Supreme Court - Daily Orders
R. Manohar . vs Union Of India Ministry Of Home Affairs ... on 30 November, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.44 COURT NO.2 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). 162/2014
R. MANOHAR & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date : 30-11-2018 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. Sneha Mukherjee, Adv.,
Ms. Jyoti Mendiratta, AOR
For Respondent(s) Mr. Tushar Mehta, SG
Ms. Meenakshi Grover, Adv.
Mr. Merusagar Samantaray, Adv.
Mr. Charanya L. Kumaran, Adv.
Leelesh Krishna, Adv.
Mr. B. Krishna Prasad, AOR
Ms. Shobha Gupta, AOR
Mr. Sourav Roy, Adv.
Ms. Devahuti Tamuli, Adv.
Mr. Pritesh Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, list the matter after ten weeks.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.12.01 12:59:22 IST Reason: