Supreme Court - Daily Orders
Mrs X And Anr. vs Union Of India And Ors. on 28 September, 2016
Author: Ashok Bhushan
Bench: Ashok Bhushan
1
ITEM NO.4 COURT NO.13 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 4/2016 In Writ Petition(Civil) No. 308/2014
MRS X & MRS Y Petitioner(s)
VERSUS
UOI & ANR. Respondent(s)
(For impleadment and office report)
Date : 28/09/2016 This application was called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
[IN CHAMBERS]
For Petitioner(s) Ms. Jyoti Mendiratta,Adv.
For Respondent(s)/
Applicant(s) Mr. Sanjay R Hegde, Sr. Adv.
Mr. Joseph Aristotle S.,Adv.
Ms. Tehmina Arora, Adv.
Ms. Loreign ovung,Adv.
Mr. Dheeraj Philip, Adv.
Mrs. Priya Aristotle, Adv.
Mr. Rajesh Kumar Singh, Adv.
Mr. K. Priyadarshini, Adv.
For Respondent(s) Mr. A. Deb Kumar, Adv.
Mr. D.S. Mahra,Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by CHARANJEET KAUR Date: 2016.09.29 17:42:38 IST Reason: Heard learned senior counsel appearing for the applicant in I.A. No. 4 of 2016, filed by the organization, namely, Life for All, for being 2 impleaded in the writ petition.
The writ petition has been filed under Article 32 of the Constitution praying for various directions pertaining to the Medical Termination of Pregnancy Act, 1971 to the limited extent that it stipulates a ceiling of 20 weeks for an abortion.
Learned senior counsel for applicant submits that applicant is an organization which is vitally interested in the issues brought before the Court in the above matter.
Accordingly, in the interest of justice, I.A. No. 4 is allowed and applicant is impleaded as a respondent in the writ petition.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master