Supreme Court - Daily Orders
Parivartan vs Union Of India . on 2 March, 2016
Bench: Chief Justice, Uday Umesh Lalit
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ITEM NO.102 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.93/2004
PARIVARTAN & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for interim relief and office report)
Date : 02/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. Prashant Bhushan, Adv.
Mr. Rohit Kumar Singh, Adv.
For Respondent(s)
Mr. Mukul Rohatgi, AG
Mr. Ranjit Kumar, SG
Mr. Maninder Singh, ASG
Mr. P.S. Narasimha, ASG
Mr. K. Radhakrishna, Sr. Adv.
Ms. Diksha Rai, Adv.
Mr. S.A. Haseeb, Adv.
Ms. Sushma Suri, Adv.
Ms. Binu Tamta, Adv.
Mr. Ajay Sharma, Adv.
Mr. R. Bala, Adv.
Mr. B.V. Balramdas, Adv.
Ms. Kiran Suri, Adv.
Mr. Mohan Prasad Gupta, Adv.
(Ministry of Ms. Sunita Sharma, Adv.
Surface Transport) Mr. Shadman Ali, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. D.S. Mahra, Adv.
Mr. K.P. Singh, Adv.
Signature Not Verified
Mr. Kunal Dutta, Adv.
Digitally signed by
ASHOK RAJ SINGH
Date: 2016.03.02
16:58:31 IST
Reason: Mr. P. Parmeswaran, Adv.
Mrs. Anil Katiyar, Adv.
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M/s Arputham, Adv.
Aruna & Co., Adv.
Ms. Momota Devi Oinam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Central Vigilance Commission has filed an affidavit pursuant to our order dated 13.01.2016. Mr. Prashant Bhushan, learned counsel for the petitioner submits that the Government of India ought to have also filed an independent affidavit. Mr. Ranjit Kumar, learned Solicitor General may accordingly do the needful within four weeks. Mr. Prashant Bhushan may respond to the affidavit already filed by the Central Vigilance Commission.
List immediately after the Holi vacations.
The report filed by Ms. Sushma Suri, learned counsel appearing for respondent in a sealed cover is also taken on record.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master