Common Cause (A Registered Society) v. Union Of India And Another

Order

1. We are of the view that it would be appropriate that, in the first instance, the suggestions of the petitioner, including additional suggestions, are discussed by the learned counsel for the petitioner with the learned Additional Solicitor General, who represents the Union of India, learned counsel for Reserve Bank of India and the senior officers of the Government and Reserve Bank of India.

2. Before meeting to discuss the issues, Mr Prashant Bhushan, learned counsel for the petitioner, may give the suggestions, which he states he will give in writing to the learned Additional Solicitor General and learned counsel for Reserve Bank of India within three days.

3. List the petition on a non-miscellaneous day after four weeks.