Supreme Court - Daily Orders
Fazal Abdali vs Union Of India on 25 March, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.13 COURT NO.5 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)(Criminal) No(s). 139/2018
FAZAL ABDALI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 92475/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 25-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Colin Gonsalves, Sr. Adv.
Mr. Kamran Khwaja, Adv.
Mr. Satya Mitra, AOR
For Respondent(s) :Ms. Shraddha Chirania, Adv.
Mr. Kunal Mimani, AOR
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.
Ms. Rajkumari Divyasana, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Colin Gonsalves, learned senior counsel appearing for the petitioner, informs that 12 other cases, which also cover the issues involved in the Signature Not Verified Digitally signed by NEETU KHAJURIA present petition, are pending before a Coordinate Bench Date: 2025.03.26 19:05:48 IST Reason: (presided over by Hon’ble Mr. Justice Surya Kant) of 1 this Court. A list of such cases provided by the learned counsel is reproduced hereunder:
SL.No. Particulars
1. Jaffar Ullah and Anr. vs. UOI and Ors -W.P. (C) No.859 of 2013
2. Mohammad Salimullah and Anr. vs. UOI and Ors – W.P. (C) No.793 of 2017
3. Amtala Nagrik Adhikar Raksha Samity and Anr. vs. UOI W.P.(C) No.442 of 2018
4. Ubais Sainulabdeen vs. UOI and Ors. - W.P.(C) No.262 of 2018
5. Shofika Begum and Ors. vs. UOI and Ors. Diary NO.32692 of 2017
6. Manoj Kumar Tiwari vs. UoI and Ors. - W.P.(C) No.1111 of 2017
7. Ashwini Kumar Upadhyay vs UOI and Ors. W.P. (C) No.924 of 2017
8. Democratic Youth Federation of India vs UOI and Ors.- W.P.(C) No.955 of 2017
9. Ali Johar and Ors. vs. UOI and Ors. - W.P. (C) No.919 of 2017
10. West Bengal Commission vs. UOI -W.P.(C) No.916 of 2017
11. Raushan Tara Jaswal and Ors. vs. UOI and Anr.- W.P.(C) No.886 of 2017
12. Mohammad Yunus vs. Union of India and Anr. - W.P.(C) No.870 of 2017
Let the papers be placed before Hon’ble the Chief Justice for passing appropriate orders so that all these cases be tagged together and be heard by one Bench.
In the meantime, counter affidavit, which is stated to be filed today, by respondent-Union of India, W.P. (Crl.) No. 139/2018 2 be taken on record and soft copy of the same be uploaded.
Learned counsel for the petitioner is granted four weeks’ time to file rejoinder affidavit to the counter affidavit filed by the Union of India. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR W.P. (Crl.) No. 139/2018 3