Supreme Court - Daily Orders
Udaipur Chambers Of Commerce And ... vs Union Of India on 4 January, 2022
Bench: D.Y. Chandrachud, A.S. Bopanna
SLP(C) 37326/2017
1
ITEM NO.15+31 Court 4 (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.37326/2017
(Arising out of impugned final judgment and order dated 24-10-2017
in DBCWP No.14578/2016 passed by the High Court of Judicature for
Rajasthan at Jodhpur)
UDAIPUR CHAMBERS OF COMMERCE AND INDUSTRY & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for IA No.27874/2018 - APPLICATION FOR
TRANSPOSITION, IA No.35297/2020 - DELETING THE NAME OF
PETITIONER/RESPONDENT, IA No.81263/2019 - STAY APPLICATION and IA
No.182897/2018 - VACATING STAY)
WITH W.P.(C) No.1309/2021 (X)
(With appln.(s) for IA No.156344/2021-EX-PARTE STAY and IA
No.156346/2021-EXEMPTION FROM FILING AFFIDAVIT)
W.P.(C) No.1119/2021 (X)
(With appln.(s) for IA No.130657/2021 - EXEMPTION FROM FILING O.T.
and IA No. 130656/2021 - STAY APPLICATION)
W.P.(C) No.1076/2021 (X)
(With appln.(s) for IA No.123646/2021 - STAY APPLICATION)
S.L.P.(C) Nos.3150-3155/2018 (XV)
(With appln.(s) for VACATING STAY ON IA 186361/2019)
S.L.P.(C) Nos.3377-3382/2018 (XV)
(With appln.(s) for VACATING STAY ON IA 186368/2019)
S.L.P.(C) No.9240/2018 (XV)
S.L.P.(C) No.11041/2018 (XV)
(With appln.(s) for STAY APPLICATION ON IA 76693/2019 and VACATING
STAY ON IA 186424/2019)
S.L.P.(C) Nos.8683-8684/2019 (XII)
S.L.P.(C) No.11854/2019 (III)
S.L.P.(C) No.10166/2019 (III)
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2022.01.04
16:32:18 IST
Reason:
SLP(C) 37326/2017
2
W.P.(C) No.827/2020 (X)
(With appln.(s) for IA No.75128/2020 - STAY APPLICATION)
S.L.P.(C) No.13066/2021 (XV)
(FOR I.R.)
W.P.(C) No.1323/2021 (X)
(With appln.(s) for IA No.158558/2021-EX-PARTE STAY and IA
No.158561/2021-EXEMPTION FROM FILING AFFIDAVIT)
W.P.(C) No.1370/2021 (X)
(With appln.(s) for IA No.165991/2021 – EXEMPTION FROM FILING O.T.
and IA No.165990/2021 – APPROPRIATE ORDERS/DIRECTIONS)
Date : 04-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Balbir Singh, ASG
Mr. Rupesh Kumar, Adv.
Mr. Mukesh Kumar Maroria, AOR
Ms. Nisha Bagchi, Adv.
Ms. Binu Tamta, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Bhuvan Mishra, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Kartik Seth, Adv.
Ms. Shriya Gilhotra, Adv.
Ms. Garima Saxena, Adv.
M/s. Chambers of Kartik Seth
Mr. Anand Varma, AOR
Ms. Apoorva Pandey, Adv.
Mr. Ajit Sharma, AOR
Mr. Sriram P., AOR
Mr. B. Krishna Prasad, AOR
SLP(C) 37326/2017
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Dr. Manish Singhvi, Sr. Adv.
Mr. Yudhvir Dalal, Adv.
Mr. Dushyant Tiwari, Adv.
Mr. Apurv S., Adv.
Mr. Preveen Bhatia, Adv.
Mr. Omprakash Ajitsingh Parihar, AOR
For Respondent(s) Mr. Balbir Singh, ASG
Mr. Mukesh Kumar Maroria, AOR
Ms. Nisha Bagchi, Adv.
Ms. Binu Tamta, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Bhuvan Mishra, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. Ajitesh Dayal Singh, Adv.
Mr. M.P. Devanath, AOR
Mr. E.C. Agrawala, AOR
Ms. Deepanwita Priyanka, AOR
Mr. B. Krishna Prasad, AOR
Ms. Mrinal Elker Mazumdar, Adv.
Mr. Nikhil Jain, Adv.
Mr. Manish Yadav, Adv.
Mr. Anil Grover, Sr. AAG
Mr. Ajay Bansal, AAG
Ms. Noopur Singhal, Adv.
Mr. Rahul Khurana, Adv.
Mr. Satish Kumar, Adv.
Mr. Sanjay Kumar Visen, Adv.
Mr. Sanjeev Prakash Upadhyay, Adv.
Mr. Gaurav Yadava, Adv.
Ms. Veena Bansal, Adv.
SLP(C) 37326/2017
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UPON hearing the counsel the Court made the following
O R D E R
WP(C) No 1309/2021, WP(C) No 1119/2021, WP(C) No 1076/2021, WP(C) No 827/2020, WP(C) No 1323/2021 and WP(C) No 1370/2021 1 We are not inclined to entertain the petitions under Article 32 of the Constitution in the first instance before this Court. The petitioners have an alternate and efficacious remedy of moving the concerned High Courts under Article 226 of the Constitution.
2 The Petitions are accordingly dismissed, leaving it open to the petitioners to pursue their remedies in accordance with law.
3 Pending applications, if any, stand disposed of.
SLP(C) No 37326/2017, SLP(C) Nos 3150-3155/2018, SLP(C) Nos 3377- 3382/2018, SLP(C) No 9240/2018, SLP(C) No 11041/2018, SLP(C) Nos 8683-8684/2019 and SLP(C) No 13066/2021 1 List the Special Leave Petitions for final disposal on 22 February 2022.
SLP(C) No 11854/2019 and SLP(C) No 10166/2019 1 List the Special Leave Petitions on 17 January 2022.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master