Supreme Court - Daily Orders
Shilpa Sailesh vs Varun Sreenivasan on 29 September, 2022
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ITEM NO.501 COURT NO.3 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 1118/2014
SHILPA SAILESH Petitioner(s)
VERSUS
VARUN SREENIVASAN Respondent(s)
([ TO GO BEFORE FIVE HON'BLE JUDGES ] [ PART-HEARD BY : HON'BLE
SANJAY KISHAN KAUL, HON'BLE SANJIV KHANNA, HON'BLE ABHAY S. OKA,
HON'BLE VIKRAM NATH AND HON'BLE J.K. MAHESHWARI, JJ. ]
IA No. 1/2014 - STAY APPLICATION)
IA NO. 2/2015
IA NO. 145752/2022-INTERVENTION
WITH
T.P.(Crl.) No. 96/2014 (XVI-A)
(IA No.6786/2018-DISMISSING THE CASE AS INFRUCTUOUS
IA No. 6571/2015 - PASSING APPROPRIATE ORDER OR DECREE UNDER
ARTICLE 142 OF THE CONSTITUTION
IA No. 5316/2014 - STAY APPLICATION)
T.P.(Crl.) No. 339/2014 (XVI-A)
IA No. 18490/2014 - EX-PARTE STAY)
T.P.(Crl.) No. 382/2014 (XVI-A)
IA No. 21238/2014 - STAY APPLICATION)
T.P.(C) No. 1481-1482/2014 (XVI-A)
IA No. 1/2014 - STAY APPLICATION)
T.P.(Crl.) No. 468/2014 (XVI-A)
IA No. 24225/2014 - STAY APPLICATION)
SLP(C) No. 32449/2017 (IX)
IA No. 88191/2022 - APPLICATION FOR TAGGING/DETAGGING
Date : 29-09-2022 These matters were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Digitally signed by
BALA PARVATHI
Date: 2022.09.29
17:17:03 IST
Reason: HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE J.K. MAHESHWARI
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Ms. Indira Jaising, Sr. Adv.(AC)
Mr. Paras Nath Singh, Adv.
Mr. Rohin Bhatt, Adv.
Mr. V. Giri, Sr. Adv.(AC)
Ms. Suveni Bhagat, Adv.
Ms. Ankita Gupta, Adv.
Mr. Shrirang Varma, Adv.
Mr. Arjun Ranganathan, Adv.
Ms.Meenakshi Arora, Sr. Adv. (AC)
Mr. Chandratanay Chaube, Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. Dushyant Dave, Sr. Adv. (AC)
Ms. Neha Sangwan, Adv.
For Petitioner(s) Ms. Hetu Arora Sethi, AOR
Ms. Saumya Tandon, Adv.
Ms. L.M. Bhat, Adv.
Mr. Rahul Jain, Adv.
Mr. Anirudh Bhat, Adv.
Mr. V. Mohana, Sr. Adv.
Ms. Jyotika Kalra, AOR
Ms. Annwesha Deb, Adv.
Ms. Ayushi Chugh, Adv.
Ms. Piyushi Malik, Adv.
Mr. Aditya Jha, Adv.
Mr. Kartik Sundar, Adv.
For Petitioner(s)/ Mr. Amol Chitale, Adv.
Respondent(s) Mr. Nirnimesh Dube, Adv.
Mr. Ankur S Kulkarni, Adv.
Mr. Susheel Joseph Cyriac, Adv.
Ms. Sonia Dube, Adv.
Mr. Subash Nair, Adv.
Ms. Uditha Chakravarthy, Adv.
for M/S. Lex Regis Law Offices, AOR
Mr. Roy Abraham, Adv.
Ms. Reena Roy, Adv.
Mr. Akhil Abraham Roy, Adv.
Mrs. Rajni Ohri Lal, Adv.
Mr. Yaduinder Lal, Adv.
Mr. Himinder Lal, AOR
For Respondent(s) Mr. Jay Savla, Sr. Adv.
Mr. Jasdeep Dhillon, Adv.
Ms. Mohina Anand, Adv.
Mr. Anurag, AOR
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Mr. Prabhat Chaurasia, Adv.
Ms. Renuka Sahu, Adv.
Mr. Sanjeev Agarwal, AOR
Mr. Kapil Sibal, Sr. Adv.
Ms. P. Ankleshwari, Adv.
Mr. Rohit Sharma, Adv.
Mr. Shlok Chandra, Adv.
Mr. Mukul Katyal, Adv.
Mr. Rishabh Parikh, Adv.
Ms. Aparajita jamwal, Adv.
Mr. Nimit Saigal, Adv.
Ms. Malavika Rajkotia, Adv.
Mr. Ajunee Singh, Adv.
Ms. Devina Malviya, Adv.
Ms. Shrieya Maheshwari, Adv.
Mr. Vikrant Pachandra, AOR
Ms. Mansie Jain, Adv.
Mr. Rohit Sharma, Adv.
Mr. Ashok Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 32449/2017
It is agreed that insofar as the decision on merits of the special leave petition is concerned, the matter will have to go before a Bench of two Hon’ble Judges but since the judgment of the Constitution Bench would have some ramification on that case, limited to the aspect being debated before us, learned counsel for parties have been heard.
IA No. 88191/2022 is allowed.
The matter be de-tagged accordingly.
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Ms. Indira Jaising, learned Amicus Curiae made her submissions for two hours and fifteen 4 minutes. Mr. V. Giri, learned Amicus Curiae made his submissions for thirty five minutes followed by Ms. V. Mohana, learned senior counsel who argued for fifteen minutes. Thereafter, Mr. Jay Savla, learned senior counsel argued for five minutes. Mr. Kapil Sibal, learned senior counsel and Mr. Amol Chitale, learned counsel made their submissions for ten minutes and five minutes respectively. Thereafter, Mr. Dushyant Dave, learned Amicus Curiae made his submissions for forty minutes followed by Ms. Meenakshi Arora, learned Amicus Curiae who made her submissions for five minutes.
Arguments concluded.
Judgment reserved.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ASHA SUNDRIYAL] [RASHMI DHYANI PANT] ASTT. REGISTRAR-cum-PS COURT MASTER (SH)