Supreme Court - Daily Orders
Jayashree Wad vs Union Of India Ministry Of Home Affairs ... on 29 November, 2016
Bench: Ranjan Gogoi, N.V. Ramana
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ITEM NO.2 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
I.A. NO. 8 OF 2016
IN
Writ Petition(s)(Civil) No(s). 95/2015
JAYASHREE WAD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. for bring on record the status of the assisted
reproductive technology (regulation) bill, 2016 and office report)
Date : 29/11/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Ashish Wad, Adv.
Ms. Tamali Wad,Adv.
Ms. Shubhangi Tuli, Adv.
Ms. Paromita Mujumdar, Adv.
Ms. Jaya Khanna, Adv.
For Respondent(s) Mr. Ranjit Kumar, S.G.
Ms. Meenakshi Grover, Adv.
Ms. Binu Tamta, Adv.
Ms. Swarupma Chaturvedi, Adv.
Mr. S. Wasim A. Qadri, Adv.
Ms. Gargi Khanna, Adv.
Mr. G.S. Makker, Adv.
Mr. D. S. Mahra,Adv. (NP)
Mr. Rahul Gupta, Adv.
Ms. Ira Gupta, Adv.
Mr. Gagan Gupta,Adv.
Mr. Gaurav Sharma,Adv.
Signature Not Verified
Mr. Prateek Bhatia, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2016.11.29
Mr. Dhawal Mohan, Adv.
Ms. Amandeep Kaur, Adv.
16:58:48 IST
Reason:
Ms. Vara Gaur, Adv.
Mr. Jagjit Singh Chhabra,Adv.
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Mr. Nikhil Goel,Adv.
Ms. Naveen Goel, Adv.
Mr. Ashutosh Ghade, Adv.
Ms. Sushma Suri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned Solicitor General Shri Ranjit Kumar has submitted that the Surrogacy (Regulation) Bill, 2016 has been introduced in the Lok Sabha in the current session of Parliament which is scheduled to continue upto mid December, 2016. Thereafter, the Parliament will assemble again for the Budget Session, dates of which are yet to be announced. As the Bill has been introduced in the Lok Sabha and is currently pending consideration of the House, we, therefore, adjourn this matter by twelve weeks.
Shri Shekher Naphade, learned senior counsel for the petitioner, may go through the Bill and he will be heard along with the learned Solicitor General on the next date fixed.
List the matter on 7th March, 2017.
I.A. No.8 of 2016 is disposed of.
(Neetu Khajuria) (Tapan Kr. Chakraborty) Court Master Court Master