Supreme Court - Daily Orders
Kudrat Sandhu vs Union Of India on 11 May, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C) 279/2017
1
ITEM NO.43 COURT NO.1 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. 279/2017
KUDRAT SANDHU Petitioner
VERSUS
UNION OF INDIA & ANR. Respondents
WITH
W.P.(C) No. 640/2017 (X)
W.P.(C) No. 925/2017 (PIL-W)
(FOR ADMISSION)
W.P.(C) No. 33/2018 (PIL-W)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 65011/2018)
W.P.(C) No. 205/2018 (X)
Date : 11-05-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner
Mr. Sidharth Luthra, Sr. Adv.
Ms. Maneesha Dhir, Adv.
Mr. Karan Batura, Adv.
Ms. Anushree Prashit Kapadia, AOR
Ms. Diksha Rai, AOR
Ms. Palak Mahajan, Adv.
Ms. Rheya Dube, Adv.
Mr. A.K. Behera, Adv.
Mr. V.K. Verma, AOR
Ms. Priya Hingorani, Adv.
Mr. Kripa Shanker Prasad, Adv.
Ms. Mayuri Raghuvanshi, AOR
Mr. Rupesh Kumar, AOR
For Respondents
Signature Not Verified
Digitally signed by
DEEPAK GUGLANI
Date: 2018.05.12
Mr. K.K. Venugopal, AG
13:51:42 IST
Reason: Mr. R. Balasubramanian, Adv.
Ms. Shraddha Deshmukh, Adv.
Mr. S.S. Shamshery, Adv.
Mr. Harish V. Shekhar, Adv.
Ms. Aarti Sharma, Adv.
WP(C) 279/2017
2
Mr. Akshya Amritanshu, Adv.
Mr. Santosh Kr. Vishwakarma, Adv.
Ms. Rukmini Bobde, Adv.
Mr. Rohit Bhat, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. K.K. Venugopal, AG
Ms. Niranjana Singh, Adv.
Mrs. Anil Katiyar, Adv.
Mr. Ajay Veer Singh Jain, Adv.
Mrs. Mamta Jain, Adv.
Mr. Atul Agarwal, Adv.
Mr. Rakesh Kumar Khare, Adv.
Mr. Sonal Jain, AOR
Mr. Zoheb Hossain, AOR
Mr. Ashok Mathur, AOR
Mr. Ajay Bansal, Adv.
Mr. Gaurav Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Sidharth Luthra, learned senior counsel for the petitioner and Mr. K.K. Venugopal, learned Attorney General for the Union of India.
It has been agreed to by Mr. K.K. Venugopal that the President of the National Consumer Disputes Redressal Commission (NCDRC) shall be allowed to continue till 30.6.2018 and the other members shall continue till fresh appointments are made by the Central Government.
The fresh appointments of members shall be made with quite promptitude.
Let the matter be listed in the third week of July, 2018.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar