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Jagdeep Singh Puri vs Union Of India on 19 February, 2019

Bench: S.A. Bobde, Sanjay Kishan Kaul, Deepak Gupta

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                                   IN THE SUPREME COURT OF INDIA
                                    CIVIL ORIGINAL JURISDICTION

                              WRIT PETITION (CIVIL) NO. 329 OF 2018

                         JAGDEEP SINGH PURI                   ..      PETITIONER(S)

                                                      VERSUS
                         UNION OF INDIA & ORS.                ..      RESPONDENT(S)
                                                O R D E R

Application for impleadment filed by SGPC is allowed whereas no orders on other applications for intervention and impleadment and the same are disposed of as such.

We have heard the matter on several occasions. The main prayer of the petitioner is that the Government of India should lay down norms in respect of Sikhs when they participate in competitions even if the events are private.

We find that it would be appropriate if the Signature Not Verified petitioner is permitted to make a Digitally signed by CHARANJEET KAUR Date: 2019.02.25 17:18:48 IST Reason: representation to the Government of India in this regard.

We, accordingly, direct the petitioner to make a representation to the Ministry of Youth affairs and Sports, Government of India, which shall decide the representation after giving a hearing to the petitioner and, in addition, SGPC, which can throw light on the subject, within one year of making the representation.

We are grateful to Mr. C.U. Singh and Mr. Subrat Birla,learned Amici Curiae for giving valuable assistance in the matter. The writ petition is disposed of accordingly.

..................J. [ S.A. BOBDE ] .....................J. [ SANJAY KISHAN KAUL ] ....................J. [ DEEPAK GUPTA ] NEW DELHI, FEBRUARY 19, 2019.

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ITEM NO.5              COURT NO.3               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).     329/2018

JAGDEEP SINGH PURI                                      Petitioner(s)

                                    VERSUS

UNION OF INDIA & ORS.                              Respondent(s)

(WITH APPLN(S). FOR IMPLEADMENT,INTERVENTION,INTERVENTION ALONG WITH PERMISSION TO APPEAR IN PERSON, PERMISSION TO FILE ADDITIONAL DOCUMENTS & EXEMPTION FROM FILING O.T.) Date : 19-02-2019 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. C.U. Singh, Sr. Adv.(AC) Mr. Subrat Birla, Adv. (A.C.) For Petitioner(s) Mr. R.S. Suri, Sr. Adv.

Mr. Luqman S. Hasan, Adv. Mr. Varun Khanna, Adv.

Ms. Kriti Chopra, Adv.

Mr. Aditya Giri, Adv.

Mr. Abhishek Singh, AOR For Respondent(s) Mr. Tishampati Sen, AOR Ms. Jasleen Chahal, Adv. Mr. Abinash Kumar Mishra, AOR Mr. Satinder S Gulati, Adv. Mr. Kamaldeep Gulati, AOR Ms. Reshmi Rea Sinha,AOR Mr. Charanpal Singh Bagri., Adv. Ms. Gurjit Kaur Bagri, Adv.

Mr. Anilendra Pandey, AOR Ms. Kiran Suri, Sr. Adv.

Ms. Bharti Tyagi, Adv.

Mr. Ashok Panigrahi, Adv. Mr. S. Vinay Ratnakar, Adv. Mr. Anmol Tayal, Adv.

Mr. Raj Bahadur, Adv.

Mr. Arvind Kr. Sharma, Adv.

Mr. Amritpal Singh Khalsa, In person UPON hearing the counsel the Court made the following O R D E R Application for impleadment filed by SGPC is allowed whereas no orders on other applications for intervention and impleadment and the same are disposed of as such.

The writ petition is disposed of in terms of the signed order.

All other pending applications stand disposed of.

[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] 4