Supreme Court - Daily Orders
Public Interest Foundation vs Union Of India on 8 March, 2016
Bench: Ranjan Gogoi, Arun Mishra, Prafulla C. Pant
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ITEM NO.303 COURT NO.7 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
Writ Petition(s)(Civil) No(s). 536/2011
PUBLIC INTEREST FOUNDATION & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ANR Respondent(s)
(with appln. (s) for bringing on record and bringing on record the
additional facts and intervention and permission to appear and
argue in person and office report)
WITH
W.P.(Crl.) No. 208/2011
(With appln.(s) for permission to file additional documents and
Office Report)
W.P.(C) No. 800/2015
(With Office Report)
Date : 08/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Dinesh Dwivedi, Sr. Adv.
Mr. Ashish Mohan,Adv.
Mr. Chetan Rai Wahi, Adv.
Mr. Krishnam Mishra, Adv.
Mr. Nishant Singh, Adv.
Mr. Yasharth Kant, Adv.
Mr. Manish Srivastav, Adv.
Mr. K. K. Mohan,Adv.
M/s. AP & J Chambers
Mr. Z.U. Khan, Adv.
Mr. R. D. Upadhyay,Adv.
Mr. A.K. Upadhyay, Adv.
Signature Not Verified
Digitally signed by
For Respondent(s)
VINOD LAKHINA
Date: 2016.03.10
Mr. R. Balasubramanium, Adv.
Mr. T.A. Khan, Adv.
10:11:35 IST
Reason:
Mr. B.K. Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Nalin Kohli, Adv.
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Mr. Santosh Kumar, Adv.
Mr. B.V. Balaram Das, Adv.
Mr. Satya Narain, In-person
Mr. Suryanarayana Singh, Sr. Addl.AG
Mr. Vikas Bansal, Adv.
Mr. Mukul Singh, Adv.
Ms. Pragati Neekhra, Adv.
Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering, Adv.
Ms. Meenakshi Arora, Sr. Adv.
Ms. Monisha Handa, Adv.
Mr. Mohit D. Ram,Adv.
Dr. Manish Singhvi, Adv.
Mr. Prashant Kumar, Adv.
Mr. Mayan Prasad, Adv.
Mr. Saurabh S. Sinha, Adv.
Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, Adv.
Mr. Balasubramaniam, Adv.
Mr. Khwairakpam Nobin Singh, Adv.
Ms. Tulika Prakash, Adv.
Mr. V.G. Pragasam, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. Riku Sarma, Adv.
Mr. Navnit Kumar, Adv.
For M/s. Corporate Law Group
Mr. Anil Shrivastav, Adv.
Mr. Rituraj Biswas, Adv.
Mr. C.D. Singh, Adv.
Ms. Sakshi Kakkar, Adv.
Ms. Saumya Kalra, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Jatinder Kumar Bhatia, Adv.
Mr. Mukesh Verma, Adv.
Mr. M.Yogesh Kanna, Adv.
Mr. Jayant Patel, Adv.
Mr. Gopal Singh, Adv.
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Mr. Shivam Singh, Adv.
Mr. Sunil Fernandes, Adv.
Ms. Astha Sharma, Adv.
Mr. Sudarshan Singh Rawat,Adv.
Mr. Avijit Bhattacharjee, Adv.
Mr. Milind Kumar, Adv.
Ms. Hemantika Wahi, Adv.
Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham,Adv.
Mr. Yusuf Khan, Adv.
M/s. Arputham Aruna & Co.
Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Ishu Prayas, Adv.
Mr. S.Spandana Reddy, Adv.
Ms. Ruchi Kohli,Adv.
Mr. Dharmendra Kumar Sinha, Adv.
Ms. K. Enatoli Sema, Adv.
Mr. Edward Belho,Adv.
Mr. Amit Kumar Singh,Adv.
Mr. S.A. Haseeb, Adv.
Ms. Aishvarya Bhati, Adv.
Ms. Sushma Suri, Adv.
Mr. Sapam Biswajit Meitei, Adv.
Ms. Lingthoingambi Thongam, Adv.
Ms. B. Khushbansi, Adv.
Mr. Ashok Kr. Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
One of the questions referred to the present Bench is extracted below :
Whether disqualification for membership can be laid down by the Court beyond Article 102(a) to (d) and the law made by 4 Parliament under Article 120(e)?
In view of Article 145(3) of the Constitution, it is a Bench of a minimum of five Judges, which in our considered view, ought to answer the above question.
Though, the learned counsel appearing for the Union of India has placed before us a decision of the Constitution Bench in 2014 (9) SCC 1, titled as “Manoj Narula v. Union of India”, particularly, the view expressed by brother Justice Madan B. Lokur, having read the said views, we cannot agree with the learned counsel that the same conclusively answers the question referred to us, as extracted above.
We, therefore, direct the Registry to place the papers before Hon'ble the Chief Justice of India on the administrative side for referring the matters to a larger Bench in view of Article 145(3) of the Constitution.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master