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CaseIQ

Anuradha Bhasin Petitioner(S) v. Union Of India And Others (S).

Supreme Court Of India

Oct 1, 2019

Judgment

CaseIQ

Smart Summary (Beta)

Factual and Procedural Background

This opinion records procedural directions in pending writ proceedings, including multiple applications for intervention/impleadment (I.A. Nos. 136292/2019, 139141/2019, 139555/2019, 140276/2019 and 140514/2019), and the filing of affidavits by respondent No. 2 (State of Jammu and Kashmir) and respondent No. 1 (Union of India). The matters were directed to be listed on 16.10.2019.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court took the listed intervention/impleadment applications on record and clarified that it would not entertain any further applications for intervention/impleadment. It granted liberty to file additional documents supporting those applications, subject to advance service on the opposite side's counsel. The court also took on record an affidavit filed by respondent No. 2 (State of Jammu and Kashmir) and directed respondent No. 1 (Union of India) to file an affidavit within one week, with advance service on the petitioner's counsel. Additionally, the Union of India was directed to file an affidavit in W.P.(Crl.) No. 225/2019, again with advance service on the petitioner's counsel. The matters were then listed for a further hearing date.

Holding and Implications

PROCEDURAL DIRECTIONS ISSUED: The intervention/impleadment applications were taken on record; further such applications were barred from being entertained; parties were permitted/directed to file supporting documents and affidavits within specified timelines and with advance copies to opposing counsel; and the matters were listed on 16.10.2019.

The direct effect is to regulate participation through intervention/impleadment, complete the affidavit record (including in W.P.(Crl.) No. 225/2019), and schedule the next hearing. No broader implications or new precedent are stated in the opinion.

Show all summary ...

1. The applications for intervention/impleadment (I.A. Nos. 136292/2019, 139141/2019, 139555/2019, 140276/2019 and 140514/2019) are taken on record.

2. It is made clear that no further applications for intervention/impleadment shall be entertained.

3. Liberty is granted to file additional documents in support of the applications for intervention/impleadment with a copy in advance to the counsel for the opposite side.

4. The affidavit filed on behalf of respondent No. 2 - State of Jammu and Kashmir today in the Court is taken on record.

5. Respondent No. 1 - Union of India is directed to file an affidavit within a week's time with a copy in advance to the counsel for the petitioner.

6. The Union of India is also directed to file an affidavit in W.P.(Crl.) No. 225/2019 with a copy in advance to the counsel for the petitioner.

7. List these matters on 16.10.2019.