Supreme Court - Daily Orders
S Nalini Srikaran vs Union Of India Represented By Home ... on 8 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.15 COURT NO.1 SECTION 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)(Criminal) No(s). 125/2014
S NALINI SRIKARAN Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
REPRESENTED BY HOME SECRETARY,
MINISTRY OF HOME AFFAIRS
(with office report)
Date : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. M. Radhakrishnan, Adv.
Mr. S. Beno Bencigar, Adv.
Mr. P. Soma Sundaram,Adv.
For Respondent(s) Ms. V. Mohana, Adv.
Ms. Sushma Suri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. V. Mohana, advocate, appears for the respondent and prays for time for filing response to the Writ Petition.
Response to the Writ Petition may be filed by the respondent within four weeks.
Rejoinder affidavit, if any, may be filed by the petitioner within two weeks therefrom.
List the matter after six weeks.
Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.09.09 18:39:15 IST(RAJESH DHAM) (RENU DIWAN) Reason:
COURT MASTER COURT MASTER