AI Structured Summary
Not yet generated for this judgment
Judgment
Item No. 301
Mr. P.S. Narasimha, learned Amicus Curiae started his arguments at 2.00 p.m. and was on his legs when the Court rose for the day. The matters remained as part heard.
Item No, 302
Call for the report of the Monitoring Committee constituted under the Notification dated 25th June, 2009.
Mr. Sushil Kumar Jain, Learned Counsel may apply for the report of the Committee.
This matter next Friday.
Item No. 303
List this matter next Friday.
Item No. 304
Issue notice to Respondent No. 1 Union of India.
In the meantime, the National Board for Wild Life s directed to file its report within two months.
Place this matter immediately after getting the report.
Item No. 305
Issue notice to Respondent No. 1 Union of India.
In the meantime, the National Board for Wild Life is directed to file its report within two months.
Place this matter immediately after getting the report.
Item No. 306
Mr. Sunil Fernades, Learned Counsel appears for the State of Jammu and Kashmir. One month's time is granted to file Counter Affidavit.
List this matter after one month.
Item No. 307
List after two weeks.
In the meantime, objections, if any, may be filed by the Respondents.
Item No. 308
Learned Counsel appearing on behalf of Respondent No. 2 prays for time to file Counter Affidavit. Four weeks' time is granted for filing Counter Affidavit.
List after four weeks.