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Judgment
Some of the Learned Counsel complained that copies of the Expert Committee Report have not been made available to them and, on that account; they have not been able to file response.
The learned Additional Solicitor General representing the Union of India should instruct his office to supply copies of the report to all the Learned Counsel to whom the same has so far not been made available. This must be done within seven days from today. Within next three weeks, the parties to whom the report had not been made available earlier may file their response.
Shri Ashok Bhasin, learned senior counsel, requests that his clients may be permitted to amend the petition for challenging the vires of Rule 5(g) of the 2011 Rules. The prayer is allowed. The amended petition may be filed within seven days.
The Union of India should file joint response to all the petitions and applications within a period of three weeks from today. Rejoinder affidavits on behalf of the writ Petitioners and applicants may be filed within next two weeks
List all the pending I. As and Contempt Petitions 25.08.2011.
The main cases be listed on 07.09.2011.