Supreme Court - Daily Orders
Medha Pravin Patkar vs Union Of India on 16 April, 2019
ITEM NO.87 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR AVANI PAL SINGH
Writ Petition(s)(Civil) No(s). 1432/2018
MEDHA PRAVIN PATKAR & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
SLP(C) No. 5276-5277/2019 (XII-A)
Date : 16-04-2019 This petition was called on for hearing today.
For Petitioner(s) Mr.Omanakuttan KIK.,Adv.
Mr.Pramod P.,Adv.
Mr. Prashant Bhushan, AOR
Mr. Sumanth Nookala, AOR
Mr.Goli Ramakrishna,Adv.
For Respondent(s) Ms.Giss Antony,Adv.
Ms. Hemantika Wahi, AOR
Mr. S.. Udaya Kumar Sagar, AOR
Mr. Guntur Prabhakar, AOR
Mr.Tapesh Kumar Singh,AOR
Mr.Aditya Pratap Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Writ Petition(s)(Civil) No(s). 1432/2018 Signature Not Verified Respondent Nos.2, 3, 5 & 6 are granted four weeks’ time, to Digitally signed by SUSHMA KUMARI BAJAJ file counter affidavit. Date: 2019.04.20 12:09:38 IST Reason:
……...2 ITEM NO.87 -2- Ld.counsel for the petitioner is directed to take fresh steps for effecting service upon respondent No.4 within two weeks. Dasti in addition is permitted to be served through the Ld.Standing counsel representing the State of Tamil Nadu as prayed for.
List the matter again on 13.09.2019.
SLP(C) No. 5276-5277/2019 The office report indicates that service of notice is complete upon all the respondents but no one has entered appearance on their behalf. Viewed thus, the matter be processed for listing before the Hon'ble Court as per rules.
AVANI PAL SINGH Registrar SB