Supreme Court - Daily Orders
Karunakar Mahalik vs Union Of India on 17 August, 2021
Bench: Chief Justice, Surya Kant, Aniruddha Bose
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ITEM NO.15 Court 1 (Video Conferencing) SECTION PILW
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) No.1422/2019
KARUNAKAR MAHALIK Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 136154/2020 EXEMPTION FROM FILING O.T. & IA
No.185316/2019 EXEMPTION FROM FILING O.T.)
WITH
SMW(Crl) No. 2/2021 (PILW)
(IA No. 93461/2021 EXEMPTION FROM FILING AFFIDAVIT, IA
No.93464/2021 EXEMPTION FROM FILING O.T., IA No. 93387/2021
INTERVENTION APPLICATION, IA No. 97034/2021 – INTERVENTION/
IMPLEADMENT)
W.P.(C) No. 867/2021 (PILW)
(FOR ADMISSION and IA No.94257/2021PERMISSION TO APPEAR AND ARGUE
IN PERSON)
Date : 17082021 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Rakesh Kumar Khanna, Sr. Adv.
Mr. Durga Dutt, AOR
Mr. Rohit Priyadarshi, Adv.
Mr. Upendra Mishra, Adv.
Mr. Rajesh Rai, Adv.
Dr. Gajendra Prasad Singh, Adv.
Mrs. Nitu Kumari, Adv.
Mr. Priyanshu Upadhyay, Adv.
Mr. Kousik Ghosh, Adv.
Signature Not Verified
Digitally signed by
Vishal Anand
Petitionerinperson
Date: 2021.08.17
17:44:54 IST
Reason:
By Courts Motion
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For Respondent(s)
For UOI Mr. Tushar Mehta, SG
Mr. K.M. Nataraj, ASG
Mr. R. Bala, Sr. Adv.
Mr. D.N. Goburdhan, Adv.
Ms. Shraddha Deshmukh, Adv.
Mr. Rajat Nair, Adv.
Ms. Suhashini Sen, Adv.
Mr. Sidhant Kohli, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Ankur Talwar, Adv.
Mr. B. V. Balaram Das, AOR
Mr. Arvind Kumar Sharma, AOR
For B.C.I. Mr. Manan Kumar Mishra, Sr. Adv.
Mr. S. N. Bhat, AOR
For SCI through Mr. Prashant Singh, AOR
Secretary General
For State of Mr. Abhimanyu Tewari, AOR
Arunachal Pradesh Mz. Eliza Bar, Adv.
For State of Dr. Joseph Aristotle S., AOR
Tamil Nadu Ms. Preeti Singh, Adv.
Ms. Ripul Swati Kumari, Adv.
For States of Mr. Devajit Lon Saikia, AG, Assam
Assam & Mr. Nalin Kohli, Sr. AAG, Assam
Tripura Mr. Shuvodeep Roy, AOR
Mr. Kabir Shankar Bose, Adv.
For State of Mr. Abhinav Mukerji, AOR
Bihar
For State of Goa Mr. Subodh S. Patil, AOR
For State of Ms. Deepanwita Priyanka, Adv.
Gujarat Mr. Aniruddha P. Mayee, AOR
For State of Mr. Anil Grover, Sr.AAG
Haryana Mr. Sanjay Kumar Visen, AOR
Ms. Noopur Singhal, Adv.
Mr. Rahul Khurana, Adv.
Mr. Satish Kumar, Adv.
Mr. Amit Sahni, Adv.
For State Mr. V. N. Raghupathy, AOR
of Karnataka Mr. Md. Apzal Ansari, Adv.
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For State Mr. G. Prakash, AOR
of Kerala Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
For State of Mr. Mrinal Gopal Elker, AOR
MP
For State of Mr. Pukhrambam Ramesh Kumar, AOR
Manipur Ms. Anupama Ngangom, Adv.
Mr. Karun Sharma, Adv.
For State of Mr. Amit Kumar, AG
Meghalaya Mr. Avijit Mani Tripathi, AOR
Mr. Shaurya Sahay, Adv.
Mr. T.K. Nayak, Adv.
For State of Mr. Siddhesh Kotwal, Adv.
Mizoram Ms. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Mr. Nirnimesh Dube, AOR
For State of Ms. K. Enatoli Sema, AOR
Nagaland Mr. Amit Kr. Singh, Adv.
Ms. Chubalemla Chang, Adv.
For State of Mr. Som Raj Choudhury, AOR
Odisha
For State of Mr. Atul Nanda, AG
Punjab Ms. Uttara Babbar, AOR
Mr. Manan Bansal, Adv.
For State of Dr. Manish Singhvi, Sr. Adv.
Rajasthan Mr. Sandeep Kumar Jha, AOR
For State of Mr. Narendra Kumar, AOR
Sikkim Mr. Raghvendra Kumar, Adv.
Mr. Anand Kumar Dubey, Adv.
Mr. Nishant Verma, Adv.
For State of Mr. S. Udaya Kumar Sagar, AOR
Telangana Ms. Sweena Nair, Adv.
For State of UP Ms. Garima Prasad, AAG
Mr. Pradeep Misra, Adv.
Mr. Suraj Singh, Adv.
Mr. Manoj Kr. Sharma, Adv.
Mr. Bhuwan Chandra, Adv.
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Ms. Ruchira Goel, AOR
For State of Mr. Ankur Prakash, AOR
Uttarakhand Mr. Ashutosh Kumar Sharma, Adv.
For Impleader Dr. Sushil Balwada, AOR
Mr. Sandiv Kalia, Adv.
Ms. Reena Rao, Adv.
Mr. Satbir Singh Pillania, Adv.
Mr. Upendra Narayan Mishra, Adv.
For Intervenor Mr. Anand S. Jondhale, Adv.
Mr. Abdul Qadir, Adv.
Mr. Sunil Prem Lalla, Adv.
Ms. Yashoda Jondhale, Adv.
Mr. Atiqur Rahman Siddiqui, Adv.
Mr. Gulfeshan Javed, Adv.
Mr. Satish Pandey, AOR
For Impleader Mr. Arvind Kumar Sharma, AOR
For Intervenor Mr. V. K. Biju, AOR
Mr. Amlendu Kumar Akhilesh Kumar Jha, Adv.
Mr. Shaji George, Adv.
For State of Mr. Rajiv Ranjan, AG
Jharkhand Mr. Arunabh Chowdhury, AAG
Mr. Krishnaraj Thaker, AAG
Ms. Pragya Baghel, Adv.
Ms. Pallavi Langar, AOR
Mr. Kumar Anurag Singh, Adv.
For State of Mr. Mahfooz A. Nazki, AOR (Not Present)
Andhra Pradesh
For Intervenor Ms. Mayuri Raghuvanshi, AOR
(All India Judges Mr. Vyom Raghuvanshi, Adv.
Association) Ms. Purvat Wali, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Heard Mr. Tushar Mehta, learned Solicitor General appearing for the Union of India and learned counsel appearing for the States.
5Learned Solicitor General has drawn our attention to the counter affidavit filed by the Union of India on 1492020. During the course of hearing, learned counsel appearing for the States of Manipur, Jharkhand & Gujarat state that they have filed their respective Counter Affidavits yesterday. Learned counsel appearing for the State of Kerala prays for and is granted 10 days’ time from today to file counter affidavit, subject to the condition that the said State shall pay costs of Rs.1,00,000/ to be deposited with the Supreme Court Bar Association Advocates’ Welfare Fund.
The remaining States which have not filed their counter affidavits so far shall also file the same within a period of 10 days from today, subject to deposit of costs of Rs.1,00,000/ with the Supreme Court Bar Association Advocates’ Welfare Fund, failing which we would be compelled to seek the presence of the Chief Secretaries of the concerned States.
Mr. Manan Kumar Mishra, learned Senior counsel appearing for the Bar Council of India is also permitted to file affidavit and suggestions on this issue and one week’s time is granted for the said purpose.
List the matters after 10 days.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)