Supreme Court - Daily Orders
Naz Foundation (India) Trust vs U.O.I on 27 August, 2014
ITEM NO.73 REGISTRAR COURT. 2 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Writ Petition(s)(Civil) No(s). 147/2014
NAZ FOUNDATION (INDIA) TRUST Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(with appln. (s) for directions and office report)
Date : 27/08/2014 This petition was called on for hearing today.
For Petitioner(s) Ms.Amritananda Chakravorty,adv.
Mr. Purushottam Sharma Tripathi ,Adv.
For Respondent(s) Mr.Ashutosh Kr.Sharma,adv.
Mr. Abhishek Atrey ,Adv.
Mr. G. N. Reddy ,Adv.
Ms.Subhra Rai,adv.
Mr. Gopal Singh ,Adv.
Mr.Sudeep Yadav,adv.
Mr. M. R. Shamshad ,Adv.
Mr. M. Yogesh Kanna ,Adv.
Mr.Rudreshwar Singh,adv.
Mr. Samir Ali Khan ,Adv.
Mr.Yusuf Khan,adv.
M/s Arputham ,Adv.
Aruna & Co. ,Adv.
Mr.Navnit Kumar,adv.
M/s Corporate Law Group ,Adv.
Mr.K.V.Jagdishvaran,adv.
Ms. G. Indira ,Adv.
Ms.Shriya Raj Chauhan,adv.
Ms. Liz Mathew ,Adv.
Mr.Abhishek Kr.Jha,adv.
Ms. Pragati Neekhra ,Adv.
Mr.Anilendra Kant Srivastava,adv.
Ms. Sushma Suri ,Adv.
Signature Not Verified
Mr.Anip Sachthey,adv.
Digitally signed by
Sushma Kumari Bajaj
Date: 2014.08.29
Mr.Saakaar Sardana,adv.
11:33:11 IST
Reason: Ms.K.Enatoli Sema,adv.
Mr.Amit Kumar Singh,adv.
Ms.Prabha Shankar Dwivedi,adv.
….......2
ITEM NO.73 -2-
Ms.Nupur Choudhary,adv.
Mr.Kamal Mohan Gupta,adv
Mr.K.K.Mahalik,adv.
Mr.Jagjit Singh Chhabra,adv.
Mr.Yogesh Kanna,adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel representing the States of Kerala, U.P.,Sikkim & the Union of India have stated that the copies of the pleadings have not been provided to them by the petitioner. Ld.counsel for the petitioner is directed to provide the copies of the pleadings to the Ld.counsel for the above respondents within a week's time and file proof. Ld.counsel shall file the counter affidavit within a period of four weeks thereafter.
Ld.counsel for the States of H.P.,A.P. Bihar, Uttrakhand, Tripura, Nagaland, Andaman & Nicobar, Union Territory at Chandigarh, Tamil Nadu & Tripura seek and are given four weeks time as last chance to file the counter affidavit. The other served respondents shall also be at liberty to file the counter affidavit within the period provided above whereafter no further extension shall be granted.
List again on 13.11.2014.
(M K HANJURA) Registrar SB