Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Azim Hasham Premji vs India Awake For Transparency on 18 December, 2020

Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy

                                           1

     ITEM NO.41           Court 9 (Video Conferencing)       SECTION II-C

                         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 (Crl.)Nos.2588-2590/2020

     (Arising out of impugned final judgment and order dated 15-05-2020
     in CRLP No. 1496/2020 15-05-2020 in CRLP No. 1499/2020 15-05-2020
     in CRLP No. 1500/2020 passed by the High Court Of Karnataka At
     Bengaluru)

     AZIM HASHAM PREMJI & ANR.                             Petitioner(s)

                                         VERSUS

     INDIA AWAKE FOR TRANSPARENCY & ORS.ETC.                Respondent(s)

     (FOR ADMISSION and I.R. and
     IA No. 55576/2020 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 51665/2020 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 53133/2020 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 52521/2020 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 52383/2020 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 51663/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 52382/2020 - EXEMPTION FROM FILING O.T. IA No. 52381/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 55575/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 51661/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 53132/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 52520/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(Crl) No. 2661-2662/2020 (IA No. 52855/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 52578/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 52853/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(Crl) No. 2599-2601/2020 (IA No. 51777/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 51776/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED Signature Not Verified Digitally signed by JUDGMENT) ASHA SUNDRIYAL Date: 2020.12.21 15:18:47 IST Reason:  2 SLP(Crl) No. 2603-2605/2020 (IA No. 51805/2020 - EXEMPTION FROM FILING NOTARIZED AFFIDAVIT IA No. 51802/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 3531/2020 (FOR ADMISSION and IA No.73795/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(Crl) No. 5849/2020 (FOR ADMISSION and I.R. and IA No.119796/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119802/2020, IA NO.125017/2020 AND IA NO.127256/2020-EXEMPTION FROM FILING NOTARISED COPY OF AFFIDAVITS and IA No.119798/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON IA NO.125016/2020 & IA NO.127253/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 18-12-2020 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY For parties:

41 Mr. Mukul Rohatgi,Sr.Adv.

Mr. Mahesh Agarwala,Adv.

Mr. Himanshu Satija,Adv.

Mr. Shaishir Divatia,Adv.

For Mr. E. C. Agrawala, AOR 41.2 Mr. Mohan Parasaran,Sr.Adv.

Mr. Mahesh Agarwala,Adv.

Mr. Himanshu Satija,Adv.

Mr. Shaishir Divatia,Adv.

For Mr. E. C. Agrawala, AOR 41.3 Dr. Abhishek Manu Singhvi,Sr.Adv.

Mr. Mahesh Agarwala,Adv.

Mr. Himanshu Satija,Adv.

Mr. Shaishir Divatia,Adv.

For Mr. E. C. Agrawala, AOR 41.1 Mr. S. Ganesh, Sr. Adv.

Mr. Vipin Nair, AOR Mr. P.B. Suresh, Adv.

Mr. Karthik Jayshankar, Adv.

Mr. Anshuman Bahadur, Adv.

India Awake Mr. R. Subramanium, Adv, Transparency Mr. Abhishek Singh, Adv.

Mr. Arnav Dash, Adv,.

Ms. Shruti Agarwal, AOR Mr. Vishwa Pal Singh, AOR UPON hearing the counsel the Court made the following O R D E R Applications for exemption from filing certified copy of the impugned judgment, exemption from filing official translation, exemption from filing notarized affidavit, permission to file additional documents and exemption from filing affidavit are allowed.

Issue notice.

Learned counsel for the respondent No.1/complainant in all matters accepts notice.

In the meantime, in all the matters there shall be stay of the proceedings before the trial Court.

The impugned order being in the nature of an interim order issuing notice and declining interim relief, we are not inclined to interfere with the impugned order.

The Special Leave Petition is dismissed.

Pending applications stand disposed of.

(ASHA SUNDRIYAL) (ANITA RANI AHUJA) AR-CUM-PS ASSISTANT REGISTRAR