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Supreme Court - Daily Orders

Extra Judicial Execution Victim And ... vs Union Of India And Ors. on 28 September, 2018

Bench: Madan B. Lokur, Uday Umesh Lalit

     ITEM NO.303                     COURT NO.3                 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)(Criminal)        No(s).   129/2012

     EXTRA JUDICIAL EXECUTION VICTIM        & ANR.             Petitioner(s)

                                           VERSUS

     UNION OF INDIA & ORS.                                     Respondent(s)

     Date : 28-09-2018       This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE MADAN B. LOKUR
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT


                             Dr. Maneka Guruswamy, Adv. (AC)
                             Mr. Govind Manoharan, Adv.
                             Mr. D. Abhinav Rao, Adv.

     For Petitioner(s)       Mr.   Colin Gonsalves, Sr. Adv.
                             Mr.   Shreeji Bhavsar, Adv.
                             Ms.   Olivia Bang, Adv.
                             Ms.   Jyoti Mendiratta, AOR
                             Mr.   Satya Mitra, Adv.

     For Respondent(s)       Mr. K.K. Venugopal, Attorney Gen.
                             Mr. Maninder Singh, ASG
                             Mr. Tushar Mehta, ASG
                             Mr. A.K. Panda, Sr. Adv.
                             Ms. V. Mohana, Sr. Adv.
                             Mr. R. Balasubramanian, Adv.
                             Mr. Sunil J. Mathews, Adv.
                             Mr. Arvind Kr. Sharma, Adv.
                             Mr. Rajiv Nanda, Adv.
                             Mr. Rajat Nair, Adv.
                             Ms. Sabah Iqbal Siddiqui, Adv.
                             Mr. R.K. Sharma, Adv.
                             Ms. Shradha Deshmukh, Adv.
                             Mr. M.K. Maroria, AOR
                             Ms. Ashita Chawla, Adv.
                             Mr. Sunil Mathew, Adv.
                             Mr. B. V. Balaram Das, Adv.
                             Mr. B. Krishna Prasad, AOR
                             Mrs. Anil Katiyar, Adv.
Signature Not Verified
                             Mr. G.S. Makker, AOR
Digitally signed by
SANJAY KUMAR
Date: 2018.10.03
     Manipur
17:07:55 IST
Reason:                      Mr. V. Giri, Sr. Adv.
                             Mr. Leishangthem Roshmani Kh, Adv.
                             Ms. Maibam Babina, Adv.

                                            1
                    Ms. Anupama Ngangom, Adv.

NHRC                Mr. Basava Prabhu S. Patil, Sr. Adv.
                    Mr. Anshuman Ashok, AOR.

                     Mr. Himanshu Shekhar, AOR

                     Ms. Mrinmayee Sahu, AOR

                    Ms. Pinky Behera, AOR

                     Mr. Satya Mitra, AOR

Manipur H.C.        Ms. Sneha Kalita, Adv.


         UPON hearing the counsel the Court made the following

                              O R D E R

To be listed after the pronouncement of Judgment on recusal application in Raj Kumar Brojen [W.P. (Crl.) No. 206/2018] and Lourembam Deben Singh [W.P. (Crl.) No. 205/2018].




(MEENAKSHI KOHLI)                                (ANITA RANI AHUJA)
  COURT MASTER                                      COURT MASTER




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