Supreme Court: While considering the applications highlighting several issues related to popular Maharashtrian hill station, Matheran in Raigad, including whether or not the practice of towing by hand the carts/rickshaws should be permitted; the 3-Judge Bench of B.R. Gavai, CJI*, K. Vinod Chandran and N.V. Anjaria, JJ., pointed out that persons towing hand cart/rickshaw in Matheran do so not of their own choice, but are compelled due to having no other source of livelihood. The Court thus directed the State of Maharashtra to forthwith stop the practice of plying hand pulled carts/rickshaws in the town of Matheran in a phased manner and within a period of 6 months.
The Court opined that continuing such an inhuman practice even after 78 years of the country getting its freedom and after 75 years of the Constitution being enacted and promising social and economic justice to its citizens, would be betraying the promise given by the people of India to themselves.
“Permitting such an inhuman practice, which hits the concept of human dignity in a country like India, which is marching towards becoming a developed country from a developing country, belittles the constitutional promise of social and economic justice”.
Background:
Matheran is situated in the biologically rich Western Ghats and is now recognized as an eco-sensitive region and is a home to several species of flora and fauna. Matheran has a permanent population of approximately about 4,400 persons. However, apart from the permanent population, the region has an inflow of large number of tourists throughout the year.
In the present application the Court considered issues related to laying of the paver blocks on the road between the Dasturi Naka to Shivaji Maharaj Statue and issues related to permitting operation of battery-operated e-rickshaws to replace the practice of hand pulled carts/rickshaws.
Court’s Assessment:
A. Paver Blocks
Vis-a-vis the issues related to laying of paver blocks, the Court took note of reports submitted by IIT, Bombay and NEERI which found that found that laying of clay paver blocks was necessary to prevent the soil erosion and is an environmentally feasible option. Therefore, the Court accepted the recommendations made by IIT, Bombay and NEERI.
B. Permitting practice of towing by hand the carts/rickshaws
Perusing this issue, the Court took note of the application filed by Matheran Municipal Council to stop the practice of hand pulled carts/rickshaws being plied on the road. The Court referred to People’s Union for Democratic Rights v. Union of India, (1982) 3 SCC 235, wherein the effect of Article 23 of the Constitution was considered and the provision wa given an expansive interpretation.
The Court further referred to Azad Rickshaw-Pullers’ Union (Regd.) v. State of Punjab, 1980 Supp SCC 601, which even though focussed on the plight and agony of cycle-rickshaw pullers, yet the present Bench deemed it fit to expand the relevancy of the observations made in Azad Rickshaw-Pullers’ Union (supra) to the manual rickshaw pullers.
The Court took note of a recent medical study of the rickshaw pullers in India, which revealed grim statistics vis-a-vis their health. The study stated that 61% of the cycle rickshaw pullers were suffering from either acute or chronic health problems during their lifetime. “Again, it must be noted that this was also a report with regard to those plying cycle rickshaws. If this is the case of the cycle rickshaw pullers, one can only imagine the plight of the hand cart/rickshaw pullers”.
The Court grimly observed that even after 45 years to the observations made in Azad Rickshaw-Pullers’ Union (supra) the inhuman practice of a human being towing other human beings is still very much prevalent in the town of Matheran.
“The question that we will, therefore, have to ask ourselves is as to whether we, as a society, are alive to the constitutional promise of social and economic equality and social and economic justice”.
The Court pointed out that technological developments in India has led to the introduction of E-Rickshaws which are not only environment friendly/cause the least pollution but also prevent the human beings from adopting practices that hit at an individual’s dignity.
Therefore, invoking the Directive Principles of State Policy under which State has the duty to ensure socio-economic justice, the Court directed State of Maharashtra to study the scheme, which has been implemented in Kevadia (Sardar Patel Sarovar) in the State of Gujarat. The Court noted that the State of Gujarat in collaboration with the Statue of Unity Area Development and Tourism Governance Authority (SoUADTGA) has purchased a number of e-rickshaws. The said e-rickshaws are given on a nominal hire basis to the tribal women residing in the vicinity of the Sardar Patel Sarovar. This scheme has given the tribal women means of self-reliance. The Court thus directed Maharashtra Government to study and implement similar scheme in Matheran that not only the genuine hand cart/rickshaw pullers are rehabilitated but also the other underprivileged persons in and around the town of Matheran, including the Adivasi women, are benefited therefrom.
The Court directed that the State or an authority constituted on their behalf would purchase the e-rickshaws and give them on a hire basis on payment of a fixed amount to the genuine rickshaw pullers or the other underprivileged persons, including Adivasi women. Genuine hand cart/rickshaw pullers would be given a priority in the matter of allotment of such e-rickshaws on hire basis.
The Court further directed the Matheran Monitoring Committee under the Chairmanship of the Collector, Raigad, which is constituted under the ESZ Notification, to identify the persons who are genuine hand cart/rickshaw pullers. The number of e-rickshaws to be permitted would also be determined by the said Committee taking into consideration the ground realities. The remainder of the e-rickshaws, if available, would be allotted to the underprivileged persons residing in and around Matheran and preferably to Adivasi women as it has been done in the case of the scheme implemented in Kevadia, Gujarat.
State Government shall also bear the expenses for providing the necessary training to the genuine hand cart/rickshaw pullers and the other allottees, who are found to be eligible.
The Court directed the State to implement the aforesaid scheme through Corporate Social Responsibility (CSR) Funds or any other mode available to it. However, non-availability of funds would not be treated as an excuse for not implementing the scheme. “We earnestly hope that the State would render all necessary assistance in stopping such an inhuman practice, which hits at the basic human dignity, in the right perspective”.
[In Re: T.N. Godavarman Thirumulpad v. Union of India, WRIT PETITION (C) NO. 202 OF 1995, decided on 6-8-2025]
Disclaimer: This matter has been reported after the availability of the order of the Court and not on basis of media reports so as to give an accurate report to our readers.
*Judgment by Justice B.R. Gavai, Chief justice of India
Advocates who appeared in this case:
Amicus Curiae: Mr. K. Parameshwar, Sr. Adv. (A.C.) Mr. M.V. Mukunda, Adv. Ms. Kanti, Adv. Mr. Raji Gururaj, Adv. Mr. Shreenivas Patil, Adv. Mr. Veda Singh, Adv. Mr. Prasad Hegde, Adv.
For Petitioner(s): Ms. Purnima Bhat, AOR Mr. Shyam D. Nandan, AOR Ms. Nandana Menon, Adv. Mr. Chanchal Kumar Ganguli, AOR M/S. Plr Chambers And Co., AOR Mr. Syed Mehdi Imam, AOR Mr. T. Harish Kumar, AOR M/S. Mitter & Mitter Co., AOR M/S. Lawyer S Knit & Co, AOR
For Respondent(s)/applicant(s): Mr. Gurmeet Singh Makker, AOR Mr. Gaichangpou Gangmei, AOR Mrs. Anil Katiyar, AOR Mr. Raj Kishor Choudhary, AOR Mr. Shakeel Ahmed, Adv. Ms. Pratibha Singh, Adv. Ms. Shalini Tripathi, Adv. Mr. Himanshu Gupta, Adv. Mr. Anupam Bhati, Adv. Mr. Nakul Chaudhary, Adv. Mr. Vikram Patralekh, Adv. Mr. Shuvodeep Roy, AOR Mr. Deepayan Dutta, Adv. Mr. Saurabh Tripathi, Adv. Mr. Colin Gonsalves, Sr. Adv. Mr. Vivek Vishal Gautam, Adv. Mr. Lalit Mohan, Adv. Mr. Paul Kumar Kalai, Adv. Mr. S. Udaya Kumar Sagar, AOR Mr. Ranjan Mukherjee, AOR Ms. Pratibha Jain, AOR Mr. Rajat Joseph, AOR Mr. Gopal Prasad, AOR Ms. Jyoti Mendiratta, AOR Mr. Raj Kumar Mehta, AOR Ms. Madhu Moolchandani, AOR Ms. Sharmila Upadhyay, AOR Mr. Tejaswi Kumar Pradhan, AOR Mr. Pranab Samantaray, Adv. Mr. Manoranjan Paikaray, Adv. M/S. Arputham Aruna And Co, AOR Mrs. Nandini Gore, AOR Mr. E. C. Vidya Sagar, AOR M/S. M. V. Kini & Associates, AOR Mrs. B. Sunita Rao, AOR Mr. Rajeev Singh, AOR Ms. Aishwarya Bhati, ASG Ms. Swarupama Chaturvedi, Sr. Adv. Mr. Raj Bahadur Yadav, AOR Mrs. Kanchan Kaur Dhodi, AOR Mr. Surya Kant, AOR Ms. Sujata Kurdukar, AOR Mrs. Manik Karanjawala, AOR Mr. Kamal Mohan Gupta, AOR Ms. Mehraj, Adv. Mr. Vikalp Gupta, Adv. Ms. Urvi Gupta, Adv. Mr. Prashant Kumar, AOR Mr. Dharmendra Kumar Sinha, AOR Mrs. Vandna Beri, Adv. Mr. P. Parmeswaran, AOR Mr. Shiva Pujan Singh, AOR Ms. Charu Mathur, AOR Mr. Bhavanishankar V.gadnis, Adv. Mr. A. Venayagam Balan, AOR Mr. Vishwanath Gadnis, Adv. Mr. Sudarsh Menon, AOR Mr. Ramesh Babu M. R., AOR Mr. Vikrant Singh Bais, AOR Mr. Lakshmi Raman Singh, AOR Ms. K. V. Bharathi Upadhyaya, AOR Mr. Rajiv Mehta, AOR Mr. Ejaz Maqbool, AOR Mr. Rajesh, AOR M/S. Corporate Law Group, AOR Mr. Abhishek Chaudhary, AOR Mr. Parth Awasthi, Adv. Mr. Pashupathi Nath Razdan, AOR Ms. Richa Tiwari, Adv. Mr. B V Deepak, AOR Mr. T. N. Singh, AOR Mr. C. L. Sahu, AOR Mr. Rajendra Sahu, Adv. Ms. Hema Sahu, Adv. Mr. Rishabh Sahu, Adv. Mr. Narinder Kumar Verma, Adv. Ms. Sumita Hazarika, AOR Ms. Abha R. Sharma, AOR Ms. Asha Gopalan Nair, AOR Mr. Rajesh Singh, AOR Mr. Hitesh Kumar Sharma, Adv. Mr. Amit Kumar Chawla, Adv. Mr. Akhileshwar Jha, Adv. Mr. Chaman Sharma, Adv. Mr. Supriya, Adv. Mr. Saurabh Kumar Solanki, Adv. Mr. Ravinder Pal Singh, Adv. Mr. Mahi Pal Singh, Adv. Mr. Varun Varma, Adv. Mr. Ishank Ranjan, Adv. Mr. Subham Rajhans, Adv. Mr. Prakhar Shukla, Adv. Ms. Manisha Chawla, Adv. Ms. Niharika Dwivedi, Adv. Mr. Jatin Malik, Adv. Mr. Javed Raza, Adv. Mrs. Rekha Pandey, AOR Mr. Raghav Pandey, Adv. Ms. Gauri Pandey, Adv. Mr. Gopal Singh, AOR Mr. T. V. George, AOR Mr. Krishnanand Pandeya, AOR Mr. Neeraj Shekhar, AOR Mr. Rajesh Maurya, Adv. Mr. Sudhir Kulshreshtha, AOR Mr. Himanshu Shekhar, AOR Mr. Parth Shekhar, Adv. Mr. Shubham Singh, Adv. Mr. Youkteshwari Prasad, Adv. Mr. Mukesh Kumar Verma, Adv. Mr. Mata Prasad Pathak, Adv. Mr. Vijay Singh, Adv. Ms. Ambali Vedasen, Adv. Mr. Arvind Kumar Tomar, Adv. Mr. Soumyadeep Chatterjee, Adv. Mr. Mayur Raj, Adv. Mr. Nikhil Kumar, Adv. Mr. Tushar Rawal, Adv. Ms. Shalini Satyanarayan, Adv. Mr. T.v. Surendranath, Adv. Mr. Ramendra Nath Makhal, Adv. Mr. Kirtikar Sukul, Adv. Mr. Richa Shrivastav, Adv. Ms. Hemantika Wahi, AOR Mr. Mohd. Irshad Hanif, AOR Ms. Rifat Ara Butt, Adv. Mr. Punit Dutt Tyagi, AOR Mr. Rathin Das, AOR Mr. Ratan Kumar Choudhuri, AOR Mr. G. Prakash, AOR Mr. E. M. S. Anam, AOR Ms. Sushma Suri, AOR Mr. Sudhir Kumar Gupta, AOR Mr. A. N. Arora, AOR Mr. Irshad Ahmad, AOR Ms. C. K. Sucharita, AOR Ms. Binu Tamta, AOR Mrs. Bina Gupta, AOR Mr. P. V. Yogeswaran, AOR Mr. Jitendra Mohan Sharma, AOR Ms. Malini Poduval, AOR Mr. Jai Prakash Pandey, AOR Mrs. Anjani Aiyagari, AOR Mr. Shibashish Misra, AOR Mr. K. L. Janjani, AOR Mr. Naresh K. Sharma, AOR Ms. A. Sumathi, AOR Mr. Radha Shyam Jena, AOR Mr. Ajit Pudussery, AOR Mr. K. V. Vijayakumar, AOR Mrs. Rani Chhabra, AOR Ms. Divya Roy, AOR Mr. Tarun Johri, AOR Mr. S. C. Birla, AOR Mr. Ram Swarup Sharma, AOR Mr. Ashok Mathur, AOR M/S. Parekh & Co., AOR M/S. K J John And Co, AOR Mr. Amarjit Singh Bedi, Adv. Ms. Surekha Raman, Adv. Mr. Shreyash Kumar, Adv. Mr. Harshit Singh, Adv. Mr. Yashwant Sanjenbam, Adv. Mr. Sidharth Nair, Adv. Mr. V. Balachandran, AOR Ms. Baby Krishnan, AOR Mr. P. R. Ramasesh, AOR Mr. T. Mahipal, AOR Mr. Umesh Bhagwat, AOR Mrs. M. Qamaruddin, AOR Mr. H. S. Parihar, AOR Mr. Kuldip Singh, AOR Ms. Bina Madhavan, AOR Mr. Rakesh K. Sharma, AOR Mr. P. N. Gupta, AOR Mr. Sarad Kumar Singhania, AOR Mr. E. C. Agrawala, AOR Mr. M. Yogesh Kanna, AOR Ms. Aishwarya Bhati, A.S.G. Mrs. Aishwarya Bhati, A.S.G. Mr. Shiv Mangal Sharma, A.A.G. Ms. Abhinandini Sharma, Adv. Mr. Saurabh Rajpal, Adv. Mr. Amogh Bansal, Adv. Ms. Nidhi Jaswal, AOR Mr. K. R. Sasiprabhu, AOR Mr. Anupam Raina, Adv. Mr. Deepak Goel, AOR Mr. Vikash Singh, AOR Mr. Nishanth Patil, AOR M/S. Venkat Palwai Law Associates, AOR Mr. Ajay Marwah, AOR Mr. Ravindra S. Garia, AOR Mr. Karan Sharma, AOR Ms. Sugandha Anand , AOR Mr. Avijit Mani Tripathi, AOR Mr. T.k. Nayak, Adv. Ms. Marbiang Khongwir, Adv. Mr. Vikas Bansal, Adv. Mr. Deeptakirti Verma, AOR Ms. Usha Nandini V., AOR Mr. Avneesh Arputham, AOR Mr. Ankit Sharma, Adv. Ms. Vanshaja Shukla, AOR Mr. Chirag M. Shroff, AOR Ms. Mayuri Raghuvanshi, AOR Mr. Vivek Jain, AOR Ms. Garima Prashad, Sr. A.A.G. Mr. Sudeep Kumar, AOR Ms. Manisha, Adv. Ms. Rupali, Adv. Mr. Gaurav Kumar Bansal, Adv. Mr. Vishnu Kumar Gupta, Adv. Ms. Nandita Bansal, Adv. Ms. Chandrika Upadhaya, Adv. Mr. Aathrva Upadhaya, Adv. Ms. Rani Mishra, AOR Mr. Pukhrambam Ramesh Kumar, AOR Mr. Karun Sharma, Adv. Ms. Anupama Ngangom, Adv. Ms. Rajkumari Divyasana, Adv. Mr. Venkata Raghuvamsy D. , AOR Ms. Swathi H. Prasad, AOR Mr. Adeel Ahmed, AOR Mr. Abul Kibriya, Adv. Mr. Aamir Hussain, Adv. Mr. Saalik Islam, Adv. Ms. Shreemoyee Bhattacharjee, Adv. Mr. Ajay Agarwal, A.A.G. Mr. Rajeev Kumar Dubey, Adv. Mr. Ashiwan Mishra, Adv. Ms. Aditi Mishra, Adv. Mr. Kamlendra Mishra, AOR Mr. Somesh Chandra Jha, AOR Ms. Ruchira Goel, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv. Mr. Bharat Bagla, Adv. Mr. Sourav Singh, Adv. Mr. Aditya Krishna, Adv. Mr. Adarsh Dubey, Adv. Ms. Chitransha Singh Sikarwar, Adv. Mr. Vijay S. Khamkar, Adv. Mr. Parth Awasthi, Adv. Mr. Pashupathi Nath Razdan, AOR Ms. Richa Tiwari, Adv. Mr. Tarun Gupta, AOR Mr. Sameer Abhyankar, AOR Ms. Ripul Swati Kumari, Adv. Mr. Krishna Rastogi, Adv. Ms. Ranjeeta Rohatgi, AOR Mr. Shubham Upadhyay, AOR Mr. Vivek Gupta, AOR Mr. P. S. Sudheer, AOR Mr. Sunny Choudhary, AOR Mr. Siddhartha Jha, AOR Dr. Amandeep Gaur, Adv. Mr. S Ramamoorthy, Adv. Mr. S Senthil Elangovan, Adv. M/s V. Maheshwari & Co., AOR Mr. Mayank Aggarwal, AOR Mr. Sanjeev Kumar, AOR Mr. Shovan Mishra, AOR Ms. Bipasa Tripathy, Adv. Mr. Shlok Luthra, Adv. Mr. Ashutosh Kumar Sharma, AOR Ms. Suman Kukrety, AOR Mrs. Aishwarya Bhati, A.S.G. Ms. Ruchi Kohli, Adv. Ms. Suhashini Sen, Adv. Mr. Shyam Gopal, Adv. Mr. Raghav Sharma, Adv. Mr. Raman Yadav, Adv. Dr. N. Visakamurthy, AOR Mr. Naveen Kumar, AOR Mr. P. K. Manohar, AOR Mr. Vinod Sharma, AOR Ms. Surbhi Mehta, AOR Mr. Rajeev Singh, AOR Mr. P.B. Suresh, Sr. Adv. Mr. Shoeb Alam, Sr. Adv. Ms. Parul Shukla, AOR Mr. Saday Mondol, Adv. Ms. Shubhangi Pandey, Adv. Ms. Debatmaja Ghosh, Adv. Mr. Abhishek Pandey, Adv. Mr. Prashant Kumar Umrao, AOR Mr. Arun K. Sinha, AOR Ms. Sakshi Kakkar, AOR Mr. Aman Pawar, A.A.G. Mr. Sanchit Garga, AOR Ms. Shilpa Singh, AOR Mr. B. K. Pal, AOR Mr. James P. Thomas, AOR Mr. S. Gowthaman, AOR Mr. A. Karthik, AOR Mr. Rajiv Kumar Choudhry , AOR Mr. Anurag Tandon, AOR Mr. Aastik Dhingra, Adv. Mr. Umesh Kumar, Adv. Ms. Dr. Monika Gusain, Sr. Adv. Mr. B.k. Satija, A.A.G. Mr. Akshay Amritanshu, AOR Mr. Hariom Yaduvanshi, Adv. Mr. Arjun Yaduvanshi, Adv. Ms. S. Harini, Adv. Mr. Avi Dhankhar, Adv. Mr. Vansmani Tripathi, Adv. Ms. Aahana Jaiswal, Adv. Ms. Drishti Rawal, Adv. Ms. Drishti Saraf, Adv. Ms. Tanya Gupta, Adv. Mr. Sarthak Shrivastava, Adv. Mr. Mayur Goyal, Adv. Mr. Omanakuttan K. K., AOR Mr. Ajit Sharma, AOR Mr. Avijit Roy, AOR Mr. Vishnu Kant, AOR Mr. Irasis Acharya, Adv. Ms. Rajnandini, Adv. Ms. Shalini Kaul, AOR Mr. Sunil Kumar Sharma, AOR Ms. Swati Ghildiyal, AOR Ms. Neha Singh, Adv. Mr. Siddharth Sharma, AOR Mrs. Aishwrya Bhati, A.S.G. Mr. Raghav Sharma, Adv. Ms. Ruchi Kohli, Adv. Ms. Suhasini Sen, Adv. Mr. Gaurang Bhushan, Adv. Mr. Baijnath Patel, Adv. Mr. Raj Bahadur Yadav, AOR Mr. Samir Ali Khan, AOR Mr. Pranjal Sharma, Adv. Ms. Eksha Sharma, Adv. Mr. Sachin Patil, AOR Mr. Nishant Awana, AOR Mrs. Rini Badoni Awana, Adv. Ms. Rebecca Mishra, Adv. Mr. Suraj Kundu, Adv. Mr. Shubhranshu Padhi, AOR Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv. Mr. Alim Anvar, Adv. Mr. Santhosh K, Adv. Mrs. Devika A.l., Adv. Mrs. Garima Prashad, Sr. Adv. Mr. Nishit Agrawal, AOR Ms. Kanishka Mittal, Adv. Mr. Krishna Ballabh Thakur, AOR Mrs. Meenakshi Arora, Sr. Adv. Mr. Gaurav Sharma, Adv. Ms. Aruna Gupta, AOR Mr. Ramesh Allanki, Adv. Mr. Syed Ahmad Naqvi, Adv. Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv. Ms. Chubalemla Chang, Adv. Mr. Prang Newmai, Adv. Mr. Shishir Deshpande, AOR Mr. Yusuf, AOR Mr. Agam Sharma , AOR Mrs. Pragya Baghel, AOR Ms. Deepanwita Priyanka, AOR Mr. Satyalipsu Ray, Adv. Mr. Deepak Singh, Adv. Mr. Anuj Chaudhary, Adv. Ms. Priyal Sheth, Adv. Mr. Raghvendra Kumar, AOR Mr. Sravan Kumar Karanam, AOR Mr. P. Venkatraju, Adv. Applicant-in-person, AOR Mr. Anant Mann, AOR Mr. Lakshmeesh S. Kamath, AOR Mrs. Samriti Ahuja, Adv. Ms. Aditi Prakash, Adv. Mr. Vikas Kumar, AOR Mr. Gopal Balwant Sathe, AOR Mr. Sarvam Ritam Khare, AOR Mr. Kushagra Sharma, Adv. Mr. Anuj Agarwal, Adv. Mr. Akarsh Khare, Adv. Mr. K. M. Nataraj, A.S.G. Mr. Harish Pandey, Adv. Ms. Indira Bhakar, Adv. Mr. Anuj Srinivas Udupa, Adv. Mr. Krishna Kant Dubey, Adv. Mr. Piyush Beriwal, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Mrinal Elker Mazumdar, Adv. Mr. Shashwat Parihar, Adv. Mr. Mukesh K Verma, Adv. Mr. Vinayak Sharma, Adv. Mr. Shreekant Neelappa Terdal, AOR Ms. Sunieta Ojha, AOR Mr. Dinesh Chandra Pandey, AOR Mr. Saurabh Rajpal, AOR Mr. Himinder Lal, AOR Ms. Shruti Jose, AOR Mr. Durgesh Ramchandra Gupta, AOR Mr. Kaushik Choudhury, AOR Mr. Aravindh S., AOR Mr. Aman Gautam, Adv. Mrs. Kirti Renu Mishra, AOR Mr. Atul Sharma, AOR Mr. Anirudh Sanganeria, AOR Mr. Chinmay Deshpande, Adv. Mr. Shrey Kapoor , AOR Ms. Anne Mathew, AOR Mr. Yash S. Vijay, AOR Mr. Sarvan Kumar, Adv. Mr. Adarsh Kumar Tiwari, AOR Ms. Vartika Maurya, Adv. Mr. Prashant Bhushan, Sr. Adv. Ms. Srishti Agnihotri, AOR Ms. Alice Raj, Adv. Ms. Sanjana Grace Thomas, Adv. Ms. Tara Elizabeth Kurien, Adv. Mr. D.p.singh, Adv. Ms. Anchal Kanthed, Adv. Mr. Abhisek Atrey, AOR Dr. Abhishek Atrey, Adv. Ms. Vidyottma Jha, Adv. Ms. Mrinal Gopal Elker, AOR Mr. Rajan K. Chaurasia, Adv. Mr. Chinmoy Chaitanya, Adv. Ms. Chhavi