Supreme Court - Daily Orders
National Legal Service Authority vs Union Of India on 17 February, 2014
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ITEM NO.29 REGISTRAR COURT.1 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 212 OF 2013
BEFORE THE REGISTRAR M.A. SAYEED
NATIONAL LEGAL SERVICE AUTHORITY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for exemption from filing O.T.)
Date: 17/02/2014 This Petition was called on for hearing today.
For Petitioner(s)
Ms. Anitha Shenoy,Adv.
For Respondent(s)
Dr. Monika Gusain,Adv.
Mr. Suryanarayana Singh, Adv.
Ms. Pragati Neekhra ,Adv
Mr. M.T. George ,Adv
Ms. Shubhra Rai, Adv.
Mr. Gopal Singh ,Adv
Mr. P.V. Yogeswaran ,Adv
Mr. Avijit Bhattacharjee ,Adv
Ms. Aruna Mathur, Adv.
M/S Arputham,Aruna & Co. ,Adv
Ms. Rachana Srivastava ,Adv
Mr. D.S. Mahra ,Adv
Mr. C.D. Singh ,Adv
Mr. Mishra Saurabh ,Adv
Mr. Ashok Kumar Singh ,Adv
Mr. Rudreshwar Singh, Adv.
Mr. Neeraj Kr. Rai, Adv.
Mr. Rudreshwar Singh, Adv.
Mr. Neeraj Kumar Rai, Adv.
Mr. Samir Ali Khan ,Adv
Mr. S.J. Aristotle, Adv.
Mr. Prabu Ramasubramani, Adv.
Mr. V.G. Pragasam ,Adv
Mr. Balasubramanian, Adv.
Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira ,Adv
Ms. K. Enatoli Sema, Adv.
Item No.29 -2-
Mr. Amit Kumar Singh, Adv.
Mr. M.P. Singh, Adv.
Mr. Saurabh Mishra, Adv.
Mr. Anil Shrivastava, Adv.
Mr. Rituraj Biswas, Adv.
Mr. Saakaar Sardana, Adv.
Mr. Anip Sachthey, Adv.
Mr. Pravesh Thakur, Adv.
Ms.Pragyan Sharma, Adv.
Mr. Heshu Kayina, Adv.
Mr. G.M. Kawoosa, Adv.
Mr. Ashok Mathur, Adv.
Ms. Preeti Bhardwaj, Adv.
Ms. Hemantika Wahi, Adv.
Mr. Ashutosh Kr. Sharma, Adv.
Ms. Rachna Srivastava, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Saurabh Shyam Shamshery, Adv.
Ms. Bansuri Swaraj, Adv.
Mr. Nirnimesh Dubey, Adv.
UPON hearing counsel the Court made the following
O R D E R
The status of the respondents is shown in the Tabular Chart, a perusal of which indicates that barring respondent No.19 - State of Manipur, respondent No.25 - State of Rajasthan, respondent No.12, State of Himachal Pradesh, respondent No.7 - State of Bihar and respondent No.26 - State of Sikkim, rest of the respondents have not filed their counter affidavit on record. A further submission at Bar has been advanced by the learned counsel for the remaining respondents that they have not been served with the complete set of the pleadings till date. Therefore, though on the last date, final chance was granted to the said respondents for Item No.29 -3- filing counter affidavit, in the interest of justice six weeks’ time is granted, as final chance, for the same subject to service of the complete set of the pleadings on the learned counsel appearing on their behalf within three weeks of which necessary proof be filed on record.
List again on 17.4.2014.
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