Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Union Of India on 14 December, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
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REVISED
ITEM NO.8 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 26200/2016
(Arising out of impugned final judgment and order dated 04/08/2016
in WPC No. 5888/2015 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IMPLEADMENT AND PERMISSION TO FILE LENGTHY LIST OF
DATES AND PERMISSION TO PLACE ADDL. DOCUMENTS ON RECORD AND
PERMISSION TO URGE ADDL. GROUNDS AND INTERIM RELIEF AND OFFICE
REPORT)
WITH
SLP(C) No. 26224/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND APPLN.(S) FOR IMPLEADMENT AND APPLN.(S) FOR PERMISSION
TO FILE LENGTHY LIST OF DATES AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) No. 26432/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES
AND APPLN.(S) FOR IMPLEADMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) No. 26426/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE SYNOPSIS AND LIST OF
DATES AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) No. 26560/2016
(WITH APPLN.(S) FOR PLACING ADDL. FACTS AND DOCUMENTS ON RECORD AND
APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
AND APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND
INTERIM RELIEF AND OFFICE REPORT)
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.01.03
SLP(C) No. 26470/2016
15:26:06 IST
Reason:
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE SYNOPSIS AND LIST OF
DATES AND APPLN.(S) FOR URGING ADDL. GROUNDS AND INTERIM RELIEF AND
OFFICE REPORT)
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SLP(C) No. 26590/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES
AND INTERIM RELIEF AND OFFICE REPORT)
CONMT.PET.(C) No. 175/2016 In W.P.(Crl.) No. 539/1986
(WITH APPLN.(S) FOR CLARIFICATION/MODIFICATION OF COURT'S ORDER AND
OFFICE REPORT)
Date : 14/12/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. P.P.Rao, Sr. Adv.
Mr. Swarnendu Chatterjee, Adv.
Ms. Nitya Ramakrishnan, Adv.
Mr. Shadan Farasat, Adv.
Mr. Kushog Panday, Adv.
Mr. Prateek Kashyap, Adv.
Mr. Chirag M. Shroff,Adv.
Dr. Rajeev Dhawan, Sr. Adv.
Mr. Naveen R. Nath,Adv.
Mr. Gautam Narayan, Adv.
Mr. Darpan K.M., Adv.
Mr. Shadan Farasat,Adv.
Mr. A. Sitaraman, Adv.
Mr. Vibhor Jain, Adv.
Mr. Colin Gonsalves, Sr. Adv.
Ms. Sija Nair Pal, Adv.
Mr. Satya Mitra,Adv.
For Respondent(s) Mr. Ranjit Kumar, SG
Mr. Sanjay Jain, ASG
Ms. V. Mohana, Sr. Adv.
Ms. Binu Tamta, Adv.
Mr. Saurab Kirpal, Adv.
Mr. Pankaj Pandey, Adv.
Mr. S. Wasim A. Qadri, Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Sidharath Luthra, Sr. Adv.
Mr. Gautam Khazanchi, Adv.
Ms. Tara Narula, Adv.
Ms. Gargi Khanna,Adv.
Mr. Siddarth Mehta, Adv.
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Mr. Nikhil Nayyar, Adv.
Mr. N. Sai Vinod, Adv.
Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv.
Ms. Anil Katiyar.
UPON hearing the counsel the Court made the following
O R D E R
Let the reply be filed in I.A. No. 3/2016 in SLP(C) No. 26560 of 2016 in four weeks.
List the matters in the third week of January, 2017 on a regular day.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER
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ITEM NO.8 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 26200/2016
(Arising out of impugned final judgment and order dated 04/08/2016 in WPC No. 5888/2015 passed by the High Court Of Delhi At New Delhi) GOVT. OF NCT OF DELHI Petitioner(s) VERSUS UNION OF INDIA Respondent(s) (WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IMPLEADMENT AND PERMISSION TO FILE LENGTHY LIST OF DATES AND PERMISSION TO PLACE ADDL. DOCUMENTS ON RECORD AND PERMISSION TO URGE ADDL. GROUNDS AND INTERIM RELIEF AND OFFICE REPORT) WITH SLP(C) No. 26224/2016 (WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND APPLN.(S) FOR IMPLEADMENT AND APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND INTERIM RELIEF AND OFFICE REPORT) SLP(C) No. 26432/2016 (WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND APPLN.(S) FOR IMPLEADMENT AND INTERIM RELIEF AND OFFICE REPORT) SLP(C) No. 26426/2016 (WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE SYNOPSIS AND LIST OF DATES AND INTERIM RELIEF AND OFFICE REPORT) SLP(C) No. 26560/2016 (WITH APPLN.(S) FOR PLACING ADDL. FACTS AND DOCUMENTS ON RECORD AND APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND INTERIM RELIEF AND OFFICE REPORT) SLP(C) No. 26470/2016 (WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE SYNOPSIS AND LIST OF DATES AND APPLN.(S) FOR URGING ADDL. GROUNDS AND INTERIM RELIEF AND OFFICE REPORT) SLP(C) No. 26590/2016 5 (WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND INTERIM RELIEF AND OFFICE REPORT) CONMT.PET.(C) No. 175/2016 In W.P.(Crl.) No. 539/1986 (WITH APPLN.(S) FOR CLARIFICATION/MODIFICATION OF COURT'S ORDER AND OFFICE REPORT) Date : 14/12/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.
Ms. Nitya Ramakrishnan, Adv.
Mr. Shadan Farasat, Adv.
Mr. Kushog Panday, Adv.
Mr. Prateek Kashyap, Adv.
Mr. Chirag M. Shroff,Adv.
Dr. Rajeev Dhawan, Sr. Adv.
Mr. Naveen R. Nath,Adv.
Mr. Gautam Narayan, Adv.
Mr. Darpan K.M., Adv.
Mr. Shadan Farasat,Adv.
Mr. A. Sitaraman, Adv.
Mr. Vibhor Jain, Adv.
Mr. Colin Gonsalves, Sr. Adv.
Ms. Sija Nair Pal, Adv.
Mr. Satya Mitra,Adv.
For Respondent(s) Mr. Ranjit Kumar, SG Mr. Sanjay Jain, ASG Ms. V. Mohana, Sr. Adv.
Ms. Binu Tamta, Adv.
Mr. Saurab Kirpal, Adv.
Mr. Pankaj Pandey, Adv.
Mr. S. Wasim A. Qadri, Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Sidharath Luthra, Sr. Adv.
Mr. Gautam Khazanchi, Adv.
Ms. Tara Narula, Adv.
Ms. Gargi Khanna,Adv.
Mr. Siddarth Mehta, Adv.
Mr. Nikhil Nayyar, Adv.
Mr. N. Sai Vinod, Adv.
6Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv.
Ms. Anil Katiyar.
UPON hearing the counsel the Court made the following O R D E R Let the reply be filed in I.A. No. 3/2016 in SLP(C) No. 26560 of 2016 in four weeks.
List the matters in the third week of January, 2017 on a regular day.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER