Supreme Court - Daily Orders
Uday Ved vs Union Of India on 12 March, 2021
Bench: D.Y. Chandrachud, M.R. Shah
CA 3014/2020
1
ITEM NO.2 Court 5 (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.3014/2020
UDAY VED Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for I.R. and IA No.84181/2020-STAY APPLICATION and
IA No.84187/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
WITH C.A. No.3621/2020 (XVII)
(With appln.(s) for IA No.113307/2020-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and IA No.113306/2020-EX-PARTE STAY and IA
No.120034/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
C.A. No.3516/2020 (XVII)
(With appln.(s) for IA No.107941/2020-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and IA No.107940/2020-STAY APPLICATION and IA
No.120091/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 12-03-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Appellant(s) Mr. K.V. Vishwanathan, Sr. Adv.
Ms. Khushali Palrecha, Adv.
Mr. T. R. B. Sivakumar, AOR
CA 3516/2020 Mr. Mukul Rohatgi, Sr. Adv.
Mr. Neeraj Krishna Kaul, Sr. Adv.
Mr. V.P. Singh, Adv.
Signature Not Verified Mr. Aditya Jalan, Adv.
Digitally signed by
Chetan Kumar
Date: 2021.03.12
Mr. Priyank Ladoia, Adv.
16:59:19 IST
Reason: Mr. Raghav Seth, Adv.
CA 3014/2020
2
Ms. Vanya Chhabra, Adv.
Mr. Rajkanwar Singh, Adv.
Mr. Deepak Joshi, Adv.
Ms. Anannya Ghosh, AOR.
Mr. Brian Henry Moses, Adv.
CA 3621/2020 Mr. Neeraj Krishna Kaul, Sr. Adv.
Mr. V.P. Singh, Adv.
Mr. Aditya Jalan, Adv.
Mr. Priyank Ladoia, Adv.
Mr. Raghav Seth, Adv.
Ms. Vanya Chhabra, Adv.
Mr. Rajkanwar Singh, Adv.
Mr. Deepak Joshi, Adv.
Ms. Anannya Ghosh, AOR.
Mr. Brian Henry Moses, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. Balbir Singh, ASG
Ms. Swarupma Chaturvedi, Adv.
Mr. Kanu Agarwal, Adv.
Ms. Sansriti Pathak, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No 3014 of 2020 1 Mr K V Vishwanathan, learned senior counsel appearing on behalf of the petitioner submits that the order passed by this Court on 15 February 2021 in Civil Appeal No 2841/2020 [Neera Saggi v Union of India] and Civil Appeal No 3531/2020 [Renu Challu v Union of India] should also govern the facts of this case and an order of remand may be accordingly warranted to the National Company Law Tribunal.
2 On the other hand, Mr Balbir Singh, learned Additional Solicitor General submits that the petitioner was an Independent Director of IFIN during the period between 31 March 2015 and 20 September 2018, when the controversy in relation to the affairs of Infrastructure Leasing and Financial Services Limited (IL&FS) came to light. Moreover, it has been submitted that CA 3014/2020 3 the petitioner ought to make a specific disclosure on affidavit on the nature of his professional/business activities during the period when he was an Independent Director of IFIN. The petitioner shall, in particular, clarify the nature of his association as a Chartered Accountant with KPMG or otherwise. In order to enable the petitioner to make a full and complete disclosure before this Court, we stand over the proceedings to 19 March 2021.
Civil Appeal Nos 3621/2020 & 3516/2020 1 The petitioners shall file an affidavit disclosing specifically their affiliation, if any, with the auditors M/s KPMG.
2 List the Civil Appeals on 26 March 2021.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master