Supreme Court - Daily Orders
The Hon’Ble Speaker, Rajasthan ... vs Prithviraj Meena on 23 July, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
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MOST URGENT
ITEM NO.2 Court 2 (Video Conferencing) SECTION XV
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). 8778/2020
(Arising out of impugned final judgment and order dated 21-07-2020
in DBCWP No. 7451/2020 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
THE HON’BLE SPEAKER, RAJASTHAN LEGISLATIVE
ASSEMBLY Petitioner(s)
VERSUS
PRITHVIRAJ MEENA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.66836/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.66838/2020-EXEMPTION FROM
FILING O.T. and IA No.66842/2020-APPLICATION FOR EXEMPTION FROM
FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )
Date : 23-07-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
Counsel for the
parties Mr. Kapil Sibal,Sr.Adv.
Mr. Vivek Tankha,Sr.Adv.
Mr. Sunil Fernandes,Adv.
Mr. Rahul Kaushik,Adv.
Mr. Mohammad Nizam Pasha,Adv.
Ms. Nupur Kumar,Adv.
Mr. Muhammad Ali Khan,Adv.
Mr. Prateek Kasliwal,Adv.
Mr. Prastut Dalvi,Adv.
Mr. Omar Hooda,Adv.
Ms. Aishwarya Mohapatra,Adv.
Mr. Harish Salve,Sr.Adv.
Mr. Mukul Rohtgi,Sr.Adv.
Signature Not Verified
Mr. S. Hari Haran,Adv.
Digitally signed by
MUKESH KUMAR
Date: 2020.07.23
Ms. Jaikriti S. Jadeja,Adv.
17:27:23 IST
Reason: (For Respondent Nos.1,2,4,8,9,13)
Mr. Devdatt Kamat,Sr.Adv.
Mr. Varun K. Chopra,Adv.
Mr. Rajesh Inamdar,Adv.
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Mr. Aditya,Adv.
Mr. Javedur Rehman,Adv.
Mr. Gurtejpal Singh,Adv.
For Ms. VKC Law Officers
(For Respondent No. 20)
Mr. Alok Gupta, Adv.
(Appearance slip not given)
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned senior counsel appearing for the parties at length.
The case requires prolonged hearing so as to decide the question of jurisdiction. However, prayer is made that the High Court should not pass an order on which it has heard the matter and reserved the order.
As the High Court has already heard the matter after prolonged arguments and reserved the order, we are not staying the passing of the order, however, whatever order is passed, shall be ultimately subject to the outcome of this petition.
List on Monday, the 27th of July, 2020 for further hearing. (NARENDRA PRASAD) (JAYANT KUMAR ARORA) (JAGDISH CHANDER) AR-CUM-PS COURT MASTER ASSISTANT REGISTRAR