SUPREME COURT OF INDIA
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MISCELLANEOUS MATTERS TO BE LISTED ON 22-08-2024 ADVANCE LIST - AL/118/2024 TENTATIVE LIST OF MATTERS WHICH ARE LIKELY TO BE LISTED. | |||
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| SNo. | Case No. | Petitioner / Respondent | Petitioner/Respondent Advocate |
| 1 | T.P.(C) No. 1994/2023 XIV | MRUNAL DILIP PAGARE | ABHIMANUE SHRESTHA |
| Versus | |||
| ROHAN ASHOK TELURE | AKANKSHA MEHRA[R-1] | ||
| MEDIATION REPORT RECEIVED | |||
| IA No. 155366/2023 - STAY APPLICATION | |||
| 2 | T.P.(C) No. 2815-2816/2023 XV | NITIN KUMAR KAVEDIA AND ORS. | DIVYESH PRATAP SINGH |
| Versus | |||
| ASHOK SINGH AND ANR. | RISHI MATOLIYA[R-1] | ||
| IA No. 216090/2023 - EX-PARTE STAY | |||
| IA No. 216091/2023 - EXEMPTION FROM FILING O.T. | |||
| 3 | T.P.(C) No. 3004/2023 IV-C | GEETA SHARMA | SAURABH AGRAWAL |
| Versus | |||
| NITESH LOMASH SARASWAT | PALLAVI PRATAP[R-1] | ||
| IA No. 231306/2023 - EX-PARTE STAY | |||
| IA No. 231305/2023 - EXEMPTION FROM FILING O.T. | |||
| 3.1 | Connected T.P.(Crl.) No. 869/2023 II-A | GEETA SHARMA AND ANR. | SAURABH AGRAWAL |
| Versus | |||
| NITESH SHARMA (LOMAS) | PALLAVI PRATAP[R-1] | ||
| FOR EXEMPTION FROM FILING O.T. ON IA 232111/2023 | |||
| FOR EX-PARTE STAY ON IA 232112/2023 | |||
| IA No. 232112/2023 - EX-PARTE STAY | |||
| IA No. 232111/2023 - EXEMPTION FROM FILING O.T. | |||
| 4 | T.P.(Crl.) No. 894/2023 II | SHALU SNEHA | ALAKH ALOK SRIVASTAVA |
| Versus | |||
| THE STATE OF TELANGANA THE STATE OF TELANGANA HOME DEPARTMENT SECRETARY AND ANR. | DEVINA SEHGAL[R-1], PRATEEK BHATIA [R-2] | ||
| MEDIATION REPORT RECEIVED | |||
| IA No. 237039/2023 - EX-PARTE STAY | |||
| 5 | Diary No. 46471-2023 IV-C | HEENA GUPTA | AJAY SINGH |
| Versus | |||
| AYUSH | ANSHUMAN SINGH[R-1] | ||
| SETTLEMENT AGREEMENT RECEIVED | |||
| IA No. 255804/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
| IA No. 255801/2023 - EX-PARTE STAY | |||
| 6 | T.P.(Crl.) No. 291-292/2024 II-B | SUNITA SHARMA | PRASHANT BHUSHAN |
| Versus | |||
| STATE OF UTTARAKHAND | ABHISHEK ATREY[R-1], VARUN PUNIA[R-2], [R-4], [R-6], HIMANSHU SHEKHAR[R-7] | ||
| IA No. 16431/2024 - EXEMPTION FROM FILING O.T. | |||
| IA No. 16429/2024 - STAY APPLICATION | |||
| 7 | T.P.(C) No. 143/2024 XIV | SANDHYA | AMIT SHARMA |
| Versus | |||
| ANUP SINGH | AFTAB ALI KHAN[R-1] | ||
| IA No. 13242/2024 - EX-PARTE STAY | |||
| 8 | T.P.(Crl.) No. 156/2024 II-C | GOVIND AND ANR. | ASHISH PANDEY |
| Versus | |||
| RICHA GUPTA | ANAND SHANKAR[R-1] | ||
| IA No. 37117/2024 - EX-PARTE STAY | |||
| 9 | T.P.(C) No. 1340/2024 XVI | ERAM HAQUE | KESHAV RANJAN |
| Versus | |||
| AJMAL FIROZ | |||
| IA No. 113689/2024 - EXEMPTION FROM FILING O.T. | |||
| IA No. 113690/2024 - STAY APPLICATION | |||
| 10 | T.P.(Crl.) No. 624/2024 II-C | PUSHPA TRIPATHI AND ORS. | KARAN DEV CHOPRA |
| Versus | |||
| APRAJITA GAUTAM | |||
| IA No. 155672/2024 - EX-PARTE STAY | |||
| 11 | Crl.A. No. 2561/2024 II-C | INDERJEET SINGH | RISHI MALHOTRA |
| Versus | |||
| STATE NCT OF DELHI | MUKESH KUMAR MARORIA[R-1] | ||
| ONLY I.A NO. 83674 OF 2024-BAIL APPLICATION TO BE LISTED. | |||
| IA No. 83674/2024 - GRANT OF BAIL | |||
| 12 | SLP(Crl) No. 1602/2024 II-C | ANIMESH AGARWAL | MOHINI PRIYA[P-1] |
| Versus | |||
| THE STATE OF CHHATTISGARH | PRASHANT SINGH[R-1] NITEEN KUMAR SINHA [IMPL] | ||
| IA No. 26701/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| IA No. 116718/2024 - EXEMPTION FROM FILING O.T. | |||
| IA No. 26703/2024 - EXEMPTION FROM FILING O.T. | |||
| IA No. 26704/2024 - INTERVENTION/IMPLEADMENT | |||
| IA No. 26720/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
| 13 | SLP(Crl) No. 7757/2024 II-B | SHANKY KAPIL | RAJ KISHOR CHOUDHARY |
| Versus | |||
| STATE OF PUNJAB AND ANR. | KARAN SHARMA[R-1] | ||
| IA No. 127261/2024 - EXEMPTION FROM FILING O.T. | |||
| 14 | SLP(Crl) No. 8066/2024 II | SANDEEP @ SANDEEP YADAV | SANJEEV MALHOTRA |
| Versus | |||
| STATE OF U.P | |||
| IA No.131609/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.131611/2024-EXEMPTION FROM FILING O.T. | |||
| IA No. 131609/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| IA No. 131611/2024 - EXEMPTION FROM FILING O.T. | |||
| 15 | SLP(Crl) No. 10464/2024 II-A | GANGADHAR ONKAR PARKHE | KAILAS BAJIRAO AUTADE |
| Versus | |||
| THE STATE OF MAHARASHTRA | |||
| IA No.163603/2024-CONDONATION OF DELAY IN FILING and IA No.163604/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
| No.163606/2024-EXEMPTION FROM FILING O.T. and IA No.163602/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
| 16 | SLP(Crl) No. 8950/2024 II | PRIYA @ DOLI | AARTHI RAJAN |
| Versus | |||
| THE STATE OF UTTAR PRADESH | |||
| [ ACCUSED IN JAIL ] | |||
| IA No. 146285/2024 - EXEMPTION FROM FILING O.T. | |||
| 17 | SLP(Crl) No. 10471-10478/2024 II-A | AJAY AJIT PETER KERKAR | MALAK MANISH BHATT |
| Versus | |||
| STATE OF MAHARASHTRA | |||
| FOR ADMISSION and I.R. and IA No.163545/2024-CONDONATION OF DELAY IN FILING and IA No.163542/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| and IA No.163547/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
| 18 | SLP(Crl) No. 9252/2024 II | MUJASSIM | CHAND QURESHI |
| Versus | |||
| THE STATE OF UTTAR PRADESH | |||
| [ PETITIONER IS IN JAIL ] | |||
| IA No. 149466/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| IA No. 149465/2024 - EXEMPTION FROM FILING O.T. | |||
| 19 | SLP(Crl) No. 9668/2024 II | EMLANG LALOO | VISHNU SHANKAR JAIN |
| Versus | |||
| AITIMARY MAWLONG AND ANR. | |||
| IA No.156413/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| 20 | SLP(Crl) No. 9607/2024 II-A | IRFAN | ANAGHA S. DESAI |
| Versus | |||
| THE STATE OF MAHARASHTRA | |||
| FOR ADMISSION and I.R. and IA No.154926/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.154927/2024-EXEMPTION FROM FILING O.T. | |||
| 21 | Crl.A. No. 1275-1276/2024 II-C | RAJEEVALOCHANABABU AND ORS. | SUPREETA SHARANAGOUDA |
| Versus | |||
| THE STATE OF KARNATAKA | V. N. RAGHUPATHY[R-1] | ||
| {Mention Memo} | |||
| 21.1 | Connected Crl.A. No. 1277-1280/2024 II-C | ABDUL NABI @ CHAND PASHA | MAHESH THAKUR |
| Versus | |||
| THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY[R-1] | ||
| {Mention Memo} | |||
| FOR GRANT OF BAIL ON IA 49412/2024 | |||
| IA No. 49412/2024 - GRANT OF BAIL | |||
| 22 | W.P.(C) No. 953/2019 X | COL. PRADEEP MATHUR AND ORS. | SARVESH SINGH |
| Versus | |||
| UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], [R-2], N. VISAKAMURTHY[R-3], [R-4], [R-5], [R-6] VIVEK KISHORE[IMPL] | ||
| IA No. 34990/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
| IA No. 109918/2019 - EX-PARTE STAY | |||
| IA No. 57471/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
| IA No. 91930/2020 - INTERVENTION/IMPLEADMENT | |||
| IA No. 34724/2020 - INTERVENTION/IMPLEADMENT | |||
| IA No. 175718/2019 - INTERVENTION/IMPLEADMENT | |||
| IA No. 129158/2019 - INTERVENTION/IMPLEADMENT | |||
| 22.1 | Connected W.P.(C) No. 420/2022 X | ANIL KUMAR BHALLA | SHEKHAR KUMAR |
| Versus | |||
| UNION OF INDIA AND ORS. | |||
| FOR | |||
| FOR STAY APPLICATION ON IA 82818/2022 | |||
| IA No. 82818/2022 - STAY APPLICATION | |||
| 22.2 | Connected W.P.(C) No. 806/2023 X | DISABLED WAR VETERANS (INDIA) | K.PARAMESHWAR |
| Versus | |||
| UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], [R-2] | ||
| FOR | |||
| FOR EX-PARTE STAY ON IA 154664/2023 | |||
| IA No. 154664/2023 - EX-PARTE STAY | |||
| 23 | SMW(C) No. 5/2024 PIL-W | IN RE: HERITAGE BUILDING OF THE BOMBAY HIGH COURT AND ALLOTMENT OF ADDITIONAL LANDS FOR THE HIGH COURT | BY COURTS MOTION |
| Versus | |||
E. C. AGRAWALA[IMPL], AADITYA ANIRUDDHA PANDE[IMPL][GR] | |||
| FOR ADMISSION | |||
| 24 | C.A. No. 6112-6114/2011 IV-C | M.P. RAJYA VAN VIKAS NIGAM LTD. | KAVITA JHA[P-1] |
| Versus | |||
| COMMNR. OF INCOME TAX, BHOPAL | RAJ BAHADUR YADAV[R-1] | ||
| 25 | C.A. No. 11194/2014 XVII | GRIDCO LTD. | RAJ KUMAR MEHTA |
| Versus | |||
| NAVA BHARAT VENTURES LTD. AND ANR. | RUTWIK PANDA, RAMENDRA MOHAN PATNAIK | ||
| IA No. 53154/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
| IA No. 3/2015 - PERMISSION TO FILE ANNEXURES | |||
| 26 | C.A. No. 8170/2018 III-A | RAGHUBIR SINGH TANDON (D) THROUGH LRS | PRAMOD B. AGARWALA |
| Versus | |||
| RANJEET SINGH TANDON (D) THR. LRS. AND ORS. | VIPIN KUMAR[R-1.2] | ||
| IA No. 4130/2024 - APPLICATION FOR SUBSTITUTION | |||
| IA No. 146320/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
| IA No. 26256/2024 - INTERVENTION/IMPLEADMENT | |||
| IA No. 26254/2024 - INTERVENTION/IMPLEADMENT | |||
| 27 | SLP(C) No. 4166-4175/2022 XII-A | TELANGANA STATE WAKF BOARD | K.PARAMESHWAR |
| Versus | |||
| PERUGU RADHA MADHAVI AND ORS. | MANJU JETLEY[CAVEAT], NIDHI KHANNA [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-13], Y. RAJA GOPALA RAO[R-22], [R-23], [R-23], [R-33], | ||
| [R-34], [R-35], [R-36], [R-37], [R-38], [R-39], [R-42], [R-43], [R-54], [R-65], [R-66], [R-67], [R-68], [R-72], [R-76], [R-92], ANNAM VENKATESH[R-20], | |||
| [R-48], [R-49], [R-114], D. BHARATHI REDDY[R-102], [R-103], [R-104] | |||
| IA No. 33827/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| IA No. 38430/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
| 27.1 | Connected SLP(C) No. 4805-4814/2022 XII-A | TELANGANA STATE WAKF BOARD | K.PARAMESHWAR |
| Versus | |||
| A. KRISHNA REDDY AND ORS. | S. THANANJAYAN[CAVEAT], MANJU JETLEY[CAVEAT], B. SHRAVANTH SHANKER[R-1], [R-2], NIDHI KHANNA [R-28], [R-29], [R-80], [R-81], [R-82], [R-91], [R-92] | ||
| FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 38936/2022 | |||
| IA No. 38936/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| 27.2 | Connected SLP(C) No. 4470-4479/2022 XII-A | TELANGANA STATE WAKF BOARD | K.PARAMESHWAR |
| Versus | |||
| BUSI REDDY MALLESWARA REDDY AND ORS. | MANJU JETLEY[CAVEAT], D. BHARATHI REDDY[R-1], [R-2], [R-3], ANNAM VENKATESH[R-8], [R-9], B. SHRAVANTH SHANKER[R-46], NIDHI KHANNA [R-53], [R-54], | ||
| [R-55], [R-56], [R-57], [R-58], [R-59], [R-60], [R-61], [R-62], [R-63] | |||
| FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 36747/2022 | |||
| IA No. 36747/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| 27.3 | Connected SLP(C) No. 4878-4886/2022 XII-A | TELANGANA STATE WAKF BOARD | K.PARAMESHWAR |
| Versus | |||
| M. DHARMA REDDY AND ORS. | MANJU JETLEY[CAVEAT], B. SHRAVANTH SHANKER[R-1], NIDHI KHANNA [R-2], [R-18], [R-19], [R-32], RAAVI YOGESH VENKATA[R-35], [R-36], [R-42], [R-43], | ||
| [R-47], [R-48], [R-49], [R-50], [R-54], [R-55], [R-56] | |||
| FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 39735/2022 | |||
| IA No. 39735/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| 28 | Crl.A. No. 1072-1073/2024 II-C | STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (SEIAA) DELHI | PRADEEP MISRA |
| Versus | |||
| CADDIE HOTELS PVT. LTD. | SHUBHRANSHU PADHI[R-1] | ||
| FOR ADMISSION and I.R.and IA No.198127/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| 28.1 | Connected Crl.A. No. 1074-1075/2024 II-C | STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (SEIAA) | PRADEEP MISRA |
| Versus | |||
| BIRD AIRPORT HOTEL PVT. LTD. AND ORS. | RAJESH SINGH CHAUHAN[R-3], GURMEET SINGH MAKKER[R-5], MUKESH KUMAR MARORIA[R-6] | ||
| IA No.234680/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
| 29 | C.A. No. 8029-8030/2024 XII | P.I. ASHOKARAAMASEKAR | S. THANANJAYAN |
| Versus | |||
| THE CHAIRMAN CUM DISTRICT MAGISTRATE AND ORS. | ARAVINDH S.[R-1], [R-3], [R-4], [R-5] | ||
| 30 | C.A. No. 11985/2016 XVII | CHHATTISGARH STATE POWER DISTRIBUTION CO. LTD. | RAM SWARUP SHARMA[P-1] |
| Versus | |||
| CENTRAL ELECTRICITY REGULATORY COMMISSIONER . AND ORS. | HEMANTIKA WAHI[R-2], SAMIR MALIK[R-3], ROHIT K. SINGH[R-4] | ||
NEW DELHI
07-08-2024 10:41:09
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