Supreme Court - Daily Orders
Jatinder Pal Singh vs Union Of India on 6 July, 2022
Bench: Indira Banerjee, J.K. Maheshwari
1
ITEM NO.3 COURT NO.2 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5700/2022
(Arising out of impugned final judgment and order dated 10-06-2022
in WPCRL No. 1228/2022 passed by the High Court of Delhi at New
Delhi)
JATINDER PAL SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.85318/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 06-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Vikram Chaudhri, Sr. Adv.
Mr. Rishi Sehgal, Adv.
Mr. Keshavam Chaudhri, Adv.
Ms. Prabhneer Swani, Adv.
Mr. Arveen Sekhon, Adv.
Mr. Nikhil Jain, AOR
For Respondent(s) Mr. Zoheb Hossain, Adv.
Mr. M.K. Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
This special leave petition is against an order dated 10.6.2022 passed by the High Court of Delhi in vacation directing that Writ Petition(Crl.) No. 1228 of 2022, taken up along with Criminal Miscellaneous Application being CRLMA 1054 of 2022, be Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.07.14 listed on 14.07.2022 before the Regular Bench. 10:16:19 IST Reason:
It is contended that the High Court did not grant any interim 2 relief in the case of the petitioner. However, in an identical case being Writ Petition(Civil) No. 131 of 2021, heard with Civil Miscellaneous Application No. 41565 of 2021, a coordinate Bench of the High Court passed an order dated 20.12.2021 directing that the adjudicating authority might continue with the proceedings but would not pass a final order.
We do not deem it necessary to interfere with the order at this stage. The writ petition is due to be listed on 14.07.2022. The special leave petition is, accordingly, dismissed. The petitioner may make a request to the High Court for early hearing of the stay application filed by the petitioner. The High Court is requested to take up the stay application as early as possible, if a prayer for early hearing is made. Pending applications, if any, stand disposed of.
(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)