Supreme Court - Daily Orders
Nidhi Kaim vs State Of M P And Ors Etc on 28 July, 2016
Bench: Jagdish Singh Khehar, Kurian Joseph, Arun Mishra
C.A.No.1727/16 etc.etc. 1
ITEM NO.1 COURT NO.3 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).1727/2016
NIDHI KAIM Appellant(s)
VERSUS
STATE OF M P AND ORS ETC Respondent(s)
(With appln.(s) for modification/clarification and interim relief
and office report)
WITH
C.A. Nos.1720-1724/2016
(With appln.(s) for directions and exemption from filing O.T. and
Interim Relief and Office Report)
C.A. No.1726/2016
(With appln.(s) for correction and directions and Interim Relief
and Office Report)
C.A. No.1728/2016
(With appln.(s) for directions and Office Report)
C.A. No.1729/2016
(Interim Relief and Office Report)
C.A. No.1733/2016
(Interim Relief and Office Report)
C.A. Nos.1734-1741/2016
(With appln.(s) for impleadment and Office Report)
C.A. Nos.1742-1749/2016
(With appln.(s) for impleadment and Interim Relief and Office
Report)
C.A. Nos.1750-1751/2016
(Interim Relief and Office Report)
C.A. No.1752/2016
(Interim Relief and Office Report)
C.A. Nos.1753-1758/2016
(Office Report)
C.A. Nos.1759-1764/2016
(With appln.(s) for impleadment and Interim Relief and Office
Report)
C.A. No.1765/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. No.1766/2016
(With appln.(s) for correction and directions and Interim Relief
Signature Not Verified
Digitally signed by
and Office Report)
NEELAM GULATI
Date: 2016.07.28
C.A. Nos.1767-1768/2016
15:13:49 IST
Reason:
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A.No.1727/16 etc.etc. 2
C.A. Nos.1769-1774/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. Nos. 1776-1787/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. No.1788/2016
(With appln.(s) for directions and exemption from filing O.T. and
Interim Relief and Office Report)
C.A. Nos.1789-1791/2016
(Interim Relief and Office Report)
C.A. Nos.1792-1794/2016
(Interim Relief and Office Report)
C.A. Nos.1795-1798/2016
(Interim Relief and Office Report)
C.A. Nos.1799-1805/2016
(Interim Relief and Office Report)
C.A. Nos.1806-1808/2016
(Interim Relief and Office Report)
C.A. No.1809/2016
(Interim Relief and Office Report)
C.A. Nos.1810-1811/2016
(Interim Relief and Office Report)
C.A. No.1812/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. Nos.1813-1814/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. No.1815/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. Nos.1816-1817/2016
(With appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
C.A. Nos.1818-1819/2016
(Interim Relief and Office Report)
C.A. No.1820/2016
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
C.A. No. 1821/2016
(With appln.(s) for directions and Office Report)
C.A. Nos.1822-1824/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
SLP(C) No.182/2015
(With appln.(s) for permission to file synopsis and list of dates
and Interim Relief and Office Report)
C.A. No.1825/2016
(With appln.(s) for discharge of advocate on record and Interim
Relief and Office Report)
C.A. No.1826/2016
(Interim Relief and Office Report)
C.A.No.1727/16 etc.etc. 3
C.A. No.1827/2016
(Interim Relief and Office Report)
C.A. No.1828/2016
(With appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
C.A. No.1830/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. Nos.1831-1832/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. No.1833/2016
(With appln.(s) for Interim Relief and Office Report)
C.A. No.1834/2016
(With appln.(s) for Interim Relief and Office Report)
C.A. No.1835/2016
(Interim Relief and Office Report)
C.A. Nos.1836-1837/2016
(Office Report)
C.A. No.1838/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. No.1839/2016
(Office Report)
C.A. No.1840/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
C.A. No.1841/2016
(Office Report)
C.A. No.1842/2016
(Office Report)
C.A. No.1843/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
C.A. No.1844/2016
(Office Report)
C.A. No.1845/2016
(Interim Relief and Office Report)
C.A. No.1846/2016
(With Office Report)
C.A. Nos.1847-1852/2016
(With appln.(s) for directions and Interim Relief and Office
Report)
SLP(C) Nos.101-102/2015
(With appln.(s) for permission to file synopsis and list of dates
and Interim Relief and Office Report)
Date : 28/07/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
C.A.No.1727/16 etc.etc. 4
For Appellant(s) Mr.R.Venkataramani, Sr.Adv.
Mr.Vijay Kumar, Adv.
Mr.Yashraj Singh Bundela, Adv.
Mrs.Neelam Singh Bundela, Adv.
Mr.Thomas Oommen, Adv.
Ms. Bharti Tyagi, AOR
Mr.Shyam Divan, Sr.Adv.
Ms.Indu Malhotra, Sr.Adv.
Mr.Vikram Mehta, Adv.
Mr.Varun Tikmani, Adv.
Mr.Tanvir Nayar, Adv.
Mr.Prashant Singh, Adv.
Mr.Sidhartha Jain, Adv.
Mr.Vikas Mehta, AOR
Mr. Nar Hari Singh, AOR
Ms. Pragati Neekhra, AOR
Ms. Akshya Chandna, Adv.
Mr. Sunny Choudhary, AOR
Mr. Nikhil Jain, Adv.
Mr.Gagan Deep Sharma, Adv.
Ms.Preeti Singh, Adv.
Mr. Aniruddha P. Mayee, AOR
Mr. Varinder Kumar Sharma, AOR
Mr.Bharat Singh, Adv.
Mr.A.K.Upadhyay, Adv.
Mr. Amit Pawan, AOR
Mr. Divyakant Lahoti, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Rajender Prasad, AOR
Mr. D.S. Parmar, Adv.
Mr. Susheel Tomar, Adv.
Ms. Abha R. Sharma, AOR
Mr. Navin Prakash, AOR
Mr. Purushottam Sharma Tripathi, Adv.
Mr.Mukesh Kumar Singh, Adv.
Mr.Ravi Chandra Prakash, Adv.
Mr.Luv Kumar, Adv.
Mr. T. Mahipal, AOR
C.A.No.1727/16 etc.etc. 5
Mr. Mithilesh Kumar Singh, Adv.
Mrs.Manju Singh, Adv.
Mr.Akshay Ringe, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr.Purushaindra Kaurav, AAG
No.3(Vyapam) Mr.Rajul Shrivastav, Adv.
Mr.Abhinav Shrivastav, Adv.
Mr. Ashok Kumar Juneja, Adv.
Mr. Chand Qureshi, Adv.
Mr. Vijendra Kasana, Adv.
Mr. K. Krishna Kumar, AOR
For CBI Mr. R.Balasubramanian, Adv.
Mr. Santosh Kumar, Adv.
Mr. Pranav K., Adv.
Mr. R.L. Rathore, Adv.
Mr. Vibhu Shanker Mishra, Adv.
For Mr.M.K.Naroria, Adv.
Mr. Mishra Saurabh, Adv.
Mr.Ankit Kr.Lal, Adv.
Ms. Vanshaja Shukla, Adv.
Mr.Sanjeev Bansal, Adv.
Mr.Sudhir Aggarwal, Adv.
Mr. Rajeev Kumar Bansal, Adv.
Mr. C. D. Singh, AOR
Mr.Dharmendra Kumar Sinha, AOR
Mr.Arjun Garg, Adv.
Mr.Manish Yadav, Adv.
Mr.Ishan Nagar, Adv.
Mr. Hemant Sharma, Adv.
Mr.Ashwani Bhardwaj, AOR
Mr.Amitesh Kumar, Adv.
Mr.Shashank Shekher Singh, Adv.
Mr.Mritunjay Kumar Sinha, AOR
Mr.Gaurav Sharma, Adv.
Mr.Pramod Kumar Sharma, Adv.
Mr.Abhinav Gupta, Adv.
Ms. Manu Maheshwari, Adv.
For Ms.Pratibha Jain, AOR
C.A.No.1727/16 etc.etc. 6
Upon hearing the counsel the Court made the following
O R D E R
After hearing had gone on for sometime, wherein the limited issue canvassed was, whether this Court was justified in exercising jurisdiction under Article 142 of the Constitution of India, our attention was invited to the mandate contained in Article 145(5) of the Constitution, so as to suggest, that the entire controversy needed to be heard afresh, in view of the following order passed by the Bench on 12th May, 2016:
“In view of the divergence of opinion in terms of separate judgments pronounced by us in these appeals today, the Registry is directed to place the papers before Hon'ble the Chief Justice of India for appropriate further orders.” We are of the view that the instant issue can be resolved by referring the matter back to the Bench, for a clarification, of the order dated 12th May, 2016, whether the reference required re-hearing of the entire matter, and if not, the limited issue referred for consideration.
We have chosen to adopt the above course, so as to save precious time of the Court. In the above view of the matter, the Registry is directed to place the files of this case, before Hon'ble the Chief Justice of India, for seeking clarification of the Division Bench which passed the order dated 12th May, 2016.C.A.No.1727/16 etc.etc. 7
Post the matters for hearing, after clarification.
(NEELAM GULATI) (RENUKA SADANA)
COURT MASTER COURT MASTER