Supreme Court - Daily Orders
Satbir Singh Saini vs Union Of India on 6 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.9 COURT NO.12 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)(Civil) No(s). 119/2016
SATBIR SINGH SAINI AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. (s) for stay, impleadment, intervention, modification
of court's order and office report)
WITH
W.P.(C) No. 327/2015
W.P.(C) No. 443/2015
W.P.(C) No. 721/2015
W.P.(C) No. 770/2015
W.P.(C) No.193/2015
(With office report)
CONMT.PET.(C) No. 622/2015 In W.P.(C) No. 193/2015
Date : 06/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Nidesh Gupta,Sr.Adv.
Mr. Siddharth Mittal,Adv.
Mr. Surender Singh,Adv.
Ms. Vriti Gujral,Adv.
Mr. Puneet Varshney,Adv.
Ms. Usha Nandini. V,Adv.
Mr. P.P. Rao,Sr.Adv.
Mr. Rachit Mittal,Adv.
Mr. Swarnendu Chatterjee,Adv.
Mr. Aishverya Shandilya,Adv.
Mr. Syed Mehdi Imam,Adv.
Signature Not Verified
Mr. Rakesh K. Khanna,Sr.Adv.
Digitally signed by
MADHU BALA
Date: 2017.04.08
MR. R.B. Singhal,Sr.Adv.
12:36:33 IST
Reason: Mr. Rachit Mittal,Adv.
…./2-
-2-
Mr. Hira Lal,Adv.
Mr. A.B. Singhal,Adv.
Mr. Aishverya Shandilya,Adv.
Ms. Mahima Rathi,Adv.
Mr. Syed Mehdi Imam,Adv.
Mr. Jitendra Mohan Sharma,Adv.
Mr. Ajit Sharma,Adv.
Mr. Sandeep Singh,Adv.
Mr. Rajeev Sharma,Adv.
Mr. Anil Nag,Adv.
Mr. Arun Singh,Adv.
For Respondent(s) Mr. P.S. Patwalia,ASG
Mr. Rakesh U. Upadhyay,Adv.
Ms. Aakanksha Kaul,Adv.
Ms. Binu Tamta,Adv.
Mr. Tushar Bakshi,Adv.
Mr. B.K. Prasad,Adv.
Ms. Sushma Suri,Adv.
Mr. Mukesh Kumar Maroria,Adv.
Mr. Sunil Gupta,Sr.Adv.
Mr. Jasbir Singh Malik,Adv.
Mr. Varun Punia,Adv.
Mr. D.K. Singh,Adv.
Mr. Saurabh Agarwal,Adv.
Miss Komal Mundhra,Adv.
Mr. Abhijit Sengupta,Adv.
Mr. Narendar Hooda,Sr.Adv.
Mr. Aviral Dhirendra,Adv.
Dr. Surender Singh Hooda,Adv.
Mr. Hrishikesh Baruah,Adv.
Ms. Radhika Gupta,Adv.
Mr. Arun Bhardwaj,AAG
Mr. Ashish Pandey,Adv.
Mr. Sumit Sharma,Adv.
Mr. Ronak Karanpuria,Adv.
Mr. Vishwa Pal Singh,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
Mr. Siddharth Sengar,Adv.
Mr. Vibhu Tiwari,Adv.
Mr. Krishna Kant Shukla,Adv.
Ms. Archana Pathak Dave,Adv.
Ms. Kisalaya Shukla,Adv.
Contd...3/-
-3-
Mr. Vinay Kathiala,Adv.
Mr. E.C. Agrawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. We do not find any merit in the writ petitions which are hereby dismissed.
In view of dismissal of Writ Petition(Civil)No.193 of 2015, we do not see any ground to initiate any contempt proceedings. Contempt Petition (Civil) No. 622 of 2015 is, accordingly, dismissed.
I.As. for intervention and impleadment are also dismissed.
(Madhu Bala) (Veena Khera)
Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (CIVIL) NO. 119 OF 2016 SATBIR SINGH SAINI AND ANR ...PETITIONER(S) VERSUS UNION OF INDIA AND ORS ...RESPONDENT(S) WITH W.P.(C) No. 327/2015 W.P.(C) No. 443/2015 W.P.(C) No. 721/2015 W.P.(C) No. 770/2015 W.P.(C) No.193/2015 CONMT.PET.(C) No. 622/2015 In W.P.(C) No. 193/2015 O R D E R We have heard learned counsel for the parties. We do not find any merit in the writ petitions which are hereby dismissed.
In view of dismissal of Writ Petition(Civil)No.193 of 2015, we do not see any ground to initiate any contempt proceedings. Contempt Petition (Civil) No. 622 of 2015 is, accordingly, dismissed.
I.As. for intervention and impleadment are also dismissed.
…....................J. [ADARSH KUMAR GOEL] NEW DELHI …....................J. 6TH APRIL, 2017 [UDAY UMESH LALIT]