Supreme Court - Daily Orders
Bikash Saha vs Union Of India on 16 October, 2025
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS. OF 2025
[DIARY NO.55264 OF 2025]
IN
MISCELLANEOUS APPLICATION NOS.1080-1081 OF 2025
IN
SPECIAL LEAVE PETITION (CIVIL) NOS.11164-11165 OF 2022
BIKASH SAHA .....PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. …..RESPONDENT(S)
ORDER
1. Application seeking condonation of delay of 73 days in filing the review petitions is allowed.
2. These review petitions are preferred against the order dated 13.06.2025 passed by this Court in MA Nos.1080-1081/2025 in SLP (C) Nos.11164- 11165/2022. The prayer in these review petitions is for recalling and modifying the order dated 13.06.2025 for seeking withdrawal of Z+ Security Cover provided to respondent no.5 (Shri Anant Mukesh Ambani).
3. It is surprising, despite the first order of this Court in SLP (C) Nos.11164- 11165/2022 directing the Union of India to provide adequate Z+ security to private respondent nos.2 to 6 therein including present respondent no.5 (Shri Anant Mukesh Ambani), at their own expense and dismissal of MA Nos.309- 10/2023 preferred by the petitioner herein, in which this Court reiterated the Signature Not Verified Digitally signed by NISHA KHULBEY Date: 2025.10.17 16:52:37 IST earlier order passed in the SLPs, directing that highest Z+ Security Cover be Reason: provided to private respondent nos.2 to 6 including present respondent no.5 (Shri 2 Anant Mukesh Ambani) and the same shall be available all across India and the same has to be ensured by the State of Maharashtra and the Ministry of Home Affairs and also while they are travelling abroad, the petitioner is repeatedly approaching this Court and in the instant review petitions, the petitioner is targeting only one member of the family i.e., respondent no.5 (Shri Anant Mukesh Ambani) for withdrawal of Z+ Security Cover provided to him.
4. There is absolutely no ground for entertaining these review petitions.
5. We have carefully perused the grounds on which such review is sought which are absolutely frivolous. Z+ Security Cover provided to respondent no.5 (Shri Anant Mukesh Ambani), with which we are concerned in these review petitions, is provided on assessment of threat perception by the concerned agencies and there is no change in such threat perception. Respondent no.5 (Shri Anant Mukesh Ambani) is clearly entitled for Z+ Security Cover provided by the Union of India through CISF in terms of the earlier orders passed in SLP (C) Nos.11164-11165/2022, MA Nos.309-10/2023 and MA Nos.1080-1081/2025. We reiterate the said orders specifically in respect of respondent no.5 (Shri Anant Mukesh Ambani).
6. The Review Petitions are, accordingly, dismissed.
7. In view of the above, application seeking hearing of the review petitions in open Court is also dismissed.
.......……………………………….J. [PRASHANT KUMAR MISHRA] .......……………………………….J. [MANMOHAN] NEW DELHI;
OCTOBER 16, 2025.
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ITEM NO.1001 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 55264/2025 [Arising out of impugned final judgment and order dated 13-06-2025 in MA No. 1081/2025 13-06-2025 in MA No. 1080/2025 13-06-2025 in SLP(C) No. No. 11164/2022 13-06-2025 in SLP(C) No. No. 11165/2022 passed by the Supreme Court of India] BIKASH SAHA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) IA No. 245369/2025 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT IA No. 245366/2025 - CONDONATION OF DELAY IN FILING REVIEW PETITION Date : 16-10-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE MANMOHAN By Circulation UPON perusing papers the Court made the following O R D E R
1. Application seeking condonation of delay of 73 days in filing the review petitions is allowed.
2. Application seeking hearing of the review petitions in open Court is dismissed. 4
3. The review petitions are dismissed in terms of the signed order.
4. Pending application(s), if any, shall stand closed.
(NISHA KHULBEY) (MANOJ KUMAR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
(Signed order is placed on the file)