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Siddharth Dalmia vs Union Of India on 8 August, 2019

Bench: Rohinton Fali Nariman, Surya Kant

     ITEM NO.6                          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)(Civil) No. 1071/2017

     SIDDHARTH DALMIA & ANR.                                             Petitioner(s)

                                                   VERSUS

     UNION OF INDIA & ORS.                                               Respondent(s)

     (With IA             No.   114551/2017   -   PERMISSION   TO   APPEAR   AND      ARGUE   IN
     PERSON)

     WITH

     W.P.(C) No. 1076/2017 (PIL-W)
     (With IA No. 41658/2018 – CLARIFICATION/DIRECTION                          and    IA     No.
     31403/2018 - INTERVENTION APPLICATION)

     W.P.(C) No. 373/2018 (X)
     (With IA No. 59244/2018 - GRANT OF INTERIM RELIEF, IA No.
     134172/2018      -      PERMISSION      TO   FILE     ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES and IA No. 97125/2018 - PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     W.P.(C) No. 528/2018 (X)
     (With IA No. 146508/2018 – INTERVENTION/IMPLEADMENT, IA No.
     142309/2018 - PERMISSION TO FILE AMENDED WRIT PETITION and IA No.
     74716/2018 - STAY APPLICATION)

     T.P.(C) No. 961-963/2018 (XVI-A)
     (FOR ADMISSION and IA No.79947/2018-STAY APPLICATION)

     Date : 08-08-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)
                                    Mr. Avinash Menon, AOR
                                    Ms. Tanya Dayal, Adv.

Signature Not Verified              Mr. Kapil Joshi, Adv.
Digitally signed by R
NATARAJAN
Date: 2019.08.10
                                    Mr. Pashupathi Nath Razdan, AOR
12:12:12 IST
Reason:

                                    Petitioner-in-person


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W.P.(C) No. 1071/2017 etc.

                       Mr. Shyam Divan, Sr. Adv.
                       Mr. Kuldeep S. Parihar, Adv.
                       Mr. H. S. Parihar, AOR

                       Mr. Ashim Sood, Adv.
                       Mr. Jaideep Reddy, Adv.
                       Mr. Pradhuman Gohil, Adv.
                       Mrs. Taruna Singh Gohil, AOR
                       Mr. Himanshu Chaubey, Adv.
                       Ms. Ranu Purohit, Adv.
                       Mr. Shiva P., Adv.
                       Mr. Brijesh Kumar, Adv.

For Respondent(s)
                       Mr.   Shyam Divan, Sr. Adv.
                       Mr.   V. P. Singh, Adv.
                       Mr.   Uday Banerjee, Adv.
                       Ms.   Sayobani Basu, Adv.
                       Mr.   Raghav Seth, Adv.
                       Mr.   Harpreet Singh Ajmani, AOR

                       Mr. Rohit Ghosh, Adv.
                       Mr. Prateek Kumar, Adv.
                       M/S. Khaitan & Co., AOR

                       Mr. Tushar Mehta, SG.
                       Mr. R. Balasubramanian, Sr. Adv.
                       Ms. Shraddha Deshmukh, Adv.
                       Mr. Rajat Nair, Adv.
                       Mr. Kanu Agrawal, Adv.
                       Mrs. Anil Katiyar, AOR

                       Mr. H. S. Parihar, AOR

                       Mr. B. Krishna Prasad, AOR

                       Mr. Suhaan Mukerji, Adv.
                       Ms. Astha Sharma, Adv.
                       Mr. Abhishek Manchnda, Adv.
                       Ms. Kajal Dalal, Adv.
                       Mr. Prastut Dalvi, Adv.
                       Ms. Dimple Nagpal, Adv.
                       Mr. Naveen Kumar, Adv.
                       M/S. PLR Chambers and Co., AOR

                       Mrs. Swarupama Chaturvedi, AOR
                       Ms. Aprana Trivedi, Adv.

                       Mr. Dinkar Kalra, AOR

                       Mr. Mayank Pandey, AOR

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W.P.(C) No. 1071/2017 etc.




            UPON hearing the counsel the Court made the following
                               O R D E R

We have been informed by the learned Solicitor General that the Report of the Committee which proposes specific action be taken in relation to Virtual Currencies has since given on 28th February, 2019.

We have also been shown the Banning of Cryptocurrency and Regulation of Official Digital Currency Bill, 2019, which, according to the learned Solicitor General, may be introduced when Parliament is reconvened.

Having regard to these facts, list the petitions in the last week of January, 2020.

Heard in part.

List the petition on 14.08.2019.

T.P.(C) No. 961-963/2018 List the petitions on 14.08.2019.

            (NIDHI AHUJA)                     (RENU DIWAN)
          COURT MASTER (SH)               ASSISTANT REGISTRAR




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