Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India . on 14 September, 2022
Bench: Ajay Rastogi, B.V. Nagarathna
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ITEM NO.1 COURT NO.9 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). 188/2004
M/S. RAIGANJ CONSUMER FORUM PETITIONER(S)
VERSUS
UNION OF INDIA . & ORS. RESPONDENT(S)
(IA No. 84594/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
110706/2021 – CLARIFICATION/DIRECTION, IA No. 110701/2021 -
INTERVENTION APPLICATION)
WITH
T.C.(C) No. 2/2004 (XVI-A)
(IA No. 42747/2021 - APPROPRIATE ORDERS/DIRECTIONS)
CONMT.PET.(C) No. 701/2021 in T.C.(C) No. 2/2004 (XVI-A)
(IA No. 35282/2021 - EXEMPTION FROM FILING O.T.)
CONMT.PET.(C) No. 942/2021 in T.C.(C) No. 2/2004 (XVI-A)
(FOR ADMISSION)
Date : 14-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Deepanshu, Adv.
Mr. Bhargava V. Desai, AOR
Ms. Charu Modi, Adv.
Mr. Utkarsh Vats, Adv.
Mr. Pankaj Kumar Mishra, AOR
Mr. Soumya Dutta, AOR
Mr. Ranjan Mukherjee, AOR
Signature Not Verified
Mr. Shantanu Bhowmick, Adv.
Mr. Rajiv Goel, Adv.
Digitally signed by
POOJA SHARMA
Date: 2022.09.17
13:05:59 IST
Reason: Ms. Aayushi, Adv.
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
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Ms. Bina Madhavan, Adv.
Ms. Akanksha Mehra, Adv.
Mr. Dhruv Sharma, Adv.
Mr. Raghav Agrawal, Adv.
M/s Lawyer’s Knit & Co., AOR
Mr. Shailendra Bhardwaj, AOR
Mr. Ashok Kumar Singh, AOR
Mr. A. P. Mohanty, AOR
Mr. R. Gopalakrishnan, AOR
Ms. Minakshi Vij, AOR
M/S. Ap & J Chambers, AOR
Mr. Yash Pal Dhingra, AOR
Ms. Swarupama Chaturvedi, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Prashant Singh, Adv.
Mr. Raghav Sharma, Adv.
Mr. Raj Bahadur Yadav, AOR
Ms. Shalu Sharma, AOR
Mr. Ranjan Mukherjee, AOR
Mr. S. Ravi Shankar, AOR
Mr. Somnath Mukherjee, AOR
Mr. Alok Gupta, AOR
Mr. Surya Kant, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. M. C. Dhingra, AOR
Mr. Ashwani Kumar, AOR
Ms. Varsha Singh Chaudhry, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Bijender Singh, Adv.
Ms. Sandhya Singh, Adv.
Mr. Kusum Chaudhary, AOR
M/S. K J John And Co, AOR
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Ms. Chitra Markandaya, AOR
Ms. Suruchii Aggarwal, Sr. Adv.
Mr. P.R. Chauhan, Adv.
Mr. Viraj Kadam, Adv.
Mr. Manish Kumar Vikkey, Adv.
Mr. Pankaj Kumar Mishra, AOR
Mr. Abhijit Sengupta, AOR
Mr. B. K. Pal, AOR
Mr. Shubham Bhalla, AOR
Mr. K. S. Rana, AOR
Mr. Arun K. Sinha, AOR
Ms. Suruchii Aggarwal, Sr. Adv.
Mr. P.R. Chauhan, Adv.
Mr. Viraj Kadam, Adv.
Mr. Soumya Dutta, AOR
Mr. V. Giri, Sr. Adv.
Mr. Ravi Raghunath, Adv.
Ms. Ankita Gupta, Adv.
Mr. Sanyat Lodha, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Omkar Jayant Deshpande, Adv.
Mr. Rana Sandeep B., Adv.
Mr. Mohit D. Ram, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. Jatinder Kumar Sethi, Dy.AG
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Jatinder Kumar Bhatia, AOR
Mr. H.S. Phoolka, Sr. Adv.
Mr. Jagjit Singh Chhabra, AOR
Mr. Saksham Maheshwari, Adv.
Mr. Subhasish Bhowmick, AOR
Mrs. Tanuj Bagga Sharma, AOR
Dr. M.K. Ravi, Adv.
Mr. Ajay Pal, AOR.
Mr. Mayank Dahiya, Adv.
Ms. Varuna Bhandari Gugnani, Adv.
Mr. Bhakti Vardhan Singh, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Let I.A. Nos. 33106, 45905, 62731, 62733 of 2019, I.A. Nos. 131614, 94002, 94012, 130756, 130757, 130807 of 2020, I.A. Nos. 110701, 110706, 27236, 77270, 58090, 58091, 132614, 132630, 132638, 132644, 132657, 132665, 32653 of 2021 and I.A. Nos. 75903, 75905, 84589 of 2022 in W.P. (C) No. 188/2004 and I.A. No. 25407 of 2018, I.A. Nos. 79102, 80258, 80260, 80264 of 2020, I.A. Nos. 42747, 147184, 147185, 147187, 147188, 158706 of 2021 and I.A. No. 62749 of 2022 in T.C. (C) No. 2 of 2004 be listed on the next date of hearing.
Let the Counsel appearing for the Committee may file short written response in form of compilation and soft copy be made available to the respective lawyers who have filed their IAs, at least two weeks before the next date of hearing. Mr. Ranjan Mukherjee, learned Advocate has brought to our notice that certain IAs which are pending in the instant proceedings, the applicant(s) want to withdraw because of change in circumstances. Let the list of such IAs be furnished to the Registry and all such IAs may be separately shown in the cause list.
List on 18.10.2022.
(POOJA SHARMA) (MONIKA DEY) COURT MASTER (SH) COURT MASTER (NSH)