Supreme Court - Daily Orders
Radhasoami Satsang Sabha vs State Of U.P on 23 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
ITEM NO.8 COURT NO.3 SECTION XI
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). 15870/2022
(Arising out of impugned final judgment and order dated 11-05-2022
in CMIA No. 4/2021 passed by the High Court Of Judicature At
Allahabad)
RADHASOAMI SATSANG SABHA Petitioner(s)
VERSUS
STATE OF U.P & ORS. Respondent(s)
(FOR ADMISSION and IA No.133356/2022-EXEMPTION FROM FILING O.T. and
IA No.133355/2022-PERMISSION TO FILE LENGTHY LIST OF DATES )
Date : 23-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Maninder Singh, Sr. Adv.
Mr. Prabhas Bajaj, Adv.
Mr. V. Sree Ramamurty, Adv.
Mr. Nishit Agrawal, AOR
Mr. Shery Kapoor, Adv.
Ms. Kanishka Mittal, Adv.
Mr. Pranav Saigal, Adv.
Mr. Raghav Tewari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some hearing, learned counsel for the petitioner submits that in view of some subsequent developments, on account of officer being appointed Signature Not Verified in the Executing Court, the reliefs in the main Digitally signed by ASHA SUNDRIYAL Date: 2022.09.24 11:52:15 IST Reason: petition themselves do not survive for consideration as the petitioner can execute the decree and obtain necessary orders from Executing Court. 2 The aforesaid being the position, the impugned order really does not survive for impleadment and if those persons have any grievance, they would have to establish their locus before the Executing Court, as according to the petitioner, they have no locus whatsoever.
The Special Leave Petition is thus, disposed of in the aforesaid terms and as a consequence thereof, Matters under Article 227 No.574 of 2020 filed under Article 227 of the Constitution of India by the petitioner before the High Court will stand dismissed as withdrawn.
Pending applications stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)