Supreme Court - Daily Orders
Gurjinder Pal Singh vs Union Of India on 9 January, 2023
Bench: B.R. Gavai, Vikram Nath
1
ITEM NO.28 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 534/2022
GURJINDER PAL SINGH & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.203287/2022-EXEMPTION FROM FILING O.T. and
IA No.203288/2022-PERMISSION TO FILE LENGTHY LIST OF DATES )
Date : 09-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Mr. Punit Bally, Sr. Adv.
Mr. Devyani Ashra, Adv.
Mr. Utkarsh Kaushik, Adv.
Mr. Aditya Sony, Adv.
Mr. Atul Bhojane, Adv.
Mr. Chand Qureshi, AOR
For Respondent(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. S. C. Verma, Sr. Adv.
Mr. Sumeer Sodhi, AOR
Mr. Devashish Tiwari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Punit Bally, learned senior counsel appearing for the petitioner has brought our attention to the order passed by this Court dated 02.09.2019 in WP(Crl.) No. 230 of 2019 and he Signature Not Verified Digitally signed by Deepak Singh submits that the case of the present petitioner is similar to Date: 2023.01.10 17:27:14 IST Reason: that petitioner.
2Mr. Mukul Rohatgi, learned senior counsel appearing for the respondent has vehemently opposed this position.
However, we find that it will be appropriate that both the matters are heard and decided together by one Bench.
The Registry is, therefore, directed to place the matter before Hon’ble the Chief Justice of India for clubbing both the matters and place it before the appropriate Bench, preferably in the next week.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)