Supreme Court - Daily Orders
Subrata Bhattacharya vs Securities And Exchange Board Of India on 21 January, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.302 COURT NO.6 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(s). 13301/2015
SUBRATA BHATTACHARYA Appellant(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA & ORS. Respondent(s)
[MR. RANJIT KUMAR AND MR. SHADAN FARASAT SENIOR COUNSEL AND MS.
NUPUR KUMAR ARE ACs]
IA No. 322850/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 302375/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 150831/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 114963/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 105681/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 111521/2025 - CLARIFICATION/DIRECTION
IA No. 80721/2025 - CLARIFICATION/DIRECTION
IA No. 302374/2025 - INTERVENTION APPLICATION
IA No. 150822/2023 - INTERVENTION APPLICATION
IA No. 105676/2019 - INTERVENTION/IMPLEADMENT
IA No. 114869/2025 - INTERVENTION/IMPLEADMENT
IA No. 113578/2025 - INTERVENTION/IMPLEADMENT
IA No. 287205/2025 - INTERVENTION/IMPLEADMENT
IA No. 149919/2025 - INTERVENTION/IMPLEADMENT
IA No. 114959/2025 - INTERVENTION/IMPLEADMENT
IA No. 83060/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
WITH
C.A. No. 13394/2015 (XVII)
IA No. 115368/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 24485/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 149875/2024 - CLARIFICATION/DIRECTION
IA No. 24482/2018 - INTERVENTION APPLICATION
IA No. 114957/2025 - INTERVENTION/IMPLEADMENT
IA No. 24487/2018 - STAY APPLICATION
Date : 21-01-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
Signature Not Verified
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
Digitally signed by
Jayant Kumar Arora
Date: 2026.01.24
Counsel for the
11:45:44 IST
Reason:
parties Mr. Anup Kumar, AOR
Ms. Gauri Subramanium, Adv.
Mrs. Shruti Singh, Adv.
Mrs. Neha Jaiswal, Adv.
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Mr. Shivam Kumar, Adv.
Mr. Abhisek Kumar, Adv.
Ms. Vartika Vaishnavi, Adv.
Mr. Ayush Sharma, AOR
Mr. Vinod Sharma, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. Abhik Kumar, Adv.
Mr. Sanveer Mehlwal, Adv.
Mr. Deepak Girdhar, Adv.
Ms. Geetanjali Mehlwal, Adv.
Mr. Prashant Bhushan, AOR
Mr. Raj Bahadur Yadav, AOR
Mr. Ritesh Agrawal, AOR
Mrs. Rachana Joshi Issar, AOR
Mr. Somiran Sharma, AOR
Mr. Aditya Singh, AOR
Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. Aditya Sidhra, Adv.
Mr. Prabhsharan Singh Mohi, Adv.
Mr. Ashish Kr. Sinha, Adv.
Mr. Aviral Kashyap, AOR
Mr. Ashok Panigrahi, Sr. Adv.
Mr. Aniket Gautam, Adv.
Mr. Anmol Chandan, Adv.
Mr. Addtya Kapoor, Adv.
Mr. Siddharth Kuricch, Adv.
Mr. P. Amrot, Adv.
Ms. Priya Aiyappa, Adv.
Mrs. Aishwarya Bhati, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Pranay Ranjan, Adv.
Mr. Rajeev Ranjan, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. T S Sabarish, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Sanjay Kr Tyagi, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Rajesh Kumar Singh, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Rajat Nair, Adv.
Mr. Annam Venkatesh, Adv.
Mr. R. R. Rajesh, Adv.
Mr. Padmesh Mishra, Adv.
Mr. G. S. Makker(aor), Adv.
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Mr. Rajiv Ranjan Dwivedi, AOR
Mr. Shantanu Kumar, AOR
Mr. Pratap Venugopal, Sr. Adv.
Ms. Surekha Raman, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Harshit Singh, Adv.
Mr. Sidharth Nair, Adv.
Mr. Yashwant Sanjenbam, Adv.
M/S. K J John And Co, AOR
Ms. Hetu Arora Sethi, AOR
Ms. Shalu Sharma, AOR
Ms. Farhat Jahan Rehmani, AOR
Mr. Srisatya Mohanty , AOR
Mr. Samir Malik, AOR
Mr. Shubhranshu Padhi, AOR
Ms. Shalini Kaul, AOR
Ms. Ridhi Kapoor, Adv.
Mr. Varun Parashar, Adv.
Ms. Harbani Shinh, AOR
Ms. Sonam Gupta, AOR
Mr. Abhishek Singh, AOR
Mr. Nikhil Nayyar, Sr. Adv.
Mr. Dhananjay Baijal, AOR
Mr. Akshar Bhatt, Adv.
Mr. Tilak Singh, Adv.
Mr. Merusagar Samantaray, AOR
Mr. Harikesh Singh, Adv.
Mr. Sandeep Sinhmar, Adv.
Mr. Satish Hooda, Adv.
Mr. Abhaya Nath Das, Adv.
Mrs. Barnali Basak, Adv.
Ms. Krishnika Chatterjee, Adv.
Mr. S S Bandyopadhyay, Adv.
Mr. Syed Miran Ahmad, Adv.
Ms. Sarita Verma, Adv.
Mr. Sarthak Udaipuria, Adv.
Mr. Rahul Gupta, Adv.
Mr. Shashank Sharma, Adv.
Mr. Kishor Kumar Mishra, Adv.
Dr. Aditya Mishra, Adv.
Ms. Thithiksha Padmam, Adv.
Ms. Twinkle Rathi, Adv.
Mr. Raj Kumar Mishra, Adv.
Mr. V K Shukla, Adv.
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Mr. Boya Kranthi Naidu, Adv.
Ms. Monica Goel, Adv.
Mr. Hukum Deo Prasad, Adv.
Mr. Abhinav, Adv.
Mr. Satish Kumar, AOR
Mr. M. A. Chinnasamy, AOR
Mr. C Raghavendren, Adv.
Mrs. C Rubavathi, Adv.
Mr. Ch. Leela Sarveswar, Adv.
Mr. V Senthil Kumar, Adv.
Mr. P Raja Ram, Adv.
Mr. R Ramesh, Adv.
Ms. Neelmani Guha, Adv.
Mr. Navneet R., Adv.
Ms. Alankriti Sinha, Adv.
Mr. Yatin M. Jagtap, Adv.
Mr. Sunil Kumar Sharma, AOR
Mr. Ranjit Kumar, Ac, Sr. Adv.
Mr. Shadan Farasat, Ac, Sr. Adv.
Ms. Nupur Kumar, AOR
Mr. Arkaprava dass, Adv.
M/S. Dharmaprabhas Law Associates, AOR
Mr. Guntur Pramod Kumar, AOR
Ms. Prerna Singh, Adv.
Mr. Dhruv Yadav, Adv.
Ms. Shikha Sarin , AOR
Ms. Maulshree Pathak, AOR
Mr. Tarun Gupta, AOR
Mr. Mohit Paul, AOR
Mr. Abhishek Puri, Adv.
Mr. P. N. Puri, AOR
Mrs. Reeta Dewan Puri, Adv.
Ms. Smriti Puri, Adv.
Mr. Ravinder Pratap Singh, Adv.
Ms. Bindu Das, Adv.
Mr. Sahil Grewal, Adv.
Ms. Mohini Priya, AOR
Ms. Manisha Ambwani, AOR
Mr. Abhinav S. Raghuvanshi, AOR
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Mr. S. Prabu Ramasubramanian, Adv.
Mr. Y Arunagiri, Adv.
Mr. Raghunatha Sethupathy B, AOR
Mr. Manoj Kumar A., Adv.
Mr. Satish Pandey, AOR
Mr. Rakesh K. Sharma, AOR
Mr. Shashank Singh, AOR
Mr. Anil Kumar, AOR
Mr. Satish Vig, AOR
M/S Mps Legal, AOR
Mr. Jasdeep Singh Dhillon, Adv.
Mr. Prabhat Chaurasia, Adv.
Mr. Anirudh Jamwal, Adv.
Mr. Aditya Bajaj, Adv.
Ms. Kenisha Savla, Adv.
Mr. Arun K. Sinha, AOR
Mr. Ritesh Agrawal, AOR
Mr. Gopal Jha, AOR
Mr. Nimish Arjaria, Adv.
Ms. Shireesha Sharma, Adv.
Mr. Amreek Singh, Adv.
Mr. Atul Kumar, Adv.
Mr. Kedar Nath Tripathy, AOR
Mr. Neeraj Shekhar, AOR
Mr. Rajesh Maurya, Adv.
Mr. Ujjwal Ashutosh, Adv.
Mr. Kanishak Saini, Adv.
Mr. Rajat Singh Chandel, Adv.
Mr. Saroj Kumar Singh, Adv.
Mr. Ashok Kumar Rai, Adv.
