Supreme Court - Daily Orders
Swapnil Tripathi vs Supreme Court Of India on 9 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.15 COURT NO.1 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).1232/2017
SWAPNIL TRIPATHI Petitioner(s)
VERSUS
SUPREME COURT OF INDIA Respondent(s)
(FOR ADMISSION LD. ATTORNEY GENERAL FOR INDIA)
[I.A.No.138669/2017 – Permission to appear and argue in person]
WITH
[ITEM NO.15.1 - W.P.(C) No.66/2018 (PIL-W)
(FOR ADMISSION and IA No.18220/2018-INTERVENTION APPLICATION)
Date : 09-07-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) In-person
WP(C)No.1232/17
WP(C)No.66/18 Ms. Indira Jaising, Sr. Adv. (Petitioner)
Mr. Shadan Farasat, Adv. [AOR]
Ms. Nehmat Kaur, Adv.
Ms. Rudrakshi Deo, Adv.
For Respondent(s) Mr. K.K. Venugopal, AG
Mr. P.K. Dey, Adv.
Mrs. Madhavi Divan, Adv.
Ms. Sharaddha Deshmukh, Adv.
Mr. A.K. Sharma, Adv.
Mr. G.S. Makker, Adv. [AOR]
For Applicant (s) Mr. Omprakash Parihar, Adv. [AOR]
Mr. Jamshed Mistry, Adv.
Mr. Dushyant Tiwari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by SUBHASH CHANDER Date: 2018.07.09 20:28:35 IST Reason: Application for permission to appear and argue in person is allowed.
... /2 WP(C)No.1232/17 etc. ... (contd.)
- 2 -
Heard in part.
Mr. K.K. Venugopal, learned Attorney General for India has meticulously prepared certain guidelines to be the proposed guidelines and has served copies on the learned counsel for the petitioner / petitioner-in-person.
Ms. Indira Jaising, learned senior counsel shall also serve a copy of the guidelines prepared by her to the learned Attorney General so that he can file comprehensive and holistic guidelines which may be adopted by this Court.
We say so as this is absolutely a non-adversarial litigation.
That apart, the learned Attorney General shall also explore the modalities and time limit for finding technologically viable solutions. We say so as this is the need of the hour and there has to be promptness in such thinking.
List on 23rd July 2018.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar