Supreme Court - Daily Orders
Inder Pal Singh Grewal vs Union Of India on 19 May, 2015
Bench: A.K. Sikri, Uday Umesh Lalit
ITEM NO.12 COURT NO.2 SECTION IX
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). 15154/2015
(Arising out of impugned final judgment and order dated 04/03/2015
in WP No. 2283/2015 passed by the High Court Of Bombay)
INDER PAL SINGH GREWAL Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
judgment)
Date : 19/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
(VACATION BENCH)
For Petitioner(s)
Ms. Neela Gokhale, Adv.
Ms. Kamakshi S. Mehlwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner herein has filed writ petition in the High Court of Bombay (Writ Petition No. 2283 of 2015) challenging the ban imposed upon him for a period of two years from participating in the sports events. Though the High Court has entertained the writ petition, it has refused to grant any interim relief. Against the said refusal, the present petition is filed. Since it is an interim order, we are not inclined to interfere with the same as the High Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.05.19 16:56:29 IST Reason: Court has exercised its discretion in refusing to grant any ad-interim relief.
SLP (C)No. 15154/2015 1 It is, however, pointed out by the petitioner that the respondents are conducting Umpires Exam on 10.06.2015 and the last date for submitting the application for appearing in the said Exam is 20.05.2015. In the peculiar circumstances, we permit the petitioner to appear in the said Exam. We direct the respondents to accept his application for this purpose and allow him to appear in the Exam scheduled for 10.06.2015. However, the result of the said Exam shall be subject to the final outcome of the writ petition.
We are of the opinion that in the matter like this, the writ petition may be decided by the High Court as expeditiously as possible. For this purpose, we permit the petitioner to approach the High Court for fixing an early date.
The special leave petition is disposed of.
(Nidhi Ahuja) (Suman Jain)
COURT MASTER COURT MASTER
SLP (C)No. 15154/2015 2