Supreme Court - Daily Orders
Ganesh Shiv Kumar Sagar vs Union Of India on 16 March, 2023
Bench: Surya Kant, J.K. Maheshwari
1
ITEM NO.9 COURT NO.9 SECTION X
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)(Criminal) No(s).15/2023
GANESH SHIV KUMAR SAGAR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 16-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Ankit Verma, Adv.
Mr. S S Bandyopadhyay, Adv.
Mrs. Archana Kumari, Adv.
Mr. Arvind Mishra, Adv.
Mr. Prince, Adv.
Mr. Abhaya Nath Das, Adv.
Mr. Rahul Singh, Adv.
Mr. V K Shukla, Adv.
Mr. Jayanta Bhattacharyya, Adv.
Ms. Riya Soni, Adv.
Mr. Satish Kumar, AOR
For Respondent(s) Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Zain Khan, Adv.
Mr. Beenu Sharma, Adv.
Ms. Aastha Shrestha, Adv.
Mr. Bharat Bagla, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Sourav Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1. The Court is convened through Video Conferencing.
Digitally signed by satish kumar yadav Date: 2023.03.20 19:08:11 IST Reason:2. Since one of the prayers in the SLP is to entrust various FIRs, registered in different States, to a Central Agency for investigation, it appears that the Union of India’s assistance is 2 required for a proper adjudication. No one has, however, entered appearance on behalf of the Union of India – respondent No.1 as yet.
3. Let fresh notice be issued to respondent No.1 – Union of India.
4. Let the Union of India be served through the Office of the learned Attorney General for India within one week.
5. Post the matter for hearing on 27.04.2023.
6. Meanwhile, the States of Jharkhand, Maharashtra and Gujarat may also file their respective counter affidavits.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)