Supreme Court - Daily Orders
Arvind Kumar Gupta vs Unitech Ltd. . on 19 September, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
CA 10851/2016 etc.
1
ITEM NOS.10+8 COURT NO.1 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. 10851/2016
ARVIND KUMAR GUPTA Appellant
VERSUS
UNITECH LTD. & ORS. Respondents
(and IA No.23393/2018-impleading party and IA No.23396/2018-
CLARIFICATION/DIRECTION )
WITH
C.A. No. 10856/2016 (XVII)
C.A. No. 2511-2526/2017 (XVII)
(IA No.66938/2017-EXTENSION OF TIME and IA No.90673/2017-EXTENSION
OF TIME)
C.A. No. 5174-5181/2017 (XVII)
C.A. No. 9391-9404/2017 (XVII)
(FOR FOR impleading party ON IA 98431/2017 and INTERVENTION/
IMPLEADMENT ON IA 98431/2017)
C.A. No. 15493/2017 (XVII)
(IA No.77581/2017-CONDONATION OF DELAY IN FILING and IA No.77582/
2017-CLARIFICATION/DIRECTION and IA No.78654/2017-PERMISSION TO
FILE ADDITIONAL DOCUMENTS and IA No.82788/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
SLP(Crl) No. 5978-5979/2017 (II-C)
(APPLNS. FOR APPROPRIATE ORDERS/DIRECTIONS, FOR SUBSTITUTION, FOR
CLARIFICATION/DIRECTION, FOR EXEMPTION FROM FILING CERTIFIED AS
WELL AS ORDINARY PLAIN COPY OF THE IMPUGNED ORDER, FOR
INTERVENTION, FOR INTERVENTION/IMPLEADMENT, FOR PERMISSION TO
APPEAR AND ARGUE IN PERSON, FOR PERMISSION TO FILE ADDL.
DOCUMENTS/FACTS, FOR PERMISSION TO FILE APPLN. FOR DIRECTION, FOR
PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF THE IMPUGNED
ORDER, FOR PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS, FOR
RECALLING THE COURTS ORDER and FOR SEEKING CUSTODY CERTIFICATE)
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)
Signature Not Verified
C.A. No. 17008-17011/2017 (XVII)
Digitally signed by
DEEPAK GUGLANI
Date: 2018.09.20
(and FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 94736/2017,
14:46:42 IST
Reason:
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 96100/2017 and FOR
CLARIFICATION/DIRECTION ON IA 15770/2018)
C.A. No. 16858/2017 (XVII)
(FOR ADMISSION and IA No.97166/2017-PERMISSION TO FILE APPEAL and
CA 10851/2016 etc.
2
IA No.112640/2017-impleading party and IA No.112648/2017-
APPLICATION FOR TRANSPOSITION and IA No.128215/2017-impleading
party)
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)
SLP(C) No. 30997/2017 (XVII)
(FOR ADMISSION and I.R.)
C.A. No. 3727/2018 (XVII)
(FOR ADMISSION and I.R. and IA No.41950/2018-CONDONATION OF DELAY
IN FILING and IA No.41952/2018-APPROPRIATE ORDERS/DIRECTIONS)
C.A. No. 6837-6838/2018 (XVII)
SLP(C) No. 12667/2018 (XVII)
(FOR ADMISSION and I.R.)
Diary No(s). 20540/2018 (XVII)
(IA No.104959/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.104957/2018-CONDONATION OF DELAY IN FILING
APPEAL and IA No.104958/2018-CONDONATION OF DELAY IN REFILING)
Civil Appeal No. 8524/2018 (XVII)
(I.A. No. 111987/2018-CLARIFICATION/DIRECTION)
Date : 19-09-2018 This matter was 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. Pawanshree Agrawal, Adv./A.C.
Ms. Abhipsa Anamika, Adv.
For Appellant
Mr. Ranjit Kumar, Sr. Adv.
Mr. Gaurav Bhatia, AOR
Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Rajiv Kumar Virmani, Adv.
Mr. Atul Malhotra, Adv.
Mr. Anuroop Chakravarti, Adv.
Mr. E.C. Agrawala, Adv.
Mr. A.P. Sinha, Adv.
Mr. Ajay Kumar Talesara, AOR
Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. P. Kavin Prabhu, Adv.
Ms. Priya Kashyap, Adv.
Ms. Vandana S., Adv.
CA 10851/2016 etc.
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Mr. Rajesh Kumar Goyal, Adv.
Ms. Aswathi M.K., AOR
Mr. S. Manoj Selvaraj, Adv.
Ms. Nancy Mittal, Adv.
Mrs. Rachana Joshi Issar, AOR
Mr. Shailabh Pandey, Adv.
Ms. Priyanjali Singh, AOR
Mr. Rahul Rathore, Adv.
Mr. Karunesh Kr. Shukla, Adv.
Mr. B. Ragunath, Adv.
Mr. Sriram P., Adv.
Mr. M. Thondi Chang, Adv.
Mr. S.S. Ray, Adv.
Mr. Amitabh Chauterbadi, Adv.
Mrs. Rakhi Ray, Adv.
Dr. Harish Uppal, Adv.
Mr. Tileshwar Prashad, Adv.
Mr. Mithun, Adv.
Mr. Vikas Mehta, AOR
Dr. Aman Hingorani, Adv.
Ms. Priya Hingorani, Adv.
Mr. Shish Pal Laler, Adv.
Mr. Johri Mal, Adv.
Mr. Sonit Sinhmar, Adv.
Mr. Devesh Kumar Tripathi, Adv.
Petitioner-in-person
Mr. Deepak Goel, AOR
Ms. Divya Roy, AOR
Mr. Rahul Shyam Bhandari, AOR
Mr. Awanish Kumar, AOR
Mr. Himanshu Shekhar, AOR
For Respondents/
Applicants
Mr. Anand Grover, Sr. Adv.
Mr. Manoranjan Sharma, Adv.
Mr. Jay Kishor Singh, Adv. (AOR)
Mr. Anand Grover, Sr. Adv.
Mr. Himanshu S., Adv.
Mr. Bhuan Dhoopar, Adv.
CA 10851/2016 etc.
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Mr. Jafar Alam, Adv. (AOR)
Mr. Harin P. Rawal, Sr. Adv.
Mr. Dhawesh Pahuja, Adv.
Mr. Dheeresh Kumar Dwivedi, Adv.
Mr. Navodaya Singh Rajpurohit, Adv.
Ms. Charu Ambwani, Adv.
Ms. Meenakshi Arora, Sr. Adv.
Mr. Shashibhushan P. Adgaonkar, Adv. (AOR)
Mr. Krishnan Venugopal, Sr. Adv.
Mr. Tanuj Bhushan, Adv.
Mr. Dhruv Agrawal, Sr. Adv.
Mr. Nishit Agrawal, Adv. (AOR)
Mr. Shrey Kapoor, Adv.
Mr. Manoj Prasad, Sr. Adv.
Mr. T. Mahipal, Adv. (AOR)
Mr. Sunil Gupta, Sr. Adv.
Mr. Jatin Zaveri, Adv. (AOR)
Mr. Neel Kamal Mishra, Adv.
Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Himanshu Shekhar, Adv.
Ms. Aishwarya Bhati, Adv.
Mr. Pushpraj Singh Parihar, Adv.
Mr. Nitin Krishnan, Adv.
Ms. Vaidruti Mishra, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Parveena Gautam, Adv.
Mr. Shreyash Bhardwaj, Adv.
Mrs. Anil Katiyar, Adv.
Mr. Rajiv Nanda, Adv.
Mr. T.A. Khan, Adv.
Mr. B.V. Balaram Das, AOR
Mr. Anand Sanjay M. Nuli, Adv.
Mr. Dharm Singh, Adv.
Mr. Nanda Kumar K.B., Adv.
M/s. Nuli & Nuli, AOR
Dr. Harish Uppal, Adv.
Mr. Tileshwar Prashad, Adv.
Mr. Mithun, Adv.
CA 10851/2016 etc.
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Mr. Vikas Mehta, AOR
Mr. Nikhil Nayyar, AOR
Ms. Pritha Srikumar Iyer, Adv.
Mr. N. Sai Vinod, Adv.
Mr. Dhananjay Baijal, Adv.
Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv.
Ms. Vasudha Sharma, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Rajesh Singh, Adv. (AOR)
Ms. Shilpa Chohan, Adv.
Mr. Jitender Chaudhary, Adv.
Mr. Manmeet Singh, Adv.
Ms. Geetanjali Shahi, Adv.
Mr. Himanshu Shekhar, AOR
Ms. Shobha, Adv.
Mr. Sourav Roy, Adv.
Mr. Pritesh Kumar, Adv.
Ms. Kirti R. Mishra, Adv.
Ms. Apurva Upmanyu, Adv.
Mr. Sanjay Parikh, Adv.
Mr. Pukhrambam Ramesh Kumar, Adv. (AOR)
Mr. K. Amrit Kumar Sharma, Adv.
Mr. Ritwick Parikh, Adv.
Mr. Sanjan A. Srikumar, Adv.
Mr. S.D. Singh, Adv.
Ms. Bharti Tyagi, Adv.
Ms. Meenu Singh, Adv.
Mr. Ram Kripal Singh, Adv.
Mr. Jitender Singh, Adv.
Ms. Filza Moonis, Adv.
Mr. Umesh Babu Chaurasia, Adv.
Ms. Manjula Chaurasia, Adv.
Mr. Arun Adlakha, Adv.
Mr. D.K. Sinha, Adv.
Mr. Umang Shankar, Adv. (AOR)
Mr. Jalaj Agarwal, Adv.
CA 10851/2016 etc.
6
Mr. Mohit Kr. Singh, Adv.
Mr. Gyanendra Kumar, Adv.
Ms. Jyoti Dastidar, Adv.
M/s. Cyril Amarchand Mangaldas, AOR
Mr. Devmani Bansal, Adv.
Mr. Gagan Gupta, Adv.
Mr. Parveen Agarwal, Adv.
Mr. Ashok Kumar Singh, Adv.
Mr. Sanjay Jain, Adv. (AOR)
Mr. Rabindra Tiwary, Adv.
Mr. Arvind Kumar Singh, Adv.
Mr. Prateek Gupta, Adv.
Ms. Sudha Gupta, Adv.
Mr. Ishan Sanghi, Adv.
Mr. Anil Kumar Tandale, Adv.
Mr. Aabhas Parimal, Adv.
Mr. Somanatha Padhan, Adv.
Mr. Ashwani Garg, Adv.
Mr. Vijay Kumar, Adv. (AOR)
Ms. Vibha Mahajan, Adv.
Ms. Upasana Nath, Adv.
Mr. Kaushik Choudhury, AOR
Mr. Tarun Gupta, Adv. (AOR)
Mr. Sanay Kumar, Adv.
Mr. Sandeep Bajaj, Adv.
Ms. Nidhi Mohan Parashar, Adv. (AOR)
Mr. Soayib Qureshi, Adv.
Ms. Kritika Sachdeva, Adv.
Mr. Neeraj Kumar, Adv.
Ms. Nandita Bajpai, Adv.
Ms. Abhilasha Singh, Adv.
Mr. M.R. Shamshad, Adv.
Mr. Ashok Kumar Jain, Adv.
Mr. Pankaj Jain, Adv.
Ms. Priyanka Das, Adv.
Mr. Bijoy Kumar Jain, Adv.
CA 10851/2016 etc.
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Mr. Abhinav Mukerji, Adv.
Mrs. Bihu Sharma, Adv.
Mr. Siddharth Garg, Adv.
Mr. Ravindra Bana, Adv.
Mr. Ravindra Kumar, Adv.
Mr. Gopal Jha, Adv.
Mr. N.K. Sharma, Adv.
Mr. Abhijeet Shah, Adv.
Mr. Om Prakash Ajit Singh Parihar, Adv.
Ms. Pragya Palwat, Adv.
Mr. Abhishek Chaudhary, Adv.
Mr. Sarwanand Dubey, Adv.
Mr. Amit Singh, Adv.
Mr. Adarsh Upadhyay, Adv.
Mr. Vikas Chaudhary, Adv.
A.V. Global Chambers, AOR
Ms. Preeti Singh, Adv. (AOR)
Mr. Sunklan Porwal, Adv.
Ms. Manorma Masih, Adv.
Dr. Swati Jindal, Adv.
Mr. A.S. Anand, Adv.
Mr. Mayank Goel, Adv. (AOR)
Mr. Ghaynshyam, Adv.
Mr. Devendra Singh, Adv.
Ms. Rashmi Nandakumar, Adv.
Mr. T.N. Singh, Adv. (AOR)
Mr. Sanjay Kumar Singh, Adv.
Mr. Vikas Kumar Singh, Adv.
Ms. Tara V. Ganju, Adv.
Mr. Ayush Samaddar, Adv.
Ms. Rashi Bansal, Adv.
Mr. S. Hariharan, Adv.
Ms. Jaikriti S. Jadeja, Adv. (AOR)
Mr. Aneesh Mittal, Adv.
Ms. Shreya Sharma, Adv.
Mr. Narender Prasad Yadav, Adv.
Mr. Yadav Narender Singh, Adv.
CA 10851/2016 etc.
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Mr. Faheem N. Shah, Adv.
Mr. Apurv, Adv.
Ms. Liz Mathew, Adv.
Mr. Vandit Misra, Adv.
Ms. Anuradha Dubey Mishra, Adv.
Ms. Janhavi Sharma, Adv.
Mr. Chandan Kumar, Adv.
Mr. Rituraj Biswas, Adv.
Mr. Rituraj Choudhary, Adv.
Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
Mr. E.C. Agrawala, AOR
Mr. Rahul Kaushik, AOR
Mr. Avinash Sharma, AOR
Ms. Aswathi M.K., AOR
Mr. P.N. Puri, AOR
Mr. Devesh Kumar Tripathi, AOR
Mr. Arvind Gupta, AOR
Mr. Rakesh Mishra, AOR
Mr. Arjun Harkaul, AOR
Mr. Vinod Kumar Tewari, AOR
Mr. Siddhartha Jha, AOR
Mr. Roopansh Purohit, AOR
Mr. Balaji Srinivasan, AOR
Ms. Mridula Ray Bharadwaj, AOR
Mr. Vineet Bhagat, AOR
Mr. Sureshan P., AOR
Ms. Sujata Kurdukar, AOR
Ms. Sonal Jain, AOR
Ms. Shobha Gupta, AOR
Mr. Shantanu Sagar, AOR
Mr. S. Rajappa, AOR
Mr. S.K. Verma, AOR
Mr. Ranjit Kumar Sharma, AOR
Mr. Rameshwar Prasad Goyal, AOR
CA 10851/2016 etc.
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Mr. Rajiv Ranjan Dwivedi, AOR
Mr. Rajesh Kumar, AOR
Mr. Rajeev Singh, AOR
Mr. R.C. Kaushik, AOR
Mr. Prithvi Pal, AOR
Mr. Praveen Agrawal, AOR
Mr. P.K. Jain, AOR
Mr. Nikhil Swami, AOR
Ms. Manjula Gupta, AOR
Mr. M. Yogesh Kanna, AOR
Mr. M.P. Devanath, AOR
M/s. K.M.N.P. Law, AOR
Mr. Kaushik Poddar, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. K.K. Mohan, AOR
Mr. Jinendra Jain, AOR
Ms. Hima Lawrenc, AOR
Mr. Amit Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
On 11.9.2018, after hearing learned counsel for the parties and the learned Amicus Curiae, the following order was passed:-
“Mr. Agarwal has drawn our attention to the order dated 27.07.2018 wherein it was thought of keeping aside certain amount so that 514 flats can be constructed and delivered to the home buyers. The Committee has demarcated five projects, which have been filed before us by way of a chart by Mr. Pawanshree Agarwal. The said chart is as follows:
Project Location Block/Tower Fund Fund as allocation per the as per Committee Unitech Vistas# Gurgaon A9/A10/A11 7.11 7.0 CA 10851/2016 etc. 10 Unihomes Mohali B1 – B16 5.15 5 B146-B164 A43-A52 Horizon Greater T22 2.2 2 Noida Verve Greater T1 5.6 5 Noida Unihomes Noida A1 1.7 2 117 TOTAL 21.76 21 It is also worth-noting that the Committee has recorded certain observations with regard to the aforesaid projects and the work which will be done by Unitech. On the basis of the suggestions given by the Committee, learned amicus curiae has requested for issue of following directions:
1. The amount of Rs.21 crores should be transferred by the Registry of this Hon’ble Court to an Unitech Escrow account opened by the Chairman of the Committee where the Chairman is a signatory.
2. The allocation of funds and construction in the aforesaid projects should be monitored by Justice S.N.Dhingra Committee.
3. The construction should be made strictly within the timeline agreed to and mentioned by the Unitech before the Committee with regard to aforementioned projects.
Mr. Agarwal has given the Unitech Ltd. Committee Escrow Account No.50200032645915 (IFSC/RTGS HDFC0009239) of HDFC Bank. Let a draft of Rs.21,00,00,000/- (Rupees twenty one crores only) be prepared by the Registry in the name of Unitech Ltd. Committee Escrow Account and handed over the same to Mr. Pawanshree Agarwal, who shall hand over the same to the Chairman of the Committee, who in turn, shall deposit the said amount and oversee the allocation of funds and construction. M/s Unitech shall carry the construction as per the instructions of the Committee.
At this juncture, learned counsel appearing on behalf of certain home buyers submitted that they are also interested to take CA 10851/2016 etc. 11 over possession after the building is complete. Be it noted, their flats are situated in projects/towers other than the five mentioned hereinbefore. They may give their option to Mr. Pawanshree Agarwal, who will apprise the Committee. The Committee shall estimate the costs and apprise this Court so that further directions can be issued.“ In pursuance of our earlier order, a sum of Rs.28,89,56,250/- (Rupees twenty eight crores eighty nine lakhs fifty six thousand two hundred fifty only) has already been deposited. The amount of Rs.21,00,00,000/- (Rupees twenty one crores only), as was directed to be transferred to Unitech Ltd. Committee Escrow Account No. 50200032645915 (with the HDFC Bank), be transferred by the Registry of this Court out of the amount aforementioned.
Mr. Krishnan Venugopal, learned senior counsel being assisted by Mr. Tanuj Bhushan, learned counsel, appearing for the auction purchaser submitted that he can deposit the balance sum amounting to Rs.85.88 crores after deducting TDS by 27.9.2018. The Registry shall accept the deposit directly from the auction purchaser.
After the amount is deposited, 60% of the same and the amount already in deposit, shall be disbursed on pro-rata basis in favour of the decree holders and home-buyers registered on the portal.
That apart, Mr. Pawanshree Agarwal, learned Amicus Curiae shall verify the details of home-buyers who have not been registered, from Mr. Abhinav Agrawal, learned counsel for the developer and if found eligible, register them on the portal. The portal shall be kept open till 26.9.2018 subject to further directions of this Court. The learned Amicus Curiae shall update the portal with the requests already CA 10851/2016 etc. 12 received by him, if any. Mr. Abhinav Agrawal, learned counsel and Mr. Pawanshree Agarwal, learned Amicus Curiae shall do the conciliation at an early date.
At this juncture, one issue has been highlighted, namely, that there are some people who had paid certain amounts with regard to the purchase of plots by way of sub-lease in the project – Unitech Golf and Country Club (earlier Unitech Grande), Sectors 96, 97 and 98, Noida. The sub-leases are to be executed by M/s. Unitech Ltd. However, there is some prior formalities of the NOIDA authority. We request Mr. Ravindra Kumar, learned counsel for the NOIDA authority to apprise us about the real position, on the next date.
The applicants in I.A. Nos. 85237/2018 and 60021/2018 in SLP(Crl.) Nos. 5978-5979/2017, namely, Housing Development Corporation Ltd. (HDFC) and Mridu Hari Dalmia Pvt. Trust, being represented by Mr. Anand Grover, learned senior counsel are at liberty to proceed in accordance with law in respect of any property mortgaged with them. Our previous order, if any, shall not cause any impediment in that regard. Needless to mention, the present order shall stand confined only to the aforementioned two applicants, and that too in respect of the mortgaged properties in their favour. We have not expressed any opinion on the fact whether the properties are mortgaged or not.
Both the above mentioned applications are accordingly disposed of.
At this stage, Mr. Ranjit Kumar, learned senior counsel appearing for the developer, after obtaining instructions, submitted that M/s. Unitech Ltd. may be permitted to deposit Rs.30,00,00,000 (Rupees thirty crores only) in the Registry of this Court by tomorrow CA 10851/2016 etc. 13 (20.9.2018). It may be so done. The said amount shall also be disbursed as per our directions issued herein before.
At this stage, we may note with profit that there are some home-buyers, who are interested in possession. Mr. Pawanshree Agarwal, learned Amicus Curiae shall prepare a list and give it to the Committee. We request the Chairman of the Committee to assess the approximate cost for completion of the relevant projects/towers.
Mr. Pawanshree Agarwal shall also furnish the names of the banks from where the home-buyers have taken loan, so that we may be in a position to hear the banks and pass appropriate orders.
A submission has been advanced by Ms. Tara V. Ganju and Ms. Rashi Bansal, learned counsel for the ex- employees of M/s. Unitech Ltd., the applicants in I.A. Nos. 139860/2017 and 12896/2018 in SLP(Crl.) Nos. 5978- 5979/2017, that the employees are not able to get their gratuity, provident fund, TDS benefit etc. apart from their salaries. A copy of the said applications be served on Mr. Abhinav Agrawal, learned counsel, during the course of the day. The same may be pressed on the next date of hearing.
The balance amount which will remain with the Registry may be kept in a short term fixed deposit in the UCO Bank, Supreme Court Compound, New Delhi, so that interest can be accrued on the same. Until disbursement process fructifies, the amount already kept in FDRs may be renewed for a short term.
The grievance of the fixed depositors shall be addressed on a subsequent date.
Let the matter be listed on 28.9.2018. CA 10851/2016 etc. 14 Civil Appeal No. 8524/2018 The order passed in Civil Appeal No. 10851/2016 and connected matters shall apply mutatis mutandis to this matter.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar