Supreme Court - Daily Orders
Union Of India vs M. Siddaraj on 25 March, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
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ITEM NO.1714 Court 9 (Video Conferencing) SECTION IV-A
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). 4722/2021
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
M. SIDDARAJ Respondent(s)
(OFFICE REPORT FOR DIRECTION
IA No. 155624/2021 - APPLICATION FOR PERMISSION
IA No. 130647/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 130658/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 96460/2021 - INTERVENTION APPLICATION
IA No. 77264/2021 - INTERVENTION APPLICATION
IA No. 168502/2021 - INTERVENTION APPLICATION
IA No. 123704/2021 - INTERVENTION APPLICATION
IA No. 123603/2021 - INTERVENTION APPLICATION
IA No. 122419/2021 - INTERVENTION APPLICATION
IA No. 98915/2021 - INTERVENTION APPLICATION
IA No. 130642/2021 - INTERVENTION/IMPLEADMENT
IA No. 126159/2021 - INTERVENTION/IMPLEADMENT
IA No. 132377/2021 - INTERVENTION/IMPLEADMENT
IA No. 130653/2021 - INTERVENTION/IMPLEADMENT
IA No. 126161/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 25-03-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
[IN CHAMBER]
For Petitioner(s) Mr. Rajeev Kumar Srivastava, Adv.
Mr. Amrish Kumar, AOR
For Respondent(s) Mr. Anand Sanjay M. Nuli, Adv.
Ms. Akhila Wali, Adv.
For M/S. Nuli & Nuli, AOR
Ms. Shirin Khajuria, AOR
Mr. Rajat Joseph, AOR
Mr. Anubhav, Adv.
Signature Not Verified
Mr. Yashwant Singh Yadav, Adv.
Ms. Preeti Yadav, Adv.
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.03.29
12:34:27 IST
Reason: Mr. Vijay Kumar, Adv.
Mr. Ravi Karhana, aDv.
Mr. Rajesh Kumar, Adv.
Mr. Amit Kumar, Adv.
Mr. Rameshwar Prasad Goyal, AOR
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Applicant-in-person, AOR
Mr. Vidya Sagar, Adv.
Ms. Bano Deswal, Adv.
Mr. Vedant Pardhan, Adv.
Mr. Rajendra Beniwal, Adv.
Mr. Ashutosh Kumar, Adv.
Ms. Sweta Sharma, Adv.
Mr. R. C. Kaushik, AOR
Mr. Venkita Subramoniam T.R., AOR
Ms. Geeta Luthra, Sr. Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 96460/2021, IA No. 77264/2021, IA No. 168502/2021, IA No. 123704/2021, IA No. 123603/2021, IA No. 122419/2021, IA No. 98915/2021, IA No. 130642/2021, IA No. 126159/2021, IA No. 132377/2021, IA No. 130653/2021:
These applications have been filed seeking intervention or impleadment in the case.
The present case is arising out of an order passed by the Central Administrative Tribunal, however, whether they are necessary party or not or they may be affected by any adverse order passed, it may be decided by the Bench dealing with the matter on merits. Therefore, the hearing on these applications is deferred. All these applications be placed before the Bench hearing the case on merits.
The other remaining applications shall also be placed before the same Bench. The Registry is requested to list the case before an appropriate Bench.
(NEHA GUPTA) (RENU KALIA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER