Supreme Court - Daily Orders
M.K. Ranjitsinh vs Union Of India on 12 August, 2024
ITEM NO.40 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(s)(Civil) No(s). 838/2019
M.K. RANJITSINH & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
([ FOR EXTENSION OF TIME TO SUBMIT REPORT ]
(IA No. 121599/2024 - ADDITION / DELETION / MODIFICATION PARTIES IA
No. 1731/2021 - APPLICATION FOR PERMISSION IA No. 100410/2022 -
APPLICATION FOR PERMISSION IA No. 15949/2023 - APPLICATION FOR
SUBSTITUTION IA No. 85618/2020 - APPROPRIATE ORDERS/DIRECTIONS IA
No. 141842/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No. 224191/2023
- APPROPRIATE ORDERS/DIRECTIONS IA No. 99072/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 126273/2020 - CLARIFICATION/DIRECTION IA
No. 95438/2019 - CLARIFICATION/DIRECTION IA No. 1732/2021 -
EXEMPTION FROM FILING AFFIDAVIT IA No. 185929/2022 - EXEMPTION FROM
FILING O.T. IA No. 95435/2019 - EXEMPTION FROM FILING O.T. IA No.
100378/2022 - EXTENSION OF TIME IA No. 7924/2021 – INTERVENTION/
IMPLEADMENT IA No. 157733/2021 - INTERVENTION/IMPLEADMENT IA
No.142870/2021 - INTERVENTION/IMPLEADMENT IA No. 100370/2022 -
INTERVENTION/IMPLEADMENT IA No. 149293/2021 - MODIFICATION IA
No.160225/2021 - MODIFICATION OF COURT ORDER IA No. 142880/2021 -
MODIFICATION OF COURT ORDER IA No. 6537/2022 - MODIFICATION OF
COURT ORDER IA No. 175761/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES IA No. 142882/2021 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 15066/2022 - PERMISSION
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 43441/2021 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 3570/2022 (XVII)
(IA No.67320/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.67324/2022-STAY APPLICATION and IA
No.67319/2022-PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 12-08-2024 These matters were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
Digitally signed by
Gulshan Kumar Arora
Date: 2024.08.14
10:01:24 IST
Reason: HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Prashanto Chandra Sen, Sr. Adv.
2
Ms. Sonia Dube, Adv.
Mr. Shatadru Chakraborty, Adv.
Ms. Kanchan Yadav, Adv.
Ms. Anshula L Bakhru, Adv.
Mr. Arpith Jacob Varaprasad, Adv.
Ms. Muskan Nagpal, Adv.
Mr. Tanishq Sharma, Adv.
M/S. Legal Options, AOR
Petitioner-in-person
For Respondent(s) Mr. R Venkataramani, Attorney General for India
Ms. Aishwarya Bhati, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Ruchi Kohli, Adv.
Mr. Ankur Talwar, Adv.
Mr. Shyam Gopal, Adv.
Ms. Chinmayee Chandra, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Chitvan Singhal, Adv.
Mr. Raman Yadav, Adv.
Mr. Kartikay Aggarwal, Adv.
Mr. Abhishek Kumar Pandey, Adv.
Ms. Ameya Vikrama Thanvi, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Rohan Gupta, Adv.
Mr. Sandeep Kumar Jha, AOR
Mr. Shiv Mangal Sharma, A.A.G.
Ms. Nidhi Jaswal, Adv.
Ms. Shalini Singh, Adv.
Mr. Saurabh Rajpal, Adv.
Mr. Shiv Mangal Sharma, A.A.G.
Mr. Milind Kumar, AOR
Ms. Deepanwita Priyanka, AOR
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Rahul Chitnis, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Preet S. Phanse, Adv.
3
Mr. Adarsh Dubey, Adv.
Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Mr. Sunny Choudhary, AOR
Mr. Abhimanyu Singh Ga, Adv.
Mr. Sharad Kumar Singhania Aor, Adv.
Ms. Rashmi Singhania, Adv.
Mr. Santosh Krishnan, AOR
Mr. Somesh Chandra Jha, AOR
Mr. Akash Kishore, Adv.
Mr. Animesh Rajoriya, Adv.
Mr. Manmeet Singh P. Chhabra, Adv.
Mr. M.g. Ramchandran, Sr. Adv.
Ms. Hemantika Wahi, AOR
Ms. Ranjitha Ramchandran, Adv.
Ms. Jesal Wahi, Adv.
Mr. Manish Singhvi, Sr. Adv.
Mr. Rohit K. Singh, AOR
Mr. Ranji Thomas, Sr. Adv.
Mr. V. N. Raghupathy, AOR
Mr. Manish Kumar Tiwari, Adv.
Mr. A. Karthik, AOR
M/S. Vkc Law Offices, AOR
Mr. Varun K Chopra, Adv.
Mr. Subhashish Kumar, Adv.
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Mr. B P Singh, Adv.
Mr. Devendra Singh, AOR
Ms. Diva Singh, Adv.
Ms. Mansha Shukla, Adv.
Mr. Vivek Mishra, Adv.
Mr. Ajay Nain, Adv.
Mr. Anmol Harna, Adv.
4
Mr. Ashish Sheoran, Adv.
Mr. Soumitra Chatterjee, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Arshit Anand, Adv.
Ms. Kamakshi Sehgal, Adv.
Mr. E. C. Agrawala, AOR
Mrs. Priya Puri, AOR
Mrs. Arundhati Katju, Adv.
Ms. Ritika Meena, Adv.
Ms. Shristi Borthakur, Adv.
Mr. Vibhav Srivastava, Adv.
Mr. Sharad Kumar Puri, Adv.
Mr. Ankur Sood, AOR
Mr. Vishrov Mukerjee, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Girik Bhalla, Adv.
Mr. Damodar Solanki, Adv.
Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.
Ms. . Rajkumari Divyasana, Adv.
Mr. R.rajaselvan, Adv.
Mr. S. S. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 IA No 121599 of 2024 in Writ Petition (Civil) No 838 of 2019 is allowed. 2 Petitioner No 5 is ordered to be deleted from the array of parties at the risk of the petitioners.
3 The Joint Secretary in the Ministry of New and Renewable Energy has, by a letter dated 1 August 2024, requested an extension of time for submitting the report of the Committee.
54 Time for submission of the report is extended until 31 August 2024. 5 The Union of India shall share a copy of the report with the counsel for the petitioners and other contesting parties.
6 List the Petition and the Appeal on 13 September 2024.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR