Supreme Court - Daily Orders
Sanrakshak -The Protector vs Union Of India . on 16 February, 2015
Bench: Chief Justice, A.K. Sikri
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ITEM NO.74 COURT NO.1 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(s)(Civil) No(s). 112/2007
SANRAKSHAK -THE PROTECTOR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing counter affidavit and
impleadment and office report)
WITH W.P.(C) No. 559/2008
(With Office Report)
W.P.(C) No. 261/2012
(With Office Report)
Date : 16/02/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr.Sanjeev Bhatnagar, Adv.
Mr.Anil Karnwal, Adv.
For Mr. K. S. Rana,Adv.
Mr. Abhay Kumar,Adv.
Mr.Tenzing Tsering, Adv.
Mr.Ragvesh Singh, Adv.
Mr. P. S. Sudheer,Adv.
For Respondent(s) Mr.Neeraj Kishan Kaul, ASG
Mr.S.W.A.Qadri, Adv.
Ms.Chanan Parwani, Adv.
Ms.Atreyi Chatterjee, Adv.
Ms.Sunita Sharma, Adv.
Ms.Sushma Suri, Adv.
Signature Not Verified
Mr. D. S. Mahra,Adv.
Digitally signed by
Ramana Venkata Ganti
Date: 2015.02.16
16:16:20 IST
Mr. Aftab Ali Khan,Adv.
Reason:
Mr. Akshat Shrivastava,Adv.
Mr. Ansar Ahmad Chaudhary,Adv.
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Mr. B. S. Banthia,Adv.
Mr.Ritu Raj, Adv.
For Mr.Anil Shrivastav, Adv.
Mr. Gopal Singh,Adv.
Ms.Shubhra Rai, adv.
Ms.Rashmi Srivastava, Adv.
Mr. Gopal Singh,Adv.
Mr.Rituraj Biswas, adv.
Ms.Rashmi Srivastava, Adv.
Mr. Jatinder Kumar Bhatia,Adv.(NP)
Mr. Kamlendra Mishra,Adv.(NP)
Mr. Khwairakpam Nobin Singh,Adv.
Mr. Naresh K. Sharma,Adv.(NP)
Mr.Sunder Khatri, Adv.
Ms.Shital Khatri, Adv.
Mr. Rajesh Goyal,Adv.
Mr.K.N.Madhusoodhanan, Adv.
For Mr. R. Sathish,Adv.
Mr. Subramonium Prasad,Adv.
Mr. T. Harish Kumar,Adv.(NP)
Mr. V. G. Pragasam,Adv.
Mr.S.J.Aristotle, Adv.
Mr.Prabu Ramasubramanian, Adv.
Ms. Anitha Shenoy,Adv.
Ms.Aruna Mathur, Adv.
Mr.Yusuf Khan, Adv.
Mr.K.Vijay Kumar, Adv.
For M/s Arputham, Aruna & Co.,Advs.
Ms. Asha Gopalan Nair,Adv.
Mr.A.P.Mayee, Adv.
Ms. A. Subhashini,Adv.
Ms. C. K. Sucharita,Adv.
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Mr.Riku Sarma, Adv.
For M/s Corporate Law Group,Advs.
Mr.K.V.Jagdishvaran, Adv.
Ms. G. Indira,Adv.
Mr. Irshad Ahmad,Adv.
Mr.B.Balaji, Adv.
Mr.R.Rakesh Sharma, Adv.
Ms.Shase, Adv.
Mr.Anil Grover, AAG
Ms.Noopur Singhal, Adv.
Dr.Monika Gosain, Adv.
Gp.Capt.Karan Singh Bhati, Adv.
Mr.Aditya Pratap S.Naruka, Adv.
Mr.Suryanarayana Singh, AAG
Ms.Pragati Neekhra, Adv.
Mr.Apoorv Kurup, Adv.
Mr.A.P.Mayee, Adv.
Mr.Rohit Rathi, Adv.
Mr.Vijay K.Verma, adv.
Mr.R.S.Negi, Adv.
Mr.S.S.Shamshery, Adv.
Mr.Amit Sharma, Adv.
Mr.Sandeep Singh, Adv.
Mr.Ajay Chaudhary, Adv.
Mr.Sapam Biswajit Meitei, Adv.
For Mr.A.K.Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As requested by the learned Additional Solicitor General, list the matter after six weeks.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar