Supreme Court - Daily Orders
Mathew Thomas vs Union Of India Ministry Of Finance ... on 13 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.77 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. 37/2015
MATHEW THOMAS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. for interim stay and permission to file addl.
documents and office report)
Date :13/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Gopal Subramaniam, Sr. Adv.
Ms. Aishwarya Bhati,Adv.
Ms. Talha Abdul Rahman, Adv.
Ms. Anusha Ramesh, Adv.
Ms. Neha Meena, Adv.
For Respondent(s) Mr. Ranjit Kumar, S.G.
Mr. Zoheb Hossain, Adv.
Mr. D.S. Mehra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On an oral request made by Shri Gopal Subramaniam, learned senior counsel appearing for the petitioner, we implead the State of Maharashtra represented through its Chief Secretary and the Reserve Bank of India as the respondents.
Amended memo of parties be filed within a week's time from today.
Notice.
Shri D.S. Mahra accepts notice on behalf of Signature Not Verified respondent No. 1 and seeks four weeks' time to file Digitally signed by reply affidavit.
Charanjeet Kaur Date: 2015.02.13 17:25:35 IST Reason:
Tag with W.P.(C) No. 494 of 2012.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar