Supreme Court - Daily Orders
Ashwini Kumar Upadhyay vs Union Of India on 11 August, 2022
Bench: Chief Justice, Krishna Murari
WP(C)No.43/22 etc. 1
ITEM NO.19+20 COURT NO.1 SECTION PIL-W
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)(Civil) No(s).43/2022
ASHWINI KUMAR UPADHYAY Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
WITH
W.P.(C) No.87/2022 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.474/2022 (PIL-W)
W.P.(C) No.496/2022 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.383/2022 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.121/2022 (PIL-W)
(FOR ADMISSION)
Date : 11-08-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Vikas Singh, Sr.Adv.
Mr. Ashwini Kumar Upadhyay, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. Chandra Shekhar, Adv.
Mr. Kapish Seth, Adv.
Ms. Deepika K., Adv.
Mr. Mrityunjay Singh, Adv.
In WP(C)No.87/22 Mr. Arvind Datar, Sr.Adv.
Mr. Ashwini Upadhyay, Adv.
Mr. Chandra Shekhar, Adv.
Mr. Nirmal Kumar Ambastha, AOR
Mr. Vijay Hansaria, Sr.Adv.
Mr. Ashwini Kumar Upadhyay, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. Chandra Shekhar, Adv.
Signature Not Verified
Ms. Kavya Jhawar, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.08.12
17:29:06 IST
Reason:
Mr. Pranav Sachdeva, Adv.
Mr. Kamal Kishore, Adv.
Ms. Tanya Srivastava, Adv.
Ms. Shomila Bakshi, Adv.
WP(C)No.43/22 etc. 2
WP(C)No.383/22 Mr. Barun Kr.Sinha, Adv.
Mr. Mudit Kaul, Adv.
Mr. Abhishek, Adv.
Ms. Pratibha Sinha, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. K.M. Nataraj, ASG
Mr. Vivek Narayan Sharma, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Mayank Pandey, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Nakul Chengappa K.K., Adv.
Mr. Arvind Kumar Sharma, AOR
For ECI Mr. Maninder Singh, Sr.Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Ajay Sabharwal, Adv.
Mr. Pranav Saigal, Adv.
Mr. Raghav Tewari, Adv.
Ms. Ashita Chawla, Adv.
Mr. Dipesh Sinha, Adv.
Ms. Pallavi Barua, Adv.
Dr. A.M. Singhvi, Sr.Adv.
Mr. Shadan Farasat, AOR
Mr. Amit Bhandari, Adv.
Mr. Shourya Dasgupta, Adv.
Mr. Bharat Gupta, Adv.
Mr. Aman Naqvi, Adv.
Mr. Dhruv Bhatnagar, Adv.
Ms. Hrishika Jain, Adv.
Mr. Nitesh, Adv.
Mr. Kapil Sibal, Sr.Adv.
Ms. Vandana Sharma Bhandari, Adv.
Mr. Vijay Sardana, applicant-in-person
Ms. Priyanka Mathur Sardana, Adv.
Ms. Astha Sardana, Adv.
Ms. Vandana Sharma, AOR
Dr. Sandeep Singh, Adv.
Mr. Vinay Pal, Adv.
Mr. Sanchit Garga, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Heard Mr. Vikas Singh, Mr.Vijay Hansaria and Mr. Arvind Datar, learned Senior counsel appearing on behalf of the WP(C)No.43/22 etc. 3 petitioner(s), Mr. Tushar Mehta, learned Solicitor General appearing on behalf of the Union of India, Mr. Maninder Singh, learned Senior counsel appearing on behalf of the Election Commission of India, Dr.A.M. Singhvi, learned Senior Counsel appearing on behalf of the intervenor in I.A.No.111587/2022 in WP(C) No.43 of 2022 as also Mr. Kapil Sibal, learned Senior counsel at length and carefully perused the material placed before us.
2. During the course of hearing, learned Senior counsel made various suggestions to constitute an Expert Body to consider the issue of distribution of freebies by political parties.
3. Having heard learned Senior counsel appearing on behalf of respective parties as also learned Solicitor General of India, we are of the considered view that the issues raised in the instant petitions require further consideration.
4. List on 17.08.2022 for further hearing.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)