Supreme Court - Daily Orders
Mohammad Hashim (Dead) vs Dr. Subramanian Swamy on 11 September, 2017
Bench: Chief Justice, Ashok Bhushan, S. Abdul Nazeer
SLP(C)No.11429/1996 etc. 1
ITEM NO.302 COURT NO.1 SECTION XI
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 (C) No(s).11429/1996
(Arising out of impugned final judgment and order dated 23-02-1996
in WP No.3067/1994 passed by the High Court of Judicature at
Allahabad)
MOHAMMAD HASHIM (DEAD) Petitioner(s)
VERSUS
DR. SUBRAMANIAN SWAMY & ORS. Respondent(s)
(ONLY IA No.83492/2017 in C.A. Nos. 10866-67/2010-APPROPRIATE
ORDERS/DIRECTIONS TO BE LISTED ON 11.09.2017)
WITH
C.A. Nos.10866-10867/2010 (III-A)
(ONLY IA No.83492/2017 in C.A. Nos. 10866-67/2010-APPROPRIATE
ORDERS/DIRECTIONS)
Date : 11-09-2017 This petition/appeal was called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr.Ejaz Maqbool, Adv.
Ms.Akriti Chaubey, Adv.
Mr.C.George Thomas, Adv.
Ms.Tanya Shree, Adv.
Ms.Qurratulain, Adv.
Mr.Nizam Pasha, Adv.
Mr.Shakil Ahmed Syed, Adv.
Mohd.Parvez Dabas, Adv.
Mr.Uzmi Jameel Husain, Adv.
Mr.Milan Lasker, Adv.
For Respondent(s)/ Mr.Kapil Sibal, Sr.Adv.
Applicant(s) Mr.M. R. Shamshad, AOR
Mr.Aditya Samaddar, Adv.
For Allahabad
Signature Not Verified
Mr.Rakesh Dwivedi, Sr.Adv.
Digitally signed by
High Court
SATISH KUMAR YADAV
Date: 2017.09.11
18:01:07 TLT
Reason:
Mr.D.K.Singh, AAG
Mr.Madan Mohan Pandey, AAG
Mr.Sanjay Kr.Tyagi, Adv.
Mr.Aviral Saxena, Adv.
SLP(C)No.11429/1996 etc. 2
Mr.Vinay Garg, Adv.
Mr.Ravi Prakash Mehrotra, AOR
Mr.D.K.Singh, AAG
Mr.Kamlendra Mishra, Adv.
Mr.Rajeev Kumar Dubey, Adv.
Ms.Komal Mundhra, Adv.
Mr.Saurav Agrawal, Adv.
Mr.R.P.Mehrotra, Adv.
Mr.Sushil Kumar Jain, Sr.Adv.
Mr.Abhinav Gupta, Adv.
Mr.Harsh Jain, Adv.
Ms.Pratibha Jain, Adv.
Mr.Prabesh Bajaj, Adv.
Mr.Akshay, Adv.
Mr.Ankit Roy, Adv.
Mr.Balaramdas, Adv.
Dr.Subramanian Swamy, in person
Ms.Roxna Swamy, Adv.
Mr.I.Singh Bhandari, Adv.
Mr.S.S.Shamshery, Adv.
Mr.D.Bharat Kumar, Adv.
Mr.Bhakti Vardhan Singh, Adv.
Mr.P. V. Yogeswaran, AOR
Mr.Amit Sharma, Adv.
Mr.Anish Kumar Gupta, Adv.
Mr.M. C. Dhingra, AOR
Mr.R. C. Gubrele, AOR
M/s Fox Mandal & Co., AOR
Syed Shahid Hussain Rizvi, AOR
Md. Shahid Anwar, AOR
Mr.Ashok K. Srivastava, AOR
Mr.Yash Pal Dhingra, AOR
Mr.Anish Kumar Gupta, AOR
Mr.B. Krishna Prasad, AOR
Mr.B. K. Satija, AOR
Mr.Amit Pawan, AOR
SLP(C)No.11429/1996 etc. 3
Mr.Dharmendra Kumar Sinha, AOR
Mr.Avijit Bhattacharjee, AOR
Mr.P. Parmeswaran, AOR
Respondent-in-person
Ms.Sushma Suri, AOR(NP)
Mr.Fuzail Ahmad Ayyubi, Adv.
Mr.Abdul Qadir, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In the course of hearing, Mr.Rakesh Dwivedi, learned senior counsel appearing for the Allahabad High Court has furnished a list of Additional District Judges, as on 07.09.2017, in six adjoining Districts, namely, Faizabad, Basti, Gonda, Barabanki, Sultanpur and Ambedkar Nagar. As the list is long, we think it appropriate that the learned Chief Justice of the High Court of Allahabad shall nominate two officers in the cadre of Additional District and Sessions Judge or Special Judge keeping in view the tenor and nature of the earlier orders.
The Registry is directed to forward a copy of the order along with the list filed by Mr.Rakesh Diwvedi, learned senior counsel, to the Registrar General of the Allahabad High Court, who shall place the same before the learned Chief Justice. The learned Chief Justice is requested to nominate two names from the above-mentioned list within 10 days hence.
I.A.stands disposed of accordingly.
(SATISH KUMAR YADAV) (SHAKTI PARKASH SHARMA)
AR-CUM-PS ASST.REGISTRAR
SLP(C)No.11429/1996 etc. 4