Ranjan Gogoi; CJI, Sanjay Kishan Kaul, K.M. Joseph - (1.) R.P. (Crl.) No. 46/2019 in W.P. (Crl.) No. 298/2018, MA No. 58/2019 in W.P.(Crl.) No. 225/2018, R.P.(Crl.) No. 122/2019 in W.P.(Crl.) No. 297/2018, MA No. 403/2019 in W.P.(Crl.) No. 298/2018 and R.P.(C) No. 719/2019 in W.P.(C) No. 1205/2018:
(2.) A letter has been circulated on behalf of the Union of India and a prayer has been made by the learned Attorney General for India that time be granted to the Union of India to file reply on merits.
(3.) We fix the matter for further consideration on 06.05.2019. Reply affidavit, if any, by the contesting parties may be brought on record on or before 04.05.2019.;