Supreme Court - Daily Orders
Kamlesh Vaswani vs Union Of India And Ors. on 29 August, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.8 COURT NO.1 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 177/2013
KAMLESH VASWANI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for directions and impleadment and I.A. No. 3 –
appln. For impleadment as party respondent)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Vijay Panjwani ,Adv.
Mr. Kamlesh Vaswani, Adv.
For Respondent(s) Mr. L. Nageswara Rao, A.S.G.
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Vijay Parkash, Adv.
Ms. S.K. Bajwa, Adv.
Mr. Reval Raghavan, Adv.
Mr. D. S. Mahra ,Adv.
Mr. Meenakshi Arora, Sr. Adv.
Mr. Rahul Narayan ,Adv.
Mr. S. Vaidialiyan, Adv.
Ms. Jyotika Kalra ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Digitally signed by
Rajesh Dham
Date: 2014.08.29
Mr. L. Nageswara Rao, learned Additional 17:30:28 IST Reason: Solicitor General, submits that the Cyber Regulation Advisory Committee has been constituted under 2 Section 88 of the Information Technology Act, 2000 and one of the briefs assigned to that Committee is with regard to availability of Pornography on Internet.
Having regard to the issues which have been raised in the present Writ Petition, it will be appropriate if the Government places the copy of the Writ Petition and Interlocutory Application Nos. 1 of 2013 and 2 of 2013 before the above Committee for its consideration.
List the matter after six weeks.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER