Supreme Court - Daily Orders
Navtej Singh Johar vs Union Of India Ministry Of Law And ... on 12 July, 2018
Bench: Chief Justice, Rohinton Fali Nariman, A.M. Khanwilkar, D.Y. Chandrachud, Indu Malhotra
W.P.(Crl.)No.76/16 etc.etc. 1
ITEM NO.501 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s).76/2016
NAVTEJ SINGH JOHAR Petitioner(s)
VERSUS
UNION OF INDIA MINISTRY OF LAW AND JUSTICE SECRETARY Respondent(s)
(PART-HEARD BY HON’BLE THE CHIEF JUSTICE, HON’BLE ROHINTON FALI
NARIMAN, HON’BLE A.M.KHANWILKAR, HON’BLE DR.D.Y.CHANDRACHUD AND
HON’BLE INDU MALHOTRA, JJ. IA No.6604/2018-IMPLEADMENT and IA
No.6712/2018-IMPLEADMENT and IA No.6791/2018-INTERVENTION
APPLICATION and IA No.6946/2018-INTERVENTION and IA No.10779/2018-
INTERVENTION APPLICATION AND CRLMP.NO.65857/2018 APPLICATION FOR
PERMISSION TO APPEAR AND ARGUE IN PERSON)
WITH
W.P.(C) No.572/2016 (X)
W.P.(Crl.) No.88/2018 (PIL-W)
(FOR ADMISSION and IA No.56906/2018-IA FOR EX-PARTE AD-INTERIM
RELIEF)
IA NO.56906/2018 – IA for ex-parte ad-interim relief
W.P.(Crl.) No.100/2018 (X)
W.P.(Crl.) No.101/2018 (X)
W.P.(Crl.) No.121/2018 (X)
IA No.73810/2018 – Ex-parte ad-interim relief
Date : 12-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr.Saurabh Kirpal, Adv.
(In WP(Crl.)76/16 Mr.Nikhil Rohatgi, Adv.
Mr.Shashank Khurana, Adv.
Mr.Mahesh Agarwal, Adv.
Dr.Menaka Guruswamy, Adv.
Ms.Arundhati Katju, Adv.
Signature Not Verified
Ms.Neeha Nagpal, Adv.
Mr.Sagar Gupta, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2018.07.12
17:19:20 IST
Reason:
Ms.Devanshi Singh, Adv.
Ms.Pritha Srikumar Iyer, Adv.
Mr. E. C. Agrawala, AOR
W.P.(Crl.)No.76/16 etc.etc. 2
In WP(Crl) 88/18 Mr.Saurabh Kirpal, Adv.
Ms.Neeha Nagpal, Adv.
Dr.Menaka Guruswamy, Adv.
Ms.Arundithi Katju, Adv.
Ms.Pritha Srikumar Iyer, Adv.
Mr.Devanshi Singh, Adv.
Mr.Sagar Gupta, Adv.
Ms.Shally Bhasin, Adv.
In WP(C)572/2016 Mr.Rohit Sharma, Adv.
Mr.Ansul Chowdhary, Adv.
Mrs.Rounak Nayak, Adv.
Mr.Atul Aggarwal, Adv.
Mr. O. P. Bhadani, AOR
In WP(Crl.)121/18 Dr.Maneka Guruswamy, Adv.
Ms.Arundhati Katju, Adv.
Ms.Pritha Srikumar Iyer, AOR
Mr.Arun Srikumar, Adv.
Mr.Sagar Gupta, Adv.
Ms.Vasudha Sharma, Adv.
Ms.Neha Mathen, Adv.
Mr.Kaustav Saha, Adv.
In WP(Crl.) 100 & Mr.Anand Grover, Sr.Adv.
101/2018 Mr.Sunil Fernandes, AOR
Ms.Astha Sharma, Adv.
Mr.Nupur Kumar, Adv.
Ms.Tripti Tandon, Adv.
Mr.Suraj Sanap, Adv.
Ms.Priyansha Sharma, Adv.
Ms.Priyam Cherian, Adv.
Mr.Samyak Gangwal, Adv.
Ms.Aarushi Mahajan, Adv.
For Respondent(s) Mr.Tushar Mehta, ASG
(For UOI) Mr.R.Balasubramanium, Adv.
Mr.S.S.Shamshery, Adv.
Ms.Ranjana Narayan, Adv.
Mr.T.A.Khan, Adv.
Ms.Swati Ghildiyal, Adv.
Mr.Rajat Nair, Adv.
Mr.D.L.Chidananda, Adv.
Ms.Sadhna Sandhu, Adv.
Ms.Daisy Hannah, Adv.
Ms.Kasturika K., Adv.
Ms.Ekta Pradhan, Adv.
Ms.S.Chatterjee, Adv.
Mr.K.L.Janjani, Adv.
Ms.Anil Katiyar, Adv.
Mr.Arvind Kumar Sharma, Adv.
Mr.B.V.Balram Das, Adv.
W.P.(Crl.)No.76/16 etc.etc. 3
Mr.K.Radhakrishnan, Sr.Adv.
Mr.K.V.Jagdishvaran, Adv.
Mrs.G.Indira, Adv.
In IA 6791/18 Mr.Chander Uday Singh, Sr.Adv.
Mr.Jawahar Raja, Adv.
Mr.Chinmay Kanojia, Adv.
For Intervenor in Mr.Shyam Divan, Sr.Adv.
IA No.6604/18 in Mr.Jawahar Raja, Adv.
WP(Crl.) 76/16 Mr.Pukhrambam Ramesh Kumar, Adv.
Mr.Chinmay Kanojia, Adv.
Mr.Arvind Narrain, Adv.
Mr.Siddharth Narrain, Adv.
Mr.Vasuman Khandelwal, Adv.
In Crl.MP 6712/18 Mr.Krishnan Venugopal, Sr.Adv.
in WP(Crl.)76/16 Ms.Amritananda Chakravorty, Adv.
Mr.Mihir Samson, Adv.
Ms.Shreya Munath, Adv.
Ms.Deepanshi Ishar, Adv.
Mr.Shivendra Singh, Adv.
Ms.Liz Mathew, Adv.
In I.A.No.6946/18 Mr.Ashok Desai, Sr.Adv.
Ms.Anu Bindra, Adv.
Mr.Siddharth Narrain, Adv.
Mr.Gowthaman Ranganathan, Adv.
Mr.Vasuman Khandelwal, Adv.
For Intervenor in Mr.Rajesh Aggarwal, Adv.
I.A.No.76790/18 Mr.Mridul Aggarwal, Adv.
in WP(Crl.)88/18
Mr.Manoj V.George, Adv.
Ms.Shilpa Liza George, Adv.
Mr.Towseef Ahmed Dar, Adv.
Ms.Mun Mun Goyal, Adv.
Mr.Zulfikar Ali, Adv.
In IA 91250/18 Mr.Robin R.David, Adv.
In WP(Crl.)76/18 Mr.Munawwar Naseem, Adv.
Mr.Febin Mathew, Adv.
Ms.Palak Misra, Adv.
Mr.Dhiraj Abraham Philip, AOR
In IA 93411/18 Dr.Harshvir Pratap Sharma, Adv.
Mr.Paras Joshi, Adv.
Mr.Pankaj Kumar, Adv.
In IA No.91147 Mr.Pallav Mongia, Adv.
Ms.Mugdha Pande, Adv.
Mr.Ravi Sharma, Adv.
W.P.(Crl.)No.76/16 etc.etc. 4
Mr.Sabyasachi Bhandari, Adv.
Ms.Harvinder Chowdhury, Adv.
Dr.R.R.Kishore, Adv.
Mr.Nikhil Nayyar, Adv.
Mr.Gautam Narayan, Adv.
Mr.Purushothamana Muylloli, In person
UPON hearing the counsel the Court made the following
O R D E R
Hearing resumed.
The arguments of the petitioner stand closed. Mr.Tushar Mehta, learned Additional Solicitor General completed his arguments by stating the assertions made in the affidavit. Mr.Shyam Divan, Mr.C.U.Singh, Mr.Krishnan Venugopal and Mr.Ashok Desai, learned senior counsel and Mr.Rajesh Aggarwal, Ms.Harvinder Chowdhury and Dr.R.R.Kishore, learned counsel completed their arguments on behalf of the intervenors. Mr.Manoj V.George, learned counsel appearing on behalf of the intervenor commenced his arguments. Mr.K.Radhakrishnan, learned senior counsel and Mr.Manoj V.George and Dr.Harshvir Pratap Sharma, learned counsel for the intervenors shall come prepared to argue the matter on the next date of hearing and before that, they shall submit written notes of submission. All of them shall complete their arguments on 17.07.2018 within an hour and half.
Put up for further hearing on 17.07.2018.
(Chetan Kumar) (H.S.Parasher) AR-cum-PS Assistant Registrar