Supreme Court - Daily Orders
Jairam Ramesh vs Union Of India And Ors. Ministry Of Law ... on 15 December, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C)No.231/16 etc.etc. 1
ITEM NO.18 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).231/2016
JAIRAM RAMESH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. MINISTRY OF LAW AND
JUSTICE SECRETARY & ORS. Respondent(s)
(IA No.86008/2017-STAY APPLICATION In Connected Case W.P.(C)
No.000561/2017 and IA No.81648/2017-STAY APPLICATION In Connected
Case W.P.(C) No.000558/2017 and FOR ON IA 1/2016
FOR ON IA 2/2016)
WITH
W.P.(C) No.279/2017 (PIL-W)
W.P.(C) No.561/2017 (PIL-W)
(IA No.86008/2017-STAY APPLICATION and )
W.P.(C) No.558/2017 (PIL-W)
(IA No.81648/2017-STAY APPLICATION and FOR ADMISSION)
W.P.(C) No.788/2017 (X)
W.P.(C) No.925/2017 (PIL-W)
(FOR ADMISSION)
Date : 15-12-2017 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) Mr.Arvind Datar, Sr.Adv.
Mr. Nikhil Nayyar, AOR
Mr.N.Sai Vinod, Adv.
Mr.Dhananjay Baijal, Adv.
Ms.Smriti Shah, Adv.
Mr.Divyanshu Rai, Adv.
Mr.Mohan Parasaran, Sr.Adv.
Mr.Muhammad Ali Khan, Adv.
Mr.Abhishek, Adv.
Mr.Jebraj, Adv.
Signature Not Verified
Mr.Omar Hoda, Adv.
Mr.Nikhil Swami, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.12.16
12:06:23 TLT
Reason:
Ms.Divya Swami, Adv.
WP(C)No.231/16 etc.etc. 2
Mr.Arun Monga, Adv.
Ms.Divya Sharma, Adv.
Ms.Marcellina Kalikotey, Adv.
Ms. Mayuri Raghuvanshi, AOR
Mr.Kapil Sibal, Sr.Adv.
Mr.Muhammad Ali Khan, Adv.
Mr.Omar Hoda, Adv.
Mr.R.V.Prabhat, Adv.
Mr.Vikram Aditya, Adv.
Mr.Abishek Jebraj, Adv.
Mr.Rajesh Inamdar, Adv.
Mr.Vikram Aditya Singh, Adv.
Mr.Aditya Bhat, Adv.
Mr. Gautam Talukdar, AOR
Mr.Vivek Chib, Adv.
Ms. Ruchira Goel, AOR
Mr.Kushal Gupta, Adv.
Mr.Asif Ahmed, Adv.
Mr.Vikramaditya, Adv.
Ms.Gayatri Singh Jamwal, Adv.
Ms.Pracheta Kar, Adv.
Mr. Rupesh Kumar, Adv.
Mr.Rajeev Sharma, Adv.
Ms.Neelam Sharma, Adv.
Mr.Pravesh Bahuguna, Adv.
For Respondent(s) Mr.K.K.Venugopal, Sr.Adv.
Mr.S.S.Shamshery, Adv.
Mr.V.Shekhar, Adv.
Ms.Rukmani Bobde, Adv.
Mr.Zoheb Hossain, Adv.
Mr.M.K.Maroria, AOR
Mr.K.V.Vijayakumar, Adv.
Ms.Maitreyee Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
W.P.(C)No.231 of 2016
Issue notice.
As the similar matters [W.P.(C)No.494/2012 and other connected matters] have already been directed to be listed before the Constitution Bench on 17.01.2018, let this matter be also WP(C)No.231/16 etc.etc. 3 listed on the same day.
W.P.(C)No.279/2017, W.P.(C)No.558/2017, W.P.(C)No.561/2017, W.P. (C)No.788/2017 and W.P.(C)No.925/2017 Let the matter be listed on 04.01.2018.
In the meantime, as agreed to by the learned Attorney General for India, he shall file the amended Draft Rules before the Court on the next date of hearing so that the same shall be in consonance with the judgment rendered by this Court. He shall also serve copies of the same on Mr.Arvind Datar and Mr.Mohan Prasaran, learned senior counsel who shall peruse the same and, if necessary, point out anything contrary to the learned Attorney General before the matter is taken up by the Court.
(Chetan Kumar ) (H.S.Parasher) Court Master Assistant Registrar