Supreme Court - Daily Orders
Pankaj Sinha vs Union Of India And Ors. on 16 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.6 COURT NO.5 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).767/2014
PANKAJ SINHA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln.(s) for exemption from filing O.T. and impleadment as
party respondent and office report)
Date : 16/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv.
Mr. Pankaj Sinha, Adv.
Mr. Satya Mitra, AOR
For Respondent(s) Mr. Maninder Singh, ASG
Mr. R. Balasubramanian, Adv.
Mr. Santosh Kumar, Adv.
Mr. Shalinder Saini, Adv.
Mr. D.S. Mahra, AOR
Mr. Abhinav Mukerji, AOR
Ms. Purnima Krishna, Adv.
Mr. Ranjit Rao, AAG
Mr. Abhisth Kumar, AOR
Signature Not Verified
Digitally signed by
Mr. Som Raj Chaudhary, Adv.
Gulshan Kumar Arora
Date: 2015.04.01
09:59:06 IST
Reason:
Ms. Archana Singh, Adv.
Mr. Som Raj Choudhary, Adv.
2
Mr. Anip Sachthey, AOR
Ms. Shagun Matta, Adv.
Mr. Anil Shrivastava, Adv.
Mr. J.K. Gilada, Advocate General
Mr. Apoorv Kurup, Adv.
Mr. Aniruddha P. Mayee, AOR
Mr. Rohit Rathi, Adv.
Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Ms. Ruchi Kohli, Adv.
Ms. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. Balaji Srinivasan, Adv.
Mr. Sapam Biswajit Meiti, Adv.
Mr. Z.H. Isaac Haiding, Adv.
Mr. Ashok Kumar Singh, AOR
Mr. Dinesh Kumar Garg, AOR
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, Adv
Mr. Deepak Mishra, Adv.
Mr. Mishra Saurabh, Adv.
Mr. Gopal Singh, AOR
Mr. Rituraj Biswas, Adv.
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Ms. Rashmi Shrivastava, Adv.
Ms. Shubhra Rai, Adv.
Mr. Kuldeep S. Parihar, Adv.
Mr. H.S. Parihar, AOR
Mr. D.K. Naag, Adv.
Ms.Vijay Lakshmi, Adv.
Mr. Parmanand Gaur, AOR
Mr. Ranjan Mukherjee, AOR
Mr. S.C. Ghose, Adv.
Mr. S. Bhowmick, Adv.
Mr. Parikshit P. Angadi, Adv.
Mr. V. N. Raghupathy, AOR
Mr. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
for M/s. Arputham Aruna & Co.
Mr. Riku Sarma, Adv.
Mr. Navnit Kumar, Adv.
for M/s. Corporate Law Group
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Mr. Pratap Venugopal, Adv.
Mr. Surekha Raman, Adv.
Mr. Gaurav Nair, Adv.
Ms. Niharika, Adv.
for M/s. K. J. John & Co.
Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra, AOR
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Mr. P.V. Yogeswaran, AOR
Mr. B. Balaji, AOR
Ms. Bina Madhavan, AOR
Ms. Asha G. Nair, Adv.
Mr. A.P. Mayee, Adv.
Mr. Jagjit Singh Chhabra, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Mr. Krishna Kumar Singh, Adv.
Mr. Pragyan Sharma, Adv.
Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr. Mohd. Waquas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On a perusal of the office report, it transpires that some of the States, namely, Assam, Bihar, Chhattisgarh, NCT of Delhi, Goa, Gujarat, Jharkhand, Meghalaya, Rajasthan, Sikkim, Uttarakhand, West Bengal, Nagaland, Himachal Pradesh, Manipur, Maharasthra and Arunachal Pradesh have filed the counter affidavits and rest of the States have not yet filed their counter affidavits. Three weeks time is granted to file the counter affidavits.
An additional comprehensive affidavit shall be filed by the Union of India within the said period.
Rejoinder affidavit, if any, be filed within two weeks therefrom.
Let the matter be listed on 23.04.2015.
(Gulshan Kumar Arora) (H.S. Paresher)
Court Master Court Master