Supreme Court - Daily Orders
Pankaj Sinha vs Union Of India And Ors. on 13 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
WP(C) 767/14
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ITEM NO.15 COURT NO.6 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.767 of 2014
PANKAJ SINHA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. (s) for exemption from filing O.T. and office report)
Date : 13/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv.
Mr. Pankaj Sinha, Adv.
Mr. Satya Mitra, AOR
For Respondent(s) Mr. Maninder Singh, ASG
Mr. R. Balasubramanian, Adv.
Mr. Arvind Bambroo, Adv.
Mr. B.V. Balram Das, Adv.
Mr. D. S. Mahra, AOR
Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
Mr. Abhisth Kumar, AOR
Ms. Archana Singh, Adv.
Mr. Som Raj Choudhary, Adv.
Mr. Anip Sachthey, AOR
Mr. Saakaar Sardana, Adv.
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2015.01.15
Mr. Apoorv Kurup, Adv.
Mr. Aniruddha P. Mayee, AOR
18:34:05 IST
Reason:
Mr. V.C. Shukla, Adv.
Mr. Rohit Rathi, Adv.
WP(C) 767/14
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Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Manjit Singh, AAG
Mr. Tarjit Singh, Adv.
Mrs. Vivekta Singh, Adv.
Mr. Vishwa Pal Singh, Adv.
Ms. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. Balaji Srinivasan, Adv.
Mr. Sapam Biswajit Meiti, Adv.
Mr. Ashok Kumar Singh, AOR
Mr. Dinesh Kumar Garg, AOR
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, Adv
Mr. Deepak Mishra, Adv.
Mr. Gopal Singh, AOR
Mr. Rituraj Biswas, Adv.
Ms. Rashmi Shrivastava, Adv.
Mr. Kuldeep S. Parihar, Adv.
Mr. H. S. Parihar, AOR
Ms. Vijay Lakshmi, Adv.
Mr. D.K. Naag, Adv.
Mr. Parmanand Gaur, AOR
Mr. Ranjan Mukherjee, AOR
Mr. S.C. Ghose, Adv.
Mr. S. Bhowmick, Adv.
Mr. Parikshit P. Angadi, Adv.
Mr. V. N. Raghupathy, AOR
Mr. A. Mariarputham, A.G. Sikkim
Ms. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
Mr. K. Vijay Kumar, Adv.
for M/s. Arputham Aruna & Co.
Mr. Navnit Kumar, Adv.
for M/s. Corporate Law Group
Ms. Hemantika Wahi, AOR
WP(C) 767/14
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Ms. Puja Singh, Adv.
Ms. Swati Vaibhav, Adv.
Mr. Pratap Venugopal, Adv.
Ms. Supriya Jain, Adv.
Ms. Niharika, Adv.
M/s. K. J. John & Co.
Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra, AOR
Mr. P. V. Yogeswaran, AOR
Mr. B. Balaji, AOR
Ms. Bina Madhavan, AOR
Ms. Asha G. Nair, Adv.
Mr. Jagjit Singh Chhabra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In pursuance of the orders dated 1st September, 2014 and 13th October, 2014, a counter affidavit has been filed by the Union of India. Mr. Maninder Singh, learned Additional Solicitor General appearing for the Union of India, has fairly submitted that the stand of the petitioner that leprosy is curable by administration of Multi-Drug Therapy (MDT) which is available since 1981, is not in dispute, but it will depend upon many a facet. Needless to say, curability is admitted depending upon the degree. As advised at present, we are of the convinced view that more progressive steps are required to be taken by the Union of India and the States. It would be advisable, if the Union of India and the States can think of having Leprosy Cure Centres, where medication follow up and other treatment protocols are followed in proper prospective so that the stigmatic disease is eradicated or reduced to a significant WP(C) 767/14 4 percentage. Mr. Maninder Singh, learned Additional Solicitor General and other learned counsel appearing for various States pray for four weeks' time to obtain instructions in this regard.
List the matter on 16th March, 2015.
Reply/status report, if any, by the petitioner, be filed in the meantime.
(Chetan Kumar) (Sneh Lata Sharma)
Court Master Court Master