Supreme Court - Daily Orders
M/S. Kone Elevator India Pvt. Ltd. vs State Of T.N. . on 23 January, 2014
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ITEM NO.101 COURT NO.2 SECTION X
[PART HEARD]
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 232 OF 2005
M/S. KONE ELEVATOR INDIA PVT. LTD. Petitioner(s)
VERSUS
STATE OF T.N. & ORS. Respondent(s)
WITH
W.P(C)No.298/2005
(With Appl.(s) for stay with office report)
SLP(C)No.14148-14153/2005
(With Prayer for Interim Relief and Office Report)
SLP(C)No.14961-14967/2005
(With Appl.(s) for ex-Parte stay and with office report)
SLP(C)No.17842-17847/2005
(With Prayer for Interim Relief and Office Report)
W.P(C)No.487/2005
(With Appl.(s) for stay and with office report)
W.P(C)No.528/2005
(With Appl.(s) for impleadment and with office report)
W.P(C)No.67/2006
(With Prayer for stay and with Office Report)
SLP(C)No.5377/2006
(With Prayer for Interim Relief and Office Report)
SLP(C)No.7037/2006
(With Prayer for Interim Relief and Office Report)
W.P(C)No.511/2006
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.75/2007
(With Appl.(s) for permission to file additional documents
and with office report)
W.P(C)No.519/2008
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.531/2008
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.548/2008
(With Appl.(s) for ex-Parte stay and permission to file
additional documents and with office report)
W.P(C)No.569/2008
(With Appl.(s) for ad-interim ex-parte stay and early
hearing and with office report)
SLP(C)No.30272/2008
(With Prayer for Interim Relief and Office Report)
SLP(C)No.30279/2008
(With Prayer for Interim Relief and Office Report)
W.P(C)No.186/2009
(With Appl.(s) for ex-Parte stay and with office report)
SLP(C)No.5289/2009
(With Prayer for Interim Relief and Office Report)
SLP(C)Nos.6520-6521/2009
(With Appl.(s) for exemption from filing O T and with
Prayer for Interim Relief and Office Report)
W.P(C)No.23/2010
(With Appl.(s) for stay and with office report)
SLP(C)No.4469-4471/2010
(With Prayer for Interim Relief and Office Report)
W.P(C)No.62/2010
(With Appl.(s) for stay and with office report)
SLP(C)No.11258/2010
(With Prayer for Interim Relief and Office Report)
W.P(C)No.232/2010
(With Appl.(s) for modification of Court’s Order and stay
and modification of Court’s Order and with office report)
SLP(C)No.17228/2010
(With Prayer for Interim Relief and Office Report)
SLP(C)No.17236-17237/2010
(With Prayer for Interim Relief and Office Report)
C.A.No.6285/2010
(With Appl.(s) for stay)
SLP(C)No.23259-23261/2010
(With Prayer for Interim Relief and Office Report)
W.P(C)No.279/2010
(With Appl.(s) for stay and with office report)
W.P(C)No.377/2010
(With Appl.(s) for stay and with office report)
W.P(C)No.112/2011
(With Appl.(s) for stay and with office report)
W.P(C)No.137/2011
(With Appl.(s) for stay and with office report)
W.P(C)No.181/2011
(With Appl.(s) for stay and with office report)
W.P(C)No.207/2011
(With Appl.(s) for ex-Parte stay and with office report)
SLP(C)No.15732/2011
(With Prayer for Interim Relief and Office Report)
W.P(C)No.278/2011
(With Appl.(s) for stay and with office report)
W.P(C)No.243/2011
(With Appl.(s) for stay and with office report)
SLP(C)No.16466/2011
(With Prayer for Interim Relief and Office Report)
SLP(C)No.16137/2011
(With Prayer for Interim Relief and Office Report)
W.P(C)No.372/2011
(With Office Report)
W.P(C)No.398/2011
(With Appl.(s) for stay and with Prayer for Interim
Relief and Office Report)
W.P(C)No.381/2011
(With Appl.(s) for stay)
SLP(C)No.5503/2011
(With Prayer for Interim Relief and Office Report)
SLP(C)No.11147/2011
(With Prayer for Interim Relief and Office Report)
W.P(C)No.468/2011
(With Appl.(s) for stay and with office report)
W.P(C)No.547/2011
(With Office Report)
W.P(C)No.66/2012
(With Appl.(s) for ex-Parte stay)
W.P(C)No.67/2012
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.107/2012
(With Appl.(s) for stay and with office report)
W.P(C)No.125/2012
(With Appl.(s) for stay and with office report)
SLP(C)Nos.11227-11238/2012
(With Prayer for Interim Relief and Office Report)
W.P(C)No.175/2012
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.176/2012
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.196/2012
(With Appl.(s) for stay and with office report)
W.P(C)No.263/2012
W.P(C)No.404/2012
(With Appl.(s) for stay and with office report)
W.P(C)No.567/2012
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.145/2013
(With Appl.(s) for stay and with office report)
W.P(C)No.241/2013
(With Appl.(s) for stay and with office report)
SLP(C)No.19901/2013
(With Prayer for Interim Relief and Office Report)
W.P(C)No.454/2013
(With Appl.(s) for stay and with office report)
W.P(C)No.404/2013
(With Appl.(s) for ex-Parte stay)
W.P(C)No.723/2013
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.440/2012
(With Appl.(s) for stay and with office report)
W.P(C)No.441/2012
(With Appl.(s) for stay and with office report)
W.P(C)No.156/2013
(With Appl.(s) for stay and with office report)
W.P(C)No.533/2013
(With Appl.(s) for stay and interim stay and with office
report)
W.P(C)No.403/2012
(With Appl.(s) for stay and with office report)
W.P(C)No.824/2013
(With Appl.(s) for ex-Parte stay and directions and with
office report)
C.A.No.5979/2009
(With Appl.(s) for condonation of delay in filing appeal)
W.P(C)No.428/2009
(With Appl.(s) for stay and with office report)
SLP(C)No.36001-36012/2013
(With Appl.(s) for exemption from filing O T and
exemption from filing c/c of the impugned Judgment and
with office report)
W.P(C)No.1046/2013
(With Appl.(s) for ex-Parte stay and exemption from
filing O T and with office report)
W.P(C)No.1047/2013
(With Appl.(s) for ex-Parte stay and exemption from
filing O T and with office report)
W.P(C)No.1048/2013
(With Appl.(s) for ex-Parte stay and exemption from
filing O T and with office report)
W.P(C)No.1049/2013
(With Appl.(s) for ex-Parte stay and exemption from
filing O T and with office report)
W.P(C)No.1050/2013
(With Appl.(s) for ex-Parte stay and exemption from
filing O T and with office report)
W.P(C)No.1051/2013
(With Appl.(s) for ex-Parte stay and exemption from
filing O T and with office report)
W.P(C)No.1052/2013
(With Appl.(s) for ex-Parte stay and with office report)
W.P(C)No.1098/2013
(With Appl.(s) for ex-Parte stay and with office report)
Date: 23/01/2014 These Petitions & Appeals were called on for
hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s)
WP 232, 298,528,511,
468, 107,125,196,
241, 454, 440, 441,
156, 403, 428,
SLP 14148-53, 14961-67,
17842-47, 7037, 30272,
30279, 5289, 6520-6521,
4469-4471, 11258,
17228, 17236-37,
15732, 16466, 16137,
5503, 11147, 19901,
CA 6285 Mr. Harish N. Salve,Sr. Adv.
Mr. R.L. Ramani, Sr. Adv.
Mr. K.K. Mani,Adv.
Ms. T. Archana, Adv.
Mr. B. Raveendran, Adv.
Mr. Abhishek Krishna, Adv.
Mr. Anand Padmanathan, Adv.
WP 519, 531, 548,569,
186, 23, 62, 232,
279, 377, 112, 137,
207, 243, 398, 381,
547, 263, 567, 145,
404, 723, 824,1046,
1047, 1048, 1049,1050,
1051, 1052, 1098 Mr. Harish N. Salve, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Rohan Shah, Adv.
Mr. Rohit Jain, Adv.
Ms. Sonu Bhatnagar, Adv.
Mr. Monish Panda, Adv.
Mr. Tarun Jain, Adv.
Mr. Somnath Shukla, Adv.
Mr. Kshitiz Karjee, Adv.
Mr. Praveen Kumar, Adv.
WP 487 Mr. Chirag M. Shroff, Adv
WP 67, 75, Mr. Chirag M. Shroff, Adv
SLP 5377 Mr. Abhishek Singh, Adv.
Ms. Priyanka Rai, Adv.
SLP 23259-61 Mr. S. Nanda Kumar, Adv.
WP 66, 67, Mr. R. Satish Kumar, Adv.
175, 176, Mr. P. Dhayanand, Adv.
Mr. Parivesh Singh, Adv.
Ms. Shiva Kumar, Adv.
Mr. Naresh Kumar, Adv.
WP 181, 533, 404 Mr. S. Gowthaman, Adv.
278, 372,
SLP 11227-38
SLP 36001-12 Mr. Aarohi Bhalla, Adv.
Ms. Supriya Deshpande, Adv.
Mr. Subodh S. Patil, Adv.
CA 5979 Mrs Anil Katiyar, Adv.
For Respondent(s)
Odisha Mr. Rakesh Dwivedi, Sr. Adv.
Mrs. Kirti Renu Mishra ,Adv
Ms. Apurva Upmanyu, Adv.
Maharashtra Mr. Darius Khambata, Adv. Gen.
Mr. Chinmoy Khaladkar, Adv
Mr. Anirudha P. Mayee, Adv.
Mr. Charudatta Mahindrakar, Adv.
Mr. Apoorva Kurup, Adv.
UOI Mr. P.P. Malhotra, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Atul Chetalay, Sr. Adv.
Ms. Binu Tamta, Adv.
Mr. Arijit Prasad, Adv.
Mr. Yasin Rouf, Adv.
Ms. Yogmaya Agnihotri, Adv.
Mr. B. Krishna Prasad, Adv.
Mr. D.S. Mahra, Adv.
NCT of Delhi Mr. Atul Chitaley, Sr. Adv.
Ms. Asha Gopalan Nair, Adv.
Ms. Yogmaya Agnihotri, Adv.
Tamil Nadu Mr. R. Venkataramani, Sr. Adv.
Ms. V. Vijayalakshmi, Adv.
Mr. B. Balaji, Adv.
Mr. R. Rakesh Sharma, Adv.
Mr. Selvin Raja, Adv.
Mr. Anand S., Adv.
Ms. Neelam Singh, Adv.
Mr. Shodhan Babu, Adv.
Mr. Yashraj Singh, Adv.
Andhra Pradesh Mr. R. Venkataramani, Sr. Adv.
Ms. C.K. Sucharita, Adv.
Ms. Neelam Singh, Adv.
Mr. Shodhan Babu, Adv.
Mr. Yashraj Singh Bundela, Adv.
Bihar Mr. Gopal Singh, Adv.
Mr. Chandan Kumar, Adv.
Mr. Manish Kumar, Adv.
Mr. Shashank Kumar, Adv
Ms. Anubha Gupta, Adv. for
M/s. Parekh & Co.
Jharkhand Mr. Sunil Kumar, Sr. Adv.
Mr. Ratan Kr. Choudhary, Adv.
Puducherry Mr. V.G. Pragasam, Adv.
Mr. S.J. Aristotle,Adv.
Mr. Prabu Ramasubramanian, Adv.
Ms. Bina Madhavan, Adv.
Sikkim Mr. A. Mariarputham, Adv. Gen.
Mrs. Aruna Mathur, Adv.
Mr. Yusuf, Adv. for
M/s. Arputham Aruna & Co.
Uttar Pradesh Mr. Ravi P. Mehrotra, Adv.
Mr. Ashutosh Kr. Sharma, Adv.
Mr. Vibhu Tiwari,Adv.
Mr. Abhinav Kumar Malik, Adv.
Mr. Gunnam Venkateswara Rao, Adv.
Mr. Kamlendra Mishra, Adv.
West Bengal Mr. Anip Sahthey, Adv.
Mr. Saakaar Sardana, Adv.
Mr. Mohit Paul, Adv.
Gujarat Mr. Preetesh Kumar, Adv.
Ms. Hemantika Wahi, Adv.
Ms. Sangeeta Singh, Adv.
Haryana Mr. P.N. Misra, Sr. Adv.
Mr. Manjit Singh, Addl. Adv. Gen.
Mr. Tarjit Singh, Adv.
Mr. Vinay Kuhar, Adv.
Mr. Vikas Sharma, Adv.
Ms. Nupur Choudhary, Adv.
Mr. Kamal Mohan Gupta, Adv.
Assam Ms. Krishna Sarma, A.A.G.
Mr. Navnit Kumar, Adv. for
M/S Corporate Law Group
Madhya Pradesh Mr. Mishra Saurabh, Adv.
Mr. Naveen Sharma, Adv.
Karnataka Mr. K.N. Bhat, Sr. Adv.
Mr. V.N. Raghupathy, Adv.
Ms. Anitha Shenoy, Adv.
Ms. Neha Singh, Adv.
Ms. Visruti Vijay, Adv.
Ms. Anantha Krishna Bhat, Adv.
Mr. Ananth Narayana M.G., Adv.
Mr. Parikshit P. Angadi, Adv.
Rajasthan Dr. Manish Singhvi, A.A.G.
Mr. Irshad Ahmad, Adv.
Chhattisgarh Mr. Anirudha P. Mayee, Adv.
Mr. Apoorva Kurup, Adv.
Mr. Charudatta Mahindrakar, Adv.
Uttarakhand Ms. Rachna Srivastava, Adv.
Mr. Utkarsh Sharma, Adv.
Mr. Jogy Scaria, Adv.
Mr. Mohanprasad Meharia,Adv.
Mr. Sanjay R. Hegde ,Adv
Mr. Avijit Bhattacharjee ,Adv
Mr. B.S. Banthia ,Adv
Mr. Adarsh Upadhyay ,Adv
Mr. Milind Kumar ,Adv
Mr. Suryanarayana Singh, A.A.G.
Ms. Pragati Neekhra, Adv.
Mr. R. Nedumaran, Adv.
Mr. Ramesh Babu M.R., Adv.
Mr. T.V.George, Adv.
Mr. G.N.Reddy, Adv.
Mr. Himinder Lal, Adv.
Mr. Sunil Fernandes, Adv.
Ms. Anil Katiyar, Adv.
Mr. R. Sathish, Adv.
UPON hearing counsel the Court made the following
O R D E R
Writ Petition (Civil) Nos. 66/2012, 67/2012, 175/2012, 176/2012 and Civil Appeal No. 5979/2009 :
The above matters do not pertain to lift/elevators and, therefore, are de-tagged from this group of matters.
These matters may be placed before the Regular Bench for hearing immediately after the decision in Writ Petition (Civil) No. 232 of 2005 etc. Writ Petition (Civil) Nos. 232/2005, 298/2005, 487/2005, 528/2005, 67/2006, 511/2006, 75/2007, 519/2008, 531/2008, 548/2008, 569/2008, 186/2009, 23/2010, 62/2010, 232/2010, 279/2010, 377/2010, 112/2011, 137/2011, 181/2011, 207/2011, 278/2011, 243/2011, 372/2011, 398/2011, 381/2011, 468/2011, 547/2011, 107/2012, 125/2012, 196/2012, 263/2012, 404/2012, 567/2012, 145/2013, 241/2013, 454/2013, 404/2013, 723/2013, 440/2012, 441/2012, 156/2013, 533/2013, 403/2012, 824/2013, 428/2009, 1046/2013, 1047/2013, 1048/2013, 1049/2013, 1050/2013, 1051/2013, 1052/2013, 1098/2013, S.L.P.(C) Nos. 14148-14153/2005, 14961-14967/2005, 17842-17847/2005, 5377/2006, 7037/2006, 30272/2008, 30279/2008, 5289/2009, 6520-6521/2009,4469-4471/2010, 11258/2010, 17228/2010, 17236-17237/2010, 23259-23261/2010, 15732/2011, 16466/2011, 16137/2011, 5503/2011, 11147/2011, 11227-11238/2012, 19901/2013, 36001-36012/2013 and Civil Appeal No. 6285/2010 Arguments concluded.
Judgment reserved.
The parties may file their short written submissions not exceeding four pages within one week from today.
| (Pardeep Kumar) (Rajesh Dham) | |(Renu Diwan) | |AR-cum-PS Court Master | |Court Master |