M/S SHIKHAR CHEMICALS versus THE STATE OF UTTAR PRADESH & ANR.

Citation: [2025] 9 S.C.R. 108 · Decided: 08-08-2025 · Supreme Court of India · Bench: J.B. PARDIWALA, R MAHADEVAN · Disposal: Disposed off
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Judgment (excerpt)

[2025] 9 S.C.R. 108 : 2025 INSC 945
M/s Shikhar Chemicals 
v. 
The State of Uttar Pradesh & Anr.
(Special Leave Petition (Criminal) No. 11445 of 2025)
08 August 2025
[J.B. Pardiwala and R. Mahadevan, JJ.]
Issue for Consideration
Reconsideration of the directions issued in the order dated 
04.08.2025 in view of the request made by the Chief Justice of India.
Headnotes†
Directions by Supreme Court – Recall/deletion of – Vide order 
dated 04.08.2025, this Court set aside the impugned judgment 
of the High Court of Allahabad wherein the concerned Judge 
had declined to quash the criminal complaint despite the 
matter being a purely civil dispute of recovery of money and 
held that the remedy of the civil suit for the said purpose was 
unreasonable – Matter was remanded back to High Court and 
directions were issued requesting the Chief Justice of the 
High Court to withdraw the criminal roster from the concerned 
Judge till his retirement and make him sit in a Division Bench 
with a senior judge – Letter from the Chief Justice of India 
requesting to reconsider the aforesaid directions:
Held: Intention was not to cause embarrassment or cast aspersions 
on the concerned Judge – Directions were issued keeping in mind 
that the impugned order was not the only erroneous and perverse 
order of the concerned Judge that was looked into for the first time 
rather, many such erroneous orders had come up over a period 
of time – It was not just a matter of error or mistake committed 
by the Judge concerned in appreciating the legal points or facts 
however, this Court was concerned about the appropriate direction 
to be issued in the interest of justice and to protect the honour and 
dignity of the institution – However, in due deference to the written 
request made by the Chief Justice of India, directions in paras 25 
and 26 deleted from order dated 04.08.2025. [Paras 4, 6, 7]
Justice delivery system – Judiciary – Honour and dignity 
of – Protection of – Duty of Courts/Judges. [Paras 6, 11, 12]
[2025] 9 S.C.R. 
109
M/s Shikhar Chemicals v. The State of Uttar Pradesh & Anr.
Case Law Cited
Rikhab Birani & Anr. v. State of Uttar Pradesh & Anr., 2025 INSC 
512 – referred to.
List of Acts
Constitution of India.
List of Keywords
Reconsideration of the directions; Request made by Hon’ble the 
Chief Justice of India; Letter from the Chief Justice of India; Recall 
of directions; Directions deleted; Directions recalled; Request to 
the Chief Justice of the High Court; Withdrawal of criminal roster 
from the concerned Judge; Concerned Judge; Request to make the 
concerned Judge sit with a senior Judge; Constitutional responsibility 
of Supreme Court; Appellate jurisdiction under Article 136 of the 
Constitution of India; Honour and dignity of judiciary; Perverse 
and unjust orders from High Court; Administrative power of the 
Chief Justice of the High Court; Master of the roster; Institutional 
concerns; Rule of law; Justice delivery system.
Case Arising From
EXTRAORDINARY APPELLATE JURISDICTION: Special Leave 
Petition (Criminal) No. 11445 of 2025
From the Judgment and Order dated 05.05.2025 of the High Court 
of Judicature at Allahabad in A482 No. 2507 of 2024
Appearances for Parties
Advs. for the Petitioner:
Surjadipta Seth, Arindam Ghosh.
Judgment / Order of the Supreme Court
Order
1.	
We have received an undated letter from Hon’ble the Chief Justice 
of India requesting us to reconsider the directions issued by us in 
Paras 25 and 26 respectively of our order dated 04th August, 2025 
passed in Special Leave Petition (Crl.) No. 11445 of 2025.
110
[2025] 9 S.C.R.
Supreme Court Reports
2.	
In such circumstances, referred to above, we directed the Registry to 
re-notify the main matter for the purpose of considering the request 
made by Hon’ble the Chief Justice of India. Accordingly, the matter 
has been re-notified today.
3.	
By our order dated 4th August, 2025, we set aside the impugned 
judgment of the High Court of Allahabad and remanded the matter 
to the High Court for fresh consideration in accordance with law. 
While partly allowing SLP (Crl.) No. 11445 of 2025, we observed 
the following:-
“22. In the result, we partly allow this petition and set aside 
the impugned order passed by the High Court. We remand 
the matter to the High Court for fresh consideration of 
the Criminal Miscellaneous Application No.2507 of 2024. 
The quashing petition shall be reheard on its own merits 
keeping in mind the dictum laid in the two decisi
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