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Supreme Court - Daily Orders

Wildlife First vs Ministry Of Forest And Environment on 15 April, 2014

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ITEM NO.1                       COURT NO.3             SECTION PIL


                S U P R E M E       C O U R T   O F    I N D I A
                                 RECORD OF PROCEEDINGS

I.A.Nos. 4-6 IN      WRIT PETITION (CIVIL) NO. 109 OF 2008

WILDLIFE FIRST & ORS.                                     Petitioner(s)

                     VERSUS

UNION OF INDIA & ORS.                                     Respondent(s)

(For directions and impleadment and office report)

Date: 15/04/2014       These applications were called
                         on for hearing today.

CORAM :
            HON’BLE MR. JUSTICE H.L. DATTU
            HON’BLE MR. JUSTICE S.A. BOBDE

For Petitioner(s)        Mr. Shyam Divan, Sr. Adv.
                         Mr. P.K. Manohar,Adv.

For Respondent(s)         Mr. D.S. Mahra,Adv.

                         Mr.     J.S. Attri, Sr. Adv.
                         Ms.     Yogmaya Agnihotri, Adv.
                         Mr.     Shivraj Gaonkar, Adv.
                         Ms.     Sukhbeer Kaur Bajwa, Adv.
                         Mr.     Shreekant N. Terdal,Adv

                         Mr. Gopal Singh,Adv
                         Mr. Rituraj Biswas, Adv.

                         Mr.     A. Mariarputham, Adv.Gen.
                         Ms.     Aruna Mathur, Adv.
                         Mr.     Yusuf, Adv.
                         Mr.     Ashok S Pillai, Adv.
                         for     M/S Arputham,Aruna & Co. ,Adv

                         Ms. Vartika Sahay Walia, Adv.
                         for M/S Corporate Law Group ,Adv

                         Ms. C.K. Sucharita ,Adv

                          Mr. Nitin S Tambwekar, Adv.
                          Mr. A.P. Mayee, Adv.
                           2



               Mr. Atul Jha, Adv.
               Mr. Sandeep Jha, Adv.
               Mr. D.K. Sinha, Adv.

               Mr. V.G. Pragasam, Adv.
               Mr. S.J. Aristotle, Adv.
               Mr. Prabu Rama Subramanian, Adv.

               Mr. Suryanaranyana Singh, AAG
               Ms. Pragati Neekhra, Adv.

               Mr. Ranjan Mukherjee, Adv.
               Mr. Subhro Sanyal, Adv.
   UPON hearing counsel the Court made the following
                       O R D E R

All respondents are served. They have not filed any objections to the prayer in this application. Therefore, the prayer made in the application is granted.

Learned counsel for the petitioners/applicants is directed to file amended memo of parties within three weeks’ time from today.

Reply, if any by respondent Nos. 2 and 3 be filed within three weeks’ time finally.

List immediately thereafter.

[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar