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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • SAKSHAM MAHESHWARI
Acts
  • ITEM NO.13 COURT NO.1 SECTION II-C S U P R E M E C O
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • SAKSHAM MAHESHWARI
Acts
  • ITEM NO.13 COURT NO.1 SECTION II-C S U P R E M E C O
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Smart Summary

Factual and Procedural Background

This Special Leave Petition (Criminal) arises from the judgment and order dated 11 January 2024 rendered by the High Court of Judicature at Madras in CRLOP No. 37/2024 and CRLMP No. 79/2024. The petitioners, “Just Rights for Children Alliance & Anr.,” seek to challenge that High Court decision before the Supreme Court of India. At this preliminary stage, the Supreme Court considered whether to grant permission to file the SLP and whether to issue notice to the respondents.

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’s analysis is purely procedural. It noted that an application for permission to file the Special Leave Petition had been placed before it. Upon hearing senior counsel for the petitioners, the Court:

  • Granted permission to file the SLP.
  • Directed issuance of notice to the respondents, returnable within three weeks.
  • Scheduled the matter for listing on 5 April 2024.

No substantive examination of the merits of the underlying High Court order occurred at this stage; the order is confined to facilitating the initiation of the appellate process.

Holding and Implications

Permission to file the Special Leave Petition is granted; notice is issued to the respondents, and the matter is to be listed on 5 April 2024.

Implications: The ruling enables the petitioners to advance their challenge against the High Court’s order. The respondents must now appear or respond within the stipulated time. This is an interlocutory order with no precedential value on substantive legal questions; its immediate effect is procedural, keeping the dispute alive for further adjudication.

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    JUST RIGHTS FOR CHILDREN ALLIANCE v. S. HARISH

    ITEM NO.13 COURT NO.1 SECTION II-C

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

    SPECIAL LEAVE PETITION (CRIMINAL) Diary No.8562/2024

    (Arising out of impugned final judgment and order dated 11-01-2024 in CRLOP No.37/2024 11-01-2024 in CRLMP No.79/2024 passed by the High Court of Judicature at Madras)

    JUST RIGHTS FOR CHILDREN ALLIANCE & ANR. Petitioner(s)

    VERSUS

    S. HARISH & ORS. Respondent(s)

    (With IA No.57418/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.57420/2024-EXEMPTION FROM FILING O.T. and IA No.57421/2024-PERMISSION TO FILE SLP)

    Date : 11-03-2024 This petition was called on for hearing today.

    CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA

    For Petitioner(s) Mr. H.S. Phoolka, Sr. Adv. Mr. Jagjit Singh Chhabra, Adv. Ms. Rachana Tyagi, Adv. Mr. Saksham Maheshwari, AOR Ms. Shashi, Adv. Ms. Taruna Panwar, Adv. Ms. Surpreet Kaur, Adv. For Respondent(s)

    UPON hearing the counsel the Court made the following O R D E R

    1 Permission to file the Special Leave Petition is granted.

    2 Issue notice, returnable in three weeks.

    3 List the Special Leave Petition on 5 April 2024

    (CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar

      1. 2024-03-11T17:44:10+0530
      2. CHETAN KUMAR

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    Comments

    JUST RIGHTS FOR CHILDREN ALLIANCE v. S. HARISH
    (Mar 11, 2024)