Supreme Court - Daily Orders
Virender Kumar Ohri vs Union Of India . on 8 July, 2014
Ü) ITEM NO.16 COURT NO.12 SECTION PIL
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(s). 341/2004
VIRENDER KUMAR OHRI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. (s) for directions and interim relief and office
report)
(FOR FINAL DISPOSAL)
Date : 08/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Prashant Bhushan, Adv.
Mr. Rohit K. Singh, Adv.
Mr. Shyam Singh, Adv.
For Respondent(s) Mr. Ranjit Kumar, SG
Mr. Binu Tamta, Adv.
Mr. Vikas Bansal, Adv.
Ms. Sushma Suri, Adv.
Mr. Ashok Mathur, Adv.
State of Tripura Mr. Gopal Singh, Adv.
Mr. Ritu Raj Biswas, Adv.
State of Sikkim Mr. A. Mariarputham, Adv. Gen.
Ms. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
Mr. Ashok S. Pillai, Adv.
For M/s Arputham Aruna & Co., Adv.
Mr. Mukesh K. Giri, Adv.
State of Telangana Mr. D. Mahesh Babu, Adv.
Mr. Amit K. Nain, Adv.
Signature Not Verified
Mr. Aditya Jain, Adv.
Digitally signed by
Vinod Lakhina
Date: 2014.07.09
Mr. B. Ramakrishna Rao, Adv.
Mr. T.V. Bhaskar Reddy, Adv.
18:00:59 IST
Reason:
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Mr. Sibo Sankar Mishra, Adv.
Ms. Bina Madhavan, Adv.
State of Assam Mr. Riku Sarma, Adv.
Mr. Navnit Kumar, Adv.
M/s Corporate Law Group, Adv.
State of Chhattisgarh Mr. Apoorv Kurup, Adv.
Mr. C. D. Singh, Adv.
Mr. P. V. Yogeswaran, Adv.
State of H.P. Mr. Suryanaryana Singh, AAG
Ms. Pragati Neekhra, Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr. Rudreshwar Singh, Adv.
Mr. Samir Ali Khan, Adv.
State of W.B. Mr. Anip Sachthey, Adv.
Mr. Soumya Chakraborty, Adv.
State of U.P. Mr. Rajeev Dubey, Adv.
Mr. Ravi Prakash Mehrotra, Adv.
State of Manipur Mr. Sapam Biswajit Meitei, Adv.
Mr. Ashok Kr. Singh, Adv.
State of Punjab Mr. Kuldip Singh, Adv.
Mr. Harender Singh, Adv.
State of M.P. Mr. Sunny Choudhary, Adv.
Mr. Saurabh Mishra, Adv.
State of Uttaranchal Mr. Mukesh K. Giri, AAG
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma, Adv.
State of Rajasthan Mr. S.S. Shamshery, AAG
Mr. Varun Punia, Adv.
Mr. Sandeep Singh, Adv.
Mr. Amit Sharma, Adv.
Ms. Ruchi Kohli, Adv.
Mr. A.T.M. Ranga Ramanujam, Sr. Adv.
Mr. M.A. Chinnasamy, Adv.
Mr. S. M. Krishnan, Adv.
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State of Haryana Mr. Manjit Singh, AAG
Ms. Vivekta Singh, Adv.
Ms. Nupur Choudhary, Adv.
Mr. Kamal Mohan Gupta, Adv.
State of Jharkhand Mr. Tapesh Kumar Singh, Adv.
Mr. Mohd. Waquas, Adv.
State of Arun. Pra. Mr. Anil Shrivastav, Adv.
Mr. Rituraj Biswas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matter requires to be disposed of at the earliest considering the issues arising therein.
Accordingly, the case is fixed on 7 th August, 2014 for final disposal.
In the meantime, the States or any of the contesting party are permitted to file their respective affidavit(s)/suggestion(s), etc., if any.
[VINOD LAKHINA] [SNEH LATA SHARMA]
COURT MASTER COURT MASTER
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