Supreme Court - Daily Orders
Lokniti Foundation vs Union Of India And Ors. on 19 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
WP(C) 491/12
1
ITEM NO.3 COURT NO.6 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.491 of 2012
LOKNITI FOUNDATION Petitioner(s)
VERSUS
U.O.I. & ORS. Respondent(s)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Dr. Ashok Dhamija, Adv.
Ms. Sonia Dhamija, Adv.
Dr. Kailash Chand, AOR
For Respondent(s) Mr. Neeraj Kishan Kaul, ASG
Ms. V. Mohana, Adv.
Ms. Ranjana Narayan, Adv.
Mr. S.N. Terdal, Adv.
Mr. Samar Singh, Adv.
Mr. B. Krishna Prasad, AOR
Ms. Pinky Anand, ASG
Ms. Rashmi Malhotra, Adv.
Mr. Gaurav Sharma, Adv.
Ms. Sushma Manchanda, Adv.
Mr. R. Malhotra, Adv.
Mr. B. V. Balaram Das, AOR
Mr. Shreekant N. Terdal, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Mr. Neeraj Kishan Kaul, learned Signature Not Verified Additional Solicitor General that regard being had to our Digitally signed by Chetan Kumar Date: 2015.01.20 previous orders, the Expert Committee has given certain 17:16:43 IST Reason: suggestions and circulated the same at the appropriate quarters and there is a possibility that a Bill would be introduced in the Budget Session.
WP(C) 491/12 2 Learned Additional Solicitor General would submit that the matter should be listed some time in the third week of April, 2015.
Regard being had to the aforesaid submission, list the matter in the third week of April, 2015.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master