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Citation Codes
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citation codes
Case Number
Disposition

dismissed

Attorney(S)
  • PRASHANT BHUSHAN
Acts
  • 2 ITEM NO.44 COURT NO.3 SECTION
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Cites
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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

dismissed

Attorney(S)
  • PRASHANT BHUSHAN
Acts
  • 2 ITEM NO.44 COURT NO.3 SECTION
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Smart Summary

Factual and Procedural Background

The document is a short order passed by the Supreme Court of India on 12 December 2023 in two public-interest writ petitions. In Writ Petition (Civil) No. 1158/2021, filed by the National Federation of Indian Women (NFIW) against the Union of India, counsel for the petitioner sought permission to withdraw the petition with liberty to file a fresh one. The Court also dealt with W.P.(C) No. 1181/2023, which was listed for admission. No further factual narrative is provided in the order.

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 Bench, comprising Hon’ble Mr. Justice Sanjiv Khanna and Hon’ble Mr. Justice S. V. N. Bhatti, recorded the statement of Mr. Prashant Bhushan, learned counsel for the petitioner in WP(C) 1158/2021, that the petitioner wished to withdraw the writ petition with liberty to file a fresh petition if so advised. Accepting this statement, the Court dismissed the petition as withdrawn while expressly granting liberty to file a new petition. Regarding WP(C) 1181/2023, the Court simply directed that the matter be re-listed in January 2024. No further analysis or discussion was provided.

Holding and Implications

Holding: WP(C) 1158/2021 was dismissed as withdrawn with liberty to file afresh; WP(C) 1181/2023 was ordered to be re-listed in January 2024.

Implications: The dismissal is without prejudice, preserving the petitioner’s right to approach the Court again on the same or similar issues. The order sets no substantive precedent and affects only the procedural status of the two petitions.

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    NATIONAL FEDERATION OF INDIAN WOMEN (NFIW) v. UNION OF INDIA

    WP(C) No. 1158/2021 etc.

    REVISED ** ITEM NO.44 COURT NO.3 SECTION PIL-W

    S U P R E M E C O U R T O F I N D I A

    RECORD OF PROCEEDINGS

    Writ Petition (Civil) No. 1158/2021 NATIONAL FEDERATION OF INDIAN WOMEN (NFIW) Petitioner(s)

    VERSUS

    UNION OF INDIA Respondent(s)

    WITH

    W.P.(C) No. 1181/2023 (PIL-W)

    (FOR ADMISSION)

    Date : 12-12-2023 This matter was called on for hearing today.

    CORAM :

    HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s)

    Mr. Vikas Singh, Sr. Adv. Ms. Mahalakshmi Pavani, Sr. Adv. ** Mr. Tirpurari Ray, Adv.

    Mr. Varun Thakur, Adv.

    Mr. Neeleshwar Pavani, Adv. Ms. Shaurya Mishra, Adv.

    Mr. Varinder Kumar Sharma, AOR Mr. Prashant Bhushan, AOR Ms. Ria Yadav, Adv. For Respondent(s) Mr. Tushar Mehta, SG Mr. K.M. Nataraj, A.S.G. (N/P) Mr. Mayank Pandey, Adv. Mr. Madhav Sinhal, Adv. Mr. Kanu Agrawal, Adv. Mr. Shailesh Madiyal, Adv. Mr. Anuj Srinivas Udupa, Adv. Ms. Kiran Suri, Adv. Mr. A.K. Kaul, Adv.

    Mr. Pratyush Srivastava, Adv. Mr. T.S. Sabrish, Adv. Ms. Soumya Tandon, Adv. Dr. Reeta Vasishta, Adv. Mr. Hemant Kumar Niranjan, Adv.

    1

    Mr. Praveen Pathak, Adv. Ms. Pooja Sagar, Adv. Ms. Davinder Pal Kaur, Adv. Mr. Harpreet Singh, Adv. Ms. Sarika Srivastava, Adv. Mr. Sandeep, Adv.

    Mr. Sunil Prakash Pandey, Adv. Mr. Arvind Kumar Sharma, AOR Ms. Patil Rekha Chandra Gouda, AOR UPON hearing the counsel the Court made the following

    O R D E R

    Writ Petition (Civil) No. 1158/2021 Mr. Prashant Bhushan, learned counsel seeks liberty to withdraw the present writ petition with liberty to file a fresh writ petition, if so advised.

    Taking the statement on record, the writ petition is dismissed as withdrawn with liberty as prayed.

    W.P.(C) No. 1181/2023

    Re-list in January 2024.

    (DEEPAK GUGLANI) (R.S. NARAYANAN)

    AR-cum-PS ASSISTANT REGISTRAR ** Revised only for the purpose of correction in the name of Senior Advocate.

    2

    ITEM NO.44 COURT NO.3 SECTION PIL-W

    S U P R E M E C O U R T O F I N D I A

    RECORD OF PROCEEDINGS

    Writ Petition (Civil) No. 1158/2021 NATIONAL FEDERATION OF INDIAN WOMEN (NFIW) Petitioner(s)

    VERSUS

    UNION OF INDIA Respondent(s)

    WITH

    W.P.(C) No. 1181/2023 (PIL-W)

    (FOR ADMISSION)

    Date : 12-12-2023 This matter was called on for hearing today.

    CORAM :

    HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s)

    Mr. Vikas Singh, Sr. Adv. Ms. Mahalaxmi Pavani, Sr. Adv. Mr. Tirpurari Ray, Adv. Mr. Varun Thakur, Adv. Mr. Neeleshwar Pavani, Adv. Ms. Shaurya Mishra, Adv. Mr. Varinder Kumar Sharma, AOR Mr. Prashant Bhushan, AOR Ms. Ria Yadav, Adv. For Respondent(s) Mr. Tushar Mehta, SG Mr. K.M. Nataraj, A.S.G. (N/P) Mr. Mayank Pandey, Adv. Mr. Madhav Sinhal, Adv. Mr. Kanu Agrawal, Adv. Mr. Shailesh Madiyal, Adv. Mr. Anuj Srinivas Udupa, Adv. Ms. Kiran Suri, Adv. Mr. A.K. Kaul, Adv.

    Mr. Pratyush Srivastava, Adv. Mr. T.S. Sabrish, Adv. Ms. Soumya Tandon, Adv. Dr. Reeta Vasishta, Adv. Mr. Hemant Kumar Niranjan, Adv. Mr. Praveen Pathak, Adv. Ms. Pooja Sagar, Adv.

    3

    Ms. Davinder Pal Kaur, Adv. Mr. Harpreet Singh, Adv. Ms. Sarika Srivastava, Adv. Mr. Sandeep, Adv.

    Mr. Sunil Prakash Pandey, Adv. Mr. Arvind Kumar Sharma, AOR Ms. Patil Rekha Chandra Gouda, AOR UPON hearing the counsel the Court made the following

    O R D E R

    Writ Petition (Civil) No. 1158/2021 Mr. Prashant Bhushan, learned counsel seeks liberty to withdraw the present writ petition with liberty to file a fresh writ petition, if so advised.

    Taking the statement on record, the writ petition is dismissed as withdrawn with liberty as prayed.

    W.P.(C) No. 1181/2023

    Re-list in January 2024.

    (DEEPAK GUGLANI) (R.S. NARAYANAN)

    AR-cum-PS ASSISTANT REGISTRAR

    4

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    Comments

    NATIONAL FEDERATION OF INDIAN WOMEN (NFIW) v. UNION OF INDIA
    (Dec 12, 2023)