ASHWINI KUMAR UPADHYAY vs. UNION OF INDIA

Case Type: Transfer Petition Civil

Date of Judgment: 13-01-2023

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TPC 1249-1250/2020 1 Reportable IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION Transfer Petition (Civil) Nos 1249-1250 of 2020 Ashwini Kumar Upadhyay Etc. … Petitioners Versus Union of India and Others … Respondents O R D E R 1 The petitioners seek the transfer of WP (C) No 8905 of 2019 pending before the Delhi High Court and CW/13784/2019 pending before the Rajasthan High Court to this Court. 2 The issue which is raised in the main proceedings pertains to uniformity in the minimum age of marriage for men and women in diverse legislations. 3 Dr Manish Singhvi, senior counsel appearing on behalf of the respondents states that CW/13784/2019 has been dismissed for want of prosecution by the Rajasthan High Court. 4 In this backdrop, we dispose of the transfer petitions by transferring WP (C) No 8905 of 2019 pending before the Delhi High Court to this Court. Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2023.04.06 18:16:43 IST Reason: TPC 1249-1250/2020 2 5 Pending applications, if any, stand disposed of. ….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Pamidighantam Sri Narasimha] New Delhi; January 13, 2023 CKB TPC 1249-1250/2020 3 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION Transfer Petition (Civil) Nos 1249-1250 of 2020 Ashwini Kumar Upadhyay Etc. … Petitioners Versus Union of India and Others … Respondents O R D E R 1 The petitioners seek the transfer of WP (C) No 8905 of 2019 pending before the Delhi High Court and CW/13784/2019 pending before the Rajasthan High Court to this Court. 2 The issue which is raised in the main proceedings pertains to uniformity in the minimum age of marriage for men and women in diverse legislations. 3 Dr Manish Singhvi, senior counsel appearing on behalf of the respondents states that CW/13784/2019 has been dismissed for want of prosecution by the Rajasthan High Court. 4 In this backdrop, we allow the transfer petitions by transferring WP (C) No 8905 of 2019 pending before the Delhi High Court to this Court. TPC 1249-1250/2020 4 5 Pending applications, if any, stand disposed of. ….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Pamidighantam Sri Narasimha] New Delhi; January 13, 2023 CKB TPC 1249-1250/2020 5 R E - R E V I S E D ITEM NO.31 COURT NO.1 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition (Civil) Nos.1249-1250/2020 ASHWINI KUMAR UPADHYAY & ANR. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) WITH W.P.(C) No.584/2022 (PIL-W) (With IA No.105721/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON) W.P.(C) No.551/2021 (PIL-W) S.L.P.(Crl) No.10036/2022 (II-B) (With IA No.167514/2022 - INTERVENTION APPLICATION and IA No. 179403/2022 - INTERVENTION APPLICATION) Date : 13-01-2023 These petitions were called on for hearing today. CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA Mr. Rajhshekhar Rao, Sr. Adv. (A.C.) Mr. Areeb Amanullah, Adv. Ms. Mansi Sood, Adv. Ms. Zehra Khan, Adv. For Petitioner(s) Mr. Tushar Mehta, SG Mrs. Swarupama Chaturvedi, AOR Mr. Shilp Agrawal, Adv. Ms. Saumya Kapoor, Adv. Mr. Ashwani Kumar Dubey, Petitioner-in-person Ms. Sonia Mathur, Sr. Adv. TPC 1249-1250/2020 6 Ms. Rashmi Singhania, Adv. Ms. Ankita Chaudhary, Adv. Mr. Praneet Pranav, Adv. Ms. Vandana Sharma, Adv. Ms. Vandana Sharma, AOR For Respondent(s) Mr. Tushar Mehta, Solicitor General Mr. Suryaprakash V Raju, A.S.G. Mr. Rajat Nair, Adv. Mrs. Rooh E Hina Dua, Adv. Mr. Digvijay Dam, Adv. Mr. Arvind Kumar Sharma, AOR Mr. Tushar Mehta, Solicitor General Mr. Gurmeet Singh Makker, AOR Mr. Rajat Nair, Adv. Mr. Rooh E Hind Dua, Adv. Mr. Digvijay Dam, Adv. Mr. Pratyush Srivastva, Adv. Dr. Manish Singhvi, Sr. Adv. Mr. Ashok Basoya, Adv. Mr. Sandeep Kumar Jha, AOR Mr. Arpit Prakash, Adv. Mr. Vikalp Sharma, Adv. Mr. Gaurav Agrawal, AOR UPON hearing the counsel the Court made the following O R D E R Transfer Petition (C) Nos 1249-1250 of 2020 1 The transfer petitions are disposed of in terms of the signed reportable order. 2 Pending applications, if any, stand disposed of. TPC 1249-1250/2020 7 Writ Petition (C) No 551 of 2021 1 Issue notice. SLP (Crl) No 10036/2022 1 Applications for intervention stand allowed. 2 The Special Leave Petition is de-tagged from this batch of petitions. Transferred Case No /2023 [Arising out of TP (C) Nos 1249- 1250/2020], Writ Petition (C) No 584/2022 and Writ Petition (C) No 551/2021 1 List the matters on 13 February 2023. (CHETAN KUMAR) (MATHEW ABRAHAM) A.R.-cum-P.S. Court Master (Re-revised Signed Reportable Order is placed on the file) TPC 1249-1250/2020 8 R E V I S E D ITEM NO.31 COURT NO.1 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition (Civil) Nos.1249-1250/2020 ASHWINI KUMAR UPADHYAY & ANR. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) WITH W.P.(C) No.584/2022 (PIL-W) (With IA No.105721/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON) W.P.(C) No.551/2021 (PIL-W) S.L.P.(Crl) No.10036/2022 (II-B) (With IA No.167514/2022 - INTERVENTION APPLICATION and IA No. 179403/2022 - INTERVENTION APPLICATION) Date : 13-01-2023 These petitions were called on for hearing today. CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA Mr. Rajhshekhar Rao, Sr. Adv. (A.C.) Mr. Areeb Amanullah, Adv. Ms. Mansi Sood, Adv. Ms. Zehra Khan, Adv. For Petitioner(s) Mr. Tushar Mehta, SG Mrs. Swarupama Chaturvedi, AOR Mr. Shilp Agrawal, Adv. Ms. Saumya Kapoor, Adv. Mr. Ashwani Kumar Dubey, Petitioner-in-person Ms. Sonia Mathur, Sr. Adv. TPC 1249-1250/2020 9 Ms. Rashmi Singhania, Adv. Ms. Ankita Chaudhary, Adv. Mr. Praneet Pranav, Adv. Ms. Vandana Sharma, Adv. Ms. Vandana Sharma, AOR For Respondent(s) Mr. Tushar Mehta, Solicitor General Mr. Suryaprakash V Raju, A.S.G. Mr. Rajat Nair, Adv. Mrs. Rooh E Hina Dua, Adv. Mr. Digvijay Dam, Adv. Mr. Arvind Kumar Sharma, AOR Mr. Tushar Mehta, Solicitor General Mr. Gurmeet Singh Makker, AOR Mr. Rajat Nair, Adv. Mr. Rooh E Hind Dua, Adv. Mr. Digvijay Dam, Adv. Mr. Pratyush Srivastva, Adv. Dr. Manish Singhvi, Sr. Adv. Mr. Ashok Basoya, Adv. Mr. Sandeep Kumar Jha, AOR Mr. Arpit Prakash, Adv. Mr. Vikalp Sharma, Adv. Mr. Gaurav Agrawal, AOR UPON hearing the counsel the Court made the following O R D E R Transfer Petition (C) Nos 1249-1250 of 2020 1 The transfer petitions are disposed of in terms of the signed order. 2 Pending applications, if any, stand disposed of. TPC 1249-1250/2020 10 Writ Petition (C) No 551 of 2021 1 Issue notice. SLP (Crl) No 10036/2022 1 Applications for intervention stand allowed. 2 The Special Leave Petition is de-tagged from this batch of petitions. Transferred Case No /2023 [Arising out of TP (C) Nos 1249- 1250/2020], Writ Petition (C) No 584/2022 and Writ Petition (C) No 551/2021 1 List the matters on 13 February 2023. (CHETAN KUMAR) (MATHEW ABRAHAM) A.R.-cum-P.S. Court Master (Corrected signed order is placed on the file) TPC 1249-1250/2020 11 ITEM NO.31 COURT NO.1 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition (Civil) Nos.1249-1250/2020 ASHWINI KUMAR UPADHYAY & ANR. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) WITH W.P.(C) No.584/2022 (PIL-W) (With IA No.105721/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON) W.P.(C) No.551/2021 (PIL-W) S.L.P.(Crl) No.10036/2022 (II-B) (With IA No.167514/2022 - INTERVENTION APPLICATION and IA No. 179403/2022 - INTERVENTION APPLICATION) Date : 13-01-2023 These petitions were called on for hearing today. CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA Mr. Rajhshekhar Rao, Sr. Adv. (A.C.) Mr. Areeb Amanullah, Adv. Ms. Mansi Sood, Adv. Ms. Zehra Khan, Adv. For Petitioner(s) Mr. Tushar Mehta, SG Mrs. Swarupama Chaturvedi, AOR Mr. Shilp Agrawal, Adv. Ms. Saumya Kapoor, Adv. Mr. Ashwani Kumar Dubey, Petitioner-in-person Ms. Sonia Mathur, Sr. Adv. Ms. Rashmi Singhania, Adv. TPC 1249-1250/2020 12 Ms. Ankita Chaudhary, Adv. Mr. Praneet Pranav, Adv. Ms. Vandana Sharma, Adv. Ms. Vandana Sharma, AOR For Respondent(s) Mr. Tushar Mehta, Solicitor General Mr. Suryaprakash V Raju, A.S.G. Mr. Rajat Nair, Adv. Mrs. Rooh E Hina Dua, Adv. Mr. Digvijay Dam, Adv. Mr. Arvind Kumar Sharma, AOR Mr. Tushar Mehta, Solicitor General Mr. Gurmeet Singh Makker, AOR Mr. Rajat Nair, Adv. Mr. Rooh E Hind Dua, Adv. Mr. Digvijay Dam, Adv. Mr. Pratyush Srivastva, Adv. Dr. Manish Singhvi, Sr. Adv. Mr. Ashok Basoya, Adv. Mr. Sandeep Kumar Jha, AOR Mr. Arpit Prakash, Adv. Mr. Vikalp Sharma, Adv. Mr. Gaurav Agrawal, AOR UPON hearing the counsel the Court made the following O R D E R Transfer Petition (C) Nos 1249-1250 of 2020 1 The transfer petition are allowed in terms of the signed order. 2 Pending applications, if any, stand disposed of. TPC 1249-1250/2020 13 Writ Petition (C) No 551 of 2021 1 Issue notice. SLP (Crl) No 10036/2022 1 Applications for intervention stand allowed. 2 The Special Leave Petition is de-tagged from this batch of petitions. Transferred Case No /2023 [Arising out of TP (C) Nos 1249- 1250/2020], Writ Petition (C) No 584/2022 and Writ Petition (C) No 551/2021 1 List the matters on 13 February 2023. (CHETAN KUMAR) (MATHEW ABRAHAM) A.R.-cum-P.S. Court Master (Signed order is placed on the file)