Supreme Court - Daily Orders
Property Owners Association vs State Of Maharashtra . on 12 October, 2023
Bench: Sanjay Kishan Kaul, Sanjay Kumar
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ITEM NO.901 COURT NO.1 SECTION IX
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(s).1012/2002
PROPERTY OWNERS ASSOCIATION & ORS. Appellant(s)
VERSUS
STATE OF MAHARASHTRA . & ORS. Respondent(s)
(WITH IA No. 146568/2022 - INTERVENTION APPLICATION)
WITH
SLP(C) No. 5777/1992 (IX)
SLP(C) No. 5204/1992 (IX)
SLP(C) No. 8797/1992 (IX)
SLP(C) No. 7950/1992 (IX)
SLP(C) No. 4367/1992 (IX)
W.P.(C) No. 934/1992 (X)
SLP(C) No. 6191-6192/1992 (IX)
SLP(C) No. 6744/1993 (IX)
SLP(C) No. 2303/1995 (IX)
SLP(C) No. 13467/1995 (IX)
W.P.(C) No. 660/1998 (X)
W.P.(C) No. 342/1999 (X)
W.P.(C) No. 469/2000 (X)
W.P.(C) No. 672/2000 (X)
Date : 12-10-2023 These matters were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Digitally signed by
Sanjay Kumar
Date: 2023.10.18
16:25:28 IST
Reason: HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
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For Appellant(s) Mr. S. R. Setia, AOR
Mr. Amarjit Singh Bedi, AOR
Mr. Varun Chandiok, Adv.
Ms. Riya Seth, Adv.
Mr. P. N. Gupta, AOR
Mrs. Bharti Gupta, Adv.
Ms. Aashima Gupta, Adv.
Mr. Pushp Raj Gupta, Adv.
Mr. Sameer Parekh, Adv.
Ms. Sonali Basu Parekh, Adv.
Mr. E.R. Kumar, Adv.
Mr. Sumit Goel, Adv.
Mr. Prateek Khandelwal, Adv.
Ms. Swati Bhardwaj, Adv.
Ms. Pratyusha Priyadarshini, Adv.
Mr. Abhishek Thakral, Adv.
Mr. Jayant Bajaj, Adv.
Mr. Adrish Datta, Adv.
Ms. Aditi, Adv.
Ms. Apurba Pattanayak, Adv.
For M/S. Parekh & Co., AOR
Ms. J. S. Wad, AOR
Mr. P. Narasimhan, AOR
Mr. S. C. Birla, AOR
Mr. Subrat Birla, Adv.
Mr. Ujjwal A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
For M/S. Gagrat And Co, AOR
For Respondent(s) Mr. R. Venkataramani, Attorney General
Mr. Chirag M. Shroff, AOR
Mr. Sushant Dogra, Adv.
Mr. Tusha Mehta, Solicitor General
Mr. Balbir Singh, A.S.G.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Abhikalp Pratap Singh, Adv.
Mr. Shrirang B. Varma, Adv.
Mr. Naman Tandon, Adv.
Mr. Samarvir Singh, Adv.
Mr. Aditya Rathore, Adv.
Mr. Aditya Krishna, Adv.
Mr. Sourav Singh, Adv.
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Ms. Yamini Singh, Adv.
Mr. Anoop Raj, Adv.
Mr. Tushar Mehta, SG
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Shantnu Sharma, Adv.
Mr. Digvijay Dam, Adv.
Mr. Madhav Sinhal, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Shyam Divan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Manu Krishnan, Adv.
Mr. Anwesha Padhi, Adv.
Mr. Devansh Srivastava, Adv.
Mr. E. C. Agrawala, AOR
Ms. Sujata Kurdukar, AOR
Mr. Manoj Swarup, Adv.
Ms. Lalita Kohli, Adv.
Mr. Abhishek Swarup, Adv.
Mr. Chetan Sharma, Adv.
For M/S. Manoj Swarup And Co.
Mrs. Manik Karanjawala, AOR
Ms. Nandini Gore, Adv.
Ms. Sonia Nigam, Adv.
Mr. Yash Dubey, Adv.
Mr. Rabin Majumder, AOR
Mr. Pramod B. Agarwala, AOR
Mr. Gopal Balwant Sathe, AOR
Mr. Nishant Ramakantrao Katneshwarkar, AOR
M/S. Parekh & Co., AOR
Mr. Sunil Kumar Verma, AOR
Ms. Astha Sharma, AOR
Mr. Srisatya Mohanty, Adv.
Ms. Anju Thomas, Adv.
Mr. Sanjeev Kaushik, Adv.
Ms. Mantika Haryani, Adv.
Mr. Shreyash Awasthi, Adv.
Mr. Himanshu Chakraborty, Adv.
Ms. Ripul Swati Kumari, Adv.
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Mr. Bhanu Mishra, Adv.
Ms. Muskan Surana, Adv.
Mr. S. R. Setia, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 In order to facilitate the submissions before the Bench, it has been agreed that Mr Sameer Parikh and Mr Manu Krishnan, counsel, shall act as the nodal counsel. They shall put together a common compilation of the submissions, pleadings, documents and precedents in terms of the Circular dated 22 August 2023 issued for regulating the course of submissions in larger Bench cases. 2 The Registry shall provide the updated soft copy of the paper books to all AORs and nodal counsel on or before 21 October 2023.
3 The nodal counsel shall prepare the soft copies of the common compilations on or before 20 November 2023. The common compilations shall be made available to all the parties. Written submissions shall be furnished to the nodal counsel on or before 4 December 2023. The compilations together with the written submissions shall be in the electronic form and shall be emailed to the Court Master at [email protected] on or before 5 December 2023. 4 List the matters for hearing on 6 February 2024 tentatively before an appropriate Bench.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR