Q. Who were the advocates involved in the case Ajay Bhatt vs State of Uttrakhand and Ors?

For Appearing Parties: Sanat Kumar, AAG, Jatinder Kumar Sethi, Dy. AG, P.S. Patwalia, Sanjay Parikh, Sr. Advs., Ashutosh Kumar Sharma, Rajeev Dubey, Kamlendra Mishra, Anurag Dubey, Rajesh Pathak, Abhishek Chakraborty, Pramod Kumar, Bhupender Bhardwaj, S.R. Setia, Abhishek Atrey, Rashmi Nanda Kumar, Ayushma Awasthi, Shankar Narayan, Harshika Verma, Akshay Chadha, Saurabh Trivedi, Jatinder Kumar Bhatia, Krishnan Mishra, Krishana Prakash Dubey, Samir Ali Khan, Ashwani Bhardwaj, Vinay Bhardwaj, Chander Shekhar Ashri, Apoorv Shukla, Prabhleen Kaur, Karunakar Mahalik, Anil Karnwal, Kunal Cheema, Shoaib Ahmad Khan, Naved Mian, Sandeep Garausa and Lemax Lawyers, Advs.

Q. What are the equivalent citations for Ajay Bhatt vs State of Uttrakhand and Ors ?

The equivalence citation are(2019) 10 SCC 65 ; (2019) 2 SCC (LS) 742 ; 2019 (13) SCALE 748 ; LQ/SC/2019/1564 ;

Q. What was the bench assigned for the case Ajay Bhatt vs State of Uttrakhand and Ors?

HONBLE MR. JUSTICE SANJAY KISHAN KAUL, HONBLE MR. JUSTICE M. R. SHAH

Ajay Bhatt Vs. State Of Uttrakhand And Ors On 14 October, 2019

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Ajay Bhatt v. State Of Uttrakhand And Ors

(Supreme Court Of India)

Civil Appeal No. 12020-12021 Of 2014 | 14-10-2019

1. The impugned order is based on the judgment of the High Court, which has been set aside by us today in Civil Appeal No. 10194 of 2013. Learned Counsel for the Appellant stated that were we to set aside the impugned order in Civil Appeal No. 10194 of 2013 this matter would have to be remitted back for consideration as there would be other consequences which would have to be examined.

2. In view of the aforesaid, we set aside the impugned order and remit the matter back for consideration in the conspectus of our judgment in Civil Appeal No. 10194 of 2013.

Advocate List

For Appearing Parties: Sanat Kumar, AAG, Jatinder Kumar Sethi, Dy. AG, P.S. Patwalia, Sanjay Parikh, Sr. Advs., Ashutosh Kumar Sharma, Rajeev Dubey, Kamlendra Mishra, Anurag Dubey, Rajesh Pathak, Abhishek Chakraborty, Pramod Kumar, Bhupender Bhardwaj, S.R. Setia, Abhishek Atrey, Rashmi Nanda Kumar, Ayushma Awasthi, Shankar Narayan, Harshika Verma, Akshay Chadha, Saurabh Trivedi, Jatinder Kumar Bhatia, Krishnan Mishra, Krishana Prakash Dubey, Samir Ali Khan, Ashwani Bhardwaj, Vinay Bhardwaj, Chander Shekhar Ashri, Apoorv Shukla, Prabhleen Kaur, Karunakar Mahalik, Anil Karnwal, Kunal Cheema, Shoaib Ahmad Khan, Naved Mian, Sandeep Garausa and Lemax Lawyers, Advs.

Bench

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M. R. SHAH

Eq Citations

(2019) 10 SCC 65
(2019) 2 SCC (LS) 742
2019 (13) SCALE 748
LQ/SC/2019/1564

Head Note

Civil Procedure Code, 1908 — Or. 21 Rr. 13 & 14 and Or. 22 R. 10 — Remand — When warranted — Judgment of High Court set aside — Matter remitted to High Court for consideration in conspectus of judgment in Civil Appeal No 10194 of 2013