Animal Welfare Board Of India Vs People For Elimination of Stray Troubles and Others

Animal Welfare Board Of India vs People For Elimination of Stray Troubles and Others

Supreme Court Of India · Decided on 24 August 2015 · Citation: (2016) 2 SCC 598

HON’BLE JUDGES

Dipak Misra and R. Banumathi, JJ.

RESULT

Allowed

CASE NUMBER

Special Leave to Appeal (C) No(s). 691 of 2009 (Arising out of impugned final judgment and order dated 19.12.2008 in ASWP No. 6257 of 2006 passed by the High Court of Bombay). With SLP(C) No. 1627 of 2009 (With Interim Relief and Office Report), SLP(C) No

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Judgment

7 paragraphs · 174 words

SLP(C)...CC No. 15162/2015

Heard Mr. Grover, learned senior counsel for Federation of India Animal Protection Organisations (PIAPO). The said petitioner was not a party to the impugned judgment. The impugned petition before the High Court was filed by the Animal Welfare Board. Learned counsel, who appears for the Animal Welfare Board in SLP (C) No. 691 of 2009, submits that she would file a special leave petition assailing the correctness of the order passed by the High Court.

Liberty is granted to learned counsel for the Animal Welfare Board to file the special leave petition.

In view of the aforesaid, permission to file the present special leave petition is rejected.

SLP (C) Nos. 691, 1627, 1740, 11467, 13004 of 2009, 13772 of 2012, 4453, 5899, 5900 and 17112 of 2013

It is submitted by Mr. Sen, learned senior counsel, that he may be permitted to intervene as Delhi Municipal Corporation is an affected party. He may file an application for impleadment.

List the matter on 18.11.2015 for final disposal.

COUNSEL

Mr. T.R. Andhyarujina, Sr. Adv., Mr. Raj Panjwani, Sr. Adv., Mr. Anand Grover, Sr. Adv. Mr. Soumik Ghosal, Adv. Mr. Siddharth Sijoria, Adv. Mr. Hardeep Singh Anand, AOR Mr. B.S. Banthia, AOR Mr. Sudhanshu S. Choudhari, AOR Ms. Vatsalya Vigya, Adv. Mr. Shreekant N. Terdal, AOR Mr. Nirnimesh Dube, Adv. Mr. Amol Chitale, Adv. Mr. Ankur S. Kulkarni, Adv. Mr. Anand Srivastava, Adv. M/s. Lex Regis Law Offices, AOR Mr. Hardeep Singh Anand, Adv. Ms. Anjali Sharma, Adv. Ms. Vandana Sehgal, Adv. Mr. Rohan Thawani, Adv. Ms. Aparna Bhat, AOR Ms. Tanima Kishore, Adv. Mr. Mihir Samson, Adv. Mr. Purushottam Sharma Tripathi, AOR Mr. Mukehs Kumar Singh, Adv. Ms. Nithya Rajshekhar, Adv. Mr. Narender Kumar Goyal, Adv. Mr. Ravi Chandra Prakash, Adv. Mr. Shantanu Jugtawat, Adv. Mr. Subrat Birla, Adv. Mr. Subhash Chandra Birla, Adv. Ms. Praggya Kureel, Advocate, for the Petitioners; Mr. Aman Sinha, Sr. Adv., Mr. Atul Yeshwant Chitale, Sr. Adv., Mr. Basant R., Sr. Adv., Mr. Suryanarayana Singh, Sr. AAG Nirnimesh Dube, Adv. Mr. Amol Chitale, Adv. Mr. Ankur S. Kulkarni, Adv. Mr. Anand Srivastava, Adv. M/s. Lex Regis Law Offices,Adv. Mr. Tushar Mehta, ASG Ms. Jesal Wahi, Adv. Mr. Shreekant N. Terdal,Adv. Mr. Aniruddha P. Mayee,Adv. Mrs. Suchitra Atul Chitale,Adv. Mr. Chetan Sharma, Adv. Mr. Tanvi Kakar, Adv. Mr. Trideep Pais, Adv. Ms. Natalia Shibu, Adv. Mr. Nikhil Nayyar, Adv. Mr. Pukhrambam Ramesh Kumar,Adv. Mr. Sumit Kumar Vats, Adv. Ms. Liz Mathew, Adv. Mr. Kartik Ashok, Adv. Mr. M.F. Philip, Adv. Ms. Malavika Prasad, Adv. Ms. Pragati Neekhra, Adv. Mr. Aditya Dhawan, Adv. Mr. Varinder Kumar Sharma, Advocate, for the Respondents; Mr. Sanjiv Sen, Sr. Adv., Mr. Kunwar Pal Singh, Adv., Mr. Naveen Kumar, Adv. and Ms. Pareena Swarup, Advocate, for the Intervenor