Supreme Court - Daily Orders
Kanwaljit Singh Bajwa vs Honble Punjab And Haryana High Court At ... on 17 November, 2021
Bench: M.R. Shah, Sanjiv Khanna
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS. 3960-3965 OF 2018
IN
CIVIL APPEAL NOS. 5518-5523/2017
KANWALJIT SINGH BAJWA & ORS. Petitioner(s)
VERSUS
HONBLE PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH
THROUGH ITS REGISTRAR & ORS. Respondent(s)
WITH
R.P.(C) Nos. 3966-3971/2018 in C.A. Nos. 5518-5523/2017
Diary No(s). 45113/2018
SLP(C) No. 24698/2019
O R D E R
Review Petition (C) Nos. 3960-3965 OF 2018 in Civil Appeal Nos. 5518-5523/2017:
We have heard Mr. Nidhesh Gupta, learned Senior Counsel for the petitioners and Mr. Ajit Kr. Sinha, learned Senior Counsel for the respondents.
Having heard the learned counsel appearing for the respective parties at length, we see no reason to review the judgment and order passed by this Court in exercise of review jurisdiction. This Court has, in extenso, dealt with all the contentions and submissions and laid down the law.Signature Not Verified
Digitally signed by R Natarajan Date: 2021.11.20 12:49:10 IST
In that view of the matter, the Review Petitions are devoid of Reason: merit and the same deserves to be dismissed and are, accordingly, dismissed.2
R.P.(C) Nos. 3966-3971/2018 in C.A. Nos. 5518-5523/2017:
Heard Mr. Neeraj Jain, learned Senior Counsel for the petitioners and Mr. Ajit Kr. Sinha, learned Senior Counsel for the respondents.
From the judgment and order passed by this Court sought to be reviewed (Para 64 onwards), it is very clear that the case of the petitioners were dealt with and considered on merits. Therefore, it is not open for the petitioners now to re-agitate the same which had been considered by this Court in detail. These review petitions are thoroughly misconceived and the same deserves to be dismissed and are, accordingly, dismissed. Diary No(s). 45113/2018 in C.A. No. 5518/2017: Heard Mr. P.S. Patwalia, learned Senior Advocate appearing on behalf of the respective applicant(s), seeks permission to withdraw the present applications with liberty to initiate appropriate fresh proceedings in the disposed of matters either by way of review and/or any other relief(s).
Without expressing anything on such applications, we permit the withdrawal of the present applications with the above liberty to initiate appropriate proceedings, if permissible, under the law. SLP(C) No. 24698/2019:
During the course of hearing, we have been informed that the Writ Petition is pending before the High Court and even the review applications in the case of Punjab & Haryana High Court has been dismissed. Now, Mr. M.C.Dhingra, learned counsel appearing on behalf of the petitioners seeks permission to withdraw the present Special Leave Petition. However, it is requested to request the 3 High Court to decide and dispose of the Writ Petition at the earliest.
In view of the above, the present Special Leave Petition stands dismissed as withdrawn.
Considering the fact that the dispute is with respect to the inter se seniority of the judicial officers, which might have a far-reaching implication and the Writ Petition is of the year 2015, we request the High Court to finally decide and dispose of the Writ Petition at the earliest, preferably, within a period of six months from the date of receipt of the present order.
.......................... J.
(M.R. SHAH) .......................... J.
(SANJIV KHANNA) New Delhi;
November 17, 2021.4
ITEM NO.10 COURT NO.13 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 3960-3965/2018 in C.A. No. 5518-5523/2017 (Arising out of impugned final judgment and order dated 03-10-2018 in C.A. No. No. 5518/2017 03-10-2018 in C.A. No. No. 5519/2017 03- 10-2018 in C.A. No. No. 5520/2017 03-10-2018 in C.A. No. No. 5521/2017 03-10-2018 in C.A. No. No. 5522/2017 03-10-2018 in C.A. No. No. 5523/2017 passed by the Supreme Court Of India) KANWALJIT SINGH BAJWA & ORS. Petitioner(s) VERSUS HONBLE PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH THROUGH ITS REGISTRAR & ORS. Respondent(s) WITH R.P.(C) No. 3966-3971/2018 in C.A. No. 5518-5523/2017 (IV) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 185141/2018) Diary No(s). 45113/2018 (IV) FOR APPLICATION FOR PERMISSION ON IA 174068/2018 FOR INTERVENTION/IMPLEADMENT ON IA 174069/2018 FOR MODIFICATION OF COURT ORDER ON IA 174072/2018 SLP(C) No. 24698/2019 (IV-B) (IA No.157300/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 17-11-2021 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE SANJIV KHANNA For Parties: Mr. P.S. Patwalia, Sr. Adv.
Ms. Natasha, Adv.
Mr. Vanshdeep Dalmia, AOR Mr. Nidhesh Gupta, Sr. Adv.
Ms. Pallavi Singh, Adv.
Ms. Vriti Gujral, Adv.
Ms. Japneet Kaur, Adv.
Mr. G. Balaji, AOR Mr. Tarjit Singh Mohikara, Adv.
Mr. Satish Kumar, AOR 5 Mr. T. V. S. Raghavendra Sreyas, AOR Mr. Ajit Kr. Sinha, Sr. Adv.
Mr. Ashok Mathur, AOR Mr. Ajay Bansal, Adv.
Mr. Kuldip Singh, AOR Mr. Gaurav Yadava, Adv.
Ms. Veena Bansal, Adv.
Ms. Ranjeeta Rohatgi, AOR Mr. Shubham Bhalla, AOR Mr. M. C. Dhingra, AOR Ms. Shobha Gupta, Adv.
Mr. Gaurav Dhingra, Adv.
UPON hearing the counsel the Court made the following O R D E R Review Petition (C) Nos. 3960-3965 OF 2018 in Civil Appeal Nos. 5518-5523/2017:
The Review Petitions are devoid of merit and the same deserves to be dismissed and are, accordingly, dismissed in terms of the signed order.
R.P.(C) Nos. 3966-3971/2018 in C.A. Nos. 5518-5523/2017: Delay, if any, is condoned.
The review petitions are thoroughly misconceived and the same deserves to be dismissed and are, accordingly, dismissed in terms of the signed order.
Diary No(s). 45113/2018 in C.A. No. 5518/2017: The present applications are withdrawn in terms of the signed order.
SLP(C) No. 24698/2019:
The present Special Leave Petition stands dismissed as withdrawn in terms of the signed order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER
(Signed order is placed on the file)