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Supreme Court - Daily Orders

Bittu Sehgal vs Union Of India on 8 February, 2022

Bench: M.R. Shah, B.V. Nagarathna

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     ITEM NO.7                Court 12 (Video Conferencing)            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

             Miscellaneous Application No. 1169/2019 in W.P.(C) No. 231/1994

     (Arising out of impugned final judgment and order dated 12-01-2004
     in W.P.(C) No. No. 231/1994 passed by the Supreme Court Of India)

     BITTU SEHGAL & ANR.                                              Petitioner(s)

                                                VERSUS

     UNION OF INDIA & ORS.                                            Respondent(s)

     IA No. 72451/2019 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 161035/2021 - EXEMPTION FROM FILING AFFIDAVIT

     WITH
     W.P.(C) No. 287/2020 (X)
     IA No. 75862/2020 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 27650/2021 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 75859/2020 - INTERVENTION/IMPLEADMENT
     IA No. 27649/2021 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     C.A. No. 5718-5719/2021 (XVII)
     (IA No.116781/2021-EXEMPTION FROM               FILING     C/C   OF   THE   IMPUGNED
     JUDGMENT)

     C.A. No. 7008-7009/2021 (XVII)
     (IA No.152478/2021-EXEMPTION FROM               FILING     C/C   OF   THE   IMPUGNED
     JUDGMENT)

     W.P.(C) No. 1093/2021 (PIL-W)
     (FOR ADMISSION)

     Date : 08-02-2022 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE M.R. SHAH
                         HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     Counsel for Parties:Mr.           Tushar Mehta, SG
                         Ms.           Aishwarya Bhati, ASG
                         Mr.           Gurmeet Singh Makker, AOR
                         Mr.           Rajat Nair, Adv.
Signature Not Verified
                         Mr.           S.S. Rebello, Adv.
                         Ms.           Aakanksha Kaul, Adv.
Digitally signed by R
Natarajan
Date: 2022.02.08
16:56:31 IST
Reason:


                                   Mr. Mukesh Verma, Adv.
                                   Mr. Yash Pal Dhingra, AOR

                                   Mr. Dhananjaya Mishra, Adv.
                                  2

                   Ms. Madhusmita Bora, AOR

                   Ms. Aparna Bhat, AOR
                   Ms. Karishma Maria, Adv.

                   Mr.   Colin Gonsalves, Sr. Adv.
                   Ms.   Gayatri Singh, Sr. Adv.
                   Ms.   Varsha Gumashta, Adv.
                   Ms.   Neha Panchpal, Adv.
                   Mr.   Satya Mitra, AOR

                   Mr.   Tushar Mehta, SG
                   Mr.   Saket Mone, Adv.
                   Ms.   Jaikriti S. Jadeja, AOR
                   Mr.   Kush Chaturvedi, Adv.
                   Mr.   Devansh Shah, Adv.
                   Mr.   Abhishek Salian, Adv.
                   Ms.   Prapti Allagh, Adv.

                   Mr.   Chander Uday Singh, Sr. Adv.
                   Ms.   Anitha Shenoy, Sr. Adv
                   Ms.   Meenaz Kakalia, Adv.
                   Ms.   Srishti Agnihotri, AOR
                   Mr.   Amjid Maqbool, Adv.
                   Mr.   Zubin Mammen John, Adv.
                   Ms.   Aarti Krupa Kumar, Adv.
                   Ms.   Sanjana Grace Thomas, Adv.

          UPON hearing the counsel the Court made the following
                             O R D E R

List tomorrow i.e. 09.02.2022.

In the meantime, it will be open for the learned counsel for the respective parties to file the short submissions/gist of the submissions to be sent on e-mail addresses [email protected] and [email protected] (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER