Supreme Court - Daily Orders
Bhupinder Singh vs Unitech Ltd. on 5 July, 2019
Bench: D.Y. Chandrachud, M.R. Shah
1
ITEM NO.301 COURT NO.10 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). 10856/2016
BHUPINDER SINGH Appellant(s)
VERSUS
UNITECH LTD. Respondent(s)
IA No. 76055/2019 - APPLICATION FOR PERMISSION
IA No. 76050/2019 - CLARIFICATION/DIRECTION
IA No. 163357/2018 - CLARIFICATION/DIRECTION
IA No. 185448/2018 - EXEMPTION FROM FILING O.T.
IA No. 185449/2018 - EXTENSION OF TIME
IA No. 76037/2019 - INTERVENTION APPLICATION
IA No. 24645/2019 - INTERVENTION APPLICATION
IA No. 24639/2019 - INTERVENTION APPLICATION
IA No. 16860/2019 - INTERVENTION/IMPLEADMENT
IA No. 185446/2018 - INTERVENTION/IMPLEADMENT
IA No. 70267/2019 - INTERVENTION/IMPLEADMENT
IA No. 29729/2019 - INTERVENTION/IMPLEADMENT)
WITH
SLP(C) No. 9572/2007 (XI)
(FOR ON IA 1/2007 FOR [PERMISSION TO FILE ANNEXURES] ON IA 9/2011
FOR [PERMISSION TO FILE ANNEXURES] ON IA 10/2013 FOR EXEMPTION FROM
FILING O.T. ON IA 12/2013 FOR [PERMISSION TO FILE ANNEXURES] ON IA
11/2013 FOR [PERMISSION TO FILE ANNEXURES] ON IA 13/2016 FOR
CLARIFICATION/DIRECTION ON IA 35051/2019
IA No. 35051/2019 - CLARIFICATION/DIRECTION
IA No. 12/2013 - EXEMPTION FROM FILING O.T.
IA No. 11/2013 - PERMISSION TO FILE ANNEXURES
IA No. 10/2013 - PERMISSION TO FILE ANNEXURES
IA No. 9/2011 - PERMISSION TO FILE ANNEXURES
IA No. 13/2016 - PERMISSION TO FILE ANNEXURES)
C.A. No. 11108/2016 (XVII)
IA No. 2/2016 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
IA No. 8196/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 168352/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 86494/2018 - CLARIFICATION/DIRECTION
IA No. 86487/2018 - CLARIFICATION/DIRECTION
IA No. 148794/2018 - CLARIFICATION/DIRECTION
Signature Not Verified
IA No. 106354/2018 - CLARIFICATION/DIRECTION
Digitally signed by
MANISH SETHI
Date: 2019.07.09
IA No. 86492/2018 - INTERVENTION APPLICATION
15:52:41 IST
Reason:
IA No. 148790/2018 - INTERVENTION APPLICATION
IA No. 106352/2018 - INTERVENTION APPLICATION
IA No. 6125/2019 - INTERVENTION/IMPLEADMENT)
C.A. No. 10851/2016 (XVII)
2
IA No. 33331/2019 - APPLICATION FOR PERMISSION
IA No. 23396/2018 - CLARIFICATION/DIRECTION
IA No. 29665/2019 - CLARIFICATION/DIRECTION
IA No. 138022/2018 - CLARIFICATION/DIRECTION
IA No. 74496/2019 - CLARIFICATION/DIRECTION
IA No. 69785/2018 - EXEMPTION FROM FILING O.T.
IA No. 89520/2018 - I.A. FOR DIRECTION
IA No. 51916/2019 - INTERVENTION APPLICATION
IA No. 129613/2018 - INTERVENTION APPLICATION
IA No. 49108/2018 - INTERVENTION APPLICATION
IA No. 117001/2018 - INTERVENTION APPLICATION
IA No. 29804/2019 - INTERVENTION APPLICATION
IA No. 86677/2018 - INTERVENTION APPLICATION
IA No. 138019/2018 - INTERVENTION APPLICATION
IA No. 66018/2018 - INTERVENTION APPLICATION
IA No. 136620/2018 - INTERVENTION/IMPLEADMENT
IA No. 49501/2018 - INTERVENTION/IMPLEADMENT
IA No. 33334/2019 - INTERVENTION/IMPLEADMENT
IA No. 23393/2018 - INTERVENTION/IMPLEADMENT
IA No. 145062/2018 - INTERVENTION/IMPLEADMENT
IA No. 69781/2018 - INTERVENTION/IMPLEADMENT
IA No. 74495/2019 - INTERVENTION/IMPLEADMENT
IA No. 2/2016 - PERMISSION TO FILE ANNEXURES)
C.A. No. 2511-2526/2017 (XVII)
IA No. 33331/2019 - APPLICATION FOR PERMISSION
IA No. 23396/2018 - CLARIFICATION/DIRECTION
IA No. 29665/2019 - CLARIFICATION/DIRECTION
IA No. 138022/2018 - CLARIFICATION/DIRECTION
IA No. 74496/2019 - CLARIFICATION/DIRECTION
IA No. 69785/2018 - EXEMPTION FROM FILING O.T.
IA No. 89520/2018 - I.A. FOR DIRECTION
IA No. 51916/2019 - INTERVENTION APPLICATION
IA No. 129613/2018 - INTERVENTION APPLICATION
IA No. 49108/2018 - INTERVENTION APPLICATION
IA No. 117001/2018 - INTERVENTION APPLICATION
IA No. 29804/2019 - INTERVENTION APPLICATION
IA No. 86677/2018 - INTERVENTION APPLICATION
IA No. 138019/2018 - INTERVENTION APPLICATION
IA No. 66018/2018 - INTERVENTION APPLICATION
IA No. 136620/2018 - INTERVENTION/IMPLEADMENT
IA No. 49501/2018 - INTERVENTION/IMPLEADMENT
IA No. 33334/2019 - INTERVENTION/IMPLEADMENT
IA No. 23393/2018 - INTERVENTION/IMPLEADMENT
IA No. 145062/2018 - INTERVENTION/IMPLEADMENT
IA No. 69781/2018 - INTERVENTION/IMPLEADMENT
IA No. 74495/2019 - INTERVENTION/IMPLEADMENT
IA No. 2/2016 - PERMISSION TO FILE ANNEXURES)
S.L.P.(C)...CC No. 5129-5130/2017 (XIV)
IA No. 1/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
C.A. No. 5174-5181/2017 (XVII)
3
IA No. 53934/2017 - CLARIFICATION/DIRECTION)
C.A. No. 5674/2017 (XVII)
IA No. 53934/2017 - CLARIFICATION/DIRECTION)
C.A. No. 9391-9404/2017 (XVII)
IA No. 60512/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 98431/2017 - INTERVENTION/IMPLEADMENT)
C.A. No. 15493/2017 (XVII)
IA No. 60512/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 98431/2017 - INTERVENTION/IMPLEADMENT)
SLP(Crl) No. 5978-5979/2017 (II-C)
IA No. 73474/2017 - APPLICATION FOR EXEMPTION FROM FILING CERTIFIED
AS WELL AS ORDINARY PLAIN COPY OF THE IMPUGNED ORDER
IA No. 4543/2018 - APPLICATION FOR SUBSTITUTION
IA No. 55294/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 87314/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 78602/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 22112/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 55250/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 139538/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 77981/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 20867/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 62687/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 1609/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 46262/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 178594/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 123121/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 49475/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 32223/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 102172/2018 - CLARIFICATION/DIRECTION
IA No. 115449/2018 - CLARIFICATION/DIRECTION
IA No. 118046/2018 - CLARIFICATION/DIRECTION
IA No. 134971/2018 - CLARIFICATION/DIRECTION
IA No. 115336/2017 - CLARIFICATION/DIRECTION
IA No. 63391/2019 - CLARIFICATION/DIRECTION
IA No. 78607/2019 - CLARIFICATION/DIRECTION
IA No. 137527/2017 - CLARIFICATION/DIRECTION
IA No. 88188/2019 - CLARIFICATION/DIRECTION
IA No. 72036/2018 - CLARIFICATION/DIRECTION
IA No. 72196/2018 - CLARIFICATION/DIRECTION
IA No. 91131/2018 - CLARIFICATION/DIRECTION
IA No. 148645/2018 - CLARIFICATION/DIRECTION
IA No. 165205/2018 - CLARIFICATION/DIRECTION
IA No. 31376/2019 - CLARIFICATION/DIRECTION
IA No. 368/2018 - CLARIFICATION/DIRECTION
IA No. 29029/2018 - CLARIFICATION/DIRECTION
IA No. 45689/2018 - CLARIFICATION/DIRECTION
IA No. 72035/2018 - CLARIFICATION/DIRECTION
IA No. 115433/2018 - CLARIFICATION/DIRECTION
4
IA No. 121642/2017 - CLARIFICATION/DIRECTION
IA No. 63363/2019 - CLARIFICATION/DIRECTION
IA No. 137522/2017 - CLARIFICATION/DIRECTION
IA No. 137547/2017 - CLARIFICATION/DIRECTION
IA No. 43789/2018 - CLARIFICATION/DIRECTION
IA No. 63414/2018 - CLARIFICATION/DIRECTION
IA No. 72149/2018 - CLARIFICATION/DIRECTION
IA No. 97616/2018 - CLARIFICATION/DIRECTION
IA No. 86305/2017 - CLARIFICATION/DIRECTION
IA No. 128559/2018 - CLARIFICATION/DIRECTION
IA No. 134686/2018 - CLARIFICATION/DIRECTION
IA No. 21223/2019 - CLARIFICATION/DIRECTION
IA No. 26582/2018 - CLARIFICATION/DIRECTION
IA No. 51299/2018 - CLARIFICATION/DIRECTION
IA No. 71484/2018 - CLARIFICATION/DIRECTION
IA No. 72489/2018 - CLARIFICATION/DIRECTION
IA No. 96561/2018 - CLARIFICATION/DIRECTION
IA No. 113585/2018 - CLARIFICATION/DIRECTION
IA No. 115153/2018 - CLARIFICATION/DIRECTION
IA No. 91001/2017 - CLARIFICATION/DIRECTION
IA No. 141369/2018 - CLARIFICATION/DIRECTION
IA No. 53027/2019 - CLARIFICATION/DIRECTION
IA No. 123132/2017 - CLARIFICATION/DIRECTION
IA No. 135534/2017 - CLARIFICATION/DIRECTION
IA No. 137540/2017 - CLARIFICATION/DIRECTION
IA No. 13047/2018 - CLARIFICATION/DIRECTION
IA No. 23580/2018 - CLARIFICATION/DIRECTION
IA No. 23876/2018 - CLARIFICATION/DIRECTION
IA No. 41514/2018 - CLARIFICATION/DIRECTION
IA No. 51294/2018 - CLARIFICATION/DIRECTION
IA No. 67003/2018 - CLARIFICATION/DIRECTION
IA No. 88565/2018 - CLARIFICATION/DIRECTION
IA No. 126407/2018 - CLARIFICATION/DIRECTION
IA No. 132992/2018 - CLARIFICATION/DIRECTION
IA No. 135964/2018 - CLARIFICATION/DIRECTION
IA No. 140200/2018 - CLARIFICATION/DIRECTION
IA No. 155735/2018 - CLARIFICATION/DIRECTION
IA No. 110495/2017 - CLARIFICATION/DIRECTION
IA No. 38156/2018 - CLARIFICATION/DIRECTION
IA No. 62930/2018 - CLARIFICATION/DIRECTION
IA No. 71472/2018 - CLARIFICATION/DIRECTION
IA No. 72212/2018 - CLARIFICATION/DIRECTION
IA No. 81402/2018 - CLARIFICATION/DIRECTION
IA No. 94632/2018 - CLARIFICATION/DIRECTION
IA No. 98455/2018 - CLARIFICATION/DIRECTION
IA No. 115452/2018 - CLARIFICATION/DIRECTION
IA No. 63400/2019 - CLARIFICATION/DIRECTION
IA No. 78763/2019 - CLARIFICATION/DIRECTION
IA No. 137532/2017 - CLARIFICATION/DIRECTION
IA No. 71464/2018 - CLARIFICATION/DIRECTION
IA No. 98452/2018 - CLARIFICATION/DIRECTION
IA No. 134982/2018 - CLARIFICATION/DIRECTION
IA No. 140188/2018 - CLARIFICATION/DIRECTION
5
IA No. 148956/2018 - CLARIFICATION/DIRECTION
IA No. 166101/2018 - CLARIFICATION/DIRECTION
IA No. 34210/2019 - CLARIFICATION/DIRECTION
IA No. 78609/2019 - CLARIFICATION/DIRECTION
IA No. 62412/2018 - CLARIFICATION/DIRECTION
IA No. 72200/2018 - CLARIFICATION/DIRECTION
IA No. 85479/2018 - CLARIFICATION/DIRECTION
IA No. 90395/2017 - INTERVENTION APPLICATION
IA No. 90799/2017 - INTERVENTION APPLICATION
IA No. 91653/2017 - INTERVENTION APPLICATION
IA No. 91751/2017 - INTERVENTION APPLICATION
IA No. 93209/2017 - INTERVENTION APPLICATION
IA No. 98587/2017 - INTERVENTION APPLICATION
IA No. 140184/2018 - INTERVENTION APPLICATION
IA No. 103799/2017 - INTERVENTION APPLICATION
IA No. 148951/2018 - INTERVENTION APPLICATION
IA No. 105616/2017 - INTERVENTION APPLICATION
IA No. 165206/2018 - INTERVENTION APPLICATION
IA No. 106074/2017 - INTERVENTION APPLICATION
IA No. 176657/2018 - INTERVENTION APPLICATION
IA No. 10069/2019 - INTERVENTION APPLICATION
IA No. 34167/2019 - INTERVENTION APPLICATION
IA No. 110474/2017 - INTERVENTION APPLICATION
IA No. 129762/2017 - INTERVENTION APPLICATION
IA No. 138358/2017 - INTERVENTION APPLICATION
IA No. 139640/2017 - INTERVENTION APPLICATION
IA No. 373/2018 - INTERVENTION APPLICATION
IA No. 9367/2018 - INTERVENTION APPLICATION
IA No. 15342/2018 - INTERVENTION APPLICATION
IA No. 22801/2018 - INTERVENTION APPLICATION
IA No. 32222/2018 - INTERVENTION APPLICATION
IA No. 46033/2018 - INTERVENTION APPLICATION
IA No. 54138/2018 - INTERVENTION APPLICATION
IA No. 62163/2018 - INTERVENTION APPLICATION
IA No. 79963/2018 - INTERVENTION APPLICATION
IA No. 85478/2018 - INTERVENTION APPLICATION
IA No. 98444/2018 - INTERVENTION APPLICATION
IA No. 102171/2018 - INTERVENTION APPLICATION
IA No. 90023/2017 - INTERVENTION APPLICATION
IA No. 90747/2017 - INTERVENTION APPLICATION
IA No. 115447/2018 - INTERVENTION APPLICATION
IA No. 91502/2017 - INTERVENTION APPLICATION
IA No. 91743/2017 - INTERVENTION APPLICATION
IA No. 129810/2018 - INTERVENTION APPLICATION
IA No. 92123/2017 - INTERVENTION APPLICATION
IA No. 98390/2017 - INTERVENTION APPLICATION
IA No. 139493/2018 - INTERVENTION APPLICATION
IA No. 103791/2017 - INTERVENTION APPLICATION
IA No. 105601/2017 - INTERVENTION APPLICATION
IA No. 106067/2017 - INTERVENTION APPLICATION
IA No. 176649/2018 - INTERVENTION APPLICATION
IA No. 106473/2017 - INTERVENTION APPLICATION
IA No. 7250/2019 - INTERVENTION APPLICATION
6
IA No. 110469/2017 - INTERVENTION APPLICATION
IA No. 46796/2019 - INTERVENTION APPLICATION
IA No. 112302/2017 - INTERVENTION APPLICATION
IA No. 55291/2019 - INTERVENTION APPLICATION
IA No. 63388/2019 - INTERVENTION APPLICATION
IA No. 128737/2017 - INTERVENTION APPLICATION
IA No. 137526/2017 - INTERVENTION APPLICATION
IA No. 88187/2019 - INTERVENTION APPLICATION
IA No. 138307/2017 - INTERVENTION APPLICATION
IA No. 139563/2017 - INTERVENTION APPLICATION
IA No. 7259/2018 - INTERVENTION APPLICATION
IA No. 15024/2018 - INTERVENTION APPLICATION
IA No. 51490/2018 - INTERVENTION APPLICATION
IA No. 62159/2018 - INTERVENTION APPLICATION
IA No. 64401/2018 - INTERVENTION APPLICATION
IA No. 71246/2018 - INTERVENTION APPLICATION
IA No. 74800/2018 - INTERVENTION APPLICATION
IA No. 85350/2018 - INTERVENTION APPLICATION
IA No. 91130/2018 - INTERVENTION APPLICATION
IA No. 97630/2018 - INTERVENTION APPLICATION
IA No. 101789/2018 - INTERVENTION APPLICATION
IA No. 90019/2017 - INTERVENTION APPLICATION
IA No. 90743/2017 - INTERVENTION APPLICATION
IA No. 91242/2017 - INTERVENTION APPLICATION
IA No. 116944/2018 - INTERVENTION APPLICATION
IA No. 91737/2017 - INTERVENTION APPLICATION
IA No. 129802/2018 - INTERVENTION APPLICATION
IA No. 91988/2017 - INTERVENTION APPLICATION
IA No. 98385/2017 - INTERVENTION APPLICATION
IA No. 138858/2018 - INTERVENTION APPLICATION
IA No. 103667/2017 - INTERVENTION APPLICATION
IA No. 148641/2018 - INTERVENTION APPLICATION
IA No. 105588/2017 - INTERVENTION APPLICATION
IA No. 164712/2018 - INTERVENTION APPLICATION
IA No. 106004/2017 - INTERVENTION APPLICATION
IA No. 106467/2017 - INTERVENTION APPLICATION
IA No. 108587/2017 - INTERVENTION APPLICATION
IA No. 31375/2019 - INTERVENTION APPLICATION
IA No. 110460/2017 - INTERVENTION APPLICATION
IA No. 112299/2017 - INTERVENTION APPLICATION
IA No. 128733/2017 - INTERVENTION APPLICATION
IA No. 78596/2019 - INTERVENTION APPLICATION
IA No. 85346/2019 - INTERVENTION APPLICATION
IA No. 141461/2017 - INTERVENTION APPLICATION
IA No. 13745/2018 - INTERVENTION APPLICATION
IA No. 21057/2018 - INTERVENTION APPLICATION
IA No. 28595/2018 - INTERVENTION APPLICATION
IA No. 49644/2018 - INTERVENTION APPLICATION
IA No. 51346/2018 - INTERVENTION APPLICATION
IA No. 60257/2018 - INTERVENTION APPLICATION
IA No. 70148/2018 - INTERVENTION APPLICATION
IA No. 73591/2018 - INTERVENTION APPLICATION
IA No. 83018/2018 - INTERVENTION APPLICATION
7
IA No. 90014/2017 - INTERVENTION APPLICATION
IA No. 113940/2018 - INTERVENTION APPLICATION
IA No. 115428/2018 - INTERVENTION APPLICATION
IA No. 91041/2017 - INTERVENTION APPLICATION
IA No. 91730/2017 - INTERVENTION APPLICATION
IA No. 91960/2017 - INTERVENTION APPLICATION
IA No. 95378/2017 - INTERVENTION APPLICATION
IA No. 138471/2018 - INTERVENTION APPLICATION
IA No. 101728/2017 - INTERVENTION APPLICATION
IA No. 105675/2017 - INTERVENTION APPLICATION
IA No. 106462/2017 - INTERVENTION APPLICATION
IA No. 107464/2017 - INTERVENTION APPLICATION
IA No. 110327/2017 - INTERVENTION APPLICATION
IA No. 39233/2019 - INTERVENTION APPLICATION
IA No. 112057/2017 - INTERVENTION APPLICATION
IA No. 55248/2019 - INTERVENTION APPLICATION
IA No. 121640/2017 - INTERVENTION APPLICATION
IA No. 63361/2019 - INTERVENTION APPLICATION
IA No. 128729/2017 - INTERVENTION APPLICATION
IA No. 137520/2017 - INTERVENTION APPLICATION
IA No. 82943/2019 - INTERVENTION APPLICATION
IA No. 137544/2017 - INTERVENTION APPLICATION
IA No. 139531/2017 - INTERVENTION APPLICATION
IA No. 141261/2017 - INTERVENTION APPLICATION
IA No. 13348/2018 - INTERVENTION APPLICATION
IA No. 43090/2018 - INTERVENTION APPLICATION
IA No. 60016/2018 - INTERVENTION APPLICATION
IA No. 63411/2018 - INTERVENTION APPLICATION
IA No. 67279/2018 - INTERVENTION APPLICATION
IA No. 72146/2018 - INTERVENTION APPLICATION
IA No. 82813/2018 - INTERVENTION APPLICATION
IA No. 90529/2018 - INTERVENTION APPLICATION
IA No. 101666/2018 - INTERVENTION APPLICATION
IA No. 90011/2017 - INTERVENTION APPLICATION
IA No. 116607/2018 - INTERVENTION APPLICATION
IA No. 128557/2018 - INTERVENTION APPLICATION
IA No. 91934/2017 - INTERVENTION APPLICATION
IA No. 134685/2018 - INTERVENTION APPLICATION
IA No. 95374/2017 - INTERVENTION APPLICATION
IA No. 101725/2017 - INTERVENTION APPLICATION
IA No. 105291/2017 - INTERVENTION APPLICATION
IA No. 105668/2017 - INTERVENTION APPLICATION
IA No. 106316/2017 - INTERVENTION APPLICATION
IA No. 107245/2017 - INTERVENTION APPLICATION
IA No. 21221/2019 - INTERVENTION APPLICATION
IA No. 110321/2017 - INTERVENTION APPLICATION
IA No. 38933/2019 - INTERVENTION APPLICATION
IA No. 110529/2017 - INTERVENTION APPLICATION
IA No. 118820/2017 - INTERVENTION APPLICATION
IA No. 77453/2019 - INTERVENTION APPLICATION
IA No. 138388/2017 - INTERVENTION APPLICATION
IA No. 141166/2017 - INTERVENTION APPLICATION
IA No. 4267/2018 - INTERVENTION APPLICATION
8
IA No. 18103/2018 - INTERVENTION APPLICATION
IA No. 48917/2018 - INTERVENTION APPLICATION
IA No. 63037/2018 - INTERVENTION APPLICATION
IA No. 71482/2018 - INTERVENTION APPLICATION
IA No. 72138/2018 - INTERVENTION APPLICATION
IA No. 72488/2018 - INTERVENTION APPLICATION
IA No. 82812/2018 - INTERVENTION APPLICATION
IA No. 95227/2018 - INTERVENTION APPLICATION
IA No. 90008/2017 - INTERVENTION APPLICATION
IA No. 113583/2018 - INTERVENTION APPLICATION
IA No. 90581/2017 - INTERVENTION APPLICATION
IA No. 115151/2018 - INTERVENTION APPLICATION
IA No. 90999/2017 - INTERVENTION APPLICATION
IA No. 115944/2018 - INTERVENTION APPLICATION
IA No. 91672/2017 - INTERVENTION APPLICATION
IA No. 91929/2017 - INTERVENTION APPLICATION
IA No. 95334/2017 - INTERVENTION APPLICATION
IA No. 100788/2017 - INTERVENTION APPLICATION
IA No. 105189/2017 - INTERVENTION APPLICATION
IA No. 105657/2017 - INTERVENTION APPLICATION
IA No. 175596/2018 - INTERVENTION APPLICATION
IA No. 106313/2017 - INTERVENTION APPLICATION
IA No. 107239/2017 - INTERVENTION APPLICATION
IA No. 20420/2019 - INTERVENTION APPLICATION
IA No. 109954/2017 - INTERVENTION APPLICATION
IA No. 53024/2019 - INTERVENTION APPLICATION
IA No. 118816/2017 - INTERVENTION APPLICATION
IA No. 62686/2019 - INTERVENTION APPLICATION
IA No. 137538/2017 - INTERVENTION APPLICATION
IA No. 138372/2017 - INTERVENTION APPLICATION
IA No. 140009/2017 - INTERVENTION APPLICATION
IA No. 18095/2018 - INTERVENTION APPLICATION
IA No. 23533/2018 - INTERVENTION APPLICATION
IA No. 51293/2018 - INTERVENTION APPLICATION
IA No. 57412/2018 - INTERVENTION APPLICATION
IA No. 67001/2018 - INTERVENTION APPLICATION
IA No. 72114/2018 - INTERVENTION APPLICATION
IA No. 88561/2018 - INTERVENTION APPLICATION
IA No. 90004/2017 - INTERVENTION APPLICATION
IA No. 110623/2018 - INTERVENTION APPLICATION
IA No. 90575/2017 - INTERVENTION APPLICATION
IA No. 90881/2017 - INTERVENTION APPLICATION
IA No. 91667/2017 - INTERVENTION APPLICATION
IA No. 91918/2017 - INTERVENTION APPLICATION
IA No. 95331/2017 - INTERVENTION APPLICATION
IA No. 99968/2017 - INTERVENTION APPLICATION
IA No. 140198/2018 - INTERVENTION APPLICATION
IA No. 105185/2017 - INTERVENTION APPLICATION
IA No. 151077/2018 - INTERVENTION APPLICATION
IA No. 105646/2017 - INTERVENTION APPLICATION
IA No. 106080/2017 - INTERVENTION APPLICATION
IA No. 107233/2017 - INTERVENTION APPLICATION
IA No. 15047/2019 - INTERVENTION APPLICATION
9
IA No. 109671/2017 - INTERVENTION APPLICATION
IA No. 110486/2017 - INTERVENTION APPLICATION
IA No. 51413/2019 - INTERVENTION APPLICATION
IA No. 118696/2017 - INTERVENTION APPLICATION
IA No. 61372/2019 - INTERVENTION APPLICATION
IA No. 814/2018 - INTERVENTION APPLICATION
IA No. 18092/2018 - INTERVENTION APPLICATION
IA No. 23380/2018 - INTERVENTION APPLICATION
IA No. 51259/2018 - INTERVENTION APPLICATION
IA No. 62925/2018 - INTERVENTION APPLICATION
IA No. 72211/2018 - INTERVENTION APPLICATION
IA No. 80246/2018 - INTERVENTION APPLICATION
IA No. 94629/2018 - INTERVENTION APPLICATION
IA No. 102780/2018 - INTERVENTION APPLICATION
IA No. 90400/2017 - INTERVENTION APPLICATION
IA No. 90823/2017 - INTERVENTION APPLICATION
IA No. 115451/2018 - INTERVENTION APPLICATION
IA No. 91658/2017 - INTERVENTION APPLICATION
IA No. 122478/2018 - INTERVENTION APPLICATION
IA No. 91915/2017 - INTERVENTION APPLICATION
IA No. 94872/2017 - INTERVENTION APPLICATION
IA No. 104384/2017 - INTERVENTION APPLICATION
IA No. 105632/2017 - INTERVENTION APPLICATION
IA No. 106077/2017 - INTERVENTION APPLICATION
IA No. 178591/2018 - INTERVENTION APPLICATION
IA No. 14355/2019 - INTERVENTION APPLICATION
IA No. 109169/2017 - INTERVENTION APPLICATION
IA No. 110480/2017 - INTERVENTION APPLICATION
IA No. 115553/2017 - INTERVENTION APPLICATION
IA No. 63399/2019 - INTERVENTION APPLICATION
IA No. 129768/2017 - INTERVENTION APPLICATION
IA No. 137531/2017 - INTERVENTION APPLICATION
IA No. 138367/2017 - INTERVENTION APPLICATION
IA No. 139860/2017 - INTERVENTION APPLICATION
IA No. 657/2018 - INTERVENTION APPLICATION
IA No. 11441/2018 - INTERVENTION APPLICATION
IA No. 18089/2018 - INTERVENTION APPLICATION
IA No. 46040/2018 - INTERVENTION APPLICATION
IA No. 71446/2018 - INTERVENTION APPLICATION
IA No. 72065/2018 - INTERVENTION APPLICATION
IA No. 80237/2018 - INTERVENTION APPLICATION
IA No. 98447/2018 - INTERVENTION APPLICATION
IA No. 89941/2017 - INTERVENTION APPLICATION
IA No. 114978/2018 - INTERVENTION/IMPLEADMENT
IA No. 129870/2018 - INTERVENTION/IMPLEADMENT
IA No. 107191/2017 - INTERVENTION/IMPLEADMENT
IA No. 49472/2019 - INTERVENTION/IMPLEADMENT
IA No. 122885/2017 - INTERVENTION/IMPLEADMENT
IA No. 23751/2018 - INTERVENTION/IMPLEADMENT
IA No. 51226/2018 - INTERVENTION/IMPLEADMENT
IA No. 66087/2018 - INTERVENTION/IMPLEADMENT
IA No. 71438/2018 - INTERVENTION/IMPLEADMENT
IA No. 114970/2018 - INTERVENTION/IMPLEADMENT
10
IA No. 118038/2018 - INTERVENTION/IMPLEADMENT
IA No. 134965/2018 - INTERVENTION/IMPLEADMENT
IA No. 122293/2017 - INTERVENTION/IMPLEADMENT
IA No. 23739/2018 - INTERVENTION/IMPLEADMENT
IA No. 51222/2018 - INTERVENTION/IMPLEADMENT
IA No. 72189/2018 - INTERVENTION/IMPLEADMENT
IA No. 87309/2017 - INTERVENTION/IMPLEADMENT
IA No. 114962/2018 - INTERVENTION/IMPLEADMENT
IA No. 134806/2018 - INTERVENTION/IMPLEADMENT
IA No. 6790/2019 - INTERVENTION/IMPLEADMENT
IA No. 23736/2018 - INTERVENTION/IMPLEADMENT
IA No. 90877/2018 - INTERVENTION/IMPLEADMENT
IA No. 90697/2017 - INTERVENTION/IMPLEADMENT
IA No. 116941/2018 - INTERVENTION/IMPLEADMENT
IA No. 105437/2017 - INTERVENTION/IMPLEADMENT
IA No. 163110/2018 - INTERVENTION/IMPLEADMENT
IA No. 23734/2018 - INTERVENTION/IMPLEADMENT
IA No. 49450/2018 - INTERVENTION/IMPLEADMENT
IA No. 90659/2017 - INTERVENTION/IMPLEADMENT
IA No. 91692/2017 - INTERVENTION/IMPLEADMENT
IA No. 137559/2018 - INTERVENTION/IMPLEADMENT
IA No. 155739/2018 - INTERVENTION/IMPLEADMENT
IA No. 81351/2019 - INTERVENTION/IMPLEADMENT
IA No. 59884/2018 - INTERVENTION/IMPLEADMENT
IA No. 38852/2019 - INTERVENTION/IMPLEADMENT
IA No. 123125/2017 - INTERVENTION/IMPLEADMENT
IA No. 66133/2019 - INTERVENTION/IMPLEADMENT
IA No. 135533/2017 - INTERVENTION/IMPLEADMENT
IA No. 81346/2019 - INTERVENTION/IMPLEADMENT
IA No. 3435/2018 - INTERVENTION/IMPLEADMENT
IA No. 23875/2018 - INTERVENTION/IMPLEADMENT
IA No. 114988/2018 - INTERVENTION/IMPLEADMENT
IA No. 126404/2018 - INTERVENTION/IMPLEADMENT
IA No. 132972/2018 - INTERVENTION/IMPLEADMENT
IA No. 134987/2018 - INTERVENTION/IMPLEADMENT
IA No. 174831/2018 - INTERVENTION/IMPLEADMENT
IA No. 133342/2017 - INTERVENTION/IMPLEADMENT
IA No. 139971/2017 - INTERVENTION/IMPLEADMENT
IA No. 12896/2018 - INTERVENTION/IMPLEADMENT
IA No. 32565/2018 - INTERVENTION/IMPLEADMENT
IA No. 46255/2018 - INTERVENTION/IMPLEADMENT
IA No. 55575/2018 - INTERVENTION/IMPLEADMENT
IA No. 66759/2018 - INTERVENTION/IMPLEADMENT
IA No. 114985/2018 - INTERVENTION/IMPLEADMENT
IA No. 131981/2018 - INTERVENTION/IMPLEADMENT
IA No. 98660/2017 - INTERVENTION/IMPLEADMENT
IA No. 58851/2019 - INTERVENTION/IMPLEADMENT
IA No. 123118/2017 - INTERVENTION/IMPLEADMENT
IA No. 23754/2018 - INTERVENTION/IMPLEADMENT
IA No. 51232/2018 - INTERVENTION/IMPLEADMENT
IA No. 55573/2018 - INTERVENTION/IMPLEADMENT
IA No. 66094/2018 - INTERVENTION/IMPLEADMENT
IA No. 91143/2018 - INTERVENTION/IMPLEADMENT
11
IA No. 176545/2018 - MODIFICATION
IA No. 176528/2018 - MODIFICATION
IA No. 145494/2018 - MODIFICATION OF COURT ORDER
IA No. 1614/2019 - MODIFICATION OF COURT ORDER
IA No. 1610/2019 - MODIFICATION OF COURT ORDER
IA No. 37229/2019 - MODIFICATION OF COURT ORDER
IA No. 108851/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 108822/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 176388/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 23251/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 99900/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 86731/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 71828/2018 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 138368/2017 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 107196/2017 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 73472/2017 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN
COPY OF IMPUGNED ORDER
IA No. 4504/2018 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS
IA No. 23839/2018 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS
IA No. 72068/2018 - RECALLING THE COURTS ORDER
IA No. 13046/2018 - SEEKING CUSTODY CERTIFICATE
IA No. 39547/2019 - WITHDRAWAL OF CASE / APPLICATION)
C.A. No. 11008/2017 (XVII)
(IA No.80805/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.85513/2017-INTERVENTION/IMPLEADMENT and IA
No.85519/2017-INTERVENTION/IMPLEADMENT and IA No.85880/2017-
INTERVENTION/IMPLEADMENT and IA No.95992/2017-impleading party and
IA No.98113/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.98117/2017-DELETING THE NAME OF RESPONDENT
IA No. 73474/2017 - APPLICATION FOR EXEMPTION FROM FILING CERTIFIED
AS WELL AS ORDINARY PLAIN COPY OF THE IMPUGNED ORDER
IA No. 4543/2018 - APPLICATION FOR SUBSTITUTION
IA No. 55294/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 87314/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 78602/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 22112/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 55250/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 139538/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 77981/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 20867/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 62687/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 1609/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 46262/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 178594/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 123121/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 49475/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 32223/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 102172/2018 - CLARIFICATION/DIRECTION
IA No. 115449/2018 - CLARIFICATION/DIRECTION
IA No. 118046/2018 - CLARIFICATION/DIRECTION
IA No. 134971/2018 - CLARIFICATION/DIRECTION
12
IA No. 115336/2017 - CLARIFICATION/DIRECTION
IA No. 63391/2019 - CLARIFICATION/DIRECTION
IA No. 78607/2019 - CLARIFICATION/DIRECTION
IA No. 137527/2017 - CLARIFICATION/DIRECTION
IA No. 88188/2019 - CLARIFICATION/DIRECTION
IA No. 72036/2018 - CLARIFICATION/DIRECTION
IA No. 72196/2018 - CLARIFICATION/DIRECTION
IA No. 91131/2018 - CLARIFICATION/DIRECTION
IA No. 148645/2018 - CLARIFICATION/DIRECTION
IA No. 165205/2018 - CLARIFICATION/DIRECTION
IA No. 31376/2019 - CLARIFICATION/DIRECTION
IA No. 368/2018 - CLARIFICATION/DIRECTION
IA No. 29029/2018 - CLARIFICATION/DIRECTION
IA No. 45689/2018 - CLARIFICATION/DIRECTION
IA No. 72035/2018 - CLARIFICATION/DIRECTION
IA No. 115433/2018 - CLARIFICATION/DIRECTION
IA No. 121642/2017 - CLARIFICATION/DIRECTION
IA No. 63363/2019 - CLARIFICATION/DIRECTION
IA No. 137522/2017 - CLARIFICATION/DIRECTION
IA No. 137547/2017 - CLARIFICATION/DIRECTION
IA No. 43789/2018 - CLARIFICATION/DIRECTION
IA No. 63414/2018 - CLARIFICATION/DIRECTION
IA No. 72149/2018 - CLARIFICATION/DIRECTION
IA No. 97616/2018 - CLARIFICATION/DIRECTION
IA No. 86305/2017 - CLARIFICATION/DIRECTION
IA No. 128559/2018 - CLARIFICATION/DIRECTION
IA No. 134686/2018 - CLARIFICATION/DIRECTION
IA No. 21223/2019 - CLARIFICATION/DIRECTION
IA No. 26582/2018 - CLARIFICATION/DIRECTION
IA No. 51299/2018 - CLARIFICATION/DIRECTION
IA No. 71484/2018 - CLARIFICATION/DIRECTION
IA No. 72489/2018 - CLARIFICATION/DIRECTION
IA No. 96561/2018 - CLARIFICATION/DIRECTION
IA No. 113585/2018 - CLARIFICATION/DIRECTION
IA No. 115153/2018 - CLARIFICATION/DIRECTION
IA No. 91001/2017 - CLARIFICATION/DIRECTION
IA No. 141369/2018 - CLARIFICATION/DIRECTION
IA No. 53027/2019 - CLARIFICATION/DIRECTION
IA No. 123132/2017 - CLARIFICATION/DIRECTION
IA No. 135534/2017 - CLARIFICATION/DIRECTION
IA No. 137540/2017 - CLARIFICATION/DIRECTION
IA No. 13047/2018 - CLARIFICATION/DIRECTION
IA No. 23580/2018 - CLARIFICATION/DIRECTION
IA No. 23876/2018 - CLARIFICATION/DIRECTION
IA No. 41514/2018 - CLARIFICATION/DIRECTION
IA No. 51294/2018 - CLARIFICATION/DIRECTION
IA No. 67003/2018 - CLARIFICATION/DIRECTION
IA No. 88565/2018 - CLARIFICATION/DIRECTION
IA No. 126407/2018 - CLARIFICATION/DIRECTION
IA No. 132992/2018 - CLARIFICATION/DIRECTION
IA No. 135964/2018 - CLARIFICATION/DIRECTION
IA No. 140200/2018 - CLARIFICATION/DIRECTION
IA No. 155735/2018 - CLARIFICATION/DIRECTION
13
IA No. 110495/2017 - CLARIFICATION/DIRECTION
IA No. 38156/2018 - CLARIFICATION/DIRECTION
IA No. 62930/2018 - CLARIFICATION/DIRECTION
IA No. 71472/2018 - CLARIFICATION/DIRECTION
IA No. 72212/2018 - CLARIFICATION/DIRECTION
IA No. 81402/2018 - CLARIFICATION/DIRECTION
IA No. 94632/2018 - CLARIFICATION/DIRECTION
IA No. 98455/2018 - CLARIFICATION/DIRECTION
IA No. 115452/2018 - CLARIFICATION/DIRECTION
IA No. 63400/2019 - CLARIFICATION/DIRECTION
IA No. 78763/2019 - CLARIFICATION/DIRECTION
IA No. 137532/2017 - CLARIFICATION/DIRECTION
IA No. 71464/2018 - CLARIFICATION/DIRECTION
IA No. 98452/2018 - CLARIFICATION/DIRECTION
IA No. 134982/2018 - CLARIFICATION/DIRECTION
IA No. 140188/2018 - CLARIFICATION/DIRECTION
IA No. 148956/2018 - CLARIFICATION/DIRECTION
IA No. 166101/2018 - CLARIFICATION/DIRECTION
IA No. 34210/2019 - CLARIFICATION/DIRECTION
IA No. 78609/2019 - CLARIFICATION/DIRECTION
IA No. 62412/2018 - CLARIFICATION/DIRECTION
IA No. 72200/2018 - CLARIFICATION/DIRECTION
IA No. 85479/2018 - CLARIFICATION/DIRECTION
IA No. 90395/2017 - INTERVENTION APPLICATION
IA No. 90799/2017 - INTERVENTION APPLICATION
IA No. 91653/2017 - INTERVENTION APPLICATION
IA No. 91751/2017 - INTERVENTION APPLICATION
IA No. 93209/2017 - INTERVENTION APPLICATION
IA No. 98587/2017 - INTERVENTION APPLICATION
IA No. 140184/2018 - INTERVENTION APPLICATION
IA No. 103799/2017 - INTERVENTION APPLICATION
IA No. 148951/2018 - INTERVENTION APPLICATION
IA No. 105616/2017 - INTERVENTION APPLICATION
IA No. 165206/2018 - INTERVENTION APPLICATION
IA No. 106074/2017 - INTERVENTION APPLICATION
IA No. 176657/2018 - INTERVENTION APPLICATION
IA No. 10069/2019 - INTERVENTION APPLICATION
IA No. 34167/2019 - INTERVENTION APPLICATION
IA No. 110474/2017 - INTERVENTION APPLICATION
IA No. 129762/2017 - INTERVENTION APPLICATION
IA No. 138358/2017 - INTERVENTION APPLICATION
IA No. 139640/2017 - INTERVENTION APPLICATION
IA No. 373/2018 - INTERVENTION APPLICATION
IA No. 9367/2018 - INTERVENTION APPLICATION
IA No. 15342/2018 - INTERVENTION APPLICATION
IA No. 22801/2018 - INTERVENTION APPLICATION
IA No. 32222/2018 - INTERVENTION APPLICATION
IA No. 46033/2018 - INTERVENTION APPLICATION
IA No. 54138/2018 - INTERVENTION APPLICATION
IA No. 62163/2018 - INTERVENTION APPLICATION
IA No. 79963/2018 - INTERVENTION APPLICATION
IA No. 85478/2018 - INTERVENTION APPLICATION
IA No. 98444/2018 - INTERVENTION APPLICATION
14
IA No. 102171/2018 - INTERVENTION APPLICATION
IA No. 90023/2017 - INTERVENTION APPLICATION
IA No. 90747/2017 - INTERVENTION APPLICATION
IA No. 115447/2018 - INTERVENTION APPLICATION
IA No. 91502/2017 - INTERVENTION APPLICATION
IA No. 91743/2017 - INTERVENTION APPLICATION
IA No. 129810/2018 - INTERVENTION APPLICATION
IA No. 92123/2017 - INTERVENTION APPLICATION
IA No. 98390/2017 - INTERVENTION APPLICATION
IA No. 139493/2018 - INTERVENTION APPLICATION
IA No. 103791/2017 - INTERVENTION APPLICATION
IA No. 105601/2017 - INTERVENTION APPLICATION
IA No. 106067/2017 - INTERVENTION APPLICATION
IA No. 176649/2018 - INTERVENTION APPLICATION
IA No. 106473/2017 - INTERVENTION APPLICATION
IA No. 7250/2019 - INTERVENTION APPLICATION
IA No. 110469/2017 - INTERVENTION APPLICATION
IA No. 46796/2019 - INTERVENTION APPLICATION
IA No. 112302/2017 - INTERVENTION APPLICATION
IA No. 55291/2019 - INTERVENTION APPLICATION
IA No. 63388/2019 - INTERVENTION APPLICATION
IA No. 128737/2017 - INTERVENTION APPLICATION
IA No. 137526/2017 - INTERVENTION APPLICATION
IA No. 88187/2019 - INTERVENTION APPLICATION
IA No. 138307/2017 - INTERVENTION APPLICATION
IA No. 139563/2017 - INTERVENTION APPLICATION
IA No. 7259/2018 - INTERVENTION APPLICATION
IA No. 15024/2018 - INTERVENTION APPLICATION
IA No. 51490/2018 - INTERVENTION APPLICATION
IA No. 62159/2018 - INTERVENTION APPLICATION
IA No. 64401/2018 - INTERVENTION APPLICATION
IA No. 71246/2018 - INTERVENTION APPLICATION
IA No. 74800/2018 - INTERVENTION APPLICATION
IA No. 85350/2018 - INTERVENTION APPLICATION
IA No. 91130/2018 - INTERVENTION APPLICATION
IA No. 97630/2018 - INTERVENTION APPLICATION
IA No. 101789/2018 - INTERVENTION APPLICATION
IA No. 90019/2017 - INTERVENTION APPLICATION
IA No. 90743/2017 - INTERVENTION APPLICATION
IA No. 91242/2017 - INTERVENTION APPLICATION
IA No. 116944/2018 - INTERVENTION APPLICATION
IA No. 91737/2017 - INTERVENTION APPLICATION
IA No. 129802/2018 - INTERVENTION APPLICATION
IA No. 91988/2017 - INTERVENTION APPLICATION
IA No. 98385/2017 - INTERVENTION APPLICATION
IA No. 138858/2018 - INTERVENTION APPLICATION
IA No. 103667/2017 - INTERVENTION APPLICATION
IA No. 148641/2018 - INTERVENTION APPLICATION
IA No. 105588/2017 - INTERVENTION APPLICATION
IA No. 164712/2018 - INTERVENTION APPLICATION
IA No. 106004/2017 - INTERVENTION APPLICATION
IA No. 106467/2017 - INTERVENTION APPLICATION
IA No. 108587/2017 - INTERVENTION APPLICATION
15
IA No. 31375/2019 - INTERVENTION APPLICATION
IA No. 110460/2017 - INTERVENTION APPLICATION
IA No. 112299/2017 - INTERVENTION APPLICATION
IA No. 128733/2017 - INTERVENTION APPLICATION
IA No. 78596/2019 - INTERVENTION APPLICATION
IA No. 85346/2019 - INTERVENTION APPLICATION
IA No. 141461/2017 - INTERVENTION APPLICATION
IA No. 13745/2018 - INTERVENTION APPLICATION
IA No. 21057/2018 - INTERVENTION APPLICATION
IA No. 28595/2018 - INTERVENTION APPLICATION
IA No. 49644/2018 - INTERVENTION APPLICATION
IA No. 51346/2018 - INTERVENTION APPLICATION
IA No. 60257/2018 - INTERVENTION APPLICATION
IA No. 70148/2018 - INTERVENTION APPLICATION
IA No. 73591/2018 - INTERVENTION APPLICATION
IA No. 83018/2018 - INTERVENTION APPLICATION
IA No. 90014/2017 - INTERVENTION APPLICATION
IA No. 113940/2018 - INTERVENTION APPLICATION
IA No. 115428/2018 - INTERVENTION APPLICATION
IA No. 91041/2017 - INTERVENTION APPLICATION
IA No. 91730/2017 - INTERVENTION APPLICATION
IA No. 91960/2017 - INTERVENTION APPLICATION
IA No. 95378/2017 - INTERVENTION APPLICATION
IA No. 138471/2018 - INTERVENTION APPLICATION
IA No. 101728/2017 - INTERVENTION APPLICATION
IA No. 105675/2017 - INTERVENTION APPLICATION
IA No. 106462/2017 - INTERVENTION APPLICATION
IA No. 107464/2017 - INTERVENTION APPLICATION
IA No. 110327/2017 - INTERVENTION APPLICATION
IA No. 39233/2019 - INTERVENTION APPLICATION
IA No. 112057/2017 - INTERVENTION APPLICATION
IA No. 55248/2019 - INTERVENTION APPLICATION
IA No. 121640/2017 - INTERVENTION APPLICATION
IA No. 63361/2019 - INTERVENTION APPLICATION
IA No. 128729/2017 - INTERVENTION APPLICATION
IA No. 137520/2017 - INTERVENTION APPLICATION
IA No. 82943/2019 - INTERVENTION APPLICATION
IA No. 137544/2017 - INTERVENTION APPLICATION
IA No. 139531/2017 - INTERVENTION APPLICATION
IA No. 141261/2017 - INTERVENTION APPLICATION
IA No. 13348/2018 - INTERVENTION APPLICATION
IA No. 43090/2018 - INTERVENTION APPLICATION
IA No. 60016/2018 - INTERVENTION APPLICATION
IA No. 63411/2018 - INTERVENTION APPLICATION
IA No. 67279/2018 - INTERVENTION APPLICATION
IA No. 72146/2018 - INTERVENTION APPLICATION
IA No. 82813/2018 - INTERVENTION APPLICATION
IA No. 90529/2018 - INTERVENTION APPLICATION
IA No. 101666/2018 - INTERVENTION APPLICATION
IA No. 90011/2017 - INTERVENTION APPLICATION
IA No. 116607/2018 - INTERVENTION APPLICATION
IA No. 128557/2018 - INTERVENTION APPLICATION
IA No. 91934/2017 - INTERVENTION APPLICATION
16
IA No. 134685/2018 - INTERVENTION APPLICATION
IA No. 95374/2017 - INTERVENTION APPLICATION
IA No. 101725/2017 - INTERVENTION APPLICATION
IA No. 105291/2017 - INTERVENTION APPLICATION
IA No. 105668/2017 - INTERVENTION APPLICATION
IA No. 106316/2017 - INTERVENTION APPLICATION
IA No. 107245/2017 - INTERVENTION APPLICATION
IA No. 21221/2019 - INTERVENTION APPLICATION
IA No. 110321/2017 - INTERVENTION APPLICATION
IA No. 38933/2019 - INTERVENTION APPLICATION
IA No. 110529/2017 - INTERVENTION APPLICATION
IA No. 118820/2017 - INTERVENTION APPLICATION
IA No. 77453/2019 - INTERVENTION APPLICATION
IA No. 138388/2017 - INTERVENTION APPLICATION
IA No. 141166/2017 - INTERVENTION APPLICATION
IA No. 4267/2018 - INTERVENTION APPLICATION
IA No. 18103/2018 - INTERVENTION APPLICATION
IA No. 48917/2018 - INTERVENTION APPLICATION
IA No. 63037/2018 - INTERVENTION APPLICATION
IA No. 71482/2018 - INTERVENTION APPLICATION
IA No. 72138/2018 - INTERVENTION APPLICATION
IA No. 72488/2018 - INTERVENTION APPLICATION
IA No. 82812/2018 - INTERVENTION APPLICATION
IA No. 95227/2018 - INTERVENTION APPLICATION
IA No. 90008/2017 - INTERVENTION APPLICATION
IA No. 113583/2018 - INTERVENTION APPLICATION
IA No. 90581/2017 - INTERVENTION APPLICATION
IA No. 115151/2018 - INTERVENTION APPLICATION
IA No. 90999/2017 - INTERVENTION APPLICATION
IA No. 115944/2018 - INTERVENTION APPLICATION
IA No. 91672/2017 - INTERVENTION APPLICATION
IA No. 91929/2017 - INTERVENTION APPLICATION
IA No. 95334/2017 - INTERVENTION APPLICATION
IA No. 100788/2017 - INTERVENTION APPLICATION
IA No. 105189/2017 - INTERVENTION APPLICATION
IA No. 105657/2017 - INTERVENTION APPLICATION
IA No. 175596/2018 - INTERVENTION APPLICATION
IA No. 106313/2017 - INTERVENTION APPLICATION
IA No. 107239/2017 - INTERVENTION APPLICATION
IA No. 20420/2019 - INTERVENTION APPLICATION
IA No. 109954/2017 - INTERVENTION APPLICATION
IA No. 53024/2019 - INTERVENTION APPLICATION
IA No. 118816/2017 - INTERVENTION APPLICATION
IA No. 62686/2019 - INTERVENTION APPLICATION
IA No. 137538/2017 - INTERVENTION APPLICATION
IA No. 138372/2017 - INTERVENTION APPLICATION
IA No. 140009/2017 - INTERVENTION APPLICATION
IA No. 18095/2018 - INTERVENTION APPLICATION
IA No. 23533/2018 - INTERVENTION APPLICATION
IA No. 51293/2018 - INTERVENTION APPLICATION
IA No. 57412/2018 - INTERVENTION APPLICATION
IA No. 67001/2018 - INTERVENTION APPLICATION
IA No. 72114/2018 - INTERVENTION APPLICATION
17
IA No. 88561/2018 - INTERVENTION APPLICATION
IA No. 90004/2017 - INTERVENTION APPLICATION
IA No. 110623/2018 - INTERVENTION APPLICATION
IA No. 90575/2017 - INTERVENTION APPLICATION
IA No. 90881/2017 - INTERVENTION APPLICATION
IA No. 91667/2017 - INTERVENTION APPLICATION
IA No. 91918/2017 - INTERVENTION APPLICATION
IA No. 95331/2017 - INTERVENTION APPLICATION
IA No. 99968/2017 - INTERVENTION APPLICATION
IA No. 140198/2018 - INTERVENTION APPLICATION
IA No. 105185/2017 - INTERVENTION APPLICATION
IA No. 151077/2018 - INTERVENTION APPLICATION
IA No. 105646/2017 - INTERVENTION APPLICATION
IA No. 106080/2017 - INTERVENTION APPLICATION
IA No. 107233/2017 - INTERVENTION APPLICATION
IA No. 15047/2019 - INTERVENTION APPLICATION
IA No. 109671/2017 - INTERVENTION APPLICATION
IA No. 110486/2017 - INTERVENTION APPLICATION
IA No. 51413/2019 - INTERVENTION APPLICATION
IA No. 118696/2017 - INTERVENTION APPLICATION
IA No. 61372/2019 - INTERVENTION APPLICATION
IA No. 814/2018 - INTERVENTION APPLICATION
IA No. 18092/2018 - INTERVENTION APPLICATION
IA No. 23380/2018 - INTERVENTION APPLICATION
IA No. 51259/2018 - INTERVENTION APPLICATION
IA No. 62925/2018 - INTERVENTION APPLICATION
IA No. 72211/2018 - INTERVENTION APPLICATION
IA No. 80246/2018 - INTERVENTION APPLICATION
IA No. 94629/2018 - INTERVENTION APPLICATION
IA No. 102780/2018 - INTERVENTION APPLICATION
IA No. 90400/2017 - INTERVENTION APPLICATION
IA No. 90823/2017 - INTERVENTION APPLICATION
IA No. 115451/2018 - INTERVENTION APPLICATION
IA No. 91658/2017 - INTERVENTION APPLICATION
IA No. 122478/2018 - INTERVENTION APPLICATION
IA No. 91915/2017 - INTERVENTION APPLICATION
IA No. 94872/2017 - INTERVENTION APPLICATION
IA No. 104384/2017 - INTERVENTION APPLICATION
IA No. 105632/2017 - INTERVENTION APPLICATION
IA No. 106077/2017 - INTERVENTION APPLICATION
IA No. 178591/2018 - INTERVENTION APPLICATION
IA No. 14355/2019 - INTERVENTION APPLICATION
IA No. 109169/2017 - INTERVENTION APPLICATION
IA No. 110480/2017 - INTERVENTION APPLICATION
IA No. 115553/2017 - INTERVENTION APPLICATION
IA No. 63399/2019 - INTERVENTION APPLICATION
IA No. 129768/2017 - INTERVENTION APPLICATION
IA No. 137531/2017 - INTERVENTION APPLICATION
IA No. 138367/2017 - INTERVENTION APPLICATION
IA No. 139860/2017 - INTERVENTION APPLICATION
IA No. 657/2018 - INTERVENTION APPLICATION
IA No. 11441/2018 - INTERVENTION APPLICATION
IA No. 18089/2018 - INTERVENTION APPLICATION
18
IA No. 46040/2018 - INTERVENTION APPLICATION
IA No. 71446/2018 - INTERVENTION APPLICATION
IA No. 72065/2018 - INTERVENTION APPLICATION
IA No. 80237/2018 - INTERVENTION APPLICATION
IA No. 98447/2018 - INTERVENTION APPLICATION
IA No. 89941/2017 - INTERVENTION APPLICATION
IA No. 114978/2018 - INTERVENTION/IMPLEADMENT
IA No. 129870/2018 - INTERVENTION/IMPLEADMENT
IA No. 107191/2017 - INTERVENTION/IMPLEADMENT
IA No. 49472/2019 - INTERVENTION/IMPLEADMENT
IA No. 122885/2017 - INTERVENTION/IMPLEADMENT
IA No. 23751/2018 - INTERVENTION/IMPLEADMENT
IA No. 51226/2018 - INTERVENTION/IMPLEADMENT
IA No. 66087/2018 - INTERVENTION/IMPLEADMENT
IA No. 71438/2018 - INTERVENTION/IMPLEADMENT
IA No. 114970/2018 - INTERVENTION/IMPLEADMENT
IA No. 118038/2018 - INTERVENTION/IMPLEADMENT
IA No. 134965/2018 - INTERVENTION/IMPLEADMENT
IA No. 122293/2017 - INTERVENTION/IMPLEADMENT
IA No. 23739/2018 - INTERVENTION/IMPLEADMENT
IA No. 51222/2018 - INTERVENTION/IMPLEADMENT
IA No. 72189/2018 - INTERVENTION/IMPLEADMENT
IA No. 87309/2017 - INTERVENTION/IMPLEADMENT
IA No. 114962/2018 - INTERVENTION/IMPLEADMENT
IA No. 134806/2018 - INTERVENTION/IMPLEADMENT
IA No. 6790/2019 - INTERVENTION/IMPLEADMENT
IA No. 23736/2018 - INTERVENTION/IMPLEADMENT
IA No. 90877/2018 - INTERVENTION/IMPLEADMENT
IA No. 90697/2017 - INTERVENTION/IMPLEADMENT
IA No. 116941/2018 - INTERVENTION/IMPLEADMENT
IA No. 105437/2017 - INTERVENTION/IMPLEADMENT
IA No. 163110/2018 - INTERVENTION/IMPLEADMENT
IA No. 23734/2018 - INTERVENTION/IMPLEADMENT
IA No. 49450/2018 - INTERVENTION/IMPLEADMENT
IA No. 90659/2017 - INTERVENTION/IMPLEADMENT
IA No. 91692/2017 - INTERVENTION/IMPLEADMENT
IA No. 137559/2018 - INTERVENTION/IMPLEADMENT
IA No. 155739/2018 - INTERVENTION/IMPLEADMENT
IA No. 81351/2019 - INTERVENTION/IMPLEADMENT
IA No. 59884/2018 - INTERVENTION/IMPLEADMENT
IA No. 38852/2019 - INTERVENTION/IMPLEADMENT
IA No. 123125/2017 - INTERVENTION/IMPLEADMENT
IA No. 66133/2019 - INTERVENTION/IMPLEADMENT
IA No. 135533/2017 - INTERVENTION/IMPLEADMENT
IA No. 81346/2019 - INTERVENTION/IMPLEADMENT
IA No. 3435/2018 - INTERVENTION/IMPLEADMENT
IA No. 23875/2018 - INTERVENTION/IMPLEADMENT
IA No. 114988/2018 - INTERVENTION/IMPLEADMENT
IA No. 126404/2018 - INTERVENTION/IMPLEADMENT
IA No. 132972/2018 - INTERVENTION/IMPLEADMENT
IA No. 134987/2018 - INTERVENTION/IMPLEADMENT
IA No. 174831/2018 - INTERVENTION/IMPLEADMENT
IA No. 133342/2017 - INTERVENTION/IMPLEADMENT
19
IA No. 139971/2017 - INTERVENTION/IMPLEADMENT
IA No. 12896/2018 - INTERVENTION/IMPLEADMENT
IA No. 32565/2018 - INTERVENTION/IMPLEADMENT
IA No. 46255/2018 - INTERVENTION/IMPLEADMENT
IA No. 55575/2018 - INTERVENTION/IMPLEADMENT
IA No. 66759/2018 - INTERVENTION/IMPLEADMENT
IA No. 114985/2018 - INTERVENTION/IMPLEADMENT
IA No. 131981/2018 - INTERVENTION/IMPLEADMENT
IA No. 98660/2017 - INTERVENTION/IMPLEADMENT
IA No. 58851/2019 - INTERVENTION/IMPLEADMENT
IA No. 123118/2017 - INTERVENTION/IMPLEADMENT
IA No. 23754/2018 - INTERVENTION/IMPLEADMENT
IA No. 51232/2018 - INTERVENTION/IMPLEADMENT
IA No. 55573/2018 - INTERVENTION/IMPLEADMENT
IA No. 66094/2018 - INTERVENTION/IMPLEADMENT
IA No. 91143/2018 - INTERVENTION/IMPLEADMENT
IA No. 176545/2018 - MODIFICATION
IA No. 176528/2018 - MODIFICATION
IA No. 145494/2018 - MODIFICATION OF COURT ORDER
IA No. 1614/2019 - MODIFICATION OF COURT ORDER
IA No. 1610/2019 - MODIFICATION OF COURT ORDER
IA No. 37229/2019 - MODIFICATION OF COURT ORDER
IA No. 108851/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 108822/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 176388/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 23251/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 99900/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 86731/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 71828/2018 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 138368/2017 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 107196/2017 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 73472/2017 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN
COPY OF IMPUGNED ORDER
IA No. 4504/2018 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS
IA No. 23839/2018 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS
IA No. 72068/2018 - RECALLING THE COURTS ORDER
IA No. 13046/2018 - SEEKING CUSTODY CERTIFICATE
IA No. 39547/2019 - WITHDRAWAL OF CASE / APPLICATION)
C.A. No. 17008-17011/2017 (XVII)
(and
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
94577/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
94736/2017
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 96100/2017
FOR CLARIFICATION/DIRECTION ON IA 15770/2018
FOR impleading party ON IA 55457/2018
FOR INTERVENTION/IMPLEADMENT ON IA 55457/2018
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 66025/2018
FOR APPLICATION FOR TRANSPOSITION ON IA 85469/2018
FOR impleading party ON IA 93352/2018
20
FOR INTERVENTION/IMPLEADMENT ON IA 93352/2018
FOR impleading party ON IA 94782/2018
FOR INTERVENTION/IMPLEADMENT ON IA 94782/2018
FOR impleading party ON IA 94844/2018
FOR INTERVENTION/IMPLEADMENT ON IA 94844/2018
FOR impleading party ON IA 116810/2018
FOR INTERVENTION/IMPLEADMENT ON IA 116810/2018
FOR CLARIFICATION/DIRECTION ON IA 138460/2018
IA No. 85469/2018 - APPLICATION FOR TRANSPOSITION
IA No. 96100/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 66025/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 138460/2018 - CLARIFICATION/DIRECTION
IA No. 15770/2018 - CLARIFICATION/DIRECTION
IA No. 94577/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 55457/2018 - INTERVENTION/IMPLEADMENT IA No. 116810/2018 - INTERVENTION/IMPLEADMENT IA No. 94844/2018 - INTERVENTION/IMPLEADMENT IA No. 94782/2018 - INTERVENTION/IMPLEADMENT IA No. 93352/2018 - INTERVENTION/IMPLEADMENT IA No. 94736/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) C.A. No. 16858/2017 (XVII) IA No. 101622/2018 - CLARIFICATION/DIRECTION IA No. 50215/2019 - INTERVENTION/IMPLEADMENT IA No. 108044/2018 - INTERVENTION/IMPLEADMENT IA No. 101795/2018 - INTERVENTION/IMPLEADMENT IA No. 71612/2018 - INTERVENTION/IMPLEADMENT) C.A. No. 20003/2017 (XVII) (IA No.119851/2017-CONDONATION OF DELAY IN FILING and IA No.119859/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119854/2017-CONDONATION OF DELAY IN REFILING and IA No.119862/2017-APPROPRIATE ORDERS/DIRECTIONS IA No. 101622/2018 - CLARIFICATION/DIRECTION IA No. 50215/2019 - INTERVENTION/IMPLEADMENT IA No. 108044/2018 - INTERVENTION/IMPLEADMENT IA No. 101795/2018 - INTERVENTION/IMPLEADMENT IA No. 71612/2018 - INTERVENTION/IMPLEADMENT) SLP(C) No. 30997/2017 (XVII) IA No. 101622/2018 - CLARIFICATION/DIRECTION IA No. 50215/2019 - INTERVENTION/IMPLEADMENT IA No. 108044/2018 - INTERVENTION/IMPLEADMENT IA No. 101795/2018 - INTERVENTION/IMPLEADMENT IA No. 71612/2018 - INTERVENTION/IMPLEADMENT) C.A. No. 3727/2018 (XVII) IA No. 41952/2018 - APPROPRIATE ORDERS/DIRECTIONS) C.A. No. 6837-6838/2018 (XVII) IA No. 82490/2018 - EX-PARTE INTERIM DIRECTION) SLP(C) No. 12667/2018 (XVII) 21 IA No. 127173/2018 - CLARIFICATION/DIRECTION IA No. 127169/2018 - INTERVENTION/IMPLEADMENT) Diary No(s). 20540/2018 (XVII) IA No. 104957/2018 - CONDONATION OF DELAY IN FILING APPEAL IA No. 104958/2018 - CONDONATION OF DELAY IN REFILING) C.A. No. 8524/2018 (XVII) IA No. 111987/2018 - CLARIFICATION/DIRECTION) C.A. No. 10609/2018 (XVII) IA No. 111987/2018 - CLARIFICATION/DIRECTION) SLP(C) No. 30270/2018 (XVII) IA No. 111987/2018 - CLARIFICATION/DIRECTION) Diary No(s). 40477/2018 (XVII) IA No. 168356/2018 - APPROPRIATE ORDERS/DIRECTIONS IA No. 168354/2018 - CONDONATION OF DELAY IN FILING IA No. 168355/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(C) No. 51/2019 (X) IA No. 8597/2019 - CLARIFICATION/DIRECTION) Diary No(s). 1380/2019 (XVII) IA No. 14639/2019 - CONDONATION OF DELAY IN FILING IA No. 14640/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 4454/2019 (XVII) IA No. 30656/2019 - CONDONATION OF DELAY IN FILING IA No. 30657/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 3236/2019 (XVII) IA No. 30656/2019 - CONDONATION OF DELAY IN FILING IA No. 30657/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 3269/2019 (XVII) IA No. 51514/2019 - APPROPRIATE ORDERS/DIRECTIONS) C.A. No. 3935/2019 (XVII) (FOR ADMISSION and IA No.63737/2019-CLARIFICATION/DIRECTION IA No. 51514/2019 - APPROPRIATE ORDERS/DIRECTIONS) Diary No(s). 13860/2019 (XVII) IA No. 68265/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 68264/2019 - CONDONATION OF DELAY IN FILING APPEAL) Diary No(s). 13969/2019 (XVII) (FOR ADMISSION and I.R. and IA No.71090/2019-CONDONATION OF DELAY IN FILING 22 IA No. 68265/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 68264/2019 - CONDONATION OF DELAY IN FILING APPEAL) Date : 05-07-2019 These matters were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Ms. Divya Roy, AOR Mr. Vikas Mehta, AOR Mr. Ghanshyam, Adv.
Mr. Devendra Singh, AOR Mr. Gurtej Pal Singh, Adv. Ms. Aswathi M.K., AOR Mr. Gaurav, AOR Mr. Kamlendra Mishra, AOR Mrs. Rachana Joshi Issar, AOR Ms. Bhavana Duhoon, Adv. Mr. Manan Bansal,Adv.
Ms. Uttara Babbar, AOR Mr. Pahlad Singh Sharma, AOR Mr. A.P. Sinha, Adv.
Mr. Saurav Kumar, Adv.
Mr. R. R. Rajesh, Adv.
Mr. Ajay Kumar Talesara, AOR Mr. Sandeep Bajaj, Adv. Ms. Garima Goel, Adv.
Deepanjan Gutta, Adv.
Ms. Nidhi Mohan Parashar, AOR Mr. Joshva H. Samuel, Adv. Mr. Rajat Agnihotri, Adv. Mr. Tayenjam Momo Singh, AOR Lt. Col. Ajay Singh (Retd.), Mr. Deepak Goel, AOR 23 Ms. Sapna Choudhary, Adv. Ms. Vanshaja Shukla, AOR Ms. Bhavya Vijay Tangri, Adv. Mr. Rahul Shyam Bhandari, AOR Ms. Prerna Mehta, AOR Mr. Awanish Kumar, AOR Mr. Rahul Narayan, AOR Mr. Anand Grover, Sr. Adv. Mr. Manmeet Singh, Adv. Mr. Abhinandan Banerjee, Adv. Mr. Samyak G., Adv.
Mr. M.L.Lahoty, Adv.
Mr. Paban K. Sharma, Adv. Mr. Anchit Sripat, Adv. Mr. Himanshu Shekhar, AOR Mr. Ashish Yadav, Adv.
Mr. Shubhranshu Padhi, AOR Ms. Ranjeeta Rohatgi, AOR Mr. Pawanshree Agrawal, AOR Ms. Priyanjali Singh, AOR Dr. A.M.Singhvi, Sr. Adv. Ms. Pinaki Mishra, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. Abhinav Agrawal, Adv. Mr. Anuroop Chakravarti, Adv. Mr. Rajiv Kumar Virmani, Adv. Ms. Mayuri Nayyar Chawla, Adv. Ms. Neeha Nagpal, Adv.
Mr. Abhimanyu Bhandari, Adv. Mr. Atul Malhotra, Adv. Mr. E. C. Agrawala, AOR Ms. Divya Swani, Adv.
Mr. Nikhil Swani, Adv.
Petitioner-in-person For Respondent(s) Mr.Bharat Sood, Adv.
Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv.
Mr. Ayush Anand, Adv.
Mr. Shubendu Anand, Adv. Mr. P. S. Sudheer, AOR 24 Mr. Ashutosh Srivastava, Respondent-in person Mr. Ravindra Kumar, AOR Respondent-in-person Mr. E. C. Agrawala, AOR Mr.A.N.S. Nadkarni, ASG Ms. Suhasini Sen, Adv.
Mr. T.A. Khan, Adv.
Mr. Anish Kr. Gupta, Adv. Mr. B. V. Balaram Das, AOR Mr. Nisarg Chaudhary, Adv. Mr. C.S. Suman, Adv.
Ms. Pritha Srikumar, AOR Mr. Keshav Mohan, Adv.
Mr. Prashant Kumar, Adv. Mr. Santosh Kumar - I, AOR Mr. Yadav Narender Singh, AOR Dr. Harish Uppal, Adv.
Mr. T. Prasad, Adv.
Mr. Adith Nair, Adv.
Mr. Vikas Mehta, AOR Mr. Vijay Kumar, AOR Mr. Preshit Vilas Surshe, AOR Mr. Roopansh Purohit, AOR Mr. Somanatha Padhan, AOR Mr. S. R. Setia, AOR Mr. Rajat Kapoor, Adv.
Mr. Amit Pawan, AOR Mr. T. N. Singh, AOR Ms. Manjula Gupta, AOR Mr. Abhishek Chaudhary, Adv. Mr. Amit Singh, Adv.
Ms. Pooja Kabra, Adv.
Ms. Sujata Upadhyay, Adv. 25 Mr. Sarwa nand Dubey, Adv. M/S. Av Global Chambers, AOR Mr. Anoop Kr. Srivastav, AOR Ms. Liz Mathew, AOR Mr. Manish Jain, Adv.
Mr. Vikash Kumar Verma, Adv. Mr. Akash Pratap Singh, Adv. Mr. Sonal Jain, AOR Mr. Ashok Jain, Adv.
Mr. Pankaj Jain, Adv.
Mr. Bijoy Kumar Jain, AOR Mr. Aniruddha P. Mayee, AOR Mr. Gaurav Goel, AOR Ms. Arunima Bishnoi, Adv. Mr. Arjun Harkauli, AOR Mr. Anirudh Sharma, AOR Ms. Kumud Lata Das, AOR Ms. Indu Kaul, Adv.
Mr. Ravi Agarwal, Adv.
Mr. Praveen Agrawal, AOR Mr. Prithvi Pal, AOR Mr. Prashant Kumar, Adv. Mr. Joseph Pookkatt, Adv. Mr. Dhawesh Pahuja, Adv. Ms. Charu Ambwani, AOR Mr. Deepak Goel, AOR Mr. Umang Shankar, AOR Mr. Vineet Bhagat, AOR Mr. Jatin Zaveri, AOR Mr. Amit Kumar, AOR Mr. Vivek Narayan Sharma, AOR Mr. R. C. Kaushik, AOR 26 Ms. Bina Madhavan, Adv. Ms. Swati Bhardwaj, Adv. Mr. S.. Udaya Kumar Sagar, AOR Mr. Roshan Santhalia, AOR Mr. Santosh Krishnan, AOR Ms. Sujata Kurdukar, AOR Mr. R.N.Venjarani, Sr. Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. S.K. Rajora, Adv.
Mr. Ranjit Kumar Sharma, AOR Ms. Preeti Singh, AOR Mr. P. N. Puri, AOR Mr. Jinendra Jain, AOR Mr. Divyesh Pratap Singh, AOR Ms. Bharti Tyagi, AOR Mr. Gp. Capt. Karan Singh Bhati, AOR Mr. Rameshwar Prasad Goyal, AOR Mr. Aakarsh Kamra, AOR Mr. Somesh Chandra Jha, AOR Mr. Deepak Anand, AOR Mrs. Kirti Renu Mishra, AOR Ms. Nidhi Mohan Parashar, AOR Mr. Rituraj Choudhary, Adv. Mr. Rituraj Biswas, Adv. Mr.Chandan Kumar, AOR Mr. Rakesh Mishra, AOR Mr. Rahul Kaushik, AOR Mr. Avinash Sharma, AOR Ms. Hima Lawrence, AOR Mr. Ravinder Kumar, Adv. 27 Mr. Siddharth Batra, AOR Mr. K. K. Mohan, AOR Mr. Dhruv Agarwal, Adv. Mr. Harsh Mishra, Adv.
Mr. Nishit Agrawal, AOR Mrs. Gargi Khanna, AOR Mr. Birendra Kumar Mishra, AOR Ms. Rakhi Ray, AOR Mr. Rajesh Singh, AOR Mr. Abhinav Mukerji, AOR Ms. Vandana Surana, Adv. Ms. Priya Kashyap, Adv. Ms. Shital Khatri, Adv. Mr. Rajesh Goyal, AOR S. Khatri, Adv.
Mr. Rajesh Kumar, AOR Applicant-in-person, AOR Mr. S. K. Verma, AOR Mr. Aditya Singh, AOR Ms. Kamakshi S. Mehlwal, AOR Mr. Sanjay Jain, AOR Mr. Udayaditya Banerjee, AOR Mr. Vipin Kumar Jai, AOR Mr. S. Rajappa, AOR Mr. T. Mahipal, AOR Mr. Tarun Gupta, AOR Mr. Arvind Gupta, AOR Mr. P. K. Jain, AOR Mr. Kaushik Poddar, AOR Ms. Divya Roy, AOR 28 Mr. Siddharth, AOR Mr. Shantanu Sagar, AOR Ms. Filza Moonis, AOR Mr. Chandra Bhushan Prasad, AOR Mr. Kedar Nath Tripathy, AOR Ms. Aswathi M.K., AOR Mr. Jay Kishor Singh, AOR Mr. Siddharth Mehra, Adv. Ms. Shreya Jad, Adv.
Mr. M. R. Shamshad, AOR Mr. Devesh Kumar Tripathi, AOR Mr. D. Abhinav Rao, AOR Mr. Pukhrambam Ramesh Kumar, AOR Ms. Charu Mathur, AOR Mr. Rahul Gupta, Adv.
Mr. Abhinav Shrivastava, AOR Ms. Jaikriti S. Jadeja, AOR Ms. Rashi Bansal, AOR Mr. Nikunj Dayal, AOR Mr. Amit Sharma, AOR Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv. M/S. Gagrat And Co, AOR Mr. Mayank Goel, AOR Mr. Rohit Sharma, Adv.
Mr. Atul Agarwal, Adv.
Mr. Rounak Nayak, Adv.
Mr. Anshul Chowdhary, Adv. Mr. Kumar Dushyant Singh, AOR Mr. Rajeev Singh, AOR Mr. Inderjeet Yadav, Adv. 29 Ms. Pooja Shrivastava, Adv. Mr. Akshat Shrivastava, AOR Mrs. Nisha Rohatgi, Adv. Mr. Lalit Mohan, Adv.
Mr. Ekant Luthra, Adv.
Mr. Shashi Bhushan P. Adgaonkarar, AOR Mr. Gyan Prakash Srivastava, AOR Mr. M. Yogesh Kanna, AOR Mr. Rajat Sehgal, AOR Mr. Sukant Vikram, AOR Ms. Shobha Gupta, AOR Mr. Ravindra Bana, AOR Mr. Siddhartha Jha, AOR Mr. Saurabh Upadhyay, Adv. Ms. Hardika, Adv.
Mr. Janmejay Verma, Adv. Mr. Sanjay Kumar Tyagi, AOR Mr. Gopal Jha, AOR M/S. Cyril Amarchand Mangaldas Aor, AOR Mr. Gagan Gupta, AOR Mr. Soumitra G. Chaudhury, Adv. Mr. Soumya Dutta, AOR Mr. K.K. Venugopal Ld. A.G. Mr. Varun K. Chopra, Adv. Mr. Pawanshree Agrawal, AOR Mr. Nikhil Swami, AOR Mr. ANS Nadkarni, ASG Ms. Praveena Gautam, Adv. Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, AOR Mr. Vivek Gupta, AOR Mr. Anurag Jain, Adv.
Mr. Venkateswara Rao Anumolu, AOR Kmnp Law Aor, AOR Mr. Omprakash Ajitsingh Parihar, AOR 30 Mr. Sachin Jain, Adv.
Ms. Isha Aggarwal, Adv. Mr. Rohit Kumar, Adv.
Mr. Rajiv Ranjan Dwivedi, AOR Mr. Prateek Seth, Adv.
Mr. Sumit R. Sharma, AOR Ms. Garima Prashad, AOR Mr. Sureshan P., AOR Mr. Syed Jafar Alam, AOR Mrs. B. Sunita Rao, AOR Mr. Kailash Pandey, Adv. Mr. Ranjeet Singh, Adv. Ms. Nupur Sharma, Adv.
Mr. Gaichangpou Gangmei, AOR Mr. Saurabh Mishra, Adv. Mr. vineet Kr. Singh, Adv. Mr. Abhay Kumar, AOR Mr. M. P. Devanath, AOR Ms. Madhurima Tatia, AOR Mr. Jeetender Gupta, AOR Mr. Pahlad Singh Sharma, AOR Mr. Balaji Srinivasan, AOR Ms. Garima Jain, Adv.
Mr. Siddhant Kohli, Adv. Ms. Pallavi Sengupta, Adv. Mr. Akash Chatterjee, Adv. Dr.Sumant Bharadwaj, Adv. Mr. Y.R. Mishra, Adv.
Mr. Rakesh Kailash Sharma, Adv. Mr. Amol Chitravanshi, Adv. Ms. Rinchen Wangmo, Adv. Mr. Vedant Bharadwaj, Adv. Ms. Mridula Ray Bharadwaj, AOR Mr. Himanshu Shekhar, AOR Dr. Vinod Kumar Tewari, AOR Mr. Awanish Kumar, AOR 31 Mr. Aldanish Rein, AOR Mr. Kaustubh Anshuraj, AOR Mr. Krishna Kumar Singh, AOR Mr. Ashwarya Sinha, AOR Mr. Arun Adlakha, Adv.
Mr. Raju Sonkar, Adv.
Mr. Naman Gupta, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Partha Sil, AOR Ms. Upasana Nath, AOR Ms. Rashmi Nandakumar, AOR Mr. Shantanu Krishna, AOR Ms. Jyoti Mendiratta, AOR Ms. Priya Hingorani, Sr.Adv. Dr. Aman Hingorani, Adv. Mr. Himanshu Yadav, Adv. Mr. Hitesh Dahiya, Adv. M/S. Hingorani & Associates, AOR Mr. Akarsh Garg,Adv.
Ms. Shishmita Kumari, Adv.
Mr. Kaushik Choudhury, AOR M/S. Dua Associates, AOR Mr. Ayush Sharma, AOR Mr. Vaibhav Kumar, AOR Ms. Shreya Sharma, Adv. Mr. Aneesh Mittal, AOR Ms. Vibha Mahajan, Adv. Ms. Upasana Nath, Adv.
Mr. Aabhas Parimal, Adv. Mr. Somanatha Padhan, Adv. 32 Mr. Ravindra Kumar, Adv. Ms. Bansuri Swaraj, Adv. Mr. Sidedhesh Kotwal, Adv. Ms. A. Ghose, Adv.
Mr. Sanjay Chadha, Adv. Mr. Ghan shyam, Adv.
Mr. Devender Singh, Adv. Ms. Aishwarya Bhati, Sr. Adv. Mr. P. Singh, Adv.
Mr. Huzefa Ahmadi, Sr. Adv. Ms. Srishti Juneja, Adv. Mr. Sriram P., Adv.
Mr. M.S. Vishnu Shankar, Adv. Ms. Athira G.Nair, Adv. Ms. Tara V. Ganju, Adv.
Mr. Nikhil Nayyar, Sr. Adv. Ms. Pritha Srikumar, Adv. Mr. Naveen Hegde, Adv.
Ms. Mansi Binjrajka, Adv. Dr. Harish Uppal, Adv.
Mr. Tileshwar Prasad, Adv. Ms. Prerna Mehta, Adv.
Mr. Prateek Gupta, Adv. Ms. Sudha Gupta, Adv.
Mr. Maninder Singh, Sr. Adv. Ms. G. Rishi, Adv.
Mr. Aditya P. Arora, Adv. Mr. Anirudh Sharma, Adv. Mr. Ashwani Garg, Adv.
Mr. Vijay Kumar, AOR Ms. Priyanjali Singh, Adv. Mr. Rahul Rathore, Adv. Mr. Karunesh Kumar Shukla, Adv. Mr. Vivek Kumar, in person Mr. R. Vasanth, Adv.
Mr Sukrit Seth, Adv.
Mr. R. Chandrachud, Adv. 33
Mr. Anil Grover, AAG Ms. Noopur Singhal, Adv. Mr. Satish Kumar, Adv.
Mr. Sanjay Kumar Visen, Adv. Mr. Rahul Narayan, Adv. Mr. Shashwat Goel, Adv. Mr. Aswathi M.K., Adv.
UPON hearing the counsel the Court made the following O R D E R Mr. Pawanshree Agrawal, learned Amicus Curiae has submitted in a status report that upon adopting the cut off date as 30 November 2018, a list of 1338 home buyers was prepared to whom pro rata distribution of Rs 87 crores is in progress. 875 home buyers have deposited advance receipts. The Amicus Curiae states that 503 home buyers have been paid pro rata while the process for the payment to 349 home buyers is in process.
The Registry shall ensure that pro rata distribution of the principal sum is made to the home buyers in terms of the list(s) furnished by the learned Amicus Curiae. The above disbursement is to be made to the balance 349 home buyers. Those home buyers who have either not submitted advance receipts or required documents, as the case may be, shall do so within ten days from today so as to facilitate the Amicus Curiae forwarding their details to the Registry.
The Registry shall complete the process of pro rata distribution within two weeks of the receipt of the list from the Amicus Curiae. We clarify that while making a deduction under Order IX Rule 9 of the Supreme Court Rules, the Registry shall ensure 34 that the ceiling of Rs 15,000 is not exceeded in the aggregate per home buyer, regardless of the tranches in which disribution is made to each person.
The Amicus Curiae is also requested to prepare separately a schedule for the disbursement of principal sums to the home buyers who have already Obtained an order of refund taking an extended cut off date as 30 June 2019.
Out of the component of 10 per cent which has been earmarked for payment to the fixed depositors, we direct that the initial disbursement of the pro rata principal shall first take place to fixed deposit holders of the age group of 60 years and above. From amongst that group, disbursal shall take place on the basis of the duration of the investment in fixed deposit. The Amicus Curiae shall follow the above principle for the purpose of disbursement to the fixed depositors and shall submit an upto date list within two weeks from today to the Registry upon which disbursement can take place.
The Amicus Curiae has obtained data pertaining to employees on the web portal as on 2 July 2019. He has submitted that he will share this data with counsel for Unitech so that verification of the claims which have been received is done. The learned Amicus Curiae is requested to carry out the process of verifying the amount of the principal claims and claims on account of TDS and dividend fund dues within four weeks. Unitech shall ensure all cooperation. Counsel appearing on behalf of the employees is also at liberty to share her computation with the Amicus Curiae to facilitate verification.
35Mr. Sameer Paranjape representing Grant Thornton has placed on record a report reflecting the status of the forensic audit. Mr. Paranjape suggested that this Court may lay down a cut off date for the submission of all the data and information by Unitech Ltd., after the expiry of which a period of three weeks may be granted to the forensic auditors to complete the audit and submit an interim report to this Court.
We accordingly direct that Unitech Ltd. shall submit all the required information that remains to the forensic auditors on or before 19 July 2019. All the concerned banks are directed to ensure that the remaining bank statements are made available to Grant Thornton within the aforesaid period failing which the Court shall be compelled to take coercive steps for compliance against the defaulting banks. Grant Thornton shall submit its interim report by 9 August 2019.
Mr. Pinaki Mishra, learned Senior Counsel for Unitech seeks permission of the Court to deposit Rs 51.95 crores in the Registry of the Court. Permission is granted.
The Registry shall invest an amount of Rs 5 crores deposited on 10 May 2019 and the amount of Rs 51.95 crores in a fixed deposit of any nationalized bank which offers better terms as regards the rate of interest for a period of 91 days.
FDR A/c. No. 1303-G which is maturing on 7 August 2019 shall also be re-invested with any nationalized bank which pays a higher rate of interest for a further period of 91 days. I.A. NO. 94783/2019 36 In pursuance of the previous order passed by this Court on 9 May 2019, Mr. K.K. Venugopal, learned Attorney General for India has assisted the Court. Learned Attorney General submitted that the proposal for a third party agency to take up the work of construction can be dealt with subject to and upon the disposal of the Crl. Misc. Petition instituted by Unitech. We accordingly proceed to do so.
The reliefs which have been sought in the Crl. Miscellaneous Petition are in the following terms:
“A. Pass an order taking on record the time-bound plan for completion of pending projects submitted by the Applicant/Petitioner No. 3; and B. Direct the Hon’ble Justice (Retd.) Dhingra Committee to submit a viability report of the plan based on discussions with the Petitioners No. 1 & 2; and C. Direct that the office facilities provided to Petitioners No. 1 & 2 to hold discussions with the Hon’ble Justice (Retd.) Dhingra Committee be restored; and D. Direct the Hon’ble Justice (Retd.) Dhingra Committee to implement the said plan with modification if any and subject to such terms and conditions as this Hon’ble Court may deem fit and necessary;” Unitech has urged before this Court that the work of completing the construction should continue to be carried out by it and has purported to submit a time bound plan for the completion of pending projects. Acceptance of the prayer of Unitech would result in the exclusion of the association of any third party at the behest of the Union government. We have heard Dr. A.M. Singhvi, learned Senior Counsel and Mr. Pinaki Mishra, learned Senior 37 Counsel in support of the application. Unitech has submitted before the Court that of the 29,434 units which have been sold, 12,466 units remain undelivered. Construction of 60 per cent of the pending projects is stated to be ongoing and at diverse stages of completion. Unitech has proposed that the 12,466 undelivered units will be completed over the next three years, by July 2022. It has been urged that an amount of Rs 481 crores has been deposited in the Registry of this Court in pursuance of the directions which have been issued from time to time. On this basis, it has been urged that there is no reason to deviate from the existing position under which the Court appointed Committee is overseeing the work of construction. Besides this, it has been submitted that the process of monetizing the assets of Unitech is being carried out under the directions of the Justice (Retd.) Dhingra Committee. Of the 74 pending projects, it has been submitted that 22 have been completed while 23 are being funded by two Asset Reconstruction Companies. In sum and substance, it has been alleged that the interposition of a third party agency is liable to delay the handing over of flats to home buyers hence the existing modalities under which the monetization of assets is being carried out and funds are being progressively made over to Unitech for completing the construction under the auspices of the Court appointed Committee may continue.
We are unable to accede to the submission which has been urged on behalf of the Unitech. The work of monetizing the assets of the company is being carried out, it is necessary to note, under judicial directions. It was as a result of the intervention of this 38 Court and the appointment of the Committee that some progress in regard to realising the value of the assets of Unitech has resulted.
The work of the Justice Dhingra Committee in monetising the assets is not interdicted . That undoubtedly will continue to be carried out under the overall supervision of the Committee appointed by this Court, subject to further directions or modalities as may be fixed by this Court.
The central issue before us is whether Unitech should continue to be entrusted with the work of construction. Over the previous two years, this Court has been monitoring the progress of construction. By its very nature, it is impossible for the Court to take upon itself the task of overseeing the process. The difficulty which is faced by thousands of home buyers has arisen because of the inability of Unitech to abide by its contractual obligations and to deliver flats to the home buyers within the time schedule which was agreed. As a result of the continuing default by Unitech, thousands of home buyers who have to pay EMIs for home loans are left in a situation where they are at the same time required to pay rent for housing accommodation without any likelihood of the accommodation purchased by them been completed. This state of affairs cannot be continued indefinitely. It was with this view that the Court passed the previous order after observing prima facie that a stage has been reached where it is necessary to seek the intervention of the Union government so as to ensure that the interests of the home buyers are duly protected.
For the above reasons, we are clearly of the view that the 39 existing developer cannot be entrusted with the task of completing the projects particularly in the absence of any safeguard that would ensure that the commitments which are sought to be offered before this Court presently will be fulfilled. Their past track record indicates otherwise. We accordingly reject the Criminal Miscellaneous Petition.
Having done so, we have heard the learned Attorney General for India on the modalities which the Union government proposes to adopt. The Attorney General has in his oral submissions placed before the Court a tentative course of action in which the matter can proceed further by the appointment of a third party agency to take over the construction. The Attorney General who has held discussions at a senior level in the Union government has submitted before the Court that a period of 10 days would be required to place a formal proposal on the record. Acceding to the suggestion which has been made, we direct that the further hearing of these proceedings shall stand adjourned to 23 July 2019.
List the matter on 23 July 2019 at 3 p.m. I.A. Nos. 94991/2019, I.A. Nos. 91806/2019, I.A. No. 31375/2019 and I.A. No. 31376/2019 be listed on the next date of hearing.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER