Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

The Inspector General Of Registration vs K. Baskaran on 5 February, 2020

Bench: Uday Umesh Lalit, Indu Malhotra

                                                                              1

     ITEM NO.11                   COURT NO.6                 SECTION XII

                         S U P R E M E C O U R T O F     I N D I A
                                 RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.15790/2019

     (Arising out of impugned final judgment and order dated 02-02-2018
     in CMA No.2666/2012 passed by the High Court Of Judicature At
     Madras)

     THE INSPECTOR GENERAL OF REGISTRATION & ORS.             Petitioner(s)

                                          VERSUS

     K. BASKARAN                                              Respondent(s)

     (IA No.91095/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT; and, IA No.91097/2019 – FOR EXEMPTION FROM FILING O.T.)

     WITH
     SLP(C) No.15623/2019 (XII)
     (IA No.90550/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No.15624/2019 (XII)
     (IA No.90738/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No.15625/2019 (XII)
     (IA No.90512/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT; and, IA No.90508/2019 – FOR EXEMPTION FROM FILING O.T.)

     SLP(C) No.2609/2019 (XII)
     (IA No.1770/2019 – FOR EXEMPTION FROM FILING O.T.)

     SLP(C) No.2613/2019 (XII)
     (IA No.2047/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT; and, IA No.2049/2019 – FOR EXEMPTION FROM FILING O.T.)

     SLP(C) No.17103/2019 (XII)
     (IA No.101531/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Diary No.33362/2018 (XII)
     (IA No.74759/2019 – FOR CONDONATION OF DELAY IN FILING; IA
     No.74760/2019 – FOR CONDONATION OF DELAY IN REFILING/CURING THE
Signature Not Verified


     DEFECTS; IA No.74761/2019 – FOR EXEMPTION FROM FILING C/C OF THE
Digitally signed by
MUKESH KUMAR
Date: 2020.02.11

     IMPUGNED JUDGMENT; IA No.74762/2019 – FOR EXEMPTION FROM FILING
10:30:38 IST
Reason:


     O.T.)
                                                                 2


SLP(C) Nos.15626-15627/2019 (XII)
(IA No.92205/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Diary No.37201/2018 (XII)
(IA No.164675/2018 – FOR CONDONATION OF DELAY IN FILING; IA
No.164677/2018 – FOR CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS; IA No.164679/2018 – FOR EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT; and, IA No.164680/2018 – FOR EXEMPTION FROM
FILING O.T.)

SLP(C) Nos.6011-6014/2019 (XII)
(IA No.26016/2019 – FOR CONDONATION OF DELAY IN FILING; IA
No.26017/2019 – FOR CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS; IA No.26035/2019 – FOR EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT; IA No.26018/2019 – FOR EXEMPTION FROM FILING
O.T.; and, IA No.26019/2019 – FOR PERMISSION TO FILE LENGTHY LIST
OF DATES)

SLP(C) Nos.31633-31637/2018 (XII)
(IA No.165488/2018 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No.31632/2018 (XII)
(IA No.164633/2018 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; and, IA No.164634/2018 – FOR EXEMPTION FROM FILING O.T.)

SLP(C) No.15616/2019 (XII)
(IA No.90635/2019 – FOR EXEMPTION FROM FILING O.T.)

SLP(C) No.8021/2019 (XII)
(IA No.42145/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Diary No.45876/2018 (XII)
(IA No.129989/2019 – FOR CONDONATION OF DELAY IN FILING; IA
No.130121/2019 – FOR CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS; IA No.129985/2019 – FOR EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT; and, IA No.129991/2019 – FOR EXEMPTION FROM
FILING O.T.)

SLP(C) No.2457/2019 (XII)
(IA No.6216/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Diary No.11843/2019 (XII)
(IA No.72551/2019 – FOR CONDONATION OF DELAY IN FILING; and, IA
No.72552/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
                                                                    3


Diary No.15018/2019 (XII)
(IA No.73054/2019 - CONDONATION OF DELAY IN FILING; and, IA
No.73055/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

SLP(C) No.15621/2019 (XII)
(IA No.91011/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No.91012/2019 – FOR EXEMPTION FROM FILING O.T.; and,
IA No. 91011/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No. 91012/2019 - EXEMPTION FROM FILING O.T.)

Diary No.30244/2019 (XII)
(IA No.141168/2019 – FOR CONDONATION OF DELAY IN FILING; and, IA
No.141170/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Diary No.33585/2019 (XII)
(IA No.145111/2019 – FOR CONDONATION OF DELAY IN FILING; and, IA
No.145114/2019 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Diary No.34290/2019 (XII)
(IA No.150187/2019 – FOR CONDONATION OF DELAY IN FILING; and, IA
No.150188/2019 – FOR EXEMPTION FROM FILING O.T.)

Date : 05-02-2020 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE UDAY UMESH LALIT
          HON'BLE MS. JUSTICE INDU MALHOTRA

Counsel for the Petitioners:

                     Mr.   Jayanth Muth Raj, Sr. Adv./AAG
                     Mr.   M. Yogesh Kanna, AOR
                     Mr.   S. Raja Rajeshwaran, Adv.
                     Ms.   Uma Prasuna Bachu, Adv.

Counsel for the Respondents:

Item No.11           Mr.   T. Sundar Ramanathan, Adv.
(SC No.15790/2019)   Mr.   Abhishek Anand, Adv.
                     Mr.   Ishaan Chakrabarti, Adv.
                     Mr.   M. P. Devanath, AOR

Item No.11.4         Mr. M.A. Venkata Subramanian, Adv.
(SC No.2609/2019)    Mr. Rakesh K. Sharma, AOR
                                                                  4

Item No.11.6         Mr. K. V. Mohan, AOR
(SC No.17103/2019)   Mr. K.V. Balakrishnan, Adv.
                     Mr. Rahul Kumar Sharma, Adv.

Item No.11.10        Mr. Raghav Shankar, Adv.
(SC Nos.6011-        Mr. Prateek K Chadha, AOR
 6014 of 2019)       Ms. Arshiya Sharda, Adv.

Item No.11.11        Mr. P.J. George, Adv.
(SC Nos.31633-       Mr. Madhusudan Reddy, Adv.
 31637 of 2018)      Mr. Najeeb Usman Khan, Adv.
                     Mr. M.P. Srivignesh, Adv.
                     Abinaya Kalaignan T., Adv.
                     Mr. Jose Abraham, AOR

Item No.11.12        Mr. Pulkit Tare, Adv.
(SC No.31632/2018)   Mr. D. Kumanan, Adv.
                     Mr. Suvendu Suvasis Dash, AOR

Item No.11.14        Ms.   Misha Rohatgi Mohta, AOR
(SC No.8021/2019)    Mr.   Muthu Thangaturai, Adv.
                     Mr.   Johnson Subba, Adv.
                     Mr.   Nakul Mohta, Adv.

Item No.11.19        Mr. Antony R. Julian, Adv.
(SC No.15621/2019)   Mr. Danish Zubair Khan, AOR

Item No.11.20       Mr. S. Nagamuthu, Sr. Adv.
(Dy. No.30244/2019) Mr. Anish R. Shah, AOR

Item No.11.21       Mr. Manjunath Meled, Adv.
(Dy. No.33585/2019) Mr. M.V.V. Ramana, Adv.
                    Mr. Ganesh Kumar R., AOR
          UPON hearing the counsel the Court made the following
                             O R D E R

Item No.11.14 - SLP (Civil) No.8021 of 2019 Heard Mr. Jayanth Muth Raj, learned Senior Counsel for the petitioners, and Ms. Misha Rohatgi Mohta, learned Counsel for the respondent.

In the peculiar facts and circumstances of the present case, we do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. 5 Item No.11.19 - SLP (Civil) No.15621 of 2019:

Heard Mr. Jayanth Muth Raj, learned Senior Counsel for the petitioners, and, Mr. Antony R. Julian, learned Counsel for the respondent.
In the peculiar facts and circumstances of the present case, we do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. Item No.11.20 – SLP (Civil) Diary No.30244 of 2019 At the request of the learned counsel for both sides, this Special Leave Petition is delinked from the bunch of matters and shall be listed for further consideration in the first week of March 2020.
Item No.11.21 – SLP (Civil) Diary No.33585 of 2019 Issue notice on the Special Leave Petition as well as on the application for condonation of delay.
Mr. Manjunath Meled, Advocate enters appearance on behalf of the respondent and accepts notice.
At the request of the learned counsel for both sides, this Special Leave Petition is delinked from the bunch of matters and shall be listed for further consideration in the first week of March 2020.
6
ITEM NO.11.7 – SLP (Civil) Diary No.33362 of 2018; ITEM NO.11.9 – SLP (Civil) Diary No.37201 of 2018; ITEM NO.11.17 – SLP (Civil) Diary No.11843 of 2019; and, ITEM NO.11.18 – SLP (Civil) Diary No.15018 of 2019; and,ITEM No.11.22 – SLP (Civil) Diary No.34290 of 2019 Issue notice on the Special Leave Petition as well as on the application for condonation of delay.
At the request of the learned counsel for the petitioner, these Special Leave Petitions are delinked from the bunch of matters and shall be listed for further consideration in the first week of March 2020.
ITEM NO.11.8 – SLP (Civil) No.15626-15627 of 2019 According to the office report, service of notice has not yet been effected.
Learned counsel for the petitioner to take fresh steps to serve the unserved respondent.
List the matter in the first week of March 2020. ITEM NO.11.1 – SLP (Civil) No.15623 of 2019; ITEM NO.11.2 – SLP (Civil) No.15624 of 2019; ITEM NO.11.3 – SLP (Civil) No.15625 of 2019; ITEM NO.11.5 – SLP (Civil) No.2613 of 2019; and, ITEM NO.11.16 - SLP (Civil) No.2457 of 2019;

Heard learned counsel for the petitioner. However, none is present on behalf of the respondent(s). Judgment reserved.

ITEM NO.11 – SLP (Civil) No.15790 of 2019; ITEM NO.11.4 – SLP (Civil) No.2609 of 2019; ITEM NO.11.6 – SLP (Civil) No.17103 of 2019; and, ITEM No.11.10 – SLP (Civil) No.6011-6014 OF 2019; ITEM NO.11.11 – SLP (Civil) Nos.31633-31637 of 2018; ITEM NO.11.12 – SLP (Civil) No.31632 of 2018; ITEM NO.11.13 – SLP (Civil) No.15616 of 2019; ITEM NO.11.15 – SLP (Civil) Diary No.45876 of 2018 Heard learned counsel for the parties. Arguments concluded.

7

Judgment reserved.

The parties are at liberty to file their written submissions within seven days from today. 

     (MUKESH NASA)                            (SUMAN JAIN)
     COURT MASTER                         ASSISTANT REGISTRAR