Supreme Court - Daily Orders
Prakash Singh vs Union Of India on 12 February, 2026
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (CIVIL) NO. OF 2026
[Diary No. 62010/2025]
IN
WRIT PETITION (C) No. 310/1996
KISHORE KRISHNA SWAMY PETITIONER(S)
VERSUS
STATE OF TAMIL NADU RESPONDENT(S)
O R D E R
1. Having briefly heard Mr. Raju Ramachandran, learned Senior Counsel & amicus curiae, Mr. Prashant Bhushan, learned counsel, Ms. Vibha Datta Makhija, learned Senior Counsel for the contempt petitioner, and Mr. P. Wilson, learned Senior Counsel, representing the State of Tamil Nadu, as well as various other counsel representing the other States and different parties, we find it necessary to address the larger issue emerging before us while disposing of the instant contempt petition.
2. The controversy herein showcases a stalemate between various States and the Union Public Service Commission Signature Not Verified (UPSC) in the matter of appointment of regular Directors Digitally signed by ARJUN BISHT Date: 2026.02.13 17:22:49 IST Reason: General of Police in the respective States, strictly in accordance with the guidelines laid down by this Court in 1 Prakash Singh vs. Union of India, (2006) 8 SCC 1.
3. A similar situation arose for the appointment of a DGP in the State of Telangana, which was brought before this Court in Civil Appeal No.800/2026. That dispute has now been effectively addressed through our order dated 05.02.2026, especially the observations and directions contained in paragraph nos. 10 to 12 thereof.
4. In our considered view, those directions ought to be applied generally, across all States facing such like conditions. Accordingly, it is directed that all the States, as well as the UPSC, follow the same procedure going forward.
5. To bring a resolution in the specific dispute highlighted through the instant contempt petition, relating to the appointment of DGP in the State of Tamil Nadu, we similarly direct that the observations and directions given in the order dated 05.02.2026 be duly complied with.
However, keeping in view the peculiar facts and circumstances of that State, we deem it appropriate to permit a small modification in the process, as delineated hereinafter.
6. We are informed that the current acting Director General of Police in the State of Tamil Nadu is also an aspirant for appointment as regular Director General of Police and is one 2 of the eligible officers.
7. That being so, he cannot be included as a Member of the Selection Board in view of the celebrated law laid down by a Constitution Bench of this Court in A.K. Kraipak and others vs. Union of India and others, (1969) 2 SCC 262. However, this anomaly is no reason to reduce the representation of the State of Tamil Nadu in the composition of the Selection Board. In other words, like in any other State, the Government of Tamil Nadu is also entitled to have two representative members on the Selection Board tasked with selecting the Director General of Police for its State.
These two Members would be (i) the Chief Secretary, and (ii) a substitute for the acting Director General of Police, since he cannot be a part of the Selection Board due to the reasons already discussed above.
8. We, thus, grant permission to the State of Tamil Nadu to nominate an officer, preferably of higher or equivalent rank and stature to the Director General of Police, such as an Additional Chief Secretary, as a substitute member in the Selection Board of the UPSC.
9. It appears that one more clarification is required at this stage. Mr. Raju Ramchandran, learned amicus curiae, has rightly pointed out that an officer who has served in any one or more of the following areas for a cumulative period of at least 10 years shall be eligible and qualified to be 3 included in the zone of consideration, subject to other conditions like seniority:
(i) Law & Order District/Zonal/Range;
(ii) Crime Branch/Crime Investigation Department (CID), Crime Against Women Cell (CAW), Economic Offences Wing (EOW), Cyber Crimes Cell, Government Railway Police (GRP), Anti Corruption/Vigilance;
(iii) Intelligence/Special Branch, Counter/Anti-Terror Unit, Security; and
(iv) Deputation to Intelligence Bureau (IB)/Research Analysis Wing (R&AW)/Central Bureau of Investigation (CBI)/National Investigation Agency (NIA)/Enforcement Directorate (ED)/Narcotics Control Bureau (NCB)/Special Protection Group (SPG)/National Security Guards (NSG)/Central Armed Police Forces (CAPFs)/Sardar Vallabhbhai Patel National Police Academy (SVPNPA).
10. We are inclined to accept this submission that the 10 years’ service is the cumulative service in any and all of the above-listed areas. Ordered accordingly.
11. In accordance with the above modifications and clarifications, the State Government is directed to resubmit its revised proposed list of names, as well as nominate the substitute officer for being a Member of the Selection Board, within one week from today. The UPSC shall, within two weeks thereafter, make the final recommendations. The final appointment shall, then, be made forthwith.
412. With these observations and directions, the contempt petition is disposed of.
..........................CJI. (SURYA KANT) ............................J. (JOYMALYA BAGCHI) ...........................J. (VIPUL M. PANCHOLI) NEW DELHI;
FEBRUARY 12, 2026 5 ITEM NO.303 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).310/1996 PRAKASH SINGH & ORS. Petitioner(s) VERSUS UNION OF INDIA Respondent(s) IA No. 278952/2025 - APPLICATION FOR PERMISSION IA No. 167718/2021 - APPLICATION FOR PERMISSION IA No. 18060/2026 - APPLICATION FOR PERMISSION IA No. 4307/2023 - APPLICATION FOR TAKING ON RECORD IA No. 163279/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No. 64527/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 38712/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No. 150155/2023 - APPROPRIATE ORDERS/DIRECTIONS IA No. 106855/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 59862/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 67359/2023 - APPROPRIATE ORDERS/DIRECTIONS IA No. 191779/2023 - APPROPRIATE ORDERS/DIRECTIONS IA No. 79953/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 144787/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 130514/2017 - CLARIFICATION/DIRECTION IA No. 273841/2025 - CLARIFICATION/DIRECTION IA No. 77527/2025 - CLARIFICATION/DIRECTION IA No. 110862/2023 - CLARIFICATION/DIRECTION IA No. 166438/2021 - CLARIFICATION/DIRECTION IA No. 166442/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 158841/2023 - EXEMPTION FROM FILING O.T. IA No. 34/2007 - EXEMPTION FROM FILING O.T. IA No. 47/2015 - EXEMPTION FROM FILING O.T. IA No. 38/2008 - EXTENSION OF TIME IA No. 29/2007 - EXTENSION OF TIME IA No. 37/2008 - EXTENSION OF TIME IA No. 28/2007 - EXTENSION OF TIME IA No. 36/2007 - EXTENSION OF TIME IA No. 27/2007 - EXTENSION OF TIME IA No. 35/2007 - EXTENSION OF TIME IA No. 26/2007 - EXTENSION OF TIME IA No. 25/2007 - EXTENSION OF TIME IA No. 33/2007 - EXTENSION OF TIME IA No. 32/2007 - EXTENSION OF TIME IA No. 150205/2023 - INTERLOCUTARY APPLICATION IA No. 46/2015 - INTERVENTION APPLICATION IA No. 144785/2022 - INTERVENTION APPLICATION IA No. 64347/2022 - INTERVENTION APPLICATION 6 IA No. 60414/2017 - INTERVENTION APPLICATION IA No. 110863/2023 - INTERVENTION APPLICATION IA No. 29597/2019 - INTERVENTION APPLICATION IA No. 191775/2023 - INTERVENTION APPLICATION IA No. 106852/2020 - INTERVENTION/IMPLEADMENT IA No. 77526/2025 - INTERVENTION/IMPLEADMENT IA No. 163331/2021 - INTERVENTION/IMPLEADMENT IA No. 18055/2026 - INTERVENTION/IMPLEADMENT IA No. 184752/2018 - MODIFICATION IA No. 18057/2026 - PASSING APPROPRIATE ORDER OR DECREE UNDER ARTICLE 142 OF THE CONSTITUTION IA No. 18054/2026 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 38716/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 60411/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 49/2016 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 191777/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 115046/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 167711/2021 - STAY APPLICATION WITH W.P.(C) No. 687/2024 (PIL-W) IA No. 284491/2024 - APPROPRIATE ORDERS/DIRECTIONS IA No. 271424/2024 - INTERVENTION APPLICATION Diary No(s). 62010/2025 (PIL-W) Diary No(s). 63060/2025 (PIL-W) CONMT.PET.(C) No. 92/2007 In W.P.(C) No. 310/1996 (PIL-W) CONMT.PET.(C) No. 240/2007 In W.P.(C) No. 310/1996 (PIL-W) W.P.(C) No. 417/2010 (PIL-W) W.P.(C) No. 42/2011 (PIL-W) W.P.(C) No. 317/2013 (PIL-W) FOR ON IA 21241/2014 W.P.(C) No. 286/2013 (PIL-W) W.P.(C) No. 335/2013 (PIL-W) CONMT.PET.(C) No. 235/2014 In W.P.(C) No. 310/1996 (PIL-W) FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 2/2015, FOR ON IA 3/2015, FOR ON IA 4/2015, OR ON IA 5/2016, FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 6/2016, IA No. 1/2015 - INTERVENTION APPLICATION, IA No. 6/2016 - PERMISSION TO APPEAR AND ARGUE IN PERSON, IA No. 2/2015 - PERMISSION TO APPEAR AND ARGUE IN 7 PERSON, CONMT.PET.(C) No. 177/2015 In W.P.(C) No. 310/1996 (PIL-W) T.C.(C) No. 76/2015 (XVI) T.C.(C) No. 75/2015 (XVI) CONMT.PET.(C) No. 1037/2018 in W.P.(C) No. 310/1996 (PIL-W) IA No. 57958/2018 - EXEMPTION FROM FILING O.T. CONMT.PET.(C) No. 534/2019 in W.P.(C) No. 310/1996 (PIL-W) CONMT.PET.(C) No. 535/2019 in W.P.(C) No. 310/1996 (PIL-W) CONMT.PET.(C) No. 1251/2019 in W.P.(C) No. 310/1996 (PIL-W) Diary No(s). 35226/2024 (PIL-W) IA No. 244118/2024 - APPROPRIATE ORDERS/DIRECTIONS IA No. 280375/2024 - EXEMPTION FROM FILING O.T. IA No. 280374/2024 - STAY APPLICATION IA No. 173317/2024 - STAY APPLICATION Diary No(s). 41923/2024 (PIL-W) IA No. 208940/2024 - EXEMPTION FROM FILING O.T. IA No. 208938/2024 - STAY APPLICATION Diary No(s).15328/2025 (PIL-W) Diary No(s).41056/2025 (PIL-W) Diary No(s).42687/2025 (PIL-W) T.C.(C) No.141/2025 (XVI-A) Date : 12-02-2026 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE JOYMALYA BAGCHI HON'BLE MR. JUSTICE VIPUL M. PANCHOLI Mr. Raju Ramachandran, Sr. Adv. (A.C.) Ms. Charu Mathur, Adv. (Co-A.C.) Mr. Aljo K. Joseph, Adv. (C.-A.C.) For Petitioner(s) :Ms. Manju Jetley, AOR Dr. Sushil Balwada, AOR Mrs. Savitri Pandey, Adv.
Mr. Sandiv Kalia, Adv.
8Mr. Ashish Pandey, Adv.
Mr. Vikas Mehta, AOR Mr. Kartik Pandey, Adv.
Ms. Nitika Grover, Adv.
Mr. Ambhoj Kumar Sinha, AOR Mr. Prakash Kumar Singh, AOR By Courts Motion, AOR Mr. Abhimanue Shrestha, AOR M/S. Legal Options, AOR Mr. Shekhar G Devasa, Sr. Adv. Mr. Manish Tiwari, Adv.
Mrs. Thashmitha Muthanna, Adv. Mr. Rakesh Kini, Adv.
Mr. Shashi Bhushan Nagar, Adv. M/s. Devasa & Co., AOR Ms. Bina Madhavan, Adv.
Mr. S. Udaya Kumar Sagar, Adv. Mr. Viplav Kumar, Adv.
M/s. Lawyer S Knit & Co, AOR Mr. Prashant Bhushan, Adv. Mr. Prasanna S., AOR Mr. Rahul Gupta, Adv.
Ms. Injila Muslim Zaidi, Adv. Mr. Maanidi Ashish Reddy, Adv. Ms. Apoorva Singh, Adv.
Mr. Prasanna B, Adv.
Ms. Vibha Datta Makhija, Sr. Adv. Mr. Praveen Gaur, Adv.
Mr. Neaol Sri Lv, Adv.
Ms. Rohini Narayanan, Adv. Mr. M. Veeraragavan, AOR Mr. G. Karthikeyan, Adv.
Mr. Prashant Bhushan, AOR Petitioner-in-person Mr. Himanshu Sharma, AOR Mr. Sandeep Singh, Adv.
Mrs. Aditi Sharma, Adv.
Mr. Arun Kumar Raghav, Adv. Ms. Kamlesh, Adv.
Mr. Mukesh Kumar, AOR Mr. P Santosh Kumar, Adv.
9Ms. Sanjivani Pattjoshi, Adv.
Mr. Aditya Samaddar, AOR Mr. R K Mohit Gupta, Adv.
Mr. Pranab Prakash, AOR Mr. Colin Gonsalves, Sr. Adv. Mr. Kamran Khwaja, Adv.
Mr. Satya Mitra, AOR Ms. Vivya Nagpal, AOR Mr. Ninad Laud, Adv.
Ms. Ishani Shekhar, Adv.
Mr. Ivo M.S. D’Costa, AOR For Respondent(s) :Mr. R Venkataramani, Attorney General for India Mr. K.M. Nataraj, A.S.G. Ms. V. Mohna, Sr. Adv.
Mr. Vinayak Sharma, Adv.
Mr. Tanmay Mehta, Adv.
Mr. Chinmayee Chandra, Adv. Mr. Padmesh Mishra, Adv.
Mr. Prashant Singh-(ii), Adv. Mr. Raman Yadav, Adv.
Mr. Arvind Kumar Sharma, AOR Mr. Chitvan Singhal, Adv.
Ms. Ameyavikrama Thanvi, Adv. Mr. Abhishek Kumar Pandey, Adv. Mr. Kartikay Aggarwal, Adv.
Mr. Rajeev Kumar Dubey, Adv. Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR Mr. R. Ayyam Perumal, AOR M/s. S. Narain & Co., AOR Mr. T. Harish Kumar, AOR Mr. P. Parmeswaran, AOR Mr. Ranjan Mukherjee, AOR Mr. Gunnam Venkateswara Rao, AOR Mr. Lakshmi Raman Singh, AOR Ms. Sushma Suri, AOR Mrs. Anil Katiyar, AOR Mr. Anuvrat Sharma, AOR Mr. Kuldip Singh, AOR Mr. Mohanprasad Meharia, AOR Mr. Radha Shyam Jena, AOR Mr. B. Krishna Prasad, AOR 10 Mr. Ashok Mathur, AOR Mr. Dharmendra Kumar Sinha, AOR Mr. Ashish Prakash, Adv.
M/s. Venkat Palwai Law Associates, AOR Ms. Sumita Hazarika, AOR Mr. Rajesh Srivastava, AOR Mr. Gopal Prasad, AOR Ms. Hemantika Wahi, AOR Mr. Jayant Mohan, AOR Mr. T. V. George, AOR Mr. Anil Shrivastav, AOR Mr. Sidharth Luthra, Sr. Adv. Mr. Guntur Pramod Kumar, AOR Mr. Dhruv Yadav, Adv.
Ms. Prerna Singh, Adv.
Mr. Shreeyash Uday Lalit, Adv. Mr. Karl P Rustomkhan, Adv.
Mr. Sudarshan Singh Rawat, AOR Mr. Arunabh Choudhary, Sr. Adv. Ms. Pallavi Langar, AOR Ms. Pragya Baghel, Adv.
Mr. Sujeet Kumar Chaubey, Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Azmat Hayat Amanullah, AOR Ms. Ruchira Goel, AOR Ms. Disha Singh, AOR Ms. Eliza Barr, Adv.
M/s. Corporate Law Group, AOR Mr. Shuvodeep Roy, AOR Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. Merusagar Samantaray, AOR Mr. Hrishikesh Baruah, AOR Ms. Pragya Agarwal, Adv.
Ms. Nistha Sachan, Adv.
Mr. Utkarsh Dwivedi, Adv.
Mr. Yashaswy Ghosh, Adv.
Mr. Kshitij Singh, Adv.
11Mr. D.S. Naidu, Sr. Adv.
Ms. Devina Sehgal, AOR Mr. Srikanth Varma M., Adv.
Mr. Samir Ali Khan, AOR Mr. Pranjal Sharma, Adv.
Mr. Kamal Mohan Gupta, AOR Ms. Deepanwita Priyanka, AOR Mr. Satyalipsu Ray, Adv.
Mr. Prashant Bhagwati, Adv.
Mr. Kunal Mimani, AOR M/s. K J John And Co, AOR Ms. Patil Rekha Chandra Gouda, AOR Ms. Pragati Neekhra, AOR Mr. B.K. Satija, A.A.G. Mr. Samar Vijay Singh, AOR Ms. Sabarni Som, Adv.
Mr. Aman Dev Sharma, Adv.
Mr. Gaj Singh, Adv.
Mr. Sourabh Dahiya, Adv.
Ms. Subrata Chakraborty, Adv. Mr. Pushkar Sharma, Adv.
Mr. Vikramaditya Chauhan, Adv.
Ms. Swati Ghildiyal, AOR Ms. Aditi Agarwal, Adv.
Mr. Pashupathi Nath Razdan, AOR Mr. Sanjay Kumar Visen, AOR Mr. Rohit Bansal, AOR Mr. M. T. George, AOR Mr. Aman Panwar, A.A.G. Mr. Sanchit Garga, AOR Mr. Kunal Rana, Adv.
Mr. Shashwat Jaiswal, Adv. Mr. Manav Kaushik, Adv.
Mr. Abhinav Kumar, Adv.
Mr. Shantanu Sagar, AOR Mr. Anil Kumar, Adv.
Mr. Gunjesh Ranjan, Adv.
Mrs. Divya Mishra, Adv.
Mr. Prakash Kumar Mangalam, Adv.
12Mr. Manoneet Dwivedi, Adv. Mr. Abhishek Kumar Gupta, Adv. Ms. Anshala Verma, Adv.
Ms. Niharika Rai, Adv.
Ms. Baani Khanna, AOR Mr. V. N. Raghupathy, AOR Mr. Milind Kumar, AOR Mr. Basava Prabhu S Patil, Adv. Gen. (Sr. Adv.) Mr. Sameer Abhyankar, AOR Mr. Krishna Rastogi, Adv.
Mr. Aryan Srivastava, Adv. Mr. Arijeet Shukla, Adv.
Mr. Samarth Kashyap, Adv.
Mr. Shivanandh Lahiri, Adv.
Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Santhosh K, Adv.
Mrs. Devika A.L., Adv.
Ms. Sashi Bala, Adv.
Mr. Praveen Choudhary, Adv.
Mr. Ashok Kumar Singh, AOR Mr. Sunny Choudhary, AOR Mr. Shrirang B. Varma, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv.
Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv. Mr. Prang Newmai, Adv.
Ms. Yanmi Phazang, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.
Ms. Rajkumari Divyasana, Adv.
Mr. Anando Mukherjee, AOR Mr. Avijit Mani Tripathi, AOR Ms. Mithu Jain, AOR Mr. P. V. Yogeswaran, AOR Ms. Nupur Kumar, AOR Mr. Balaji Srinivasan, AOR 13 Mr. Maninderjit Singh Bedi, Sr Adv, (AG) Mr. Dr Abhishek Manu Singhvi, Sr. Adv. Mr. V Giri, Sr. Adv.
Mr. Vivek Jain, D.A.G. Mr. Karan Sharma, AOR Mr. Shiv Mangal Sharma, A.A.G. Ms. Abhinandini Sharma, Adv. Ms. Saubhagya Sundriyal, Adv. Ms. Nidhi Jaswal, AOR Ms. Sharmila Upadhyay, AOR Mr. Sarvjit Pratap Singh, Adv.
Mr. Karan Kapur, Adv.
Mr. Abhishek Gautam, AOR Mr. Sukesh Kumar Mishra, Adv.
Mr. Siddhant Sharma, AOR Mr. Ajay Choudhary, AOR Mr. Rohit K. Singh, AOR Mr. Pritam Bishwas, Adv.
Mr. Yashveer Singh, Adv.
Mr. Kartikey Bansal, Adv.
Mr. C. K. Sasi, AOR Ms. Meena K Poulose, Adv.
Mr. Narendra Kumar, AOR Mr. Mukul Rohatgi, Sr. Adv. Mr. P. Wilson, Sr. Adv.
Mr. Sabarish Subramanian, AOR Mr. Apoorv Malhotra, Adv.
Mr. Vishnu Unnikrishnan, Adv. Mr. Lokesh Krishna, Adv.
Ms. Arpitha Anna Mathew, Adv. Mr. K.S. Badhrinathan, Adv. Ms. Jahnavi Taneja, Adv.
Mr. Veshal Tyagi, Adv.
Mr. Aditya Ojha, Adv.
Mr. Goutham Bhaskar, Adv.
Mr. Saran Raghunandan, Adv. Mr. Aravind, Adv.
Mr. Abhishek, AOR Mr. Gopal Singh, AOR Mr. Manan Verma, AOR Ms. Anubha Dhulia, Adv.
14Mr. Sumit Kumar, Adv.
Mr. Pranjal Tandon, Adv.
Ms. Mansi Diwakar, Adv.
Mr. Aravindh S., AOR Ms. Anika Bansal, Adv.
Ms. Jyotika Sharma, Adv.
Mr. R Venkataramani, Attorney General for India Ms. V Mohana, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR Mr. Chinmayee Chandra, Adv. Mr. Padmesh Mishra, Adv.
Ms. Ameyavikrama Thanvi, Adv. Mr. Chitvan Singhal, Adv.
Mr. Abhishek Kumar Pandey, Adv. Mr. Kartikay Aggarwal, Adv. Mr. Mukesh Kumar Singh, Adv. Mr. Raman Yadav, Adv.
Mr. D. S. Mahra, AOR Ms. G. Indira, AOR M/S. Plr Chambers And Co., AOR Applicant-in-person Mr. Rajiv Kumar Choudhry, AOR Mr. Mukesh Kumar Verma, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Indira Bhakar, Adv.
Mr. Santosh Ramdurg, Adv.
Mr. Yogesh Vats, Adv.
Mr. Shreekant Neelappa Terdal, AOR Mr. R Venkataramani, Attorney General for India Ms. V Mohana, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR Mr. Chinmayee Chandra, Adv. Mr. Padmesh Mishra, Adv.
Ms. Ameyavikrama Thanvi, Adv. Mr. Chitvan Singhal, Adv.
Mr. Abhishek Kumar Pandey, Adv. Mr. Kartikay Aggarwal, Adv. Mr. Mukesh Kumar Singh, Adv. Mr. Raman Yadav, Adv.
Mr. Ajay Pal, AOR Mr. Kaushal Kumar Sharma, Adv. Mr. Aman Karan, Adv.
Mr. Suryansh Singh, Adv.
15Mr. Rohan Jain, Adv.
Ms. Shilpi Chowdhary, AOR Mr. Amarkant Patel, Adv.
Mr. K.K. Sharma, Adv.
Mr. Amankaran, Adv.
Mr. Suryansh Singh, Adv.
Ms. Astha Sharma, AOR Mr. Raju Ramachandran, Adv. Mr. Aljo K. Joseph, AOR Mr. Shruti Narayan, Adv.
Ms. Charu Mathur, Adv.
Mr. Kunal Mimani, AOR Mr. Gurmeet Singh Makker, AOR Ms. Charu Mathur, AOR Mr. Aravindh S., AOR Ms. Anika Bansal, Adv.
