Supreme Court - Daily Orders
Subhash Desai vs Principal Secretary, Governor Of ... on 13 December, 2022
Bench: M.R. Shah, Krishna Murari, Hima Kohli, Pamidighantam Sri Narasimha
WPC 493/2022
1
ITEM NO.502 COURT NO.1 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 (Civil) No.493/2022
SUBHASH DESAI Petitioner(s)
VERSUS
PRINCIPAL SECRETARY, GOVERNOR OF MAHARASHTRA & ORS. Respondent(s)
(With IA No.92215/2022-STAY APPLICATION and IA No.92217/2022-
EXEMPTION FROM FILING O.T. and IA No.92216/2022-PERMISSION TO FILE
LENGTHY LIST OF DATES, IA No.101777/2022 - APPROPRIATE ORDERS/
DIRECTIONS, IA No.100297/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA
No.108739/2022 - EXEMPTION FROM FILING O.T., IA No.92217/2022 -
EXEMPTION FROM FILING O.T., IA No. 101776/2022 – INTERVENTION/
IMPLEADMENT, IA No. 92216/2022 - PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.92215/2022 - STAY APPLICATION)
WITH W.P.(C) No.469/2022 (X)
(With IA No.88601/2022-STAY APPLICATION and IA No.88602/2022-
EXEMPTION FROM FILING O.T. and IA No.88964/2022-APPROPRIATE ORDERS/
DIRECTIONS, IA No.88964/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA
No.88602/2022 - EXEMPTION FROM FILING O.T., IA No.89960/2022 -
INTERVENTION APPLICATION and IA No.88601/2022 - STAY APPLICATION)
W.P.(C) No.468/2022 (X)
(With IA No.88604/2022 - EXEMPTION FROM FILING O.T., IA No.
88603/2022 - STAY APPLICATION)
W.P.(C) No.479/2022 (X)
(With IA No.90188/2022 - EX-PARTE STAY and IA No.90189/2022 -
EXEMPTION FROM FILING O.T.)
W.P.(C) No.470/2022 (X)
(with IA No.88697/2022 - EX-PARTE STAY)
W.P.(C) No.538/2022 (X)
(With IA No.100285/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
98578/2022 - EXEMPTION FROM FILING O.T. and IA No.98577/2022 - STAY
APPLICATION)
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2022.12.15
17:17:27 IST
Reason:
WPC 493/2022
2
Date : 13-12-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s)
WPC 493/2022 Mr. Anish R. Shah, AOR
WPC 469/2022 Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Siddharth Bhatnagar, Sr. Adv.
Ms. Malvika Trivedi, Sr. Adv.
Mr. Chirag Shah, Adv.
Mr. Utsav Trivedi, Adv.
Mr. Himanshu Sachdeva, Adv.
Ms. Manini Roy, Adv.
Ms. Shivani Bhushan, Adv.
Mr. Aniket B. Pawar, Adv.
Mr. Piyush Tiwari, Adv.
Ms. Mugdha Pande, Adv.
Mr. Aditya Sidhra, Adv.
Mr. Nadeem Afroz, Adv.
Ms. Pracheta Kar, Adv.
Mr. Abhinay, AOR
WPC 468/2022 Mr. Abhikalp Pratap Singh, AOR
WPC 479/2022, Mr. Kapil Sibal, Sr. Adv.
WPC 470/2022 & Dr. Abhishek Manu Singhvi, Sr. Adv.
WPC 538/2022 Mr. Devadatt Kamat, Sr. Adv.
Mr. Javedur Rahman, AOR
Mr. Rohit Sharma, Adv.
Mr. Amit Anand Tiwari, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. Sunny Jain, Adv.
Mr. Amit Bhandari, Adv.
Mr. Nizam Pasha, Adv.
WPC 493/2022
3
Mr. Harsh Pandey, Adv.
Mr. Revanta Solanki, Adv.
Ms. Devyani Gupta, Adv.
Ms. Tanvi Anand, Adv.
Ms. Aparajita Jamwal, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. K.M. Nataraj, ASG
Mr. Kanu Agrawal, Adv.
Mr. Shreyansh U. Lalit, Adv.
Mr. Rajat Nair, Adv.
Mr. Akshit Pradhan, Adv.
Mr. Anirudh Bhat, Adv.
Ms. Ruchi Gour Narula, Adv.
Ms. Diksha Rai, Adv.
Mr. Sachin Patil, AOR
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Maninder Singh, Sr. Adv.
Mr. Mahesh Jethmalani, Sr. Adv
Mr. Chirag Shal, Adv.
Mr. Utsav Trivedi, Adv.
Mr. Nihar Thackeray, Adv.
Mr. Himanshu Sachdeva, Adv.
Ms. Manini Roy, Adv.
Ms. Shivani Bhushan, Adv.
Mr. Aniket B. Pawar, Adv.
Mr. Piyush Tiwari, Adv.
Ms. Kanjani Sharma, Adv.
Mr. Abhinay, AOR
Mr. Ankit Yadav, AOR
Mr. Tarun Mehra, Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Maninder Singh, Sr. Adv.
Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. Abhikalp Pratap Singh, AOR
Ms. Gunjan Mangla, Adv.
Ms. Aagam Kaur, Adv.
WPC 493/2022
4
Mr. Dhruv Sharma, Adv.
Ms. Aarzoo Aneja, Adv.
Ms. Ira Mahajan, Adv.
Mr. Karsin Manocha, Adv.
Ms. Shreya Saxena, Adv.
Ms. Aadya Yadav, Adv.
Ms. Pracheta Kar, Adv.
Mr. Aditya Sidhra, Adv.
Mr. Nadeem Afroz, Adv.
Mr. Tosiv Goyal, Adv.
Mr. Raghav Agrawal, Adv.
Mr. Pai Amit, AOR
Ms. Pankhuri Bhardwaj, Adv.
Ms. Ranu Purohit, Adv.
Mr. Abhiyudaya Vats, Adv.
Ms. Astha Prasad, AOR
Mr. Kapil Sibal, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Devadatt Kamat, Sr. Adv.
Mr. Javedur Rahman, AOR
Mr. Rohit Sharma, Adv.
Mr. Amit Anand Tiwari, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. Sunny Jain, Adv.
Mr. Amit Bhandari, Adv.
Mr. Nizam Pasha, Adv.
Mr. Harsh Pandey, Adv.
Mr. Revanta Solanki, Adv.
Ms. Devyani Gupta, Adv.
Ms. Tanvi Anand, Adv.
Ms. Aparajita Jamwal, Adv.
Mr. Mudassir, Adv.
Mr. Anish R. Shah, Adv.
Mr. Nishant Patil, Adv.
Mr. Gaurav Belsare, Adv.
Mr. Javedur Rahman, AOR
Mr. Mahendra V. Kawchale, Adv.
Mr. Vijay Pal, Adv.
Ms. Kajal Kumari, Adv.
WPC 493/2022
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Mr. Pramod Kumar Singh, Adv.
Mr. Arvind Kumar, Adv.
Mr. Kailash Prashad Pandey, AOR
Mr. Kundan Lal, Adv.
Mr. Deepankar, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Umang Tripathi, Adv.
Mr. Anil Kumar, Adv.
Mr. Sundar, Adv.
Mr. Aseem Sarode, Adv.
Mr. Pradeep Kumar Gupta, Adv.
Mr. Ashok Kumar Gupta II, AOR
Mr. Rajsaheb Patil, Adv.
Mr. Shreyas Gacche, Adv.
Mrs. Supriya S. Wankhede, Adv.
Mr. T.R.B. Sivakumar, AOR
Dr. Gunratan Sadavarte, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Pawan Kumar Shukla, Adv.
Mr. Ram Anugreh Singh, Adv.
Mr. Raj Singh Rana, Adv.
Mr. Kamal Kumar Pandey, Adv.
Mr. Amit Sharma, Adv.
Mr. Dipesh Sinha, Adv.
Ms. Pallavi Barua, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Bharat Bagla, Adv.
Ms. Kirti Dadheech, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Mr Kapil Sibal, senior counsel appearing on behalf of the petitioners submits that when the reference is taken up before this Court, he would argue that the view of the Constitution Bench in Nabam Rebia and Bamang Felix vs Deputy Speaker, Arunachal Pradesh Legislative Assembly and WPC 493/2022 6 Others1, should be referred to a seven-Judge Bench.
2 Mr Kapil Sibal, senior counsel shall circulate a brief note of his submissions on the proposed reference to a seven-Judge Bench that he would seek. The note shall be circulated at least two weeks in advance to counsel appearing on behalf of the State of Maharashtra, the Governor of Maharashtra and the private respondents.
3 The respondents would be at liberty to circulate a brief note of submissions responding to the note which would be circulated by Mr Kapil Sibal.
4 Both sets of notes shall be compiled by the nodal counsel and circulated to the Bench and to all parties in the electronic mode at least a week before the next date of listing. The soft copies of the compilations shall also be emailed to [email protected].
5 The proceedings shall be listed for directions on 10 January 2023 in order to verify that the case is ready for hearing.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
1 (2016) 8 SCC 1