Supreme Court - Daily Orders
The State Of Chhattisgarh vs Arun Kumar Sharma on 30 September, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
SLP(C) No(s). 7263/2022 etc.
ITEM NO.6 COURT NO.11 SECTION IV-C
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). 7263/2022
(Arising out of impugned final judgment and order dated 25-01-2022
in WA No. 209/2021 passed by the High Court Of Chhatisgarh At
Bilaspur)
THE STATE OF CHHATTISGARH & ORS. Petitioner(s)
VERSUS
ARUN KUMAR SHARMA Respondent(s)
(FOR ADMISSION and I.R. and IA No.58129/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.58128/2022-EXEMPTION FROM
FILING O.T.
IA No. 58129/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 58128/2022 - EXEMPTION FROM FILING O.T.) WITH Diary No(s). 9556/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.108813/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.108812/2022-EXEMPTION FROM FILING O.T. and IA No.108811/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9602/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.105053/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105050/2022-EXEMPTION FROM FILING O.T. and IA No.105048/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9617/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106172/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106173/2022-EXEMPTION FROM FILING O.T. and IA No.106171/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9622/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.105898/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105897/2022-EXEMPTION FROM Signature Not Verified FILING O.T. and IA No.105896/2022-CONDONATION OF DELAY IN Digitally signed by SONIA BHASIN Date: 2022.10.01 REFILING / CURING THE DEFECTS) 14:35:23 IST Reason:
Diary No(s). 9762/2022 (IV-C) 1 SLP(C) No(s). 7263/2022 etc. (FOR ADMISSION and I.R. and IA No.106131/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106133/2022-EXEMPTION FROM FILING O.T. and IA No.106130/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9772/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106522/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106520/2022-EXEMPTION FROM FILING O.T. and IA No.106518/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9783/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107200/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107199/2022-EXEMPTION FROM FILING O.T. and IA No.107198/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9791/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.108436/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.108439/2022-EXEMPTION FROM FILING O.T. and IA No.108435/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9799/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107042/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107041/2022-EXEMPTION FROM FILING O.T. and IA No.107043/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9964/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.105953/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105954/2022-EXEMPTION FROM FILING O.T. and IA No.105952/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9965/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106528/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106527/2022-EXEMPTION FROM FILING O.T. and IA No.106526/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9969/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106095/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106094/2022-EXEMPTION FROM FILING O.T. and IA No.106093/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9972/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.105930/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105929/2022-EXEMPTION FROM FILING O.T. and IA No.105928/2022-CONDONATION OF DELAY IN 2 SLP(C) No(s). 7263/2022 etc. REFILING / CURING THE DEFECTS) Diary No(s). 9980/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107426/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107424/2022-EXEMPTION FROM FILING O.T. and IA No.107429/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10108/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107519/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107520/2022-EXEMPTION FROM FILING O.T. and IA No.107521/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10117/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107770/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107772/2022-EXEMPTION FROM FILING O.T. and IA No.107768/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10142/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106538/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106537/2022-EXEMPTION FROM FILING O.T. and IA No.106536/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10502/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106504/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106503/2022-EXEMPTION FROM FILING O.T. and IA No.106502/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10508/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.105156/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105154/2022-EXEMPTION FROM FILING O.T. and IA No.105152/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10612/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106555/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106554/2022-EXEMPTION FROM FILING O.T. and IA No.106552/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10990/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.104678/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.104674/2022-EXEMPTION FROM FILING O.T. and IA No.104673/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10992/2022 (IV-C) 3 SLP(C) No(s). 7263/2022 etc. (FOR ADMISSION and I.R. and IA No.107008/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107007/2022-EXEMPTION FROM FILING O.T. and IA No.107009/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11006/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.104651/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.104650/2022-EXEMPTION FROM FILING O.T. and IA No.104649/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11011/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106908/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106906/2022-EXEMPTION FROM FILING O.T. and IA No.106905/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11015/2022 (IV-C) ( IA No.106454/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106453/2022-EXEMPTION FROM FILING O.T. and IA No.106452/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11016/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.104859/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.104858/2022-EXEMPTION FROM FILING O.T. and IA No.104860/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11020/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107513/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107512/2022-EXEMPTION FROM FILING O.T. and IA No.107514/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11197/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.104998/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.104997/2022-EXEMPTION FROM FILING O.T. and IA No.104995/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11200/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.104382/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.104383/2022-EXEMPTION FROM FILING O.T. and IA No.104381/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11257/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107210/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107209/2022-EXEMPTION FROM FILING O.T. and IA No.107208/2022-CONDONATION OF DELAY IN 4 SLP(C) No(s). 7263/2022 etc. REFILING / CURING THE DEFECTS) Diary No(s). 11750/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.105075/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105074/2022-EXEMPTION FROM FILING O.T. and IA No.105073/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11757/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106546/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106544/2022-EXEMPTION FROM FILING O.T. and IA No.106541/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11759/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107175/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107174/2022-EXEMPTION FROM FILING O.T. and IA No.107173/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11770/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.104589/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.104586/2022-EXEMPTION FROM FILING O.T. and IA No.104585/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11773/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.105013/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105012/2022-EXEMPTION FROM FILING O.T. and IA No.105014/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11777/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.105609/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105608/2022-EXEMPTION FROM FILING O.T. and IA No.105607/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11780/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106176/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106177/2022-EXEMPTION FROM FILING O.T. and IA No.106175/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11786/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107220/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107219/2022-EXEMPTION FROM FILING O.T. and IA No.107218/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11789/2022 (IV-C) 5 SLP(C) No(s). 7263/2022 etc. (FOR ADMISSION and I.R. and IA No.107180/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107179/2022-EXEMPTION FROM FILING O.T. and IA No.107178/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11792/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106923/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106924/2022-EXEMPTION FROM FILING O.T. and IA No.106922/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11848/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107404/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107403/2022-EXEMPTION FROM FILING O.T. and IA No.107401/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11850/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.106982/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.106991/2022-EXEMPTION FROM FILING O.T. and IA No.106980/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 12872/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107150/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107148/2022-EXEMPTION FROM FILING O.T. and IA No.107152/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 12883/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.108468/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.108467/2022-EXEMPTION FROM FILING O.T. and IA No.108465/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10660/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.104344/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.104345/2022-EXEMPTION FROM FILING O.T. and IA No.104343/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 9543/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.108627/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.108626/2022-EXEMPTION FROM FILING O.T. and IA No.108624/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 10656/2022 (IV-C) (FOR ADMISSION and I.R. and IA No.107164/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107163/2022-EXEMPTION FROM FILING O.T. and IA No.107162/2022-CONDONATION OF DELAY IN 6 SLP(C) No(s). 7263/2022 etc. REFILING / CURING THE DEFECTS) Date : 30-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE J.K. MAHESHWARI For Parties Mr. Shekhar Naphade Sr. Adv.
Mr. S. C. Verma, Sr. Adv.
Mr. Sumeer Sodhi, AOR Mr. Devendra Kumar Shukla, AOR Mr. Kaustubh Shukla, AOR Ms. Nancy Shamim, Adv.
Ms. Sonia Mathur, Sr. Adv.
Mr. Ashutosh Ghade, AOR Mr. Keshav Baheti, Adv.
Mr. Vishwendra Verma, Adv.
Ms. Sneha Balapure, Adv.
Ms. Shivali, Adv.
Mr. K.G. Verma, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Issue notice, returnable in the month of February 2023.
Notice is accepted by Mr. Kaustubh Shukla, the learned counsel on behalf of the respondent in D. No. 11006/2022 and Mr. Ashutosh Ghade in respect of sole respondent in SLP(C) No. 7263/2022, D.No. 11786/2022, D.No. 11789/2022, D.No. 10656/2022 and respondent no. 1 in D. No. 11848/2022.
Notices would be issued to the unrepresented 7 SLP(C) No(s). 7263/2022 etc. respondents on steps being taken within seven days. Dasti service, in addition, is permitted.
There would be stay of the operation of the impugned judgment, including the disbursal and payment of the Samman Nidhi with effect from 28th January 2019.
Counter-affidavit/reply may be filed within four weeks from today or date of service, as the case may be and whichever is later.
Rejoinder affidavit, if any, would be filed within four weeks after the service of the counter-affidavit.
(SONIA BHASIN) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
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