Supreme Court - Daily Orders
Udaipur Chambers Of Commerce And ... vs Union Of India on 29 September, 2020
Bench: D.Y. Chandrachud, Indira Banerjee
SLP(C) 37326/2017
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ITEM NO.15 Court 3 (Video Conferencing) SECTION XV
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.37326/2017
(Arising out of impugned final judgment and order dated 24-10-2017
in DBCWP No. 14578/2016 passed by the High Court of Judicature For
Rajasthan at Jodhpur)
UDAIPUR CHAMBERS OF COMMERCE AND INDUSTRY & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for transposition, stay and vacating stay)
WITH SLP(C) Nos.3150-3155/2018 (XV)
(With appln.(s) for vacating stay)
S.L.P.(C) Nos.3377-3382/2018 (XV)
(With appln.(s) for vacating stay)
S.L.P.(C) No.2567/2018 (XV)
(With appln.(s) for vacating stay and withdrawal of case)
S.L.P.(C) No.9240/2018 (XV)
S.L.P.(C) No.11041/2018 (XV)
(With appln.(s) for stay and vacating stay)
S.L.P.(C) Nos.8683-8684/2019 (XII)
S.L.P.(C) No.8517/2019 (III)
S.L.P.(C) No.11854/2019 (III)
S.L.P.(C) No.10166/2019 (III)
W.P.(C) No.827/2020 (X)
(With appln.(s) for stay)
Date : 29-09-2020 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.10.01
18:48:38 IST
Reason:
SLP(C) 37326/2017
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For Petitioner(s) Mr. Balbir Singh, ASG
Mr Rupesh Kumar, Adv.
Ms. Nisha Bagchi, Adv.
Ms. Binu Tamta, Adv.
Mr. Kanu Agarwal, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Sriram P., AOR
Mr. MS Vishnu Shankar, Adv.
Mr. Sarath S. Janardanan, Adv.
Mr. Kailash Pandey, Adv.
Mr. Gaichangpou Gangmei, AOR
Mr. Ranjeet Singh, Adv.
Dr. Manish Singhvi, Sr. Adv.
Mr. Omprakash Ajitsingh Parihar, AOR
Mr. Ajit Sharma, AOR
For Respondent(s)
Mr. M. P. Devanath, AOR
Mr. Maulin Raval, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. Anirudh Bhatia, Adv.
Ms. Aashana Agarwal, Adv.
Mr. E. C. Agrawala, AOR
Ms. Anushree Prashit Kapadia, AOR
Mr. B. Krishna Prasad, AOR
Mr. Anil Grover, Sr. AAG
Ms. Noopur Singhal, Adv.
Mr. Rahul Khurana, Adv.
Mr. Satish Kumar, Adv.
Mr. Sanjay Kumar Visen, Adv.
Mr. Milind Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) 37326/2017 3 IA No 38555 of 2020 in SLP(C) No 2567 of 2018 1 Learned counsel for the petitioner has filed an application for withdrawal of the present Special Leave Petition.
2 Permission to withdraw the Special Leave Petition, as prayed, is granted.
3 The application for withdrawal stands allowed and the Special Leave Petition stands disposed of as withdrawn.
SLP (C) No 8517 of 2019 1 Ms Anushree Prashit Kapadia, learned counsel appearing on behalf of the respondent states that her client, Gujmin Industry Association has filed a note in the High Court of Gujarat for permission to withdraw the writ petition under Article 226 of the Constitution, namely, SCA No 8167 of 2017.
2 Since the respondents in the present Special Leave Petition, who are petitioners before the High Court in SCA No 8167 of 2017, have applied for withdrawal of the writ petition, this request has not been opposed by the Additional Solicitor General, Mr Balbir Singh, appearing on behalf of the Union of India in support of the Special Leave Petition.
3 We accordingly record that SCA No 8167 of 2017 shall stand dismissed as withdrawn, as a consequence of which, the impugned judgment and order of the High Court shall have no application to the writ petition which was filed by the respondent, Gujmin Industry Association.
4 The Special Leave Petition is accordingly disposed of.
5 Pending applications, if any, stand disposed of.
IA 182897/2018 in SLP(C) No 37326/2017 1 The Union of India has moved this application for vacating the order of stay that was passed on 11 January 2018. In order to enable the Court to consider SLP(C) 37326/2017 4 the application, we issue notice to the respondents in the interlocutory application for vacating stay.
2 Dr Manish Singhvi, learned senior counsel appears on behalf of the original petitioners.
3 The reply be filed within a period of three weeks from today.
4 List the interlocutory application after three weeks.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
AR-cum-PS BRANCH OFFICER