Supreme Court - Daily Orders
Central Arecanut Marketing Co ... vs Union Of India on 4 October, 2023
Bench: Vikram Nath, Rajesh Bindal
1
ITEM NO.111 COURT NO.12 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Case (Civil) No(s). 1/2010
CENTRAL ARECANUT MARKETING
CO OPERATIVE CAMPCO & ORS. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
WITH
W.P.(C) No. 511/2004 (X)
(IA No. 2/2004 - EXEMPTION FROM FILING O.T. AND IA No. 1/2004 -
STAY APPLICATION)
SLP(C) No. 16308/2007 (XV)
IA No. 75760/2011 - Application for directions {I.A. NO. 39}
IA No. 81733/2011 - Application for impledment (I.A. 43)
IA No. 81737/2011 - Application for impledment (I.A. 44)
IA No. 99125/2013 - Appln. for direction {I.A No. 52}
IA No. 99503/2013 - Appln. for direction {IA No. 51}
IA No. 32069/2011 - Appln. for directions I.A. NO. 22
IA No. 99124/2013 - Appln. for impleadment [I.A. No. 50}
IA No. 103555/2013 - Appln. for intervention [IA. No. 53}
IA No. 3707/2012 - Appln. for intervention {I.A. No. 46}
IA No. 76180/2011 - Appln. for intervention/direction [ IA.NO.41}
IA No. 76180/2011 - Appln. for intervention/direction [ IA.NO.41}
IA No. 77413/2011 - Appln. for intervention/direction [ IA.NO.42}
IA No. 77413/2011 - Appln. for intervention/direction [ IA.NO.42}
IA No. 85498/2011 - Appln.for permission to bring addl.ground
{I.A.45}
IA No. 39/2011 - DISPENSING WITH SERVICE OF NOTICE
IA No. 54/2014 - INTERVENTION APPLICATION
IA No. 53/2013 - INTERVENTION APPLICATION)
SLP(C) No. 16317/2007 (XV)
(IA No. 1/2007 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 16314/2007 (XV)
(IA 85496/2011 & IA No. 1/2007 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Signature Not Verified
Digitally signed by
Neetu Khajuria
Date: 2023.10.06
SLP(C) No. 19467-19469/2007 (XV)
16:48:11 IST
Reason:
(IA No. 40/2011 - I.A. 40-42 {Directions/OT}
IA No. 19/2011 - I.A. Nos. 19-21 (Directions)
IA No. 58/2013 - I.A.58-60
IA No. 70/2013 - Appln. for directions [I.A. No. 70-72}
2
IA No. 73/2017 - Appln. for impleadment [I.A. NO. 73-75]
IA No. 49/2011 - CLARIFICATION/DIRECTION
IA No. 43/2011 - EXEMPTION FROM FILING O.T.
IA No. 55/2013 - I.A. 55-57 {Appln. for directions}
IA No. 28/2011 - I.A. Nos.28-30 (Appl. clarification)
IA No. 64/2013 - PERMISSION TO FILE ANNEXURES)
T.C.(C) No. 2/2010 (III-A)
T.C.(C) No. 3/2010 (III-A)
T.C.(C) No. 4/2010 (XI-A)
T.C.(C) No. 5/2010 (IX)
T.C.(C) No. 6/2010 (IV-A)
T.C.(C) No. 25/2010 (IX)
( IA 1/2011, IA 89578/2011, IA 2/2014-STAY APPLICATION)
W.P.(C) No. 69/2011 (PIL-W)
(IA 1/2011, IA 42506/2011, IA 42499/2011, IA 43410/2011, IA
43625/2011, IA 53088/2011, IA 82901/2011, IA 82905/2011, IA 8/2011
& IA 7/2011)
W.P.(C) No. 131/2011 (X)
CONMT.PET.(C) No. 348/2011 In SLP(C) No. 19467-19469/2007 (XV)
W.P.(C) No. 141/2011 (X)
IA No. 2/2013 - PERMISSION TO FILE ANNEXURES)
W.P.(C) No. 182/2011 (X)
CONMT.PET.(C) No. 236/2011 In SLP(C) No. 16308/2007 (XV)
W.P.(C) No. 289/2011 (PIL-W)
(IA 42143/2013, IA 1/2013, IA 99924/2013, IA 100283/2013, IA
114384/2013, IA 6/2013, IA 5/2013 & IA No. 7/2015 - INTERVENTION
APPLICATION)
W.P.(C) No. 304/2011 (X)
(IA No. 1/2012 - AMENDMENT IN CAUSE TITLE)
CONMT.PET.(C) No. 288/2011 In SLP(C) No. 16308/2007 (XV)
W.P.(C) No. 344/2011 (X)
W.P.(C) No. 330/2011 (X)
CONMT.PET.(C) No. 356/2011 In SLP(C) No. 16308/2007 (XV)
W.P.(C) No. 354/2011 (X)
3
(IA No. 2/2016 - AMENDMENT IN CAUSE TITLE & IA No. 1/2011 - GRANT
OF INTERIM RELIEF)
CONMT.PET.(C) No. 37/2012 In SLP(C) No. 16308/2007 (XV)
SLP(C) No. 28716/2012 (IX)
(IA No. 102956/2012 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 32162/2012 (XI)
SLP(C) No. 32163/2012 (XI)
T.C.(C) No. 95/2012 (XIV-A)
(IA No. 1/2012 – IMPLEADMENT)
SLP(C) No. 4165-4166/2013 (IV-C)
W.P.(C) No. 147/2013 (X)
(IA No. 1/2013 - STAY APPLICATION)
W.P.(C) No. 572/2013 (PIL-W)
T.P.(C) No. 1919/2014 (IX)
(IA No. 1/2014 - STAY APPLICATION)
T.P.(C) No. 143/2015 (IX)
T.P.(C) No. 144/2015 (IV-C)
T.C.(C) No. 34/2014 (III)
T.C.(C) No. 33/2014 (III)
T.C.(C) No. 35/2014 (III)
T.C.(C) No. 36/2014 (III)
T.C.(C) No. 37/2014 (III)
T.C.(C) No. 19/2014 (III)
T.P.(C) No. 21/2015 (IX)
T.P.(C) No. 98/2015 (IX)
T.P.(C) No. 111/2015 (XVI)
(IA No. 1/2015 - STAY APPLICATION)
T.P.(C) No. 91/2015 (XVI)
(IA No. 1/2015 - EX-PARTE STAY)
T.P.(C) No. 76/2015 (XVI)
4
(IA No. 1/2015 - STAY APPLICATION)
T.P.(C) No. 77/2015 (XVI)
(IA No. 1/2015 - EX-PARTE STAY)
T.C.(C) No. 18/2014 (IV-C)
T.C.(C) No. 9/2014 (XV)
T.C.(C) No. 20/2014 (III)
T.C.(C) No. 16/2014 (IV-A)
T.C.(C) No. 10/2014 (XIV-A)
T.C.(C) No. 11/2014 (XIV-A)
T.C.(C) No. 12-14/2014 (IV-A)
T.C.(C) No. 15/2014 (IV-A)
T.C.(C) No. 21/2014 (XI-A)
T.C.(C) No. 22/2014 (XI-A)
T.C.(C) No. 24/2014 (XVI)
T.C.(C) No. 25/2014 (XVI)
T.C.(C) No. 38/2014 (III)
SLP(C) No. 3973-3976/2016 (IV-B)
(IA No. 5/2016 - EX-PARTE STAY & IA No. 23499/2016 - IA FOR EXPARTE
STAY)
T.C.(C) No. 5/2016 (IV)
T.C.(C) No. 6/2016 (IV)
T.C.(C) No. 7/2016 (IV)
T.C.(C) No. 8/2016 (IV)
W.P.(C) No. 646/2016 (PIL-W)
(IA No. 1/2016 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
SLP(C) No. 30049/2016 (XVI)
(IA No. 107723/2018 - STAY APPLICATION)
SLP(C) No. 30386/2016 (XVI)
SLP(C) No. 30090/2016 (XVI)
5
SLP(C) No. 32155/2016 (XVI)
S.L.P.(C)...CC No. 20221-20224/2016 (XVI)
(IA No. 1/2016 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
SLP(C) No. 12242/2017 (XVI)
T.P.(C) No. 2732/2019 (XIV)
(IA No. 153428/2019 - EX-PARTE STAY)
T.C.(C) No. 68/2022 (XIV-A)
Date : 04-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. C. S. Vaidyanathan, Sr. Adv.
Mr. Vivek Kohli, Sr. Adv.
Mr. Nalin Talwar, Adv.
Mr. Sameer Abhyankar, AOR
Ms. Nishi Sangtani, Adv.
Ms. Vani Vandana Chhetri, Adv.
Mr. Naman Jain, Adv.
Ms. Yeshi Rinchhen, Adv.
Mr. Akash Yadav, Adv.
Mr. Juvas Rewal, Adv.
Ms. Bhavya Bhatia, Adv.
Mr. Manoj Gupta, Adv.
Mr. C.S. Vaidyanathan, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Nalin Talwar, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Vikas Mehta, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sanjai Kumar Pathak, AOR
Mr. Samir Rohatgi, Adv.
Mr. Arvind Kumar Tripathi, Adv.
Mrs. Shashi Pathak, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sanjay Kumar Pathak, Adv.
Mr. Samir Rohatgi, Adv.
Mr. Arvind Kumar Tripathi, Adv.
Ms. Shashi Pathak, Adv.
Mr. Manish Verma, Adv.
Ms. A. Sumathi, AOR
Mr. Shiv Prakash Pandey, AOR
6
Mr. Siddhartha Chowdhury, AOR
Mr. K. Rajeev, AOR
Mr. Rakesh Dahiya, AOR
Mr. Chanchal Kumar Ganguli, AOR
Mr. Prashant Kumar, AOR
Mr. Rishabh Sancheti, Adv.
Mr. T. Mahipal, AOR
Mr. Jay Kishor Singh, AOR
Mr. Shailesh Madiyal, AOR
Mr. Vaibhav Sabharwal, Adv.
Mr. Akshay Kumar, Adv.
Mr. Sudhanshu Prakash, Adv.
Mrs. Nanita Sharma, AOR
Mr. Vivek Sharma, Adv.
Mr. Suranjan S Roy, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Shrika Gautam, Adv.
Ms. Aparna Jha, AOR
Mr. Alok Sangwan, Sr. A.A.G.
Mr. Shekhar Raj Sharma, A.A.G.
Mr. Sumit Kumar Sharma, Adv.
Mr. Rajat Sangwan, Adv.
Mr. Vipul Dahiya, Adv.
Mr. Vaibhav Yadav, Adv.
Mr. Apoorv Yadav, Adv.
Mr. Vishnu Tallapragada, Adv.
Dr. Monika Gusain, AOR
Petitioner-in-person
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Mr. Rajesh Kumar Sharma, Adv.
Mrs. Bina Gupta, AOR
Mr. Nikhil Jain, AOR
Ms. Divya Jain, Adv.
Ms. Monica Dhingra, Adv.
7
Mr. Anil Kumar Jha, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Shadan Farasat, AOR
Mr. Arun K. Sinha, AOR
Mr. Mansoor Ali, AOR
Mr. M. Shoeb Alam, AOR
Mr. Ajay Aggarwal, Adv.
Mr. Rajan Narain, AOR
Mr. E.R. Kumar, Adv.
Mr. D.P. Mohanty, Adv.
Mr. Ishan Nagar, Adv.
Mr. Pratyush, Adv.
Ms. Priyadarshini, Adv.
Mr. Abhishek Thukral, Adv.
M/S. Parekh & Co., AOR
Mr. Abhinav Mukerji, AOR
Mr. Jayesh Gaurav, Adv.
Ms. Diksha Ojha, Adv.
Mr. Farrukh Rasheed, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. Krishnam Mishra, Adv.
Mr. Param Kumar Mishra, Adv.
Ms. K. Enatoli Sema, AOR
Ms. Limayinla Jamir, Adv.
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
Mr. S. K. Verma, AOR
For Respondent(s) Mr. Vikas Singh, Sr. Adv.
Mr. Ranjeet Kumar, Sr. Adv.
Mr. Vivek Kohli, Sr. Adv.
Mr. Mayank Pandey, AOR
Mr. Nalin Talwar, Adv.
Ms. Yeshi Rinchhen, Adv.
Ms. Nikita Maheshwari, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sanjai Kumar Pathak, AOR
8
Mr. Samir Rohatgi, Adv.
Mr. Arvind Kumar Tripathi, Adv.
Mrs. Shashi Pathak, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sanjay Kumar Pathak, Adv.
Mr. Samir Rohatgi, Adv.
Mr. Arvind Kumar Tripathi, Adv.
Ms. Shashi Pathak, Adv.
Mr. Manish Verma, Adv.
Ms. A. Sumathi, AOR
Mr. Neeraj Kishan Kaul, Sr. Adv.
Ms. Mohna, AOR
Ms. Geetali Hazarika, Adv.
Mr. Nikhil Anand, Adv.
Mr. Heimant, Adv.
Mr. Akash Yadav, Adv.
Ms. Bhavya Bhatia, Adv.
Ms. Ira Mahajan, Adv.
Mr. Ramachandra Madan, Adv.
Mr. Manish Verma, Adv.
Ms. A. Sumathi, AOR
Mr. S.R. Singh, Sr. Adv.
Mr. Ankur Prakash, AOR
Mr. Rakesh Dwivedi, Sr. Adv.
Ms. Samten Doma Lachungpa, Adv.
Mr. K.M.Nataraj, A.S.G.
Mr. R.Bala, Sr. Adv.
Mrs. Sunita Sharma, Adv.
Mr. Abhishek Khanna, Adv.
Mr. Vatsal Joshi, Adv.
Dr. Arun Kumar Yadav, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mr. K M Nataraj, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Rajat Nair, Adv.
Mr. R Bala, Adv.
Ms. Sunita Sharma, Adv.
Mr. Sharath Nambiar, Adv.
Mr. C.S. Vaidyanathan, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Nalin Talwar, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Vikas Mehta, AOR
Mr. Ashok Kumar Panda, Sr. Adv.
9
Mr. Tejaswi Kumar Pradhan, AOR
Mr. Mohan Prasad Gupta, Adv.
Mr. Shashwat Panda, Adv.
Mr. Manoranjan Paikaray, Adv.
Mr. S. C. Verma, Sr. Adv.
Mr. Sumeer Sodhi, AOR
Ms. Shreya Singh, Adv.
Ms. Geeta Luthra, Sr. Adv.
Mr. Sumit Teterwal, AOR
Mr. Akhil Ranganathan, Adv.
Ms. Sushma Suri, AOR
Mr. Irshad Ahmad, AOR
Mr. A. N. Arora, AOR
Mr. B. Krishna Prasad, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Gaurav Dhingra, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Rakesh Kumar-i, AOR
Mr. B. Balaji, AOR
Ms. Ruchi Kohli, AOR
Mr. R. Sathish, AOR
Mr. Surya Kant, AOR
Mr. Samir Ali Khan, AOR
Mrs. Anil Katiyar, AOR
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Tapesh Kumar Singh, AOR/A.A.G.
Mr. Aditya Pratap Singh, Adv.
Mr. Priyanshu Malik, Adv.
Mr. Vishal Meghwal, Adv.
Mrs. Padhmalakshmi Iyengar, Adv.
Mr. Milind Kumar, AOR
10
Mr. Gaurav Agrawal, AOR
Mr. E.R. Kumar, Adv.
Mr. D.P. Mohanty, Adv.
Mr. Ishan Nagar, Adv.
Mr. Pratyush, Adv.
Ms. Priyadarshini, Adv.
Mr. Abhishek Thukral, Adv.
M/S. Parekh & Co., AOR
Ms. Hemantika Wahi, AOR
Mrs. Shally Bhasin, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Omkar Jayant Deshpande, Adv.
Mr. Rana Sandeep Bussa, Adv.
Mrs. Pradnya Adgaonkar, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Ansar Ahmad Chaudhary, AOR
Mr. Farrukh Rasheed, AOR
Mr. Kaushik Poddar, AOR
Mr. Praveen Swarup, AOR
Mr. Vinod Kumar Mantoo, Adv.
Ms. Payal Swarup, Adv.
Mr. Devesh Maurya, Adv.
Mr. R.k. Singh, Adv.
Mr. Ravi Kumar, Adv.
Mr. Rahul Tomar, Adv.
Mr. Chandra Pratap Singh, Adv.
Mr. Chander Shekhar Malhotra, Adv.
Mr. P. S. Sudheer, AOR
Mr. Ashok Mathur, AOR
M/S. Corporate Law Group, AOR
Mr. Aaditya Aniruddha Pande, AOR
Mr. Siddharth Dharmadhikari, Adv.
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Mr. Pawan Shukla, Adv.
Ms. Praveena Gautam, AOR
Ms. Akanksha Tyagi, Adv.
11
Mr. Shadan Farasat, AOR
Mr. Nikilesh Ramachandran, AOR
Mr. M. Shoeb Alam, AOR
Mr. Anil Shrivastav, AOR
Mr. Ashok Panigrahi, AOR
Ms. Asha Gopalan Nair, AOR
Mr. M. Yogesh Kanna, AOR
Mr. Abhay Kumar, AOR
Mr. Naresh K. Sharma, AOR
Mr. Sachin Patil, AOR
Ms. Shalini Chandra, AOR
Mr. Sunil Fernandes, AOR
Ms. Yogmaya Agnihotri, Adv.
Ms. Purnima Bhat, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. Krishnam Mishra, Adv.
Mr. Param Kumar Mishra, Adv.
Mr. L. C. Agrawala, AOR
Mr. Pankaj Agarwala, Adv.
Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Manoj Kr Sharma, Adv.
Mr. Bhuwan Chandra, Adv.
Ms. C. K. Sucharita, AOR
Ms. Simar Suri, Adv.
Mr. Chanchal Kumar Ganguli, AOR
Mr. Alok Sangwan, Sr. A.A.G.
Mr. Sanjay Kumar Visen, AOR
Ms. Ritu Rastogi, Adv.
Mr. Sibo Sankar Mishra, AOR
Mr. Ravi Kumar Tomar, AOR
12
Mr. Ashok Kumar Gupta Ii, AOR
Mr. Alok Sangwan, Sr. A.A.G.
Mr. Shekhar Raj Sharma, A.A.G.
Mr. Sumit Kumar Sharma, Adv.
Mr. Rajat Sangwan, Adv.
Mr. Apoorv Yadav, Adv.
Mr. Vaibhav Yadav, Adv.
Mr. Vipul Dahiya, Adv.
Mr. Vishnu Tallapragada, Adv.
Dr. Monika Gusain, AOR
Ms. Meera Mathur, AOR
Mr. Gopal Singh, AOR
Mr. P. Parmeswaran, AOR
Mr. K. Krishna Kumar, AOR
Mr. Tayenjam Momo Singh, AOR
Mr. Anil Kumar Jha, AOR
Mr. Abhisth Kumar, AOR
Ms. Pragati Neekhra, AOR
Ms. K. Enatoli Sema, AOR
Mr. Krishnayan Sen, AOR
Mr. B. D. Sharma, AOR
M/S. Arputham Aruna And Co, AOR
Mr. Arun K. Sinha, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Abhinav Mukerji, AOR
Ms. Nandini Sen Mukherjee, AOR
Mr. M. T. George, AOR
Ms. Kamini Jaiswal, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Shailesh Madiyal, AOR
Mr. Mishra Saurabh, AOR
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Mr. Saurabh Mishra, AOR
Mr. Rakesh Chander, Adv.
Ms. Bhumi Agrawal, Adv.
Mr. Shrimay Mishra, Adv.
Ms. Priya Kaushik, Adv.
Mr. Anand Sanjay M. Nuli, Adv.
Mr. Agam Sharma, Adv.
Mr. Dharm Singh, Adv.
Mr. Suraj Kaushik, Adv.
M/S. Nuli & Nuli, AOR
Mr. Pahlad Singh Sharma, AOR
M/S. K J John And Co, AOR
Mr. Venkita Subramoniam T.R., AOR
Mr. Ritesh Kumar, AOR
Ms. Bina Madhavan, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Sanjana Nair, Adv.
M/S. Lawyer S Knit & Co, AOR
Mr. D. Mahesh Babu, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. Mukesh Verma, Adv.
Mr. Pawan Kumar Shukla, Adv.
Mr.Pankaj Kumar Singh, Adv.
Mr. G.P. Mahto, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mrs. Bina Gupta, AOR
Mr. Harmeet Singh Ruprah, D.A.G.
Mr. Sunny Choudhary, AOR
Mr. Sumit Arora, Adv.
Mr. Ankit Mishra, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Kundan Kumar Mishra, AOR
Mr. Deepkaran Dalal, AOR
Mr. Mansoor Ali, AOR
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Mr. Guntur Prabhakar, AOR
Mr. Ajay Aggarwal, Adv.
Mr. Rajan Narain, AOR
Mr. Santosh Krishnan, AOR
Mr. Debojit Borkakati, AOR
Mr. Som Raj Choudhury, AOR
Ms. Swati Ghildiyal, AOR
Ms. Deepanwita Priyanka, Adv.
Ms. Devyani Bhatt, Adv.
Mr. Rishabh Sancheti, Adv.
Mr. T. Mahipal, AOR
Mr. Prateek K Chadha, A.A.G.
Mr. V. N. Raghupathy, AOR
Mr. Manendra Pal Gupta, Adv.
Mr. Sreekar Aechuri, Adv.
Ms. Pragya Ganjoo, Adv.
Ms. Muskaan Singla, Adv.
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. G. Prakash, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Vivek Kumar Singh, Adv.
Mr. Ravish Singh, Adv.
Ms. Akanksha Singh, Adv.
Mrs. Sweta Singh, Adv.
Mr. Avijeet Kumar, Adv.
Mr. Harsh Parashar, AOR
Mr. Rajesh Srivastava, AOR
Ms. Bharti Tyagi, AOR
Ms. Uttara Babbar, AOR
Mr. Ajay Pal, AOR
Mr. Mayank Dahiya, Adv.
Ms. Sugandh Rathor, Adv.
Mr. Narendra Kumar, AOR
15
Mr. Raghvendra Kumar, AOR
Mr. Anand Kumar Dubey, Adv.
Mr. Maneesh Pathak, Adv.
Mr. Devvrat Singh, Adv.
Mr. Amit Anand Tiwari, A.A.G.
Mr. Sabarish Subramanian, AOR
Ms. Devyani Gupta, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Ms. Tanvi Anand, Adv.
Mr. C Kranthi Kumar, Adv.
Mr. Naman Dwivedi, Adv.
Mr. Danish Saifi, Adv.
Mr. Shreyas Awasthi, Adv.
Ms. Astha Sharma, AOR
M/S. Plr Chambers And Co., AOR
Ms. Shirin Khajuria, AOR
Ms. Nayan Gupta, Adv.
Ms. Oshi Verma, Adv.
Ms. G. Indira, AOR
Mr. Aravindh S., AOR
Mr. Abbas, Adv.
Ms. Aswathi M.k., AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. K. V. Vijayakumar, AOR
M/S. Karanjawala & Co., AOR
Mr. Dheeraj Nair, AOR
Mr. Ajay Pal, AOR
Mr. Mayank Dahiya, Adv.
Ms. Sugandh Rathor, Adv.
Mr. Kirshana K. Sharma, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Amit Kumar Chawla, Adv.
Ms. Ritika Raj, Adv.
Mr. Neeraj Singh, Adv.
Mr. Binay Kumar, Adv.
Mr. Kartikeya Rastogi, Adv.
Ms. Inderdeep Kaur Raina, Adv.
16
Mr. Rishi Malhotra, AOR
Mr. Avijit Mani Tripathi, AOR
Mr. T.K. Nayak, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. C.S. Vaidyanathan, learned Senior Counsel, has placed before us an order dated 18.08.2023 passed by the coordinate Bench of this Court in Special Leave Petition (C) Nos.16596-16654 of 2023, wherein it has been observed that all similar matters involving identical issues arising from conflicting judgments of different High Courts be heard by common Bench and for the said purpose the records be placed before Hon’ble the Chief Justice for nominating one Bench to hear all the matters.
Another order dated 01.09.2023 passed by a different coordinate Bench in Special Leave Petition (C) Diary No(s).30415 of 2023 and connected matters has also been placed by Mr. Ranjit Kumar, learned Senior Counsel, which according to him also relates to the same issue. This order also refers to a couple of other matters which have been sought to be tagged along with.
Mr. Vaidyanathan, learned Senior Counsel has also handed over a list of all the cases involving similar issues involved in these petitions. List of all such cases is reproduced at the end of this order.
A submission has been made before us by some of the learned counsel that these matters involve 17 different issues, for example, plastic ban, waste management, ban on chewing tobacco etc., and may be segregated accordingly, whereas, the same is objected by another group of learned counsel stating that all the issues are interlinked and cannot be segregated.
We are not entering into this issue.
Let all the matters be placed before Hon’ble the Chief Justice for passing appropriate orders.
It would be open for the learned counsel for the parties to make their submissions before Hon’ble the Chief Justice regarding segregation or for joint hearing of all the matters.
Mr. Vaidyanathan has further pointed out that Mr. Gopal Subramanium, learned senior counsel, had been appointed as an Amicus Curiae in these matters in the year 2011 to assist the Court. However, he had requested in the year 2018 to be discharged from these cases as Amicus Curiae. Further, a recent communication has been received by Mr. Vaidyanathan that he is unable to attend the Court physically and would address the Court through virtual mode, if called upon.
After a gap of such a long time and with so many learned senior counsel already appearing in these matters, we believe that they will espouse the cause and as such we discharge Mr. Gopal Subramanium, learned senior counsel, as Amicus Curiae from these cases. In case, any assistance is required, the Court can always 18 appoint an Amicus Curiae.
List of cases provided by learned counsel, in particular, Mr. C.S. Vaidyanathan is reproduced hereunder:
PLASTIC / WASTE MANAGEMENT S. Case No. Cause Title Topic No. I. The Original Rajasthan HC Issue 1 SLP (C) 16308/2007 Ankur Gutkha & Ors. v. Indian Plastic Waste I.A. No. 45/2011 Asthma Care Society & Ors. Management (Additional grounds) 2 SLP (C) No. 16314/2007 Jayanthi Gutkha v. Indian Plastic Waste I.A. No. 3/2011 Asthma Care Society & Ors. Management (Additional grounds) 3 SLP (C) No. 19467- Miraj Products Pvt. Ltd. v. Plastic Waste 19469/2007 Indian Asthma Care Society & Management I.A. No. 52-54/2011 Ors.
(Additional grounds) 4 SLP(C) No. 16317/2007 Laxmi Brand Proprietor, Goyal Plastic Waste Tobacco Pvt. Ltd. V. Asthma Management Society Care & Ors.
II. Challenge to the Plastic Rules 5 W.P.(C) No. 131/2011 Polyester Film Industries Challenge to Plastic Association (Regd.) & Another Rules, 2011 V. Union of India & Ors. Rule 5(d) 6 W.P.(C) No. 141/2011 Flexible Packaging Challenge to Plastic Entrepreneurs Welfare Rules, 2011 Association (Regd.) & Anr. v. Rule 5(d) Union Of India 7 W.P. (C) No. 304/2011 M/s Tara Chand Naresh Chand Challenge to Plastic v. Ministry of Environment and Rules, 2011 Forests & Anr. Rule 5(d) 8 W.P.(C) No. 344/2011 N.G. Tobacco & Anr. v. Union Challenge to Plastic of India Rules, 2011 Rule 5(d) 9 W.P.(C) No. 330/2011 Ghodawat Pan Masala Products Challenge to Plastic Pvt. Ltd. v. Union of India Rules, 2011 Rule 5(d) & 5(g) 10 W.P.(C) No. 354/2011 Dharampal Satyapal v. Union of Challenge to Plastic India & Anr. Rules, 2011 Rule 5(d) & 5(g) 11 W.P.(C) No. 182/2011 Ghodawat Pan Masala Pvt. Challenge to Plastic Ltd. & Ors v. Union of India Rules, 2011 Rule 5(d) 19 12 W.P.(C) Diary Golden Khaini Private limited Challenge to Plastic No.40306 / 2023 v. Union of India Rules, 2016 Rule 4(1)(f) and Rule 4(1)(i) III. Contempt Petitions : Violation of the Order, dated 07.12.2010 13 Contempt Petition (C) Pankaj Mathur v. Pradeep Contempt Petition No. 288/2011 in SLP (C) Aggarwal & Anr. (Contempt of Order dated 16308/2007 07.12.2010) 14 Contempt Petition (C) Pramod Kumar v. Manoranjan Contempt Petition No. 356/2011 in SLP (C) Hota (Contempt of Order dated 16308/2007 07.12.2010) 15 Contempt Petition (C) Rajiv Singh v. Sh. Rajender Contempt Petition No. 236/2011 In SLP(C) Prasad Khandelwal (Contempt of Order dated No. 16308/2007 Proprietor, Ankur Gutkha, A.M. 07.12.2010) Industries, Jaipur-4, Rajasthan 16 Contempt Petition (C) Miraj Product Pvt. Ltd. V. Indian Contempt Petition No. 348/2011 In SLP(C) Asthama Care Society and (Contempt of Order dated No. 19467-19469/2007 Others 07.12.2010) IV. The Plastic Ban Petition 17 W.P. (C) No. 69/2011 Delhi Study Group & Anr v. Implementation of Plastic Union of India Rules & Ban on use of plastic for packaging HEALTH REPORT S. Case No. Cause Title Topic No. I. The Order, dated 07.12.2010 – The Health Report 1 Order, dated Health Report filed under the Compilation of the existing 07.12.2010 in: patronage of the National Institute scientific literature on contents SLP (C) No. 16308 / of Health and Family Welfare on of Tobacco products and 07; 07.02.2011, in SLP (C) No. 16308 harmful effects of their SLP (C) No.16314 / of 2007 consumption.
07; The narrow recommendation SLP (C) No.19467 – only with respect to 69/07 Smokeless Tobacco.
II. The Policy decision viz Tobacco 2 W.P. (C) No. 289 of Centre for Transforming India vs. Ban on manufacture, storage 2011 Union of India and sale of all forms of tobacco, including Smoking Tobacco 3 W.P. (C) 572 of 2013 Consumer Online Foundation vs. Implementation of a National Union of India and Others Tobacco Policy for regulating all forms of tobacco 20 4 W.P. (C) No. 646 of Romit Sardana and Another vs. Amendment to Section 6 of 2016 Union of India COTPA, 2003 GUTKHA / PAN MASALA WITH CHEWING TOBACCO / CHEWING TOBACCO S. Case No. Cause Title Challenge No. Delhi Challenge to vires of Regulation 2.3.4
1. T.C. (C) No. 95/2012 Dharampal Satyapal Ltd. & WP No. 7463/2011 Ors. challenging:
v/s -Regulation 2.3.4 (@Page Union of India & Anr. 283) Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
2. T.C. (C) No. 10/2014 Alok Paul & Anr. WP No. 6877/2012 v/s challenged:
Union of India & Ors. -Regulation 2.3.4
-Notification dated 11.09.2012 (@Page 58)
3. T.C. (C) No. 11/2014 Som Pan Products Pvt. Ltd. WP No. 6873/2012 v/s challenged Union of India & Ors. -Regulation 2.3.4
-Notification dated 11.09.2012 (@Page 59) Bombay Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
4. T.C. (C) No. 36/2014 Godhawat Pan Masala Pvt. Ltd. WP No. 1632/2012 v/s challenged:
State of Maharashtra -Regulation 2.3.4
-Regulation 3.1.7
-Notification dated 19.07.2012 (@Page 139)
5. T.C. (C) No. 37/2014 Mumbai Vidi Tambakhu WP No. 2263/2012 Vyapari Sangh challenged:
v/s -Regulation 2.3.4 Department of Food & Drug -Regulation 3.1.7
-Notification dated 19.07.2012 (@Page 45) 21
6. T.C. (C) No. 68/2022 Godfrey Philips India Pvt. Ltd. WP No. 605/2015 & Anr. challenged:
v/s -Regulation 2.3.4
State of Maharashtra & Ors. -Regulation 3.1.7
-Notification dated
19.07.2012 (@Page 63)
7. T.C. (C) No. 34/2014 SDD Agencies Pvt. Ltd. WP No. 1634/2015
v/s challenged:
State of Maharashtra & Ors. -Regulation 2.3.4
-Regulation 3.1.7
-Notification dated
19.07.2012 (@Page 85)
8. T.C. (C) No. 33/2014 Rajnandini Foods Pvt. Ltd. WP No. 1633/2015
v/s challenged:
State of Maharashtra & Ors. -Regulation 2.3.4
-Regulation 3.1.7
-Notification dated
19.07.2012 (@Page 138)
9. T.C. (C) No. 35/2014 M/s. Hira Enterprises WP No. 1635/2015
v/s challenged:
State of Maharashtra & Ors. -Regulation 2.3.4
-Regulation 3.1.7
-Notification dated
19.07.2012 (@Page 140)
10. T.C. (C) No. 20/2014 M/s. Vishnu Pouch Packaging WP No. 9865/2012
Pvt. Ltd. challenged:
v/s -Regulation. 2.3.4
State Of Maharashtra & Ors. -Regulation 3.1.7
-Notification dated
19.07.2012 (@Page 145)
11. T.C. (C) No. 38/2014 Rajat Industries Pvt. Ltd. WP No. 7592/2012
v/s challenged:
State of Maharashtra & Ors. -Regulation 2.3.4
-Regulation 3.1.7
-Notification dated
19.07.2012 (@Page 133)
12. SLP (C) No. M/s MSS Food Processors x (C) 28716/2012
28716/2012 v/s challenging:
State of Maharashtra -Judgement dated
15.09.2012 passed in WP
No. 8800/2012 (@Page 81)
WP No. 8800/2012
challenged:
-Order dated 19.07.2022
(@Page 170)
-Circular dated 20.07.2022 22 (@Page 174) Ban on Chewing Tobacco
13. T.P. (C) No. Food Safety & Standard WP No. 2468/2013 143/2015 Authority of India challenged:
v/s -Section 30(2)(a) of FSSA State of Maharashtra & Ors. as violative of Section 14, 19(1)(g), 21, 301 & 304(b) of the Constitution of India
-Notification dated 18.07.2013
14. T.P. (C) No. 98/2015 Food Safety and Standards WP No. 524/2014 Authority of India challenged:
v/s -Notification dated
M/S Prana Y Traders & Ors. 18.07.2013 (@Page 34)
15. T.P. (C) No. 1919 of Food Safety and Standards WP No.4964/2013
2014 Authority of India challenged:
v/s -Notification, dated
M/s Milan Supari Company 18.07.2013 (@Page 18)
Private Limited and Others
16. T.P. (C) No. 21 of Food Safety and Standards WP No.204/2014
2015 Authority of India challenged:
v/s -Notification, dated
M/s Jaya Products & Others 18.07.2013 (@Page 16)
Challenge to Rule 44J of Prevention of Food Adulteration Act, 1954
17. T.C. (C) No. 25/2010 M/s Ghodawat India Pvt. Ltd. Gutka/Pan Masala v/s containing Tobacco Union of India
18. T.C. (C) No. 5/2010 M/S. Mohan Agencies Gutka/Pan Masala v/s containing Tobacco Union of India & Ors Bihar Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
19. T.C. (C) No. 25/2014 M/s. R.K. Products Company CWJC No. 12871/2012 23 v/s challenged:
Union of India & Ors. -Order dated 30.05.2012 (@Page 52)
20. T.C. (C) No. 24/2014 Rajat Industries Pvt. Ltd. CWJC No. 18782/2012 v/s challenged:
Union of India & Ors. -Notification dated 04.06.2012 [Order dated 30.05.2012 (@Page 90)]
21. T.P. (C) No. 91/2015 State of Bihar CWJC No. 19960/2014 v/s challenged:
M/s. R.K. Enterprises & Ors. -Regulation 2.3.4
-Order dated 07.11.2014 (@Page 20)
22. T.P. (C) No. 77/2015 State of Bihar & Anr. CWJC No. 20129/2014 v/s challenged:
M/s. Khan Brothers & Anr. -Regulation 2.3.4
-Order dated 07.11.2014 (@Page 20)
23. T.P. (C) No. State of Bihar CWJC No. 19232/2014 111/2015 v/s challenged:
Rajat Industry Pvt. Ltd. -Regulation 2.3.4
-Order dated 07.11.2014 (@Page 135)
24. SLP (C) No. Food Safety & Standards SLP challenging:
12242/2017 Authority of India -Order dated 19.07.2016 v/s passed in CWJC No. M/s Omkar Agency & Anr. 3805/2015 (@Page 30) CWJC No. 3805/2015 challenged:
-Regulation 2.3.4
-Regulation 2.11.5
-Order dated 06.11.2015 (@Page 193)
25. SLP (C) NO. State of Bihar & Ors. SLP challenging:
30049/2016 v/s -Order dated 19.07.2016 M/s. Prabhat Zarda Factory passed in CWJC No. India Pvt. Ltd. 18244/2015 (@Page 19) CWJC No. 18244/2015 challenged:
-Regulation 2.3.4
-Regulation 2.11.5
-Order dated 06.11.2015 (@Page 116)
26. SLP (C) No. State of Bihar & Ors SLP challenging:
30386/2016 v/s -Order dated 19.07.2016 24 M/s Omkar Agency & Anr. passed in CWJC No. 18351/2015 (@Page 19) CWJC No. 18351/2015 challenged:
-Regulation 2.3.4
-Regulation 2.11.5
-Order dated 06.11.2015 (@Page 114)
27. SLP (C) No. The State of Bihar & Ors. SLP challenging:
30090/2016 v/s -Order dated 19.07.2016 Rajat Industries Pvt. Ltd. passed in CWJC No. 18282/2015 (@Page 33) CWJC No. 18282/2015 challenged:
-Regulation 2.3.4
-Regulation 2.11.5
-Order dated 06.11.2015 (@Page 128)
28. SLP (C) No. The State of Bihar SLP challenging:
32155/2016 v/s -Order dated 19.07.2016 M/s Omkar Agency & Ors. passed in CWJC No. 3805/2015 (@Page 31) CWJC No. 3805/2015 challenged:
-Regulation 2.3.4
-Regulation 2.11.5
-Order dated 06.11.2015 (@Page 126)
29. SLP (C) No. 20221- World Lung Foundation - South SLP challenging:
20224/2016 Asia etc. -Order dated 19.07.2016 v/s passed in CWJC No. M/s Omkar Agency & Ors. Etc 3805/2015 (@Page 42) CWJC No. 3805/2015 challenged:
-Regulation 2.3.4
-Regulation 2.11.5
-Order dated 06.11.2015 (@Page 160) Ban on Chewing Tobacco
30. T.P. (C) No. 76/ State of Bihar & Ors. CWJC No. 19286/2014 2015 v/s challenged:
M/s Prabhat Zarda Factory Pvt. -Order dated 07.11.2014 Ltd. (@Page 20) 25 Haryana Ban on Chewing Tobacco
31. T.C. (C) No. 6/2016 Baweja Tobacco Enterprises CWP No. 20351/2015 Pvt. Ltd. challenged:
v/s -Order dated 03.09.2015 State of Haryana & Anr. (@Page 50)
32. T.C. (C) No. 7/2016 M/s. Deep Trading Company CWP No. 20396/2015 v/s challenged:
State of Haryana & Anr. -Order dated 03.09.2015 (@Page 58)
33. T.C. (C) No. 8/2016 Vishnu Tobacco Product CWP No. 24790/2015 v/s challenged:
State of Haryana & Anr -Order dated 03.09.2015 (@Page 52)
34. T.C. (C) No. 5/2016 M/s Dharampal Satyapal Ltd. & CWP No. 19771/2015 Ors. challenged:
v/s -Order dated 03.09.2015 State of Haryana (@Page 55)
35. SLP (C) No. 3973- State of Haryana etc SLP Challenging:
3976/2016 v/s -Interim orders dated M/s Dharampal Satyapal Ltd. 14.10.2015 passed in CWP v. Ors. No. 19771/2015;
20351/2015 & 20396/2015 (@Page 48)
- Order dated 28.11.2015 in CWP No. 24790/2015 (@Page 55)
-Seeking vacation of stay dated 23.02.2016 in I.A. No. 5/2016 (@Page 325) CWP No. 19771/2015;
20351/2015, 20396/2015 & 24790/2015 challenged:
-Notification dated
03.09.2015
Karnataka
Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
36. T.C. (C) No. 16/2014 The Cancer Patients Aid WP No. 23661/2012 Association sought to implement:
v/s -Regulation 2.3.4 (@Page Govt of Karnataka & Ors. 208)
-Orders dated:
31.03.2012 (MP @Page
247) 26 25.04.2012 (MoHFW @Page 253) 22.05.2012 (Kerala @Page
254) 30.05.2012 (Bihar @Page
257)
37. T.C. (C) No. 15/2014 Ghodawat Pan Masala Products WA No. 30938-30940/2013 Pvt. Ltd. & Ors. challenged:
v/s -Order dated 25.06.2013 in State of Karnataka & Ors. WP No. 783780/2013 (@Page 42) WP No. 783780/2013 challenged:
-Notification dated 30.05.2013 (@Page 159)
-Regulation 2.3.4 (@Page
160)
38. T.C. (C) No. 12- Ghodawat Pan Masala Products WP No. 78378-380/2013 14/2014 Pvt. Ltd. & Ors. challenged:
v/s -Regulation 2.3.4 (@Page State of Karnataka & Ors. 99)
-Notification dated 30.05.2013 (@Page 98) Challenge to Rule 44J of Prevention of Food Adulteration Act, 1954
39. T.C. (C) No. 6/2010 Ghodawat Industries India Pvt. Gutka/Pan Masala Ltd. containing Tobacco v/s Union of India
40. T.C. (C) No. 1 of Central Arecanut Marketing WP - Challenge to:
2010 Co-Op & Others -Rule 44J of the Prevention v/s of Food Adulteration Rules, Union of India & Others 1955
-Consequences of banning of Areca Nut on farmers’ livelihood Kerala Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
41. T.C. (C) No. 21/2014 Ghodawat Pan Masala Products WP No. 13271/2012 (I) Pvt. Ltd. challenged:
v/s -Regulation 2.3.4 (@Page Union of India & Ors. 61)
-Order dated 22.05.2012 (@Page 68)
42. T.C. (C) No. 22/2014 Jagadeesh Kamath WP No. 15582/2012 27 v/s challenged:
Union of India & Ors. -Regulation 2.3.4
-Order dated 22.05.2012 (@Page 75)
-Order dated 29.05.2012 (@Page 76) Madhya Pradesh Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
43. T.C. (C) No. 18/2014 M/s. Kaipan Panmasala Pvt. WP No. 5915/2012 Ltd. challenged:
v/s -Regulation 2.3.4 (@Page Union of India & Ors. 59)
-Orders dated 31.03.2012 (@Page 66), 02.04.2012 (@Page 67)
44. SLP (C) No. 4165- Amarchand Updhayay & Anr. SLP challenging:
4166/2013 v/s -Interim orders dated Union of India 13.09.2012 (@Page 193) & 25.09.2012 (@Page 195) WP No. 7550/2012 challenged:
-Regulation 2.3.4
-Order dated 31.03.2012 Ban on Chewing Tobacco
45. T.P. (C) No. Food Safety and Standards 144/2015 Authority of India v/s State of Madhya Pradesh & Ors.
46. W.P. (C) No. 147 of Vishnu Products Gutka/Pan Masala 2013 v/s containing Tobacco Union of India & Others
47. W.P. (C) No. Indore Consumer Forum & Anr. Chewing Tobacco 511/2004 v/s UOI (MOHFW) Manipur Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
48. T.P. (C) No. The State of Manipur & Anr WP No. 316/2018 2732/2019 v/s challenged:
Shri Badri Singh Yadav & Ors -Notification dated 14.08.2018 (@Page 74) Rajasthan 28 Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
49. T.C. (C) No. 9/2014 Dinesh Tobacco Industries WP No. 8602/2012 v/s challenged:
State of Rajasthan & Ors. -Regulation 2.3.4 (@Page
102)
-Order dated 18.07.2012 (@Page 100) Uttar Pradesh Ban on Gutkha / Pan Masala containing Tobacco
(i) Order issued under Section 30(2)(a) of FSSA
(ii) Vires of Regulation 2.3.4, 2.11.5 & 3.1.7
50. SLP (C) No. Prabhu Aastha Enterprise Pvt. SLP challenging:
32163/2012 Ltd. -Order dated 17.09.2012 v/s passed in PIL No. State of Uttar Pradesh & Ors. 19126/2012 (@Page 107) PIL No. 19126/2012 sought implementation:
-Regulation 2.3.4
51. SLP (C) No. M/s MSS Food Processors SLP challenging:
32162/2012 v/s -Order dated 17.09.2012 State of UP & Anr. passed in PIL No. 19126/2012 (@Page 117 ) PIL No. 19126/2012 sought implementation:
-Regulation 2.3.4 Challenge to Rule 44J of Prevention of Food Adulteration Act, 1954
52. T.C. (C) No. 2/2010 M/s Pramukh Sales Gutka/Pan Masala v/s containing Tobacco Union of India & Ors.
53. T.C. (C) No. 3/2010 M/s Patel Pan Product Ltd. Gutka/Pan Masala v/s containing Tobacco Union of India & Ors.
Orissa Challenge to Rule 44J of Prevention of Food Adulteration Act, 1954
54. T.C. (C) No. 4/2010 Gautam Bhar Gutka/Pan Masala v/s containing Tobacco Union of India & Ors ALCOHOLIC BEVERAGES
55. T.C. (C) No. 19/2014 The International Spirits & Challenge to:
Wines Association of India -Sec 3(1)(j) of FSSA, 2006 29 v/s insofar as it includes Union Of India & Ors. alcoholic drink in definition of food S. Case No. Cause Title Challenge No. Before Hon’ble Ms. Justice B.V. Nagarathna & Mr. Justice Ujjal Bhuyan Ban on Chewing Tobacco Delhi
1. SLP (C) (Dy.) No. Sugandhi Snuff King Pvt. Ltd SLP challenged: Order, 33241/2023 & Anr. dated 10.04.2023 in LPA v/s No. 742/2022 Union of India & Anr.LPA No.742/2022
challenged: Order, dated 27.09.2022 setting aside ban notifications from 2015 – 2021.
2. SLP (C) (Dy.) No. Sugandhi Snuff King Pvt. Ltd SLP challenged: Order, 33000/2023 & Anr. dated 10.04.2023 in LPA v/s No. 748/2022 Commissioner, Food Safety, GNCTD & Anr. LPA No. 748/2022 challenged: Order, dated 27.09.2022 setting aside ban notifications from 2015-2021.
3. SLP (C) (Dy.) No. Shambu Khaini & Anr. SLP challenged: Order, 35291/2023 v/s dated 10.04.2023 in LPA Commissioner, Food Safety, No. 742/2022 GNCTD & Ors LPA No. 742/2022 challenged: Order, dated 27.09.2022 setting aside ban notifications from 2015-2021.
4. SLP (C) No. Dharampal Satyapal Ltd. SLP challenged: Order, 21112/2023 v/s dated 10.04.2023 in LPA Commissioner of Food Safety No.742/2022 & Ors.30
5. WP (C) No. Sugandhi Snuff King Pvt. Ltd WP challenged:
918/2023 & Anr. Notification, dated v/s 21.08.2023 Commissioner, Food Safety, GNCTD & Anr.
Tamil Nadu
6. SLP (C) No. 5140- State of Tamil Nadu SLP challenged: Order, 5142/2023 v/s dated 20.01.2023 in WA Jayavilas Tobacco Traders LLP No. 2093/2018 & Anr.
WA challenged: Order dated 09.06.2017 which quashed the Order of the Designated Officer.
7. SLP (C) No. 3953- Designated Officer, Food SLP challenged: Order, 3955/2023 Safety & Drugs Control Dept. dated 20.01.2023 in WP v/s No. 3076/2019 & Jayavilas Tobacco Traders LLP 3084/2019 WP No. 3084/2019 challenged: Ban Notification, dated 25.03.2018.
WP No. 3076/2018challenged: initiation of complaint u/sec 58, 59(i) & 63 of FSSA.
8. WP (C) No. M/s Bhavani Store WP challenged: Ban 323/2022 v/s Notification dated, Commissioner of Food Safety, 23.05.2021 (expired on Tamil Nadu 22.05.2022) Telangana
9. SLP (C) No. Sri Venkateswara Traders SLP challenged: Order, 20441/2021 v/s dated 03.12.2021 State of Telangana & Ors.
WP challenged: Ban
Notification, dated
06.01.2021.
10. SLP (C) No. M/s. Ratanlal Heeralal Bhati SLP challenged: Order,
1656/2022 v/s dated 03.12.2021 in WP
State of Telangana & Ors. No.2339/2021
WP challenged: Ban
Notification, dated
06.01.2021
11. SLP(C) No. 5399 - M/s. Ibrahim Traders SLP challenged: Order,
5399/2022 v/s dated 30.11.2021 in WP
31
The State of Telangana & Ors. No. 19928/2021
12. SLP (C) (Dy.) No. The State of Telangana & Ors. Tagged with SLP No. 21589/2023 v/s 20441/2021 M/s Rehamat Traders & Ors.
13. SLP (C) No. M/s. Akram Traders Tagged with SLP No. 14100/2022 v/s 20441/2021 State of Telangana & Ors.
14. SLP (C) No. M/s. Sonu Traders Tagged with SLP No. 14101/2022 v/s 20441/2021 State of Telangana & Ors.
15. SLP (C) (Dy.) No. Sai Kumar Enterprises Tagged with SLP No. 27783/2022 v/s 20441/2021 State of Telangana & Ors.
16. SLP (C) (Dy.) No. GBR Agencies Tagged with SLP No. 27220/2022 v/s 20441/2021 State of Telangana & Ors.
17. SLP (C) (Dy.) Sri Ayyappa Kiranam Onion & Tagged with SLP No. 27861/2022 Jaggery 20441/2021 v/s State of Telengana
18. SLP (C) 17775/2022 M/s Ragavendra Agencies Tagged with SLP No. v/s 20441/2021 State of Telengana & Ors.
19. WP No. 195/2022 M/s. Ibrahim Traders WP challenged:
v/s Notification, dated The State of Telangana & Ors. 07.01.2022 (WP disposed off on 25.04.2023 by SC) S. No. Case No. Cause Title Challenge Before Hon’ble Mr. Justice Sanjiv Khanna & Mr. Justice SVN Bhatti Ban on Chewing Tobacco Andhra Pradesh
1. SLP (C) No. State of Andhra Pradesh SLP challenged:
9690/2023 v/s -Order dated 24.03.2022 in WP Dwarapudi Sivarama Reddy No. 30185/2021 WP No. 30185/2021 challenged:
-Notifications dated 08.01.2020 & 06.12.2021
2. SLP (C) No. State of Andhra Pradesh SLP challenged:
3216596 v/s -Order dated 24.03.2022 in WP
-16654/2023 M/s 999 PanMasala No. 11854/2022 & connected matters WP No. 11854/2022 challenged:
-Notifications dated 08.01.2020 & 06.12.2021 (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER