Supreme Court - Daily Orders
Impulse India P.Ltd. vs Union Of India on 23 January, 2014
ª\211
ITEM NO.24 REGISTRAR COURT.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M.A. SAYEED
Petition(s) for Special Leave to Appeal (Civil) No(s).18883/2012
IMPULSE INDIA P.LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ANR Respondent(s)
(With appln(s) for permission to place addl. documents on record,permission
to place addl. documents on record and office report)
WITH SLP(C) NO. 10362 of 2013
(With office report)
SLP(C) NO. 10363 of 2013
(With office report)
SLP(C) NO. 10364-10365 of 2013
(With office report)
SLP(C) NO. 10369 of 2013
(With office report)
SLP(C) NO. 10370 of 2013
(With office report)
SLP(C) NO. 11671-11696 of 2013
(With office report)
SLP(C) NO. 12058 of 2013
(With office report)
SLP(C) NO. 12426 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 12789-12790 of 2013
(With office report)
SLP(C) NO. 12794 of 2013
(With office report)
SLP(C) NO. 12795 of 2013
(With office report)
SLP(C) NO. 12797 of 2013
(With office report)
SLP(C) NO. 12799 of 2013
(With office report)
SLP(C) NO. 12801-12802 of 2013
(With office report)
SLP(C) NO. 12804 of 2013
(With office report)
SLP(C) NO. 12807 of 2013
(With office report)
SLP(C) NO. 12808 of 2013
(With office report)
Item No.24 -2-
SLP(C) NO. 12809 of 2013
(With office report)
SLP(C) NO. 12811-12812 of 2013
(With office report)
SLP(C) NO. 12814 of 2013
(With office report)
SLP(C) NO. 12815 of 2013
(With office report)
SLP(C) NO. 12816 of 2013
(With office report)
SLP(C) NO. 12817-12818 of 2013
(With office report)
SLP(C) NO. 12819 of 2013
(With office report)
SLP(C) NO. 12820 of 2013
(With office report)
SLP(C) NO. 12824-12854 of 2013
(With office report)
SLP(C) NO. 12855-12856 of 2013
(With office report)
SLP(C) NO. 12857 of 2013
(With office report)
SLP(C) NO. 12858 of 2013
(With office report)
SLP(C) NO. 12859-12860 of 2013
(With office report)
SLP(C) NO. 12861-12862 of 2013
(With office report)
SLP(C) NO. 12924 of 2013
(With office report)
SLP(C) NO. 14227 of 2013
(With office report)
SLP(C) NO. 14232 of 2013
(With office report)
SLP(C) NO. 14291 of 2013
(With office report)
SLP(C) NO. 14386 of 2013
(With office report)
SLP(C) NO. 14591 of 2013
(With office report)
SLP(C) NO. 14592 of 2013
(With office report)
SLP(C) NO. 14593 of 2013
(With office report)
SLP(C) NO. 15467 of 2013
(With office report)
SLP(C) NO. 15469 of 2013
(With office report)
Item No.24 -3-
SLP(C) NO. 15471 of 2013
(With office report)
SLP(C) NO. 15474 of 2013
(With office report)
SLP(C) NO. 15475 of 2013
(With office report)
SLP(C) NO. 15476 of 2013
(With office report)
SLP(C) NO. 15478 of 2013
(With office report)
SLP(C) NO. 15480 of 2013
(With office report)
SLP(C) NO. 15481 of 2013
(With office report)
SLP(C) NO. 15484 of 2013
(With office report)
SLP(C) NO. 15485 of 2013
(With office report)
SLP(C) NO. 15486 of 2013
(With office report)
SLP(C) NO. 15488 of 2013
(With office report)
SLP(C) NO. 15489 of 2013
(With office report)
SLP(C) NO. 15491 of 2013
(With office report)
SLP(C) NO. 15492 of 2013
(With office report)
SLP(C) NO. 15496 of 2013
(With office report)
SLP(C) NO. 15497 of 2013
(With office report)
SLP(C) NO. 15500 of 2013
(With office report)
SLP(C) NO. 15501 of 2013
(With office report)
SLP(C) NO. 15957 of 2013
(With office report)
SLP(C) NO. 17351 of 2013
(With office report)
SLP(C) NO. 17352 of 2013
(With office report)
SLP(C) NO. 18175-18176 of 2013
(With office report)
SLP(C) NO. 18177 of 2013
(With office report)
SLP(C) NO. 18180 of 2013
(With office report)
Item No.24 -4-
SLP(C) NO. 18182 of 2013
(With office report)
SLP(C) NO. 18185 of 2013
(With office report)
SLP(C) NO. 18186 of 2013
(With office report)
SLP(C) NO. 18189 of 2013
(With office report)
SLP(C) NO. 18190 of 2013
(With office report)
SLP(C) NO. 18191-18192 of 2013
(With office report)
SLP(C) NO. 18195 of 2013
(With office report)
SLP(C) NO. 18196-18197 of 2013
(With office report)
SLP(C) NO. 18199 of 2013
(With office report)
SLP(C) NO. 18211-18215 of 2013
(With office report)
SLP(C) NO. 18911-18913 of 2012
(With office report)
SLP(C) NO. 19417-19418 of 2012
(With office report)
SLP(C) NO. 20022 of 2013
(With office report)
SLP(C) NO. 20046 of 2012
(With office report)
SLP(C) NO. 20087 of 2013
(With office report)
SLP(C) NO. 20433 of 2013
(With office report)
SLP(C) NO. 20444 of 2013
(With office report)
SLP(C) NO. 20447 of 2013
(With office report)
SLP(C) NO. 20450 of 2013
(With office report)
SLP(C) NO. 20456 of 2013
(With office report)
SLP(C) NO. 20458 of 2013
(With office report)
SLP(C) NO. 20461 of 2013
(With office report)
SLP(C) NO. 20464 of 2013
(With office report)
SLP(C) NO. 20471 of 2013
(With office report)
Item No.24 -5-
SLP(C) NO. 20473-20474 of 2013
(With office report)
SLP(C) NO. 20487 of 2013
(With office report)
SLP(C) NO. 20490 of 2013
(With office report)
SLP(C) NO. 20492-20493 of 2013
(With office report)
SLP(C) NO. 20495 of 2013
(With office report)
SLP(C) NO. 20497-20498 of 2013
(With office report)
SLP(C) NO. 20501 of 2013
(With office report)
SLP(C) NO. 20504-20505 of 2013
(With office report)
SLP(C) NO. 20508 of 2013
(With office report)
SLP(C) NO. 20510-20513 of 2013
(With office report)
SLP(C) NO. 20514 of 2013
(With office report)
SLP(C) NO. 20515-20516 of 2013
(With office report)
SLP(C) NO. 20518 of 2013
(With office report)
SLP(C) NO. 20519 of 2013
(With office report)
SLP(C) NO. 20520 of 2013
(With office report)
SLP(C) NO. 20521 of 2013
(With office report)
SLP(C) NO. 20522 of 2013
(With office report)
SLP(C) NO. 20523 of 2013
(With office report)
SLP(C) NO. 20524 of 2013
(With office report)
SLP(C) NO. 20525 of 2013
(With office report)
SLP(C) NO. 20526 of 2013
(With office report)
SLP(C) NO. 20527 of 2013
(With office report)
SLP(C) NO. 22205 of 2013
(With office report)
SLP(C) NO. 22756 of 2013
(With office report)
Item No.24 -6-
SLP(C) NO. 23097 of 2013
(With office report)
SLP(C) NO. 24263 of 2012
(With office report)
SLP(C) NO. 24530-24615 of 2012
(With office report)
SLP(C) NO. 24981-24983 of 2012
(With office report)
SLP(C) NO. 24985 of 2012
(With office report)
SLP(C) NO. 25092 of 2013
(With office report)
SLP(C) NO. 25095 of 2013
(With office report)
SLP(C) NO. 25096 of 2013
(With office report)
SLP(C) NO. 25758 of 2013
(With office report)
SLP(C) NO. 26996 of 2012
(With office report)
SLP(C) NO. 27022 of 2012
(With office report)
SLP(C) NO. 29211 of 2012
(With office report)
SLP(C) NO. 29291 of 2013
(With office report)
SLP(C) NO. 29320 of 2012
(With office report)
SLP(C) NO. 29412-29413 of 2013
(With office report)
SLP(C) NO. 29416 of 2013
(With office report)
SLP(C) NO. 29417 of 2013
(With office report)
SLP(C) NO. 29419-29420 of 2013
(With office report)
SLP(C) NO. 29421-29422 of 2013
(With office report)
SLP(C) NO. 29565 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 296 of 2014
(With office report)
SLP(C) NO. 29660 of 2012
(With office report)
SLP(C) NO. 298 of 2014
(With office report)
SLP(C) NO. 299 of 2014
(With office report)
Item No.24 -7-
SLP(C) NO. 29906 of 2013
(With office report)
SLP(C) NO. 300 of 2014
(With office report)
SLP(C) NO. 30048 of 2012
(With office report)
SLP(C) NO. 301 of 2014
(With office report)
SLP(C) NO. 30209 of 2012
(With office report)
SLP(C) NO. 30223 of 2012
(With office report)
SLP(C) NO. 30254 of 2012
(With office report)
SLP(C) NO. 30261 of 2012
(With prayer for interim relief and office report)
SLP(C) NO. 31046 of 2012
(With office report)
SLP(C) NO. 31047 of 2012
(With office report)
SLP(C) NO. 31095 of 2012
(With office report)
SLP(C) NO. 31111 of 2012
(With office report)
SLP(C) NO. 31337 of 2012
(With office report)
SLP(C) NO. 31365 of 2012
(With office report)
SLP(C) NO. 31432 of 2012
(With office report)
SLP(C) NO. 33157 of 2012
(With office report)
SLP(C) NO. 33174 of 2013
(With office report)
SLP(C) NO. 33175 of 2013
(With office report)
SLP(C) NO. 33176 of 2013
(With office report)
SLP(C) NO. 34336-34348 of 2012
(With office report)
SLP(C) NO. 35058 of 2013
(With office report)
SLP(C) NO. 35344-35350 of 2012
(With office report)
SLP(C) NO. 38181 of 2012
(With office report)
Item NO.24 -8-
SLP(C) NO. 38195 of 2012
(With office report)
SLP(C) NO. 38196 of 2012
(With office report)
SLP(C) NO. 38197 of 2012
(With office report)
SLP(C) NO. 38198 of 2012
(With office report)
SLP(C) NO. 38199 of 2012
(With office report)
SLP(C) NO. 38200 of 2012
(With office report)
SLP(C) NO. 38201 of 2012
(With office report)
SLP(C) NO. 38202 of 2012
(With office report)
SLP(C) NO. 38203 of 2012
(With office report)
SLP(C) NO. 38645 of 2012
(With office report)
SLP(C) NO. 8785 of 2013
(With office report)
SLP(C) NO. 9004 of 2013
(With office report)
SLP(C) NO. 9007 of 2013
(With office report)
SLP(C) NO. 9540 of 2013
(With office report)
SLP(C) NO. 9869-9887 of 2013
(With office report)
Date: 23/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. Chandra Prakash,Adv.
Ms. Jyoti Rana, Adv.
Ms. Prassana Mohan, Adv.
Ms. Shobha, Adv.
Mr. Bankey Bihari, Adv.
Mr. Krishan Kumar, Adv.
Mr. K.S. Rana, Adv.
Mr. Jasbir Singh Malik, Adv.
Mr. S.K. Sabharwal, Adv.
Mr. Sudarshan Singh Rawat, Adv.
Mr. Ashwani Bhardwaj, Adv.
Mr. Arvind Kr. Sharma, Adv.
Mr. S.K. Rout, Adv.
Item No.24 -9-
Mr. Sukhda Dhamija, Adv.
Ms. Dimple Dhamija, Adv.
Mr. Saurabh Mishra, Adv.
Ms. Rachana Srivastava, Adv.
Mr. Rakesh Kumar, Adv.
Mr. Devvrat, Adv.
Ms. Shaifali Sethi, Adv.
Col. S.B. Kumar, Adv.
Mr. J.M. Khanna, Adv.
Mr. Akhil Anand, Adv.
Mr. Abhishek Atrey, Adv.
Mr. Chander Shekhar Ashri, Adv.
Mr. Satyendra Kumar, Adv.
Mr. Nar Hari, Adv.
Mr. Vikas Mehta, Adv.
Mr. Naresh Kumar, Adv.
Mr. Sahil B., Adv.
Mr. Rajeev Sharma, Adv.
Mr. Ghan Shyam Vasisht, Adv.
Mr. Shankar Divate, Adv.
Mr. Rajesh Inamdar, Adv.
Ms. Sania Husaini, Adv.
Mr. Priyadarshi Banerji, Adv.
Mr. Aditya Singh, Adv.
Mr. B.S. Maan, Adv.
For Respondent(s)
Mr. Vishnu B. Saharya, Adv.
M/S Saharya & Co.,Adv.
Ms. Rachana Srivastava ,Adv
Ms. Binu Tamta, Adv.
Ms. Vandana Sharma, Adv.
Ms. Sushma Suri, Adv.
Mr. Vikas Mehta, Adv.
M/S Saharya & Co., Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. Parijat Sinha, Adv.
UPON hearing counsel the Court made the following
O R D E R
S.No.1 Respondent No.1 has failed to file counter affidavit, despite reasonable opportunity granted by this Court.
Item No.24 -10-Counter affidavit on behalf of respondent No.2 (DDA) has already been filed by the learned Advocate, Mr.Vishnu B. Saharya and a submission has been advanced by him that the counted affidavit filed in SLP(C) No.18883/2012 would be adopted in those matters, where his vakalatnama and appearance has been filed on behalf of the said respondent. He has further undertaken to serve the copy on the other side and the necessary proof be filed within three weeks on record.
In the matters, in which, the learned Advocate, Mr.Vishnu B. Saharya has not filed his vakalatnama/appearance and counter affidavit, he is granted six weeks’ time, as final chance, to do the needful. Sl.No.2 Respondent No.1 is reported to be duly and properly served but none appeared on his behalf.
Sl.No.3 The office report on default in respect of respondent No.1 be placed before the Hon’ble Judge in Chambers for necessary orders/directions.
Sl.No.6 and 7The matter is already updated for being listed before the Hon’ble Judge in Chambers for necessary orders/directions.
Item No.24 -11-Sl.No.5 The learned Advocate, Mr. J.M. Khanna for the petitioner has made a submission at Bar that counter affidavit on behalf of respondent No.1 has been filed on record and he has received the copy of the same.
Sl.No.8 to 50Respondent No.1 is reported to be duly and properly served but none appeared on his behalf.
S.Nos.52,55,58,59,67,76,117,119,120,122,124,125,126 and 127 Respondent No.1 being Union of India is reported to be duly served through dasti. Necessary proof has been filed on record without proper affidavit on record. The learned Advocate, Mr. Arvind Sharma, appearing on behalf of the petitioner has undertaken to do the needful within three weeks.
In the event of default, the matters be placed before the Hon’ble Judge in Chambers for necessary orders/directions.
In the matters, where the learned Advocate, Ms.Rachna Srivastava had undertaken to file the vakalatnama and counter affidavit on behalf of respondent No.1 and had not taken any steps till date, in those matters, respondent No.1 is ordered to proceed ex parte.
Item No.24 -12- S.No.35,36 and 37Both the respondents are granted six weeks’ time, as final chance, for filing counter affidavit.
S.No.38 Notice be served to respondent No.1 through standing counsel. Dasti allowed.
Notice be reissued to respondent Nos.3 to 5 through the concerned District Court in addition to postal service.
Sl.No.39 and 53Notice be served to respondent No.1 through standing counsel. Dasti allowed.
The duly represented respondents to file counter affidavit within six weeks, as final chance.
S.No.49 Respondent Nos.1, 3 and 4 are reported to be duly and properly served but none appeared on their behalf.
S.No.51 Respondent No.1 is reported to be duly and properly served but none appeared on his behalf.
Sl.No.54 Notice be served to all the unserved respondents through standing counsel where state authorities are concerned or through the concerned District Court, where private parties are concerned. Dasti allowed.
Item No.24 -13-Respondent No.5 is granted six weeks’ time, as final chance, for filing counter affidavit on record.
S.No.57 Notice be served on respondent No.1 through standing counsel. Dasti allowed.
S.No.60,61,62,63,64,68,69,70 Where respondent No.1 Union of India is duly represented, is granted six weeks’ time, as final chance, for filing counter affidavit subject to service of the complete set of the pleadings on the learned counsel appearing on his behalf within three weeks of which necessary proof be filed on record.
S.No.65,66 Six weeks’ time is granted to respondent No.1, as final chance, for filing counter affidavit on record subject to service of the complete set of the pleadings on the learned counsel appearing on his behalf within three weeks of which necessary proof be filed on record.
In the matters, where either of the party has expired and if steps have been taken, Registry to process the same for listing before the Hon’ble Judge in Chambers for necessary orders/directions and where steps have not been taken yet, usual steps to be taken within three weeks and on Item No.24 -14- compliance, those matters to be placed before the Hon’ble Judge in Chambers for necessary orders/directions.
In the matters where the learned counsel for the petitioner has failed to file the process fee and spare copies, it be filed within two weeks and on compliance, notice be issued forthwith through the concerned District Court, in addition to postal service where private parties are concerned and through the standing counsel, where state authorities are concerned.
List again on 9.4.2014.
| | | (M.A. SAYEED) | | | |REGISTRAR | |rd | | |