Supreme Court - Daily Orders
R. Ranjith Singh vs The State Of Tamil Nadu on 10 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.9 COURT NO.15 SECTION XII
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). 5137-5138/2021
(Arising out of impugned final judgment and order dated 08-01-2020
in WP No. 25263/2009 08-01-2020 in WP No. 33544/2018 passed by the
High Court Of Judicature At Madras)
R. RANJITH SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
(IA No. 45092/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 27145/2023 - INTERVENTION/IMPLEADMENT) IA No.128247/2023 – Application for impleadment.) WITH SLP(C) No. 20061/2022 (XII) (IA No. 139647/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 139648/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 10-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Petitioner(s) Mr. Karpagavinayagam, Sr. Adv.
Mr. A. Venayagam Balan, AOR Mr. Gaurav Pal, Adv.
Mr. Ashray Behura, Adv.
Mr. Deepak Parashar, Adv.
Mr. Prakhar Singh, Adv.
Mr. S. Nagamuthu, Sr. Adv.
Mr. M.P. Parthiban, AOR Ms. Priyaranjani Nagamuthu, Adv. Mr. R. Sudhakaran, Adv.
Ms. Shalini Mishra, Adv.
Mr. G.R. Vikash, Adv.
Mr. Bilal Mansoor, Adv.Signature Not Verified
Mr. T. Hari Haran Sudhan, Adv. Digitally signed by Neetu Sachdeva Date: 2023.07.11 For Respondent(s) 11:42:06 IST Reason: Mr. Amit Anand Tiwari, AAG Mr. Sabarish Subramaniam, Adv. Mr. Vishnu Unnikrishnan, Adv. Devyani Guputa, Adv.
Contd..
- 2- Danish S., Adv.
C. Kranthi Kumar, Adv.
Mr. Namam Dwivedi, Adv.
Dr. Joseph Aristotle S., AOR Mr. M.K.sreegesh, Adv.
Mr. A. Venayagam Balan, AOR Mr. Gaurav Pal, Adv.
Mr. S. N Jha, Adv.
Mr. Ravi Shankar Kumar, Adv. Mr. Sanjay Kumar Mishra, Adv. Mr. Ajit Kumar Pathak, Adv. Priyambica M. Jha, Adv.
Mr. Binay Kumar Das, AOR Mr. Navin Chandra Jha, Adv. Mr. Sanjay Kumar Singh, Adv. Mr. A. Selvin Raja, AOR UPON hearing the counsel the Court made the following O R D E R IA No. 27145/2023 Issue notice to the State as well as to the contesting respondent(s).
By consent, the application is allowed. IA No.128247/2023 Learned counsel for the applicants in IA No.128247/2023 submitted that the applicants have sought for impleadment and since other applications have been allowed, this application also may be considered and allowed. It is noted that the said application has not been put up by the Registry (not shown in today’s Cause List), however, there is no objection for the same being taken on record. In the circumstances, issue notice to the respondents. Petitioner’s counsel to serve copy of the application on Contd..
- 3 -
learned AAG appearing for the State and learned counsel for other private respondents, who are also appearing in the connected matters. By consent, the application is allowed.
Petitioner’s counsel to amend the cause title and also file amended memo of parties within a period of two weeks from today.
SLP(C) No. 20061/2022
Issue notice to the respondents. Learned counsel for the petitioner is permitted to serve learned AAG appearing for the State of Tamil Nadu and learned counsel for other private respondents, who are also appearing in the connected matters.
On the request made by Mr. Amit Anand Tiwari, learned AAG for the State, four weeks’ time is granted to file counter affidavit.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)