Q. Who were the advocates involved in the case Digvijaya Singh vs State of Madhya Pradesh & Others?

For the Appearing Parties Mukul Rohatgi, Attorney General, Vivek K. Tankha, Kapil Sibal, Dr. Abhishek Manu Singhvi, Ms. Indira Jai Singh, L. Nageswara Rao, S.P. Singh, Senior Advocates, Ms. Rakhi Ray, Prashant Bhushan, Vaibhav Srivastava, Varun K. Chopra, D. Kumanan, Sumeer Sodhi, Varun Tankha, Aman Nandrajog, Dr. Sanjay Shukla, Ms. Arti Singh (Advocate-on-Record), Neeraj Sharma, Nikhil Tiwari, Aditya, Nizam Pasha, Arjun Nanda, Vaibhav Gulia, S.S. Ray, Badar Mahmood, Arvind Kr. Shukla, Alok Shukla, Mishra Saurabh, Purushendra Kaurav, Vanshaja Shukla, Ankit Lal, Ashok Kr. Singh, Shantwanu Singh and Keshav Choudhary, Advocates.

Q. What are the equivalent citations for Digvijaya Singh vs State of Madhya Pradesh & Others ?

The equivalence citation are(2015) 13 SCC 129 ; (2016) 1 SCC CRI 183 ; LQ/SC/2015/888 ;

Q. What was the bench assigned for the case Digvijaya Singh vs State of Madhya Pradesh & Others?

HONBLE CHIEF JUSTICE MR. H.L. DATTU, HONBLE MR. JUSTICE ARUN MISHRA, HONBLE MR. JUSTICE AMITAVA ROY

Digvijaya Singh Vs. State Of Madhya Pradesh & Others On 20 July, 2015

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Digvijaya Singh v. State Of Madhya Pradesh & Others

(Supreme Court Of India)

Interlocutory Application No. 5 & 6 In Wp (C) No. 417 Of 2015 With No. 418 Of 2015 | 20-07-2015

IAs Nos. 5 and 6 in WP (C) No. 417 of 2015

Reply to the applications be filed in three days time. Memo filed by Respondent 4, CBI is placed on record.

2. Keeping in view the urgency of the matter, we permit the SIT/STF to take appropriate proceedings against the persons mentioned in the memo at Sl. Nos. 1 to 245 in accordance with law and in accordance with the provisions of the Code of Criminal Procedure.

3. List on 24-7-2015.

Advocate List

For the Appearing Parties Mukul Rohatgi, Attorney General, Vivek K. Tankha, Kapil Sibal, Dr. Abhishek Manu Singhvi, Ms. Indira Jai Singh, L. Nageswara Rao, S.P. Singh, Senior Advocates, Ms. Rakhi Ray, Prashant Bhushan, Vaibhav Srivastava, Varun K. Chopra, D. Kumanan, Sumeer Sodhi, Varun Tankha, Aman Nandrajog, Dr. Sanjay Shukla, Ms. Arti Singh (Advocate-on-Record), Neeraj Sharma, Nikhil Tiwari, Aditya, Nizam Pasha, Arjun Nanda, Vaibhav Gulia, S.S. Ray, Badar Mahmood, Arvind Kr. Shukla, Alok Shukla, Mishra Saurabh, Purushendra Kaurav, Vanshaja Shukla, Ankit Lal, Ashok Kr. Singh, Shantwanu Singh and Keshav Choudhary, Advocates.

Bench

HON'BLE CHIEF JUSTICE MR. H.L. DATTU
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY

Eq Citations

(2015) 13 SCC 129
(2016) 1 SCC CRI 183
LQ/SC/2015/888

Head Note

Constitution of India — Arts. 32 and 226 — PIL — Illegal constructions in Delhi — SITSTF permitted to take appropriate proceedings against persons mentioned in memo at Sl Nos 1 to 245 in accordance with law and in accordance with provisions of CrPC — Supreme Court Rules, 1966, Or. 37 R. 1(1) — Time for filing reply to applications under Or. 37 R. 1(1) extended