Supreme Court - Daily Orders
Association Of Karvy Investors vs Union Of India on 13 January, 2021
ITEM NO.19 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Writ Petition(s)(Civil) No(s). 48/2020
ASSOCIATION OF KARVY INVESTORS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
([ LIST IN MARCH-2021 AS PER CONSENT RECEIVED FROM RESIDENCE OF
HON. RFN VIDE WHATSAPP ON 27.11.2020 ] )
WITH
W.P.(C) No. 678/2020 (X)
(FOR ADMISSION and IA No.62423/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.62424/2020-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 801/2020 (X)
(FOR ADMISSION and IA No.73637/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.73635/2020-APPROPRIATE ORDERS/DIRECTIONS)
Date : 13-01-2021 This petition was called on for hearing today.
For Petitioner(s)
Mr. Himanshu Chaubey, AOR
Mr. Ashwarya Sinha, AOR
For Respondent(s)
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
Mr. Abhishek Baid, Adv.
Mr. Anup Jain, AOR
Ms. Manisha Ambwani, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Alok Tripathi, AOR
Mr. Aditya Wadhwa, Adv.
Mr. Ayush Shrivastava, Adv.
Mr. Shivendra Singh, AOR
Mr. Birendra Kumar Mishra, AOR
Mr. Polanki Gowtham, Adv.
Mr. Amitabh Sinha, Adv.
Mr. Shrey Sharma, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Signature Not Verified
Ms. Aakanksha Nehra, Adv.
Digitally signed by
Anil Laxman Pansare
Date: 2021.01.16
Mr. Parag Rai, Adv.
13:09:44 IST
Reason: Mr. Soayib Qureshi, AOR
Ms. Ritika Vohra, Adv.
Mr. A. Deb Kumar, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Raj Bahadur Yadav, AOR
Item No.19 -2-
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Ld. Counsel for the petitioner to take fresh steps alongwith fresh particulars of respondent Nos.11 and 17 in W.P.(C)No. 48/2020 and respondent Nos.11, 17 and 20 in W.P.(C) No.801/2020 within two weeks. Dasti is requested, permitted in addition.
Ld. counsels appearing for the served respondents for the first time are granted four weeks’ time to file vakalatnama and counter affidavit.
Ld. Counsels appearing for the duly represented respondents for the first time are granted four weeks’ time for filing counter affidavit.
Ld. Counsels appearing for the respondents for the second time and to whom one opportunity to file counter affidavit has already been granted are granted four weeks’ time, as last opportunity, for filing counter affidavit.
Ld. Counsels for the respondents to whom last opportunity to file counter affidavit has already been granted, their further opportunity to file counter affidavit stands declined.
List again on 17.2.2021.
ANIL LAXMAN PANSARE Registrar