Supreme Court - Daily Orders
Jammu & Kashmir National Panthers Party vs Union Of India . on 16 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant, A.M. Khanwilkar
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ITEM NO.302 COURT NO.6 SECTION PIL(W),X
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). 578/2001
JAMMU & KASHMIR NATIONAL PANTHERS PARTY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. for directions and office report)
WITH
W.P.(C) No. 7672/1982
(With Office Report)
W.P.(C) No. 7673/1982
(With Office Report)
W.P.(C) No. 573/2001
(With Office Report)
W.P.(C) No. 241/2005
(With Office Report)
Date : 16/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) *Prof. Bhim Singh, Sr. Adv.
Mr. Dinesh Kumar Garg,Adv.
Mr. Satish Vig,Adv.
Mr. A. S. Pundir,Adv.
Mr. Lakshmi Raman Singh,Adv.
Ms. Anu Mohla,Adv.
For Respondent(s)
Signature Not Verified
Mr. Ranjit Kumar, Solicitor General
Digitally signed by
NEETU KHAJURIA
Date: 2016.08.17
Mr. Maninder Singh, ASG
Mr. S. Wasim A. Qadri, Adv.
17:20:02 IST
Reason:
Mr. Nitin Kohli, Adv.
Mr. T.M. Singh, Adv.
Mr. M.K. Maroria, Adv.
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Mr. Prabhar Bajaj, Adv.
Mr. Ankit Roy, Adv.
Ms. Sushma Suri,Adv.
Mr. Sunil Fernandes, Adv.
Ms. Astha Sharma, adv.
Ms. Mithu Jain, Adv.
Mr. Puneet K.G., Adv.
Mr. Nikesh Tyagi, Adv.
Mr. Ashok Kumar Juneja, Adv.
Mr. Chand Qureshi, Adv.
Mr. Vijendra Kasana, Adv.
Mr. P. Parmeshwaran, Adv.
Mr. Subhash Sharma,Adv.
Mr. Ashok Mathur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsels for the parties on the question as to whether these writ petitions ought to be referred to the Constitution Bench.
We have perused the order dated 23.10.2008 by which the Division Bench of this Court had actually referred these matters to the Constitution Bench. However, on the orders of the Hon'ble the Chief Justice of India, on the administrative side, these matters have been posted before this Bench (3 Judges). This Court, therefore, will take up these matters for hearing, and if it becomes so necessary, will consider making a reference to the Constitution Bench under the provisions of Article 145(3) of the Constitution of India.
List these writ petitions for hearing after four weeks.
(Neetu Khajuria) (Asha Soni)
Court Master Court Master
*Appearance slip not given