Supreme Court - Daily Orders
Indian Union Of Muslim League vs Union Of India on 12 September, 2022
Bench: Chief Justice, S. Ravindra Bhat
1
ITEM NOS.49+67 COURT NO.1 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 (Civil) No.1470/2019
INDIAN UNION OF MUSLIM LEAGUE & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
(IA No.65534/2021 – FOR APPROPRIATE ORDERS/DIRECTIONS; IA
No.9231/2020 - FOR CLARIFICATION/DIRECTION; IA No.9224/2020 - FOR
CLARIFICATION/DIRECTION; IA No.65535/2021 - FOR EXEMPTION FROM
FILING AFFIDAVIT; IA No.67814/2021 - FOR EXEMPTION FROM FILING
AFFIDAVIT; IA No.46475/2021 - FOR EXEMPTION FROM FILING O.T.; IA
No.46472/2021 - FOR INTERVENTION APPLICATION; IA No.10088/2020 -
FOR INTERVENTION/IMPLEADMENT; IA No.10083/2020 - FOR INTERVENTION/
IMPLEADMENT; IA No.7875/2020 - FOR INTERVENTION/IMPLEADMENT; IA
No.195976/2019 - FOR INTERVENTION/IMPLEADMENT; IA No.42064/2020 -
FOR INTERVENTION/IMPLEADMENT; IA No.17454/2020 - FOR INTERVENTION/
IMPLEADMENT; IA No.10851/2020 - FOR INTERVENTION/IMPLEADMENT; IA
No.67812/2021 - FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES; and, IA No.193004/2019 - FOR STAY)
WITH
W.P.(C) No.203/2020 (PIL-W)
(FOR ADMISSION and I.R.)
W.P.(C) No.60/2020 (PIL-W)
(IA No.68089/2021 – FOR CLARIFICATION/DIRECTION; IA No.6552/2020 –
FOR STAY APPLICATION)
W.P.(C) No.22/2020 (PIL-W)
(IA No.26184/2020 – FOR CONDONATION OF DELAY IN FILING; and, IA
No.2059/2020 – FOR PERMISSION TO APPEAR AND ARGUE IN PERSON)
W.P.(C) No.79/2020 (PIL-W)
(IA No.8176/2020 – FOR EX-PARTE STAY)
W.P.(C) No.41/2020 (PIL-W)
(IA No.4477/2020 – FOR STAY)
Signature Not Verified
W.P.(C) No.5/2020 (PIL-W)
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.15
(IA No.260/2020 – FOR GRANT OF INTERIM RELIEF)
09:54:42 IST
Reason:
W.P.(C) No.383/2020 (PIL-W)
(IA No.35874/2020 – FOR STAY)
2
W.P.(C) No.66/2020 (X)
(FOR ADMISSION)
W.P.(C) No.108/2020 (PIL-W)
(IA No.8589/2020 – FOR STAY)
W.P.(C) No.1510/2019 (X)
(FOR ADMISSION)
W.P.(C) No.112/2020 (PIL-W)
(IA No.8852/2020 – FOR EX-PARTE STAY; IA No.64480/2020 – FOR
EXEMPTION FROM FILING O.T.; IA No.8858/2020 – FOR EXEMPTION FROM
FILING O.T.; and, IA No.64478/2020 – FOR PERMISSION TO PLACE
ADDITIONAL FACTS AND GROUNDS)
W.P.(C) No.1498/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.69/2020 (X)
(FOR ADMISSION)
W.P.(C) No.1466/2019 (PIL-W)
(IA No.198699/2019 – FOR INTERVENTION)
W.P.(C) No. 282/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1546/2019 (X)
(IA No.196370/2019 – FOR STAY)
W.P.(C) No.114/2020 (PIL-W)
(IA No.8876/2020 – FOR APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No.274/2020 (PIL-W)
(IA No.22709/2020 – FOR EX-PARTE STAY; IA No.33702/2020 - FOR
INTERVENTION; IA No.33699/2020 - FOR INTERVENTION; IA No.33694/2020
- FOR INTERVENTION; IA No.33686/2020 - FOR INTERVENTION; and, IA
No.33683/2020 - FOR INTERVENTION)
W.P.(C) No.74/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.216/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.204/2020 (PIL-W)
(IA No.13644/2020 – FOR STAY)
W.P.(C) No.1513/2019 (PIL-W)
(IA No.5829/2020 – FOR CONDONATION OF DELAY IN FILING THE SPARE
COPIES)
3
W.P.(C) No.371/2020 (X)
(IA No.33906/2020 – FOR STAY)
W.P.(C) No.1478/2019 (PIL-W)
(IA No.1938/2020 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES; and, IA No.193681/2019 – FOR STAY)
W.P.(C) No.1471/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1481/2019 (PIL-W)
(IA No.193820/2019 – FOR EX-PARTE STAY)
W.P.(C) No.1480/2019 (PIL-W)
(IA No.193790/2019 – FOR STAY)
W.P.(C) No.1487/2019 (X)
(IA No.194007/2019 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES)
W.P.(C) No.1488/2019 (PIL-W)
(IA No.3193/2020 – FOR CONDONATION OF DELAY IN FILING; and, IA
No.194066/2019 – FOR EX-PARTE STAY)
W.P.(C) No.1485/2019 (PIL-W)
(FOR ADMISSION; and, IA No.195474/2019 – FOR CLARIFICATION/
DIRECTION)
W.P.(C) No.1495/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1492/2019 (PIL-W)
(IA No.194102/2019 – FOR STAY)
W.P.(C) No.1482/2019 (PIL-W)
(IA No.193821/2019 – FOR APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No.1497/2019 (PIL-W)
(IA No.194138/2019 – FOR STAY)
W.P.(C) No.1508/2019 (PIL-W)
(IA No.194533/2019 – FOR STAY)
W.P.(C) No.1509/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1476/2019 (X)
(IA No.193489/2019 – FOR STAY)
W.P.(C) No.1540/2019 (PIL-W)
(IA No.195102/2019 – FOR EXEMPTION FROM FILING O.T.; and, IA
No.195103/2019 – FOR PERMISSION TO APPEAR AND ARGUE IN PERSON)
4
W.P.(C) No.1514/2019 (X)
(IA No.194651/2019 – FOR EX-PARTE STAY; and, IA No.77255/2020 – FOR
INTERVENTION/IMPLEADMENT)
W.P.(C) No.1538/2019 (PIL-W)
(IA No.195097/2019 – FOR PERMISSION TO APPEAR AND ARGUE IN PERSON)
W.P.(C) No.1524/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1523/2019 (X)
(IA No.194911/2019 – FOR EX-PARTE STAY; and, IA No.194917/2019 –
FOR PERMISSION TO FILE LENGTHY LIST OF DATES)
W.P.(C) No.1535/2019 (X)
(IA No.195074/2019 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.195075/2019 – FOR STAY)
W.P.(C) No.1537/2019 (X)
(IA No.195085/2019 – FOR EX-PARTE STAY; and, IA No.195083/2019 –
FOR PERMISSION TO FILE LENGTHY LIST OF DATES)
W.P.(C) No.1528/2019 (X)
(IA No.195045/2019 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.195046/2019 – FOR STAY APPLICATION)
W.P.(C) No.1474/2019 (PIL-W)
(IA No.6334/2020 – FOR CONDONATION OF DELAY IN FILING THE SPARE
COPIES; and, IA No.42619/2020 – FOR INTERVENTION APPLICATION)
W.P.(C) No.1530/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1532/2019 (PIL-W)
(IA No.195055/2019 - STAY APPLICATION)
W.P.(C) No.1504/2019 (X)
(IA No.194519/2019 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.194517/2019 – FOR STAY)
W.P.(C) No.1507/2019 (PIL-W)
(IA No.194520/2019 – FOR APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No.1484/2019 (X)
(FOR ADMISSION)
W.P.(C) No.1486/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1518/2019 (PIL-W)
(IA No.194785/2019 - APPROPRIATE ORDERS/DIRECTIONS)
5
W.P.(C) No.1539/2019 (X)
(FOR ADMISSION)
W.P.(C) No.1536/2019 (X)
(FOR ADMISSION)
W.P.(C) No.1515/2019 (PIL-W)
(IA No.3201/2020 - CONDONATION OF DELAY IN FILING)
W.P.(C) No.1499/2019 (PIL-W)
W.P.(C) No.1527/2019 (PIL-W)
(IA No.194984/2019 - STAY APPLICATION)
W.P.(C) No.1516/2019 (PIL-W)
(IA No.194771/2019 – FOR STAY)
W.P.(C) No.1511/2019 (X)
(IA No.194611/2019 – FOR EX-PARTE STAY)
W.P.(C) No.1512/2019 (PIL-W)
(IA No.88512/2021 – FOR EXEMPTION FROM FILING AFFIDAVIT; IA
No.88509/2021 – FOR STAY; and, IA No.194618/2019 – FOR STAY
APPLICATION)
W.P.(C) No.1529/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1531/2019 (PIL-W)
(IA No. 195038/2019 - APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No.1505/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1506/2019 (PIL-W)
(IA No.10806/2020 – FOR GRANT OF INTERIM RELIEF)
W.P.(C) No.1503/2019 (PIL-W)
(IA No.194513/2019 – FOR STAY APPLICATION)
W.P.(C) No.1533/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No. 1493/2019 (PIL-W)
(IA No.194110/2019 – FOR EXEMPTION FROM FILING O.T.
IA No.194109/2019 – FOR GRANT OF INTERIM RELIEF)
W.P.(C) No. 1534/2019 (PIL-W)
(FOR ADMISSION)
6
W.P.(C) No.1521/2019 (PIL-W)
(IA No.194830/2019 – FOR STAY)
W.P.(C) No.1491/2019 (PIL-W)
(IA No.11623/2020 – FOR INTERVENTION APPLICATION)
W.P.(C) No.1479/2019 (PIL-W)
(IA No.193685/2019 – FOR PERMISSION TO APPEAR AND ARGUE IN PERSON)
W.P.(C) No.1541/2019 (PIL-W)
(IA No.195106/2019 - STAY APPLICATION)
W.P.(C) No.1500/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1522/2019 (PIL-W)
(IA No.54170/2020 – FOR EXEMPTION FROM FILING AFFIDAVIT; IA
No.53649/2020 - FOR INTERVENTION/IMPLEADMENT; IA No.53650/2020 -
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON; and, IA
No.194906/2019 - FOR STAY)
W.P.(C) No. 1560/2019 (PIL-W)
(IA No.197647/2019 – FOR APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No.12/2020 (PIL-W)
(IA No.753/2020 – FOR EX-PARTE STAY; and, IA No.64482/2020 – FOR
PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)
W.P.(C) No.1473/2019 (PIL-W)
(IA No.194078/2019 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
W.P.(C) No.1517/2019 (PIL-W)
(IA No.194770/2019 – FOR EX-PARTE STAY)
T.P.(C) No.20/2020 (XVI-A)
(IA No.3468/2020 – FOR STAY)
W.P.(C) No.1567/2019 (X)
(IA No.198458/2019 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.198463/2019 – FOR STAY)
W.P.(C) No.175/2020 (PIL-W)
(IA No.11047/2020 – FOR PERMISSION TO APPEAR AND ARGUE IN PERSON)
W.P.(C) No.1545/2019 (PIL-W)
(IA No.196345/2019 – FOR STAY)
W.P.(C) No.1561/2019 (PIL-W)
(IA No.197671/2019 – FOR STAY)
7
W.P.(C) No.174/2020 (PIL-W)
(IA No.9937/2020 – FOR STAY)
W.P.(C) No.63/2020 (PIL-W)
(IA No.6871/2020 – FOR STAY)
W.P.(C) No.1556/2019 (X)
(IA No.197394/2019 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.197395/2019 – FOR STAY)
W.P.(C) No.115/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.183/2020 (PIL-W)
(IA No.12675/2020 – FOR STAY)
W.P.(C) No.3/2020 (PIL-W)
(FOR ADMISSION;IA No.180/2020 – FOR PERMISSION TO APPEAR AND ARGUE
IN PERSON; and, IA No.179/2020 – FOR STAY)
W.P.(C) No.2/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1562/2019 (X)
(IA No.197956/2019 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.197957/2019 – FOR STAY)
W.P.(C) No.109/2020 (PIL-W)
(IA No.8697/2020 – FOR STAY)
W.P.(C) No.167/2020 (PIL-W)
(IA No.12010/2020 – FOR STAY)
W.P.(C) No.187/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.1563/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.147/2020 (PIL-W)
(IA No.40107/2020 – FOR PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES; and, IA No.11382/2020 – FOR STAY)
W.P.(C) No.49/2020 (PIL-W)
(IA No.5028/2020 - STAY APPLICATION)
W.P.(C) No.127/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.139/2020 (PIL-W)
(FOR ADMISSION)
8
W.P.(C) No.130/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.34/2020 (PIL-W)
(IA No.3830/2020 - STAY APPLICATION)
W.P.(C) No.29/2020 (PIL-W)
(IA No.3370/2020 – FOR PERMISSION TO APPEAR AND ARGUE IN PERSON)
W.P.(C) No.118/2020 (X)
(IA No.9221/2020 – FOR EX-PARTE STAY)
W.P.(C) No.120/2020 (X)
(IA No.9300/2020 - EX-PARTE STAY)
W.P.(C) No.149/2020 (PIL-W)
(IA No.11522/2020 – FOR STAY APPLICATION)
W.P.(C) No.24/2020 (PIL-W)
(IA No.2901/2020 – FOR EX-PARTE STAY; and, IA No.64338/2020 – FOR
PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)
W.P.(C) No.157/2020 (PIL-W)
(IA No.11798/2020 – FOR PERMISSION TO APPEAR AND ARGUE IN PERSON)
W.P.(C) No.39/2020 (X)
(IA No.4237/2020 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.4236/2020 – FOR STAY)
W.P.(C) No.56/2020 (PIL-W)
(IA No.141387/2021 – FOR EXEMPTION FROM FILING O.T.)
W.P.(C) No.70/2020 (PIL-W)
(IA No.20182/2020 – FOR INTERVENTION)
W.P.(C) No.89/2020 (PIL-W)
(IA No.20187/2020 - INTERVENTION APPLICATION)
W.P.(C) No.85/2020 (X)
(FOR ADMISSION)
W.P.(C) No.148/2020 (PIL-W)
(IA No.11487/2020 – FOR EXEMPTION FROM FILING O.T.; and, IA
No.11486/2020 – FOR STAY)
W.P.(C) No.57/2020 (X)
(IA No.6138/2020 – FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.6139/2020 – FOR STAY)
W.P.(C) No.117/2020 (PIL-W)
(IA No.27853/2020 – FOR CONDONATION OF DELAY IN FILING THE SPARE
COPIES)
9
W.P.(C) No.181/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.128/2020 (PIL-W)
(IA No.33168/2020 – FOR STAY)
T.P.(C) No.31/2020 (XVI-A)
(IA No.4601/2020 – FOR STAY)
W.P.(C) No.122/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.169/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.68/2020 (PIL-W)
(IA No.7493/2020 - FOR CLARIFICATION/DIRECTION)
W.P.(C) No.119/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.107/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.129/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.161/2020 (PIL-W)
(IA No.11965/2020 – FOR STAY)
W.P.(C) No.124/2020 (PIL-W)
(IA No.9724/2020 - FOR EX-PARTE STAY)
W.P.(C) No.116/2020 (PIL-W)
(IA No.8891/2020 - FOR EX-PARTE STAY)
W.P.(C) No.144/2020 (PIL-W)
(IA No.20565/2020 - FOR CONDONATION OF DELAY IN FILING THE SPARE
COPIES)
W.P.(C) No.138/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.133/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.121/2020 (PIL-W)
(IA No.27859/2020 - FOR CONDONATION OF DELAY IN FILING THE SPARE
COPIES)
W.P.(C) No.146/2020 (PIL-W)
(FOR ADMISSION)
10
W.P.(C) No.155/2020 (PIL-W)
(IA No.11759/2020 - GRANT OF INTERIM RELIEF)
W.P.(C) No.150/2020 (PIL-W)
(IA No.11627/2020 - STAY APPLICATION)
W.P.(C) No.131/2020 (PIL-W)
(IA No.69648/2021 - FOR EX-PARTE STAY; and, IA No.10091/2020 - FOR
EX-PARTE STAY)
W.P.(C) No.153/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.156/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.151/2020 (X)
(IA No.11682/2020 - FOR STAY)
W.P.(C) No.179/2020 (PIL-W)
(IA No.12464/2020 - FOR STAY)
W.P.(C) No.159/2020 (PIL-W)
(IA No.44196/2020 - FOR EXEMPTION FROM FILING O.T.; and, IA
No.35046/2020 - FOR INTERVENTION APPLICATION)
W.P.(C) No.154/2020 (PIL-W)
(IA No.11744/2020 – FOR STAY)
W.P.(C) No.158/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.152/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.171/2020 (PIL-W)
(IA No.12152/2020 - FOR STAY)
W.P.(C) No.180/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.247/2020 (PIL-W)
(IA No.12191/2020 - FOR STAY)
W.P.(C) No.286/2020 (X)
W.P.(C) No.189/2020 (PIL-W)
(IA No.12863/2020 - FOR STAY)
W.P.(C) No.220/2020 (X)
(IA No.15187/2020 - FOR EX-PARTE STAY; and, IA No.32662/2020 - FOR
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
11
W.P.(C) No.192/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.194/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.251/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.64/2020 (PIL-W)
(IA No.72061/2021 – FOR APPROPRIATE ORDERS/DIRECTIONS; IA
No.19729/2020 - FOR CONDONATION OF DELAY IN FILING THE SPARE
COPIES; and, IA No.7050/2020 - FOR EX-PARTE STAY)
W.P.(C) No.186/2020 (PIL-W)
(IA No.12753/2020 - STAY APPLICATION)
W.P.(C) No. 256/2020 (PIL-W)
(IA No.44077/2020 - FOR CONDONATION OF DELAY IN FILING THE SPARE
COPIES; and, IA No.20040/2020 - FOR STAY)
W.P.(C) No.245/2020 (PIL-W)
(IA No.19026/2020 - EX-PARTE AD-INTERIM RELIEF)
W.P.(C) No.184/2020 (PIL-W)
(IA No.12733/2020 – FOR GRANT OF INTERIM RELIEF)
W.P.(C) No.185/2020 (PIL-W)
(FOR ADMISSION; and, IA No.12745/2020 – FOR EX-PARTE AD-INTERIM
RELIEF)
W.P.(C) No.235/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.170/2020 (PIL-W)
(FOR ADMISSION and I.R)
W.P.(C) No.190/2020 (PIL-W)
(IA No.12868/2020 - FOR EX-PARTE STAY)
W.P.(C) No.223/2020 (PIL-W)
(IA No.15759/2020 - FOR EX-PARTE STAY)
W.P.(C) No.206/2020 (PIL-W)
(IA No.13787/2020 - FOR APPROPRIATE ORDERS/DIRECTIONS; and, IA
No.13789/2020 - FOR EXEMPTION FROM FILING O.T.)
W.P.(C) No.205/2020 (PIL-W)
(IA No.13704/2020 - FOR APPROPRIATE ORDERS/DIRECTIONS; and, IA
No.13706/2020 - FOR EXEMPTION FROM FILING O.T.)
12
W.P.(C) No.217/2020 (PIL-W)
(IA No.15010/2020 - EX-PARTE STAY)
W.P.(C) No.295/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.288/2020 (PIL-W)
(IA No.23864/2020 - FOR EXEMPTION FROM FILING O.T.; and, IA
No.23862/2020 - FOR STAY APPLICATION)
W.P.(C) No.258/2020 (PIL-W)
(IA No.20373/2020 - EXEMPTION FROM FILING O.T.; and, IA
No.20372/2020 - FOR STAY)
W.P.(C) No.252/2020 (PIL-W)
(IA No.19782/2020 - FOR EX-PARTE STAY)
W.P.(C) No.254/2020 (PIL-W)
(IA No.19883/2020 - FOR EX-PARTE STAY; and, IA No.19884/2020 - FOR
EXEMPTION FROM FILING O.T.)
W.P.(C) No.266/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.246/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.293/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.303/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.329/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.279/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.221/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.321/2020 (PIL-W)
(IA No.67784/2021 - FOR APPROPRIATE ORDERS/DIRECTIONS; IA
No.67785/2021 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.28123/2020 - FOR STAY)
W.P.(C) No.339/2020 (PIL-W)
(IA No.31163/2020 - FOR PERMISSION)
13
W.P.(C) No.305/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.250/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.260/2020 (PIL-W)
(IA No.20965/2020 - EX-PARTE STAY)
W.P.(C) No.358/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.290/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.253/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.349/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.317/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.306/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.276/2020 (PIL-W)
(IA No.33504/2020 – FOR INTERVENTION; IA No.33457/2020 – FOR
INTERVENTION; and, IA No.22799/2020 – FOR STAY)
W.P.(C) No.280/2020 (PIL-W)
(IA No.23085/2020 - FOR EX-PARTE STAY; IA No.33678/2020 - FOR
INTERVENTION; IA No.33674/2020 - FOR INTERVENTION; IA No.33672/2020
- FOR INTERVENTION; IA No.33661/2020 - FOR INTERVENTION; and, IA
No.33649/2020 - FOR INTERVENTION)
W.P.(C) No.277/2020 (PIL-W)
(IA No.22864/2020 - FOR EX-PARTE STAY; IA No.33514/2020 - FOR
INTERVENTION; and, IA No.33462/2020 - FOR INTERVENTION)
W.P.(C) No.275/2020 (PIL-W)
(FOR ADMISSION; and, IA No.22738/2020 - FOR EX-PARTE STAY)
W.P.(C) No.272/2020 (PIL-W)
(IA No.36074/2020 - FOR AMENDMENT OF THE PETITION; and, IA
No.22678/2020 - FOR APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No.318/2020 (PIL-W)
(IA No.27637/2020 - FOR STAY)
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W.P.(C) No.309/2020 (PIL-W)
(IA No.25710/2020 - FOR STAY)
W.P.(C) No.350/2020 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.331/2020 (PIL-W)
(IA No.29293/2020 - FOR STAY)
W.P.(C) No.326/2020 (PIL-W)
(IA No.28441/2020 - FOR STAY)
W.P.(C) No.357/2020 (X)
(IA No.32508/2020 - FOR STAY)
W.P.(C) No.412/2020 (PIL-W)
(IA No.39733/2020 - FOR STAY)
W.P.(C) No.58/2020 (PIL-W)
(FOR ADMISSION; and, IA No.6192/2020 - FOR PERMISSION TO APPEAR AND
ARGUE IN PERSON)
W.P.(C) No.665/2020 (PIL-W)
W.P.(C) No.664/2020 (PIL-W)
W.P.(C) No.431/2020 (PIL-W)
(IA No.55183/2020 - FOR CONDONATION OF DELAY IN FILING)
W.P.(C) No.448/2020 (PIL-W)
(IA No.46264/2020 - EX-PARTE STAY)
W.P.(C) No.447/2020 (PIL-W)
(IA No.46234/2020 - FOR EX-PARTE STAY)
W.P.(C) No.409/2020 (PIL-W)
(IA No.39299/2020 - FOR STAY)
W.P.(C) No.36/2021 (PIL-W)
(IA No.3908/2021 - FOR APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No.1019/2020 (PIL-W)
(IA No.88559/2020 - FOR APPROPRIATE ORDERS/DIRECTIONS; and, IA
No.88561/2020 - FOR EXEMPTION FROM FILING O.T.)
W.P.(C) No.1210/2020 (X)
(IA No.106015/2020 - FOR PERMISSION TO FILE LENGTHY LIST OF DATES;
and, IA No.67208/2021 - FOR STAY)
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W.P.(C) No.647/2021 (PIL-W)
(FOR ADMISSION; and, IA No.68132/2021 - FOR EX-PARTE STAY)
W.P.(C) No.685/2021 (PIL-W)
(FOR ADMISSION; IA No.71941/2021 - FOR CLARIFICATION/DIRECTION;
and. IA No.71942/2021 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT)
W.P.(C) No.407/2020 (X)
(FOR ADMISSION; and, IA No.38808/2020 - FOR STAY)
W.P.(C) No.384/2020 (PIL-W)
(FOR ADMISSION; and, IA No.35879/2020 - FOR PERMISSION TO APPEAR
AND ARGUE IN PERSON)
W.P.(C) No.389/2020 (PIL-W)
(FOR ADMISSION; and, IA No.36800/2020 - FOR PERMISSION TO APPEAR
AND ARGUE IN PERSON)
W.P.(C) No.399/2020 (X)
(FOR ADMISSION and I.R.; and, IA No.37326/2020 - FOR STAY)
W.P.(C) No.397/2020 (PIL-W)
(FOR ADMISSION; IA No.37177/2020 - FOR EX-PARTE STAY; and, IA
No.37179/2020 - FOR EXEMPTION FROM FILING O.T.)
W.P.(C) No.403/2020 (X)
(FOR ADMISSION; and, IA No.37963/2020 - FOR EX-PARTE STAY)
W.P.(C) No.1398/2020
Date : 12-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
Counsel for the parties:
Mr. K.K. Venugopal, Attorney General
Mr. Tushar Mehta, Solicitor General
Mr. K.M. Nataraj, Addl. Solicitor General
Mr. Vikramjit Banerjee, Addl. Solicitor General
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Ankur Talwar, Adv.
Ms. Chinmayee Chandra, Adv.
Mr. Mayank Pandey, Adv.
Mr. Arvind Kumar Sharma, AOR
16
Mr. K.M. Nataraj, Addl. Solicitor General
Mr. Vatsal Joshi, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Arun Kumar Yadav, Adv.
N. Visakamurty, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Sidharth Luthra, Sr. Adv.
Mr. Yelamanchili Shiva Santosh Kumar, Adv.
Mr. Abdul Azeem Kalebudde, AOR
Mr. Asif Ahmed, Adv.
Mr. Rudrajit Ghosh, Adv.
Mr. Colin Gonsalves, Sr. Adv.
Ms. Hetvi Patel, Adv.
Mr. Satya Mitra, AOR
Ms. Malika Trivedi, Sr. Adv.
Mr. Ankit Yadav, Adv.
Mr. Tarun Mehra, Adv.
Mr. T. Mahipal, AOR
Mr. Salman Khurshid, Sr. Adv.
Mr. Bilal Anwar Khan, Adv.
Ms. Anshu Kapoor, Adv.
Ms. Arushi Jain, Adv.
Mr. Talha Abdul Rahman, AOR
Mr. Mahboob, Adv.
Mr. Alam Khan, Adv.
Mr. Salman Khurshid, Sr. Adv.
Ms. Naghma Imtiaz, Adv.
Mr. Ahmed Zardham, Adv.
Mr. Saif Naseem, Adv.
M/s. Equity Lex Associates, AOR
Mr. Salman Khurshid, Sr. Adv.
Mr. Muhammad Ali Khan, Adv.
Mr. Nishanth Patil, AOR
Mr. Omar Hoda, Adv.
Ms. Sakshi Kotiyal, Adv.
Mr. Kamran Khan, Adv.
Ms. Eesha Bakshi, Adv.
Mr. Sabyasachi Banerjee, Adv.
Ms. Indira Jaising, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Mohammad Wasim, Adv.
Mr. Paras Nath Singh, Adv.
Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
17
Mr. Kapil Sibal, Sr. Adv.
Ms. Indira Jai Singh, Sr. Adv.
Mr. Haris Beeran, Adv.
Mr. Mushtaq Salim, Adv.
Mr. Usman Ghani Khan, Adv.
Mr. Azhar Assees, Adv.
Ms. Pallavi Pratap, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Suvidutt M.S., AOR
Ms. Somlagna Biswas, Adv.
Mr. Rekesh Sharma, Adv.
Mr. Abdul Samad, Adv.
Mr. Mounish M.R., Adv.
Mr. Rishesh Sikarwar, Adv.
Mr. Aman Khullar, Adv.
Mr. Kapil Sibal, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Nizamuddin Pasha, Adv.
Ms. Rupali Samuel, Adv.
Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
Mr. Kapil Sibal, Sr. Adv.
Ms. Rashmi Singh, Adv.
Mr. M. R. Shamshad, AOR
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Salman Khurshid, Sr. Adv.
Mr. Muhammad Ali Khan, Adv.
Mr. Nishanth Patil, AOR
Mr. Omar Hoda, Adv.
Ms. Ashima Chouhan, Adv.
Ms. Sakshi Kotiyal, Adv.
Mr. Kamran Khan, Adv.
Ms. Eesha Bakshi, Adv.
Mr. Salman Khurshid, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Aadil Singh Boparai, Adv.
Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
Ms. Tehsheena Z. Hussain, Adv.
Ms. Amna Darakhshan, Adv.
Ms. Jyoti Singh, Adv.
Mr. Jaideep Gupta, Sr. Adv.
Mr. C.K. Sasi, AOR
Mr. Abdulla Naseeh, Adv.
Ms. Neena K. Poulose, Adv.
Mr. Salman Khurshid, Sr. Adv.
18
Mr. Muhammad Ali Khan, Adv.
Mr. Nishanth Patil, AOR
Mr. Omar Hoda, Adv.
Ms. Sakshi Kotiyal, Adv.
Mr. Aadil Boparai, Adv.
Mr. Kamran Khan, Adv.
Ms. Eesha Bakshi, Adv.
Mr. Yusuf Hatim Muchhala, Sr. Adv.
Md. Tahir M. Hakim, Adv.
Mr. Ejaz Maqbool, AOR
Mr. Sagheer A. Khan, Adv.
Ms. Rashda S. Ainapore, Adv.
Mohamed Nawaz Haindaday, Adv.
Mr. Saif Zia, Adv.
Mr. S. Wasim A. Qadri, Sr. Adv.
Mr. Tamim Qadri, Adv.
Mr. Saeed Qadri, Adv.
Mr. Shraveen Kumar Verma, Adv.
Mr. Sangeet Singh, Adv.
Mr. Udita Singh, AOR
Mr. B.H. Marlapalle, Sr. Adv.
Mr. Ajit Pravin Wagh, AOR
Mr. Yogesh Ahirrao, Adv.
Ms. Astha Prasad, Adv.
Ms. Prachi Thakur, Adv.
Mr. C.U. Singh, Sr. Adv.
Ms. Nitya Ramakrishnan, Sr. Adv.
Mr. Kamran Javed, Adv.
Mr. Kabir Dixit, AOR
Dr. Menaka Guruswamy, Sr. Adv.
Mr. Zulfiker Ali P. S, AOR
Ms. Nity Ramakrishnan, Sr. Adv.
Mr. Mrigank Prabhakar, AOR
Mr. Sanjay Hegde, Sr. Adv.
Mr. Mrigank Prabhakar, AOR
Mr. Anas Tanwir, Adv.
Ms. Masoom Singh, Adv.
Mr. Abdul Kadir, Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Syed Shahid Hussain Rizvi, AOR
Mr. Zeeshan Rizvi, Adv.
Mr. Anas Zaidi, Adv.
19
Mr. B.M. Mishra, Sr. Adv.
Mr. Hitesh Kumar sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Madhumita Mishra, Adv.
Ms. Sawati Singh, Adv.
Ms. Karvi Upadhyaya, Adv.
Mr. P.V. Surendranath, Sr. Adv.
Mr. Subhash Chandran KR, Adv.
Mr. Biju P. Raman, AOR
Ms. Yogamaya MG, Adv.
Mr. Sawan Shukla, Adv.
Ms. Krishna LR, Adv.
Mr. P.N. Ravindran, Sr. Adv.
Ms. Usha Nandini V., AOR
Mr. Ravi, Adv.
Dr. Manish Singhvi, Sr. Adv.
Mr. Arpit Parkash, Adv.
Mr. Vikalp Sharma, Adv.
Mr. Sandeep Kumar Jha, AOR
Mr. Nitin Lonkar, Adv.
Mr. Siddharath Dharmadhikari, Adv.
Mr. Aaditya A. Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. K.V. Girish Chowdary, Adv.
Ms. Akhila Palem, Adv.
Mr. Abhishek Sharma, Adv.
Mr. Sahil Raveen, Adv.
Mr. Sumeer Sodhi, AOR
Mr. Devashish Tiwari, Adv.
Mr. Dhruv Wadhwa, Adv.
Mr. Gaurav Arora, Adv.
Dr. Joseph Aristotle S., AOR
Ms. Nupur Sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
20
Mr. Raghvendra Kumar, Adv.
Mr. Anand Kumar Dubey, Adv.
Mr. Nishant Verma, Adv.
Mr. Rajiv Kumar Sinha, Adv.
Mr. Simanta Kumar, Adv.
Ms. Rajlakshmi Singh, Adv.
Mr. Sunil Saraogi, Adv.
Mr. Varun Sing, Adv.
Mr. Amit K. Pateria, Adv.
Mr. Jainendra Ojha, Adv.
Mr. Nishe Rajen Shonker, AOR
Mr. Neeraj K. Sharma, Adv.
Ms. Priyanka Sharma, Adv.
Mr. Prahil Sharma, Adv.
Mr. Harender Singh, Adv.
Mr. Manish Kumar Tiwari, Adv.
Mr. Ambuj Saraswat, Adv.
Ms. Monika, Adv.
Mr. Suvigya Ram Mishra, Adv.
Mr. G.S. Makkar, AOR
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Abhinav Agrawal, AOR
Mr. Pinak Deka, Adv.
Mr. Aditya Sinha, Adv.
Dr. Shamsuddin, Adv.
Mr. Saifuddin Shams, Adv.
Mr. M.S. Hussain, Adv.
Mr. Anup Kumar Pandey, Adv.
Ms. Manju Jetley, AOR
Mr. Shadan Farasat, AOR
Ms. Hrishika Jain, Adv.
Mr. Shourya Dasgupta, Adv.
Mr. Bharat Gupta, Adv.
Mr. Aman Naqvi, Adv.
Mr. Dhruv Bhatnagar, Adv.
Mr. Ashish Gautam, Adv.
Mr. Rahul Sharma, Adv.
Mr. Ashish Dogra, Adv.
Mr. Sanjay Kumar, Adv.
Mr. Shalinder Saini, AOR
21
Mr. Devansh A. Mohta, Adv.
Mr. Talha Abdul Rahman, AOR
Mr. M. Shaz Khan, Adv.
Mr. Harsh Vardhan Kediya, Adv.
Mr. Bilal A. Khan, Adv.
Mohd. Farhan Khan, Adv.
Ms. Farah Hashoni, Adv.
Md. Riyaz, Adv.
Mohd. Sayyed Farooq Ahmad, Adv.
Mr. H.R. Khan, Adv.
Mr. Gaurav Dhingra, AOR
Mr. Ilin Saraswat, Adv.
Ms. Swati Jain, Adv.
Ms. Ilma Saifi, Adv.
Mr. Jugul Kishor Gupta, Adv.
Mr. Kausar Raza Faridi, AOR
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Shruti Jose, Adv.
Mr. Chubham Bhalla, Adv.
Mr. Yasur Bhalla, Adv.
Mr. Sumeir Ahuja, Adv.
Ms. Akansha Gulati, Adv.
Ms. Ragini Sharma, Adv.
Mr. Deepak Sanueta, Adv.
Mr. Shubham Bhalla, AOR
Mr. Jaimon Andrews, Adv.
Mr. Ameen Hassan, Adv.
Piyo Harold Jaimon, Adv.
Mr. Naresh Kumar, AOR
Mr. M. M. Kashyap, AOR
Mr. Ilin Saraswat, Adv.
Ms. Swati Jain, Adv.
Ms. Ilma Saifi, Adv.
Ms. Poonam Seth, Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Yash S. Vijay, Adv.
Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
Mr. Utkarsh Pratap, Adv.
22
Mr. Kaleeswaram Raj, Adv.
Mr. Mohammed Sadique T.A., AOR
Ms. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Ms. Thulasi K Raj, Adv.
Mr. Akbar Siddique, AOR
Mr. Fhtesham Hashmi, Adv.
Mr. Animesh Mishra, Adv.
Mr. Shashank Gaurav, Adv.
Mr. Amit Srivastva, Adv.
Ms. R.V. Shaarumathi, Adv.
Ms. Divya, Adv.
Mr. Jai Singh G., Adv.
Mr. V. Senthi Kumar,
Mr. Anit Arora, Adv.
Mr. Aarjit Singh Girsa, Adv.
Mr. Yusuf, AOR
Mohd. Irshad Hanif, AOR
Mr. Aarif Ali, Adv.
Mr. Pankaj Tiwari, Adv.
Mr. Rizwan Ahmad, Adv.
Mr. Muzahad Ahmad, Adv.
Mr. Amar Kumar Raizada, Adv.
Ms. Krishna Sarma, Adv.
Mr. Navnit Kumar, Adv.
M/s. Corporate Law Group, AOR
Mr. Ilin Saraswat, Adv.
Ms. Swati Jain, Adv.
Ms. Ilma Saifi, Adv.
Ms. Poonam Seth, Adv.
Mr. M.M. Kashyap, AOR
Mr. C.R. Jaya Sukin, Adv.
Ms. Divya Mishra, Adv.
Ms. Suresh Kumari, Adv.
Ms. Prernaa Singh, Adv.
Mr. Roshan Chapagain, Adv.
Mr. Baij Nath Patel, Adv.
Mr. D.P. Singh Yadav, Adv.
Mr. Narender Kumar Verma, AOR
Mr. C.R. Jaya Sukin, Adv.
Ms. Smita Pandey, Adv.
Ms. Divya Mishra, Adv.
Ms. Suresh Kumari, Adv.
Ms. Prernaa Singh, Adv.
Mr. Sarabh Mishra, Adv.
Mr. Roshan Chapaggin, Adv.
23
Mr. Akshay Amritanshu, Adv.
Mr. Ashutosh Jain, Adv.
Mr. Pratik Samajpati, Adv.
Mr. Ankit Kumar Lal, AOR
Mr. Rishad Ahmed Chowdhury, AOR
Mr. Supratik Sarkar, Adv.
Ms. Muskan Nagpal, Ad.v
Dr. Mandati Thirupaphi Reddy, Adv.
Mr. Syed Kashif Hussain, Adv.
Mr. Milind Kumar, Adv.
Mr. Khushi Mohammad, Adv.
Ms. Nilofar Khan, AOR
Ms. S.B. Khan, Adv.
Ms. Anjali Dubey, Adv.
Ms. Nilofar Khan, AOR
Mr. Manish Goswami, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Rangon Chaudhary, Adv.
Mr. M. R. Shamshad, AOR
Mr. Arijit Sarkar, Adv.
Ms. Nabeela Jamil, Adv.
Mr. Niaz A Farooqui, Adv.
Mr. M.Z. Chaudhary, Adv.
Mr. Aftab Ali Khan, AOR
Mr. Ali Safeer Farooqi, Adv.
Mr. Syed Imtiyaz Ali, Adv.
Mr. Arvind Kumar Kanva, Adv.
Mr. Ramesh Sachdeva, Adv.
Mr. Mumtaz Alam Siddiqui, Adv.
Mr. Nitin Kashyap, Adv.
Mr. Chand Qureshi, AOR
Mr. Mohit Yadav, Adv.
Mr. Surendra Ramgopal Agrawal, Adv.
Mr. Chandan Kumar Mandal, Adv.
Dr. Ramkishor Choudhry, Adv.
Mr. Salman Khan, Adv.
Mr. M.P. Siddiqui, Adv.
Dr. P.B. Reddy, Adv.
Ms. Patanam Shyra, Adv.
Ms. C.S. Hena, Adv.
24
Mr. M. M. Kashyap, AOR
Md. Imran Kashif, Adv.
Ms. Swati Jain, Adv.
Mrs. Poonam Seth, Adv.
Mr. Saraswat Ilin, Adv.
Mr. Mustaq Ahmad, Adv.
Md. Shahid Anwar, AOR
Mr. Aamir Naseem, Adv.
Mr. Tashriq Ahmad, Adv.
Farzeen Iqbal, Adv.
Ms. Shabnam Khan, Adv.
Mr. Mushtaque Ahmad, Adv.
Mr. Inam Ahmad, Adv.
Mr. Tousif Dar, Adv.
Mr. Munnawar Naseem, Adv.
Mr. Danish Zubair Khan, Adv.
Ms. Arundhati Katju, Adv.
Ms. Shristi Borthakur, Adv.
Ms. Ayushi Bansal, Adv.
Ms. Ritika Meena, Adv.
Mr. Prateek Yadav, Adv.
Ms. Shally Bhasin, AOR
Mr. Mohd. Irshad Hanif, AOR
Mr. Aarif Ali, Adv.
Mr. Shahid Wadeem Ansari, Adv.
Mr. Pankaj Tiwari, Adv.
Mr. Rizwan Ahmad, Adv.
Mr. Muzahad Ahmad, Adv.
Mr. P.A. Noormuhammed, AOR
Mr. Abdul Shukoor M., Adv.
Mr. A. Mohamed Yusuff, Adv.
Mr. Mohamad Shareef KP., Adv.
Mr. Saipan Shaikh, Adv.
Mr. SAS Alaudeen, Adv.
Mr. Shereef KA, Adv.
Ms. Shashi Kiran, AOR
Mr. Satish Chander, Adv.
Ms. Sangeeta Bhalla, Adv.
Mr. Arjun Sain, Adv.
Mr. Jugal Kishor Gupta, Adv.
Mr. Dilip Kumar, Adv.
25
Md. Shahid Anwar, AOR
Mr. Aamir Naseem, Adv.
Mr. Tashriq Ahmad, Adv.
Farzeen Iqbal, Adv.
Ms. Shabnam Khan, Adv.
Mr. Mushtaque Ahmad, Adv.
Mr. Inam Ahmad, Adv.
Mr. Syed Mehdi Imam, AOR
Mr. Tabrez Ahmad, Adv.
Ms. Shamama Aris, Adv.
Mr. Mushtaque Ahmad, Adv.
Md. Noorullah, Adv.
Mr. Vijay Kumar, AOR
Ms. Vithika Garg, Adv.
Ms. Vidushi Garg, Adv.
Mr. Abir Phukan, Adv.
Mr. V. Shyamohan, AOR
Ms. Astu Khandelwal, Adv.
Mr. Ankit Agarwal, Adv.
Ms. Ragini Pandey,Adv.
Mr. Rahul Pratap, AOR
Mr. Mansoor Ali, AOR
Mr. Mehmood Pracha, Adv.
Mr. Bilal Mansoor, Adv.
Ms. Rubina Jawed, Adv.
Ms. Suniti Banu, Adv.
Mr. Chandra Shekhar Azad, Adv.
Mr. Hamza Tariq, Adv.
Mr. Siddharth Nath, Adv.
Mr. Nirvikar Singh, Adv.
Ms. Surabhi Sanchita, Adv.
Mr. Mehmood Pracha, Adv.
Mr. Sanawar Choudhary, Adv.
Mr. Jatin Bhatt, Adv.
Mr. Aayushman Aagarwal, Adv.
Mr. Harshil Ghalot, Adv.
Mr. Dhruv Yadav, Adv.
Mr. Vidushi Vajpai, Adv.
Mr. Mansoor Ali, AOR
Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Mr. Mustafa Khaddam Hussain, Adv.
Mr. Anupam Bhati, Adv.
Mr. Nakul Chaudhary, Adv.
26
Mr. Bilal Mansoor, Adv.
Ms. Rubina Jawed, Adv.
Ms. Suniti Banu, Adv.
Mr. Chandra Shekhar Azad, Adv.
Mr. Mansoor Ali, AOR
Mr. Mehmood Pracha, Adv.
Mr. Bilal Mansoor, Adv.
Ms. Rubina Jawed, Adv.
Ms. Suniti Banu, Adv.
Mr. Chandra Shekhar Azad, Adv.
Mr. Arup Banerjee, Adv.
Mr. R.K. Dey, Adv.
Mr. Prakash Sharma, Adv.
Ms. Prakrati Raj, Adv.
Ms. Manju Jetley, AOR
Mr. Dileep Poolakkot, Adv.
Mr. Muhammed Siddick, Adv.
Mr. Harshad V. Hameed, AOR
Dr. Shamsuddin, Adv.
Mr. Saifuddin Shams, Adv.
Mr. M.S. Hussain, Adv.
Mr. Anup Kumar Pandey, Adv.
Ms. Manju Jetley, AOR
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Ms. Limayinla Jamir, Adv.
Mr. Rahamathulla Kothwal, Adv.
Ms. Siddika Aisha, Adv.
Mr. Kumail Assas, Adv.
Ms. Manju Jetley, AOR
Dr. Yusuf Iqbal, Adv.
Mr. Bhavya Sethi, Adv.
Ms. Shaista Pathan, Adv.
Mr. Satish Pandey, AOR
Mr. Akbar Ali, Adv.
Ms. Seema Patnaha, Adv.
Mr. Abdul Qadir, Adv.
Mr. Harendra Kumar Sharma, Adv.
Ms. Shaziya Ansari, Adv.
27
Mr. Syed Ahmed Saud, Adv.
Mr. Daanish Ahmed Syed, Adv.
Mr. Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain,Adv.
Mr. Aqib Baig, Adv.
Mr. Mohd. Taiyab Khan, Adv.
Mr. Niaz Ahmed Farooqui, Adv.
M/s. Shakil Ahmad Syed, AOR
Mr. Alok Singh, Adv.
Mr. Dharmendra Singh Kustwar, Adv.
Mr. Sanjay Kustwar, Adv.
Mr. Vinay Kumar Ahrodia, Adv.
Mr. Ankit Borker, Adv.
Mr. Sandeep Kumar Singh, Adv.
Mr. Rahul Yadav, Adv.
Mr. Rakesh Kumar Sharma, Adv.
Ms. Deepmala, Adv.
Ms. Manju Jetley, AOR
Mr. Alok Singh, Adv.
Mr. Dharmendra Singh Kustwar, Adv.
Mr. Sanjay Kustwar, Adv.
Mr. Vinay Kumar Ahrodia, Adv.
Mr. Ankit Borker, Adv.
Mr. Sandeep Kumar, Adv.
Mr. Rahul Yadav, Adv.
Mr. Rakesh Kumar Sharma, Adv.
Ms. Deepmala, Adv.
Ms. Manju Jetley, AOR
Ms. Umme Salma, Adv.
Mr. Mohd. Javed, Adv.
Mr. Sirajuddin Ahmed, Adv.
Mr. Rahul Sharma, Adv.
Mr. Sudhir Singh, Adv.
Mr. Rahul Kumar, Adv.
Ms. Manisha, Adv.
Mr. Ardhendumauli Kumar Prasad, AOR
Ms. Shreya Srivastava, Adv.
Mr. Ashish Madaan, Adv.
Mr. Aman Singh Bhadoria, Adv.
Ms. Ananya Sahu, Adv.
Mr. Satish Pandey, AOR
Mr. Akbar Ali, Adv.
Ms. Seema Patnaha, Adv.
Mr. Manmohan Sharma, Adv.
Mr. Abdul Qadir, Adv.
28
Mr. Tapesh Kumar Singh, AOR
Mr. Aditya Pratap Singh, Adv.
Mr. Sukant Vikram, Adv.
Mr. Vikas Mehta, AOR
Ms. Astha Sharma, Adv.
Mr. Adith Nair, Adv.
Mr. Amit Sharma, AOR
Mr. Dipesh Sinha, Adv.
Ms. Pallavi Barua, Adv.
Mr. Saket Singh, Adv.
Ms. Sangeeta Singh, Adv.
Ms. Niranjana Singh, AOR
Mr. Nitin Lonkar, Adv.
Mr. Siddharth Dharmihotri, Adv.
Mr. Shuvodeep Roy, AOR
Ms. Astha Sharma, AOR
Ms. Raveesha Gupta, Adv.
Ms. Mantika Haryani, Adv.
Mr. Shreyas Awasthi, Adv.
Mr. Suvendu Suvasis Dash, AOR
Ms. Swati Vaibhav, AOR
Mr. Atishay Jain, Adv.
Ms. Shruti Vaibhav, Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kr. Tyagi, Adv.
Mr. P. Srinivas Reddy, Adv.
M/s. Venkat Palwai Law Associates, AOR
Mr. Pradeep Misra, AOR
Mr. Kameshwar Nath Mishra, Adv.
Mr. Manoj Kumar Sharma, Adv.
Mr. Suraj Singh, Adv.
Mr. Kausar Raza Faridi, AOR
Mr. Ilin Saraswat, Adv.
Ms. Swati Jain, Adv.
Ms. Sarika Verma, Adv.
Ms. Ilma Saifi, Adv.
Mr. Shakir Shabbir, Adv.
Mr. Shahbaj Jameel, Adv.
Mr. Aditya Agrawal, Adv.
Mr. Vinod Kumar Agrawal, Adv.
Mr. Om Prakash Kharbanda, Adv.
29
Mr. Siddhesh Kotwal, Adv.
Mr. Akash Singh, Adv.
Mr. Nihar Dharmadhikari, Adv.
Mr. Nirnimesh Dube, AOR
Mr. A. Selvin Raja, AOR
Mr. A. Mohamed Yusuff, Adv.
Mr. A. Raja Mohamed, Adv.
Ms. V. Shahira Banu, Adv.
Mr. S.A.S. Alaudeen, Adv.
Mr. Kausar Raza Faridi, AOR
Mr. Mohd. Ainul Ansari, Adv.
Mr. Manoj Kumar Goyal, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Ankur Prakash, AOR
Mr. Sidhant Kumar, Adv.
Mr. Sahil Tagotra, AOR
Mr. Kausar Raza Faridi, AOR
Mr. Ilin Saraswat, Adv.
Ms. Swati Jain, Adv.
Ms. Ilma Saifi, Adv.
Mr. Sidhant Kumar, Adv.
Mr. Sahil Tagotra, AOR
Mr. Gurpreet Singh Bagga, Adv.
Mr. Ainul Ansari, Adv.
Mr. Majoj Kumar Goyal, Adv.
Mr. Kausar Raza Faridi, AOR
Mr. Sureshan P., AOR
Mr. Utkarsh Singh, Adv.
Roma Singh, Adv.
Md. Ziauddin, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. Upendra Mishra, Adv.
Mr. T.K. Nayak, Adv.
Mr. Adeel Ahmed, AOR
Mr. Raja Chatterjee, Adv.
Mr. Piyush Sachdev, Adv.
Mr. Anupam Chaudhary, Adv.
Mr. Abdul Maboob Raza, Adv.
Mr. Danish Zubair Khan, AOR
30
Y. Arunagiri, Adv.
Mr. Prabhu Ramasubramanian, Adv.
Mr. K. Paari Vendhan, AOR
Mr. Avijit Mani Tripathi, AOR
Mr. Shaurya Sahay, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Ankur Prakash, AOR
Mr. Vaibhav Choudhary, Adv.
Mr. Vikas Singh Jangra, AOR
Md. Apzal Ansari, Adv.
Mr. James P. Thomas, AOR
Ms. Arna Das, Adv.
Mr. Aftab Ali Khan, AOR
Mr. D. Kumanan, AOR
Mr. Sheikh F Kalia, Adv.
Mr. Kameshwar Nath Mishra, Adv.
Mr. Pradeep Mishra, AOR
Md. Apzal Ansari, Adv.
Mr. James P. Thomas, AOR
Mr. Sunny Choudhary, AOR
Mr. Abhimanyu Singh, Adv.
Mr. Sunny Choudhary, AOR
Mr. Abhinav Shrivastava, Adv.
Mr. Shuvodeep Roy, AOR
Mr. Arnav Singh Deo, Adv.
Mr. Shahbaaz Jameel, Adv.
Mr. Kausar Raza Faridi, AOR
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Ms. Runamoni Bhuyan, AOR
Mr. Jose Abraham, AOR
Ms. Pyoli, AOR
Mr. Farrukh Rasheed, AOR
Mr. P. A. Noor Muhamed, AOR
31
Mr. Gautam Talukdar, AOR
Mr. Radha Shyam Jena, AOR
Dr. Vinod Kumar Tewari, AOR
Dr. Nafis A. Siddiqui, AOR
Mr. Raji Joseph, AOR
Dr. J. P. Dhanda, AOR
Mr. Aakarsh Kamra, AOR
Mr. Ranjit Kumar Sharma, AOR
Mr. Kishan Datta, AOR
Mr. Sriram P., AOR
Mr. K. N. Rai, AOR
Ms. Meena C. R., AOR
Mr. Somiran Sharma, AOR
Mr. Subhasish Bhowmick, AOR
Mr. Mukul Kumar, AOR
Ms. Resmitha R. Chandran, AOR
Mr. Irfan Ahmed, AOR
M/s. KMNP Law, AOR
Mr. Kaushik Choudhury, AOR
Mr. Sachin Sharma, AOR
Ms. Anne Mathew, AOR
Ms. Aparna Bhat, AOR
Mr. T. Harish Kumar, AOR
Mr. Pawanshree Agrawal, AOR
32
Ms. Surabhi Sanchita, AOR
Ms. Parul Shukla, AOR
Mr. Prashant Bhushan, AOR
Mr. K. S. Rana, AOR
Ms. Anannya Ghosh, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Anjani Kumar Mishra, AOR
Mr. Mehmood Umar Faruqui, AOR
M/s. PLR Chambers And Co., AOR
Mr. Abhimanyu Tewari, AOR
Mr. Santosh Kumar-I, AOR
Mr. Vinod Sharma, AOR
Ms. Taruna Ardhendumauli Prasad, AOR
Mr. Abhay Pratap Singh, AOR
Mr. V. N. Raghupathy, AOR
Mr. Rahul Kaushik, AOR
Mr. Mukesh Kumar Sharma, AOR
Mr. Som Raj Choudhury, AOR
Mr. Narendra Kumar, AOR
Mr. M. Yogesh Kanna, AOR
Ms. Ruchira Goel, AOR
Mr. Nikhil Goel, AOR
Mr. S. K. Bhattacharya, AOR
Mr. Sandeep Singh, AOR
33
UPON hearing the counsel the Court made the following
O R D E R
PART-I These matters principally raise challenge to certain amendments effected to the Citizenship Act, 1955. However, as projected by various learned counsel appearing for the parties, the matters need to be put in different segments so that the submissions can easily be advanced and confined to the challenges arising in respect of such segments.
Our attention has been invited to order dated 22.01.2020 in terms of which the matters coming from Assam and North-East were already directed to be segregated.
In light of these submissions and the directions issued by this Court in its order dated 22.01.2020 and to have facility in the matter, we direct as under:
a. The office of the learned Solicitor General of India shall prepare a complete List of Matters pertaining to these challenges indicating the nature of challenge raised in said matters.
b. The matters shall thereafter be put in different segments depending upon the challenge raised in said petitions.
c. Union of India shall file its appropriate response(s) with respect to each of these segments. d. Let the needful in that behalf be done within four weeks from today.34
After such compartmentalization is done, the lead matter from each segment shall thereafter be designated and the Convenience Compilations representing such lead matter and the pleadings filed therein shall be prepared after consulting learned counsel appearing for the other sides.
After such Compilations are prepared and finalized, the digital copies thereof shall be shared with all the learned counsel appearing for the parties. This part of the exercise be undertaken within two weeks after completion of the first part as indicated above.
Insofar as States of Assam and Tripura are concerned, they shall also complete the pleadings within three weeks from today and their pleadings shall also be taken note of while preparing Compilations segment-wise.
List these matters for directions on 31.10.2022. In the meantime, let notices be issued in all the matters wherever no notice has yet been issued by this Court.
PART-II Re.: Original Suit No.2 of 2020 Ms. Jaideep Gupta, learned Senior Advocate submits that State of Kerala has independently filed Original Suit No.2 of 2020 in terms of Article 131 of the Constitution of India praying for reliefs which are identical in nature. Let Original Suit No.2 of 2020 be listed along with these matters on the next occasion.35
PART-III The Registry is directed to list all other pending matters, which are not allocated to any other Benches, along with this bunch of matters on 31.10.2022.
(MUKESH NASA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER