Supreme Court - Daily Orders
Karmanya Singh Sareen vs Union Of India Ministry Of ... on 16 January, 2017
Bench: Chief Justice, D.Y. Chandrachud
SLP(C)No.804/17 1
ITEM NO.30 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).804/2017
(Arising out of impugned final judgment and order dated 23/09/2016
in WPC No.7663/2016 passed by the High Court of Delhi at New Delhi)
KARMANYA SINGH SAREEN AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln.(s) for directions and interim relief)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Harish Salve, Sr.Adv.
Ms.Madhavi Diwan, Adv.
Mr. Gaurav Sharma, Adv.
Mr.T.Singhdev, Adv.
Ms.Surbhi Mehta, Adv.
Mr.Dhawal Mohan, Adv.
Mr.Prateek Bhatia, Adv.
Mr.Prabhas Bajaj, Adv.
Mr.Tarun Verma, Adv.
Mr.Vara Gaur, Adv.
Mr.Tejveer Singh Bhatia, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
The compilation given by the learned counsel for the petitioners today in the Court is taken on record, subject to all just exceptions.
Signature Not VerifiedDigitally signed by SATISH KUMAR YADAV Date: 2017.01.16 18:17:13 TLT
Issue notice, returnable on 06.02.2017. Reason: Liberty is granted to the learned counsel for the petitioners to serve respondent Nos.1 and 5 through the standing SLP(C)No.804/17 2 counsel for the Union of India nominated for this Court. Liberty is also granted to serve respondent Nos.2 to 4 through the learned counsel who represented the said respondents in the High Court.
We would request the learned Attorney General to assist this Court on the next date of hearing.
List on 06.02.2017.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR