Supreme Court - Daily Orders
M/S Acc Ltd. (Formerly Known As The ... vs Director General (I And R) And Ors. on 9 August, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.102 COURT NO.16 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 686/2008
M/S ACC LTD. (FORMERLY KNOWN
AS THE ASSOCIATED CEMENT COS. LIMITED) Appellant(s)
VERSUS
DIRECTOR GENERAL (I AND R) AND ORS. & ORS. Respondent(s)
WITH
C.A. No. 876/2008 (XVII)
C.A. No. 1092/2008 (XVII)
C.A. No. 1262/2008 (XVII)
C.A. No. 1261/2008 (XVII)
C.A. No. 1294/2008 (XVII)
(FOR STAY APPLICATION ON IA 1/2008
IA No. 1/2008 - STAY APPLICATION)
C.A. No. 1306/2008 (XVII)
C.A. No. 1443/2008 (XVII)
( FOR ON IA 56400/2008)
C.A. No. 4898/2008 (XVII)
C.A. No. 2467/2008 (XVII)
C.A. No. 3449/2008 (XVII)
C.A. No. 2792/2008 (XVII)
C.A. No. 2793/2008 (XVII)
C.A. No. 2794/2008 (XVII)
(FOR ON IA 33915/2009
FOR ON IA 68256/2011
FOR ON IA 7288/2012)
Signature Not Verified
Digitally signed by
Deepak Singh
Date: 2023.08.11
C.A. No. 2802/2008 (XVII)
17:01:38 IST
Reason:
C.A. No. 3612/2008 (XVII)
(FOR ON IA 28835/2009
FOR ON IA 74825/2009)
2
C.A. No. 2933/2008 (XVII)
C.A. No. 2987/2008 (XVII)
C.A. No. 1336/2008 (XVII)
C.A. No. 899/2008 (XVII)
C.A. No. 953/2008 (XVII)
C.A. No. 970/2008 (XVII)
(FOR ON IA 56395/2008)
C.A. No. 957/2008 (XVII)
C.A. No. 962/2008 (XVII)
C.A. No. 1348/2008 (XVII)
C.A. No. 956/2008 (XVII)
C.A. No. 975/2008 (XVII)
(FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 4/2016)
C.A. No. 1003/2008 (XVII)
C.A. No. 1004/2008 (XVII)
C.A. No. 1084/2008 (XVII)
C.A. No. 1335/2008 (XVII)
C.A. No. 1055/2008 (XVII)
Date : 09-08-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Appellant(s)
Mr. Sanjay Grover, Adv.
Mr. Shivlal Singh, Adv.
Mr. Shiv, Adv.
Mr. Rajesh Kumar, AOR
Mr. Siddharth Singh, Adv.
Mr. Praveen Agnihotri, Adv.
Mr. Keshav Sharma, Adv.
Mr. Devavrat Anand, Adv.
=
3
Mr. Ujjwal A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
M/S. Gagrat And Co, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. Manish Gupta, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Ms. S. Lakshmi Iyer, Adv.
Ms. Anwesha Padhi, Adv.
Mr. E. C. Agrawala, AOR
Mr. Yash Pal Dhingra, AOR
Mr. Pawan Upadhyay, Adv.
Ms. Sharmila Upadhyay, AOR
Mr. Sarvjit Pratap Singh, Adv.
Mr. Kishan Rawat, Adv.
Ms. Mallika Joshi, Adv.
Mr. Ishan Narain, Adv.
Mr. Rajan Narain, AOR
Mr. O. P. Gaggar, AOR
Mr. Sachindra Karn, Adv.
Mr. Aakash Bajaj, Adv.
Mrs. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Ms. Arushi Yadav, Adv.
Mr. Shantanu Chaturvedi, Adv.
Ms. Prerona Banerjee, Adv.
Ms. Nikhita Shenoy, Adv.
M/S. Khaitan & Co., AOR
Mr. Manu Nair, Adv.
Mr. Neelabh Shreesh, Adv.
Mr. Manik Sachdeva, Adv.
Ms. Simran Malhotra, Adv.
Mr. S. S. Shroff, AOR
Mr. Aditya Verma, AOR
Mr. K Rigved Prasad, Adv.
Mr. Samar Singh, Adv.
Mr. Pramod B. Agarwala, AOR
Mr. Pramod B. Agarwala, Adv.
Mr. Aayush Agarwala, Adv.
4
Mr. Udayan Jain, Adv.
Mr. Kajal Sharma, Adv.
Mr. Raj Surana, Adv.
For Respondent(s)
Mr. Balbir Singh, ASG
Ms. Anu Sura, Adv.
Mr. Annirudh Sharma II, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Shaurya R. Rai, Adv.
Mr. Prem Prakash, AOR
Mrs. Manik Karanjawala, AOR
Mr. B. Krishna Prasad, AOR
Mr. Y. Raja Gopala Rao, AOR
Ms. Y. Vismai Rao, Adv.
Mr. Y. Ramesh, Adv.
Mr. Dhuli Gopi Krishna, Adv.
Mr. Aarsh Thakkar, Adv.
Mr. Jatin Zaveri, AOR
Ms. Sushma Suri, AOR
Mr. Pramod B. Agarwala, AOR
Mr. Aayush Agarwala, Adv.
Mr. Sudhir Kumar Gupta, AOR
Mr. Ujjwal A. Rana, Adv.
Mr. Ujjwal A.rana, Adv.
Mr. Himanshu Mehta, Adv.
M/S. Gagrat And Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. These are the batch of 32 appeals arising out of the proceedings under the now repealed Monopoly and Restrictive Trade Practices Act, 1969 (for short “MRTP Act”).
2. The matters are listed for final hearing. As there are number of civil appeals and many counsels are appearing, before commencing hearing, we desire that there must be written submissions, common compilation of documents, 5 statutory material and precedents. For this purpose, we nominate Ms. Anu Sura ([email protected]), appearing on behalf of Mr. Balbir Singh, learned Additional Solicitor General of India and Mr. Aayush Agrawala ([email protected]), appearing on behalf of the appellants, as nodal counsel. The Nodal Counsels will coordinate with the lawyers appearing in the matter and compile soft copies in the following format:
1.(i) Volume I: written submissions on behalf of the petitioners/appellants;
(ii) Volume II: written submissions on behalf of the respondents;
(iii) Volume III: common compilation of documents;
(iv) Volume IV: statutory material;
(v) Volume V: common compilation of case-law. Each of these shall be filed in the following prescription and format.
2. Volume 1 – Written Submissions of Petitioners/Appellants.
This Volume shall contain the written submissions on behalf of the Petitioners/Appellants. This Volume shall be compiled and filed as per the following:
i. Format: In PDF format only; ii. Font: Times New Roman, Size-12;
iii. Margins:2.54 cm on all sides [‘Normal’ Setting on MS Word];
iv. Line spacing: 1.15;
v. Pagination: The running pages and PDF pages must be
the same;
6
vi. The written submissions must be bookmarked;
vii. The index must be hyperlinked;
viii. Name of Counsel: The written submissions must highlight the name of the counsel and of the Senior Advocate filing it;
ix. Additional written submissions will be subject to the permission of the Court. If the Court permits, the additional written submissions shall be given continuous page numbers and filed in this volume. The documents shall also be indexed and bookmarked accordingly.
3. Volume II - Written Submissions of the Respondents:
This volume shall contain the written submissions on behalf of the Respondents.
This volume shall be compiled and filed as per the following:
i. Format: In PDF format only; ii. Font: Times New Roman, Size – 12:
iii. Margins: 2.54 cm on all sides ['Normal' setting on MS Word];
iv. Line spacing: 1.15; v. Pagination: The running pages and PDF pages must be the same: vi. The written submissions must be bookmarked;
vii. The index must be hyperlinked; viii. Name of Counsel: The written submissions must highlight the name of the counsel and of the Senior Advocate filing it;
ix. Additional written submissions will be subject to the permission of the Court. If the Court permits, the additional written submissions shall be given continuous page numbers and filed in this volume. The documents shall also be indexed and bookmarked accordingly.7
4. Volume III - Documents: This volume shall contain common compilation of documents to be relied on by the petitioners/appellants as well as the respondents. This includes necessary pleadings, affidavits, orders etc., being part of the record, but selected and compiled for easy reference and to save time.
This Volume shall be compiled and filed by the Nodal Counsels as per the following:
i. If there is a need for physical copies and it becomes necessary to have more than one volume, the subsequent volumes will be numbered as volume III/A, volume III/B, etc. However, the page numbering will be continuous for all these volumes. ii. Pagination: The running pages and PDF pages must be the same.
iii. The documents must be bookmarked.
iv. The index must be hyperlinked. v. Additional documents will be subject to the permission of the Court. If the Court permits, the additional documents shall be given continuous page
numbers and filed in this volume. The documents shall also be indexed and bookmarked accordingly.
5. Volume IV - Statutory Material: This volume shall contain Statutes, rules, regulations, legislative assembly debates, Commission Reports, research articles etc. The Nodal Counsels shall compile and file this volume as per the following:
i. Pagination: The running pages and PDF pages must be the same.
ii. The documents must be bookmarked.8
iii. The index must be hyperlinked. iv. Additional documents will be subject to the permission of the Court. If the Court permits, the additional documents shall be given continuous page numbers and filed in this volume. The documents shall also be indexed and bookmarked accordingly.
6. Volume V - Case-Law: This volume shall contain common compilation of precedents to be relied on by the petitioner/appellant as well as respondent. The Nodal Counsels shall compile and file this volume as per the following:
i. The Judgments may be arranged topic-wise or chronologically as decided by the Nodal Counsels. ii. Counsels relying on foreign cases shall provide PDF copies of the decisions relied on by them to the Nodal Counsels.
iii. Pagination: The running pages and PDF pages must be the same.
iv. The cases must be bookmarked. v. The index must be hyperlinked. vi. Additional documents will be subject to the permission of the Court. If the Court permits, the additional documents shall be given continuous page
numbers and filed in this volume. The documents shall also be indexed and bookmarked accordingly.
7. Tentative Time and Timelines i. The arguing counsels and Sr. advocates, through their AOR's, must inform the Nodal Counsels about the tentative time for their submissions. ii. The Nodal Counsel shall prepare and present to the Court a statement of proposed timeline of arguing 9 counsels/ Sr. advocates.
iii. The Court will finalize and prescribe the timelines for oral arguments. This prescription shall be adhered to and compiled with by all the counsels.
4. Let these matters be listed for hearing after C.A. No. 13933 of 2015 titled as “Tata Sons Ltd. & Anr. Vs. State of Maharashtra”, which is slated to be listed on 23.08.2023.
5. The Registry is directed to provide the soft copies of the appeal paperbooks to the learned counsel for both the sides.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)