Supreme Court - Daily Orders
N. Ravi vs Speaker,Legislative ... on 12 October, 2023
Bench: Sanjay Kishan Kaul, B.R. Gavai, Surya Kant
WPR 206-210/2003
ITEM NO.702 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Criminal) Nos.206-210/2003
N. RAVI & ORS. Petitioner(s)
VERSUS
SPEAKER, LEGISLATIVE ASSEMBLY,CHENNAI&ORS Respondent(s)
WITH W.P.(C) No.508/2003 (X)
Date : 12-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Parties Mr. R. Venkataramani, AG
Mr. Harish N. Salve, Sr. Adv.
Mrs. Aparajita Singh, Sr. Adv.
Mr. Bhargava V. Desai, AOR
Ms. Devina Bhandari, Adv.
Mr. Tushar Mehta, SG
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Shantanu Sharma, Adv.
Signature Not Verified
Mr. Digvijay Dam, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2023.10.20
Page 1 of 3
16:53:03 IST
Reason:
WPR 206-210/2003
Mr. Madhav Sinhal, Adv.
Mr. Arvind Kumar Sharma, AOR
Mrs. Anil Katiyar, AOR
Mr. P.N. Puri, AOR
Mrs. Reeta Dewan Puri, Adv.
Mr. Ravinder Pratap Singh, Adv.
Mr. Kapil Sibal, Sr. Adv.
Ms. Devyani Gupta, Adv.
Ms. Aparajita Jamwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 On the request of Mr Tushar Mehta, Solicitor General, the Union of India is impleaded as a party.
2 Issue notice to the newly impleaded party.
3 Mr Tushar Mehta, Solicitor General, states that no further notice is required and waives service of notice.
4 We request the Attorney General for India to assist the Court.
5 In order to facilitate the submissions before the Bench, it has been agreed that Ms Devyani Gupta and Ms Purnima Krishna, counsel, shall act as the nodal counsel. They shall put together a common compilation of the submissions, pleadings, documents and precedents in terms of the Circular dated 22 August 2023 issued for regulating the course of submissions in larger Bench cases.
6 The Registry shall provide the updated soft copy of the paper books to all AORs and nodal counsel on or before 21 October 2023.
Page 2 of 3WPR 206-210/2003 7 The nodal counsel shall prepare the soft copies of the common compilations on or before 20 November 2023. The common compilations shall be made available to all the parties. Written submissions shall be furnished to the nodal counsel on or before 4 December 2023. The compilations together with the written submissions shall be in the electronic form and shall be emailed to the Court Master at [email protected] on or before 5 December 2023.
8 List the matters for hearing in the first week of March 2024 tentatively before an appropriate Bench.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
Page 3 of 3