Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India . on 25 February, 2019
Bench: Arun Mishra, Navin Sinha
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ITEM NO.1 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 188/2004
M/S. RAIGANJ CONSUMER FORUM Petitioner(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
(IA 148036/2018, 154673/2018, 156169/2018)
WITH
C.A. No. 3134-3137/2016 (IV)
T.C.(C) No. 19/2005 (XVI-A)
T.C.(C) No. 24/2005 (XVI-A)
T.C.(C) No. 23/2005 (XVI-A)
T.C.(C) No. 2/2004 (XVI-A)
T.C.(C) No. 1/2004 (XVI-A)
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T.C.(C) No. 59/2003 (XVI-A)
T.C.(C) No. 60/2003 (XVI-A)
T.C.(C) No. 66/2003 (XVI-A)
T.C.(C) No. 68/2003 (XVI-A)
T.C.(C) No. 69/2003 (XVI-A)
Signature Not Verified
T.C.(C) No. 70/2003 (XVI-A)
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.02.28
13:37:29 IST
Reason:
T.C.(C) No. 71/2003 (XVI-A)
T.C.(C) No. 72/2003 (XVI-A)
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SLP(C) No. 227/2019 (IV-B)
(FOR ADMISSION)
Date : 25-02-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
Counsel for
the parties
Mr. Arvind Verma, Sr. Adv.
Mr. Rajiv Goel, Adv.
Ms. Nidhi Dubey, Adv.
Mr. Rajesh Sharma, Adv.
Ms. Shalu Sharma, Adv.
Mr. Shafiq Khan, Adv.
Mr. K. Radhakrishnan, Sr. Adv.
Mr. D.L. Chidananda, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Chiranjeev Chauhan, Adv.
Mrs. Anil Katiyar, Adv.
Mr. Sanjeev Sen, Sr. Adv.
Mr. M. C. Dhingra, Adv.
Mr. Gaurav Dhingra, Adv.
Mr. Harpal Singh Saini, Adv.
Mr. Sayan Ray, Adv.
Mr. Piyush Kant Roy, Adv.
Ms. Indira Kandra, Adv.
Mr. Soumo Palit, Adv.
Mr. Jatinder Kumar Sethi, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. J.K.Bhatia, Adv.
Mr. Avishkar Singhvi, Adv.
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Mr. Ashutosh, Adv.
Mr. Nipun Katyal, Adv.
Mr. Ashok Kumar Singh, Adv.
Mr. Naresh Kumar Gaur, Adv.
Mr. Shantwanu Singh, Adv.
Mr. Murari Babu, Adv.
Mr. Sarvagya Walia, Adv.
Mr. Tushar Sharma, Adv.
Mr. Chirojit Mukherjee, Adv.
Ms. Suruchi Aggarwal, Adv.
Mr. Prashant Chauhan, Adv.
Mr. Ranjan Mukherjee, Adv.
Mr. Subhashish Bhowmick, Adv.
Ms. G. Goyal, Adv.
Mr. Tanuj Bagga, Adv.
Dr. M.K.Ravi, Adv.
Ms. Varsha Singh Choudhary, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S. K. Rajora, Adv.
Ms. Kusum Chaudhary, Adv.
Ms. Ranjeeta Rohatgi, Adv.
Mr. Keshav Mohan, Adv.
Mr. Prashant Kumar, Adv.
Mr. Rishi K. Awasthi, Adv.
Mr. Smarhar Singh, Adv.
Mr. Bhargava V. Desai, Adv.
Mr. Akshat Malpani, Adv.
Mr. M. L. Lahoty, Adv.
Mr. Anchit Sripat, Adv.
Mr. Ranjan Mukherjee, AOR
Ms. Suruchii Aggarwal, AOR
Mr. Bhargava V. Desai, AOR
Mr. Somnath Mukherjee, AOR
Mr. P. D. Sharma, AOR
Mr. Naresh Bakshi, AOR
Ms. Minakshi Vij, AOR
Mr. R. C. Kaushik, AOR
Mr. P. N. Puri, AOR
Mr. Sarvesh Singh, AOR
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Mrs. Anil Katiyar, AOR
Ms. Suruchii Aggarwal, AOR
Mr. Ashok Kumar Singh, AOR
Ms. Shalu Sharma, AOR
Dr. Surender Singh Hooda, AOR
Mr. Naresh Bakshi, AOR
Mr. Bhargava V. Desai, AOR
Mr. Ramesh Babu M. R., AOR
Mr. A. P. Mohanty, AOR
Mr. Arun K. Sinha, AOR
Mr. B. K. Pal, AOR
Ms. Chitra Markandaya, AOR
Mr. D. N. Goburdhan, AOR
Mr. Kusum Chaudhary, AOR
Mr. M. C. Dhingra, AOR
Mr. Surya Kant, AOR
Mr. Tara Chandra Sharma, AOR
Mr. Ugra Shankar Prasad, AOR
Mr. Somnath Mukherjee, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Yash Pal Dhingra, AOR
Ms. Minakshi Vij, AOR
Mr. K. S. Rana, AOR
Mr. Vishwajit Singh, AOR
Mr. Abhijit Sengupta, AOR
M/S. K J John And Co, AOR
Mr. G. Ramakrishna Prasad, AOR
Mr. Ashwani Kumar, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Alok Gupta, AOR
Mr. S. Ravi Shankar, AOR
M/S. Ap & J Chambers, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Shailendra Bhardwaj, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. Shree Pal Singh, AOR
Ms. Sunita Sharma, AOR
Mr. Chander Shekhar Ashri, AOR
Mrs. S. Usha Reddy, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Arun Kumar Beriwal, AOR
Mr. Sudhir Kumar Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
The compliance report on disbursement of funds filed by the Committee of GFIL is absolutely vague and is not as per the directions issued by this Court, as modified from time to time and 12 also the recent directions. A copy of the report has also not been furnished to the respective sides. Let a copy of the compliance report be furnished to them.
We direct the Committee to file the status report as to :
(i) how many persons the money was required to be paid?;
(ii) how many claims have been found valid?;
(iii) Why claims have been found to be invalid, and on what basis and the reasons regarding that?; and
(iv) for the purpose of disbursement, which order of this Court has been followed?
Let the compliance report also state as to the latest order passed by this Court and what they have done in this direction.
Sh. K.Radhakrishnan, learned senior counsel, appearing for the Income Tax Department has also pointed out that they have prepared certain reports as to valuation and they are going to file them within a week from today. He has also invited our attention to the modification application, being I.A.No. 33106 of 2019.
List on 06.03.2019 as prayed for.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER