Supreme Court - Daily Orders
Manohar Lal Sharma vs The Principal Secretary on 16 January, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
WP(Crl.) No. 120/2012 etc.
ITEM NOS.6+14 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Criminal) No. 120/2012
MANOHAR LAL SHARMA Petitioner(s)
VERSUS
THE PRINCIPAL SECRETARY & ORS. Respondent(s)
[IA No. 260784/2024 - APPLICATION FOR PERMISSION, IA No.
260787/2024 – CLARIFICATION/DIRECTION and IA No. 248182/2024 -
CORRECTION OF MISTAKES IN THE JUDGMENT]
WITH
W.P.(C) No. 463/2012 (PIL-W)
(FOR CLARIFICATION/DIRECTION ON IA 42477/2024)
Diary No(s). 25577/2024 (II-C)
(IA No.158652/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED and
JUDGMENT and IA No.158654/2024-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS)
SLP(Crl) No. 9872/2024 (II-C)
(FOR ADMISSION and IA No. 166464/2024 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 9679/2024 (II-C)
[FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
156574/2024 and FOR MODIFICATION ON IA 182457/2024]
SLP(Crl) No. 11181/2024 (II-C)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
183740/2024)
SLP(Crl) No. 10860/2024 (II-C)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
177620/2024)
Diary No(s). 31083/2024 (II-C)
(IA No.164247/2024-CONDONATION OF DELAY IN FILING and IA
No.164245/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Signature Not Verified
Diary No(s). 32676/2024 (II-C)
Digitally signed by
Deepak Guglani
Date: 2025.01.18
[FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
17:25:33 IST
Reason:
162626/2024 and FOR CONDONATION OF DELAY IN FILING ON IA
162628/2024)
1
WP(Crl.) No. 120/2012 etc.
SLP(Crl) No. 16433/2024 (II-C)
(FOR ADMISSION and I.R.)
SLP(Crl.) Diary No(s). 48621/2024
(FOR ADMISSION and I.R. and IA No. 3249/2025 - CONDONATION OF DELAY
IN FILING)
Date : 16-01-2025 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. Siddharth Agarwal, Sr. Adv.
Mr. Rishi Agrawala, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. Vipul Singh, Adv.
Mrs. S. Lakshmi Iyer, Adv.
Mrs. Kajal Dalal, Adv.
Ms. Deepsikha Mishra, Adv.
Mr. Rahul Pandey, Adv.
Mr. Faraz Maqbool, Adv.
Ms. Vismita Diwan, Adv.
Ms. Sana Juneja, Adv.
Mr. Ishaan Phukan, Adv.
Mr. E.C. Agrawala, AOR
Petitioner-in-person
Mr. Atul Shanker Mathur, Adv.
Mrs. Vanita Bhargava, Adv.
Mr. Atul Shankar Mathur, Adv.
Mr. Prabal Mehrotra, Adv.
Mr. Sarvapriya Makkar, Adv.
Mr. Umang Kamariya, Adv.
M/s. Khaitan & Co., AOR
M/. S & S Legal, AOR
Mr. Prashant Bhushan, AOR
Mr. Pranav Sachdeva, Adv.
Mr. Jatin Bhardwaj, Adv.
Mr. Tushar Mehta, SG
Mr. Annam Venkatesh, Adv.
Mr. Zoheb Hossain, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Chitransh Sharma, Adv.
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WP(Crl.) No. 120/2012 etc.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) :
Ms. Aishwarya Bhati, A.S.G.
Mr. R. Balasubramanian, Sr. Adv.
Mr. Rajat Nair, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Gautam Bharadwaj, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Bhawna Gandhi, Adv.
Ms. Aakriti Mishra, Adv.
Ms. Aditi Singh, Adv.
Ms. Akshita Choubey, Adv.
Ms. Yashvi Sharma, Adv.
Ms. Hemantika Wahi, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Madhav Singhal, Adv.
Mr. Pratyush Shrivastav, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. R.S. Cheema, Sr. Adv./SPP
Mr. Rajat Nair, Adv.
Ms. Tarannum Cheema, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Pratyush Shrivastava, Adv.
Ms. Vimla Sinha, Adv.
Mr. Madhav Singhal, Adv.
Mr. S.N. Terdal, Adv.
Mr. Maninder Singh, Sr. Adv./SPP
Mr. Rajesh Batra, Adv./SPP
Ms. Bharti Tyagi, AOR
Mr. Kaustubh Shukla, AOR
Mrs. Shally Bhasin, AOR
Ms. Aparna Jha, AOR
Mr. G.N. Reddy, AOR
M/s. Khaitan & Co., AOR
Mr. Siddharth Agarwal, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mrs. S. Lakshmi Iyer, Adv.
Mr. Vipul Singh, Adv.
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WP(Crl.) No. 120/2012 etc.
Ms. Kajal Dalal, Adv.
Mr. Rahul Pandey, Adv.
Mr. Faraz Maqbool, Adv.
Ms. Vismita Diwan, Adv.
Ms. Sana Juneja, Adv.
Mr. Ishaan Phukan, Adv.
Mr. E.C. Agrawala, AOR
Mrs. Pragya Baghel, AOR
Mr. Chandra Prakash, AOR
Mr. Prem Prakash, AOR
Mr. Rajiv Shankar Dvivedi, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Beenu Sharma, Adv.
Mr. Venkat Narayan, Adv.
Ms. Neha Sharma, AOR
Mr. Zoheb Hossain, AOR
Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Ms. Sneha Menon, Adv.
Mr. Tushar Bakshi, AOR
Mr. Kartik Seth, Adv.
Ms. Shriya Gilhotra, Adv.
Ms. Maithili Moondra, Adv.
Mr. Raghav Sharma, Adv.
Ms. Kriti Taneja, Adv.
Mr. Saurabh Chaturvedi, Adv.
Mr. Chiranjeev Sharma, Adv.
Ms. Supriya Udey, Adv.
M/s. Chambers Of Kartik Seth, AOR
Mr. V. Shyamohan, AOR
Ms. Pallavi Langar, AOR
Mr. Jayant Mohan, AOR
M/s. Karanjawala & Co., AOR
Ms. Sujata Kurdukar, AOR
Mr. Pranav Sachdeva, AOR
Ms. Neha Rathi, Adv.
Mr. Jatin Bhardwaj, Adv.
M/s. Dua Associates, AOR
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WP(Crl.) No. 120/2012 etc.
Mr. Kunal Verma, AOR
Mr. Parijat Sinha, AOR
Mr. Ashwarya Sinha, AOR
Mr. Sidharth Luthra, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Mr. Anish Kapur, Adv.
Ms. Nikhita Suri, Adv.
Mr. Saurabh Singh, Adv.
Mr. Raghav Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Ayush Agarwal, Adv.
Mr. Udbhav Sinha, Adv.
Mr. Siddhant Gupta, Adv.
Mr. Tejaswi Kumar Pradhan, AOR
Mr. Manoranjan Paikaray, Adv.
Mr. Pradeep Patra, Adv.
Mr. Pranab Kumar Samantray, Adv.
Ms. Sharmila Upadhyay, AOR
Mr. Saket Sikri, Adv.
Mr. Naman Joshi, Adv.
Mr. Guneet Singh Sidhu, Adv.
Ms. Ritka Vohra, Adv.
Ms. Rusheet Saluja, AOR
Mr. Gopal Jha, AOR
M/s. Parekh & Co., AOR
Mr. Guntur Pramod Kumar, AOR
Ms. Prerna Singh, Adv.
Mr. Dhruv Yadav, Adv.
Mr. Avnish Kumar Sharma, Adv.
Mr. Ramendra Mohan Patnaik, AOR
Mr. Amit Sharma, AOR
Mr. Shantanu Sagar, AOR
Mr. Anil Kumar, Adv.
Mr. Gunjesh Ranjan, Adv.
Mrs. Divya Mishra, Adv.
Mr. Vaibhav Jain, Adv.
Mr. Ashish K Singh, Adv.
Mr. Braj Kishore Mishra, AOR
Mr. Abhishek Yadav, Adv.
Mr. Ajay Kumar Srivastava, Adv.
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WP(Crl.) No. 120/2012 etc.
Ms. Mini Kishore, Adv.
Mrs. Kirti Renu Mishra, AOR
Ms. Kamini Jaiswal, AOR
Ms. Asha Gopalan Nair, AOR
Mr. Madhav Khurana, Sr. Adv.
Mr. Vignaraj, Adv.
Ms. Anindita Mitra, AOR
Mr. Amarjit Singh Bedi, AOR
Ms. Aparna Bhat, AOR
Mr. Nikhil Jain, AOR
Mr. Dinesh Kumar Garg, AOR
UPON hearing the counsel, the Court made the following
O R D E R
These matters will be listed in the week commencing 10.02.2025 before a three-Judge Bench, in which one of us, K.V. Viswanathan J., is not a member.
The Registry will prepare a compilation/list of petitions under Article 136 of the Constitution of India that have been preferred in terms of the judgments of this Court in Manohar Lal Sharma v. The Principal Secretary & Ors.1 and Girish Kumar Suneja v. Central Bureau of Investigation.2. Learned counsel for the parties will be ready for arguments on all aspects, including the question as to whether a party seeking stay of trial could be held disentitled to invoke the procedure prescribed in the Code of Criminal Procedure, 1973, but would have 1 (2014) 9 SCC 516.
2 (2017) 14 SCC 809.
6 WP(Crl.) No. 120/2012 etc. to file a special leave petition under Article 136 of the Constitution.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
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