.1 of 2004 before a
Constitution Bench of this Hon'ble Court on an early date for
hearing and disposal thereof and early hearing and office report)
WITH
CONMT.PET.(C) No. 511/2004 In ORGNL.SUIT No. 6/1996
(With appln.(s) for directions and Office Report)
W.P.(C) No. 455/2005
(With Office Report)
Date : 04/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE AMITAVA ROY
For appearing parties :
By Post
Union of India Mr. S.Wasim A.Qadri,Adv.
For Mr. D. S. Mahra,Adv.
State of Punjab Mr. Ram Jethmalani,Sr.Adv.
Dr. Rajeev Dhawan,Sr.Adv.
Mr. R.S.Suri,Sr.Adv.
Mr. Mohan V.Katarki,Adv.
Mr. Jagjit Singh Chhabra,Adv.
Mr. Arun Kathpalia,Adv.
Mr. Vinay K.Shailendra,Adv.
Mr. Saksham Maheshwari,Adv.
Mr. P.R.Mala,Adv.
Signature Not Verified
Mr. Ajay Awasthi,Adv.
Digitally signed by
ANITA MALHOTRA
Date: 2016.04.05
Mr. Anirudh Anand,Adv.
15:20:01 IST
Reason: Mr. Chirag Madan,Adv.
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State of Haryana Mr. Shyam Divan,Sr.Adv.
Mr. Jagdeep Dhankar, Sr.Adv.
Mr. Anish Kumar Gupta,AAG
Mr. Anil Grover,AAG
Mr. Alok Sangwan,AAG
Mr. B.K. Satija,AAG
Mr. Devashish Bharuka,Adv.
Mr. Ravi Bharuka,Adv.
Mr. Chandra Shekhar Suman,Adv.
Ms. Deep Shikha Bharati,Adv.
Ms. Priyank Parida,Adv.
Ms. Arpita Bishnoi,Adv.
Mr. Vaibhav Niti,Adv.
State of H.P. Mr. J.S. Attri,Sr.Adv.
Mr. Varinder Kumar Sharma,Adv.
Mr. Chandra Nanda Jha,Adv.
State of Rajasthan Mr. S.S. Shamshery,AAG
Mr. Shiv Mangal Sharma,AAG
Mr. Vikramjit Banerjee,Adv.
Mr. Amit Sharma,Adv.
Mr. Saransh Kumar,Adv.
Ms. Abhilasha Vij,Adv.
Ms. Ruchi Kohli,Adv.
Delhi Mr. Suresh Chandra Tripathy,Adv.
Ms. Shikha Sharma,Adv.
State of J&K Mr. Sunil Fernandez,Adv.
Ms. Astha Sharma,Adv.
Ms. Mithu Jain,Adv.
In CP (C) 511/2004 Mr. Dinesh Kumar Garg,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shyam Divan, learned senior counsel appearing for the State of Haryana, resumed his submissions at 2.00 p.m. and concluded at 3.05 p.m. Dr. Rajeev Dhawan, learned senior counsel appearing for the State of Punjab, made his submissions for a few minutes. Then Mr. Ram Jethmalani, learned senior counsel, continued his submissions for the State of Punjab till 3.35 p.m. Thereafter, Mr J.S.Attri, learned senior counsel 2 appearing for the State of Himachal Pradesh, Mr. Suresh Chandra Tripathy, learned counsel appearing for the State of Delhi, Mr. S.S. Shamshery, learned AAG appearing for the State of Rajasthan and Mr. Sunil Fernandez, learned counsel appearing for the State of J&K adopted the submissions made by Mr. Shyam Divan.
The matters remained Part-heard.
List these matters on 8th April, 2016 at 2.00 p.m. as Part-heard.
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
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