Supreme Court - Daily Orders
Union Of India vs Mukul Talwar on 23 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.27 +65 COURT NO.5 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(s) for Special Leave to Appeal (C) No(s).
20699-20701/2018
(Arising out of impugned final judgment and order dated 14-05-2018
in WP(C) No. 3212/2018 14-05-2018 in CMA No. 12718/2018 14-05-2018
in CMA No. 12719/2018 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
MUKUL TALWAR Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) NO. 21517/2018
FOR ADMISISON AND I.R. AND I.A. NO. 111250-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT.
Date : 23-08-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Vikramjit Banerjee, Adv.
Mr. Nalin Kohli, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Nimisha Menon, Adv.
Mr. Zoheb Hussain, Adv.
Mr. P.S. Sudheer, Adv.
Mr. Sarthak Raizada, Adv.
Mr. Shreyash Bhardwaj, Adv.
Ms. Shruti Agarwal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.08.25
UPON hearing the counsel the Court made the following
O R D E R
11:52:43 IST Reason:
Since the order passed by the High Court is in the nature of 2 an interim arrangement, awaiting the judgment of the Constitution Bench of this Court in which the arguments have already been heard, at this stage we need not to interfere with the order of the High Court. However, after the judgment of the Constitution Bench is pronounced, depending upon the outcome thereof, it would be open to the petitioners to approach the High Court.
The Special Leave Petitions are disposed of accordingly. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER