Supreme Court - Daily Orders
Naz Foundation (India) Trust vs U.O.I on 28 January, 2015
ITEM NO.42 REGISTRAR COURT. 2 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Writ Petition(s)(Civil) No(s). 147/2014
NAZ FOUNDATION (INDIA) TRUST Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(with appln. (s) for directions and exemption from filing O.T. and
office report)
Date : 28/01/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Mukesh Kumar Singh,adv.
Mr. Purushottam Sharma Tripathi,Adv.
For Respondent(s) Mr.Himanshu Mehra,adv.
Mr. Abhishek Atrey,Adv.
Mr.A.Selvin Raja,adv.
Mr. Aniruddha P. Mayee,Adv.
Ms.K.Enatoli Sema,adv.
Mr. Balaji Srinivasan,Adv.
Mr. G. N. Reddy,Adv.
Ms.Shubhra Rai,adv.
Mr. Gopal Singh,Adv.
Mr. Kamal Mohan Gupta,Adv.
Mr.K.K.Mahalik,adv.
Mr. Kuldip Singh,Adv.
Mr.Shashank Singh,adv.
Mr. M. R. Shamshad,Adv.
Ms.Shubhada Deshpande,adv.
Mr. M. Yogesh Kanna,Adv.
Mr. Samir Ali Khan,Adv.
Mr. V. G. Pragasam,Adv.
M/s Arputham,Adv.
Aruna & Co.,Adv.
M/s Corporate Law Group,Adv.
Signature Not Verified
Mr.K.V. Jagdeshvaran,adv.
Digitally signed by
Sushma Kumari Bajaj
Date: 2015.01.31
Ms. G. Indira,Adv.
10:21:08 IST
Reason: Ms. Liz Mathew,Adv.
Mr.Surayanarayan Singh,adv.
Ms. Pragati Neekhra,Adv.
…...........2
ITEM NO.42 -2-
Mr.Anip Sachthey,adv.
Ms.Surabhi Sardana,adv.
Mr.Gopal Prasad,adv.
Mr.Sanjeev Das,adv.
Mr.Balram Das,adv.
Ms. Sushma Suri,Adv.
Mr.A.Deb Kumar,adv.
Mr.D.S.Mehra,adv.
Mr.Sapam Biswajit Meitei,adv.
Mr.Ashok Kumar Singh,adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Ld.counsel representing the States of Chhatisgarh, Jharkhand, Punjab, Tamil Nadu, Uttranchal and the Union of India have already filed the counter affidavit.
What gets revealed from the perusal of the file is that Ld.counsel for the States of A.P., Assam, Bihar, H.P., Kerala, Sikkim, Tripura, U.P., Andaman & Nicobar and U.T.Chandigarh have failed to file the counter affidavit within the period stipulated under the rules.
Ld.counsel representing the States of M.P., West Bengal, Goa, Pondichery & Haryana shall file the counter affidavit within a period of four weeks.
Four weeks time as last chance is given to the Ld.counsel representing the State of Nagaqland to file the counter affidavit.
Ld.counsel for the petitioner has stated that Ld.counsel for the respondent Nos. 8(Chhatisgarh) & 29(Uttarakhand) has not provided the copy of the counter affidavit to him. Ld.counsel for the respondent Nos. 8 & 29 shall provide the copy of the counter affidavit to the Ld.counsel for the petitioners within a weeks time and file proof. Service of notice is complete on the other respondents, but no one has entered appearance on their behalf.
List again on 06.04.2015.
(M K HANJURA) Registrar SB