Supreme Court - Daily Orders
North Delhi Municipal Corporation vs Gnctd on 31 July, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S) 9780-9782 OF 2018
M/S. TAJ SATS AIR CATERING LTD. APPELLANT(S)
VERSUS
GOVERNMENT OF NCT OF DELHI & ORS. RESPONDENT(S)
WITH
CIVIL APPEAL NO. 9785 OF 2018
CIVIL APPEAL NOS. _________ OF 2020
[DIARY NO.12263 OF 2019]
O R D E R
CIVIL APPEAL NOS. 9780-9782/2018 AND CIVIL APPEAL NO. 9785 OF 2018 Learned counsel appearing for the appellant(s) submitted that these appeals have become infructuous.
The appeals are, accordingly, dismissed as having become infructuous.
CIVIL APPEAL NOs. OF 2020 [@ DIARY NO.12263/2019] Learned counsel for the appellant(s) seeks leave to withdraw these appeals.
The appeals are, accordingly, dismissed as withdrawn.
...........................J. [ARUN MISHRA] ...........................J. Signature Not Verified [B.R. GAVAI] Digitally signed by Narendra Prasad Date: 2020.08.05 17:22:57 IST Reason: ...........................J. [KRISHNA MURARI] NEW DELHI;
JULY 31, 2020.
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ITEM NO.2 Court 2 (Video Conferencing) 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). 4908-4909/2019
NORTH DELHI MUNICIPAL CORPORATION Appellant(s)
VERSUS
GNCTD Respondent(s)
WITH
C.A. No. 9780-9782/2018 (XVII) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 127600/2018) FOR EX-PARTE AD-INTERIM RELIEF ON IA 127603/2018 FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 24860/2019 IA No. 127603/2018 - EX-PARTE AD-INTERIM RELIEF IA No. 127600/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 9783/2018 (XVII) (FOR INTERVENTION/IMPLEADMENT ON IA 49136/2020 IA No. 88157/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 50263/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 118214/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 194620/2019 - CLARIFICATION/DIRECTION IA No. 162094/2019 - CLARIFICATION/DIRECTION IA No. 163563/2018 - CLARIFICATION/DIRECTION IA No. 127540/2018 - EX-PARTE AD-INTERIM RELIEF IA No. 50266/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 50261/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 118211/2019 - INTERVENTION APPLICATION IA No. 97119/2019 - INTERVENTION/IMPLEADMENT IA No. 50035/2020 - INTERVENTION/IMPLEADMENT IA No. 89253/2019 - INTERVENTION/IMPLEADMENT IA No. 99434/2019 - INTERVENTION/IMPLEADMENT IA No. 49136/2020 - INTERVENTION/IMPLEADMENT IA No. 99431/2019 - INTERVENTION/IMPLEADMENT IA No. 69892/2019 - INTERVENTION/IMPLEADMENT IA No. 97168/2019 - INTERVENTION/IMPLEADMENT IA No. 97157/2019 - INTERVENTION/IMPLEADMENT IA No. 162089/2019 - INTERVENTION/IMPLEADMENT IA No. 163563/2018 - INTERVENTION/IMPLEADMENT IA No. 97150/2019 - INTERVENTION/IMPLEADMENT IA No. 121389/2019 - INTERVENTION/IMPLEADMENT IA No. 97140/2019 - INTERVENTION/IMPLEADMENT IA No. 119161/2019 - INTERVENTION/IMPLEADMENT IA No. 97130/2019 - INTERVENTION/IMPLEADMENT IA No. 50260/2020 - INTERVENTION/IMPLEADMENT) 3 C.A. No. 9785/2018 (XVII) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 133034/2018 FOR EX-PARTE AD-INTERIM RELIEF ON IA 133038/2018 FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 157075/2018 IA No. 157075/2018 - APPROPRIATE ORDERS/DIRECTIONS IA No. 133038/2018 - EX-PARTE AD-INTERIM RELIEF IA No. 133034/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 48292/2018 (XVII) (IA FOR PERMISSION TO FILE APPEAL ON IA 15065/2019 FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 15067/2019 FOR EX-PARTE STAY ON IA 15068/2019 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 15070/2019 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 15071/2019 IA No. 15067/2019 - CONDONATION OF DELAY IN FILING APPEAL IA No. 15068/2019 - EX-PARTE STAY IA No. 15070/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 15071/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 15065/2019 - PERMISSION TO FILE APPEAL) C.A. No. 4906-4907/2019 (XVII) (IA No. 58284/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 3610-3611/2019 (XVII) (FOR CLARIFICATION/DIRECTION ON IA 61047/2020 FOR EARLY HEARING APPLICATION ON IA 61732/2020 IA No. 61047/2020 - CLARIFICATION/DIRECTION IA No. 61732/2020 - EARLY HEARING APPLICATION) Diary No(s). 12263/2019 (XVII) (FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 67876/2019 FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 192228/2019 IA No. 192228/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 67876/2019 - APPROPRIATE ORDERS/DIRECTIONS) Date : 31-07-2020 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE KRISHNA MURARI 4 Counsel for the parties Ms. Aishwarya Bhati, ASG Mr. G. S. Makker, Adv.
Mr. Nishesh Sharma, Adv.
Mr. Ranjan Kumar Chourasia, Adv.
Mr. Sanjay Jain, ASG Mr. Anil Grover, Adv.
Mr. Yoginder Handoo, AOR Ms. Susmita Lal, AOR Mr. Apurb Lal, Adv.
Mr. R. K. Vats, Adv.
Mr. Mithu Jain, AOR Mr. Arjun Syal, Adv.
Mr. Arnav Vidyarthi, Adv.
Mr. Chirag M. Shroff, Adv.
Ms. Sanjana Nangia,Adv.
Ms. Abhilasha Bharti, Adv.
Mr. Satya Mitra, AOR Ms. Nidhi Mohan Parashar, AOR Mr. Praveen Swarup, AOR Mr. Nikunj Dayal, AOR Mrs. Lalita Kaushik, AOR Mr. Chirag M. Shroff, AOR Mr. B. V. Balaram Das, AOR Mr. Saurabh Mishra, AOR Mr. Chandan Kumar, AOR Mr. Praveen Swarup, AOR Mr. Shree Pal Singh, AOR Mr. Vaibhav Joshi, AOR Mr. Ashish Rana, AOR Mr. Satya Mitra, AOR UPON hearing the counsel the Court made the following O R D E R C.A. NOS.4908-4909/2019 [ITEM NO. 2] AND C.A. NO.4906-07/2018 [ITEM NO. 2.5] The appellant(s) are directed to serve copy of these appeals along with applications to Ms. Aishwarya Bhati, learned Additional 5 Solicitor General and Ms. Aprajita Singh, learned Amicus Curiae, who shall verify the contents of the appeals/applications.
List on 13.08.2020.
C.A. NOS.9780-82/2018 [ITEM NO. 2.1] C.A. NO.9785/2018 [ITEM NO. 2.2] The appeals are, accordingly, dismissed as having become infructuous in terms of the signed order.
Pending interlocutory application(s), if any, is/are disposed of.
C.A. NO. 9783/2018 [ITEM NO. 2.3] I.A. NO. 49136/2020 Considering the fact that the vehicle/ambulance was purchased by Sitaram Bhartia Institute of Science & Research in 2019, as an exception, we allow the registration of the vehicle in question.
It shall not be treated as a precedent. We make it clear that no further registration in future to be allowed in Delhi/NCR.
The application is, accordingly, disposed of.
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I.A. NOs. 50260 of 2020 & 50263 of 2020 We are not inclined to allow the prayer(s) made in these applications. The applications are, accordingly, dismissed.
I.A. NO.121389 of 2019 We are not inclined to allow the prayer(s) made in the application. The application is, accordingly, dismissed.
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Civil Appeal No. 9783 of 2018 be listed independently on 13.08.2020, for hearing.
6DIARY NO. 48292/2018 [ITEM NO. 2.4] Learned counsel appearing for the appellant(s) has prayed for time to obtain instructions.
As prayed for, list on 13.08.2020.
CIVIL APPEAL NO. 3610-3611 OF 2019 [ITEM NO. 2.6] Ms. Aishwarya Bhati, learned Additional Solicitor General and Ms. Aprajita Singh, learned Amicus Curiae are directed to verify whether BS-VI compliant variants of the vehicle(s) in question are available or not.
List on 13.08.2020.
DIARY NO.12263/2019The appeals are dismissed as withdrawn in terms of the signed order.
(NARENDRA PRASAD) (JAYANT KUMAR ARORA) (JAGDISH CHANDER) AR-CUM-PS COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)