Supreme Court - Daily Orders
Jairam Ramesh vs Union Of India on 17 April, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
WP(C) No. 18/2025 etc.
ITEM NO.28 COURT NO.1 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 (Civil) No. 18/2025
JAIRAM RAMESH Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No. 42234/2025 - INTERVENTION APPLICATION)
WITH
W.P.(C) No. 23/2025 (PIL-W)
(IA No. 9175/2025 - EXEMPTION FROM FILING O.T.)
W.P.(C) No. 83/2025 (PIL-W)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 26606/2025)
Date : 17-04-2025 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) :
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Muhammad Ali Khan, Adv.
Mr. Omar Hoda, Adv.
Mr. Amit Bhandari, Adv.
Ms. Eesha Bakshi, Adv.
Mr. Uday Bhatia, Adv.
Mr. Arjun Sharma, Adv.
Ms. Gurbani Bhatia, Adv.
Mr. Kamran Khan, Adv.
Mr. Abishek Jebaraj, AOR
Ms. A. Reyna Shruti, Adv.
Mr. Prashant Bhushan, AOR
Ms. Neha Rathi, Adv.
Ms. Kajal Giri, Adv.
Mr. Kamal Kishore, Adv.
Signature Not Verified
Digitally signed by
Deepak Guglani
Date: 2025.04.19
Mr. Kapil Sibal, Sr. Adv. (N/P)
16:16:42 IST
Reason: Mr. Anuroop Chakravarti, Adv.
Ms. Nida Khan Salim, Adv.
Mr. M.S. Vishnu Sankar, Adv.
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WP(C) No. 18/2025 etc.
Mr. Devendra Upadhyay, Adv.
Ms. Rupali Francesca Samuel, Adv.
Ms. Athira G. Nair, Adv.
M/s. Lawfic, AOR
For Respondent(s) :
Mr. Tushar Mehta, S.G. (N/P)
Mr. Kanu Agrawal, Adv.
Mr. Yashraj Bundela, Adv.
Ms. Rajeshwari Shankar, Adv.
Ms. Sansriti Pathak, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Maninder Singh, Sr. Adv.
Mr. Prateek Kumar, AOR
Mr. Maninder Singh, Sr. Adv.
Mr. Ankit Agarwal, AOR
Ms. Viyushti Rawat, Adv.
Mr. Koustubh Desai, Adv.
Mr. Mehmood Pracha, Adv.
Mr. R.H.A. Sikander, AOR
Mr. Jatin Bhatt, Adv.
Mr. Sanawar, Adv.
Mr. Kshitij Singh, Adv.
Ms. Nujhat Naseem, Adv.
Mr. Sikander, Adv.
Ms. Heema Sahoo, Adv.
Mr. Vipin Singh, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
The learned Senior Advocate appearing for the Election Commission of India prays for and is granted three weeks’ time to file a counter affidavit/reply.
The Union of India will also file its counter affidavit/reply within three weeks from today.
Rejoinder affidavit, if any, may be filed within three weeks from the date of service of counter affidavit/reply. Re-list in the week commencing 21.07.2025. We clarify that the pendency of the present writ petition will 2 WP(C) No. 18/2025 etc. not have any bearing on adjudication of the writ petition(s) pending before the High Court(s), if any.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-CUM-PS ASSISTANT REGISTRAR
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