Supreme Court - Daily Orders
In Re: Prajwala Letter Dated 18.2.2015 ... vs .......... on 27 July, 2018
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.301 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
SMW (Crl.)No(s).3/2015
IN RE: PRAJWALA LETTER DATED 18.2.2015
VIDEOS OF SEXUAL VIOLENCE AND RECOMMENDATIONS
Date : 27-07-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
Ms. N.S. Nappinai, Adv. (A.C.)
For Petitioner(s) Ms. Aparna Bhat, AOR
Mr. P. Ramesh Kumar, Adv.
Ms. Joshita Pai, Adv.
Mr. Mayank Sapra, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
For CBI/MHA Mr. Aman Sinha, Sr. Adv.
Mr. R. Balasubramanian, Adv.
Ms. Sunita Sharma, Adv.
Mr. Raj Bahadur, Adv.
Mrs. Anil Katiyar, Adv.
Ms. Gunwant Dara, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. P.K. Dey, Adv.
Mr. T.A. Khan, Adv.
Mr. Arvind Kumar Sharma, Adv.
Ms. Kirti Dua, Adv.
Ms. Aarti Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
Ms. Sushma Suri, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. B.V. Balram Das, Adv.
Yahoo Mr. Samir Ali Khan, AOR
Mr. Sanjay Kumar, Adv.
Mr. Kushank Sindhu, Adv.
Facebook Ireland Mr. Sidharth Luthra, Sr. Adv.
Ms. Richa Srivastava, Adv.
Mr. Aditya Ayachit, Adv.
Signature Not Verified
Mr. Vaibhaw, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.07.28
Mr. Nitin Saluja, Adv.
12:29:14 IST
Reason:
Facebook India Ms. Richa Srivastava, Adv.
Mr. S. S. Shroff, AOR
1
Google Mr. Sajan Poovayya, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Vishal Gehrana, Adv.
Ms. Tahira Karanjawala, Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. Saransh Kumar, Adv.
Mr. S. Pratibhanu Singh Kharola, Adv.
Mr. Sharvan Sahny, Adv.
Mr. Avishkar Singhvi, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. Sanjeet Ranjan, Adv.
for M/s. Karanjawala & Co.
Microsoft India Mr. V. Giri, Sr. Adv.
Mr. Amar Gupta, Adv.
Mr. Akhil Bhardwaj, Adv.
Mr. Divyam Agarwal, AOR
Whats App Mr. Kapil Sibal, Sr. Adv.
Mr. Tejas Karia, Adv.
Mr. Shashank Mishra, Adv.
Mr. Koshy John, Adv.
Mr. Raghav Tankha, Adv.
Mr. Shardul S. Shroff, Adv.
Mr. Vivek Reddy, Adv.
Mr. Ashwin Reddy, Adv.
Mr. S.S. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated by all the learned counsel who are present on behalf of internet service providers / intermediaries that the proposals agreed to in the Report of the Committee submitted on 06.07.2017 in this Court will be complied with in letter and spirit within a period of 30 days from today.
We expect the Ministry of Home Affairs of the Government of India to ensure compliance including any steps that are required to be taken by the Government of India.
We are told that the next meeting on the subject is to take place on 23rd August, 2018. The Ministry of Home Affairs is at 2 liberty to have a meeting even before that date and as frequently as possible to ensure that the recommendations / proposals on which there is a consensus are complied with within 30 days from today. The statement made on behalf of learned counsel for the respective clients is taken on record.
List the matter on 27th August, 2018 at 2.00 pm. (MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER 3