Khandelwal, Adv. Mr. Dhaval Mehrotra, AOR Mr. Ravindra Kumar, Sr. Adv. Mr. Binay Kumar Das, AOR Ms. Priyanka Das, Adv. Ms. Neha Das, Adv. Mr. Shivam Saksena, Adv. Mr. Vikas Bharti, Adv. Ms. Lakshmi N. Kaimal, AOR Mr. Subhasish Mohanty, AOR Mr Rahul Jain, AOR Mr. Sabarish Subramanian, AOR Mr. Shyam Divan, Sr. Adv. Ms. Nina Nariman, Adv. Ms. Tahira Karanjawala, Adv. Mr. Arjun Sharma, Adv. Ms. Sarah Ayreen Mir, Adv. Ms. Sharanya Ghosh, Adv. Mr. Samarth Suri, Adv. M/S. Karanjawala & Co., AOR Mr. Gopal Shankaranarayanan, Sr. Adv. Ms. Anindita Mitra, AOR Mr. Vishal Sinha, Adv. Mr. Naveen Kumar, AOR Mr. V. N. Raghupathy, AOR M/S. D.S.K. Legal, AOR Ms. Shibani Ghosh, AOR Mr. Rishad A Chowdhury, Adv. Ms. Sohini Sanyal, Adv. Mr. Chandra Bhushan Prasad, AOR Ms. Aishwarya Bhati, A.S.G. Mrs. Aishwarya Bhati, A.S.G. Mr. Shiv Mangal Sharma, A.A.G Ms. Abhinandini Sharma, Adv. Mr. Saurabh Rajpal, Adv. Mr. Amogh Bansal, Adv. Ms. Nidhi Jaswal, AOR Ms. Pallavi Langar, AOR Mr. Pankaj Sharma, Adv. Mr. Yatinder Choudhary, Adv. Mr. Saurabh Singh Chauhan, Adv. Ms. Vidushi Pandey, Adv. Mr. Subham Bahuguna, Adv. Mr. Eshan Kumar Saxena, Adv. Mr. Himanshu Kumar, Adv. Mr. Rajeev Kumar Dubey, AOR Mr. Rajeev Maheshwaranand Roy, AOR Ms. Ila Shikhar Sheel, AOR M/S. Cyril Amarchand Mangaldas, AOR Mr. Sandeep Kumar Jha, AOR Mr. Milind Kumar, AOR Mr. Mohit Paul, AOR Ms. Rashmi Nandakumar, AOR Ms. Manika Tripathy, AOR Ms. Ankita Sharma, AOR Mr. Arjun D Singh, Adv. Ms. Ishika Neogi, Adv. Ms. Supreeta Sharanagouda, AOR Mr. Sharanagouda Patil, Adv. Mr. Jyotish Pandey, Adv. Mr. Yash S Tiwari, Adv. Mr. Vinod Kumar Srivastava, Adv. Ms. Ranu Purohit , AOR Mr. Ashok Gaur, Adv. Ms. Megha Karnwal, AOR Ms. Sakshi Singh, Adv. Mr. Aditya Thayrat, Adv. Mr. Avishala Singh, Adv. Ms. Adarsh Nain, AOR Mr. Guntur Pramod Kumar, AOR Mr. Amrish Kumar, AOR Mr. Amit Anand Tiwari, Sr. Adv, AAG Ms. Purnima Krishna, AOR Mr. M.F. Philip, Adv. Mr. Karamveer Singh Yadav, Adv. Mr. Togin M. Babichen, Adv. Ms. Aishwarya Bhati, A.S.G. Mrs. Ruchi Kohli, Sr. Adv. Mr. Mukesh Kumar Maroria, AOR Mr. Raghav Sharma, Adv. Mr. Jagdish Chandra Solanki, Adv. Mr. Suhasini Sen, Adv. Mr. Gaurang Bhushan, Adv. Dr. Surender Singh Hooda, AOR Mr. Sunil Kumar Verma, AOR Mr. Prakash Kumar Singh, AOR Ms. Tanya Srivastava, AOR Ms. Seita Vaidyalingam, AOR Mr. Anando Mukherjee, AOR Ms. Anzu. K. Varkey, AOR Ms. Astha Sharma, AOR Mr. T. R. B. Sivakumar, AOR Mr. Sujit Kumar Mishra , AOR Mr. Aldanish Rein, AOR Mr. Kunal Vajani, Adv. Mr. Kunal Mimani, AOR Ms. Shraddha Chirania, Adv. Mr. Shantanu Kumar, AOR Mr. Ashish Batra, Adv. Mr. Manan Verma
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