Supreme Court - Daily Orders
U/A 143(1) Of The Constitution Of India vs ... on 12 May, 2016
Bench: Anil R. Dave, Pinaki Chandra Ghose, Shiva Kirti Singh, Adarsh Kumar Goel, Amitava Roy
REVISED
ITEM NO.501 (PH) COURT NO.2 SECTION IIIA/PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Reference No.1/2004
U/A 143(1) OF THE CONSTITUTION OF INDIA [REG : THE PUNJAB
TERMINATION OF AGREEMENT ACT, 2004] Vs. ........
(With directions and early hearing and permission to file
affidavit and office report)
WITH
Contempt Petition(C) No.511/2004 In Original Suit No.6/1996
(With appln.(s) for directions and Office Report)
AND W.P.(C)No.455/2005-(With Office Report)
Date : 12/05/2016 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE AMITAVA ROY
For appearing parties :
By Post
Union of India Mr. Ranjit Kumar,SG
Mr. S. Wasim A. Qadri,Adv.
Ms. Madhvi Diwan,Adv.
Mr. Ajay Sharma,Adv.
Mr. Zaid Ali,Adv.
Mr. S.S. Rawat,Adv.
Ms. Anil Katiyar,Adv.
Mr. Prabal Bagchi,Adv.
Mr. Akash Jindal,Adv.
For Ms. Sushma Suri,Adv.
& Mr. D.S. Mahra,Adv.
State of Punjab Mr. Ram Jethmalani,Sr.Adv.
Mr. R.S. Suri,Sr.Adv.
Mr. Arun Kathpalia,Adv.
Signature Not Verified
Mr. Mohan V. Katarki,Adv.
Digitally signed by
SARITA PUROHIT
Date: 2016.05.16
Mr. Jagjit Singh Chhabra,Adv.
10:37:11 IST
Reason: Mr. Vinay K. Shailendra,Adv.
Mr. Saksham Maheshwari,Adv.
Ms. Pallavi Tyal Chadha,Adv.
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Mr. Ajay Awasti,Adv.
Mr. Vaibhav Asthana,Adv.
State of Haryana Mr. Jagdip Dhankhar,Sr.Adv.
Mr. Shyam Divan,Sr.Adv.
Mr. Anish Kumar Gupta,AAG
Mr. Anil Grover,AAG
Mr. Devashish Bharuka,Adv.
Mr. Ravi Bharuka,Adv.
Ms. Arpita Bishnoi,Adv.
Mr. Chandra Shekhar Suman,Adv.
Ms. Deepshikha Bhati,Adv.
Ms. Priyanka Parida,Adv.
State of H.P. Mr. J.S. Attri,Sr.Adv.
Mr. Varinder Kumar Sharma,Adv.
Mr. Chandra Nand Jha,Adv.
State of Raj. Mr. C.S. Vaidyanathan,Sr.Adv.
Mr. S.S. Shamshery,AAG
Mr. Vikramjit Banerjee,Adv.
Mr. Amit Sharma,Adv.
Ms. Ruchi Kohli,Adv.
Govt. of NCT Ms. Indira Jaising,Sr.Adv.
Of Delhi Mr. Chirag M. Shroff,Adv.
Ms. Meher Dev,Adv.
for Mr. Suresh Chandra Tripathy,Adv.
State of J&K Mr. Sunil Fernandez,Adv.
Ms. Astha Sharma,Adv.
Ms. Puneeth K.G.,Adv.
Ms. Mithu Jain,Adv.
In CP (C) 511/2004 Mr. Dinesh Kumar Garg,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The first paragraph of order dated 2nd May, 2016 shall read as follows :
“Learned senior counsel, Mr. R. Basanth submitted that learned advocate, Mr. Suresh Chandra Tripathy, has withdrawn his vakalatnama after giving NOC to Mr. Chirag M. Shroff, advocate-on-record, appearing for the Govt. of NCT of Delhi and, therefore, written submissions filed by him be permitted to be withdrawn. Permission granted.” 2 Mr. R.S. Suri, learned senior counsel, appearing on behalf of the State of Punjab, started his arguments at
2.00 p.m. and concluded at 2.30 p.m. Thereafter, Mr. Ranjit Kumar, the learned Solicitor General of India, started his arguments and concluded at 3.10 p.m. Then, Mr. Sunil Fernandes, the learned counsel appearing on behalf of State of J&K, Mr. J.S. Attri, the learned senior counsel appearing for the State of Himachal Pradesh, Ms. Indira Jaising, the learned senior counsel appearing for the NCT of Delhi and Mr. Shyam Divan, the learned senior counsel appearing for the State of Haryana made their submissions for a few minutes.
Hearing concluded.
Judgment reserved.
Written submissions shall be filed within one week from today.
(Sarita Purohit) (Chander Bala) Court Master Court Master 3 ITEM NO.501 (PH) COURT NO.2 SECTION IIIA/PIL(W) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Special Reference No.1/2004
U/A 143(1) OF THE CONSTITUTION OF INDIA [REG : THE PUNJAB TERMINATION OF AGREEMENT ACT, 2004] Vs. ........ (With directions and early hearing and permission to file affidavit and office report) WITH Contempt Petition(C) No.511/2004 In Original Suit No.6/1996 (With appln.(s) for directions and Office Report) AND W.P.(C)No.455/2005-(With Office Report) Date : 12/05/2016 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE AMITAVA ROY For appearing parties :
By Post Union of India Mr. Ranjit Kumar,SG Mr. S. Wasim A. Qadri,Adv. Ms. Madhvi Diwan,Adv.
Mr. Ajay Sharma,Adv.
Mr. Zaid Ali,Adv.
Mr. S.S. Rawat,Adv.
Ms. Anil Katiyar,Adv.
Mr. Prabal Bagchi,Adv.
Mr. Akash Jindal,Adv.
For Ms. Sushma Suri,Adv.
& Mr. D.S. Mahra,Adv.
State of Punjab Mr. Ram Jethmalani,Sr.Adv.
Mr. R.S. Suri,Sr.Adv.
Mr. Arun Kathpalia,Adv.
Mr. Mohan V. Katarki,Adv. Mr. Jagjit Singh Chhabra,Adv. Mr. Vinay K. Shailendra,Adv. Mr. Saksham Maheshwari,Adv. Ms. Pallavi Tyal Chadha,Adv. Mr. Ajay Awasti,Adv.
Mr. Vaibhav Asthana,Adv.4
State of Haryana Mr. Jagdip Dhankhar,Sr.Adv.
Mr. Shyam Divan,Sr.Adv.
Mr. Anish Kumar Gupta,AAG Mr. Anil Grover,AAG Mr. Devashish Bharuka,Adv. Mr. Ravi Bharuka,Adv.
Ms. Arpita Bishnoi,Adv.
Mr. Chandra Shekhar Suman,Adv. Ms. Deepshikha Bhati,Adv. Ms. Priyanka Parida,Adv.
State of H.P. Mr. J.S. Attri,Sr.Adv.
Mr. Varinder Kumar Sharma,Adv. Mr. Chandra Nand Jha,Adv.
State of Raj. Mr. C.S. Vaidyanathan,Sr.Adv.
Mr. S.S. Shamshery,AAG Mr. Vikramjit Banerjee,Adv. Mr. Amit Sharma,Adv.
Ms. Ruchi Kohli,Adv.
Govt. of NCT Ms. Indira Jaising,Sr.Adv. Of Delhi Mr. Chirag M. Shroff,Adv.
Ms. Meher Dev,Adv.
for Mr. Suresh Chandra Tripathy,Adv.
State of J&K Mr. Sunil Fernandez,Adv.
Ms. Astha Sharma,Adv.
Ms. Puneeth K.G.,Adv.
Ms. Mithu Jain,Adv.
In CP (C) 511/2004 Mr. Dinesh Kumar Garg,Adv.
UPON hearing the counsel the Court made the following O R D E R Mr. R.S. Suri, learned senior counsel, appearing on behalf of the State of Punjab, started his arguments at 2.00 p.m. and concluded at 2.30 p.m. Thereafter, Mr. Ranjit Kumar, the learned Solicitor General of India, started his arguments and concluded at 3.10 p.m. Then, Mr. Sunil Fernandes, the learned counsel appearing on behalf of State of J&K, Mr. J.S. Attri, the learned senior counsel appearing for the State of Himachal Pradesh, Ms. Indira Jaising, the learned senior 5 counsel appearing for the NCT of Delhi and Mr. Shyam Divan, the learned senior counsel appearing for the State of Haryana made their submissions for a few minutes.
Hearing concluded.
Judgment reserved.
Written submissions shall be filed within one week from today.
(Sarita Purohit) (Chander Bala)
Court Master Court Master
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