Supreme Court - Daily Orders
Subramanian Swamy vs Union Of India on 7 March, 2019
Bench: S.A. Bobde, Sanjay Kishan Kaul, Deepak Gupta
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ITEM NO.3 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 (Civil) No.888/2013
SUBRAMANIAN SWAMY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 07-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Dr. Subramanian Swamy,
Petitioner-in-person
For Respondent(s) Mr. A.P. Dattar, Sr. Adv.
Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
For M/s Gagrat And Co, AOR
Mr. Sumit Attri, AOR
Mr. Vikash Kumar Jha, Adv.
Ms. Nikitha Shenoy, Adv.
Ms. Ritu Anand, Adv.
For M/s Cyril Amarchand Mangaldas Aor, AOR
Mr. Tushar Mehta, SG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Mohan Prasad Gupta, Adv.
Mr. D.L. Chidanand, Adv.
Mrs. Anil Katiyar, AOR
Mr. Kanu Agarwal, Adv.
Mr. Rajat Nair, Adv.
For Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified The petitioner - Dr. Subramanian Swamy who is appearing in Digitally signed by SANJAY KUMAR Date: 2019.03.07 16:45:00 IST Reason: person, states that an amended writ petition which is not available on record will be filed. He may do so and serve a copy thereof on 2 the respondents within a period of four weeks from today.
The respondents may file their respective reply within four weeks’ thereafter.
List the matter on 17th July, 2019.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR