Supreme Court - Daily Orders
The State Of Rajasthan vs Gomi on 7 December, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.103 COURT NO.8 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6559/2023
THE STATE OF RAJASTHAN & ORS. Appellant(s)
VERSUS
GOMI Respondent(s)
(IA No. 150063/2023 – CLARIFICATION/DIRECTION, IA No. 134731/2023 -
EXEMPTION FROM FILING O.T., IA No. 193138/2023 - EXEMPTION FROM
FILING O.T., IA No. 31891/2023 - EXEMPTION FROM FILING O.T., IA No.
160960/2023 - EXEMPTION FROM FILING O.T., IA No. 150065/2023 -
EXEMPTION FROM FILING O.T., IA No. 126440/2023 –
INTERVENTION/IMPLEADMENT, IA No. 193135/2023 –
INTERVENTION/IMPLEADMENT, IA No. 160959/2023 –
INTERVENTION/IMPLEADMENT and IA No. 31892/2023 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 6560/2023
(IA No. 142607/2023 - EXEMPTION FROM FILING O.T., IA No. 37724/2023
- EXEMPTION FROM FILING O.T. and IA No. 37725/2023 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 24269/2023
SLP(C) No. 24270/2023
(IA No.213689/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 07-12-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Appellant(s) Dr. Manish Singhvi, Sr. Adv.
Ms. Shubhangi Agarwal, Adv.
Mr. Apurv S., Adv.
Mr. Rohan Darade, Adv.
Mr. Anand Shankar, AOR
Mr. Himanshu Jain, Adv.
Signature Not Verified
Mr. Sandeep Malik, Adv.
Digitally signed by
Anita Malhotra
Date: 2023.12.08
Mr. Sushil Kumar Singh, Adv.
17:05:18 IST
Reason: Mr. Rishi Raj Maheshwari, Adv.
Mr. Lokdeep Mourya, Adv.
Mr. Gourav Kumar, Adv.
1
Mr. Amit Kumar, Adv.
Ms. Pooja Sagar, Adv.
Mr. Ajay Kumar Singh Yadav, Adv.
Shashi Kumar, Adv.
Mr. Pranav Kumar, AOR
Mr. D. K. Devesh, AOR
Mr. Prateek Chadda, A.A.G.
For Respondent(s) Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Nishant Bishnoi, AOR
Ms. Srishti Prabhakar, Adv.
Mr. Shahrukh Ali, Adv.
Mr. Anjani Kumar Mishra, AOR
Dr. P.N. Mishra, Adv.
Mrs. Hardeep Kaur Mishra, Adv.
Mr. Praveen Mishra, Adv.
Mr. Lav Kumar Agrawal, Adv.
Mr. Anil Devlal, Adv.
Mr. Pranav Kumar, AOR
Mr. Saurabh Ajay Gupta, AOR
Mr. Saurabh Malhotra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The impugned judgments are based on a decision of the Rajasthan High Court in “State of Rajasthan vs. Firdos Tarannum” [D.B. Civil Special Appeal (W) No.534/2005] decided on 12 th January, 2022. The State of Rajasthan has filed a Special Leave Petition No.11496/2023 before this Court for challenging the said decision. We find that on 15th May, 2023, notice has been issued in terms of the order passed on that day.
The decision in the said Special Leave Petition will have bearing on this group of matters. Therefore, it is appropriate that the said Special Leave Petition is heard along with this group 2 of matters.
The Registrar (Judicial Listing) shall seek a direction in that behalf from Hon’ble the Chief Justice of India. If Special Leave Petition No.11496/2023 is assigned to this Bench, the same shall be listed along with this group of matters on 7th February, 2024.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
3