Supreme Court - Daily Orders
Arun Gurtoo vs The State Of Madhya Pradesh on 20 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.38 COURT NO.6 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). 1103/2017
ARUN GURTOO Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(FOR ADMISSION and IA No.118488/2017-STAY APPLICATION)
Date : 20-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Kapil Sibal, Sr.Adv.
Mr. Vivek K. Tankha, Sr. Adv.
Mr. Prashant Sivrajan, Adv.
Mr. Siddharth Sharma, Adv.
Mr. Varun Tankha, Adv.
Mr. Vadhav Mishra, Adv.
Mr. Abhishek Gautam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Kapil Sibal, learned senior counsel submits that the petitioner does not wish to challenge the appointment of the Lokayukta. However, procedure needs to be followed to appoint Lokayukta should be settled once for all.
Issue notice, returnable in four weeks. (ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) Signature Not Verified COURT MASTER Digitally signed by ASHWANI KUMAR Date: 2017.11.21 16:57:56 IST Reason: