Supreme Court - Daily Orders
Subramanian Swamy vs Union Of India, Min. Of Law. on 15 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.1 COURT NO.5 SECTION X
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)(Criminal) No(s). 184/2014
SUBRAMANIAN SWAMY Petitioner(s)
VERSUS
UNION OF INDIA, MIN. OF LAW& ORS. Respondent(s)
WITH
W.P.(Crl.) No. 8/2015
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 19/2015
(With appln.(s) for vacating stay and appln.(s) for stay and
Office Report)
T.P.(Crl.) No. 102-105/2015
(With appln.(s) for stay and Office Report)
T.P.(Crl.) No. 94-101/2015
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 56/2015
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 64/2015
(With appln.(s) for stay and Office Report)
W.P.(C) No. 218/2015
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 62/2015
(With appln.(s) for vacating stay and appln.(s) for permission to
bring additional facts and documents on record and appln.(s) for
ex-parte stay and Office Report)
W.P.(Crl.) No. 63/2015
(With appln.(s) for stay and Office Report)
SLP(Crl) No. 2295/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
c/delay in refiling SLP and Interim Relief and Office Report)
W.P.(Crl.) No. 67/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
ex-parte stay and Office Report)
W.P.(Crl.) No. 79/2015
Signature Not Verified
(With appln.(s) for ad-interim ex-parte stay and Office Report)
Digitally signed by
W.P.(Crl.) No. 73/2015
Gulshan Kumar Arora
Date: 2015.07.20
15:28:25 IST
(With appln.(s) for interim stay and Office Report)
Reason:
W.P.(Crl.) No. 82/2015
(With Office Report)
2
W.P.(Crl.) No. 80/2015
(With appln.(s) for ex-parte stay and Office Report)
W.P.(Crl.) No. 77/2015
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 91/2015
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 98/2015
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 106/2015
(With Office Report)
W.P.(Crl.) No. 96/2015
(With appln.(s) for ex-parte stay and Office Report)
SLP(Crl) No. 3749/2015
(With appln.(s) for bringing subsequent events on record and
filing addl. documents and appln.(s) for exemption from filing c/c
of the impugned judgment and appln.(s) for exemption from filing
O.T. and Office Report)
W.P.(Crl.) No. 110/2015
(With appln.(s) for interim stay and Office Report)
W.P.(Crl.) No. 121/2015
(With appln.(s) for ex-parte stay and Office Report)
W.P.(Crl.) No. 120/2015
(With appln.(s) for ex-parte stay and Office Report)
Date : 15/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
Mr. K. Parasaran, Sr. Adv. (A.C.)
Mr. Nikhil Swami, Adv.
Mr. Ashwin Kumar DS, Adv.
Ms. Aditi Dani, Adv.
Ms. V.E. Gayatri, Adv.
Ms. Prabha Swami, Adv.
Mr. T.R. Andhyarujina, Sr. Adv. (A.C.)
Mr. soumik Ghosal, Adv.
Mr. Siddharth Sijoria, Adv.
Ms. Jesal Wahi, Adv.
For Petitioner(s) Dr. Subramanian Swamy, Petitioner-in-person
Ms. Roxna Swamy, Adv.
Mr. Yatinder Choudhary, Adv.
Mr. Ishkaran singh Bhandari, Adv.
WP(Crl.) 67/15 Mr. P.P. Rao, Sr. Adv.
Mr. Harin P. Raval, Sr. Adv.
Ms. Mahalakshmi Pavani, Sr. Adv.
Mr. K.C. Mittal, Adv.
Mr. Santosh Krishnan, AOR
3
Mr. G. Balaji, Adv.
Mr. Shri Vignesh, Adv.
Ms. Tarannum Cheema, Adv.
WP(Crl.) 110/15 Dr. Rajeev Dhavan, Sr. Adv.
Mr. D.K. Singh, Adv.
Mr. Pradeep Shukla, Adv.
Mr. Baldev Kumar Singh, Adv.
Mr. Abhijit Sengupta, AOR
WP(Crl.) 62/15 Mr. Arvind P. Datar, Sr. Adv.
Mr. Tridip Pais, Adv.
Ms. Vrindia Bhandari, Adv.
Mr. Gautam Narayan, AOR
WP(Crl.) 91/15 Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Saif Mahmood, Adv.
Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
WP(Crl.) 120/15 & Mr. Sanjay R. Hegde, Sr. Adv.
WP(Crl.) 121/15 Mr. Anil Kumar Mishra-I, AOR
Mr. Mirual Bharti, Adv.
WP(Crl.) 8/15, Mr. G.S. Mani, Adv.
TP(Crl.) 102-105/15 & Mr. M. M. Kashyap, AOR
TP(Crl.) 94-101/15,
WP(Crl.) 19/15 & Ms. Pratibha Jain, AOR
SLP(Crl.)2295/15
WP(Crl.) 56/15 Dr. Rajeev Dhavan, Sr. Adv.
Mr. Trideep Pak, Adv.
Ms.Vrinda Bhandari, Adv.
Ms. Dharini Ravi, Adv.
Mr. Chirag M. Shroff, AOR
WP(Crl.) 63/15 & Mr. Ranjit B. Raut, Adv.
WP(Crl.) 64/15 Mr. Abhay A. Jena, Adv.
Ms. Bina Gupta, AOR
WP(Crl.) 67/15 Mr. Santosh Krishnan, AOR
WP(Crl.) 79/15 Mr. Sandeep Kapur, Adv.
Mr. V.P. Sandhu, Adv.
Ms. Apoorva Pandey, Adv.
Ms. Niharikaa Karanjawala, Adv.
Mrs. Manik Karanjawala, Adv.
M/s. Karanjawala & Co.
4
WP(Crl.) 73/15 Mr. Marsook Bafaki, Adv.
Mr. Nikhil Goel, AOR
WP(Crl.) 82/15 Mr. Sachin Patil, AOR
WP(Crl.) 80/15 Ms. Ruchi Kohli, AOR
WP(Crl.) 77/15 Mr. Ram Sankar, Adv.
Mr. G. Ananda Selvam, Adv.
Mr. K. Majil Samy, Adv.
Mr. R. V. Kameshwaran, AOR
WP(Crl.) 98/15 Mr. Lalit Kumar, AOR
WP(Crl.) 96/15 Mr. Aruneshwar Gupta, AOR
Mr. Monish Raghav, Adv.
WP(Crl.) 106/15 Mr. Anup J. Bhambani, Adv.
Mr. Mohit Paul, AOR
Mr. apar Gupta, Adv.
Mr. Dushyant Arora, Adv.
For Respondent(s) Mr. P.S. Narasimha, ASG
Ms. V. Mohana, Sr. Adv.
Mr. Tara Chandra Sharma, Adv.
Mr. B. Raghunath, Adv.
Mr. Shridhar Potaraju, Adv.
Ms. Binu Tamba, Adv.
Ms. Sushma Suri, Adv.
WP(Crl.) 82/15 Mr. K. Radhakrishna, Sr. Adv.
Mr. Ajay Sharma, Adv.
Mr. S.s. Rawat, Adv.
Mr. Santosh Kumar, Adv.
Mr. D.S. Mahra, AOR
Mrs. Madhavi Divan, Adv.
WP(Crl.) 62/15 Mr. A.M. Singhvi, Sr. Adv.
Mr. Sidharth Luthra, Sr. Adv.
Ms. Supriya Juneja, Adv.
Mr. Anandua H., Adv.
Mr. Viraj Gandhi, Adv.
Mr. L.N. Rao, Sr. Adv.
Mr. Gaurav Agrawal, AOR
Mr. Subramonium Prasad, Sr. Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Ashmeet Singh, Adv.
5
WP(Crl.) 19/15 Mr. v. Shekhar, Sr. Adv.
Mr. Tarun Gupta, AOR
WP(Crl.) 67/15 Mr. M.N. Krishnamani, Sr. Adv.
Mr. Rana Mukherjee, Sr. Adv.
Mr. Vikramjit Banarjee, Adv.
Ms. Bhakti Vardhan Singh, Adv.
Mr. Anish Gupta, Adv.
Mr. Merusagar Samantaray, AOR
WP(Crl.) 73/15 Mr. Avijit Roy, AOR
WP(Crl.) 80/15 Mr. Gaurav Gilhotra, Adv.
Mr. S.K. Gupta, Adv.
Mr. Balbir Singh Gupta, AOR
WP(Crl.) 98/15 Ms. Binu Tamta, AOR
Mr. Dhruv Tamta, Adv.
Ms. Nikita Shrivastava, Adv.
SLP (Crl.) 3749/15 & Mr. Mahaling Pandarge, Adv.
WP(Crl.) 67/15 Mr. Nishant Katneshwarkar, Adv.
WP(Crl.) 56/15 Mr. Surender K. Sharma, Adv.
WP(Crl.) 56/15 Respondent No.3-in-person
WP(Crl.) 62/15 Mr. Mansoor Ali, Adv.
WP(Crl.) 98/15 Ms. Mumtaj Bhalla, Adv.
Mr. Abhay Kumar, Adv.
WP(Crl.) 218/15 Mr. Mohit Chaudhary, Adv.
Ms. Puja Sharma, Adv.
Ms. Vaishali Mittal, Adv.
Mr. Balwinder Singh Suri, Adv.
SLP(Crl.) 2295/15 Mr. Mohit Chaudhary, Adv.
Ms. Puja Sharma, AOR
Ms. Vaishali Mittal, Adv.
Mr. Balwinder Singh Suri, Adv.
WP(Crl.) 64/15 Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, Adv.
WP(Crl.) 73/15 Mr. Navnit Kumar, Adv.
Ms. Riku Sarma, Adv.
For M/s. Corporate Law Group
6
WP(Crl.) 110/15 Mr. Satish Chandra Mishra, Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
WRIT PETITION NO. 64 of 2015 Issue notice.
A copy of this petition be served on Ms. Binu Tamta, learned counsel assisting Mr. P.S. Narasimha, learned Additional Solicitor General appearing for Union of India and Mr. M. Yogesh Kanna, learned counsel who ordinarily appears for the State of Tamil Nadu. As far as the private respondents are concerned, notice be served dasti.
There shall be stay of further proceedings in Criminal Complaints/cases CC No.3423 of 2014 and CC No.3425 of 2014 pending before the Metropolitan Magistrate Saidapet, Chennai.
WRIT PETITION NO. 96 of 2015 Issue notice.
A copy of this petition be served on Ms. Binu Tamta, learned counsel assisting Mr. P.S. Narasimha, learned Additional Solicitor General appearing for Union of India and Mr. Guntur Prabhakar, learned counsel who ordinarily appears for the State of Andhra Pradesh. As far as the private respondents are concerned, notice be served dasti.
There shall be stay of further proceedings in CC No.3/2007 pending before the Court of II Additional Metropolitan Sessions Judge, Nampally Criminal Courts, Hyderabad.
WRIT PETITION NO.110 OF 2015 Issue notice.
A copy of this petition be served on Ms. Binu Tamta, learned counsel assisting Mr. P.S. Narasimha, learned Additional Solicitor General appearing for Union of India. As far as the private respondents are concerned, notice be served dasti.
There shall be stay of further proceedings in CC No.2082 of 2013 pending before the Court of the Chief Judicial Magistrate, Lucknow, Uttar Pradesh.
7WRIT PETITION NO.120 and 121 of 2015 Issue notice.
A copy of these petitions be served on Ms. Binu Tamta, learned counsel assisting Mr. P.S. Narasimha, learned Additional Solicitor General appearing for Union of India and Mr. Gopal Singh, learned counsel who ordinarily appears for the State of Bihar. As far as the private respondents are concerned, notice be served dasti.
There shall be stay of further proceedings in CC No.2009(C) of 2011 and CC No.2101 C of 2011 pending before the Court of the Judicial Magistrate First Class Patna.
WRIT PETITION NO.218 OF 2015 Issue notice.
A copy of this petition be served on Ms. Binu Tamta, learned counsel assisting Mr. P.S. Narasimha, learned Additional Solicitor General appearing for Union of India and Mr. Ravi Prakash Mehrotra, learned counsel who ordinarily appears for the State of Uttar Pradesh. As far as the private respondents are concerned, notice be served dasti.
There shall be stay of further proceedings in Criminal Complaint No. No.1227 of 2009 pending before the Court of the Judicial Magistrate First Class Patna.
SPECIAL LEAVE PETITION (CRL) NO.2295 AND 3749 OF 2015 Issue notice.
A copy of these petitions be served on Ms. Binu Tamta, learned counsel assisting Mr. P.S. Narasimha, learned Additional Solicitor General appearing for Union of India and Mr. Ravi Prakash Mehrotra and Mr. Nishant R. Katneshwarkar, Adv., learned counsel who ordinarily appear for the State of Uttar Pradesh and Maharashtra respectively. As far as the private respondents are concerned, notice be served dasti.
There shall be stay of operation of the impugned judgments in both the special leave petitions.
Counter affidavit filed in the case of Dr. Subramanian Swamy vs. Union of India, Ministry of Law and Justice & Ors. (Writ Petition (Crl) No.184 of 2014) shall be treated as the counter affidavit for all the above cases.
8WRIT PETITION (CRL) NO.184 OF 2014 AND ALL THE TAGGED MATTERS Hearing resumed.
Put up for further hearing on 21.07.2015.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master