Mr. Kush Chaturvedi, AOR
Mr. T. Sundar Ramanathan, AOR
Mr. Sunny Choudhary, AOR
Mr. Ashish Yadav, AOR
Mr. S. Nagamuthu, Sr. Adv.
Mr. M.p. Parthiban, AOR
Ms. Priyaranjani Nagamuthu, Adv.
Mr. Bilal Mansoor, Adv.
Mr. Shreyas Kaushal, Adv.
Mr. S. Geyolin Selvam, Adv.
Mr. Alagiri K, Adv.
Mr. Shivansh Sharma, Adv.
Mr. Abhishek S, Adv.
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Mr. Gagan Gupta, Sr. Adv.
Mr. Arkaj Kumar, Adv.
Ms. Tanya Aggarwal, Adv.
Ms. Vaishnavi Bhargava, Adv.
Mr. Aakarsh Mishra, Adv.
Mr. Akshat Khanna, Adv.
Mr. Jasbir Singh, Adv.
Mr. Aayushmaan Vatsyayana, AOR
Mr. Ajay Choudhary, AOR
Ms. Meenakshi Arora, Sr. Adv.
Mr. Vivek Jain, A.A.G.
Ms. Baani Khanna, AOR
Mr. Robin Singh, Adv.
Mr. Kapil Balwani, Adv.
Ms. Komal Thakkar, Adv.
Mr. Rohit Nair, Adv.
Mr. Md. Shahid Anwar, AOR
Dr. Joseph Aristotle S, Sr. Adv.
Mr. Somanatha Padhan, Adv.
Mr. Ashish Yadav, Adv.
Ms. Priya Aristotle, AOR
Ms. B. Lekshmi, Adv.
Mr. Mohit D. Ram, AOR
Mr. Soayib Qureshi, AOR
Ms. Usha Nandini V., AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. P.r.kovalin Poongkuntran, Adv.
Mrs. Geetha Kovilan, AOR
Mr. M. Yogesh Kanna, AOR
Ms. Shisba Chawla, AOR
Mr. Puneet Singh Bindra, AOR
Ms. Charu Ambwani, AOR
Mr. Rohit Bansal, AOR
Mr. Anjani Kumar Mishra, AOR
Mrs. Hardeep Kaur Mishra, Adv.
Mr. Praveen Mishra, Adv.
Mr. Krishna Gopal Mishra, Adv.
Mr. Rajesh Kumar Singh, Adv.
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Mr. Yadav Narender Singh, AOR
M/S. Vachher And Agrud, AOR
Mr. Surya Kant, AOR
Mr. Debojit Borkakati, AOR
Mr. Anshuman Srivastava, AOR
Mr. Sujit Kumar Mishra , AOR
Mr. Gunjan Kumar, AOR
Ms. Anuradha Arputham, AOR
Mr. Ankit Sharma, Adv.
Mr. Mridul Gupta, Adv.
Ms. Anu Shrivastava, AOR
Mr. T. R. B. Sivakumar, AOR
Mr. Deva Vrat Anand, Adv.
Ms. Jasmine Damkewala, AOR
Ms. Vaishali Sharma, Adv.
Mr. Divyam Khera, Adv.
Mr. Rajesh Tyagi, Adv.
Mr. Atishi Dipankar, AOR
Mr. Arunava Mukherjee, AOR
Mr. Gaurav Goel, AOR
Ms. Anisha Upadhyay, AOR
Mr. Shakti Kanta Pattanaik, AOR
Mr. Subhro Sanyal, AOR
Mr. Rajiv Kumar Sinha, AOR
Mr. Raj Kumar, Adv.
Ms. Savita Devi, Adv.
Mr. Anand Ranjan, Adv.
Mr. Santosh Kumar Shukla, Adv.
Ms. S. Ramamani, AOR
Mr. Anil Nag, AOR
Mr. A Velan , AOR
Dr. Mrs. Vipin Gupta, AOR
Mr. Krishna Kumar, Adv.
Ms. Nandani Gupta, Adv.
Mrs. Kavita Singh, Adv.
Mr. Manish Das, Adv.
Mr. Vidya Sagar, Adv.
Mr. Rajeev Kumar Bansal, AOR
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Mr. Avijit Mani Tripathi, AOR
Ms. Preeti Sehrawat, Adv.
Ms. Madhusmita Bora, AOR
Mr. Raj Kishor Choudhary, AOR
Mr. Syed Jafar Alam, AOR
Mr. Ishaan George, AOR
Mr. T. R. B. Sivakumar, AOR
Mr. Deva Vrat Anand, Adv.
Mr. R. Ayyam Perumal, AOR
Mr. M.p. Srivignesh, Adv.
Mr. Lakshman Raja T., Adv.
Ms. Madhumitha Kesavan, Adv.
Mr. Sharavena Raghul Asr, Adv.
Mr. Mithun Kumaar N, Adv.
Mr. Gokul Athithya R P, Adv.
Mr. Manu Srinath, AOR
Mr. Ankit Yadav, AOR
Ms. Gunjan Rathore, Adv.
Ms. Shivangi Gulati, Adv.
Mr. Chaitanya Sonkeria, Adv.
Ms. Aastha Harshwal, Adv.
Mr. Areeb Husain, Adv.
Mr. Prateek Yadav , AOR
Mr. Shiv Mangal Sharma, A.A.G.
Ms. Shalini Singh, Adv.
Ms. Nidhi Jaswal, AOR
Mr. Sandeep Gupta, AOR
Mrs. Kanchan Gupta, Adv.
Mr. Jitendra Sharma, Adv.
Mr. Shivendra Singh, AOR
Ms. Rooh-e-hina Dua, AOR
Mr. Abhinav Agrawal, AOR
Mr. A. Lakshminarayanan, AOR
Mr. Chaman Prakash, Adv.
Mr. Sukesh Kumar Mishra, Adv.
Mr. Devawaram Gamaliel Paul, Adv.
Mr. M Munusamy, Adv.
Mr. Kunal Verma, AOR
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Mr. C.r.jaya Sukin, Adv.
Ms. Divya Mishra, Adv.
Ms. Yashika Anand, Adv.
Ms. Priya Rani, Adv.
Mr. Gajendiran G, Adv.
Mrs. Suresh Kumari, Adv.
Mr. Narender Kumar Verma, AOR
Mr. C. K. Sasi, AOR
Mr. Sujit Kumar Mishra , AOR
Mr. Somanatha Padhan, AOR
M/S. Trilegal Advocates On Record, AOR
Mr. Daksh Kadian, Adv.
Mr. Aabhas Kshetarpal, AOR
Mr. Harsh N Dudhe, Adv.
Mr. Dhiliban Varadarajan, Adv.
Mr. Shivam Wadhwa, Adv.
Mr. Ashwin Kumar D.s., Adv.
Mr. Umesh M, Adv.
Mr. Ishan Roy Chowdhury, Adv.
Ms. Surbhi Mehta, AOR
Mr. Joel, AOR
Mr. Piyush Dwivedi, AOR
Mr. Gp. Capt. Karan Singh Bhati, AOR
Mr. Ankit Goel, AOR
Mr. Ishan Kapoor, Adv.
Mrs. Gargi Khanna, AOR
Mr. Arvind Kumar Sharma, AOR
Ms. Vidushi Garg , AOR
Mr. Parveen Kumar, AOR
Mr. Mahendra Kumar, Adv.
Mr. Prince Raj, Adv.
Mr. Pawan Kumar, Adv.
Mr. Sakal Dev Sharma, Adv.
Mr. Honey Sharma, Adv.
Mr. Lalit Dixit, Adv.
Mr. Jitender Kumar, Adv.
Mr. Jogender Kumar, Adv.
Ms. Garima Jain , AOR
Mr. Chritarth Palli , AOR
Ms. Aswathi M.k., AOR
Dr. Arvind S. Avhad, AOR
Mrs. Shubhangi Tuli, AOR
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Mr. Tushar Bakshi, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Amit Pai, AOR
Mr. Abhay Pratap Singh, AOR
Mr. Ajay Pal, AOR
Ms. Asmita Singh, AOR
Mr. Aditya Ranjan, AOR
Mr. S. Beno Bencigar, Adv.
Mr. S.p. Kashyap, Adv.
Mr. Parijat Kishore, AOR
Mr. Vikas Mehta, AOR
Mrs. Shantha Devi Raman, Adv.
Mr. Garvesh Kabra, AOR
Ms. Tanisha Gopal, Adv.
Mr. Ankur Agnihotri, Adv.
Mr. Kanik N. Jindal, Adv.
Mr. Aditya Sharma, Adv.
M/S Mps Legal, AOR
Mr. Jasdeep Singh Dhillon, Adv.
Mr. Prabhat Chaurasia, Adv.
Mr. Anirudh Jamwal, Adv.
Mr. Aditya Bajaj, Adv.
Ms. Kenisha Savla, Adv.
Mr. Shree Pal Singh, AOR
Ms. Amrita Kumari, AOR
Mr. P. S. Sudheer, AOR
Mr. P. S. Patwalia, Sr. Adv.
Mr. Arjun Garg, AOR
Mr. Saaransh Shukla, Adv.
Mr. Ravi Kumar Tomar, AOR
Mr. Jose Abraham, AOR
Mr. D. Mahesh Babu, AOR
Mr. Balaji Srinivasan, AOR
Mr. V. Mohana, Sr. Adv.
Ms. Sreepriya Nair, Adv.
M/S. V. Maheshwari & Co., AOR
Mr. Naijal Kumar P, AOR
Ms. Veera Kaul Singh, AOR
Mr. Shahrukh Ejaz, Adv.
Ms. Muskan Sehgal, Adv.
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Mr. Ganiul Hakim, Adv.
Mr. Abhishek Kukkar, Adv.
Mr. Mohit Kumar, Adv.
Mr. Indra Lal, Adv.
Ms. Neema, AOR
Mr. Avadh Bihari Kaushik, AOR
Mr. Surjendu Sankar Das, AOR
Mr. Ronak Karanpuria, AOR
Mr. D. K. Devesh, AOR
Mr. C.r.jaya Sukin, Adv.
Ms. Divya Mishra, Adv.
Ms. Yashika Anand, Adv.
Ms. Priya Rani, Adv.
Mr. Gajendiran G, Adv.
Mrs. Suresh Kumari, Adv.
Mr. Narender Kumar Verma, AOR
Mr. Rishi Matoliya, AOR
Mr. Nikhil Kumar Singh, Adv.
Mr. Kshitish Bikarmia, Adv.
Mr. Raghuveer Pujari, Adv.
Ms. Sumati Sharma, Adv.
Ms. Pragati Neekhra, AOR
Mr. Vijay Kumar, AOR
Mr. Ashwani Garg, Adv.
Mrs. Aishwarya Bhati, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Pranay Ranjan, Adv.
Mr. Rajeev Ranjan, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. T S Sabarish, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Sanjay Kr Tyagi, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Rajesh Kumar Singh, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Rajat Nair, Adv.
Mr. Annam Venkatesh, Adv.
Mr. R. R. Rajesh, Adv.
Mr. Padmesh Mishra, Adv.
Mr. G. S. Makker(aor), Adv.
Mr. Abhay Pratap, Adv.
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Mr. Ajit Kumar Ekka, AOR
Mr. Sanjeev Kumar, Adv.
Mr. Siddhant Sharma, AOR
Mr. S.j.amith, Adv.
Mr. Purushottam Sharma Tripathi, AOR
Mr. S.jayadevanna, Adv.
Ms. Vani Vyas, Adv.
Mr. Prakhar Singh, Adv.
Mr. Ranjit Kumar, Ac, Sr. Adv.
Mr. Shadan Farasat, Ac, Sr. Adv.
Ms. Nupur Kumar, AOR
Mr. Arkaprava dass, Adv.
Ms. Christi Jain, AOR
Mr. Vikas Singh Jangra, AOR
Mr. Pratap Shanker, Adv.
Mr. Ankit Kumar, Adv.
Ms. Shilpi Shrivastava, Adv.
Mr. Manoj Kumar Tyagi, Adv.
Mr. Swetank Shantanu, AOR
Mr. Abhinav Mukerji, Sr. Adv.
Ms. Anne Mathew, AOR
Mr. Jayant Mohan, AOR
Ms. Adya Shree Dutta, Adv.
Ms. Dorjee Ongmu Lachungpa, Adv.
Mr. Vivek Jain, AOR
Ms. Pallavi Pratap, AOR
Mr. C. Solomon, AOR
Ms. Ameyavikrama Thanvi , AOR
Mr. Ashutosh Dubey, AOR
Ms. Rajshri A Dubey, Adv.
Mrs. Aruna Gupta, Adv.
Mr. Ramesh Alanki, Adv.
Mr. Sayed Ahmed Naqvi, Adv.
Mr. N Manga Shree, Adv.
Mr. G Kuleshwara Reddy, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Sumant Khan, Adv.
Mr. Rishabh Bhardwaj, Adv.
Mr. Praveen Kumar, Adv.
Mr. Rakesh Mishra, AOR
Ms. Jyoti Mendiratta, AOR
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Mr. Anish Venkatesh Bindlish, Adv.
Ms. Bhavya Sharma, Adv.
Mr. Vaidushya Parth, Adv.
Mr. Shishir Verma, Adv.
Mr. Shivam Shivhare, Adv.
Ms. Neha Rai, AOR
Mr. Prakash Kumar Singh, AOR
Ms. Garima Bajaj, AOR
Mr. Ajay Kumar Singh, AOR
Mr. Dr. Rajeev Sharma, AOR
Mr. S. Gowthaman, AOR
Mr. Anshuman Srivastava, AOR
Ms. Tatini Basu, AOR
Mr. Ashish Yadav, AOR
M/S. Vimalpani & Co., AOR
Mr. Vikash Singh, AOR
Mr. Zulfiqar Ali Khan, AOR
Mr. Mohd Israr Khan, Adv.
Mr. M. Veeraragavan, AOR
Mr. Satyendra Kumar, AOR
Mr. Ravi Sharma, Adv.
Ms. Roop Paul, Adv.
Mr. Parveen Paul, Adv.
Mr. Rahul Kumar, Adv.
Mr. Shivam Birt, Adv.
Mr. H L Chumber, Adv.
Mr. Saransh Attri, Adv.
Ms. Kajol Aggarwal, Adv.
Ms. Anuradha Mutatkar, AOR
Mr. Ashok Mathur, AOR
Mr. Nitin Mishra, AOR
Ms. Mitali Gupta, Adv.
M/S. Ksn & Co., AOR
Mr. Abhishek Saket, Adv.
Ms. Shahana Farah, Adv.
Mr. Kumar Mihir, AOR
Mr. T. Mahipal, AOR
Mr. Rishabh Singhle, Adv.
Mr. Dilraj Singh Bhinder, Adv.
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Mr. Sujoy Chatterjee, AOR
Mr. Ramandeep Singh, Adv.
Ms. Tina Garg, AOR
Mr. Rajive Bhalla, Sr. Adv.
Mr. Shubham Bhalla, AOR
Ms. Ragini Sharma, Adv.
Mr. Yash, Adv.
Ms. Neha Verma, Adv.
Mr. Rohit Pandey, Adv.
Mr. Alex Noel Dass, Adv.
Mr. Kamal Joshi, Adv.
Mr. Rajendra D. Anbhule, AOR
Mr. Shekhar G Devasa, Sr. Adv.
Mr. Rajendra Anbhule, Adv.
Mr. Anjan Datta, Adv.
Mr. Rahul Sethi, Adv.
Mr. Shashibhushan Nagar, Adv.
Mrs. Rekha Chaudhary, Adv.
Mr. Rishabh Bhardwaj, Adv.
Mr. Raghavendra Pratap Singh, AOR
Mr. Sanjeev Menon, Adv.
Mr. Anant Mann, AOR
Mr. Ajay Pal, AOR
Ms. Pratibha Jain, AOR
Ms. Manju Jetley, AOR
Mr. Upendra Pratap Singh, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Tungesh, AOR
Mr. Kaushik Poddar, AOR
Mr. Krishnamohan K., AOR
Mrs. Prerna Jain Kala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Mr. Shadan Farasat, learned Amicus Curiae, has handed over a list of sets of applications, where the applicants questioned the recommendations of Mr. R.S. Virk, District Judge (Retd.), as 15 accepted by Justice R.M.Lodha Committee.
2. The list is attached with this Record of Proceeding.
3. The Category ‘A’ sets of applications are covered by the order passed by this Court on 12.11.2025 and are, accordingly, allowed in terms of the abovementioned order.
4. Regarding Category ‘B’, containing sets of 95 applications, the objections only on the question as to whether the land belongs to the applicants or to the PACL, will be considered on the next date of hearing i.e. on 05.02.2026 at 02.00 PM.
5. The learned Amici will identify and give the list of 15 sets of such applications chronologically from Category ‘B’ to the Registry within three days.
6. The Registry shall list the sets of 15 such applications on 05.02.2026 for orders at 02.00 PM.
7. The learned counsel appearing in those 15 sets of applications will forward to the learned Amici and SEBI a short list of dates, including their submissions, not exceeding two pages each.
8. The AORs assisting the learned Amici shall inform the concerned Advocates, whose applications are to be listed, at least five days in advance.
9. The first set of 15 applications shall be put on the Website of SEBI within three days.
(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 13301 OF 2015 IN THE MATTER OF: -
Subrata Bhattacharya … APPELLANT VERSUS Securities and Exchange Board of India & Ors. … RESPONDENTS A. Applications seeking affirmation of recommendations by Mr. R.S Virk, learned District Judge (Retd.)/Committee headed by Mr. Justice (Retd.) RM Lodha S.I. I. A. No. Directions sought AOR Name No.
1. a. 269750 of 2025 Release of property from the list S. Gowthaman (Application for in I.A. No.10 of 2016 in Civil Directions) Appeal No. 13301 of 2015 pending before this Hon’ble Court order dated 25.7.2016 b. 269751 of 2025 Implead the applicant in Civil (Application for Appeal No. 13301 of 2015 Impleadment) Pending before this Hon’ble Court as Applicant
2. a. 269751 of 2025 Allow the present application Ajit Kumar Ekka (Application for confirming the order passed by Impleadment) the Virk Committee so that the land in question can be removed from attachment.
3. a. 121669/2020 Affirmation of order dated Mohini Priya 06.08.2020 passed by Mr RS Virk in File No. 715 having MR No. 11614-18
4. b. 121665/2020 with Affirmation of order dated Mohini Priya 91242/2021 06.08.2020 passed by Mr RS Virk in File No. 715 having MR No. 11614-18
5. a. IA No. Affirmation of order dated M.K Aswathi 2873/2024 20.04.2023 passed by Mr RS Virk b. IA No. 2877/2024 B. Applications seeking to challenge orders/recommendations passed by Mr. R.S Virk, learned District Judge (Retd.)/Committee headed by Mr. Justice (Retd.) RM Lodha S.I. No. I. A. No. Directions sought Applicant/ AOR
1. a. 83410 of 2025 Allow the application and implead the Privue Builders (Application for applicant herein as a party respondent Pvt. Ltd.
Impleadment) (Advocate-on-
b. 221100 of 2025 Allow the application and grant ex parte Record:- Rajendra (Application for stay on the auction proceedings scheduled D Anbhule) Directions) by the U.P. Housing Board
b) Implead the UP Housing & Development Board, through its Housing Commissioner. c. 83416 of 2025 Set aside Lodha committee’s order, permit (Application for applicant to deposit money to UP Housing Directions) Board 12/GH5 and transfer it to the applicant, rather than canceling the allotment and allow the applicant to pay PACL in equal installments.
2. a. 173151 of 2024 Implead the applicant as respondent in this G. Pushparaj (Application for Civil Appeal impleadment) (Advocate-on-
Direct SEBI to issue a “No-Objection Record:- Manju Certificate” regarding the said properties of Jetley) the Applicants so that they can be excluded from the list of attacched properties. b. 173155 of 2024 Approve the Order dated 25.1.2024 passed (Application for by Justice Virk in favor of the applicant. directions) Direct SEBI to issue a “No-Objection Certificate” regarding the said properties of the Applicants so that they can be excluded from the list of attacched properties.
3. a. 14681 of 2024 Allow the application and set aside the Ramesh Kondiba (Application for order dated 26.10.2918 and confirm the Patil Directions) Order dated 10.08.2018 passed by RS Virk so that the land in question could be (Advocate-on-
removed from the list of properties attached Record:- Ajit
by the committee. Kumar Ekka)
b. 14685 of 2024 As stated in the application
(Application
seeking
exemption from
filing official
translation)
c. 14683 of 2024
(Application
seeking
exemption from
filing certified
copy of the
order)
4. a. 14692 of Set aside the recommendations/order dated Apoorva
2024 26.10.2018 and confirm the order dated Promoters and
(Application for 10.08.2018 passed by R.S Virk Developers &
Directions) Pramod Babulal
b. 14699 of Set aside the recommendations/order dated Shah
2024 26.10.2018 and confirm the order dated
(Application for 10.08.2018 passed by R.S Virk As stated in (Advocate-on-
Directions) the application Record:- Ajit
c. 14700 of 2024
Kumar Ekka)
(Application
seeking
exemption from
filing certified
copy of the
impugned order)
d. 14701 of
2024
(Application
seeking
exemption from
filing original
translation)
5. a. 143497 of 2023 Allow the present application and set aside Shubham Pundir,
(Application for the order passed by the Virk Committee Sakshi Verma &
Directions) dated 19.05.2023 so that the land in Randhir Singh
question could be removed from the list of Verma
properties attached by the committee on issuing NOCs. (Advocate-on-
Record:- Ajit
Kumar Ekka)
6. a. 244107 of 2024 To set aside the order dated 07.02.2022 Senthil Agrofarm
(Application for passed by Learned R.S.Virk, District Judge Private Limited
Directions) (Retd) and to declare that the Property
b. 244108 of 2024 admeasuring 202.17 acres, situated at (Advocate-on-
Villages Sirugudi, Govindamangalam Record:-
Group, Sevvaipettai Panchayat, Raghunath
Rajasingamangalam Union, Sethupathy B)
Rajasingamangalam Sub-Registration
District, Tamil Nadu, is owned by the present Applicant;
b) Pass appropriate Directions to the Hon’ble Mr. Justice R.M. Lodha Committee to exclude the properties admeasuring 202.17 acres, situated at Survey No.140 and 141, Villages Sirugudi, Govindamangalam Group, Sevvaipettai Panchayat, Rajasingamangalam Union, Rajasingamangalam Sub-Registration District, Tamil Nadu which are purchased by the present Applicants vide seven separate sale deeds executed in favour of the present Applicant
7. a. 19983 of 2019 Grant permission to the Applicants to be Dinesh Kumar, (Application for impleaded as party Respondents in the Krishna and impleadment) instant appeal. Rajwanti (Advocate-on-
b. 19986 of 2019 Exemption from filing official translation of
Record:- Joel)
(Application annexures
seeking exemption
from filing official
translation of
annexures)
8. a. 147816 of 2019 Grant permission to the Applicants to be Sudesh Yadav
(Application for implead as a party respondent in the instant
impleadment) appeal (Advocate-on-
b. 147819 Release the properties as detailed out in the
Record:- Joel)
(Application application from attachment
seeking directions)
9. a. 49203 of Allow the Applicant to intervene in the Zoho Corporation
2022 matter Pvt. Ltd.
(Application for
intervention) (Advocate-on-
b. 49205 of Allow the present application with an Record:- Arjun
2022 appropriate order for delisting of the said Garg)
(Application for property from the list of attached
Directions) properties.
c. 12449 of Allow the present application, setting aside
2025 the order passed by the Virk Committee
(Application for
Directions)
Direct the PACL Committee to exclude the concerned properties Refer/transfer IA Nos. 49203 of 2022 and I.A.No. 49205 of 20222 filed by the Applicants to the Justice (Retd.) RM Lodha Committee in terms of order dated 08.08.2024 passed by the Court
10. a. 158545 of 2024 Pass appropriate directions to set aside the Sanjay Bhardwaj (Application for order passed by the Virk Committee dated & Rupesh Directions) 22.02.2024, and to declare the title of the Bhardwaj lands in question to the applicants.
(Advocate-on-
Record:- Ankit
Yadav)
11. a. 158550 of 2024 Pass appropriate directions to set aside the Narendra Singh
(Application for Order dated 14.06.2023 passed by the Virk Thakur
Directions) Committee and to declare the title of the
b. 158553 of 2024 land to the applicant. (Advocate-on-
Record:- Ankit
Yadav)
12. a. 170317 of 2021 Allow the present application for Amun Solar
(Application for intervention by the Applicant. Farms Limited
intervention)
b. 170318 of 2021 Allow the present application and set aside
(Advocate-on-
(Application for the Impugned Order passed by the Virk
Record:- Syed
Directions) Committee.
Jafar Alam)
Issue directions to relevant authorities to pass a “No Objection Certificate” Issue directions to the Justice Lodha Committee and/or other relevant authority/department to delist the Property from the PACL Properties List
13. a. 50068 of 2018 Set aside the order dated 24.01.2018 passed Madhu Sudhan (Application for by R.S Virk Directions) (Advocate-on-
b. 50070 of 2018 Stay the sale/sale/sale of property
Record:- Ashish
(Application for meausring to an extent of 5 acres situated at
Yadav)
stay of Sanna, Amanikere Village, Kasaba Hobli,
sale/auction/attach Karnataka
(Advocate-on-
ment of scheduled
Record:- Priya
property)
Aristotle)
c. 53400 of 2024 Set aside the order dated 24.08.2023 passed
(Application for by the Virk Committee
Directions)
d. 53771 of 2024 Stay the auction/sale/attachment etc., of the
(Application for schedule property of Anneshawara village,
stay) Kasaba Hobli, Karnataka;
14. a. 203511 of 2025 Set aside the order passed by the Virk Bhagyashree
(Application for Committee Buildtech Pvt.
Set aside the order passed by the Lodha Directions) Ltd.
Committee Direct that the applicants properties cannot (Advocate-on-
be auctioned Restrain the Lodha Committee from issuing Record:- Anu any sale certificates for the concerned Shrivastava) property.
Direct interim status quo.
15. a. 35796 of 2021 Permit the Applicant to be impleaded as a K.N. Balaji (Application for party Respondent impleadment) (Advocate-on-
b. 35800 of 2021 a) Allow the present application; and b) Set Record:-
(Application for aside the order dated 03/12/2020 in File No. Madhusmita Directions) 742 MR Nos. 11808-16 to 11810-16 on the Bora) c. 85496 of 2021 file of Shri. R.S. Virk, District Judge (Application for (Retd.) and uphold the objection of the permission to Applicant in respect of the property owned file addl.
by the Applicant and order removal of the documents) properties from the auction list.
d. 85496 of 2021 Permit the Applicant to produce Annexure
in I.A. 35800 of A-1 to A-14 as additional documents
2021
(Application for
permission to
file additional
documents)
16. a. 189566 of 2025 Allow the present Application and permit Mohit Aggarwal
(Application for the Applicant to intervene & Ors.
Intervention)
b. 189575 of 2025 Set aside the recommendations contained in
(Advocate-on-
(Application for the order dated 05.02.2020
Record:- Abhay
Directions) and order dated 24.12.2020 and direct the
Pratap Singh)
Nodal officer of the Committee to provide all pleadings and documents filed before Sh. R.S. Virk in File No. 695 and File No. 749. c. 189576 of 2025 Further to grant interim stay of auction of (Application for the lands purchased by the Exemption applicant i.e. the Property in Question.
from filing
original
translation from
the documents)
As mentioned in the application.
17. a. 72161 of 2021 Set aside the recommendations contained in N.Ravichandran (Applications the order dated 05.11.2020 and order Dated for Directions) 29.12.2020 and grant an interim stay on the (Advocate-on-
auction of the lands purchased by the Record:- M/s.
Applicant KSN & Co.)
18. a. 106459 of 2023 Allow the present Application and permit Suvarnabhoomi
(Application for the Applicant to intervene Enterprises Pvt.
Intervention) Ltd
b. 106463 of 2023 Set aside the “Recommendation” vide
(Application for Order dated 03.03.2023 passed by the Ld.
(Advocate-on-
Directions) District Judge; Pass an Order granting ad-
Record:- Sujoy
interim Stay of the auction of the lands of Chatterjee) an extent of 16 Acres and 68 cents
19. a. 108477 of 2023 Allow the present Application and permit Christy Quality (Application for the Applicant to intervene Foods Pvt. Ltd. Intervention) b. 108478 of 2023 Set aside the “Recommendation” vide (Advocate-on-
(Application for Order dated 02.03.2023 passed bythe Ld.
Record:- Sujoy
Directions) District Judge (Retd.) in File No. 1012;
Chatterjee)
Pass an Order granting ad-interim Stay of the auction of the lands of an extent of 58 Acres and 95 cents
20. a. 112246 of 2023 Allow the present Application and permit Bloom Cuisines (Application for the Applicant to intervene. Pvt. Ltd. Intervention) b. 112247 of 2023 Set aside the “Recommendation” vide (Advocate-on-
(Application for Order dated 02.03.2023 passed by the Ld.
Record:- Sujoy
Directions) District Judge (Retd.) in File No. 1014;
Chatterjee)
Pass an Order granting ad-interim Stay of the auction of the lands of an extent of 16 Acres and 68 cents
21. a. 112361 of 2023 Allow the present Application and permit Christy Foods (Application for the Applicant to intervene Pvt. Ltd Intervention) b. 112362 of 2023 Set aside the “Recommendation” vide (Advocate-on-
(Application for Order dated 03.03.2023 passed by the Ld.
Record:- Sujoy
Directions) District Judge (Retd.) in File No. 1009.
Chatterjee)
Pass an Order granting ad-interim Stay of the auction of the lands of an extent of 38 Acres and 63 1/2 cents.
22. a. 112368 of 2023 Allow the present Application and permit Tryme Tech (Application for the Applicant to intervene. Solutions Pvt.
Intervention) Ltd.
b. 112369 of 2023 Set aside the “Recommendation” vide
(Application for Order dated 03.03.2023 passed by the Ld.
(Advocate-on-
Directions) District Judge (Retd.) in File No. 1015;
Record:- Sujoy
Pass an Order granting ad-interim Stay of Chatterjee) the auction of the lands of the Applicant/Objector of an extent of 5 acres.
23. a. 112376 of 2023 Allow the present Application and permit Fair Deal (Application for the Applicant to intervene. Ventures Pvt. Ltd Intervention) b. 112378 of 2023 Set aside the “Recommendation” vide (Advocate-on-
(Application for Order dated 02.03.2023 passed by the Ld.
Record:- Sujoy
Directions) District Judge (Retd.) in File No. 1010;
Chatterjee)
Pass an Order granting ad-interim Stay of the auction of the lands of the Applicant/Objector of an extent of 43 Acres and 69 1⁄2 cents
24. a.112381 of 2023 Allow the present Application and permit Literacy (Application for the Applicant to intervene. Framework Pvt.
Intervention) Ltd
b. 112383 of 2023 Set aside the “Recommendation” vide
(Application for Order dated 03.03.2023 passed by the Ld.
(Advocate-on-
Directions) District Judge (Retd.) in File No. 1007;
Record:- Sujoy
Pass an Order granting ad-interim Stay of Chatterjee) the auction of the lands of the Applicant/Objector of an extent of 47 Acres and 88 cents
25. a. 118862 of 2025 Allow the present application for M/s Sunsole Solar (Application for intervention by the Applicant. Private Limited. Intervention) b. 118863 of 2025 Application seeking directions against the (Advocate-on- (Application for recommendation dated 29 February 2024 in Record:- Trilegal) Directions) Objection Petition No. 1249 and the recommendation dated 31 July 2023 in Petition No. 1028, issued by Hon’ble Shri R.S. Virk, District Judge (Retd.)] 118864 of 2025 (Application seeking exemption from filing official translated copy of the documents) As mentioned in the application.
26. a. 118923 of 2025 Allow the present application for Sunstreet Solar (Application intervention by the Applicant. Private Limited seeking Intervention) (Advocate-on-
b. 118926 of 2025 Application seeking directions against the Record:- Trilegal) (Application for recommendation dated 29 February 2024 in Directions) Objection Petition No. 1231 and the recommendation dated 31 July 2023 in Petition No. 1028, issued by Hon’ble Shri R.S. Virk, District Judge (Retd.)] c. 118928 of 2025 As mentioned in the application.
(Application
seeking
exemption from
filing official
translated copy
of the
documents)
27. a. 124496 of 2020 Allow present application with an Arun Sharma
(Application for appropriate order setting aside the order
Directions) passed by Judge Virk so that land in (Advocate-on-
question be removed from attached Record:- Manu
properties. Jetley)
28. a. 127826 of 2025 Allow the present application for M/s CSE Solar
(Application for intervention by the Applicant. Sunpark Tamil
Intervention) Nadu Private
b. 127829 of 2025 Application seeking directions against the Limited
(Application for recommendation dated 29 February 2024 in
Directions) Objection Petition No. 1232 and the
recommendation dated 31 July 2023 in (Advocate-on-
Petition No. 1028, issued by Hon’ble Shri Record:- Trilegal)
R.S. Virk, District Judge (Retd.)] c. 127831 of 2025 As mentioned in the application.
(Application
seeking
exemption from
filing official
translated copy
of the
documents)
29. a. 128010 of 2025 Allow the present application for Gokul S/o
(Application for intervention by the Applicant. Selvaraj
Intervention)
b. 128011 of 2025 Application seeking directions against the
(Advocate-on-
(Application for recommendation dated 29 February 2024 in
Record:- Trilegal)
Directions) Objection Petition No. 1248 and the
recommendation dated 31 July 2023 in Petition No. 1028, issued by Hon’ble Shri R.S. Virk, District Judge (Retd.)] c. 128012 of 2025 As mentioned in the application.
(Application
seeking
exemption from
filing official
translated copy
of the
documents)
30. a. 145323 of 2025 Allow the present application for M/s Zonrenew
(Application for intervention by the Applicant Solar Private
Intervention) Limited
b. 145324 of 2025 Application seeking directions against the
(Advocate-on-
(Application for recommendation dated 29 February 2024 in
Record:-Trilegal)
Directions) Objection Petition No. 1247 and the
recommendation dated 31 July 2023 in Petition No. 1028, issued by Hon’ble Shri R.S. Virk, District Judge (Retd.)] c. 1453325 of Application seeking exemption from filing 2025 the official translated copy of (Application for the documents Exemption)
31. a. 195264 of 2022 Permit the applicant to intervene in the Mr. Ravindra (Application for matter with regard to order passed by Mr. Shrivastava intervention) Virk b. 195260 of 2022 (a) Allow the present application with an (Advocate-on-
(Application for appropriate order setting aside the order Record:- Arjun Directions) dated 31.11.2021 passed by Sh. R.S Virk Garg) Judge (Retd.) in File No. 864 having MR No. 5479/16.
(b) Direct Pearl Infra Project Ltd. for completion of registration formalities and execution of transfer/sale deed in favour of the Applicant with respect to residential flat situated at H- 102, Pearl Gateway Towers, Plot No. 8A, Block-D, Sector-44, Noida, Dist. Gautam Budh Nagar (Uttar Pradesh).
(c) Authorize a signatory on behalf of the Company to sign the said Transfer Deed, present and admit registration thereof with the jurisdictional Sub Registrar of Assurances and sign and execute all necessary application, deeds and documents with New Okhla Industrial Development Authority for execution and registration for the said Transfer Deed.
(d) Allow the present application with an appropriate order for delisting of the said property from the list of properties attached by the committee for auction.
32. a. 211365 of 2023 Allow the present application and set aside M/s. Shubh (Application for order of Mr. RS Virk. Direct that properties Realty South Directions) of the Applicant be deleted and removed Private Limited from the encumbrance register (Advocate-on-
Record:-Asmita Singh)
33. a. 224755 of 2023 a) To set aside the order passed by Mr Virk, N. Abdulrahim (Application for and to declare the 21.11 acres were directions) proportionately divided between the three (Advocate-on-
of the legal heirs. Record:-
b) Pass appropriate order followed by the Raghunatha Lodha Committee to exclude the properties Sethupathy B) admeasuring about 21.11 acres from the list of properties allegedly owned by PACL Ltd.
34. a. 133366 of 2020 Permit the Applicant to be impleaded as a Tube Investments (Application for Party Respondent in the aforementioned of India Ltd.
Impleadment) Civil Appeal.
b. 133442 of 2020 Seeks an order directing SEBI to delist their
(Advocate-on-
(Application for property from the auction notice and to Record:-
Directions) stay/confirm the stay on their property's Dhananjay Baijal) auction, challenging Mr. Virk’s order that dismissed their objections.
35. a. 43457 of 2021 Implead the applicants as party Respondent Laxman Singh, (Application for in the Civil Appeal mentioned above. Smt. Leela Impleadment) Pokhriyal, Bijendra Singh, b. 43459 of 2021 Stay the auction of the land of Applicants as Himmat Singh (Application for per Order/recommendations dated Rana, Smt. Rakhi, Directions) 05.09.2019 of Hon’ble Shri R.S. Virk, Sh. Prem Singh, District Judge (Retd.) in the matter of Smt. Kalpeshwari PACL Ltd. in File No. 668 ; and set aside Navani.
the Order/ recommendations dated 05.09.2019 of Hon’ble Shri R.S. Virk, (Advocate-on-
District Judge (Retd.) in the matter of Record:- Swetank PACL Ltd. in File No. 668 and also the Shantanu) attachment Order(s) pertaining to the properties belonging to the Applicants/Objectors and release their respective properties with construction, if any, therein, in favour of the Applicants/Objectors respectively
36. a.48787 of 2021 Implead the applicants as party Respondent Sh. Vinod Kumar (Application for in the Civil Appeal mentioned above. Goel, Digambar Impleadment) Singh Chauhan, b. 48796 of Stay the auction of the land of Applicants as Smt. Sarwati Devi 2021 per R.S. Virk, District Judge (Retd.) in the Nautiyal.
(Application for matter of PACL Ltd. in File No. 669; and Directions) set aside the Order/ recommendations dated (Advocate-on-
05.09.2019 of Hon’ble Shri R.S. Virk, Record:- Swetank District Judge (Retd.) in the matter of Shantanu) PACL Ltd. in File No. 669 and also the attachment Order(s) pertaining to the properties belonging to the Applicants/Objectors and release their respective properties with construction, if any, therein, in favour of the Applicants/Objectors respectively
37. a. I.A. Number Allow the present application and implead Santosh Not Mentioned the Applicant, Santosh Hanumantrao Hanumantrao (Application for Kadam, as a party petitioner in the above Kadam Impleadment) Civil Appeal.
(Advocate-on-
Record:- Amol B. Karande) Direct the delisting of the property Gat No. 421 from the list of attached PACL properties and quash the order dated 23.03.2018 of the Virk Committee qua the said property
38. a. 25883 of 2024 Allow the present Application and permit KMK Developers (Application for the applicant to intervene in the present Intervention) proceedings in the civil appeal. (Advocate-on- b. 224363 of 2024 Directions for Shri R.S. Virk to rectify the Record:- Garima (Application for Report dated 3.8.2024 by Directions) removing/deleting their objection petitions Jain) from Annexure-A. They also seek direction for the Justice (Retd.) R.M. Lodha Committee to treat their objection petitions separately and distinctly from the other petitions listed in Annexure-A. c. 25887 of 2024 Set aside Mr Virk’s order, grant an ad- (Application for interim ex parte stay of the order and of the Directions) auction concerning subject lands, issue appropriate instructions to SEBI to release properties from the PACL auction list and issue NOC wrt the subject property.
39. a. 72774 of 2024 To permit the applicant to be impleaded as S. Jayakumar (Application for a party respondent in the Civil Appeal.
Impleadment) (Advocate-on-
b. 72775 of 2024 A) Set aside the order dated 14.7.2023
Record:- Vijay
(Application for passed by Shri R. S.Virk, District Judge
Kumar)
Directions) (Retd.) in File Nos. 1049;
B) Direct the appropriate authorities to release the Survey number 559/18 in Unnankulam village, Nanguneri Tehsil, Tirunelveli District, Tamil Nadu, from the auction list of PACL properties in Tamil Nadu, released by Hon'ble Supreme court.
C) Not to create third party rights in respect of the applicants schedule properties as mentioned in File Nos. 1049
40. a. I.A. Number not Allow the Applicants to intervene in Civil Vishal Thakur & mentioned Appeal Anr.
(Application for
Intervention) (Advocate-on-
b. 60237 of 2024 Stay on the order passed by Mr. Virk in and
Record:-Parveen
(Application for ex- a stay on auction/sale of subject properties Kumar) parte stay) until their intervention application is decided.
c.60237 of 2024 Allow the present application for placing on (Application for record additional documents A5-A11.
permission to file additional documents)
41. a. IA Number not Allow the applicants to be impleaded as Nathulal Agarwal mentioned party respondents.
(Application for
Impleadment)
b. IA Number not Set aside the order dated 24.10.2014 passed
mentioned by Naib Tehsildar Bamori to make entry of
(Application for non-transferrable property.
Directions)
Direct the Revenue land Record to remover the entry of non-transferrable from the land records.
42. a. 80826 of 2018 Direct the Respondent to de-list the subject Mohit Paul (Application for property being bearing plot no. 28, Sector Directions) 10, Dwarka, New Delhi from the list of properties as one of the PACL’s properties attached by the Hon’ble Mr. Justice R.M. Lodha Committee for sale;
43. a. 8663 of 2018 a. Direct the registration authorities to Christi Jain (Application for register the further sale made by the Directions) applicant, or b. Direct the CBI to issue NOC in favour of the applicant which could be presented by him before the registration authorities so that there is no hindrance in dealing with the same; and c. Direct the Hon’ble Committee to return the original title deeds of the property which are deposited by the CBI with the committee who is now the recorded owner of the property.
44. a. 8666 of 2018 a. Direct the registration authorities to Christi Jain (Application for register the further sale made by the Directions) applicant, or b. Direct the CBI to issue NOC in favour of the applicant which could be presented by him before the registration authorities so that there is no hindrance in dealing with the same; and c. Direct the Hon’ble Committee to return the original title deeds of the property which are deposited by the CBI with the committee who is now the recorded owner of the property.
45. a. 107605 of 2019 a. To stay the order dared 9.10.2019 passed Ajay Kumar (Application for in RP vide file no. 548 for review of order Singh Clarification/Direct dated 21.02.2018 in file no 377 passed by ions) Shri R.S Virk b. To release the land of applicants i.e. Khasra No(s) 821(2-12)822 (4-0) 823 (4-0) 824 (5-2) attached vide M.R No. 24961/16 by the Lodha Committee from the auction proceedings.
46. a. 151743 of 2019 Objections to order of Shri R.S. Virk, Atishi Dipankar (Application for District Judge (Retd.), dated 22.03.2018. Directions)
47. a. 151745 of 2019 a) Set aside order dated 22.10.2018 passed Atishi Dipankar (Application for in claim petitions file No. 576 and order Directions) dated 27.02.2019, passed in the Review Petition File No. 629 by the Committee b. 151756 of 2019 appointed by SEBI.
b) Direct the Respondent SEBI to delist the property of the Applicant Company as detailed in para 9 above, from the auction list published by the Respondent.
48. a. 147819 of 2019 Objections to order dated 21.03.2018 Joel (Application passed by Shri R.S. Virk, District Judge, Exemption from (Retd.).
filing official
translation)
49. a. 19984 of 2019 Objections to common order dated Joel
15.10.2018 passed by Shri R.S. Virk, (Application for District Judge, (Retd.). Directions)
50. 66425 of 2019 Grant Ad-Interim ex-parte stay of operation Ajay Kumar (Application for of the order 09.10.2018 passed in Review Singh intervention) Petition Vide File No.548 for review of order dated 21.02.2018 in File No. 377 passed by Shri. R.S. Virk, District Judge (Retd.) appointed to hear objections/ representations in the matter of PACL Ltd.by Justice (Retd.) R.M Lodha committee (In the matter of PACL. Ltd) constituted by SEBI in terms of order dated 02.02.2016 by this Hon’ble Court, whereby the Ld. Lodha Committee dismissed the review petition by the applicants/intervenors.
51. a. 27507 of 2021 Setting aside of recommendations/ order Surjendu Sankar b. 27531 of 2021 dated 20.01.2021 passed by Shri R.S. Virk, Das (Application for District Judge (Retd.) in File No.802 impleadment) c. 27538 of 2021 (Application seeking stay)
52. a. 3929 of 2021 (a) Allow the Applicants No.1 to 18 to Soayib Qureshi b.3931 of 2021 intervene in the captioned matter; (b) Set (Application aside the final seeking exemption from filing Original (b) Set aside the final impugned order dated Translation) 16.11.2020 passed by the Learned Commission to the extent it fails to uphold the title and ownership of the Applicants to the 13 flats and direct the deletion of said Flats from the list of properties proposed to be auctioned vide notice dated 06.02.2020; and
(c) In the meanwhile, till the present application is decided stay the auction of said flat.
53. a. 42490 of 2020 Allow this Application fined against Anis Ahmed order/recommendation dated 23.12.2019 as Khan passed in M.R. No. 20198/16 by R.S. Virk District Judge and set aside the impugned order/recommendations and so also the attachment order pertaining to the property belonging to the Applicant under attachment M.R. No. 20198/16, and release the property with construction therein.
54. a. 72158 of 2021 a) Set aside the 'recommendation' contained KSN & Co.
in the order dated 03.09.2020 passed by Sh. R.S. Virk, District Judge (Retd.) in File Nos. 700 and the order dated 17.12.2020 passed by him in File No. 798;
b) pass an order granting interim stay of auction of the land of an extent of 1.01 acres comprised in New Resurvey No. 82/3A (as per Patta No.1163) situate at No.38, Samanatham Village, Madurai South Taluk, Madurai District, Tamil Nadu.
55. a. 36898 of 2021 a) Allow the Application and set-aside the Farhat Jahan order dated 26.11.2020 passed by Shri R.S. Rehmani Virk, Ld. District Judge (Retd.) in the matter of PACL Ltd. in File No. 751.
b) Allow the application and set aside the order dated 25.01.2021 passed by Shri R.S. Virk, Ld. District Judge (Retd.) in the matter of PACL Ltd. in File No.828.
c) Allow the application and issue directions to the Hon’ble Justice (Retd.) R.M. Lodha Committee to remove the LINK/ Old Documents of the properties mentioned in para No. 12 hereinabove from the list of properties recommended for Auction by the Committee.
56. 87577 of 2021 (a) Set aside the recommendation made by Mohini Priya Shri R S Virk vide order dated 22.12.2020 by which the objection filed by the Applicants against the stay on execution of title deeds on their property (bearing Khasra No. 320/170, 328/197 and 329/258 having area 13.04 hectares in village Akadiyawala, Tehsil & District Bikaner, Rajasthan) was dismissed without taking into consideration the facts and established position of law; and
(b) Issue no objection certificate qua the said properties to the Applicants
57. a. 84559 of 2021 (a) Pass appropriate directions to the Pai Amit (Application for Hon’ble Mr. Justice R.M. Lodha Directions) Committee to exclude the property bearing b. 84557 of 2021 M.R. No.4218-15 Site No.5AC712, Block (Application for No.1, Henmur, Banaswadi Road Exclusion, intervention) Bengaluru from the list of PACL which are to be auctioned.
58. a. 66973 of 2018 a) Pass appropriate orders requesting Somiran Sharma (Application for Hon’ble Justice Lodha Committee to Directions) consider the prayer made application being file No. 146/8 and IA No. 132726/2017 and Applicant - submit a report in terms of order dated Vismaya Ventures passed by this Hon’ble court on 23.02.2018 India Pvt. Ltd. in CA No. 13301 of 2015
59. a. 47351/2020 Pass an order staying the auction of the Hetu Arora Sethi (Application for property comprised in survey No. 50/3A directions) situated in Begur Hobli which is subject b. 47346/2020 matter of Sale deed dated 20.04.2010 vide (Application for MR No. 250831/16 till the disposal of OS impleadment) NO. 26334/2018 pending before the City Civil Court, Bangalore and RFA NO. 556/2011 and RFA CROB NO. 13/2011.
60. a. 75741 of 2020 Allow the application and direct the Gp. Capt. Karan b. 75743 of 2020 Respondents herein to delist the property of Singh Bhati (exemption from the Applicant, i.e. 74 Bighas and 16 biswas filing O.T.) comprised of khasra no.789, situated at c. 75745 of 2020 Village Khetasar in Tehsil Pokhran of (exemption from District Jaisalmer, Rajasthan, shown and filing affidavit) attached on www.auctionpacl.com by the Hon’ble Lodha Committee
61. a. 82617 of 2021 Set aside the Impugned order dated Arunava (Application for 14.10.2020 passed by Sh. R.S. Virk, Ld. Mukherjee Directions) District Judge (Retd.) and also the b. 27817 of 2021 attachment order pertaining to the (Application for properties belonging to the Applicants intervention) under attachment in the corresponding MR c.82611 of 2021 Numbers and release the properties of the (Application for Applicants respectively in Khasra No. 479, permission to file 480, 484, 485 and Khasra No. 1/861 additional situated at village Bhainsara Tehsil Pokaran documents) (presently Bhaniyana), District Jaisalmer, d.82613 of 2021 Rajasthan.
(Application for
exemption from Allow Discharge of Advocate-on-Record
filing O.T.) Sh. Arunava Mukherjee (AOR Code 2626)
e. 296397 of 2024 in IA No. 27817/2021, IA No.82611/2021,
(Application for IA No. 82613/2021, IA No. 82617/2021,
Discharge of AOR) and IA No. 112168/2022 in Civil Appeal
No. 13301 of 2015
62. a. 44407 of 2019 Direct the Respondent – SEBI to delist the Atishi Dipankar
(Application for properties of the Applicant Society as
direction) detailed in para 5 above, from the auction
b. 44406/2019 list published by the Respondent.
(Application for
Impleadment)
c. 69058/2024
(Application for
early hearing)
63. a. 157285 of 2021 Allow this application and reject the order Kumar Mihir
(Application for dated 23.12.2020 read with the Order dated
direction) 27.08.2021 passed by Shri R.K. Virk,
b.157281 of 2021 District Judge (retd) with respect to the
(Application for Land of the Applicant measuring 2 acres
impleadment) and 19 guntas situated in Survey No.167/1
c. 131293 of 2022 situated at Village Sanne Amanikere,
(Application for Kasaba Hobil, Devanahalli Taluk, Mandya
permission to file District, Karnataka. Issue suitable
additional directions to Hon’ble Mr. Justice R.M.
documents on Lodha Committee to remove the Land of
record) the Applicant measuring 2acres and 19
guntas situated in survey No.167/1 Situated at Village Sanne Amanikere, Kasaba Hobil, Devanahalli Taluk, Mandya District, Karnataka from the list of properties put on Auction
64. a. 115854 of 2021 (a) Pass appropriate directions to the Jaikriti S. Jadega b.115849 of 2021 Hon’ble Mr. Justice R.M. Lodha (Application for Committee to exclude the properties Intervention) admeasuring Ac.5-05, 2-35 and 2.13 Guntas situtated at Serial Nos.137, 100 & 136 respectively, Pipri Village, Mudhole Mandal, Nirmal District, Telangana from the list of PACL which are to be auctioned.
(b) Pass appropriate directions to the Hon’ble Mr. Justice R.M. Lodha Committee and/or any other competent court to decide the right, interest and title of the Applicant herein over the properties admeasuring Ac5-05, 2-35 and 2.13 guntas situated at Serial Nos.137, 100 & 136 respectively, Pipri Village, Mudhole Mandal, Nirmal District, Telangana on the basis of registered sale deeds dated 08.05.2017 and 28.12.2017.
