Supreme Court - Daily Orders
Bikram Chatterji vs Union Of India on 29 August, 2024
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
1
ITEM NO.2 COURT NO.14 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) No.940/2017
BIKRAM CHATTERJI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
([TO BE TAKEN UP AT 12.30 P.M.] )
WITH
Diary No(s). 26776/2024 (XIV)
(IA No. 133124/2024 - CONDONATION OF DELAY IN FILING, IA
No. 133126/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 133130/2024 – INTERVENTION/IMPLEADMENT & IA
No. 133125/2024 - PERMISSION TO FILE PETITION)
SLP(C) No. 1879/2018 (XVII)
(FOR CLARIFICATION/DIRECTION ON IA 65984/2022)
W.P.(C) No. 298/2018 (X)
W.P.(C) No. 378/2018 (X)
SMC(Crl) No. 4/2018 (XVII)
Diary No(s). 36392/2019 (X)
CONMT.PET.(C) No. 483/2020 in W.P.(C) No. 940/2017 (X)
(FOR)
W.P.(C) No. 1041/2017 (X)
(FOR FOR INTERVENTION APPLICATION ON IA 109888/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 109891/2020
FOR INTERVENTION APPLICATION ON IA 109904/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 109910/2020
FOR INTERVENTION APPLICATION ON IA 109918/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 109920/2020
FOR INTERVENTION APPLICATION ON IA 109943/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 109946/2020
FOR INTERVENTION APPLICATION ON IA 109953/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 109954/2020
FOR INTERVENTION APPLICATION ON IA 111419/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 111420/2020
FOR INTERVENTION APPLICATION ON IA 111424/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 111425/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 22043/2021
FOR CLARIFICATION/DIRECTION
Signature Not Verified
ON IA 88303/2021
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 47545/2023 IA
Digitally signed by
VISHAL ANAND
Date: 2024.08.30
No. 109891/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No.
13:58:02 IST
Reason:
109954/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No.
109946/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No.
22043/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No.
109920/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No.
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111425/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No.
109910/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No.
111420/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No.
88303/2021 – CLARIFICATION/DIRECTION IA No. 109904/2020 -
INTERVENTION APPLICATION IA No. 111419/2020 - INTERVENTION
APPLICATION IA No. 109888/2020 - INTERVENTION APPLICATION IA
No. 109953/2020 - INTERVENTION APPLICATION IA No.
109943/2020 - INTERVENTION APPLICATION IA No. 109918/2020 -
INTERVENTION APPLICATION IA No. 111424/2020 - INTERVENTION
APPLICATION)
W.P.(C) No. 58/2018 (X)
W.P.(C) No. 245/2018 (X)
(FOR CLARIFICATION/DIRECTION ON IA 27275/2022)
W.P.(C) No. 306/2018 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 150594/2022 & FOR
APPROPRIATE ORDERS/DIRECTIONS ON IA 160872/2022
W.P.(C) No. 288/2018 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 84512/2020)
W.P.(C) No. 460/2018 (X)
W.P.(C) No. 353/2018 (X)
W.P.(C) No. 829/2018 (X)
W.P.(C) No. 1397/2018 (X)
CONMT.PET.(C) No. 47/2023 in W.P.(C) No. 1374/2021 (X)
W.P.(C) No. 1116/2017 (X)
W.P.(C) No. 1144/2017 (X)
W.P.(C) No. 1156/2017 (X)
W.P.(C) No. 1206/2017 (X)
W.P.(C) No. 74/2018 (X)
W.P.(C) No. 164/2018 (X)
W.P.(C) No. 226/2018 (X)
W.P.(C) No. 281/2018 (X)
W.P.(C) No. 246/2018 (X)
W.P.(C) No. 267/2018 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 88108/2018 & FOR
PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 91055/2018
W.P.(C) No. 742/2018 (X)
W.P.(C) No. 947/2017 (X)
W.P.(C) No. 971/2017 (X)
W.P.(C) No. 1018/2017 (X)
FOR INTERVENTION APPLICATION ON IA 110188/2020 & FOR
INTERVENTION APPLICATION ON IA 119263/2020
W.P.(C) No. 8/2018 (X)
W.P.(C) No. 56/2018 (X)
W.P.(C) No. 91/2018 (X)
(FOR CLARIFICATION/DIRECTION ON IA 109232/2022 & FOR
CLARIFICATION/DIRECTION ON IA 109264/2022
W.P.(C) No. 57/2018 (X)
W.P.(C) No. 134/2018 (X)
(IA FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 27193/2022)
W.P.(C) No. 131/2018 (X)
W.P.(C) No. 160/2018 (X)
(FOR MODIFICATION OF COURT ORDER ON IA 87532/2020 & FOR
EXEMPTION FROM FILING AFFIDAVIT ON IA 87533/2020
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W.P.(C) No. 182/2018 (X)
W.P.(C) No. 199/2018 (X)
W.P.(C) No. 942/2017 (PIL-W)
(FOR
FOR CLARIFICATION/DIRECTION ON IA 14915/2018 FOR
CLARIFICATION/DIRECTION ON IA 35933/2018
FOR [I/A ON BEHALF OF RESP. NO 13 SEEKING PERMISSION TO
PURSUE COMPANY APPLI. NO. 17(P.B) OF 2018 AND] ON IA
41987/2018 FOR CLARIFICATION/DIRECTION ON IA 55476/2018
FOR CLARIFICATION/DIRECTION ON IA 112014/2018
FOR CLARIFICATION/DIRECTION ON IA 125675/2018
FOR INTERVENTION APPLICATION ON IA 110167/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 78918/2021
FOR PERMISSION FOR WITHDRAWAL OF AMOUNT ON IA 100809/2021
FOR impleading party ON IA 117798/2021 IA No. 78918/2021 -
APPROPRIATE ORDERS/DIRECTIONS IA No. 35933/2018 –
CLARIFICATION/DIRECTION IA No. 14915/2018 –
CLARIFICATION/DIRECTION IA No. 125675/2018 –
CLARIFICATION/DIRECTION, IA No. 112014/2018 –
CLARIFICATION/DIRECTION IA No. 55476/2018 -
CLARIFICATION/DIRECTION
IA No. 41987/2018 - I/A ON BEHALF OF RESP. NO 13 SEEKING
PERMISSION TO PURSUE COMPANY APPLI. NO. 17(P.B) OF 2018 AND
IA No. 110167/2020 - INTERVENTION APPLICATION IA No.
117798/2021 – INTERVENTION/IMPLEADMENT IA No. 100809/2021 -
PERMISSION FOR WITHDRAWAL OF AMOUNT)
W.P.(C) No. 1242/2017 (X)
W.P.(C) No. 21/2018 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 29660/2021)
W.P.(C) No. 52/2018 (X)
CONMT.PET.(C) No. 63/2024 in W.P.(C) No. 940/2017 (X)
(IA No. 8062/2024 - EXEMPTION FROM FILING O.T. & IA
No. 1154/2024 - PERMISSION TO FILE APPLICATION FOR
DIRECTION)
Date : 29-08-2024 This petition was called on for hearing
today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
Counsels appearing
for parties:-
Ms. E. R. Sumathy, AOR
Mrs. Savita Aggarwal, Adv.
Mr. Shishir Pinaki, AOR
Mr. Raj Kamal, AOR
Mr. Aseem Atwal, Adv.
Ms. Mahika Varma, Adv.
Mr. Anurag Chandra, Adv.
4
Ms. Nupur Kaushik, Adv.
Ms. Stuti, Adv.
Ms. Aprajita Tyagi, Adv.
Ms. Muskan Sidana, Adv.
Mr. Harneet Singh, Adv.
Mr. Ashok Kumar Singh, AOR
M/S. Kmnp Law Aor, AOR
Mr. Kuriakose Varghese, Adv.
Mr. V Shyamohan, Adv.
Mr. Udai V.s. Rathore, Adv.
Ms. Tissy Annie Thomas, Adv.
Mr. Sukant Vikram, AOR
Ms. Jasmine Damkewala, AOR
Ms. Vaishali Sharma, Adv.
Mr. Divyam Khera, Adv.
Mr. Gopal Jha, AOR
Mr. Himanshu Shekhar, AOR
Mr. Parth Shekhar, Adv.
Mr. Shubham Singh, Adv.
Ms. Ambali Vedasen, Adv.
Ms. Rachna Ranjan, Adv.
Ms. Sarita Kumari, Adv.
Ms. Vijay Singh, Adv.
Mr. Ritesh Kumar Gupta, Adv.
Mr. Sudip Patra, Adv.
Mr. Rajat Mishra, Adv.
Mr. Md Sontu Mia, Adv.
Ms. Monica Haseja, Adv.
Mr. T.v. Surendranath, Adv.
Mr. Atul Arvind, Adv.
Ms. Kamlika Samadder, Adv.
Mr. Arvind Kumar Tomar, Adv.
Mr. Nikhil Kumar, Adv.
Mr. Santosh Kumar, Adv.
Mr. Krishan Kumar Gupta, Adv.
Mr. Prakhar Garg, Adv.
Ms. Sangeeta Singh, AOR
Mr. Rameshwar Prasad Goyal, AOR
Ms. Pallavi Pratap, AOR
Ms. Farhat Jahan Rehmani, AOR
Mr. Gunjan Sharma, Adv.
Mr. R Venkataramani, Attorney General
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Mr. Praveen Vighnesh, Adv.
Mr. Athul Joseph, Adv.
Mr. Kumar Mihir, AOR
By Courts Motion
Mr. Kailash Prashad Pandey, AOR
Mr. Vivek Narayan Sharma, AOR
Mr. Abdul Azeem Kalebudde, AOR
Sayaree Basu Mallik, AOR
Mr. G. Balaji, AOR
Mr. Amit Pawan, AOR
Mr. Manish Kumar Saran, AOR
Mr. Binay Kumar Das, AOR
M/S. Dharmaprabhas Law Associates, AOR
Mr. Prithvi Pal, AOR
Mr. Rajiv Lochan, Adv.
Mr. Shadan Farasat, AOR
Mr. Shovan Mishra, AOR
Mr. Prashant Singh, AOR
Mr. Anish Gupta, Adv.
Mr. Pradeep Dhingra, Adv.
Mr. Raina Anand, Adv.
Mrs. Prerna Dhall, Adv.
Mr. Piyush Yadav, Adv.
Ms. Akanksha Singh, Adv.
Mr. Anuj Kapoor, AOR
Petitioner-in-person
Mr. Gaurav Goel, AOR
Mr. Mohammed Sadique T.A., AOR
Mr. Rajivkumar, AOR
Mr. A. P. Mohanty, AOR
Mr. H. S. Parihar, AOR
For Respondent(s)
M/s. Cyril Amarchand Mangaldas Aor, AOR
Mr. Akhilesh Kumar Pandey, AOR
Mr. Ashwarya Sinha, AOR
Ms. Priyanka Sinha, Adv.
Mr. Aditya Malhotra, Adv.
Ms. Surbhi Kumari, Adv.
Mr. Bablu, Adv.
Mr. Vishnu Sharma, AOR
Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Manoj Kumar Sharma, Adv.
6
Mr. Bhuwan Chandra, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mrs. V Mohna, Sr. Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Mukul Singh, Adv.
Mr. Sughosh Subramanium, Adv.
Mr. Vikrant Yadav, Adv.
Mr. R R Rajesh, Adv.
Mr. Mohd Akhil, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Mukul Singh, Adv.
Ms. Preeti Rani, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Madhav Sinhal, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Arvind Kumar Sharma, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Nachiketa Joshi, Sr. Adv.
Mr. Prashant Singh I, Adv.
Mr. Mukul Singh, Adv.
Mr. Amrish Kumar, AOR
Mr. Sughosh Subramaniam, Adv.
Mrs. Rukmini Bobde, Adv.
Ms. Rakhi Ray, AOR
Ms. Garima Prshad, A.A.G.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Badri Prasad Singh, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. Sunil Rai, Adv.
Mr. Gaurav Goel, AOR
Mr. Rachit Mittal, AOR
Mr. Parish Mishra, Adv.
Mr. Kanishk Raj, Adv.
Mr. Adarsh Srivastava, Adv.
Ms. Kriti Jain, Adv.
7
Mr. Ramesh Babu M. R., AOR
Ms. Manisha Singh, Adv.
Ms. Jagrit Bharti, Adv.
Ms. Tanya Chowdhary, Adv.
Ms. Nisha Sharma, Adv.
Mr. Rohan Srivastava, Adv.
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shivam Saxena, Adv.
Mr. Balaji Srinivasan, AOR
Ms. Ruchira Goel, AOR
Ms. Rooh-e-hina Dua, AOR
Mr. Harshit Khanduja, Adv.
Mr. Ankit Khera, Adv.
Mr. Rabin Majumder, AOR
Mr. Kaushtubh Srivastava, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Rajesh Kumar Gupta, AOR
Mr. Aman Gupta, AOR
Mrs. Aishwariya Bhati, A.S.G.
Mr. V. Mohna, Sr. Adv.
Mr. Nachiketa Joshi, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Mohd. Akhil, Adv.
Mr. Sughosh Subramaniam, Adv.
Mr. Prashant Singh-ii, Adv.
Mr. Manish, Adv.
Mr. Mukul Singh, Adv.
Mr. Ishaan Sharma, Adv.
Mrs. Anil Katiyar, AOR
Mr. Aneesh Mittal, AOR
Mr. Vipin Kumar Jai, AOR
Mrs. Gurinder Jai, Adv.
Mr. Vipul Jai, Adv.
Ms. Sanjna Dua, Adv.
Ms. Bharti Tyagi, AOR
Mr. Praveen Chaturvedi, AOR
8
Mr. Amrish Kumar, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Prashant Singh I, Adv.
Mr. Mukul Singh, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Sughosh Subramaniam, Adv.
Mrs. Rukmini Bobde, Adv.
Ms. Aruna Gupta, AOR
Mr. Ramesh Allanki, Adv.
Mr. Syed Ahmad Naqvi, Adv.
Mr. Yash Gupta, Adv.
Ms. Aishwarya Bhati, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Mukul Singh, Adv.
Ms. Preeti Rani, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Madhav Sinhal, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Sukant Vikram, AOR
Mr. Chandan Kumar, AOR
Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Manoj Kumar Sharma, Adv.
Mr. Bhuwan Chandra, Adv.
Mr. Arpit Rai, Adv.
Ms. Tushima, Adv.
Mr. Prabhsharan Singh Mohi, Adv.
Mr. Aviral Kashyap, AOR
Mr. Kaushik Choudhury, AOR
M/S. Acm Legal, AOR
Mr. Shantwanu Singh, AOR
Ms. Ashmita Bisarya, Adv.
Mr. Nirmal Kumar Ambastha, AOR
Mrs. Tanuj Bagga Sharma, AOR
Dr. Praveen Hans, Adv.
Dr. M.k Ravi, Adv.
Mr. Denson Joseph, Adv.
Mr. Devendra Singh, AOR
Ms. Charu Sangwan, AOR
Mr. Ejaz Maqbool, AOR
Mr. Malak Manish Bhatt, AOR
9
Mrs. Anil Katiyar, AOR
Mr. Brijesh Kumar Tamber, AOR
Ms. Anubha Agrawal, AOR
Mr. D. S. Chauhan, AOR
Ms. Ruchi Singh, Adv.
Mr. Shikher Badial, Adv.
Mr. Rajesh P., AOR
Mr. Manoranjan Sharma, Adv.
Mr. Bhuwan Raj, AOR
Mr. Abhinav Agrawal, AOR
Mr. Indranil Ghosh, Adv.
Mr. Debabrata Das, Adv.
Mr. Palzer Moktan, Adv.
Ms. Aanchal Tikmani, AOR
Ms. Anisha Upadhyay, AOR
Mr. Raj Kamal, AOR
Mr. Aseem Atwal, Adv.
Ms. Mahika Varma, Adv.
Mr. Anurag Chandra, Adv.
Ms. Nupur Kaushik, Adv.
Ms. Stuti, Adv.
Ms. Aprajita Tyagi, Adv.
Ms. Muskan Sidana, Adv.
Mr. Harneet Singh, Adv.
Mr. Dheeraj Nair, AOR
Ms. Anannya Ghosh, AOR
Mr. Rohit Kumar Singh, AOR
Ms. Jahanvi Worah, Adv.
Ms. Shweta Priyadarshini, Adv.
Ms. Chandani Arora, Adv.
Mr. Sumant De, Adv.
Mr. Shubham V. Gawande, Adv.
Mr. Rajat Oswal, Adv.
Mr. Ishaan Raj, Adv.
Mr. Sanjay Kapur, AOR
Mr. Arjun Bhatia, Adv.
Mr. Abhinav Ramkrishna, AOR
M/S. Karanjawala & Co., AOR
Mr. Anuj Kapoor, AOR
Ms. Udita Singh, AOR
10
Mr. Sriram P., AOR
Mr. Ms Vishnu Shankar, Adv.
Mr. Vatsalya Vigya, AOR
Mr. Vishnu Sharma, AOR
Ms. Sneha Kalita, AOR
Ms. Charu Ambwani, AOR
Mr. Dheeraj Nair, AOR
Mr. Ashwarya Sinha, AOR
Ms. Priyanka Sinha, Adv.
Mr. Aditya Malhotra, Adv.
Ms. Surbhi Kumari, Adv.
Mr. Bablu, Adv.
Mr. Sanchit Garga, AOR
Mr. M. T. George, AOR
Mrs. Susy Abraham, Adv.
Mr. Johns George, Adv.
Mr. Ramesh Babu M. R., AOR
Ms. Manisha Singh, Adv.
Ms. Jagrit Bharti, Adv.
Ms. Tanya Chowdhary, Adv.
Ms. Nisha Sharma, Adv.
Mr. Rohan Srivastava, Adv.
Ms. Divya Roy, AOR
Ms. Mithu Jain, AOR
Mr. Sumit Kumar, AOR
Dr. Vijendra Singh , AOR
Ms. Chandan Ramamurthi, AOR
Mr. Vishnu Sharma, AOR
Mr. Anil K. Chopra, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Mishra Saurabh, AOR
Mr. Sanchit Garga, AOR
Mr. Devendra Kumar Singh, Adv.
Mr. Karunakar Mahalik, AOR
Mr. G. N. Reddy, AOR
Mr. Rajat Mittal, AOR
M/s. V. Maheshwari & Co., AOR
Mr. Dinakaran .c, Adv.
Mr. K. Nagan Pillai, Adv.
Mr. Anmol Amit Srivastava, Adv.
Ms. Kiran Bala Dewangan, Adv.
Mr. Rahul Joshi, AOR
11
Mr. Kailash Prashad Pandey, AOR
Mr. Sanjay Kumar Dubey, AOR
Ms. Shuchi Singh, Adv.
Mr. Rakesh Kumar Tewari, Adv.
Mr. Vivek Kumar Pandey, Adv.
Mr. Ujjwal Kumar Dubey, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Ujjwala Krishna, Adv.
Mr. Pankaj Singh, Adv.
Mr. Ritik Verma, Adv.
Mr. Devendra Kumar Mishra, Adv.
Mr. Aman Gupta, AOR
Ms. Anindita Pujari, AOR
Mr. B. Krishna Prasad, AOR
Ms. Richa Kapoor, AOR
Mr. Chandra Prakash, AOR
Ms. Shilpa Liza George, AOR
Ms. Sneha Kalita, AOR
Mr. Ranjit Kumar Sharma, AOR
Mr. Rishi Malhotra, AOR
Sayaree Basu Mallik, AOR
Mr. Kabir Dixit, AOR
Mr. Jay Kishor Singh, AOR
Dr. Shashwat Bajpai, Adv.
Mr. Rohit Amit Sthalekar, AOR
Mr. Purnendu Bajpai, Adv.
Mr. Shashank Singh, Adv.
Mr. Sumit Sinha, AOR
Ms. T. Archana, AOR
Mr. Siddhartha Dave, Sr. Adv.
Mr. Gudipati G Kashyap, Adv.
Ms. Apoorva Pandey, Adv.
Mr. Rahul Yadav, Adv.
Mr. Ronvijay Gohain,, Adv.
Mr. Anam Ahmad, Adv.
Mr. Nakul Chengappa, Adv.
Ms. Mayuri Raghuvanshi, AOR
Mr. Anas Tanwir, AOR
Mr. Vishal Gupta, AOR
Mr. Alok Tripathi, AOR
M/s. PBA Legal, AOR
Mr. Praveen Swarup, AOR
Mr. Vivek Sharma, AOR
Mrs. Mona K. Rajvanshi, AOR
Mr. Pradeep Misra, AOR
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Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Manoj Kumar Sharma, Adv.
Mr. Bhuwan Chandra, Adv.
Ms. Vandana Sehgal, AOR
Mr. Divyakant Lahoti, AOR
Ms. Praveena Bisht, Adv.
Ms. Vindhya Mehra, Adv.
Mr. Kartik Lahoti, Adv.
Mr. Rahul Maheshwari, Adv.
Ms. Madhur Jhavar, Adv.
Mr. Kumar Vinayakam Gupta, Adv.
Mr. Adith Menon, Adv.
Ms. Simridhi Bhatt, Adv.
Ms. Shreya Gokel, Adv.
Ms. Anushka Awasthi, Adv.
Ms. Shivangi Malhotra, Adv.
Ms. Indra Sawhney, AOR
Ms. Dharitry Phookan, AOR
Mrs. Kirti Renu Mishra, AOR
Mrs. Apurva Upmanyu, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mrs. V Mohna, Sr. Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Mukul Singh, Adv.
Mr. Sughosh Subramanium, Adv.
Mr. Vikrant Yadav, Adv.
Mr. R R Rajesh, Adv.
Mr. Mohd Akhil, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Deepak Prakash, AOR
Mr. Vishal Ganda, Adv.
Mr. Satyajit A Desai, Adv.
Mr. Siddharth Gautam, Adv.
Mr. Abhinav K. Mutyalwar, Adv.
Ms. Anagha S. Desai, AOR
M/s. KMNP Law Aor, AOR
Mr. Kuriakose Varghese, Adv.
Mr. V Shyamohan, Adv.
Mr. Udai V.s. Rathore, Adv.
Ms. Tissy Annie Thomas, Adv.
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Mr. Ravindra Sadanand Chingale, AOR
Mr. E. C. Vidya Sagar, AOR
M/s. D.S.K. Legal, AOR
Mr. K. Paari Vendhan, AOR
Ms. Rajkumari Banju, AOR
Mr. Anil Kumar Mishra-I, AOR
M/S. Kings And Alliance LLP, AOR
Mr. B. K. Satija, AOR
Mr. Pradhuman Gohil, Adv.
Mrs. Taruna Singh Gohil, AOR
Mr. Ashish Kabra, Adv.
Mr. Mohammad Kamran, Adv.
Ms. Ranu Purohit, Adv.
Mr. Alapati Sahithya Krishna, Adv.
Mr. Rushabh N. Kapadia, Adv.
Ms. Hetvi Patel, Adv.
Mr. Siddharth Singh, Adv.
Ms. Jasmine Damkewala, AOR
Ms. Vaishali Sharma, Adv.
Mr. Divyam Khera, Adv.
Ms. Manisha Ambwani, AOR
Ms. Shikha Sarin , AOR
Mr. Ritesh Agrawal, AOR
Mr. Kedar Nath Tripathy, AOR
Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Vedant Bharadwaj, Adv.
Mr. D.m.sharma, Adv.
Mrs. Surbhi Sharma, Adv.
Dr. Manoj Kumar, Adv.
Mrs. Mona K. Rajvanshi, AOR
Ms. Prerna Mehta, AOR
Ms. Charu Mathur, AOR
Mr. B. K. Satija, AOR
Mr. Sanjai Kumar Pathak, AOR
Mr. Umesh Kumar Khaitan, AOR
M/S. Devasa & Co., AOR
Mr. Manish Tiwari, Adv.
Mr. Shekhar G Devasa, Sr. Adv.
Mr. Rohit Pandey, Adv.
Ms. Thashmitha Muthanna, Adv.
Mr. Prashanth Dixit, Adv.
Mr. Shashi Bhushan Nagar, Adv.
Mr. Vishwanath Chaturvedi, Adv.
14
Mr. Sonal Jain, AOR
Mr. Sunil Fernandes, AOR
Mr. Ajay Gupta, Adv.
Mr. Ashok Anand, AOR
Mr. Kaushal Yadav, AOR
Mr. Ejaz Maqbool, AOR
Mr. Kumar Mihir, AOR
Mr. Somanatha Padhan, AOR
Mr. Akash Kakade, Adv.
Ms. Astha Sharma, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. Abhik Kumar, Adv.
Mr. Sanveer Mehlwal, Adv.
Ms. Geetanjali Mehlwal, Adv.
Mr. Deepak Girdhar, Adv.
Mr. Mishra Saurabh, AOR
Mrs. Kirti Renu Mishra, AOR
Mrs. Apurva Upmanyu, Adv.
Mr. Pramod Dayal, AOR
Mr. Santosh Kumar - I, AOR
M/s. Shakil Ahmad Syed, AOR
Mr. Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain, Adv.
Mr. Aqib Baig, Adv.
Mr. Mohd. Shakim, Adv.
Mr. Mohd. Shahib, Adv.
Mr. Prateek K Chadha, AOR
Mr. Tahir Ashraf Siddiqui, AOR
Mr. Anoop Prakash Awasthi, AOR
Ms. Bharti Tyagi, AOR
Mr. Abhinav Shrivastava, AOR
Ms. Astha Sharma, AOR
Ms. Sujata Kurdukar, AOR
Mr. Abhigya Kushwah, AOR
Mrs. Sunita Yadav, Adv.
Mr. Pradeep Kumar Dubey, Adv.
Mr. Siddharth Rajkumar Murarka, Adv.
Mr. Rohan Rohatgi, Adv.
15
Mrs. Shubhangini Rohatgi, Adv.
Mr. Ravindra Kumar Gupta, Adv.
Mr. Arpit Rai, Adv.
Ms. Tushima, Adv.
Mr. Prabhsharan Singh Mohi, Adv.
Mr. Aviral Kashyap, AOR
Mr. Syed Mehdi Imam, AOR
Mr. Niraj Gupta, AOR
Mr. Fuzail Khan, Adv.
Mrs. Anshu Gupta, Adv.
Mr. Mukesh Kumar Jain, Adv.
Ms. Amita Singh Kalkal, AOR
Mr. Awanish Sinha, AOR
Mr. Sumit Kumar, Adv.
Mr. Pankaj Kumar, Adv.
Mr. Yadav Narender Singh, AOR
Ms. Rashmi Singh, AOR
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shivam Saxena, Adv.
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shivam Saxena, Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Somesh Chandra Jha, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. Sunil Rai, Adv.
Mr. Christopher Dsouza, AOR
Mr. Brijesh Kumar Tamber, AOR
Mr. Anuj Bhandari, AOR
Mr. Uddyam Mukherjee, AOR
Mr. Swapnil Pattanayak, Adv.
Mr. Agnibha Chatterjee, Adv.
Mr. Divyesh Pratap Singh, AOR
16
Mr. Harikesh Singh, Adv.
Mr. R D Jatain, Adv.
Mr. Sandeep Sinhmar, Adv.
Ms. Vasundhara Rana, Adv.
Ms. Mandeera Sinhmar, Adv.
Mr. Satish Hooda, Adv.
Mr. Vikram Singh Rawat, Adv.
Mr. Hukum Deo Prasad, Adv.
Mr. Abhaya Nath Das, Adv.
Mr. Sunil Kumar Das, Adv.
Mr. B C Bhatt, Adv.
Mr. Kapil Dev Yadav, Adv.
Mr. N D Kaushik, Adv.
Mr. Vinod Kumar Shukla, Adv.
Mr. S S Bandyopadhyay, Adv.
Mr. Ankit Verma, Adv.
Mrs. Barnali Basak, Adv.
Ms. Arina Bhattacharjee, Adv.
Mr. Gulam Rabbani, Adv.
Mr. Satish Kumar, AOR
Mr. Siddhartha Jha, AOR
Mr. Ajit Sharma, AOR
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Mr. B P Singh, Adv.
Mr. Gaurav, AOR
Mr. Aakarshan Aditya, AOR
Mr. Satish C. Kaushik, Adv.
Mr. Gaurav Goel, AOR
Mr. Shubham Bhalla, AOR
Mr. Yajur Bhalla, Adv.
Ms. Ragini Sharma, Adv.
Mr. Alex Noel Dass, Adv.
Ms. Anchita Nayyar, Adv.
Ms. Gauri Bedi, Adv.
Ms. Akansha Gulati, Adv.
Ms. Aadya Kapoor, Adv.
Mr. Rohit Pandey, Adv.
Mr. Parag Tripathi, Sr. Adv.
Mr. Joy Basu, Sr. Adv.
Mr. Ashok Mathur, AOR
Mr. Kanik Bose, Adv.
Mr. Varun Sarin, Adv.
Mr. Mishika Bajpai, Adv.
17
Ms. Parul Dutta, Adv.
Mr. Anoop George, Adv.
Mr. Jasmeet Singh, AOR
Mr. Rishi Matoliya, AOR
Mr. Deepak Goel, AOR
Mrs. Priya Puri, AOR
Mr. Akhilesh Kumar Pandey, AOR
Ms. Priyanka Das, Adv.
Mr. Somiran Sharma, AOR
Mr. Sukant Vikram, AOR
Mr. Badri Prasad Singh, AOR
Mr. T. Mahipal, AOR
Mr. S. K. Verma, AOR
Mr. Aditya Jain-1, AOR
Mr. Kedar Nath Tripathy, AOR
Mr. Tushar Singh, AOR
Ms. Khyati Jain, Adv.
Ms. Akshra Arshi, Adv.
Mr. Pai Amit, AOR
Mrs. Neena Gupta, Adv.
Mr. Athar Alam, Adv.
Mrs. Sumbul Athar, Adv.
Mr. Aslam Ahmed Jamal, AOR
Ms. Shabiesta Nabi, Adv.
Mr. Jayant Chourasia, Adv.
Ms. Latika Rungta Bajaj, Adv.
Mr. Abhishek Dwivedi, Adv.
Mr. Zeeshan Haider, Adv.
Mr. Satyapal Singh, Adv.
Mr. A Kafeel, Adv.
Mr. Arun Kumar Arunachal, Adv.
Ms. Indrani Mukherjee, Adv.
Ms. Tatini Basu, AOR
Mr. Bharat J Joshi, Adv.
Mr. Kumar Shashank, Adv.
Mr. Sarvam Ritam Khare, AOR
Mr. Sureshan P., AOR
Mr. Manoj Singh, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Parth Sarathi, Adv.
Mr. Gyanendra Vikram Singh, Adv.
Mrs. Soumya Gulati, Adv.
Mr. Rahul Shukla, Adv.
18
Mr. Ramandeep Singh, Adv.
Ms. Shantha Devi Raman, Adv.
Mr. Mayank Ranjan Yadav, Adv.
UPON hearing the counsel the Court made the
following
O R D E R
1. In deference to the Court’s order dated 14-8-2024, the learned Court Receiver – Mr. R. Venkataramani, the Officers of the National Building Construction Corporation, Noida, Greater Noida, and the learned Advocates Mr. M.L. Lahoty and Mr. Kumar Mihir, for the Home buyers, Mr. Siddhartha Dave, learned Senior counsel for the NBCC and Mr. Ravindra Kumar, the learned Senior counsel for the Noida and Greater Noida, had held a meeting on 26-8-2024 to narrow down the issues involved in the Amrapali matters. A copy of the minutes of the said meeting has been placed on record by the learned Court Receiver. The Minutes of the Meeting have been signed by all the concerned. The same is reproduced for ready reference.
Minutes of meeting:
“As per the order dated 14.08.2024 of Hon’ble Supreme Court of India, a meeting was organized on 26.08.2024 at office of Ld. Court Receiver, 10, Moti lal Nehru Marg, New Delhi regarding sanction of the building plans/layout of purchasable FAR projects at Noida and Greater Noida. The following officials were present in the meeting:-
“1. Sh. R. Venkataramani, Ld. Court Receiver
2. Sh. K.P. Mahadeva Swamy, CMD-NBCC
3. Sh. N.G. Ravi Kumar, CEO-GNIDA AND Officials of GNIDA
4. Sh. Lokesh M., CEO – Noida Authority and Officials of Noida
5. Sh. (Dr.)Suman Kumar, Director- NBCC and officials of NBCC
6. Sh. D.K. Mishra, Committee Member 19
7. Sh. M L Lahoty, Ld. Counsel of Home Buyers
8. Sh. Siddhartha Dave, Ld. Senior counsel of NBCC
9. Sh. Ravindra Kumar, Ld. Senior counsel of Noida and Greater Noida
10. Sh. Kumar Mihir, Ld. Counsel of Home Buyers After detail discussion, the following has been decided:
1. Regarding Processing Fee: it has been decided that the process fee will be paid upfront to the respective Authority.
2. Regarding Cost of Purchasable FAR: Ld. Court Receiver has appraised that Amrapali projects are in financial crunch, also, the Ld. Court Receiver has obtained loan from various banks and funding agencies. In view of above it was proposed that the total balance amount against the purchasable FAR shall be paid by Ld. Court Receiver in two equal instalments. 1 installment will be paid in January 2025 and 2nd installment will be pald in March 2025.
The total cost of purchasable FAR of Greater Noida Projects as per compliance affidavit submitted by GNIDA, is Rs 509.02 Cr plus GST @18% (Rs. 600.64 Cr including 18% GST). Out of which, Ld. Court Receiver has already paid an amount of Rs. 115.72 Cr including 18% GST (Full amount for Golf Homes i.e. Rs. 90.72 Cr and 1st instalment for Centurian Park i.e. Rs. 25.00 Cr). The balance amount of Rs. 484.92 Cr will paid in 2 equal installments as per below mentioned schedule.
Similarly, total cost of purchasable FAR of Noida Project i.e. Silicon City as per compliance affidavit submitted by Noida Authority, is Rs 218.85 Cr plus GST @18% (Rs. 258.24 Cr including 18% GST), which will be paid in 2 equal 20 installments as per below mentioned schedule. The schedule of Installment is mentioned below:
S.N Installment month To be paid to To be paid to Greater Noida Noida Authority Authority
1. January 2025 242.46 129.12
2. March 2025 242.46 129.12 Total 484.92 258.24 In this regard, it was decided that the Hon'ble Supreme Court may be requested to kindly pass suitable directions on this issue.
3. Regarding NOCs: After discussion, it was decided that NBCC will submit the following NOCs at the earliest:
a. NOC from Fire Department.
b. NOC from Airport Authority of India for Height Clearance.
c. Verification of Structural design from the IIT/NIT.
Notwithstanding the same, Noida and Greater Noida Authority shall start the process of checking of drawings which have been submitted by NBCC. Also, Noida and Greater Noida Authority shall sanction building plans/layouts within 30 days after submission of these NOCS project wise.
4. Regarding Environment Clearance: It was discussed that these projects are left out/stalled projects of erstwhile Amrapali Group. The Amrapali Group has already obtained the Environment Clearance (EC) from Directorate Environment, UP which are expired as on date due to non-compliance by erstwhile Amrapali. It was submitted that the process for obtaining of fresh EC may take 5-6 months. However, the projects are already facing 21 severe financial crunch. It was further submitted that the launch of FAR projects is urgently required for completing the ongoing projects, to pay the cost of purchasable FAR to Noida and Greater Noida, repayment of loan of banks etc. obtained by the Ld. Receiver.
Therefore, a request may be made that Hon'ble Court may pass suitable direction to Directorate of Environment, UP (State Level Environment Impact Assessment Authority, Uttar Pradesh) to provide the EC within two month's time from date of submission of application the special case of Amrapall works. It has been agreed that Environment Clearance shall be submitted by NBCC in due course. An affidavit in this regard shall be submitted to the respective Authority by NBCC.
5. Regarding Consent of existing Home Buyers and Newspaper publication: In this regard, CEO- Noida and Greater Noida Authority has appraised that consent of 2/3rd existing home buyers and newspaper advertisement are required as per UP Apartment Act-2020 for sanction of building layout. In this regard, Sh. M L Lahoty on behalf of majority of home buyers has apprised that the consent has already been given and the Hon'ble Supreme Court had also noted his statement in order dated 29.03.2023.
Further, NBCC also informed that the individual consent of each and every home buyer has already been given in their respective Builder Buyer Agreement.
In this regard, a request may be made to the Hon'ble Supreme Court to pass the suitable direction to exempt the requirement for consent from 2/3rd home buyers and newspaper advertisement 22 only for Amrapali Projects considering the special and unique circumstances.
6. Regarding Tech Park Project: CEO-GNIDA has requested to Ld. Court Receiver that Tech Park project will be allotted to GNIDA. In this regard, Sh. M L Lahoty submitted that more than 500 buyers are claiming in Tech Park and they want to develop the Tech Park Project. Ld. Court Receiver has submitted that due to financial crunch of existing ongoing Amrapall projects, development of Tech Park is not possible immediately. However, it may be taken up in due course once the liquidity position improves.
The meeting ended with thanks to the chair and the participants”
2. The learned Senior counsel - Mr. Ravindra Kumar has also placed on record the compliance affidavits on behalf of Noida and Greater Noida Authorities which are also taken on record.
3. The learned counsels for the parties have drawn the attention of the Court that all the officers were by and large in agreement to what has been recorded in the Minutes of Meeting, however, for the sake of clarification they have sought some directions.
4. So far as Point No.1 with regard to processing fee is concerned, they have agreed to what has been stated in the Minutes.
5. As regards Point No.2 i.e. Cost of purchasable FAR, the learned Court Receiver has submitted that due to the financial crunches, the request is made to permit the Court Receiver to make payment by two installments, first by January, 2025 and the second by March, 2025, as stated in the minutes.
236. This being a court monitored Project, we do not see any impediment in granting such installments as requested for. Accordingly, the payments be made by Ld. Court Receiver.
7. As regards the Point No.3 i.e., `No Objection Certificate’ to be submitted by the NBCC of the Fire Department and Airport Authority of India and verification of structural design from IIT/NTT, it has been agreed upon that NBCC shall furnish the same at the earliest and the Noida and Greater Noida Authorities shall sanction the Building plans within 30 days after the submission of the said `NOCs’ project- wise by NBCC.
8. As regards the Point No.4, Environmental Clearance, it has been stated that the process for obtaining fresh Environmental clearance takes 5 to 6 months. Having regard to the peculiar facts and circumstances of the case, we request the Directorate of Environment, U.P. (State Level Environment Impact Assessment Authority, U.P.) to provide EC as expeditiously as possible and preferably within two months from the date of submission of the application in respect of Amrapali works.
9. So far as Point No.5 requirement of the consent of 2/3rd existing home buyers and Publication of Advertisement in the Newspaper is concerned, it may be noted that in the order dated 20-3-2023, it has been recorded as under:-
“In addition, an objection is that for additional admissible FAR (0.75) for which the demand has been raised, it could not have been possible to sanction unless there is a consent from the apartment/owners’ association/home buyers.24
Mr. M.L. Lahoty, appearing for the home buyers in his note has stated that they have no objection in reference to all the seven projects provided the constructions are raised in the area in terms of the building plans/layout plans to be approved/sanctioned by the Noida/Greater Noida Authority provided all the amenities/facilities, including the ground area of existing home buyers is not disturbed. This goes without saying that while utilizing 3.5 FAR, the amenities/facilities including the ground area available for the home buyers is always to be protected in terms of the building Regulations.”
10. It further appears that during the course of above referred meeting also the learned counsel - Mr. M.L. Lahoty and the learned counsel – Mr. Kumar Mihir appearing for the home buyers had apprised the members of the meeting present, that the consent has already been given by the home buyers as required. Hence, no further order is required to be passed. However, it may be noted that this is a Court monitored Project and therefore the directions given/observations made in these proceedings having regard to the peculiar facts and circumstances, shall not be cited as a precedent in any other cases.
13. The Point No.6 with regard to Tech Park Project is, for the time being deferred.
14. We appreciate the efforts made by the all concerned for narrowing down issues and finding out positive solutions in the larger interest of the Home buyers.
15. List on 3-10-2024 at 2.00 p.m., on which date the Ld. Receiver may submit the status report with regard to the above issues.
2516. Ms. Shantha Devi Raman appearing for the applicant(s) states that she has filed I.A. No.267391/2023 seeking permission to withdraw (i) I.A. No.37913/2021 for impleadment and (ii) I.A. No.37917/2021 for appropriate order/direction
17. In view of the above, I.A. No.267391/2023 seeking permission to withdraw the said I.As is allowed.
18. I.A. No.37913/2021 for impleadment and I.A. No.37917/2021 for appropriate order/direction are, accordingly, dismissed as withdrawn.
19. As prayed for, let the Interlocutory Application No.60996/2023 filed by the Odisha State Housing Board be listed on 12-9-2024.
(VISHAL ANAND) (MAMTA RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)