Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 27 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.23 COURT NO.4 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). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND
MAHARASHTRA”
INTERLOCUTORY APPLICATION NO. 2079, 2760 AND 2856
[APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS, PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND PERMISSION TO FILE ADDITIONAL AFFIDAVIT]
Date : 27-03-2018 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP]
Mr. A.D.N. Rao, Advocate [A.C.]
Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.]
Ms. Aparajita Singh, Advocate [A.C.]
For Respondent(S) Mr. A.N.S. Nadkarni, ASG
Mr. S. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv.
Mr. G.S. Makker, AOR
Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv.
Mr. Ravindra Bana, Adv.
Signature Not Verified
Ms. Gargi Khanna, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.03.31
12:53:55 IST
Reason: Mr. Haris Beeran, Adv.
1
Ms. Anitha Shenoy, Adv.
Ms. Srishti Agnihotri, Adv.
Ms. Remya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Chinmoy Khaladkar, Adv.
Mr. B.K. Pal, Adv.
Mr. Nishant R. Katneshwarkar, Adv.
Mr. Yashraj Singh Deora, Adv.
Ms. Asmita Singh, Adv.
Ms. Ragya V. Singh, Adv.
Ms. Sanjana Saddy, Adv.
For M/S Mitter And Mitter Co.
Ms. Ranjeeta Rohtagi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the applications on 25.04.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
2
ITEM NO.23 COURT NO.4 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). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND MAHARASHTRA” INTERLOCUTORY APPLICATION NOS. 2301-2302 AND 6364/2018 [APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS AND SEEKING PERMISSION TO PLACE ADDITIONAL FACTS AND DOCUMENTS ON RECORD] Date : 27-03-2018 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
3Mr. Haris Beeran, Adv.
Ms. Anitha Shenoy, Adv.
Ms. Srishti Agnihotri, Adv. Ms. Remya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv. Mr. Chinmoy Khaladkar, Adv. Mr. B.K. Pal, Adv.
Mr. Nishant R. Katneshwarkar, Adv.
Mr. Yashraj Singh Deora, Adv. Ms. Asmita Singh, Adv.
Ms. Ragya V. Singh, Adv.
Ms. Sanjana Saddy, Adv.
For M/S Mitter And Mitter Co.
Ms. Ranjeeta Rohtagi, Adv.
UPON hearing the counsel the Court made the following O R D E R List the applications on 25.04.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
4
ITEM NO.23 COURT NO.4 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). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND MAHARASHTRA” INTERLOCUTORY APPLICATION NOS. 3044-3045 [APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS] Date : 27-03-2018 These applications were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Mr. Haris Beeran, Adv.
Ms. Anitha Shenoy, Adv.
5Ms. Srishti Agnihotri, Adv.
Ms. Remya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv. Mr. Chinmoy Khaladkar, Adv. Mr. B.K. Pal, Adv.
Mr. Nishant R. Katneshwarkar, Adv.
Mr. Yashraj Singh Deora, Adv. Ms. Asmita Singh, Adv.
Ms. Ragya V. Singh, Adv.
Ms. Sanjana Saddy, Adv.
For M/S Mitter And Mitter Co.
Ms. Ranjeeta Rohtagi, Adv.
UPON hearing the counsel the Court made the following O R D E R List the applications on 25.04.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
6
ITEM NO.23 COURT NO.4 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). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND MAHARASHTRA” INTERLOCUTORY APPLICATION NOS. 2771-2772 [APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS] Date : 27-03-2018 These applications were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Mr. Haris Beeran, Adv.
Ms. Anitha Shenoy, Adv.
7Ms. Srishti Agnihotri, Adv.
Ms. Remya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv. Mr. Chinmoy Khaladkar, Adv. Mr. B.K. Pal, Adv.
Mr. Nishant R. Katneshwarkar, Adv.
Mr. Yashraj Singh Deora, Adv. Ms. Asmita Singh, Adv.
Ms. Ragya V. Singh, Adv.
Ms. Sanjana Saddy, Adv.
For M/S Mitter And Mitter Co.
Ms. Ranjeeta Rohtagi, Adv.
UPON hearing the counsel the Court made the following O R D E R List the applications on 25.04.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
8
ITEM NO.23 COURT NO.4 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). 301/2008
RICHIE RICH COOP. HOUSING SOCIETY Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
Date : 27-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Yashraj Singh Deora, Adv.
Ms. Asmita Singh, Adv.
Ms. Ragya V. Singh, Adv.
Ms. Sanjana Saddy, Adv.
For M/S Mitter And Mitter Co.
For Respondent(S) Mr. Nishant R. Katneshwarkar, Adv.
UPON hearing the counsel the Court made the following O R D E R List the matter on 24th July, 2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER 9 ITEM NO.23 COURT NO.4 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). 202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) INTERLOCUTORY APPLICATION NO. 990
[REPORT ON AFFIDAVIT DATED 8-8-2003 FILED BY THE CHIEF SECRETARY, GOVERNMENT OF KARNATAKA IN I.A.NOS. 860 AND 863] IN RE : REMOVAL OF ENCROACHMENTS FROM THATKOLA RESERVE FOREST, SARGODU RESERVE FOREST AND MASKALI RESERVE FOREST IN THE STATE OF KARNATAKA Date : 27-03-2018 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
10Mr. Haris Beeran, Adv.
For S.No. [ 2 ] Mr. Sanjay Parikh, Adv.
Ms. Anitha Shenoy, Adv.
Ms. Srishti Agnihotri, Adv. Ms. Remya Raj, Adv.
UPON hearing the counsel the Court made the following O R D E R List the application on 16th July, 2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
11
ITEM NO.23 COURT NO.4 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). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[i] INTERLOCUTORY APPLICATION NO. 127361/2017
[APPLICATION FOR IMPLEADMENT] [ ii ] INTERLOCUTORY APPLICATION NO. 120738/2017 [APPLICATION FOR DIRECTIONS] IN RE : SHIVRAM TANAJI JAGADE AND ORS., PUNE, MAHARASHTRA Date : 27-03-2018 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv. Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.12
Mr. Haris Beeran, Adv.
For S.No. [ 3 ] [ I ] And [ ii ]Mr. Yashraj Singh Deora, Adv.
Ms. Asmita Singh, Adv.
Ms. Ragya V. Singh, Adv.
Ms. Sanjana Saddy, Adv.
Mr. Nishant R. Katneshwarkar UPON hearing the counsel the Court made the following O R D E R List the applications on 17th July, 2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
13
ITEM NO.23 COURT NO.4 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). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ i ] INTERLOCUTORY APPLICATION NO. 3845
[APPLICATION FOR DIRECTION @ C.A.NO. D37942/2014] IN RE : GOA FOUNDATION [ ii ]INTERLOCUTORY APPLICATION NO. 40261/2017 [APPLICATION FOR CLARIFICATION AND MODIFICATION OF ORDER DATED 04.02.2015] IN RE : THE DEPARTMENT OF FOREST, STATE OF GOA Date : 27-03-2018 These applications were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv.
Mr. G.S. Makker, AOR
Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv.
14
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Mr. Haris Beeran, Adv.
For S.No. [ 4 ] [i] And [ii]MS. Anitha Shenoy, Adv.
Mr. A.N.S. Nadkarni, ASG Mr. Merusagar Samantray, Adv. Mr. S.S. Rebello, Adv.
Ms. Lhingneivah, Adv.
Ms. Sneha P. Tendulkar, Adv.
UPON hearing the counsel the Court made the following O R D E R List the applications on 18th July, 2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
15
ITEM NO.23 COURT NO.4 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). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
INTERLOCUTORY APPLICATION NO. 4982/2018 [REPORT OF CEC IN APPLICATION NO. 1415 FILED BEFORE IT BY THE NATIONAL BUILDING CONSTRUCTION CORPORATION (INDIA) LTD.] IN RE : CONSTRUCTION OF INTERNATIONAL CRAFT COMPLEX AT VASANT KUNJ, NEW DELHI Date : 27-03-2018 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Mr. Haris Beeran, Adv.
16UPON hearing the counsel the Court made the following O R D E R List the application on 3rd May, 2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
17
ITEM NO.23 COURT NO.4 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
CONTEMPT PETITION (C) NO. 467/2013 IN Writ Petition(s)(Civil)
No(s). 202/1995
HARYALI WELFARE SOCIETY Petitioner(s)
VERSUS
CHOTU RAM JOTRIWAL & ORS. Respondent(s)
Date : 27-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Ms. Anitha Shenoy, Adv.
Ms. Srishti Agnihotri, Adv. Ms. Remya Raj, Adv.
For Respondent(S) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the petitioner seeks leave to withdraw the petition.
Leave to withdraw the petition is granted.
The contempt petition is dismissed as withdrawn.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER 18 ITEM NO.23 COURT NO.4 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). 171/1996 ENVIRONMENT AWARENESS FORUM Petitioner(s) VERSUS STATE OF J& K & ORS. Respondent(s) INTERLOCUTORY APPLICATION NOS. 39
[APPLICATIONS FOR FURTHER DIRECTIONS] Date : 27-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Ms. Asha G. Nair, Adv.
Mr. Rajesh K. Singh, Adv. Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Mr. Haris Beeran, Adv.
For S.No. [ 7 ] Ms. Purnima Bhat Kak, Adv.
Mr. M. Shoeb Alam, Adv.19
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Mr. Bimal Roy Jad, Adv.
Ms. Shikha Dixit, Adv.
Mr. N.G. Dev, Adv.
Mr. Anant Vijay Palli, Av. Mr. Nikhil Palli, Adv.
Mr. Deepak Goel, Adv.
UPON hearing the counsel the Court made the following O R D E R List the application on 25th July, 2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER 20