Supreme Court - Daily Orders
State Of Haryana vs Sonia Gandhi . on 28 January, 2015
Bench: Chief Justice, A.K. Sikri, Arun Mishra
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REVISED
ITEM NO.13 COURT NO.1 SECTION IVB
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). 7224-7226,
7228-7229, 7231, 7233-7235 OF 2010
(Arising out of impugned final judgment and order dated
22/08/2008 in CWP Nos. 9707/2007, 13552/2007, 13690/2007,
15789/2007, 17904/2007, 853/2008, 1169/2008, 1913/2008 and
2890/2008, passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
SONIA GANDHI & ORS. Respondent(s)
WITH
SLP(C) No. 10328/2009
(With appln.(s) for c/delay in filing SLP and appln.(s) for
exemption from filing c/c of the impugned judgment and Office
Report)
SLP(C) No. 10330-10333/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 10950/2009
(With Office Report)
SLP(C) No. 12286/2009
(With appln.(s) for c/delay in filing SLP and appln.(s) for stay
and Office Report)
SLP(C) No. 15532/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 16135/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 16136/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
Signature Not Verified
SLP(C) No. 16137/2009
Digitally signed by
(With appln.(s) for c/delay in filing SLP and Office Report)
NEETU KHAJURIA
Date: 2015.07.07
16:18:23 IST
Reason:
SLP(C) No. 16138/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
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SLP(C) No. 19255/2009
(With appln.(s) for c/delay in filing SLP and appln.(s) for stay
and Office Report)
SLP(C) No. 21599/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 24658/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 25486/2009
(With Office Report)
SLP(C) No. 26991/2009
(With appln.(s) for stay and Office Report)
SLP(C) No. 26993/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 26994/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 28211/2009
(With Office Report)
SLP(C) No. 28941/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 32030/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 32033/2009
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 2214/2010
(With Interim Relief and Office Report)
SLP(C) No. 2380/2010
(With Office Report)
SLP(C) No. 2988/2010
(With Interim Relief and Office Report)
SLP(C) No. 4160/2010
(With Office Report)
SLP(C) No. 8565/2010
(With Interim Relief and Office Report)
SLP(C) No. 26954/2010
(With Office Report)
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SLP(C) No. 27882/2013
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 27883/2013
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 30812/2013
(With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and Office Report)
SLP(C) No. 30813/2013
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
SLP(C) No. 30814/2013
(With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and appln.(s) for permission to place on
record annexures and Office Report)
SLP(C) No. 36531/2013
(With Office Report)
SLP(C) No. 36532/2013
(With Office Report)
SLP(C) No. 36534/2013
(With Office Report)
SLP(C) No. 2122/2014
(With Office Report)
SLP(C) No. 16334/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and Office Report)
SLP(C) No. 33160/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and Interim Relief)
SLP(C) No. 12110/2013
(With appln.(s) for intervention and appln.(s) for c/delay in
filing SLP and appln.(s) for intervention and Interim Relief and
Office Report)
SLP(C) No.1567/2009
(With appln. For c/delay in filing SLP)
Date : 28/01/2015 These petitions were called
on for hearing today.
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CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ARUN MISHRA
For the parties :
Mr. Kamal Mohan Gupta,Adv.
Dr. Sudhir Bisla, Adv.
Mr. S.S. Hooda, Adv.
Ms. Ritu Puri, Adv.
Mr. Neeraj Mor, AAG
Mr. B.S. Mor, Adv.
Mr. R. C. Kaushik,Adv.
Ms. Naresh Bakshi, Adv.
Ms. Nidhi Gupta, Adv.
Dr. Monika Gusain,Adv.
Mr. S.M. Dalal, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
Mr. Pratham Kant, Adv.
Mr. Ugra Shankar Prasad,Adv.
Mr. Suneel K. Atreya, Adv.
Mr. Abhishek, Adv.
Mr. Ambar Qamaruddin,Adv.
Dr. J. P. Dhanda,Adv.
Ms. Raj Rani Dhanda, Adv.
Mr. Vineet Dhanda, Adv.
Mr. Siddharth Mittal, Adv.
Mr. S. K. Sabharwal,Adv.
Dr. Sukhdev Sharma, Adv.
Mr. Gian Chand Nagar, Adv.
Mr. Shubham Aggarwal, Adv.
For Dr. Kailash Chand,Adv.
Dr. Krishan Singh Chauhan,Adv.
Dr. (Mrs. ) Vipin Gupta,Adv.
Mr. Aftab Ali Khan,Adv.
Mr. M.Z. Chaudhary, Adv.
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Mr. P. N. Puri,Adv.
Mr. Abhishek Puri, Adv.
Ms. Reeta Dewan Puri, Adv.
Mr. Chander Shekhar Ashri,Adv.
Mr. Ravindra Keshavrao Adsure,Adv.
Mr. Sanjai Kumar Pathak,Adv.
Mr. Aviral Kashyap, Adv.
Mr. Arpit, Adv.
Mr. Ashish Kumar Sinha, Adv.
Ms. Kawaljit Kochar, Adv.
For Ms. Kusum Chaudhary,Adv.
Mr. Dharmendra Kumar Sinha,Adv.
Mr. Shish Pal Laler, Adv.
Mr. N.P. Midha, Adv.
Mr. Balbir Singh Gupta,Adv.
Mr. Rakesh Kumar,Adv.
Mr. Prabhat Kaushik, Adv.
Mr. H.K. Naik, Adv.
Mr. Rudreshwar Singh, Adv.
Mr. Gopal Jha, Adv.
For Mr. Tapesh Kumar Singh,Adv.
Mr. Jay Kishor Singh,Adv.
M/s. Temple Law Firm
Mr. Mohan Pandey,Adv.
Mr. Milind Kumar,Adv.
Mr. Ansar Ahmad Chaudhary,Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Shantanu Jugtawat, Adv.
Mr. Narendra Kumar Goyal, Adv.
Mr. Ravi Chandra Prakash, Adv.
Mr. Purushottam Sharma Tripathi,Adv.
Mr. Raman B. Garg, Adv.
Mr. B.S. Gupta, Adv.
Mr. Karan Dewan, Adv.
Mr. Rahul Gupta,Adv.
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Mr. Tarjit Singh, Adv.
Mr. Akshay Vasistha, Adv.
Mr. Satyendra Kumar,Adv.
Ms. Naresh Bakshi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.7231 of 2010 (arising out of W.P.No.853/2008) from SLP(C) Nos.7224-7238 and SLP(C) No.1567 of 2009 are de-tagged from this batch of matters and be listed next week. IN REST OF THE MATTERS Delay, in filing and refiling the Special Leave Petition(s), is/are condoned.
Delay, in filing the application(s) for substitution, if any, is/are condoned.
Application(s) for substitution, if any, is/are allowed.
Application(s) for intervention, if any, is/are rejected.
Special leave petitions are dismissed. However, question of law raised is kept open to be agitated in an appropriate case. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar