Supreme Court - Daily Orders
Praneeth K vs University Grants Commission (Ugc) on 31 July, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.12 Court 5 (Video Conferencing) 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). 724/2020
PRANEETH K & ORS. Petitioner(s)
VERSUS
UNIVERSITY GRANTS COMMISSION (UGC) & ORS. Respondent(s)
(FOR IA No.65999/2020-EX-PARTE AD-INTERIM RELIEF and IA
No.66000/2020-EXEMPTION FROM FILING AFFIDAVIT and IA No.65998/2020-
APPROPRIATE ORDERS/DIRECTIONS[FOR FURTHER HEARING] and IA No.
68305/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No. 68304/2020
- INTERVENTION APPLICATION)
WITH
W.P.(C) No. 739/2020 (PIL-W)
(FOR STAY APPLICATION ON IA 67748/2020 and FOR APPLICATION FOR
EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT ON IA
67751/2020 and FOR EXEMPTION FROM FILING O.T. ON IA 67752/2020 and
FOR INTERVENTION APPLICATION ON IA 68164/2020 and FOR EXEMPTION
FROM FILING AFFIDAVIT ON IA 68166/2020)
Diary No(s). 15056/2020 (XIV)
( IA No.67703/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED and
JUDGMENT and IA No.67702/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.67763/2020-INTERVENTION/IMPLEADMENT and IA No.67705/2020-
INTERVENTION/IMPLEADMENT and IA No.67704/2020-PERMISSION TO FILE
PETITION (SLP/TP/WP/..))
W.P.(C) No. 746/2020 (X)
(FOR I.R. and IA No.68338/2020-GRANT OF INTERIM RELIEF and IA
No.68344/2020-EXEMPTION FROM FILING AFFIDAVIT)
W.P.(C) No. 745/2020 (X)
(FOR IA No.68287/2020-EXEMPTION FROM FILING AFFIDAVIT)
W.P.(C) No. 741/2020 (PIL-W)
(FOR IA No.67996/2020-EXEMPTION FROM FILING O.T. and IA
No.67995/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 31-07-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
Signature Not Verified
HON'BLE MR. JUSTICE M.R. SHAH
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.07.31
For petitioner(s)
14:55:12 IST
Reason: Dr. Abhishek Manu Singhvi, Sr. Adv.
746/20 Mr. Dhruv Mehta, Sr. Adv.
Mr. Raj Kamal, AOR
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Mr. Sanjay Kr. Dubey, Adv.
Mr. Aavishkar Singhvi, Adv.
Mr. Malak Bhatt, Adv.
Mr. Aseem Atwal, Adv.
Mr. Kartavya Batra, Adv.
Mr. Sanpreet Singh, Adv.
724/20 Mr. Alakh Alok Srivastava, Advocate-On-Record
Ms. Anubha Shrivastava Sahai, Advocate
Ms. Meenakshi Arora, Sr. Adv.
Ms. Neela Gokhale, Adv.
Ms. Anannya Ghosh, AOR
739/20 Mr. Shyam Divan, Sr. Adv.
Ms. Samiksha Godiyal, Adv.
Mr. Nikhil Ranjan, Adv.
Ms. Pratyushi Mehta, Adv
Mr. Pranaya Goyal, AOR
Mr. Jaideep Gupta, Sr. Adv
Mr. Raghunath Chakaraborty, Adv
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv
Mr. Pravar Veer Misra,Adv.
M/S. Lambat And Associates, AOR
Mr. Shivankar Sharma ,Adv
Talha Abdul Rahman, AOR
Mr. Mohd. Shaz Khan, Adv
Mr. Udit Atul Konkanthankar, Adv
For Respondent(s) Mr. Tushar Mehta (Ld. SG)
UGC Mr. Apoorv Kurup, AOR
Ms. Nidhi Mittal, Adv.
Mr Siddharth Nigotia, Adv.
Ms. Upama Bhattacharjee, Adv.
Mr. Vinay Navare, Senior Advocate
Dr. Uday Prakash Warunjikar, Advocate
Mr. Abhay Anil Anturkar, Adv
Dr. R. R. Deshpande, AOR
For M/S. Dr. R.R. Deshpande And Associates
GNCTD Mr. Chirag M. Shroff, Advocate
Ms. Sanjana Nangia, Advocate
Ms. Abhilasha Bharti, Advocate
Maharashtra Mr. Rahul Chitnis, ADV
Mr. Sachin Patil, AOR
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W.B. Mr. Kishore Dutta, Sr. Advocate
Mr. Vikas Mehta, AOR
Mr. Vikram Mehta, Adv
Mr. Sanjay Basu, Adv
Mr. Apoorv Khator, Adv
Mr. Ritesh Sharma, Adv.
Mr. Namit Saxena, AOR
Mr. Gaurav Agrawal, AOR
70207&208 Mr. Amir Singh Pasrich, Advocate
Ms. Meera Mathur, AOR
70613 Mr. Rahul Shyam Bhandari AOR
Mr. Akash Sinha (Advocate)
Mr. Shubham Saket, Advocate
Mr. Harpreet Singh Hora, Adv
Mr. Chirag, Advocate
68164 Mr. Yashodeep Deshmukh, Adv.
Mr. Akshay Kapadia, Adv.
Mr. Priank Adhyaru, Adv.
Mr. R.P. Goyal, aDv.
70364 Mr. Mihir Desai, Senior Advocate
MFUCTO Ms. Rukhsana Choudhury, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the State of Maharashtra submits that the decision of the State Disaster Management Committee dated 19 th June, 2020 though referred in the counter affidavit has not yet been brought on record. Let the decision of the State Disaster Management Committee be brought on record.
Learned counsel for the NCT of Delhi may also file affidavit. Affidavits be filed on or before 7th August, 2020. Rejoinder, if any, be filed one day before the next date of hearing.
List the matters on 10th August, 2020.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
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