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Software Freedom Law Center, India vs The State Of Arunachal Pradesh on 9 September, 2022

Bench: Chief Justice, S. Ravindra Bhat, Pamidighantam Sri Narasimha

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     ITEM NO.4                                        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.314/2022

     SOFTWARE FREEDOM LAW CENTER, INDIA                                            Petitioner(s)

                                                           VERSUS

     STATE OF ARUNACHAL PRADESH & ORS.                                             Respondent(s)

     (IA   No.119266/2022 –  FOR   APPROPRIATE  ORDERS/DIRECTIONS; IA
     No.119267/2022 – FOR INTERVENTION/IMPLEADMENT; and, IA No.65761/
     2022 – FOR STAY)

     Date : 09-09-2022 This matter was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)                       Ms.   Vrinda Grover, Adv.
                                             Mr.   Prasanna S., AOR
                                             Mr.   Prasanth Sugathan, Adv.
                                             Ms.   Soutik Banerjee, Adv.
                                             Ms.   Swati Arya, Adv.
                                             Mr.   Yuvraj Singh Rathore, Adv.
                                             Ms.   Radhika Jhalani, Adv.
                                             Mr.   Arjun D’Souza, Adv.
                                             Ms.   Mythili, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

On oral prayer made by Ms. Vrinda Grover, learned counsel appearing for the petitioner, the Ministry of Communications through its Secretary, Government of India, is impleaded as Signature Not Verified respondent no.5 in the instant proceedings. Digitally signed by NEETU KHAJURIA Date: 2022.09.09 18:09:02 IST Reason:

Cause title be amended accordingly.

At this stage, we issue notice only to respondent no.5 calling upon said respondent to put in an affidavit in response indicating whether there is any Standard Protocol with respect to the grievance raised by the petitioner and, if so, to what extent and how said Protocol is adhered to and implemented. Let the response be filed within three weeks from today. Rejoinder, if any, be filed within a week thereafter. List the matter for further consideration on 14.10.2022.

      (MUKESH NASA)                                (VIRENDER SINGH)
        AR-cum-PS                                   BRANCH OFFICER