Supreme Court - Daily Orders
Union Of India vs Master Arnesh Shaw on 11 July, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia
1
ITEM NO.9 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos.10152-10174/2022
(Arising out of impugned final judgment and order dated 14-12-2021
in WPC No.5315/2020, 14-12-2021 in WPC No.9684/2021, 14-12-2021 in
WPC No.10782/2020, 14-12-2021 in WPC No.322/2021, 14-12-2021 in WPC
No.1491/2021, 14-12-2021 in WPC No.1511/2021, 14-12-2021 in WPC No.
1611/2021, 14-12-2021 in WPC No.3662/2021, 14-12-2021 in WPC No.
3682/2021, 14-12-2021 in WPC No.3689/2021, 14-12-2021 in WPC No.
3706/2021, 14-12-2021 in WPC No.3707/2021, 14-12-2021 in WPC No.
3729/2021, 14-12-2021 in WPC No.3737/2021, 14-12-2021 in WPC No.
3859/2021, 14-12-2021 in WPC No.4045/2021, 14-12-2021 in WPC No.
4067/2021, 14-12-2021 in WPC No.4259/2021, 14-12-2021 in WPC No.
4304/2021, 14-12-2021 in WPC No.4551/2021, 14-12-2021 in WPC No.
4812/2021, 14-12-2021 in WPC No.5394/2021, 14-12-2021 in WPC No.
5395/2021 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
MASTER ARNESH SHAW & ANR. Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.80942/2022 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 11-07-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Ms. Aishwarya Bhati, ASG
Ms. Ruchi Kohli, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Balendu Shekhar, Adv.
Mr. Navanjay Mahapatra, Adv.
Ms. Shivika Mehra, Adv.
Mr. Rishi Kant Singh, Adv.
Mr. Manvendra Singh Rathore, Adv.
Signature Not Verified
Mr. Gurmeet Singh Makker, AOR
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.07.14
For Respondent(s)
09:34:43 IST
Reason: Mr. Sidharth Luthra, Sr. Adv.
(On Caveat) Mr. Asif Ahmed, Adv.
Ms. Sanjivani Pattjoshi, Adv.
Mr. Adityaa Raju, Adv.
Mr. Kushagra Raghuvanshi, Adv.
2
Ms. Priyanka Vora, Adv.
Mr. Siddhant Buxy, AOR
Mr. Ashok Agarwal, Adv.
Mr. Kumar Utkarsh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The present Special Leave Petitions seek to challenge the order dated 14.12.2021, which was purely interlocutory in nature. It appears that the concerned writ petitions are still engaging the attention of the learned Single Judge of the High Court and orders have been passed on 05.04.2022, 12.04.2022, 29.04.2022 and 01.06.2022. As a matter of fact, the last order dated 01.06.2022 specifically referred to and relied upon the Policy Statement dated 19.05.2022.
Since the matters are still pending before the learned Single Judge of the High Court, we see no reason to entertain these Special Leave Petitions challenging the common orders dated 14.12.2021.
We however reserve the liberty to the petitioner to advance such submissions before the learned Single Judge as are deemed appropriate.
With these observations, the instant Special Leave Petitions are disposed of.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER