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Supreme Court - Daily Orders

Jarnail Singh vs Lachhmi Narain Gupta . on 18 January, 2021

Bench: Chief Justice, L. Nageswara Rao, Vineet Saran

     ITEM NO.26          Court 1 (Video Conferencing)   SECTION IV-B/IV-A
                                                      /IV/IX/X/XI/XI-A/XII
                                       /XII-A/XIV/XIV-A/XV/XVI/XVI-A/XVII

                         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) No.30621/2011
     (Arising out of impugned final judgment and order dated 15-07-2011
     in CWP No.13218/2009 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     JARNAIL SINGH       & ORS.                               Petitioner(s)

                                          VERSUS

     LACHHMI NARAIN GUPTA & ORS.                              Respondent(s)

     WITH
     (IA No. 25195/2018 - CLARIFICATION/DIRECTION
     IA No. 122323/2019 - CLARIFICATION/DIRECTION
     IA No. 25199/2018 - INTERVENTION APPLICATION
     IA No. 106247/2018 - INTERVENTION APPLICATION
     IA No. 97565/2018 - INTERVENTION APPLICATION
     IA No. 80533/2018 - INTERVENTION APPLICATION
     IA No. 93083/2017 - INTERVENTION/IMPLEADMENT
     IA No. 105861/2018 - INTERVENTION/IMPLEADMENT
     IA No. 86780/2018 - INTERVENTION/IMPLEADMENT)

     WITH
     SLP(C) No. 31735/2011 (IV-B)

     SLP(C) No. 35000/2011 (IV-B)

     SLP(C) No. 4831/2012 (XV)
     WITH
     (I.A. Nos. 42763 & 42764/2017 -Read as I. A. Nos. 9 & 10 of 2017
     IA No. 42763/2017 - DIRECTION (I.A. No. 9)
     IA No. 42764/2017 - EXEMPTION FROM FILING O.T.)

     SLP(C) No. 2839/2012 (IX)

     SLP(C) No. 5860/2012 (IX)

     SLP(C) No. 5859/2012 (IX)

     SLP(C) No. 30841/2012 (IX)
     WITH
     (IA No. 1/2012 - CONDONATION OF DELAY IN FILING
Signature Not Verified


     IA No. 2/2012 - CONDONATION OF DELAY IN REFILING /
Digitally signed by
Madhu Bala
Date: 2021.01.18
                                                                     CURING THE
     DEFECTS)
16:24:16 IST
Reason:




     SLP(C) No. 6915/2014 (IV-B)

                                           1
C.A. No. 1004/2020 (IV)
WITH
(APPLICATION FOR IMPLEADMENT TO BE LISTED BEFORE CHAMBER JUDGE
IA No. 24008/2020 - EXEMPTION FROM FILING O.T.
IA No. 24006/2020 - INTERVENTION/IMPLEADMENT)

SLP(C) No. 33163/2014 (IV-B)
WITH
(IA No. 1/2014 - CONDONATION OF DELAY IN FILING
IA No. 2/2014 - CONDONATION OF DELAY IN REFILING /          CURING THE
DEFECTS)

SLP(C) No. 23344/2014 (IV-B)
WITH
(IA No. 1/2014 - CONDONATION OF DELAY IN FILING
IA No. 2/2014 - CONDONATION OF DELAY IN REFILING /          CURING THE
DEFECTS)

SLP(C) No. 23339-23340/2014 (IV-B)
WITH
(IA No. 1/2014 - CONDONATION OF DELAY IN FILING)

SLP(C) No. 21343/2015 (XIV)

C.A. No. 4562-4564/2017 (XIV-A)
WITH
(IA No. 64350/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 64344/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 90755/2018 - CLARIFICATION/DIRECTION
IA No. 110314/2018 - INTERVENTION APPLICATION
IA No. 106772/2018 - INTERVENTION APPLICATION
IA No. 44517/2018 - INTERVENTION APPLICATION
IA No. 140490/2017 - INTERVENTION/IMPLEADMENT
IA No. 158235/2019 - INTERVENTION/IMPLEADMENT
IA No. 158240/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON)

SLP(C) No. 25191/2015 (XI)
WITH
(IA No.14723/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS
IA No. 7/2016 - EXEMPTION FROM FILING O.T.
IA No. 9/2016 - EXEMPTION FROM FILING O.T.
IA No. 8/2016 - PERMISSION TO FILE ANNEXURES
IA No. 11/2017 - PERMISSION TO FILE ANNEXURES
IA No. 10/2016 - PERMISSION TO FILE ANNEXURES
IA No. 6/2016 - STAY APPLICATION)

C.A. No. 4880/2017 (XVI)
WITH
(IA No. 192918/2019 - CLARIFICATION/DIRECTION)

C.A. No. 4878-4879/2017 (XVI)


                                 2
SLP(C) No. 31191/2015 (XI)
WITH
(IA No.6006/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.9976/2018-CLARIFICATION/DIRECTION
IA No. 23/2016 - EXEMPTION FROM FILING O.T.
IA No. 25/2016 - EXEMPTION FROM FILING O.T.
IA No. 24/2016 - PERMISSION TO FILE ANNEXURES
IA No. 27/2017 - PERMISSION TO FILE ANNEXURES)
IA No. 22/2016 - STAY APPLICATION)

C.A. No. 4876-4877/2017 (XVI)

C.A. No. 4881/2017 (XVI)

SLP(C) No. 33688/2015 (XI)
WITH
(IA No. 87051/2018 - APPLICATION FOR FACTS TO BE TAKEN IN           TO
CONSIDERATION FOR EARLY DISPOSAL OF THE PETITION
IA No. 103943/2018 - APPLICATION FOR NOT TO BE CONNEXTED WITH)

SLP(C) 30621/2011
WITH
(IA No. 2/2017 - CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT
IA No. 3/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON))

C.A. No. 4882/2017 (XVI)

CONMT.PET.(C) No. 314/2016 In SLP(C) No. 4831/2012 (XV)
WITH
(IA No. 108552/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 83461/2018 - EXEMPTION FROM FILING O.T.
IA No. 83460/2018 - I/A FOR APPROPRIATE ORDER OR DIRECTION FOR
INITIATING CONTEMPT PROCEEDINGS
IA No. 3/2016 - INTERVENTION APPLICATION)

C.A. No. 5247/2016 (IV-A)
WITH
(IA No. 36528/2019 - EARLY HEARING APPLICATION
IA No. 4/2016 - INTERVENTION/IMPLEADMENT
IA No. 114396/2018 - STAY APPLICATION
IA No. 36543/2019 - VACATING STAY)

C.A. No. 11817/2016 (IV-A)

SLP(C) No. 31425/2016 (IV-B)

C.A. No. 11816/2016 (IV-A)
WITH
(IA No. 57203/2018 - INTERVENTION APPLICATION)

C.A. No. 11820/2016 (IV-A)

T.P.(C) No. 608-609/2017 (XVI-A)

                                   3
WITH
(FOR STAY APPLICATION ON IA 1/2017)

SLP(C) No. 31240/2016 (IV-B)

C.A. No. 4833/2017 (IV)
WITH
(IA No. 60803/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON)

C.A. No. 701-704/2017 (IV-A)
WITH
(IA No. 9/2017 - PERMISSION TO FILE ANNEXURES
IA No. 5/2017 - PERMISSION TO FILE ANNEXURES)

C.A. No. 11822-11825/2016 (IV-A)

C.A. No. 11837-11840/2016 (IV-A)

C.A. No. 11842-11845/2016 (IV-A)
WITH
(FOR ADMISSION and IA No.0/2017-PERMISSION TO FILE ANNEXURES)

C.A. No. 11829-11832/2016 (IV-A)

C.A. No. 11847-11850/2016 (IV-A)

C.A. No. 11828/2016 (IV-A)

C.A. No. 2434/2019 (IV)
WITH
(IA No. 51315/2017 - INTERIM STAY)

CONMT.PET.(C) No. 11/2017 IN   CA. No. 4562-4564/2017 (XIV-A)

CONMT.PET.(C) No. 13/2017 IN CA. No. 4562-4564/2017 (XIV-A)
WITH
(IA No. 110979/2017 - CLARIFICATION/DIRECTION)

SLP(C) No. 10638/2017 (XIV)
WITH
(IA No. 1/2017 - CONDONATION OF DELAY IN FILING)

S.L.P.(C)...CC No. 6821/2017 (IV-A)
WITH
(IA No. 1/2017 - CONDONATION OF DELAY IN FILING)


SLP(C) No. 17491/2017 (IV-B)



SLP(C) No. 18844/2017 (IV-B)
WITH

                                   4
(FOR ADMISSION and I.R. and IA No.50433/2017-CONDONATION OF DELAY
IN FILING)

SLP(C) No. 19422-19423/2017 (IV-B)
WITH
(FOR ADMISSION and I.R. and IA No.48144/2017-CONDONATION OF DELAY
IN FILING)

SLP(C) No. 24534/2017 (IV-A)

SLP(C) No. 24681/2017 (IV-B)
WITH
(IA No. 54572/2018 - MODIFICATION)

SLP(C) No. 32944/2017 (IV-B)
WITH
(FOR ADMISSION and I.R. and IA No.120621/2017-CONDONATION OF DELAY
IN FILING and IA No.120624/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.120623/2017-CONDONATION OF DELAY IN
REFILING)

Diary No(s). 28776/2017 (XIV)
WITH
(FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 101064/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
101068/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
112655/2017
IA No. 101068/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT

IA No. 112655/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 101064/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 29066/2017 (XIV) WITH (IA No. 114085/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 114083/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 30189/2017 (IX) WITH (FOR ADMISSION and I.R. and IA No.108620/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.108623/2017-EXEMPTION FROM FILING O.T. and IA No.108613/2017-PERMISSION TO FILE SLP/TP and IA No.108619/2017-PERMISSION TO FILE LENGTHY LIST OF DATES) Diary No(s). 31145/2017 (IV-B) WITH (IA No. 127052/2019 - CLARIFICATION/DIRECTION 5 IA No. 102076/2017 - CONDONATION OF DELAY IN FILING) SLP(C) No. 28446-28447/2017 (IX) WITH (IA No. 128532/2019 - CLARIFICATION/DIRECTION) SLP(C) No. 28306/2017 (IX) WITH (IA No. 105167/2019 - CLARIFICATION/DIRECTION IA No. 112121/2018 - EXEMPTION FROM FILING O.T. IA No. 106378/2018 - INTERVENTION APPLICATION IA No. 54093/2018 - INTERVENTION APPLICATION IA No. 138253/2017 - INTERVENTION APPLICATION IA No. 78572/2019 - INTERVENTION APPLICATION IA No. 106400/2018 - INTERVENTION APPLICATION IA No. 112120/2018 - INTERVENTION/IMPLEADMENT) SLP(C) No. 13993-14004/2019 (IX) WITH (FOR ADMISSION and I.R. and IA No.108493/2017-CONDONATION OF DELAY IN FILING and IA No.108495/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.108499/2017-EXEMPTION FROM FILING O.T.) SLP(C) No. 30942/2017 (IX) WITH (FOR ADMISSION and I.R. and IA No.119346/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119344/2017-EXEMPTION FROM FILING O.T.) Diary No(s). 33488/2017 (IX) WITH (IA No. 109200/2017 - EXEMPTION FROM FILING O.T. IA No. 109198/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 1132/2018 (IV-B) Diary No(s). 34271/2017 (IX) Diary No(s). 34520/2017 (IX) WITH (IA No. 115758/2017 - CONDONATION OF DELAY IN FILING IA No. 115760/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 115759/2017 - PERMISSION TO FILE LENGTHY LIST OF DATES IA No. 115757/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 14105-14112/2019 (IX) WITH (IA No. 117655/2017 - CONDONATION OF DELAY IN FILING) Diary No(s). 35577/2017 (IX) WITH (IA No. 120861/2017 - CONDONATION OF DELAY IN FILING 6 IA No. 120860/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 35818/2017 (XIV) WITH (IA No. 120864/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 36305/2017 (IX) WITH (IA No. 123509/2017 - CONDONATION OF DELAY IN FILING IA No. 123506/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 36377/2017 (IX) WITH (IA No.120283/2017-CONDONATION OF DELAY IN FILING and IA No.120294/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.120281/2017-PERMISSION TO FILE SLP/TP and IA No.120292/2017-PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.120298/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 31288/2017 (XIV) WITH (IA No. 120779/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Diary No(s). 38895/2017 (IX) SLP(C) No. 13974-13975/2019 (IX) WITH (FOR ADMISSION and I.R. and IA No.69759/2018-CONDONATION OF DELAY IN FILING and IA No.69762/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.69765/2018-EXEMPTION FROM FILING O.T. and IA No.69761/2018-CONDONATION OF DELAY IN REFILING and IA No.69768/2018-PERMISSION TO FILE LENGTHY LIST OF DATES) SLP(C) No. 13719/2019 (IX) WITH (IA No. 19019/2018 - APPROPRIATE ORDERS/DIRECTIONS IA No. 105490/2018 - CLARIFICATION/DIRECTION IA No. 19017/2018 - CONDONATION OF DELAY IN FILING IA No. 19020/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 19016/2018 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 13720/2019 (IX) WITH (IA No. 20091/2018 - CONDONATION OF DELAY IN FILING IA No. 20089/2018 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 28842/2018 (IX) WITH (IA No. 33371/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) 7 SLP(C) No. 28844/2018 (IX) WITH ((1)Other FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 33087/2018, FOR CONDONATION OF DELAY IN FILING ON IA 33089/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 33090/2018, IA No. 33090/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 13721/2019 (IX) SLP(C) No. 28846/2018 (IX) WITH (FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 33205/2018 FOR CONDONATION OF DELAY IN FILING ON IA 33207/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 33210/2018 IA No. 33210/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 28847/2018 (IX) WITH ((1)Other FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 35065/2018, FOR CONDONATION OF DELAY IN FILING ON IA 35066/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 35067/2018, IA No. 35067/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 28848/2018 (IX) WITH (FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 40097/2018 FOR CONDONATION OF DELAY IN FILING ON IA 40098/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 40101/2018 IA No. 40101/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 16469/2018 (XIV) SLP(C) No. 18925/2018 (IV-B) WITH (IA No. 73026/2018 - EXEMPTION FROM FILING O.T. IA No. 73025/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Diary No(s). 22349/2018 (IV-B) WITH (IA No. 94761/2018 - CONDONATION OF DELAY IN FILING IA No. 94765/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 23907/2018 (IV-B) WITH (FOR ADMISSION and I.R. and IA No.141703/2018-CONDONATION OF DELAY IN FILING and IA No.141705/2018-EXEMPTION FROM FILING C/C OF THE 8 IMPUGNED JUDGMENT and IA No.141704/2018-CONDONATION OF DELAY IN REFILING) Diary No(s). 24594/2018 (XVI) WITH IA No. 103120/2018 - CONDONATION OF DELAY IN FILING) SLP(C) No. 22985/2018 (XV) SLP(C) No. 27401-27402/2018 (IV-B) WITH (FOR ADMISSION and I.R. and IA No.113251/2018-CONDONATION OF DELAY IN FILING and IA No.115137/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 30693/2018 (IV-A) WITH (FOR ADMISSION and I.R. and IA No.140486/2018-CONDONATION OF DELAY IN FILING and IA No.140488/2018-CONDONATION OF DELAY IN REFILING SLP(C) No. 14611/2019 (IV-A) Diary No(s). 34750/2018 (IV-A) WITH (FOR ADMISSION and I.R. and IA No.151526/2018-CONDONATION OF DELAY IN FILING) Diary No(s). 39571/2018 (IV-A) WITH (FOR ADMISSION and I.R. and IA No.163832/2018-CONDONATION OF DELAY IN FILING) Diary No(s). 41552/2018 (IX) WITH (IA No. 173366/2018 - CONDONATION OF DELAY IN FILING IA No. 173372/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 173360/2018 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 32327/2018 (IX) WITH (FOR ADMISSION and I.R. and IA No.176570/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.176575/2018-EXEMPTION FROM FILING O.T. and IA No.176573/2018-PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.177615/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 5724-5725/2019 (XIV) WITH (FOR CLARIFICATION/DIRECTION ON IA 53895/2020 IA No. 70735/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 70529/2020 - INTERVENTION/IMPLEADMENT) 9 SLP(C) No. 10551-10553/2019 (XVI) WITH (IA No. 68512/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 68513/2019 - EXEMPTION FROM FILING O.T.) SLP(C) No. 14549-14550/2019 (IV-B) WITH (FOR ADMISSION and I.R. and IA No.82236/2019-CONDONATION OF DELAY IN FILING and IA No.82243/2019-PERMISSION TO FILE LENGTHY LIST OF DATES) SLP(C) No. 18314/2019 (IV-A) SLP(C) No. 21364/2019 (XI-A) SLP(C) No. 21309-21310/2019 (XIV) WITH (FOR ADMISSION and I.R. and IA No.126845/2019-CONDONATION OF DELAY IN FILING) Diary No(s). 28194/2019 (IV-A) WITH (IA No. 131843/2019 - CONDONATION OF DELAY IN FILING IA No. 25569/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON) SLP(C) No. 20777/2019 (XVII) WITH (FOR ADMISSION and I.R. and IA No.122863/2019-CONDONATION OF DELAY IN FILING) SLP(C) No. 22246/2019 (XVII) WITH ( IA No.127987/2019-CONDONATION OF DELAY IN FILING) SLP(C) No. 23760/2019 (IX) WITH (FOR ADMISSION and I.R. and IA No.141475/2019-CONDONATION OF DELAY IN FILING and IA No.141476/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 28164-28167/2019 (XVII) WITH (FOR ADMISSION and I.R. and IA No.159713/2019-CONDONATION OF DELAY IN FILING) SLP(C) No. 27951-27959/2019 (XVII) WITH (FOR ADMISSION and I.R. and IA No.169415/2019-CONDONATION OF DELAY IN FILING) 10 CONMT.PET.(C) No. 1067/2019 in SLP(C) No. 30621/2011 (IV-B) WITH (FOR ADMISSION and IA No.152739/2019-CONTEMPT PETITION) SLP(C) No. 110-215/2020 (XVII) SLP(C) No. 26891/2019 (IV-A) SLP(C) No. 25756/2019 (IV-A) SLP(C) No. 29159/2019 (IV-A) SLP(C) No. 29152/2019 (IV-A) SLP(C) No. 571/2020 (IV-A) WITH (FOR ADMISSION and I.R. and IA No.181587/2019-CONDONATION OF DELAY IN FILING and IA No.181589/2019-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) SLP(C) No. 29150/2019 (IV-A) W.P.(C) No. 1371/2019 (X) WITH (FOR CONDONATION OF DELAY IN FILING ON IA 15345/2020) SLP(C) No. 29234/2019 (XI-A) WITH (FOR ADMISSION and I.R. and IA No.174743/2019-CONDONATION OF DELAY IN FILING and IA No.174744/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.174742/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 626/2020 (IV-A) WITH (FOR ADMISSION and I.R. and IA No.179328/2019-CONDONATION OF DELAY IN FILING) SLP(C) No. 2395-2396/2020 (XVII) WITH (FOR ADMISSION and I.R. and IA No.4442/2020-CONDONATION OF DELAY IN FILING and IA No.4444/2020-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) SLP(C) No. 851/2020 (IV-A) WITH (FOR ADMISSION and I.R. and IA No.191269/2019-CONDONATION OF DELAY IN FILING) SLP(C) No. 845/2020 (IV-A) WITH (FOR ADMISSION and I.R. and IA No.187477/2019-CONDONATION OF DELAY IN FILING and IA No.187478/2019-EXEMPTION FROM FILING O.T.) 11 SLP(C) No. 920/2020 (XII-A) Diary No(s). 43894/2019 (XII) WITH (IA No. 22929/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 190908/2019 - CONDONATION OF DELAY IN FILING IA No. 5018/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 673/2020 (IV-A) WITH (FOR ADMISSION and I.R.) SLP(C) No. 887/2020 (IV-B) WITH IA No. 6365/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 609/2020 (IV-B) WITH IA No. 4481/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 7332/2020 (IV-A) SLP(C) No. 6834/2020 (IV-A) SLP(C) No. 8066/2020 (IV-B) WITH IA No. 58594/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 58592/2020 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES) SLP(C) No. 8588/2020 (IV-B) WITH (FOR ADMISSION and I.R.) Date : 18-01-2021 These matters were called on for hearing today.

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE VINEET SARAN For Parties Mr. K.K. Venugopal, AG Ms. Madhavi Divan, ASG Mr. Sanjay Jain, ASG Mr. R. Bala Subhramanium, Sr. Adv. Mr. Ankur Talwar, Adv.

Ms. Shradha Deshmukh, Adv. Chinmaye Chandra, Adv.

Mr. Shyam Gopal, Adv.

Mr. Rajesh Ranjan, Adv.

12

Mr. B.V. Balram Das, Adv.

Mr. B. Krishna Prasad, AOR Mrs. Anil Katiyar, AOR Mr. Vikramjit Banerjee, ASG Mr. Apurv Kurup, Adv.

Mr. Akshay Amritanshu, Adv. Mr. Gurmeet Singh Makker, AOR Mr. Rupinder Singh Suri, ASG Mr. Sanjay Hegde, Sr. Adv.

Mr. Nidhesh Gupta, Sr. Adv. Mr. Manoj Gorkela, Adv.

Mrs. K. Vaijayanti, Adv.

Ms. Priyal Suryavanshi, Adv. Ms. K. Vaijayanti, Adv.

Ms. Manisha Sharma, Adv.

Ms. Jivika Jolly, Adv.

M/S. Gorkela Law Office, AOR Ms. Indira Jaising, Sr. Adv. Dr. Krishan Singh Chauhan, AOR Mr. Ajit Kumar Ekka, Adv.

Mr. Ravi Prakash, Adv.

Mr. Murari Lal, Adv.

Mr. R.S.M. Kalky, Adv.

Mr. S.P. Singh, Adv.

Mr. Paras Nath Singh, Adv.

Mr. Ajit Kumar, Adv.

Mr. Sunil Fernandes, AOR Ms. Nupur Kumar, Adv.

Mr. Prastut Dalvi, Adv.

Mr. Shubham Sharma, Adv.

Ms. Disha Wadekar, Adv.

Ms. Ujjaini Chatterjee, Adv.

Mr. Raj Bahadur Yadav, AOR Mr. Satpal Singh, AOR Mr. Nishant Ramakantrao Katneshwarkar, AOR Mr. Mukesh Kumar Maroria, AOR Mr. Raj Singh Rana, AOR Mr. Shivaji M. Jadhav, Adv. Mr. Brij Kishor Sah, Adv.

Mr. Qurratulain, Adv.

Mr. Aditya S. Jadhav, Adv.

Mr. Nicholas Choudhury, Adv. M/S. S.m. Jadhav And Company, AOR 13 Mr. Manish Kumar, AOR Mr. Harsh Chaudhary, Adv.

Ms. A. Sumathi, AOR M/S. Arputham Aruna And Co, AOR Mr. Aniruddha P. Mayee, AOR Mr. Pratik R. Bombarde, AOR Mr. Ajay Kumar, Adv.

Mr. Devendra Singh, Adv.

Mr. Pradeep S. Wathore, Adv. Mr. Abhishek Kumar, Adv.

Mr. T. R. B. Sivakumar, AOR Mr. Arvind S. Avhad, AOR Mr. Sudarshan Rajan, AOR Mr. Arvind Kumar Sharma, AOR Mr. Nikhil Ratore, Adv.

Mr. Satya Mitra, AOR Ms. Ruchi Kohli, AOR Mr. Ranjit Kumar Sharma, AOR Ms. Prerna Mehta, AOR Mr. Naresh Aditya Madhav, Adv. Mr. Tileshwar Prasad, Adv.

Mr. B. V. Balaram Das, AOR Mr. Chandra Bhushan Prasad, AOR Mr. K. N. Rai, AOR Mr. Dinesh P. Rajbhar, Adv. Ms. Anzu. K. Varkey, AOR Mr. L.S. Nishad, Adv.

Mr. Kasoju Mahesh Chary, Adv.

Mr. Irshad Ahmad, Adv.

Ms. Shrutee Aradhana, Adv. Mr. Som Raj Choudhury, AOR Dr. Dinesh Rattan Bhardwaj, AOR Ms. Shashi Kiran, AOR Mr. Sumit Panchkande, Adv.

14

Dr. Satish Chandra, Adv.

Ms. Sangeeta Bhalla, Adv.

Mr. Mohan Pandey, AOR Mr. Ashok K. Mahajan, AOR Mr. M. Vijaya Bhaskar, AOR Mr. Arjun Garg, AOR Mr. Shantanu Krishna, AOR Mr. R. C. Kaushik, AOR Dr. Rajeev Dhavan, Sr. Adv. Mr. Kumar Parimal, Adv.

Mr. Smarhar Singh, AOR Ms. Ravleen Chhabra, Adv.

Mr. Ravindra Keshavrao Adsure, AOR Mr. Sideshwar Namdeo Biradar, Adv. Mr. Yash Prashant Sonavane, Adv.

Ms. Amita Singh Kalkal, AOR Mr. Rajeev Dhavan, Sr. Adv. Mr. Atul Yeshwant Chitale, Sr. Adv. Ms. Tanvi Kakar, Adv.

Mr. Ansh Pandey, Adv.

Mrs. Suchitra Atul Chitale, AOR Ms. N. Annapoorani, AOR Mr. Abhay Kumar, AOR Mr. Yadav Narender Singh, AOR Mr. Vikas Mehta, AOR Mr. P. Soma Sundaram, AOR Mr. Vardhman Kaushik, Adv. Mrs. Lalita Kaushik, AOR Mr. Vinod Diwakar, AAG Ms. Alka Sinha, Adv.

Mr. Anuvrat Sharma, AOR Ms. Kiran Suri, Sr. Adv.

Mr. S.J. Amith, Adv.

Mr. Krishna Kumar, Adv.

15

Ms. Nandani Gupta, Adv.

Dr. (mrs. ) Vipin Gupta, AOR Mr. Gaurav Kejriwal, AOR Mr. Samir Ali Khan, AOR Respondent-in-person Ms. Uttara Babbar, AOR Mr. Ankur Chhibber, Adv.

Mr. Santosh Kumar Pandey, AOR Mr. Kuldip Singh, AOR Mr. P. V. Yogeswaran, AOR Mr. M. K. Dua, AOR Mr. Gaurav Agrawal, AOR Mrs. K. Sarada Devi, AOR Mr. Amit Anand Tiwari, AOR Ms. Shakun Sharma, Adv.

Ms. Mary Mitzy, Adv.

Mr. Sandeep Devashish Das, AOR Ms. Anagha S. Desai, AOR Mr. B. Sridhar, AOR Mr. B. V. Balaram Das, AOR Mr. Ravindra Kumar, AOR Mr. Gopal Singh, AOR Mr. P. V. Dinesh, AOR Mr. Suhaas Ratna Joshi, AOR Mr. Praveen Jain, AOR Mr. B.H. Marlapalle, Sr. Adv. Mr. Ajit Pravin Wagh, AOR Ms. Astha Prasad, Adv.

Ms. Prabhleen Kaur, Adv.

Mr. Fuzail Ahmad Ayyubi, AOR Mr. Ibad Mushtaq, Adv.

16

Ms. Akanksha Rai, Adv.

Mr. Puneet Jain, Adv.

Mr. Harshvardhan Sharma, Adv. Mr. Harshit Khanduja, Adv. Mr. Akshat Maheshwari, Adv. Mr. Harsh Jain, Adv.

Ms. Christi Jain, AOR Mr. Devashish Bharuka, AOR Mr. Ravi Bharuka, Adv.

Ms. Sarvshree, Adv.

Mr. Justine George, Adv.

Ms. Srishti Agarwal, Adv.

Mr. Santosh Kumar Tripathi, AOR Mr. Vipin Kumar Jai, AOR Mr. Nikilesh Ramachandran, AOR Mr. Himanshu Gupta, Adv.

Mr. Manoj C. Mishra, AOR Mrs. Rekha Pandey, AOR Mr. Ramesh Kumar Jena, Adv. Mr. Dilip Kumar Murmu, Adv. Mr. Aldanish Rein, AOR Mr. Vishwa Pal Singh, AOR Ms. Chandan Ramamurthi, AOR Mr. Sanjay Kharde, Adv.

Mr. Satyajeet Kharde, Adv. Ms. Prashi Tyagi, Adv.

Mr. Sunil Kumar Verma, AOR Mr. Rajesh Pandey, Adv.

Ms. Aswathi M.k., AOR Mr. M. C. Dhingra, AOR Mr. P. N. Puri, AOR Ms. Tanuj Bagga, AOR Mr. Avijit Bhattacharjee, AOR Mr. Nitin Meshram, Adv.

Mr. Ranbir Singh Yadav, AOR 17 Mr. Shivam Singh, Adv.

Mr. Yasharth Kant, AOR Mr. Ranjan Mukherjee, AOR Mr. S. N. Bhat, AOR Mr. Ashok Kumar Sharma, Sr. Adv. Mr. Vikalp Mudgal, AOR Mr. Kshitij Mudgal, Adv.

Mr. Satya Mitra Garg, AOR Mr. Dhananjay Garg, AOR Mr. Varinder Kumar Sharma, AOR Mr. Prashant Bhushan, AOR Mr. A. Subba Rao, AOR Mr. Senthil Jagadeesan, AOR Ms. Sonakshi Malhan, Adv.

Ms. Mrinal Kanwar, Adv.

Ms. Suriti Chowdhary, Adv.

Mr. Shailesh Madiyal, AOR Mr. Sanjeev Malhotra, AOR Mr. Anil Kumar Mishra, AOR UPON hearing the counsel the Court made the following O R D E R At the request of Ms. Shashi Kiran, learned counsel appearing for the petitioner, let the matter i.e. SLP(C) No.24534/2017, be de-tagged from this batch of matters.

The issues in this batch of matters pertain to the application of the decision of this Court in case of M. Nagaraj vs. Union of India – (2006) 8 SCC 212 to various promotions that are impugned. It is accepted by the parties that the promotions which have been made or proposed to be 18 made in several States are in question in these matters.

The issues are not common in all the cases which have arisen from several States.

We therefore consider it appropriate and expedient in the interests of justice that the Advocates-on-Record appearing for each State should furnish a note clearly stating the issues involved in that particular State to the learned Attorney General for India within a period of two weeks from today.

Ordered accordingly.

After such notes are received, the learned Attorney General for India may hold a conference of the counsel appearing in the case in all these matters or such number of counsel as he deems appropriate and thereupon finalise the issues for the determination of this Court.

Learned Attorney General for India may prepare a list of such issues along with a reference to the State where they have arisen and the SLP/Civil Appeal No. Such a note may be submitted to this Court within a period of four weeks.

List these matters after six weeks on receipt of the note from learned Attorney General for India.

(SANJAY KUMAR-II) (MADHU BALA) ASST. REGISTRAR-cum-PS AR-cum-PS (RACHNA) (INDU KUMARI POKHRIYAL) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR 19