Supreme Court - Daily Orders
Naz Foundation (India) Trust vs U.O.I on 16 January, 2017
Bench: Chief Justice, D.Y. Chandrachud
WP(C)No.147/14 1
ITEM NO.33 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(s)(Civil) No(s).147/2014
NAZ FOUNDATION (INDIA) TRUST Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(With appln.(s) for directions and exemption from filing O.T. and
office report)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Anand Grover, Sr.Adv.
Mr. Purushottam Sharma Tripathi, Adv.
Mr.Ravi Chandra Prakash, Adv.
Mr.Mukesh Kumar Singh, Adv.
Ms.L.Mirauith, Adv.
Mr.Nijhi Rao, Adv.
Mr.Sanjeev Panigrahi, Adv.
For Respondent(s) Mr.P.S.Patwalia, ASG
Mr.A.K.Srivastava, Adv.
Mr.T.A.Khan, Adv.
Mr.Rajat Singh, Adv.
Mr.G.S.Makkar, Adv.
Mr.Saurabh Ajay Gupta, AAG
Mr.Nishant Bishnoi, Adv.
Mr.D.K.Thakur, AAG
Mr.Varinder Kumar Sharma, Adv.
Ms.Pragati Neekhra, Adv.
Mr.Datta Prasad Lawande, AAG
Mr.Pratap Venugopal, Adv.
Ms.Niharika, Adv.
Signature Not Verified
Mr.Anuj Sarma, Adv.
Ms.Kanika Kalaiyarasan, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.01.19
11:06:42 TLT
Reason:
Mr. Aniruddha P. Mayee, Adv.
Mr.A.Selvin Raja, Adv.
Mr.Z.H.Isaac Haiding, Adv.
WP(C)No.147/14 2
Ms.K.Enatoli Sema, Adv.
Mr.Edward Belho, Adv.
Mr.Amit Kumar Singh, Adv.
Mr.K.Luikang Michael, Adv.
Mr. Balaji Srinivasan, Adv.
Mr. C. K. Sasi, Adv.
Mr.Monu Krishnan, Adv.
Mr.T.N.Rama Rao, Adv.
Mr.Hitesh Kumar Sharma, Adv.
Mrs.T.veera Reddy, Adv.
Mr. G. N. Reddy, Adv.
Mr. Gopal Prasad, Adv.
Mr. Gopal Singh, Adv.
Mr.Rituraj Biswas,Adv.
Ms.Varsha Poddar, Adv.
Mr. Kamal Mohan Gupta, Adv.
Mr. Kuldip Singh, Adv.
Mr. M. R. Shamshad, Adv.
Mr.Rajat Singh, Adv.
Mr.Pankaj Kumar Singh, Adv.
Mr. M. Yogesh Kanna, Adv.
Ms.Nithya, Adv.
Mr.Soumitra G.Chaudhuri, Adv.
Mr. Parijat Sinha, Adv.
Mr. P. V. Yogeswaran, Adv.
Mr. Rahul Kaushik, Adv.
Ms.Bhuvneshwari Pathak, Adv.
Ms.Shilpi Satyapriya Satyam, Adv.
Mr.Rudreshwar Singh, Adv.
Mr.Gautam Singh, Adv.
Ms.Snehil Sonam, Adv.
Ms.Esha Singh, Adv.
Mr. Samir Ali Khan, Adv.
Mr. V. G. Pragasam, Adv.
Mr.Prabu Ramasubramanian, Adv.
Ms. Anindita Pujari, Adv.
WP(C)No.147/14 3
Ms.Aruna Mathur, Adv.
Mr.Yusuf Khan, Adv.
Mr.Avneesh Arputham, Adv.
Ms.Anuradha Arputham, Adv.
For M/s Arputham Aruna & Co., Adv.
M/s Corporate Law Group, Adv.
Mr.Bhupesh Narula, Adv.
Mr.K.V.Jagdishvaran, Adv.
Ms. G. Indira, Adv.
Mr.Pratap Venugopal, Adv.
Ms.Surekha Raman, Adv.
Ms.Niharika, Adv.
Mr.Aman Shukla, Adv.
Ms.Kanika Kalaiyarasan, Adv.
For M/s. K. J. John & Co., Adv.
Ms. Liz Mathew, Adv.
Ms. Sushma Suri, Adv.
Mr.S.Udaya Kumar Sagar, Adv.
Mr.Mrityunjai Singh, Adv.
Mr.C.D.Singh, Adv.
Mr.Anirudh P.Mayee, Adv.
Mr.C.D.Singh, Adv.
Mr.Udit Arora, Adv.
Mr.Dhirendra Singh Parmar, Adv.
Mr.Sandeepan Pathak, Adv.
Ms.Diksha Rai, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Such of the respondents whose defence has not been closed are granted one last opportunity to enable them to file counter affidavit. The same be positively filed within four weeks from today.
Learned Additional Solicitor General representing the Union of India, seeks liberty to file guidelines, framed by the WP(C)No.147/14 4 Union of India, on 26.10.2012 and 26.03.2014, on the record of this case.
Prayer is allowed. The above-mentioned guidelines are directed to be placed on the record of the case.
Post for final hearing and disposal on 31.03.2017.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR