Legal Document View

Unlock Advanced Research with PRISMAI

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

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Supreme Court - Daily Orders

Sanjay Chandra vs State Govt. Of Nct Of Delhi on 9 April, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.25               COURT NO.1               SECTION II­C

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

     Petition(s) for Special Leave to Appeal (Crl.)  No(s).  
                                                    5978­5979/2017

     (Arising out of impugned final judgment and order dated  11­08­
     2017 in BA Nos.1573/2017  and 1574/2017 passed by the High Court
     Of Delhi At New Delhi)

     SANJAY CHANDRA & ORS.                              Petitioner(s)

                                     VERSUS

     STATE GOVT. OF NCT OF DELHI & ORS.                 Respondent(s)

(M/s KSN Co. has filed vakalatnama/appearance on behalf of Om  Shakthy Agencies (Madras) Pvt. Ltd.) WITH IA 73474/2017 – Application for exemption from filing certified  as well as ordinary plain copy of the impugned order; IA 4543/2018   ­  Application for substitution; IA 4540/2018   ­   Application for substitution; IA 123121/2017 ­  Appropriate orders/Directions; IA 32223/2018  ­  Appropriate orders/Directions; IA 22112/2018  ­  Appropriate orders/Directions; IA 87314/2017  ­  Appropriate orders/Directions; IA 139538/2017 ­  Appropriate orders/Directions; IA 20867/2018  ­  Appropriate orders/Directions; IA 91001/2017  ­  Clarification/Direction; IA 123132/2017 ­  Clarification/Direction; IA 135534/2017 ­  Clarification/Direction; IA 137540/2017 ­  Clarification/Direction; IA 38156/2018  ­  Clarification/Direction; IA 110495/2017 ­  Clarification/Direction; IA 137532/2017 ­  Clarification/Direction; IA 115336/2017 ­  Clarification/Direction; IA 137527/2017 ­  Clarification/Direction; IA 29029/2018  ­  Clarification/Direction; IA 368/2018   ­  Clarification/Direction; IA 43789/2018  ­  Clarification/Direction;

Signature Not Verified

IA 121642/2017 ­  Clarification/Direction;

Digitally signed by SUBHASH CHANDER Date: 2018.04.11

IA 137522/2017 ­  Clarification/Direction; 15:27:03 IST Reason:

IA 137547/2017 ­  Clarification/Direction; SLP(Crl.)No.5978­79/17 ... (contd.) ­ 2 ­ IA 26582/2018 –  Clarification/Direction; IA 86305/2017 –  Clarification/Direction; IA 13047/2018 –  Clarification/Direction; IA 23580/2018 –  Clarification/Direction; IA 23876/2018 –  Clarification/Direction; IA 41514/2018 –  Clarification/Direction; IA 91934/2017 –  Intervention Application; IA 95374/2017 –  Intervention Application; IA 101725/2017 – Intervention Application; IA 105291/2017 – Intervention Application; IA 105668/2017 –  Intervention Application; IA 106316/2017 –  Intervention Application; IA 107245/2017 –  Intervention Application; IA 110321/2017 –  Intervention Application; IA 110529/2017 –  Intervention Application; IA 118820/2017 –  Intervention Application; IA 138388/2017 –  Intervention Application; IA 141166/2017 –  Intervention Application; IA 4267/2018 –  Intervention Application; IA 18095/2018 –  Intervention Application; IA 23533/2018 –  Intervention Application; IA 90011/2017 –  Intervention Application; IA 90999/2017 –  Intervention Application; IA 91929/2017 –  Intervention Application; IA 95334/2017 –  Intervention Application; IA 100788/2017 –  Intervention Application; IA 105189/2017 –  Intervention Application; IA 105657/2017 –  Intervention Application; IA 106313/2017 –  Intervention Application; IA 107239/2017 –  Intervention Application; IA 109954/2017 –  Intervention Application; IA 118816/2017 –  Intervention Application; IA 137538/2017 –  Intervention Application; IA 138372/2017 –  Intervention Application; IA 140009/2017 –  Intervention Application; IA 18092/2018 –  Intervention Application; IA 23380/2018 –  Intervention Application; IA 90008/2017 –  Intervention Application; IA 90581/2017 –  Intervention Application; IA 90881/2017 –  Intervention Application; IA 91667/2017 –  Intervention Application; IA 91918/2017 –  Intervention Application; IA 95331/2017 –  Intervention Application; IA 99968/2017 –  Intervention Application; SLP(Crl.)No.5978­79/17 ... (contd.) ­ 3 ­ IA 105185/2017 –  Intervention Application; IA 105646/2017 –  Intervention Application; IA 106080/2017 –  Intervention Application; IA 107233/2017 –  Intervention Application; IA 109671/2017 –  Intervention Application; IA 110486/2017 –  Intervention Application; IA 118696/2017 –  Intervention Application; IA 814/2018 –  Intervention Application; IA 11441/2018 –  Intervention Application; IA 18089/2017 –  Intervention Application; IA 90004/2017 –  Intervention Application; IA 90575/2017 –  Intervention Application; IA 90823/2017 –  Intervention Application; IA 91658/2017 –  Intervention Application; IA 91915/2017 –  Intervention Application; IA 94872/2017 –  Intervention Application; IA 104384/2017 –  Intervention Application; IA 105632/2017 –  Intervention Application; IA 106077/2017 –  Intervention Application; IA 109169/2017 –  Intervention Application; IA 110480/2017 –  Intervention Application; IA 115553/2017 –  Intervention Application; IA 129768/2017 –  Intervention Application; IA 137531/2017 –  Intervention Application; IA 138367/2017 –  Intervention Application; IA 139860/2017 –  Intervention Application; IA 657/2018 –  Intervention Application; IA 9367/2018 –  Intervention Application; IA 15342/2018 –  Intervention Application; IA 22801/2018 –  Intervention Application; IA 32222/2018 –  Intervention Application; IA 89941/2017 –  Intervention Application; IA 90400/2017 –  Intervention Application; IA 90799/2017 –  Intervention Application; IA 91653/2017 –  Intervention Application; IA 91751/2017 –  Intervention Application; IA 93209/2017 –  Intervention Application; IA 98587/2017 –  Intervention Application; IA 103799/2017 –  Intervention Application; IA 105616/2017 –  Intervention Application; IA 106074/2017 –  Intervention Application; IA 110474/2017 –  Intervention Application; IA 129762/2017 –  Intervention Application; IA 138358/2017 –  Intervention Application; SLP(Crl.)No.5978­79/17 ... (contd.) ­ 4 ­ IA 139640/2017 –  Intervention Application; IA 373/2018 –  Intervention Application; IA 7259/2018 –  Intervention Application; IA 15024/2018 –  Intervention Application; IA 90395/2017 –  Intervention Application; IA 90747/2017 –  Intervention Application; IA 91502/2017 –  Intervention Application; IA 91743/2017 –  Intervention Application; IA 92123/2017 –  Intervention Application; IA 98390/2017 –  Intervention Application; IA 103791/2017 – Intervention Application; IA 105601/2017 –  Intervention Application; IA 106067/2017 –  Intervention Application; IA 106473/2017 –  Intervention Application; IA 110469/2017 –  Intervention Application; IA 112302/2017 –  Intervention Application; IA 128737/2017 –  Intervention Application; IA 137526/2017 –  Intervention Application; IA 138307/2017 –  Intervention Application; IA 139563/2017 –  Intervention Application; IA 13745/2018 –  Intervention Application; IA 21057/2018 –  Intervention Application; IA 28595/2018 –  Intervention Application; IA 90023/2017 –  Intervention Application; IA 91242/2017 –  Intervention Application; IA 91737/2017 –  Intervention Application; IA 91988/2017 –  Intervention Application; IA 98385/2017 –  Intervention Application; IA 103667/2017 –  Intervention Application; IA 105588/2017 –  Intervention Application; IA 106004/2017 –  Intervention Application; IA 106467/2017 –  Intervention Application; IA 108587/2017 –  Intervention Application; IA 110460/2017 –  Intervention Application; IA 112299/2017 –  Intervention Application; IA 128733/2017 –  Intervention Application; IA 141461/2017 –  Intervention Application; IA 13348/2018 –  Intervention Application; IA 43090/2018 –  Intervention Application; IA 90019/2017 –  Intervention Application; IA 90743/2017 –  Intervention Application; IA 91041/2017 –  Intervention Application; IA 91730/2017 –  Intervention Application; IA 91960/2017 –  Intervention Application; SLP(Crl.)No.5978­79/17 ... (contd.) ­ 5 ­ IA 95378/2017 –  Intervention Application; IA 101728/2017 –  Intervention Application; IA 105675/2017 –  Intervention Application; IA 106462/2017 –  Intervention Application; IA 107464/2017 –  Intervention Application; IA 110327/2017 –  Intervention Application; IA 112057/2017 –  Intervention Application; IA 121640/2017 –  Intervention Application; IA 128729/2017 –  Intervention Application; IA 137520/2017 –  Intervention Application; IA 137544/2017 –  Intervention Application; IA 139531/2017 –  Intervention Application; IA 141261/2017 –  Intervention Application; IA 18103/2018 –  Intervention Application; IA 90014/2017 –  Intervention Application; IA 91692/2017 –  Intervention/Impleadment; IA 23875/2018 –  Intervention/Impleadment; IA 90659/2017 –  Intervention/Impleadment; IA 123125/2017 –  Intervention/Impleadment; IA 135533/2017 –  Intervention/Impleadment; IA 3435/2018 –  Intervention/Impleadment; IA 12896/2018 –  Intervention/Impleadment; IA 32565/2017 –  Intervention/Impleadment; IA 133342/2017 –  Intervention/Impleadment; IA 139971/2017 –  Intervention/Impleadment; IA 23754/2018 –  Intervention/Impleadment; IA 98660/2017 –  Intervention/Impleadment; IA 123118/2017 –  Intervention/Impleadment; IA 23751/2018 –  Intervention/Impleadment; IA 107191/2017 –  Intervention/Impleadment; IA 122885/2017 –  Intervention/Impleadment; IA 23739/2018 –  Intervention/Impleadment; IA 122293/2017 –  Intervention/Impleadment; IA 23736/2018 –  Intervention/Impleadment; IA 87309/2017 –  Intervention/Impleadment; IA 23734/2018 –  Intervention/Impleadment; IA 105437/2017 –  Intervention/Impleadment; IA 90697/2017 –  Intervention/Impleadment; IA 23251/2018 –  Permission to appear and argue in person; IA 108851/2017 –  Permission to appear and argue in person; IA 108822/2017 –  Permission to appear and argue in person; IA 138368/2017 –  Permission to file application for direction; IA 107196/2017 –  Permission to file application for direction; IA 73472/2017 –  Permission to file SLP without certified /  plain copy of impugned order;
SLP(Crl.)No.5978­79/17 ... (contd.) ­ 6 ­ IA 23839/2018 –  Permission to place on record subsequent  facts;
IA 4504/2018 –  Permission to place on record subsequent  facts; and IA 13046/2018 –  Seeking custody certificate.
Date : 09­04­2018 These matters were called on for hearing      today.
CORAM : 
         HON'BLE THE CHIEF JUSTICE          HON'BLE MR. JUSTICE A.M. KHANWILKAR          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD Mr. Pawan Shree Agarwal, Adv. [A.C.] Mr. Varun K. Chopra, Adv. Mr. Yashovardhan Oza, Adv.
For Petitioners(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Pallav Shishodhia, Sr. Adv. Mr. Abhimanyu Bhandari, Adv. Mr. Abhinav Agrawal, Adv. Mr. Rajiv Kumar Virmani, Adv. Mr. Gaurav Jain, Adv.
Mr. Atul Malhotra, Adv. Mr. Gaurav Jain, Adv.
for Mr. E.C. Agrawala, Adv. 
                   
For Respondent(s)/ Mr. C.A. Sundaram, Sr. Adv. Applicant (s) Mr. Nikhil nayyar, Adv. [AOR] Ms. Pritha Sri Kumar Iyer, Adv. Mr. N. Sai Vinod, Adv.
Mr. Dhananjay Baijal, Adv. Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv. Ms. Vasudha Sharma, Adv.
Mr. Rajiv Nanda, Adv.
Mr. T.A. Khan, Adv.
Mr. B.V. Balaramdas, Adv.
Mr. Rakesh Dwivedi, Sr. Adv. Ms. Apoorva Garg, Adv. Mr. Vikas Mehta, Adv. [AOR] Mr. B. Mithun Shashank, Adv. Ms. Rima Khare, Adv.
SLP(Crl.)No.5978­79/17 ... (contd.) ­ 7 ­ Mr. Mahabir Singh, Sr. Adv. Mr. Vikas Deep Jain, Adv. Ms. Nidhi Jain, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
Mr. Balaji Srinivasan, Adv. [AOR] Ms. Vaishnavi Subrahmanyam, Adv. Ms. Pratiksha Mishra, Adv. Mrs. Lakshmi Rao, Adv. Mr. Abhishek Bhati, Adv.
Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv. Mr. Anchit Sripat, Adv. Ms. Ishita Bist, ,Adv.
Mr. Roopansh Purohit, Adv. [AOR] Mr. T.N. Singh, Adv. [AOR] Mr. Sureshan P., Adv. [AOR] Ms. Mridula Ray Bharadwaj, Adv.
Mr. B. Ragunath, Adv.
Mr. N.C. Kavitha, Adv. Mr. P. Sriram, Adv. [AOR] Ms. Rashmi Nandakumar, Adv. [AOR] Mr. P. Chetan, Adv.
Mr. Amit Pat, Adv.
Ms. Sujata Kurdukar, Adv. [AOR] Mr. Chandan Kumar Mandal, Adv.
Mr. Inderjeet Yadav, Adv. Mr. Sarabjeet Dutta, Adv. Ms. Pooja Shrivastava, Adv. Mr. Akshat Shrivatava, Adv. [AOR] Mr. Dinesh Kumar Garg, Adv. Mr. Dhananjay Garg, Adv. Mr. Abhishek Garg, Adv. Mr. Deepak Mishra, Adv.
Mr. Satyendra Kumar, Adv. SLP(Crl.)No.5978­79/17 ... (contd.) ­ 8 ­ Mr. Gaurav Goel, Adv.
Mr. Umang Shankar, Adv. Mr. Jalaj Agarwal, Adv. Mr. Mohit Kumar singh, Adv.
Mr. Sanjay Parikh, Adv. Mr. Ritwick Parikh, Adv. Mr. Pukhrambam Ramesh Kumar, Adv. [AOR] Ms. Rahat Sharma, Adv.
Ms. Aishwarya Bhati, Adv. [AOR] Mr. Puspraj Singh Parihar, Adv.
Dr. Aman Hingorani, Adv. Ms. Priya Hingorani, Adv. for M/s. Hingorani & Associates, Advs. [AOR] Mr. Sachin jain, Adv.
for Dr. Kailash Chand, Adv. [AOR] Mr. S.S. Ray, Adv.
Mr. Amitabh Chauterbadi, Adv. Ms. Rakhi Ray, Adv.
Mr. Kaushik Choudhury, Adv. Mr. Deepanshu Jain, Adv. Mr. S. Jain, Adv.
Mr. Gopal Sankaranarayanan, Adv. Mr. Awanish Kumar, Adv. Mr. Chandrashekhar, Adv. Mr. A. Rai, Adv.
Mr. S.K. Pandey, Adv.
Mr. Ruchit D., Adv.
Mr. Nalin Kohli, Adv.
Ms. Nimisha Menon, Adv. Mr. Kaushtub Anshuraj, Adv. [AOR] Mr. Ishan Sanghi, Adv.
Ms. Sanya Talwar, Adv. SLP(Crl.)No.5978­79/17 ... (contd.) ­ 9 ­ Ms. Medhya Ahluwalia, Adv.
Mr. Shantanu Sagar, Adv. [AOR] Mr. S. Rajappa, Adv. [AOR] Mr. Rajesh Kumar, Adv. [AOR] Mr. Rajeev Singh, Adv. [AOR] Mr. Rahul Kaushik, Adv. [AOR] Mr. R.C. Kaushik, Adv. [AOR] Mr. Praveen Agrawal, Adv. [AOR] Mr. P.K. Jain, Adv. [AOR] Mr. Nikhil Swami, Adv. [AOR] Ms. Liz Mathew, Adv. [AOR] M/s. KMNP Law, Advs. [AOR] Mr. kaushik Poddar, Adv. [AOR] Ms. Kamakshi S. Mehlwal, Adv. [AOR Mr. K.K. Mohan, Adv. [AOR] Mr. Gyan Prakash Srivastava, Adv. [AOR] Mr. Gopal Jha, Adv. [AOR] Mr. N.K. Sharma, Adv.
Mr. Shiv Ram Pandey, Adv. Mr. Chandan Kr. Mandal, Adv. 
Mr. Gaurav Sharma, Adv. [AOR] Ms. Garima Prashad, Adv. [AOR] Mr. Divyesh Pratap Singh, Adv. [AOR] Mr. D. Abhinav Rao, Adv. [AOR] Mr. Avinash Sharma, Adv. [AOR] Mr. Aswathi M.K., Adv. [AOR] SLP(Crl.)No.5978­79/17 ... (contd.) ­ 10 ­ Applicant­in­person Mr. Amit Sharma, Adv. [AOR] Mr. Akshat Shrivastava, Adv. [AOR] Mr. Abhinav Shrivastav, Adv. [AOR] Mr. Abhay Kumar, Adv. [AOR] Ms. Kirti Renu Mishra, Adv. [AOR] Ms. Apurva Upmanyu, Adv.
Mr. Pahlad Singh Sharma, Adv. [AOR] Mr. Anil Kumar Tandale, Adv. [AOR] Mr. Himanshu Shekhar, Adv. [AOR] Mr. Tara V. Ganju, Adv. Mr. Rahul Jaryal, Adv.
Ms. Vibha Mahajan, Adv. Ms. Upasana Nath, Adv.
Mr. Narendra Prasad, Adv. Mr. Krishna Kumar Singh, Adv.
Mr. Vijay Sharma, Adv. Mr. Aditya Sinha, Adv. Mr. Krishna Yadav, Adv. Mr. Anil Pink, Adv.
Mr. Narendra Singh Yadav, Adv.
Mr. Narender Prasad Yadav, Adv. Mr. Yadav Narender Singh, Adv. [AOR] Mr. Sangam Lal Pandey, Adv.
Mr. Neeraj Kumar, Adv.
Mr. Gyanendra Kumar, Adv. Ms. Jyoti Dastidar, Adv. Ms. Vanshika Mohta, Adv. for M/s. Cyril Amarchand Mangaldas, Advs.  SLP(Crl.)No.5978­79/17 ... (contd.) ­ 11 ­ Ms. Vanshaja Shukla, Adv. Mr. Paramanand Yadav, Adv.
Mr. Himanshu Dhawan, Adv. Mr. Vineet Bhagat, Adv. Ms. Sonal Jain, Adv.
Mr. Satya Priya Kamrah, Adv.
Mr. Subhasish Bhowmick, Adv. Mr. Anijunam Bilwal, Adv.
Ms. Shobha, Adv.
          UPON hearing the counsel the Court made the following                              O R D E R Mr. Ramachandran, Director and Chairman, M/s. Omshakthy Agencies   (Madras)   Private   Limited,   submitted   that   he   has not   deposited   Rs.90   crores,   the   amount   which   was   required to   be   deposited   by   31st  March   2018   as   per   order   dated 16.02.2018 passed by this Court.

In view of the aforesaid, the two MOUs dated 29.11.2017 entered   into   between   Mr.   Ramachandran   and   the   petitioner no.3­company stand cancelled.

As Mr. Ramachandran has wasted the time of this court and diverted the proceedings to some extent, we impose cost of Rs.75,00,000/­ (Rupees seventy five lac) to be deposited before   the   Registry   of   this   Court   on   or   before   16 th  April 2018.     Be  it   noted,   if   the   said   amount   is  not  deposited, coercive steps shall be taken against Mr. Ramachandran.

Mr. Ranjit Kumar, learned senior counsel appearing for the   petitioners   would   submit   that   the   company,   namely, Unitech   Power   Transmission   Ltd.   is   being   bought   over   by Sterling Wilson, a Shapoorji Pallonji Group Company for an approximate  sum  of Rs.110 crores.  Mr. Ranjit Kumar would SLP(Crl.)No.5978­79/17 ... (contd.) ­ 12 ­ further submit that the said company does not intend to be involved   in   the   litigation   but   it   has   no   objection   to deposit   the   consideration   amount   before   the   Registry   of this   Court   in   this   case   so   that   it   is   assured   of   the transfer   of   the   shares   of   the   holding   company   upon completion of the formalities.

In   view   of   the   aforesaid,   let   the   said   company   – Sterling   Wilson   (a   Shapoorji   Pallonji   Group   Company) deposit the total consideration amount on or before 11 th May 2018 before the Registry of this Court.

We   may   hasten   to   clarify,   as   the   suggestion   has   been given   from   the   side   of   petitioner   no.3,   we   will   not   hold Sterling   Wilson   (a   Shapoorji   Pallonji   Group   Company) responsible for anything. 

It   is   also   submitted   by   Mr.   Ranjit   Kumar   that   in respect   of   a   parcel   of   land   admeasuring   26   acres   in Devanahalli,     Bangaluru   two   purchasers,   namely,   Mr. Raghavendra   K.,   Designated   Partner,   M/s.   Devas   Global Services LLP; and Mr. Naresh Kumar Kempanna are prepared to purchase 11 acres, out of the 26 acres, for a sum of Rs.40 crores.

Let   the   abovementioned   two   purchasers   deposit   Rs.40 crores   by   11th  May   2018   before   the   Registry   of   this   court whereafter they shall be entitled for transfer of the land in their favour.

As we have permitted the abovementioned two purchasers to deposit the amount before this Court, orders passed by this   Court   on   30.10.2017   and   12.03.2018   enabling   the petitioners to negotiate, stand modified only as far as the aforesaid   arrangement   in   respect   of   the   above   two properties is concerned.

SLP(Crl.)No.5978­79/17 ... (contd.) ­ 13 ­ We   have   also   been   apprised   that   National   Consumer Disputes Redressal Commission (NCDRC), in Appeal Execution No.100   of   2017   etc.,   vide   order   dated   20.03.2018,   has directed   Land   Acquisition   Officer,   Urban   Estate,   Haryana (Gurgaon) to deposit Rs.35,96,64,645/­ (Rupees thirty five crore ninety six lac sixty four thousand six hundred forty five) payable to petitioner no.3.  

It   is   further   submitted   by   Mr.   Ranjit   Kumar   that   the beneficiaries of the orders by NCDRC are also on the portal created   by   Mr.   Pawan   Shree   Agrawal,   learned   amicus   curiae shall   verify   the   names   to   be   supplied   by   Mr.   Bhandari, learned counsel assisting Mr. Ranjit Kumar.

In the meantime, if the amount is deposited before the NCDRC, it shall not disburse the amount as we may, in the eventuality,   pass   an   order   for   transferring   the   amount   so that there can be holistic distribution.

Mr. Pawan Shree Agrawal, learned amicus curiae submits that he may be allowed to close the portal.  Permission is granted.     The   portal   may   be   closed   w.e.f.   12.04.2018. However,   keeping   the   portal   open   till   then   does   not   mean that   the   registered   flat   buyers   can   exercise   option   of change in choice already recorded.

It is also submitted by Mr. Ranjit Kumar that a list of unencumbered   properties   has   been   produced   and   a   copy thereof   has been handed over to Mr. Pawan Shree Agrawal. He may open the same and discuss with Mr. Bhandari before issuing a Public Notice,  inviting  objections for sale, in requisite   number   of   local   and   national   newspapers   which have   wide   circulation.     The   expenses   of   publication   shall be   borne   by   petitioner   no.3   and   its   subsidiary   companies. Additionally, the public notice be displayed on the portal  SLP(Crl.)No.5978­79/17 ... (contd.) ­ 14 ­ (online)   created   by   Mr.   Pawan   Shree   Agrawal   for   inviting objections for sale.

As an interim protection, it is directed that no other court   or   authority   shall   take   any   coercive   steps   against petitioner   no.3   and   its   subsidiary   companies   except   for production   of   petitioner   nos.1   and   2   in   the   concerned criminal courts.

Crl.M.P.No.51484 of 2018

This is an application for extension of time filed on behalf of Pioneer Urban Land and Infrastructure Limited and others.

It   is   submitted   by   Mr.   C.A.   Sundaram,   learned   senior counsel that out of the amount of Rs.40 crores, as directed to be deposited vide order dated 05.03.2018, an amount of Rs.10 crores has been deposited and seeks time till end of April 2018 to deposit the balance amount of Rs.30 crores. The   prayer   stands   allowed.     We   are   sure,   no   further extension shall be sought.

Crl.M.P. stands disposed of accordingly.

Crl.M.P.No.51299 of 2018

Let   a   copy   of   this   application   be   served   on   Mr.   S. Udaya Kumar Sagar, Standing Counsel for State of Telangana.

Crl.M.P.No.41514 of 2018 in Crl.M.P.No.82341 of 2017

in S.L.P.(Crl.)No.5978­5979 of 2017 Mr. Kohli, learned counsel shall obtain instructions in the matter from the applicant, as suggested by this Court. S.L.P.(Crl.)Nos.5978­5979 of 2017 and connected applications Let   the   matter   be   listed   on   Wednesday,   the   02nd  May 2018.

In  the  meantime, the  amount  which  has already been  SLP(Crl.)No.5978­79/17 ... (contd.) ­ 15 ­ deposited and is lying with the Registry, shall be invested in a short term Fixed Deposit with a nationalised bank.

(Subhash Chander)                   (H.S. Parasher)    AR­cum­PS                      Assistant Registrar