Supreme Court - Daily Orders
The State Of Punjab vs Davinder Singh on 12 October, 2023
Bench: Sanjay Kishan Kaul, B.R. Gavai, Surya Kant
CA 2317/2011
ITEM NO.704 COURT NO.1 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.2317/2011
THE STATE OF PUNJAB & ORS. Appellant(s)
VERSUS
DAVINDER SINGH & ORS. Respondent(s)
(With IA No.112133/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA
No.84489/2020 - CORRECTION OF MISTAKES IN THE JUDGMENT, IA
No.84490/2020 - EXEMPTION FROM FILING AFFIDAVIT, IA No.122267/2020
- EXEMPTION FROM FILING O.T., IA No.130804/2022 - EXEMPTION FROM
FILING O.T., IA No.120962/2020 - INTERVENTION APPLICATION, IA
No.120949/2020 - INTERVENTION APPLICATION, IA No.44206/2021 -
INTERVENTION APPLICATION, IA No.32843/2021 - INTERVENTION
APPLICATION, IA No.112120/2023 – INTERVENTION/IMPLEADMENT, IA
No.122265/2020 – INTERVENTION/IMPLEADMENT, IA No.130798/2022 –
INTERVENTION/IMPLEADMENT, IA No.85238/2021 – INTERVENTION/
IMPLEADMENT, IA No.93549/2020 – INTERVENTION/IMPLEADMENT, IA
No.13049/2021 – INTERVENTION/IMPLEADMENT, IA No.127436/2020 –
INTERVENTION/IMPLEADMENT)
WITH C.A. No.6936/2015 (IV)
C.A. No.5597/2010 (IV)
W.P.(C) No.21/2023 (X)
(With IA No.187108/2022-CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
C.A. No.5593/2010 (IV)
S.L.P.(C) No.30766/2010 (IV-B)
S.L.P.(C) No.8701/2011 (IV-B)
S.L.P.(C) No.36500-36501/2011 (IV-B)
T.C.(C) No.38/2011 (IV)
T.P.(C) No.464/2015 (XII)
(With IA No.85272/2020 - CORRECTION OF MISTAKES IN THE JUDGMENT)
W.P.(C) No.1477/2019 (X)
(With IA No. 193565/2019 - EX-PARTE STAY)
C.A. No.5586/2010 (IV)
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2023.10.21
Page 1 of 8
13:22:42 IST
Reason:
CA 2317/2011
C.A. No.5598/2010 (IV)
C.A. No.5595-5596/2010 (IV)
C.A. No.2324/2011 (IV)
(With FOR INTERVENTION APPLICATION ON IA /2010)
T.C.(C) No.37/2011 (IV)
C.A. No.5589/2010 (IV)
C.A. No.5600/2010 (IV)
C.A. No.5587/2010 (IV)
SLP(C) No.5454-5459/2011 (IV-B)
C.A. No.2318/2011 (IV)
C.A. No.289/2014 (IV)
Date : 12-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Appellant(s) Mr. Gurminder Singh, Sr. Adv., Adv.Gen. Punjab,
Mr. Shadan Farasat, AAG
Mr. Ajay Pal, AOR
Mr. Mayank Dahiya, Adv.
Ms. Sugandh Rathor, Adv.
Ms. Bhupinder, Adv.
Mr. V. Puneedhan, Adv.
Mr. Sandeep Rana, Adv.
Mr. Sameer Aslam, Adv.
Mr. S. Gowthaman, AOR
Ms. Uttara Babbar, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Satyendra Kumar, AOR
Page 2 of 8
CA 2317/2011
Ms. Roopa Paul, Adv.
Mr. Devendra Jha, Adv.
Mr. R.K. Mishra, Adv.
Ms. Vasundhara Rana, Adv.
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Anandh Kannan N., AOR
Mr. R.K. Singh, Adv.
Mr. Neeraj Singh, Adv.
Mr. Kumar Gaurav, Adv.
Mr. P.S. Bhagat Singh, Adv.
Mr. V. Subramanian, Adv.
Mr. Ajay Chaudhary, Adv.
Mr. Ram Bhadauria, Adv.
Mr. Robin Khokhar, AOR
Mr. M.S. Ganesh, Sr. Adv.
Mr. Devendra Singh, AOR
Mr. K. Seshachary, Adv.
Mr. Sanchar Anand, Adv.
Mr. Anant Kumar Vatsya, Adv.
Mr. Karan Thakur, Adv.
Mr. Ajay Nain, Adv.
Mr. Rakesh Khanna, Sr. Adv.
Mr. Kaushal Yadav, AOR
Mr. Nandlal Kumar Mishra, Adv.
Ms. Rashmi Khanna, Adv.
Mr. Ram Kishor Singh Yadav, Adv.
Mr. Abhishek Yadav, Adv.
Dr. Ajay Kumar, Adv.
Mr. Sanjay Kumar Visen, AOR
Ms. Suvarna Singh, Adv.
Mr. Manoj Swarup, Sr. Adv.
Mr. Rohit Kumar Singh, AOR
Mrs. Anil Katiyar, AOR
Mr. B.K. Satija, AAG
Dr. Monika Gusain, Adv.
Page 3 of 8
CA 2317/2011
For Respondent(s) Mr. R. Venkataramani, AG
Mr. Tushar Mehta, SG
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Shantnu Sharma, Adv.
Mr. Digvijay Dam, Adv.
Mr. Madhav Sinhal, Adv.
Mrs. Naresh Bakshi, AOR
Mr. Vipin Kumar Jai, AOR
Mr. Tushar Bakshi, AOR
Mr. Shekhar Kumar, AOR
Mr. Satyendra Kumar, AOR
Ms. Roopa Paul, Adv.
Mr. Devendra Jha, Adv.
Mr. R.K. Mishra, Adv.
Ms. Vasundhara Rana, Adv.
Ms. Vasundhara, Adv.
Mr. Nidhesh Gupta, Sr. Adv.
Ms. S. Janani, AOR
Ms. Sharika Rai, Adv.
Ms. Japnet Kaur, Adv.
Ms. Vriti Gujral, Adv.
Ms. Japneet Kaur, Adv.
Mr. P. Soma Sundaram, AOR
Mr. V. K. Biju, AOR
Mrs. Ria Sachthey, Adv.
Mr. Chetanya Singh, Adv.
Mr. Shaji George, Adv.
Dr. Ranjeet Bharti, Adv.
Ms. Shalaka Srivastava, Adv.
Mr. Abhay Pratap Singh, Adv.
Mr. Vineet Kumar Singh, Adv.
Ms. Vijay Lakshmi, Adv.
Mr. Bankey Bihari Sharma, AOR
Page 4 of 8
CA 2317/2011
Mr. Shakti Kanta Pattanaik, AOR
Mr. Amit Anand Tiwari, AAG
Ms. Purnima Krishna, AOR
Mr. M.F. Philip, Adv.
Mr. Karamveer Singh Yadav, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Uttara Babbar, AOR
Mr. R.V. Kameshwaran, AOR
Mr. Kuldip Singh, AOR
Mr. Ravi Prakash, AOR
Dr. K.S. Chauhan, Sr. Adv.
Mr. Ajit Kumar Ekka, AOR
Mr. Murari Lal, Adv.
Mr. R.S.M. Kalky, Adv.
Mr. S.P. Singh, Adv.
Dr. K. Elumalai, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Ajit Kumar, Adv.
Mr. S. Gowthaman, AOR
Mr. Ronak Karanpuria, AOR
Mr. Krishan Kumar, AOR
Mrs. Neetu Sharma, Adv.
Ms. Zinnea Mehta, Adv.
Mr. Nitin Pal, Adv.
Mr. Shivam Pandey, Adv.
Ms. Muskan Jain, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. Raghunatha Sethupathy B, Adv.
Mr. Bharathimohan M, Adv.
Mr. Sabari Bala Pandian, Adv.
Ms. Priya R, Adv.
Page 5 of 8
CA 2317/2011
Mr. A Manoj Kumar, Adv.
Mr. Santhosh K, Adv.
Mr. Avinash Kumar, Adv.
Mr. K. Paari Vendhan, AOR
Mr. Tushar Mehta, SG
Mr. Amrish Kumar, AOR
Mr. Colin Gonsalves, Sr. Adv.
Mr. Satya Mitra, AOR
Ms. Hetvi Patel, Adv.
Mr. Sanjay Jain, AOR
Ms. Jyoti Mendiratta, AOR
Mr. Nidhesh Gupta, Sr. Adv.
Mr. G. Balaji, AOR
Ms. Vriti Gujral, Adv.
Ms. Japneet Kaur, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Rahul Gupta, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Aabhas Kshetarpal, Adv.
Mr. Neelaabh Bist, Adv.
Mr. Siddhartha Jha, AOR
Mr. Rakesh Dahiya, AOR
Mr. Rakesh Kr. Khanna, Sr. Adv.
Mr. Brij Bhushan, AOR
Mr. Abhimanyu Yadav, Adv.
Mr. Kaushal Yadav, AOR
Mr. Raj Bahadur Yadav, AOR
Mr. Jaideep Gupta, Sr. Adv.
Mr. D. Kumanan, AOR
Mr. Sheikh F Kalia, Adv.
Page 6 of 8
CA 2317/2011
Mrs. Deepa. S, Adv.
Ms. Akanksha Mehta, Adv.
Mr. Raj Bahadur Yadav, AOR
Applicant-in-person
Mrs. Niranjana Singh, AOR
Mrs. Rekha Pandey, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 On the request of Mr Tushar Mehta, Solicitor General, the Union of India is impleaded as a party.
2 Issue notice to the newly impleaded party.
3 Mr Tushar Mehta, Solicitor General, states that no further notice is required and waives service of notice.
4 In order to facilitate the submissions before the Bench, it has been agreed that Mr Karan Sharma and Mr Ankit Swarup, counsel, shall act as the nodal counsel. They shall put together a common compilation of the submissions, pleadings, documents and precedents in terms of the Circular dated 22 August 2023 issued for regulating the course of submissions in larger Bench cases.
5 The Registry shall provide the updated soft copy of the paper books to all AORs and nodal counsel on or before 31 October 2023.
6 The nodal counsel shall prepare the soft copies of the common compilations on or before 30 November 2023. The common compilations shall be made available to all the parties. Written submissions shall be furnished to the nodal counsel on or before 14 December 2023. The compilations together Page 7 of 8 CA 2317/2011 with the written submissions shall be in the electronic form and shall be emailed to the Court Master at [email protected] on or before 15 December 2023.
7 List the matters for hearing on 17 January 2024 before an appropriate Bench.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
Page 8 of 8