Supreme Court - Daily Orders
Union Of India vs Ketan on 19 May, 2020
Bench: D.Y. Chandrachud, Hemant Gupta, Ajay Rastogi
SLP(C) D.6040/2020
1
ITEM NO.9 Virtual Court 3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.6040/2020
(Arising out of impugned final judgment and order dated 22-03-2018
in WP(C) No. 3073/2017 22-03-2018 in WP(C) No. 3074/2017 22-03-2018
in WP(C) No. 3075/2017 22-03-2018 in WP(C) No. 3076/2017 22-03-2018
in WP(C) No. 3077/2017 22-03-2018 in WP(C) No. 3078/2017 22-03-2018
in WP(C) No. 3079/2017 22-03-2018 in WP(C) No. 3080/2017 22-03-2018
in WP(C) No. 3081/2017 22-03-2018 in WP(C) No. 3082/2017 22-03-2018
in WP(C) No. 3083/2017 22-03-2018 in WP(C) No. 3084/2017 passed by
the High Court of Delhi at New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
KETAN & ORS. Respondent(s)
(With appln.(s) for interim relief, c/delay in filing SLP,
exemption from filing c/c of the impugned judgment and permission
to file additional documents/facts/Annexures)
Date : 19-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Sanjay Jain, ASG
Ms. Swati Ghirdiyal, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Sanjay Hegde, Sr. Adv.
Mr. Vikram Hegde, Adv.
Mr. Prateek Chadha, Adv.
Mr. Shantanu Lakhotia, Adv.
Signature Not Verified Mr. M.A. Aruneshe, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2020.05.19
Ms. Hima Lawrence, AOR
16:52:01 IST
Reason:
SLP(C) D.6040/2020
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No 25622-25624 of 2017.
There shall be a stay of the operation of the impugned order dated 22 March 2018 passed by the High Court of Delhi in WP Nos 3073-3084 of 2017.
Mr. Sanjay Hegde, learned senior counsel appearing on behalf of respondent No 9 states that the other private respondents to these proceedings are intervening in the civil appeal arising out of SLP (C) No 25622-25624 of 2017. Liberty to serve the learned counsel who have entered appearance on behalf of the private respondents in the above mentioned civil appeal.
Liberty to mention for expedited hearing. Mr. Sanjay Hegde submits that he has no objection if the hearing takes place through video conferencing.
(Chetan Kumar) (Saroj Kumari Gaur)
A.R.-cum-P.S. Court Master