Supreme Court - Daily Orders
Union Of India Secretary vs M.V. Mohanan Nair on 25 September, 2019
Bench: R. Banumathi, A.S. Bopanna, Hrishikesh Roy
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 377 OF 2015
SANJAY KUMAR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
Transfer Petition(s)(Civil) No(s). 373 OF 2015
NARAYAN KALITA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Since the main matter i.e. SLP(C)No.21803 of 2014 and batch of matters are listed for final hearing on 17.10.2019, these transfer petitions are disposed of as unnecessary since the decision taken therein will in any event apply to the cases pending before the High Court on the same issue.
In view of above, the petitioners to work out the remedy after the pronouncement of judgment by this Court in SLP(C)No.21803 of 2014 and batch of matters.
..........................J. (R. BANUMATHI) ..........................J. (A.S. BOPANNA) Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.10.01 18:27:20 IST ..........................J. Reason: (HRISHIKESH ROY) NEW DELHI, SEPTEMBER 25, 2019.
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ITEM NO.104 COURT NO.6 SECTION XI-A
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). 21803/2014
(Arising out of impugned final judgment and order dated 24-06-2013
in OP No. 2000/2013 passed by the High Court Of Kerala At
Ernakulam)
UNION OF INDIA SECRETARY & ORS. Petitioner(s)
VERSUS
M.V. MOHANAN NAIR Respondent(s)
([ TO GO BEFORE THREE HON'BLE JUDGES ] IA No. 5/2015 - INTERVENTION APPLICATION IA No. 4/2015 - INTERVENTION APPLICATION IA No. 3/2015 - INTERVENTION APPLICATION IA No. 2/2015 - INTERVENTION APPLICATION IA No. 48534/2017 - INTERVENTION APPLICATION IA No. 8/2017 - INTERVENTION APPLICATION IA No. 7/2017 - INTERVENTION APPLICATION) WITH SLP(C) No. 22181/2014 (IV-B) SLP(C) No. 23335/2014 (IV-B) SLP(C) No. 23333/2014 (IV-B) T.P.(C) No. 377/2015 (XVI-A) T.P.(C) No. 373/2015 (XVI-A) SLP(C) No. 18227/2015 (XIV) SLP(C) No. 14918-14919/2016 (XIV) SLP(C) No. 15531-15532/2016 (XII) (IA No. 62383/2017 - APPROPRIATE ORDERS/DIRECTIONS) SLP(C) No. 20058-20102/2016 (IV-A) SLP(C) No. 8557-8576/2017 (IV-A) SLP(C) No. 27058-27070/2016 (IV-A) SLP(C) No. 31125/2016 (XII-A) SLP(C) No. 32992/2016 (XV) SLP(C) No. 33706/2016 (XVI) 3 SLP(C) No. 35000/2016 (XV) SLP(C) No. 33259/2016 (XV) SLP(C) No. 34999/2016 (XV) SLP(C) No. 35001/2016 (XV) SLP(C) No. 35004/2016 (XV) SLP(C) No. 34998/2016 (XV) SLP(C) No. 34997/2016 (XV) SLP(C) No. 34996/2016 (XV) SLP(C) No. 33512/2016 (XV) SLP(C) No. 35002/2016 (XV) SLP(C) No. 37709/2016 (XV) SLP(C) No. 36450/2016 (XV) SLP(C) No. 36448/2016 (XV) S.L.P.(C)...CC No. 6042/2017 (XII-A) SLP(C) No. 16839-16873/2017 (IV-A) (IA No. 127121/2018 - APPLICATION FOR TRANSPOSITION) SLP(C) No. 20069-20071/2017 (IV-A) SLP(C) No. 21875/2017 (IV-A) Diary No(s). 29605/2017 (IV-A) (IA No. 93467/2017 - CONDONATION OF DELAY IN FILING) SLP(C) No. 2163-2165/2018 (XI-A) SLP(C) No. 16765-16766/2018 (IV-A) SLP(C) No. 6289/2019 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 1791/2019 (IV-A) Diary No(s). 43456/2018 (XV) (FOR ADMISSION and Interim Relief and IA No.182051/2018-CONDONATION OF DELAY IN FILING) 4 SLP(C) No. 4406-4436/2019 (IV-A) (FOR ADMISSION and Interim Relief and IA No.20170/2019-CONDONATION OF DELAY IN FILING) SLP(C) No. 8678/2019 (XIV) Date : 25-09-2019 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Ms. Madhvi Divan,Sr.Adv. (U.O.I.) Dr. Kailash Vasdev,Sr.Adv.
Ms. Rekha Pandey,Adv.
Mr. S.K. Gupta,Adv.
Mr. Vijay Prakash,Adv. Ms. Vimla Sinha,Adv.
Ms. Alka Agrawal,Adv.
Mr. Anish Kr. Gupta,Adv. Mr. Baldev Attrey,Adv. Mr. Surender Kumar Gupta,Adv. Mr. Akshay Amritanshu,Adv. Ms. Priyanka Das,Adv.
Mr. Arun Kumar Yadav,Adv. Mr. Raj Bahadur Yadav,Adv. Mr. Pranay Ranjan,Adv. Mr. S.S. Ray,Adv.
Ms. Vrinda Rao,Adv.
Mr. B.V. Balram Das,AOR Mr. B. Krishna Prasad, AOR Mr. Mukesh Kumar Maroria, AOR Mrs. Anil Katiyar, AOR Mr. Gurmeet Singh Makker, AOR Mr. Arvind Kumar Sharma, AOR (SLP 6289/2019) Mr. Rajeev Sharma, AOR (SLP 33706/2016) Ms. S. Dwivedi,Adv.
Mr. Pradeep K. Mittal,Adv. Mr. Raj Kishor Choudhary, AOR (SLP 16765-766/2018)Mr. K. Rajeev,AOR (T.P.) Mr. Chava Badri Nath Babu,Adv.
Mr. C.M. Angadi,Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Mr. V. Giri,Sr.Adv.
Mr. C. K. Sasi, AOR Mr. G. Umapathy,Adv.5
Ms. Vaishnavi,Adv.
Mr. O. P. Bhadani, AOR Ms. Pavitra,Adv.
Mr. Rakesh K. Sharma, AOR Mr. S. N. Bhat, AOR Mr. G. Prakash, AOR Mr. Jishnu M.L.,Adv.
Mr. Priyank Pakash,Adv.
Mr. D.K. Thakur,Adv.
Mr. Devendra Jha,Adv.
Mr. K. Nand Mishra,Adv. Mr. J.P. Rinwa,Adv.
Mr. Debasis Misra, AOR Mr. G. Tushar Rao,Adv.
Mr. Rahul Shukla,Adv.
Mr. Kumar Dushyant Singh, AOR Mr. Virendra Kumar,Adv. Mr. Satish Kumar, AOR Ms. Divya Swami,Adv.
Mr. Nikhil Swami,Adv.
Mrs. Prabha Swami, AOR Mr. Yatender Sharma,Adv. Mr. Prashant Kumar, AOR Mr. Arvind Kumar Sharma, AOR Mrs. Anil Katiyar, AOR Mr. B. Krishna Prasad, AOR Mr. Mukesh Kumar Maroria, AOR Mr. A. N. Arora, AOR Ms. Sumita Hazarika, AOR Mr. Naveen R. Nath, AOR Mr. Sudhir Naagar, AOR Mr. Sunil Kumar Jain, AOR Mr. Balaji Srinivasan, AOR Ms. Punam Kumari, AOR Mr. K. Rajeev, AOR Mr. M. K. Dua, AOR Mr. Mohan Kumar, AOR Mr. Rameshwar Prasad Goyal, AOR 6 UPON hearing the counsel the Court made the following O R D E R Ms. Madhvi Divan, learned Additional Solicitor General, appearing for the petitioners-U.O.I., requests time for filing a convenient compilation along with the relevant citations relied upon by the Union of India. The same be filed on or before 14.10.2019.
Mr. G. Umapathy and Mr. O.P Bhadani, learned counsel appearing for some of the respondents, shall coordinate with other learned counsel appearing for the respondents and compile a convenient compilation and relevant citations relied upon by the respondents. The same to be circulated for the perusal of the Court on or before 14.10.2019. Learned counsel for the respondents are permitted to file the written submissions on or before 14.10.2019. List the matters on 17.10.2019 higher up on the Board. T.P.(C)No.377/2015 and T.P.(C)No.373/2015 :
In terms of the signed order, the transfer petitions are disposed of.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER (Signed order in T.P.(C)No.377/2015 and T.P.(C)No.373/2015 is placed on the file()