Supreme Court - Daily Orders
Subhashini Ali vs The State Of Gujarat on 27 March, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.46 COURT NO.3 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(s)(Criminal) No. 319/2022
SUBHASHINI ALI & ORS. Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(With IA No. 120893/2022 – CLARIFICATION/DIRECTION and IA No.
125604/2022 - INTERVENTION APPLICATION and IA No. 131457/2022 -
INTERVENTION/IMPLEADMENT)
WITH
W.P.(Crl.) No. 326/2022 (PIL-W)
(With IA No. 121799/2022 - APPROPRIATE ORDERS/DIRECTIONS and IA No.
121800/2022 - EXEMPTION FROM FILING AFFIDAVIT)
W.P.(Crl.) No. 352/2022 (PIL-W)
(With IA No. 132343/2022 - APPROPRIATE ORDERS/DIRECTIONS)
W.P.(Crl.) No. 403/2022 (PIL-W)
(With IA No. 149781/2022 - EXEMPTION FROM FILING O.T.)
W.P.(Crl.) No. 422/2022 (PIL-W)
(FOR ADMISSION)
W.P.(Crl.) No. 491/2022 (X)
(With IA No. 189394/2022 - EX-PARTE AD-INTERIM RELIEF and IA No.
189393/2022 - EXEMPTION FROM FILING O.T.)
Date : 27-03-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Ms. Sumita Hazarika, AOR
Ms. Vrinda Grover, Adv.
Mr. Soutik Banerjee, Adv.
Ms. Devika Tulsiani, Adv.
Signature Not Verified
Ms. Mannat Tipnis, Adv.
Digitally signed by
Nidhi Ahuja
Date: 2023.03.29
Mr. Aakarsh Kamra, AOR
18:20:30 IST
Reason:
Mr. Shadan Farasat, AOR
1
Mr. Kapil Sibal, Sr. Adv.
Ms. Aparna Bhat, AOR
Ms. Karishma Maria, Adv.
Mr. Nizam Pasha, Adv.
Mr. Adit Subramaniam Pujari, Adv.
Mr. Rishabh Parikh, Adv.
Ms. Rupali Samuel, Adv.
Ms. Aparajita Jamwal, Adv.
Ms. Aparajita Sinha, Adv.
Ms. Maitreya Subramaniam, Adv.
Ms. Shobha Gupta, AOR
Mrs. Tarjana Rae, Adv.
Mr. Pratik R. Bombarde, AOR
Mr. Yogesh Yadav, Adv.
Mr. Paras Nath Singh, Adv.
For Respondent(s)
Mr. Tushar Mehta, Solicitor General
Mr. Rajat Nair, Adv.
Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Mrs. Sonia Mathur, Sr. Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Nikhil Jaiswal, Adv.
Mr. Divik Mathur, Adv.
Mr. Astik Gupta, Adv.
Mrs. Maitreyee Jagat Joshi, Adv.
Mr. Vipul Abhishek, Adv.
Mr. Ayushi Mittal, Adv.
Mr. Kuldeep Kumar Shukla, Adv.
Mr. Rajan K. Chourasia, AOR
Mr. Rishi Malhotra, AOR
Mr. Prashant Padmanabhan, AOR
Mr. Yashraj Singh Bundela , AOR
Mr. Narsimha Reddy, Sr. Adv.
Mr. Nachiketa Joshi, Adv.
Ms. Ankita Chaudhary, AOR
Mr. Amit Sharma, Adv.
Mr. Santosh Kumar, Adv.
Mr. Praneet Pranav, Adv.
Mr. Amit Tiwari, Adv.
Mr. Shreyas Balaji, Adv.
2
Mr. Nachiketa Joshi, Adv.
Mr. Amit Sharma, Adv.
Mr. Praneet Pranav, Adv.
Mr. Santosh Kumar, Adv.
Ms. Megha Sharma, Adv.
Ms. Akanksha Gupta, Adv.
Mr. Shoumendu Mukherji, AOR
Mrinal Gopal Elker, AOR
Mrs. Mrinal Elker Mazumdar, Adv.
Mr. Sanjay Kumar Tyagi, Adv.
Ms. Mugdha Pandey, Adv.
Mr. Sushil Dubey, Adv.
Mr. Saurabh Singh, Adv.
Mr. Satya, Adv.
Ms. Shreya, Adv.
Mr. Vishnu Kant, AOR
Mr. Vishal Arun, AOR
Mr. Sandeep Singh, AOR
Mr. SV Raju, ASG.
Mr. Annam Venkatesh, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Ms. Shradha Deshmukh, Adv.
Mr. Arvind Kumar Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in W.P.(Crl.) No. 491/2022. This writ petition will be taken as lead matter.
Mr. A. K. Sharma, learned counsel, takes notice for respondent No. 1-Union of India.
Ms. Swati Ghildiyal, learned counsel, takes notice for respondent No.2-State of Gujarat.
Mr. Rishi Malhotra, learned counsel, takes notice for Mr. Radheshyam Bhagwandas Shah(respondent No. 3).
Mr. Vishal Arun, learned counsel, takes notice for Jaswantbhai Chaturbhai Nai (respondent No. 4). 3 Mr. Pashupathi Nath Razdan, learned counsel, for Mr.Ramesh Rupabhai Chandana (respondent No. 13).
Issue notice in all other connected fresh matters also.
Petitioner is also permitted to serve notice by dasti also by service on the Advocate-on-Record appearing in the connected matters, who are free to take it or not take it.
Pleadings to be completed by the parties by the next date of hearing.
The first respondent-Union of India as also the second respondent-State of Gujarat will be ready with the relevant files regarding the grant of remission to the party- respondents on the next date of hearing. This is besides filing of the pleadings as they are advised to file.
List the matters on 18th April, 2023, at 2 p.m. (NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS ASSISTANT REGISTRAR 4