Supreme Court - Daily Orders
Aam Aadmi Party vs Union Of India . on 4 July, 2014
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ITEM NO.54 COURT NO.1 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). 163/2014
AAM AADMI PARTY & ANR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Fali S. Nariman, Sr. Adv.
Mr. Shanthi Bhushan, Sr. Adv.
Mr. Rohit Kumar Singh, Adv.
Mr. Govind, Adv.
Mr. Shubhash Sharma,Adv.
Mr. Jayant Bhushan, Adv.
Ms. Neha Rastogi, Adv.
Mr. Kartik Seth, Adv.
Mr. Rishikesh Kumar, Adv.
Ms. Kamini Jaiswal ,Adv.
For Respondent(s)
R-1 Mr. P.S. Narsimha, Sr. Adv.
Mr. Sridhar Potaraju, Adv.
Mrs. V. Mohana, Adv.
Mr. Arjun Singh, Adv. for
Ms. Sushma Suri, Adv.
R-2 Mr. Ashok Desai, Sr. Adv
Mr. Aman Sinha, Adv.
Mr. Sanjan Kumar Pathak, Adv.
Mr. Rajeev Kr. Singh, Adv.
R-3 Mr. K. Parasaran, Sr. Adv.
Signature Not Verified
Mr. K.C. Mittal, Adv.
Mr. Arvind Kumar Gupta ,Adv.
Digitally signed by
Pardeep Kumar
Date: 2014.07.04
16:33:38 IST
Reason:
2
UPON hearing counsel the Court made the following
O R D E R
Since the matter involves interpretation of the constitutional provisions particularly Articles 239AA and 239AB read with Section 50 of the National Capital Territory of Delhi Act, 1991, we are of the view that the matter needs to be heard by a 5-Judge Constitution Bench.
List the matter for final disposal on 5.8.2014 before a Constitution Bench as agreed to by learned senior counsel for the parties.
Needless to say that the pendency of the writ petition before this Court is no impediment for the learned Lieutenant Governor of Delhi to take appropriate decision in the matter.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER