Supreme Court - Daily Orders
Jaypee Orchard Resident Welfare ... vs Union Of India on 18 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C) 854/2017
1
ITEM NO.20 COURT NO.1 SECTION X
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.854/2017
JAYPEE ORCHARD RESIDENT WELFARE SOCIETY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for ex-parte stay)
WITH W.P.(C) No.828/2017 (X)
(With appln.(s) for ex-parte stay)
W.P.(C) No.845/2017 (PIL-W)
(With appln.(s) for ex-parte stay)
W.P.(C) No.849/2017 (X)
(With appln.(s) for ex-parte stay)
Date : 18-09-2017 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(s) Mr. Raghavendra Bajaj, Adv.
Ms. Garima Bajaj, AOR
Mr. Huzefa Ahmadi, Adv.
Mr. Ejaz Maqbool, AOR
Ms. Sharukh Alam, Dv.
Ms. Akriti Chaubey, Adv.
Mr. C. George Thomas, Adv.
Mr. Rahul Pratap, AOR
Mr. Amit Pawan, AOR
Signature Not Verified
Mr. Abhishek Amritanshu, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2017.09.20
Mr. Hassan Zubair Waris, Adv.
20:21:16 IST
Reason: Mr. Anand Nandan, Adv.
Mr. Akshat Srivastava, Adv.
Mr. Akshay Sinha, Adv.
For Respondent(s)
WP(C) 854/2017
2
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seek leave of this court to file an application for impleadment in W.P.(C) No.744 of 2017 [Chitra Sharma & Ors. vs. Union of India & Ors.]. If an application for impleadment is filed, needless to say, the same shall be entertained.
With the aforesaid observation, the writ petitions are permitted to be withdrawn.
(Chetan Kumar) (Shakti Parkash Sharma)
Court Master Assistant Registrar