Ms. Jyotika Sharma, Adv.
Mr. Sidharth Luthra, Sr. Adv. Mr. Guntur Pramod Kumar, AOR Mr. Dhruv Yadav, Adv.
Ms. Prerna Singh, Adv.
Mr. Shreeyash Uday Lalit, Adv. Mr. Karl P Rustomkhan, Adv.
Ms. Jaikriti S. Jadeja, AOR Ms. G. Indira, AOR Mr. Raj Kamal, AOR Mr. D.K. Sharma, Adv.
Mr. Aseem Atwal, Adv.
Ms. Stuti, Adv.
Mr. Manish Kumar Sharma, Adv. Mr. Harneet Singh, Adv.
Mr. Nimish Chandra, Adv.
Mr. Ratul Sharma, Adv.
Mr. Shakti Bhati, Adv.
Ms. Nupur Kaushik, Adv.
Ms. Astha Sharma, AOR Mr. Soumya Dutta, AOR Mr. Chirag M. Shroff, AOR Ms. Ruchira Goel, AOR 16 Mr. Rakesh K. Sharma, AOR Ms. Swati Ghildiyal, AOR Ms. Aditi Agarwal, Adv.
Ms. Kamakshi S. Mehlwal, AOR Mr. Arunabh Choudhary, Sr. Adv. Ms. Pallavi Langar, AOR Ms. Pragya Baghel, Adv.
Mr. Sujeet Kumar Chaubey, Adv.
Mr. Amrish Kumar, AOR Mr. Rahul Pratap, AOR Ms. Hemantika Wahi, AOR Mr. R Venkataramani, Attorney General for India Mr. K.M. Nataraj, A.S.G. Ms. V. Mohna, Sr. Adv.
Mr. Vinayak Sharma, Adv.
Mr. Tanmay Mehta, Adv.
Mr. Chinmayee Chandra, Adv. Mr. Padmesh Mishra, Adv.
Mr. Prashant Singh-(ii), Adv. Mr. Raman Yadav, Adv.
Mr. Arvind Kumar Sharma, AOR Mr. Chitvan Singhal, Adv.
Ms. Ameyavikrama Thanvi, Adv. Mr. Abhishek Kumar Pandey, Adv. Mr. Kartikay Aggarwal, Adv.
Mr. Manish Kumar, AOR Mr. Divyansh Mishra, Adv.
Mr. Kumar Saurav, Adv.
Mrs. Lalita Kaushik, AOR Mr. Mukesh Kumar, AOR Mr. P Santosh Kumar, Adv.
Ms. Sanjivani Pattjoshi, Adv.
Mr. Hrishikesh Baruah, AOR Ms. Pragya Agarwal, Adv.
Ms. Nistha Sachan, Adv.
Mr. Utkarsh Dwivedi, Adv.
Mr. Yashaswy Ghosh, Adv.
Mr. Kshitij Singh, Adv.
Mr. Maninderjit Singh Bedi, Advocate General Dr Abhishek Manu Singhvi, Sr. Adv.
17Mr. V Giri, Sr. Adv.
Mr. Vivek Jain, D.A.G. Mr. Karan Sharma, AOR Mr. Abhishek Atrey, AOR Mr. Vikas Negi, Adv.
Ms. Vidyottma Jha, Adv.
Mr. Jagdeep Sharma, Adv.
Mr. Navneet Gupta, Adv.
Ms. Devina Sehgal, AOR Intervenor-in-person Mr. Siddhant Kohli, Adv.
Mr. Kautabh Bhattacharjee, Adv. Ms. Garima Jain, AOR UPON hearing the counsel the Court made the following O R D E R Contempt Petition (Civil) No. ……………………/2025 (Diary No. 62010/2025)
1. The Contempt petition is disposed of in terms of the signed order.
2. All pending applications, if any, also stand disposed of.
Rest of the matters
3. List these matters for further directions on 09.03.2026 at 2 p.m. (ARJUN BISHT) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (signed order in Diary No.62010/2025 is placed on the file) 18