Supreme Court - Daily Orders
Shamnad Basheer vs Union Of India . on 28 November, 2018
Bench: S.A. Bobde, L. Nageswara Rao, R. Subhash Reddy
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ITEM NO.5, 5.1 COURT NO.5 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(Civil) No. 600/2015
SHAMNAD BASHEER Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH APPLN(S). FOR PERMISSION TO FILE ADDL. DOCUMENTS,
INTERVENTION APPLN.)
WITH
W.P.(C) No. 576/2018 (X)
Date : 28-11-2018 These matters were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Zoheb Hossain, AOR
Mr. Gopal Shankar Narayan, Adv.
Mr. Adeeba Mujathid, Adv.
Mr. Vivek Gurnani, Adv.
For Petitioner(s)/ Mr. Vikas Singh, Sr. Adv.
Respondent(s) Mr. Ardhendumauli Kumar Prasad, AOR
Mr. Amritesh Raj, Adv.
Mr. Piyush Singh, Adv.
Mr. Nitesh Ranjan, Adv.
Mr. Vaibhav shrivastava, Adv.
Mr. Sashank Saxena, Adv.
Mr. Namit Saxena, adv.
Ms. Taruna Ardhendumauli Prasad, Adv.
For Respondent(s) Mr. Rakesh Munjal, Sr. Adv.
Mr. S.S. Ray, Adv.
Mr. Puneet Gupta, Adv.
Mr. Vaibhav Gulia, Adv.
Ms. Rakhi Ray, AOR
Signature Not Verified
Mr. V. Giri, Sr. Adv.
Digitally signed by
CHARANJEET KAUR
Date: 2018.11.28
16:50:40 IST
Reason: Mr. A.Karthi K., Adv.
Ms. Rakhi Ray, Adv.
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Mr. Atmaram N.S. Nadkarni, A.S.G.
Ms. Suhasini Sen, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Leelesh Krishna, Adv.
Mr. Merusagar Samantray, Adv.
Mr. Arvind Kumar Sharma, Adv.
Mr. Salvadar Santosh Rebellow, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Sajan Poovayya, Sr. Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. Pratibhanu Singh Kharola, Adv.
Ms. Priyanka M.P., Adv.
Mr. E.C. Agrawala, AOR
Mr. Anand Varma, AOR
Mr. Puneet Gupta, Adv.
Mr. Ravinder Singh, Adv.
Mrs. Reeta Dewan Puri, Adv.
Prof. Paramjit Jaswal, Adv.
Prof. K.D. Rao, Adv.
Mr. P.N. Puri, AOR
Mr. Prabhas Bajaj, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Abhishek, Adv.
Mr. Gaurav Sharma, AOR
For Applicant(s) Ms. M. Sidhu, Adv.
Mr. P Vinay Kumar, Adv.
Mr. P.S. Narasimha, Sr. Adv.
Mr. S.S. Ray, Adv.
Mr. Puneet Gupta, Adv.
Ms. Rakhi Ray, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for intervention is dismissed as withdrawn.
Shri Atmaram N.S. Nadkarni,learned Additional Solicitor General appearing on behalf of the Union of India, Ministry of Human Resource & Development states that the Government has prepared a report 3 and shall further convene a meeting of all the parties to these petitions, NTA and the Bar Council of India; seek their views and make appropriate recommendations for the holding of the examination within four weeks.
List thereafter.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar