Supreme Court - Daily Orders
Wildlife First vs Ministry Of Forest And Environment on 30 June, 2014
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ITEM NO.1 COURT NO.2 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 5-6/2014 in Writ Petition(s)(Civil) No(s). 109/2008
WILDLIFE FIRST & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondents(s)
( For directions and Office Report) Date : 30/06/2014 These applications were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE S. A. BOBDE For Petitioner(s) Mr.Shyam Divan, Sr.Adv.
Mr.P.K. Manohar,Adv.
For Respondent(s) Mr. D.S. Mahra,Adv.
Ms.C.K.Sucharita, Adv.
Mr.Rituraj Biswas, Adv. For Mr.Gopal Singh, Adv.
Ms.Aruna Mathur, Adv. Mr.Yusuf, Adv.
Mr.Ashok S.Pillai, Adv. For M/s.Arputham, Aruna & Co., Advs.
Ms.Kirti Renu Mishra, Adv. Ms.Apurva Upmanyu, Adv.Signature Not Verified
Mr.J.S.Attri, Sr.Adv.Digitally signed by
Ms.Soukbeer Kaur Bajwa, Adv. Ms.Shomona Khanna, Adv. Ramana Venkata Ganti Date: 2014.06.30 15:34:06 IST Reason:
For Mr.Shreekant N.Terdal, Adv.
Mr.Atul Jha, Adv.
Mr.Dharmendra Kumar Sinha, Adv.2
Mr.Anil Kumar Jha, Adv.
Ms.Priyanka Tyagi, Adv.
Ms.Hemantika Wahi, Adv.
Ms.Puja Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R Amended Memo of Parties be filed in two days’ time, as requested.
Reply, if any, be filed by the contesting respondents to the prayers made in I.A.Nos.5-6 of 2014 in a weeks’ time finally.
List immediately thereafter.
(G V RAMANA) (VINOD KULVI) COURT MASTER ASSTT.REGISTRAR