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In Re : Order Dated 27/01/2025 Passed By ... vs Shri Tushar Mehta on 18 March, 2025

Bench: B.R. Gavai, Surya Kant, Abhay S. Oka

     ITEM NO.301                                  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

     SUO MOTO WRIT PETITION(CIVIL)                      No(s).       2/2025


     IN RE :                  ORDER DATED 27/01/2025 PASSED BY LOKPAL OF INDIA
                              AND ANCILLARY ISSUES

     Date : 18-03-2025 This petition was called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE B.R. GAVAI
                              HON'BLE MR. JUSTICE SURYA KANT
                              HON'BLE MR. JUSTICE ABHAY S. OKA

                                     By Courts Motion

                                          Shri Kapil Sibal, Sr. Adv.
                                          Ms. Aparajita Jamwal,Adv.

                                          Shri B.H. Marlapalle, Sr. Adv.
                                          Mr. Anish Kr. Saurabh,ADv.
                                          Mr. Ajit Pravin Wagh,Adv.

                                          Shri Ranjit Kumar,Sr.Adv.

     For Petitioner(s) :

     For Respondent(s) :

                                          Shri Tushar Mehta, Solicitor General
                                          Mr. Kanu Agrawal,Adv.
                                          Mr. Madhav Singhal,Adv.
                                          Mr. Aman Mehta,Adv.
                                          Mr. M.K. Maroria,Adv.

                               UPON hearing the counsel, the Court made the following
                                                  O R D E R

1. In pursuance to the notice issued by this Court, the complainant is personally present in the Court. He has already filed his memorandum of written submissions.

2. On a specific query being put to him, as to whether he would like to have assistance of a counsel from the Legal Aid Services.

The complainant states that he has placed his submissions on record Digitally signed by NARENDRA PRASAD Date: 2025.03.19 and therefore he does not need any legal assistance. 14:49:14 IST Reason:

3. Be that as it may, this Court finds that it will be 1 appropriate that in addition to the learned senior counsel already assisting the Court, Shri Ranjit Kumar, learned senior counsel, also assist us as an Amicus Curiae. We, therefore, have requested Shri Ranjit Kumar, learned senior counsel, to assist us as an Amicus Curiae.

4. The request of the Court is graciously accepted by Shri Ranjit Kumar, learned senior counsel.

5. We direct the Registry to furnish a complete set of papers/pleadings to Shri Tushar Mehta, learned Solicitor General of India, Shri Kapil Sibal, Shri B.H. Marlapalle and Shri Ranjit Kumar, learned senior counsel.

6. The Registry is directed to accept the submissions of all the aforesaid senior counsel through their respective assisting counsel.

7. List the matter on 15th April, 2025 at 2.00 P.M. (NARENDRA PRASAD) (ANJU KAPOOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR 2