- (1.) Heard.
(2.) Learned counsel for the parties submit that the main appeals/petitions are all ripe for listing before a larger Bench of Nine-Judges. They submit that instead of dealing with the interim applications or directing any modification in the arrangement already made, it would be more appropriate if the appeals/petitions are set down for final hearing in the month of July 2016. We accordingly direct that the papers shall be placed before the Hon'ble Chief Justice for constituting an appropriate Bench to hear the main appeals/petitions in the month of July 2016.
(3.) Mr. Harish N. Salve, learned senior counsel appearing for some of the petitioners, submits that he would file a comprehensive compilation of his submission on each one of the questions that have been referred for determination by the larger Bench. This would include suggestions which other counsel appearing in the connected matters may have to make including citing the decided cases relied upon by them or any additional facets that they may like to project in support of their cases.;