Supreme Court - Daily Orders
Mandeep Singh vs Union Of India on 15 March, 2022
ITEM NO.30 REGISTRAR COURT. 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
BEFORE THE REGISTRAR SH. AVANI PAL SINGH
Writ Petition(s)(Civil) No(s). 817/2021
MANDEEP SINGH & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
W.P.(C) No. 20/2022 (X)
(FOR ADMISSION and I.R. and IA No.4018/2022-EX-PARTE STAY and IA
No.4017/2022-EXEMPTION FROM FILING O.T.)
Date : 15-03-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Dushyant Tiwari, Adv.
Ms. Supriya Pandita, Adv.
Mr. Omprakash Ajitsingh Parihar, AOR
For Respondent(s)
Ms. Anuradha Misra, Adv.
Mr. Amrish Kumar, AOR
Mr. Tanmaya Agarwal, AOR
Mr. Sachin Patil, AOR
Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
Ms. Shwetal Shepal, Adv.
Mr. C. Aravind, Adv.
Mr. Abhimanyu Tewari, AOR
Mr. Devashish Bharuka, AOR
Mr. Sumeer Sodhi, AOR
Mr. Prannoy Joe Sabastian, Adv.
Mr. Vinod Sharma, AOR
Mr. Arunabh Chowdhury Sr. Adv.
Mr. PS Sudheer, Adv
Mr. Anando Mukherjee AOR
Mr. Shwetank Singh, Adv
Signature Not Verified
Ms. Ekta Bharati, Adv
Digitally signed by
Mr. Shubhranshu Padhi, AOR
Indu Marwah
Mr. Ashish Yadav, Adv.
Date: 2022.03.16
18:07:58 IST
Reason:
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
Mr. V. N. Raghupathy, AOR
contd…
-2-
Mr. G. Prakash, AOR
Mr. Gopal Jha, AOR
Mr. Nishant Verma, Adv.
Mr. Shreyash Bhardwaj, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Ms. Anupama Ngangom, Adv.
Mr. Karun Sharma, Adv.
Mr. Upendra Mishra, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. T.K. Nayak, Adv.
Mr. Siddhesh Kotwal, Adv.
Ms. Ana Upadhyay, Adv.
Mr. Nirnimesh Dube, AOR
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Ms. Anindita Pujari, AOR
Mr. Siddhartha Srivastava, Adv
Mr. Azad Bansala, Adv
Ms. Prakriti Rastogi, Adv
Ms. Kavita Bhardwaj, Adv
Mr. Milind Kumar, AOR
Mr. Vivek Kolhi, Adv.
Mr. Sameer Abhyankar, AOR
Ms. Yeshi Rinchhen, Adv
Mr. Abhinav Mishra, Adv
Ms. Nishi Sangtani, Adv
Sameer Abhyankar, AOR
Ms. Rachna Gandhi, Adv.
Ms. Vanshaja Shukla, AOR
Mr. Anil Grover, AAG
Mr. Debojit Borkakati, AOR
Mr. Vivek Sonkar, Adv.
Mr. Soumitra G. Chaudhuri, Adv.
Mr. Chanchal Kumar Ganguli, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. Aravindh S., AOR
Ms. C. Rubavathi, Adv.
Mr. Munusamy. M, Adv.
Mr. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Nishe Rajen Shonker, AOR
Mr. Harish Pandey, Adv.
Ms. Sanskriti Pathak, Adv.
Mr. G.S. Makker, AOR
Mr. Upendra Mishra, Adv.
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee, Adv.
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Ms. Ranjeeta Rohatgi, AOR
contd…
-3-
Mr. D. Kumanan, AOR
Mr. Sheikh F. Kalia, Adv.
Mr. Harish Pandey, Adv.
Mr. G.S. Makker, AOR
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee, Adv.
Mr. Sanjay Kumar Tyagi, AAG
Mr. Vishwa Pal Singh, AOR
Mr. Sarad Kumar Singhania, Adv.
Mr. G.S. Makker, AOR
Mr. BK Satija, AOR
Mr. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Nishe Rajen Shonker, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Ld. Advocate-on-record, Ms. Ranjeeta Rohatgi on behalf of respondent No.24 in both the matters, Ld. Advocate-on-record, Mr.B.K. Satija on behalf of respondent No.35 in both the matters, Ld. Advocate, Mr.Harish Pandey, appearing on behalf of Mr. G.S. Makker, Advocate-on-record on behalf of respondent No.34 in both the matters, Ld. Advocate, Mr. Sarad Kumar Singhania appearing on behalf of Mr.G.S. Makker, Advocate-on- record on behalf of respondent No.5 in both the matters, Ld. Advocate, Mr. Ajay Kumar Pandey, appearing on behalf of Mr.Vishwa Pal Singh, Advocate-on-record on behalf of respondent No.6 in both the matters, Ld. Advocate-on-record, Mr. Nishe Rajen Shonker on behalf of respondent No.17 in W.P. (C)No.20/2022, Ld. Advocate, Mr. Vishal Banshal, appearing on behalf of Mr. Shubhranshu Padhi, Advocate-on-record on behalf contd…..
-4-of respondent No.16 in W.P.(C)No.20/2022, Ld. Advocate, Mr.Sheikh F. Kalia, appearing on behalf of Mr.D. Kumanan, Advocate-on-record on behalf of respondent No.27 in both the matters and Ld. Advocate, Mr. Wrick Chatterjee, appearing on behalf of Mr. Abhimanyu Tewari, Advocate-on-record on behalf of respondent No.3 in W.P.(C)No.20/2022 respectively undertake to file their respective vakalatnama and counter affidavit and pray for time in that regard. The undertakings are accepted and time of four weeks is granted for doing the needful.
However, the respondents appearing in W.P.(C)No.817/2021 may file their counter affidavits in terms of Hon’ble Court’s order dated 13.9.2021.
W.P.(C) No. 817/2021
Respondent Nos.1, 20, 23 and 35 have already filed short affidavit, reply affidavit and counter affidavit respectively.
Respondent Nos.9, 18, 32 and 37 have filed counter affidavit but after the opportunity was declined. This fact shall be mentioned in the office report while placing the matter before the Hon’ble Court.
Respondent Nos.3, 4, 10, 11, 14, 15, 16, 17, 19, 21, 22, 25, 26, 30 and 31 may file counter affidavit in terms of Hon’ble Court’s order dated 13.9.2021.
Respondent Nos.2, 5 to 8, 12, 13, 24, 27 to 29, 33, 34 and 36 have been duly served, however no one has entered appearance on their behalf.
contd… -5- W.P.(C) No. 20/2022 Ld. counsel for respondent Nos.4 and 9 prays for and is granted four weeks’ time, as last opportunity, for filing counter affidavit.
Respondent No.21 has filed vakalatnama which has been notified as defective. Four weeks’ time is granted to cure the defects in the vakalatnama and for filing counter affidavit.
Respondent Nos.10, 16, 19, 21, 23, 25 and 30 are granted four weeks’ time for filing counter affidavit.
Respondent Nos.1 to 3, 5 to 8, 11 to 15, 17, 18, 24, 26 to 29, 31 to 34 and 37 have been duly served, however no one has entered appearance on their behalf.
Ld. counsel for the petitioner prays for and is granted two weeks’ time to take fresh steps and/or file fresh particulars in respect of unserved respondent Nos.20, 22, 35 and 36.
List on 28.4.2022.
AVANI PAL SINGH Registrar