Supreme Court - Daily Orders
Union Public Service Commission vs Saumya Pandey on 25 January, 2023
Bench: Surya Kant, J.K. Maheshwari
SLP(C) No(s). 441-445/2021
ITEM NO.23 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 441-445/2021
(Arising out of impugned final judgment and order dated 11-09-2020
in WP(C) No. 1158/2020 11-09-2020 in WP(C) No. 4623/2020 11-09-2020
in WP(C) No. 701/2020 11-09-2020 in WP(C) No. 1195/2020 11-09-2020
in WP(C) No. 1365/2020 passed by the High Court Of Delhi At New
Delhi)
UNION PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
SAUMYA PANDEY & ORS. Respondent(s)
( IA No. 2409/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 36757/2021 - INTERVENTION/IMPLEADMENT IA No. 33792/2021 - INTERVENTION/IMPLEADMENT) Date : 25-01-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE J.K. MAHESHWARI For Parties Mr. Naresh Kaushik, Adv.
Mr. Vardhman Kaushik, AOR Mr. Manoj Joshi, Adv.
Mr. Shubham Dwivedi, Adv. Mr. Dhruv Joshi, Adv.
Ms. Shikha John, Adv.
Ms. Shikha Kaushik, Adv. Mr. Vinay Kaushik, Adv.
Mr. Anand Singh, Adv.
Mr. Nishant Gautam, Adv.
Mr. Nidhesh Gupta, Sr. Adv. Mr. Devesh Tripathi, Adv. Mr. Praveen Swarup, AOR Signature Not Verified Digitally signed by SONIA BHASIN Mr. Salman Khurshid, Sr. Adv.Date: 2023.01.28 11:14:32 IST Reason:
Mr. Ajay Kumar Singh, Adv. Mr. Arpit Shukla, AOR 1 SLP(C) No(s). 441-445/2021 Ms. Gargi Srivastava, Adv. Ms. Lubna Naaz, Adv.
Ms. Mithali Chauhan, Adv. Mr. Sumit Arora, Adv.
Mr. Suvidutt M.S., AOR Mr. Kaustubh Shakkarwar, Adv. Ms. Pragya Agrawal, Adv. Mr. Salman Khurshid, Sr. Adv. Mr. Arpit Shukla, AOR Ms. Gargi Srivastava, Adv. Ms. Lubna Naaz, Adv.
Ms. Mitali Chauahan, Adv. Mr. Sumit Arora, Adv.
Mr. Aakash Sirohi, AOR Mr. Indra Lal, Adv.
UPON hearing the counsel the Court made the following O R D E R I.A. No. 36757/2021 AND I.A. No. 33792/2021 Issue notice.
Mr. Naresh Kaushik, learned counsel accepts notice.
The reply, if any, to the I.A. be filed within two weeks.
SLP(C) No(s). 441-445/2021 Learned counsel appearing for respondent no. 6 states that he has got instructions from the unserved respondents to state that there is no need to effect service on them as they are unlikely to make merit list. Hence, service of unserved respondents is dispensed with.
List on 16th February, 2023.
(SONIA BHASIN) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH) 2