- Bookmark
- Share
- CaseIQ
NATIONAL FEDERATION OF INDIAN WOMEN (NFIW) v. UNION OF INDIA
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 Accepting this statement, the Court dismissed the petition as withdrawn while expressly granting liberty to file a new petition.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Holding: WP(C) 1158/2021 was dismissed as withdrawn with liberty to file afresh; WP(C) 1181/2023 was ordered to be re-listed in January 2024.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.
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
Alert