Supreme Court - Daily Orders
Voluntary Health Ass. Of Punjab vs Union Of India . on 12 January, 2016
Bench: Dipak Misra, N.V. Ramana
ITEM NO.3 COURT NO.4 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(s)(Civil) No(s). 349/2006
VOLUNTARY HEALTH ASS. OF PUNJAB Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for clarification and directions and exemption
from filing O.T. and further direction and impleadment as party
respondent and permission and office report)
WITH
SLP(Crl) No. 5800/2013
(With Office Report)
W.P.(C) No. 575/2014
(With Office Report)
SLP(Crl) No. 10368/2015
(With Interim Relief and Office Report)
Date : 12/01/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv.
Ms. Sodhika Sharma, Adv.
Ms. Jyoti Mendiratta, AOR
SLP 5800/13 Ms. Ruchi Kohli, AOR
WP 575/14 Mr. Kapil Joshi, Adv.
Ms. Manju Sharma Jetley, AOR
For Respondent(s) Mr. N.K. Kaul, ASG
Mr. S. Wasim A. Qadri, Adv.
Ms. Binu Tamta, Adv.
Ms. Sunita Sharma, Adv.
Mr. S.S. Rawat, Adv.
Ms. Chanan Parwani, Adv.
Mr. Bhuvan Mishra, Adv.
Signature Not Verified
Mr. Ajay Sharma, Adv.
Digitally signed by
Gulshan Kumar Arora
Date: 2016.01.15
Mr. Zaid Ali, Adv.
Mr. Shadman Ali, Adv.
17:26:23 IST
Reason:
Mr. R.R. Rajesh, Adv.
Mr. D.S. Mahra, AOR
2
Chhattisgarh Mr. A.P. Mayee, Adv.
Mr. Pawan Shri Agarwal, Adv.
Mr. A. Selvin Raja, Adv.
U.P. Mr. Ranjit Rao, AAG
Mr. Abhishek Kumar Singh, Adv.
Mr. Abhisth Kumar, Adv.
Mr. Gaurav Srivastava, Adv.
Mr. Ravi Prakash Mehrotra, Adv.
Jharkhand Mr. Anil Kumar Jha, AOR
Mr. R.K. Ojha, Adv.
Arunachal Pradesh Mr. Anil Shrivastav, Adv.
Mr. Rituraj Biswas, Adv.
Tripura Mr. Gopal Singh, Adv.
Mr. Rituraj Biswas, Adv.
Ms. Varsha Poddar, Adv.
Mr. Anip Sachthey, AOR
Mr. Arun K. Sinha, AOR
Mr. Arvind Kumar Sharma, AOR
Manipur Mr. Sapam Biswajit Meitei, Adv.
Ms. Linthoingambi Thongam, Adv.
Mr. Mohammed Sadique T.A.
Mr. Z.H. Isaac Haiding, Adv.
Mr. Ashok Kumar Singh, AOR.
Mr. Avijit Bhattacharjee, AOR
Nagaland Mrs. K. Enatoli Sema, Adv.
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. Balaji Srinivasan, AOR
Tamil Nadu Mr. B. Balaji, AOR
Mr. Sudhansu, Adv.
Mr. B.S. Banthia, AOR
Mr. D. Mahesh Babu, AOR
Mr. Gaurav Kejriwal, AOR
Bihar Mr. Gopal Singh, AOR
Mr. Chandan Kumar, Adv.
Mr. Manish Kumar, Adv.
3
Ms. Vimla Sinha, Adv.
Uttarakhand Mr. Tanmaya Agarwal, Adv.
Mr. Jatinder Kumar Bhatia, AOR
Ms. Rachana Srivastava, AOR
Ms. Garmia Srivastava, Adv.
Mr. Jay Kishor Singh, AOR
Mr. Milind Kumar, AOR
Mr. P.N. Gupta, AOR
Mr. P.V. Dinesh, AOR
Mizoram Mr. T.L.V. Ramachari, Adv.
Mr. K.V.L. Raghavan, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Pragyan Pradeep Sharma, Adv.
Mr. Ravi Kant, Adv.
Mr. P.V. Yogeswaran, AOR
Meghalaya Mr. Ranjan Mukherjee, AOR
Haryana Mr. Dinesh Chander Yadav, AAG
Mr. A.S. Rishi, Adv.
Dr. Sukhdev Sharma, Adv.
Mr. Sanjay Kumar Visen, AOR
Mrs. B. Sunita Rao, AOR
Mr. Shibashish Misra, AOR
Mr. Shriram P. Pingle, AOR
Mr. T. Harish Kumar, AOR
Mr. T.V. George, AOR
Puducherry Mr. V.G. Pragasam, AOR
Mr. Prabu Ramasubramanian, Adv.
Mr. V. N. Raghupathy, AOR
Ms. Anitha Shenoy, AOR
Ms. C.K. Sucharita, AOR
Assam Ms. Vartika Walia, Adv.
for M/s Corporate Law Group
4
Andaman & Nicobar Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, AOR
Gujarat Ms. Hemantika Wahi, AOR
Ms. Vinakshi Kadan, Adv.
Ms. Puja Singh, Adv.
Ms. Kamini Jaiswal, AOR
H.P. Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra, AOR
Rajasthan Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Ishu Prayash, Adv.
Mr. S. Spandana Reddy, Adv.
Ms. Ruchi Kohli, AOR
Ms. Sushma Suri, AOR
Mr. Merusagar Samantaray, AOR
Mr. Gaurav Sharma, AOR
J & K Mr. G.M. Kawoosa, Adv.
Mr. Sunil Fernandes, AOR
Punjab Mr. Ajay Bansal, AAG
Mr. Kuldip Singh, AOR
Mr. Gaurav Yadava, Adv.
Mr. Ram Naresh Yadav, AOR
Telengana Mr. S. Udaya Kumar Sagar, Adv.
Mr. Krishna Kumar Singh, Adv.
Maharashtra Mr. Mahaling Pandarge, AAG
Mr. Nishant Katneshwarkar, AOR
Chandigarh Ms. Udita Singh, Adv,
Mr. Chandra Prakash, Adv.
West Bengal Mr. Joydeep Mazumdar, Adv.
Mr. Parijat Sinha, Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. Rohit Dutta, Adv.
Madhya Pradesh Mr. Mishra Saurabh, Adv.
Mr. Ankit Kumar Lal, Adv.
Kerala Mr. Ramesh babu, Adv.
5
Mr. Anupam Lal Das, Adv.
Mr. Sahil Monga, Adv.
Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
Sikkim Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Mr. Yusuf Khan, Adv.
Mr. Shobhit Nanda, Adv.
For Arputham Aruna & Co.
Ms. A. Subhashini, Adv.
Mr. Rajesh Srivastava, AOR.
SLP 10368/15 Mr. Aruneshwar Gupta, AOR.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Gonsalves and Mr. Parekh, learned senior counsel appearing for the petitioners submit that they have already filed a note indicating the suggestions for the proper implementation of Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994. That apart, it has been indicated therein that how the mistake had occurred in the decision rendered in the same case reported in Voluntary Health Association of Punjab vs. Union of India [(2013) 4 SCC 1]. Copies of of the written note/suggestions shall be handed over to learned counsel for each of the States and Union Territories who shall file their responses/suggestions within four weeks hence. It is hereby made clear that no further time shall be granted.
Let the matter be listed on 15.03.2016.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master