Supreme Court - Daily Orders
Suraksha Foundation vs Union Of India on 11 January, 2016
Bench: Chief Justice, A.K. Sikri, R. Banumathi
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ITEM NO.2 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). 793/2015
SURAKSHA FOUNDATION Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with office report)
Date : 11/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Paras Kuhad, Sr. Adv.
Mr. D.P.Singh, Adv.
MS. Sonam Gupta, Adv.
Mr.Jitin Chaturvedi, Adv.
Mr. Sanjay Jain,Adv.
For Respondent(s) Ms.Meenakshi Grover, Adv.
Ms. Madhurima Grover, Adv.
Mr.Vibhu Shankar Mishra, Adv.
Mr. Joydeep Majumdar, Adv.
Mr. Parijat Sinha, Adv.
MS. Reshmi Rea, Adv.
Mr. Rohit Dutta, Adv.
Mr. Chirag M.Shroff, Adv.
Mr. M.Ashwin Reddy, Adv.
Mr. Bhaskar Das, Adv.
Mr. Anil Grover, AAG,
MS. Noopur Singhal, Adv.
Signature Not Verified
Mr. Sanjay Visen, adv.
Digitally signed by
Shashi Sareen
Date: 2016.01.11
10:44:27 IST
Reason: Mr. C.D.Singh, AAG,
Mr. Sandeepan Pathak, Adv.
MS. Sakshi Kakkar,Adv.
MS. Saumya Kalra, Adv.
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Mr. Sapam Biswajit Meiti, adv.
Ms. Lingthoingambi Thongam, adv.
Ms. B.Khushbansi, adv.
Mr. Ashok Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Petitioner to take steps for service upon the unserved respondents. Liberty is given to the petitioner to serve the standing counsel also.
At the oral request of learned counsel for the petitioner, State of Telangana is allowed to be impleaded as party respondent to these proceedings. Issue notice to the newly added respondent. Amended cause-title shall be filed within one week.
(Shashi Sareen) (Saroj Saini) AR-cum-PS Court Master