Sabu Mathew George v. Union of India, (SC) BS894468

Sabu Mathew George v. Union of India, (SC) BS894468 SUPREME COURT OF INDIA

Before:-Mr. A.M. Khanwilkar and Mr. Mohan M. Shantanagoudar, JJ.

Writ Petition(s) (Civil) No(s). 341 of 2008. D/d. 11.4.2017.

Sabu Mathew George - Petitioner

Versus

Union of India & Ors. - Respondents

For the Petitioner :- Mr. Sanjay Parikh, Advocate and Ms. Manjula Gupta, Advocate.

For the Respondent :- Ms. Binu Tamta, Advocate, Mr. R.R. Rajesh, Advocate, Ms. Gunwant Dara, Advocate, Mr. Gurmeet Singh Makker, AOR, Mr. Anupam Lal Das, AOR, Mr. Anirudh Singh, Advocate, Dr. A.M. Singhvi, Sr. Advocate, Ms. Ruby Singh Ahuja, Advocate, Mr. Priyadarshi Banerjee, Advocate, Mr. Vishal Gehrana, Advocate, Ms. Tahira Karanjawala, Advocate, Ms. Suman Yadav, Advocate, Mr. Arvind Chari, Advocate, Mr. Mahesh Agarwal, Advocate, Mr. Vikrant Pachnanda, Advocate, Mr. Shashank Manish, Advocate, Mr. E.C. Agrawala, AOR, Mr. Harish Salve, Sr. Advocate, Mr. K.V. Viswanathan, Sr. Advocate, Ms. Saanjh Pandit, Advocate, Mr. Tanuj Bhushan, Advocate, Mr. Aishvary Vikram, Advocate and Mr. S.S. Shroff, AOR.

None.

[Para ]

ORDER

Heard in part.

Put up for further hearing at 2.00 p.m. on 13.04.2017.

2. Learned counsel for the parties undertake that they shall filed written notes of submissions along with a convenience volume.

3. Ms. Binu Tamta, learned counsel appearing for the Union of India also undertakes to do so with the assistance of Mr. Ranjit Kumar, learned Solicitor General of India.