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Supreme Court - Daily Orders

Lok Prahari, Through Its General ... vs Union Of India And Others on 12 September, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

                                                     1

       ITEM NO.1-PH                                COURT NO.2                  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).784/2015

       LOK PRAHARI, THROUGH ITS
       GENERAL SECRETARY S.N. SHUKLA                                             Petitioner(s)

                                                         VERSUS

       UNION OF INDIA AND OTHERS                                                 Respondent(s)

       (FOR GRANT OF INTERIM RELIEF ON IA 1/2015 FOR [APPLICATION FOR
       BRINGING ADDITIONAL FACTS/DOCUMENT] ON IA 4/2016 FOR [APPLICATION
       FOR DIRECTIONS] ON IA 5/2016 FOR [APPLICATION FOR AMENDMENT OF
       PRAYER IN W.P.] ON IA 8/2016[TO BE TAKEN UP AS FIRST ITEM])

       Date : 12-09-2017 This matter was called on for hearing today.

       CORAM :
                                HON'BLE MR. JUSTICE J. CHELAMESWAR
                                HON'BLE MR. JUSTICE S. ABDUL NAZEER

       For Petitioner(s)                  Mr. S.N. Shukla,
                                          Petitioner-in-person

       For Intervenor(s)                  Ms.   Kamini Jaiswal,Adv.
                                          Ms.   Rani Mishra,Adv.
                                          Mr.   Jatinderpal Singh,Adv.
                                          Ms.   Shruti Dyutt,Adv.


       For Respondent(s)                  Mr.   K.K. Venugopal,A.G.
                                          Mr.   K. Radhakrishnan,Sr.Adv.
                                          Mr.   P.S. Narsimha,ASG (Not present)
                                          Ms.   Vimla Sinha,Adv.
                                          Ms.   Sushma Manchanda,Adv.
                                          Mr.   Tufail A.Khan,Adv.
                                          Mr.   B.V. Balram Das,Adv.

                                          Mr.   Merusagar Samantaray,Adv.
                                          Ms.   Madhvi Diwan,Adv.
                                          Ms.   Lhingneivah,Adv.
                                          Ms.   Viddusshi,Adv.
Signature Not Verified

Digitally signed by DEEPAK
                                          Mr.   Ankur Talwar,Adv.
MANSUKHANI
Date: 2017.09.13 16:17:31 IST
Reason: SIGNER CARD OF
MR. DEEPAK MANSUKHANI
                                          Mr.   Mukesh Kumar Maroria, AOR
IS BEING USED BY MR. OM
PARKASH SHARMA



                                          Mrs. Anil Katiyar, AOR

                                          Mr. B. Krishna Prasad, AOR
                               2


                      Ms. Meenakshi Arora,Sr.Adv.
                      Mr. Mohit D. Ram, AOR

          UPON hearing the counsel the Court made the following
                             O R D E R

Mr. K.K. Venugopal, learned Attorney General appearing for the Union of India started his submission at 10.30 a.m. and concluded at 11.40 p.m. Thereafter, Mr. S.N. Shukla, petitioner-in-person started his submission in rejoinder and concluded at 12.20 p.m. Thereafter, Mr. K.K. Venugopal, learned Attorney General made his submission in rejoinder for a short while.

    Hearing concluded.     Judgment reserved.



(OM PARKASH SHARMA)                                 (RAJINDER KAUR)
  AR CUM PS                                          BRANCH OFFICER