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Delhi High Court - Orders

(Exemption) Dr Subramanian Swamy vs Union Of India & Ors on 4 January, 2022

Author: Jyoti Singh

Bench: Chief Justice, Jyoti Singh

                          $~2
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      W.P.(C) 15240/2021 & CM APPLs. 47969/2021 (stay) & 47970/2021
                                 (exemption)

                                 DR SUBRAMANIAN SWAMY                            ..... Petitioner
                                                    Through: Dr. Subramanian Swamy, Petitioner-in-
                                                    Person with Ms. Ramni Taneja, Mr. Satya
                                                    Sabharwal and Mr. Vishesh Kanodia, Advocates

                                                    versus
                                 UNION OF INDIA & ORS.                           ..... Respondents
                                                    Through: Mr. Tushar Mehta, Solicitor General
                                                    with Mr. Chetan Sharma, Additional Solicitor
                                                    General, Mr. Amit Mahajan, Central Government
                                                    Standing Counsel, Mr. Dhruv Pande, Ms. Amita
                                                    Gupta Katragadda, Ms. Preksha Malik,
                                                    Mr. Kaustubh Rai and Ms. Isha Chaudhary,
                                                    Advocates for Respondents No.1 to 4.
                                                    Mr. Nikhil Goel, Special Public Prosecutor for
                                                    Respondent No.5.
                                                    Mr. Harish Salve, Senior Advocate with
                                                    Ms. Anuradha Dutt, Mr. Lynn Pereira,
                                                    Ms. Feresthe Sethna, Mr. Haaris Fazili and
                                                    Mr. Kunal Dutt, Advocates for Respondent No.6.

                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                                    ORDER

% 04.01.2022 CM APPL.47970/2021 (exemption) Allowed, subject to all just exceptions.

Application is disposed of.

W.P.(C) 15240/2021 & CM APPL. 47969/2021 (stay) We have heard Dr. Subramanian Swamy, appearing as Petitioner in person, Mr. Tushar Mehta, learned Solicitor General of India, appearing on behalf of Respondents No.1 to 4 as well as Mr. Harish Salve, learned Senior Counsel appearing on behalf of Respondent No.6, at length.

Mr. Tushar Mehta, learned Solicitor General, after addressing arguments, seeks liberty to place on record a short Note on the arguments canvassed before this Court.

Let the needful be done during the course of the day, with advance copy of the Note being supplied to Dr. Subramanian Swamy as well as the counsel on record, appearing on behalf of Respondent No.6.

Short Note, if any, be filed on behalf of Respondent No. 6, during the course of the day, with advance copy to the Petitioner and Central Government Standing Counsel, appearing on behalf of Respondents No. 1 to 4. It is open to the Petitioner to file a short Note, in response to the short Note(s), as afore-mentioned. The response, if any, shall be filed, positively by 05.01.2022.

It is noticed that the documents filed by the Petitioner, appended as 'Annexure P-1' and 'Annexure P-5' are illegible. The said documents shall be re-filed by the Petitioner during the course of the day, ensuring that they are legible.

To come up for 'orders' on 06.01.2022.

CHIEF JUSTICE JYOTI SINGH, J JANUARY 04, 2022 Kks W.P.(C) 15240/2021 Page 3 of 3 Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:04.01.2022 19:29:55