Supreme Court - Daily Orders
State Of Bihar And Ors. Etc. Etc. vs Confederation Of Indian Alcoholic ... on 14 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NOS. 2089-2090 OF 2016
STATE OF BIHAR & ORS. ETC. PETITIONER(S)
VERSUS
ABHAY KUMAR MISHRA AND ORS. ETC. RESPONDENT(S)
O R D E R
As identical issue is pending for consideration before this Court, it is appropriate that the writ petition(s) filed before the High Court, needs to be transferred and heard alongwith SLP(C) Nos. 29749-29763 of 2016. Ordered accordingly.
The transfer petitions are allowed accordingly. Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J. Signature Not Verified
(C.T. RAVIKUMAR) Digitally signed by NEW DELHI FEBRUARY 14, 2022.
NEETU KHAJURIA Date: 2022.02.21 16:56:31 IST Reason:
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ITEM NO.19+20 Court 3 (Video Conferencing) SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 29749- 29763/2016 (Arising out of impugned final judgment and order dated 30-09-2016 in CWJC No. 6675/2016 30-09-2016 in CWJC No. 6674/2016 30-09-2016 in CWJC No. 8188/2016 30-09-2016 in CWJC No. 6982/2016 30-09-2016 in CWJC No. 7019/2016 30-09-2016 in CWJC No. 7020/2016 30-09-2016 in CWJC No. 7021/2016 30-09-2016 in CWJC No. 7022/2016 30-09-2016 in CWJC No. 7880/2016 30-09-2016 in CWJC No. 6676/2016 30-09-2016 in CWJC No. 6677/2016 30-09-2016 in CWJC No. 6707/2016 30-09-2016 in CWJC No. 6988/2016 30-09-2016 in CWJC No. 7018/2016 30-09-2016 in CWJC No. 7804/2016 passed by the High Court Of Judicature At Patna) STATE OF BIHAR AND ORS. ETC. ETC. Petitioner(s) VERSUS CONFEDERATION OF INDIAN ALCOHOLIC BEVERAGE COMPANIES AND ANR. ETC. ETC. & ORS. Respondent(s) IA No. 31966/2019 - CLARIFICATION/DIRECTION IA No. 30423/2017 - IA FOR IMPLEADMENT & DIRECTION IA No. 31963/2019 - INTERVENTION/IMPLEADMENT IA No. 78407/2017 - INTERVENTION/IMPLEADMENT IA No. 78410/2017 - PERMISSION TO FILE APPLICATION FOR DIRECTION) WITH T.P.(C) No. 2089-2090/2016 (XVI-A) IA No. 1/2016 - EX-PARTE STAY) W.P.(C) No. 1153/2021 (X) (FOR EXEMPTION FROM FILING O.T. ON IA 136422/2021 IA No. 136422/2021 - EXEMPTION FROM FILING O.T.) SLP(Crl.) No(s). 262/2017 (IA No. 599/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 598/2017 - EXEMPTION FROM FILING O.T.) Date : 14-02-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Nakul Dewan, Sr. Adv.
Mr. Aashish Gupta, Adv.
Mr. Aditya Mukherjee, Adv.3
Mr. Alind Chopra, Adv.
Ms. Sadhika Gulati, Adv.
Mr. Rohan Naik, Adv.
Ms. Smriti Kalra, Adv.
Mr. S. S. Shroff, AOR Mr. Samir Ali Khan, AOR Mr. Ranjit Kumar, Sr. Adv.
Mr. Rishi K. Awasthi, Adv.
Ms. Ritu Arora, Adv.
Mr. Prashant Kumar, Adv.
Mr. Piyush Vatsa, Adv.
Mr. Sumeet Raj, Adv.
Ms. Yukti Anand, Adv.
Mr. Avinash Ankit, Adv.
Mr. Santosh Kumar - I, AOR For Respondent(s) Mr. Santosh Kumar - I, AOR Mr. T. Mahipal, AOR Mr. Ajay Bhargva, Adv.
Ms. Vanita Bhargva, Adv.
Ms. Trishala Trivedi, Adv. M/S. Khaitan & Co., AOR Mr. Senthil Jagadeesan, AOR Mr. Arun K. Sinha, AOR Mr. Nakul Dewan, Sr. Adv.
Mr. Aashish Gupta, Adv.
Mr. Aditya Mukherjee, Adv. Mr. Alind Chopra, Adv.
Ms. Sadhika Gulati, Adv.
Mr. Rohan Naik, Adv.
Ms. Smriti Kalra, Adv.
Mr. S. S. Shroff, AOR Mr. Tushar Mehta, Ld. ASG Mr. R. Bala, Sr. Adv.
Mr. Gurmeet Singh Makker, AOR Mr. Rajat Nair, Adv.
Mr. Anmol Chandan, Adv.
Mr. Sachin Sharma, Adv.
Mr. Manan Popli, Adv.
Ms. Meera Patel, Adv.
Mrs. Sudha Gupta, AOR Mr. Rajeev Yadav, Adv.4
Mr. Chandan Kumar, AOR Mr. Anil Kumar, Adv.
Mr. Vijay Sharma, Adv.
Mr. Varinder Kumar Sharma, AOR Mr. Gaurav Goel, AOR UPON hearing the counsel the Court made the following O R D E R T.P.(C) NOS. 2089-2090 OF 2017 The transfer petitions are allowed in terms of the signed order.
Pending applications, if any, stand disposed of.
SLP (C) No(s). 29749-29763/2016, W.P.(C) No. 1153/2021 AND SLP(Crl.) No(s). 262/2017 As prayed by learned counsel for the respondent in W.P(C) No. 1153 of 2021, three weeks' time is granted to file reply affidavit, and thereafter, one week's time to file rejoinder affidavit, if any.
List all these matters in the first week of April, 2022.
In the meantime, the parties are free to exchange pleadings, if any.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]