Supreme Court - Daily Orders
Ashwini Thanappan vs The Director Of Education on 16 April, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
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ITEM NO.53 COURT NO.11 SECTION X
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). 253/2014
ASHWINI THANAPPAN Petitioner(s)
VERSUS
THE DIRECTOR OF EDUCATION & ANR. Respondent(s)
(IA 1/2014-STAY APPLICATION and IA No.132445/2017-EXEMPTION FROM
FILING O.T.)
Date : 16-04-2018 This petitions was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. A. Subba Rao, AOR
Mr. K.L.D.S. Vinober, Adv.
For Respondent(s) Mr. V. G. Pragasam, AOR
Mr. S. Prabu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
Mrs. Anil Katiyar, AOR
Mr. Leishangthem Roshmani Kh., AOR
Ms. M. Babina, Adv.
Mr. Guntur Prabhakar, AOR
Ms. Prerna Singh, Adv.
Mr. K.K. Venugopal, A.G.
Mr. P.S. Narsimha, A.S.G.
Mr. Rana Mukherjee, Sr. Adv.
Mr. V. Balaji, Adv.
Mr. Ram Babu, Adv.
Ms. Daisy Hannah, Adv.
Ms. Kasturika K., Adv.
Ms. Ekta Pradhan, Adv.
Ms. Sreoshi Chatterjee, Adv.
Signature Not Verified
Mr. Raj Bahadur, Adv.
Ms. Uttara Babbar, Adv.
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.04.17
11:28:14 IST
Reason:
M/s Corporate Law Group, AOR
Mr. Edward Belho, AAG
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Mr. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Mr. Z.H. Isaac Haiding, Adv.
Mr. P.V. Yogeswaran, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Daniel S. Lyngdoh, Adv.
Mr. Gopal Singh, AOR
Mr. Abhinav Mukerji, AOR
Mr. Aniruddha P. Mayee, AOR
Mr. Avnish M. Oza, Adv.
Mr. Chirag Jain, Adv.
Mr. Arun Bhardwaj, AAG
Mr. Ronak Karanpuria, Adv.
Mr. Ashish Pandey, Adv.
Ms. Gauraan Bhardwaj, Adv.
Mr. Shrutanjaya Bhardwaj, Adv.
Mr. Prateek Rai, Adv.
Ms. Manpreet Kaur B., Adv.
Mr. Vishwapal Singh, AOR
Ms. Monika Gusain, AOR
Mr. Tapesh Kumar Singh, AOR
Mr. Mohd. Waquas, Adv.
Mr. Aditya Pratap Singh, Adv.
Mr. M. Yogesh Kanna, AOR
Ms. Madhumita Bhattacharjee, AOR
Ms. Rajshri Dubey, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Ms. Simran Jeet, Adv.
M/s Arputham Aruna and Co., AOR
Mr. S. Udaya Kumar Sagar, AOR
Mr. Shree Pal Singh, AOR
Mr. Bhupesh Narula, Adv.
Mr. K.V. Jagdishvaran, Adv.
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Ms. G. Indira, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. Ashutosh K. Sharma, Adv.
Mr. Naveen Sharma, Adv.
Mr. Arjun Garg, AOR
Mr. M. Shoeb Alam, AOR
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Mr. Shuvodeep Roy, Adv.
Mr. Sayooj Mohandas M., Adv.
Mr. Ritu Raj Biswas, Adv.
Mr. K.V. Vijaya Kumar, AOR
Ms. Maitrejee Mishra, Adv.
Ms. Madhumita Bhattarcharjee, Adv.
Ms. Urmila Kar Purkayastha, Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Tyagi, Adv.
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Shodhika Sharma, Adv.
Ms. Vishakha, Adv.
Ms. Pallavi Baghel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Add the Union of India as a party to the proceedings. Counter affidavit be filed within four weeks. Rejoinder, within two weeks, thereafter.
List for final hearing on 18th July, 2018.
(SUSHIL KUMAR RAKHEJA) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER