Supreme Court - Daily Orders
Subramanian Swamy vs Union Of India, Min. Of Law. on 8 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
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ITEM NO.1+38+51 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
(With appln.(s) for ad-interim ex-parte stay and Office Report)
W.P.(Crl.) No. 73/2015
Signature Not Verified
(With appln.(s) for interim stay and Office Report)
Digitally signed by
W.P.(Crl.) No. 82/2015
Gulshan Kumar Arora
Date: 2015.07.09
10:05:49 IST
(With Office Report)
Reason:
W.P.(Crl.) No. 80/2015
(With appln.(s) for ex-parte stay and Office Report)
W.P.(Crl.) No. 77/2015
2
(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)
SLP (Crl) No.3749/2015
(With appln.(s) for bringing subsequent events on record and
filing addl. Documents and exemption from filing C/C of the
impugned judgment and exemption from filing O.T. and office
report)
W.P. (Crl.) No.96/2015
(With appln.() for Ex-Parte Stay and office report)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
Mr. T.R. Andhyarujina, Sr. Adv. (AC)
Mr. Soumik Ghosal, Adv.
Mr. Siddharth Sijonia, Adv.
Ms. Jesal Wahi, Adv.
Mr. K. Parasaran, Sr. Adv.
Mrs. Prabha Swami, Adv.
For Petitioner(s) Petitioner-in-person
Dr. Roxna Swamy, Adv.
Mr. I.K. Singh Bnahdari, Adv.
Mr. Yatinder Chaudhary, Adv.
Mr. G.S. Mani, Adv.
Mr. M. M. Kashyap, AOR
Mr. Sushil Kumar Jain, Sr. Adv.
Mr. Pradeep Agarwal, Adv.
Mr. Puneet Jain, Adv.
Mr. Abhinav Gupta, Adv.
Mr. Manu Maheshwari, Adv.
Ms. Chhaya Kirti, Adv.
Ms. Pratibha Jain, AOR
Mr. Bhaskar, Adv.
Mr. Chirag M. Shroff, AOR
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Mr. Abhay A. Jena, Adv.
Ms. Bina Gupta, AOR
Mr. Ranjit Raut, Adv.
Mr. Arvind P. Datar, Sr. Adv.
Mr. Trideep Bais, Adv.
Ms. Vrinda, Adv.
Mr. Gautam Narayan, AOR
W.P. 62/15 Dr. A.M. Singhvi, Sr. Adv.
Mr. Sidharth Luthra, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh, Ahuja, Adv.
Ms. Suman Yadav, Adv.
Mr. Karandev Chopra, Adv.
Mrs. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co., Adv.
W.P. 79/15 Mr. Sandeep Kapur, Adv.
Mr. Vir Inder Paul Sandhu, Adv.
Ms. Nihaika Karanjawala, Adv.
Mrs. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.,Adv.
Mr. Nikhil Goel, AOR
Mr. Sachin Patil, AOR
Mr. Shekhar Naphade, Sr. Adv.
Ms. Ruchi Kohli, AOR
Mr. L. siva Kumar, Adv.
Mr. Ram Sankar, Adv.
Mr. Ananda Selvam. G., Adv.
Mr. R.V. Kameshwaran, AOR
Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Saif Mahmood, Adv.
Mr. Abhinav Mukerji, AOR
Mr. Lalit Kumar, AOR
Mr. Surinder Singh, Adv.
Ms. Jasmine Kaur, Adv.
Mr. S. Singhal, Adv.
Ms. Tina ahuja, Adv.
Mr. P.P. Rao, Sr. Adv.
Mr. Haren P. Raval, Sr. Adv.
Mr. vivek Tankha, Sr. Adv.
Ms. Mahalakshmi, Sr. Adv.
Ms. Tarannum Cheema, Adv.
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Mr. K.C. Mittal, Adv.
Mr. Srivignesh, Adv.
Mr. Santhosh Krishnan, AOR
Mr. Mahmood Pracha, Adv.
Mr. Mansoor Ali, Adv.
Mr. Aruneshwar Gupta, Adv.
Mr. Manish Raghav, Adv.
Mr. Mahesh K. Vargish, Adv.
For Respondent(s) Mr. Mukul Rohtagi, AG
Mr. P.S. Narsimha, ASG
Ms. V. Mohana, Sr. Adv.
Mr. Tara Chandra Sharma, Adv.
Mr. B. Raghunath, Adv.
Mr. Ritin Rai, Adv.
Mr. Sridhar Poraraju, Adv.
Ms. Sushma Suri, Adv.
Mr. L. Nageswara Rao, Sr. Adv.
Mr. Gaurav Agrawal, AOR
Mr. Subramonium Prasad, Sr. Adv.
Mr. M. Yogesh Kanna, AOR
Mr. V. Shekhar, Sr. Adv.
Mr. Tarun Gupta,Adv.
Ms. Puja Sharma,Adv.
Mr. Vikramjit Banerjee, Adv.
Mr. Bhaktivandhan Singh, Adv.
Mr. S.S. Shastry, Adv.
Mr. Merusagar Samantaray, Adv.
Mr. Avijit Roy, AOR
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Vivek Tankha, Sr. Adv.
Mr. D. Kumanan, Adv.
Mr. Neeraj Sharma, Adv.
Mr. Ajay Sharma, Adv.
Mr. S.S. Rawat, Adv.
Mr. D.S. Mahra, AOR
Mr. Gaurav Gilhotra, Adv.
Mr. S.K. Gupta, Adv.
Mr. Balbir Singh Gupta, AOR
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Ms. Mumtaj Bhullar, Adv.
Mr. Ayush Malhotra, Adv.
Mr. Abhay Kumar, AOR
Maharashtra Mr. Mahaling Pandarge, Adv.
Mr. Nishant Katneshwarkar, Adv.
R.2 Ms. Binu Tamta, Adv.
Mr. Dhruv Tamta, Adv.
Ms. Nikita Shrivastava, Adv.
R.3 Mr. H.S. Phoolka, Adv.
Mr. Mohit Chaudhary, Adv.
Ms. Vaishali Mittal, Adv.
Ms. Puja Sharma, Adv.
Mr. Balwinder Singh Suri, Adv.
Ms. Madhavi Divan, Adv.
Ms. Madhavi Divan, Adv.
Mr. R. Gopalakrishnan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Mukul Rohtagi, learned Attorney General for India and Mr. P.S. Narsimha, learned Additional Solicitor General appearing for the Union of India, pray for three days time to file the counter affidavit. As undertaken, the counter affidavit shall be filed by 11.07.2015.
Learned counsel for the State of Tamil Nadu shall also file the counter affidavit by that date.
Dr. Subramanian Swamy, petitioner-in-person submitted that there is no need for filing the rejoinder affidavit. We are also of the considered opinion that there is no necessity for filing any rejoinder affidavit in any case as this Court will be addressing only with regard to the constitutional validity of Sections 499 and 500 of the Indian Penal Code, 1860 At this juncture, it is submitted by Mr. Rohtagi, learned Attorney General for India, that the matter should be referred to the Constitution Bench, regard being had to the issue, i.e., Article 19(2) of the Constitution, falls for consideration in this matter. Mr. Andhyarujina, learned Amicus Curiae, has supported the view and perception of the learned Attorney General. In our considered opinion, the said facet shall be addressed to and dealt with while dealing with the merits of the case.
6Be it noted, in the writ petition, a contention has been raised that in number of countries, criminal defamation has been abolished. The question, thus, emerges whether abolition of such a criminal action in other countries can really have any impact or effect when this Court adjudges or decides the constitutional validity of a statutory provision, regard being had to our written, controlled and organic Constitution.
Mr. Rohtagi, learned Attorney General for India, has submitted that he will be in a position to argue the matter on 14.07.2015. Let the matter be listed on 14.07.2015 All other matters be listed on that day. Learned counsel for the parties in each case shall file their propositions of law they intend to advance in course of their arguments.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master