Supreme CourtDivision Bench

Justice Sunanda Bhandare Foundation vs Union of India

Supreme Court Of India · Decided on 9 January 2017 · Citation: (2017) 5 SCC 137

HON’BLE JUDGES
Dipak Misra, J · Mrs. R. Banumathi, J
RESULT
Disposed Of
CASE NUMBER
I.A. 10-11 & 13 of 2015 in Writ Petition(s)(Civil) No(s). 116 of 1998
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

2 paragraphs · 84 words
1.

It is submitted by learned counsel for the petitioner that the State of West Bengal has not yet complied with the directions issued by this Court. As the State of West Bengal has not responded, we direct the learned counsel for the State of West Bengal to remain present on 28.3.2017 after complying with the direction positively by that date. Learned counsel for the petitioner undertakes to inform the learned counsel for the State of West Bengal.

2.

List the matter on 28.3.2017.