- (1.) Heard Mr. Fali S. Nariman, learned senior counsel along with Mr. Subhash Sharma, learned counsel, who have been appointed as Amicus Curiae and Mr. Harish N. Salve, learned senior counsel, who has also been appointed as Amicus Curiae to assist the Court in the matter.
(2.) Ms. Madhavi Divan, learned counsel appearing for the Union of India, has submitted that Mr. Mukul Rohatgi, learned Attorney General for India will be arguing the matter if some time is granted.
(3.) Mr. Nariman has filed a written note of submissions by referring to certain judgments. We do not intend to record the submissions advanced today for a different reason. Mr. Salve has also pointed out the inherent limitation in various Articles.;