65. a. 142415 of 2021 (a) Allow the present application and set Raj Kishor (objection to the aside the impugned orders Choudhary order /recommendations dated 08.09.2020 and recommendation of 18.01.2021 in File No.712 titled as “Nimay the Hon’ble RS Sadhukhan Vs. PACL Ltd.” by the Hon’ble Virk Retd Judge in Shri R.S. Virk, District Judge (Retd.) in the the matter of PACL matter of PACL Ltd. in the ends of justice. Ltd)
66. a. 14163/2022 Direct the C.B.I./Justice Lodha Committee Tungesh b. 35536/2022 or any other appropriate authority to release the documents pertaining to land situated in Applicant:
Khasra No. 53JH situated at Bhanwala, Ashwani Kumar Panchwadun, Dehradun, Uttarakhand own & Anr. and possessed by the Applicant and his brother.
67. a. 16307 of 2022 Direct the CBI/Justice Lodha Committee or Tungesh (Application any other appropriate authority to release seeking directions) the documents pertaining to land situated in b. 35537/2022 Khasra No. 119KA situated at Bhanwala, Applicant: Ms. (Application Vikas Nagar, Dehradun, Uttarakhand own Astha Parmar seeking and possessed by the purchaser. intervention)
68. a. 29715 of 2022 (a) Set aside the recommendations made Christi Jain b. 29716 of 2022 in the order dated 27.09.2021. (Exemption from (b) Direct SEBI to remove the property in filing original question to be auctioned.
translation) (c) Direct the SIT probing illegal
c. 29709 of 2022 transfers/transactions by PGF and PACL to
(Application drop the investigation with regards to the
seeking property in question from the list of
impleadment) properties.
d. 29713 of 2022
(Application
seeking exemption
from filing original
translation)
69. a. 112168/2022 (a) Allow the present Application and Arunava
remand back File Nos. 775 and 776 of the Mukherjee
Applicants herein to Sh. R.S Virk, District Judge (Retd), appointed under the Justice R.M. Lodha Committee, for reconsideration on the basis of recent discovery of the original sale deeds and having its custody/possession by the respective applicants i.e., Sh. Bhura Ram (File No.
776) and Sh. Ghewar Ram (File No. 775).
70. a. 131016 of 2022 A) Direct and set aside the order dated M.A. (Application for 14.06.2022 passed by Shri R.S. Virk, Chinnasamy directions) District Judge (Retd.) in File Nos.888. b. 131020 of 2022 c. 131035 of 2022 B) Direct the appropriate authorities to release the Applicant’s property from the list of properties attached in the matter of PACL Ltd.
C) Not to create third party rights in respect of the Applicants schedule of properties included in File No.888.
71. a. 142496 of 2022 A) Allow the present application and pass Azmat Hayat b. 142494 of 2022 an Amanullah (Application for Order quashing/setting aside the impugned Intervention) Order dated 24.04.2019 passed by Shri R.S Virk, District Judge, Retd. in File No. 612 (MR Nos. 5427/16 and 5470/16).
B) Direct SEBI and PACL Ltd. to remove commercial plot/shop No.11, Block-BK, Sector-1, Noida, Gautam Budh Nagar, Uttar Pradesh from the auction list of SEBI/PACL Ltd.
72. a. 148639 of 2022 A) Direct and set aside the order dated M.A. (Application for 12.07.2022 passed by Shri R.S. Virk, Chinnasamy directions) District Judge (Retd.) in File Nos.921 Applicant-
b. 148634 of 2022 B) Direct the appropriate authorities to stay S. Shailaja (Application for the auction of the house purchased by the Bhaskar impleadment) Applicants bearing No.1132 bounded by on East property No.1131, West by property No.1133, North by drain and south by Road, situated at 3rd stage, Gokulam, Devaraja Mohalla, Mysore.
C) To release the applicant’s property from the list of properties attached in the matter of PACL Ltd.
D) Not to create third party rights in respect of the Applicant’s schedule of properties included in File No.921
73. a. 96055 of 2022 (a) Set aside the order dated 06.05.2022 M.A. b. 96056 of 2023 passed by Shri R.S.Virk, District Judge Chinnasamy (Application (Retd.) in File Nos. 896, 897, 898, 899, seeking exemption 900, from filing Original 901, 902, 903, 904;
Translation)
c. 96052 of 2022 (b) Direct the appropriate authorities to
(Application release the applicant's property from the list
seeking of properties attached in the matter of
impleadment) PACL ltd.
(c) Not to create third party rights in respect of the applicants schedule properties as mentioned in File Nos. 896, 897, 898, 899, 900, 901, 902, 903, 904.
74. a. 2937 of 2023 (a) Set aside the order dated 28.10.2022 M.A. b. 2923 of 2023 passed by Shri R.S. Virk, District Judge Chinnasamy c. 2940 of 2023 (Retd.) in File Nos.924, 925, 926, 929.
(b) Direct the appropriate authorities to release the applicant’s property from the list of properties attached in the matter of PACL Ltd.;
(c) Not to create third party rights in respect of the Applicants schedule properties as mentioned in File Nos.924, 925, 926, 929.
75. a. 65113 of 2023 (a) Set aside the order dated 08.07.2022 M.A. b. 65105 of 2023 passed by Shri R.S.Virk, District Judge Chinnasamy c. 65115 of 2023 (Retd.) in File No. 908
(b) Direct the appropriate authorities to release the applicant's property from the list of properties attached in the matter of PACL ltd.
(c) Not to auction and create any third party rights in respect of the subject properties as mentioned in File No.908.
76. a. 116190 of 2023 (a) Set aside the Order dated 12.08.22 Krishnamohan K. (Application for passed by Ld. Shri R.S. Virk, District Judge directions) (Retd.) in File No. 919 on 28.02.2022. b. 116188 of 2023
(b) Direct the Respondent No.1 to remove the land belonging to Applicants in Mukkuttamalai Village, Sankarankavil Taluk, Tirunelveli District, Tamil Nadu, purchased via Sale Deeds No. 2210/15, 2211/15, 2212/15 & 2213/15 on 27.03.15 from the list of properties of PACL as listed on its website.
(c) Confirm the title of the Applicants to the subject lands purchased via Sale Deeds No. 2210/15, 2211/15, 2212/15 & 2213/15 on 27.03.15 in Mukkuttamalai Village, Sankarankavil Taluk, Tirunelveli District, Tamil Nadu and put the Applicants back into possession of the same.
77. a. 211365 of 2023 (a) Allow the present application and set Asmita Singh aside order dated 31.07.2023 of Mr. RS Virk, District Judge (Retd.) in Objection Petition No.1028.
(b) Direct that properties of the Applicant as mentioned in Para.3 of the order dated 31.07.2023 of Mr. RS Virk, District Judge (Retd.) in Objection Petition No.1028 be deleted and removed from the encumbrance register maintained by the Committee;
78. a. 224709 of 2023 (i) Allow the present Application and stay Tina Garg b. 224710 of 2023 the auction of the land of Applicant as per (Application Order/recommendations dated 09.02.2023 seeking exemption of Hon’ble Shri R.S. Virk, District Judge from original (Retd.) in the matter of PACL Ltd. in translation) File No.993;
c. 101491 of 2024 (Application for (ii) SET ASIDE the amendment of IA) Order/recommendations dated 09.02.2023 of Shri R.S. Virk, District Judge (Retd.) in the matter of PACL Ltd. in File No. 993 and also the attachment Order(s) pertaining to the properties belonging to the Applicant/Objector and release the House No 1118, Sector 70, SAS Nagar Mohali, Punjab along with construction, there upon, in favour of the Applicant/Objector
79. a. 118 of 2024 (a) pass appropriate orders/directions S. Ramamani b. 117 of 2024 setting aside the common order dated (Application for 29.09.2023 in File No.1061 passed by the intervention) Committee c. 119 of 2024 headed by Sh. R.S. Virk to the extent it (Application for relates to the Applicant; exemption from (b) pass appropriate orders/directions filing original releasing and delisting the Applicant’s translation) property bearing Plot No.C1-59, Nishant d. 122 of 2024 Bagh Colony, Nishant Bagh, Patiala, (Application for Punjab from the attachment order/ notice additional dated documents) 07.09.2021 passed by the Dy.
Commissioner, Patiala, Punjab.
(c) pass orders/ directions staying the operation of the said order /notice dated 07.09.2021 passed by the Dy.
Commissioner, Patiala, Punjab to the extent it includes plot No.C1-59, Nishant Bagh, Patiala, Punjab, during the pendency of the present Application.
80. a. 316 of 2024 a) pass appropriate orders/directions setting S. Ramamani b. 319 of 2024 aside the common order dated 29.09.2023 (Application for in File No.1061 passed by the Committee exemption from headed by Sh. R.S. Virk to the extent it filing original relates to the present Applicants;
translation)
c. 315 of 2024 b) pass appropriate orders/directions
(Application releasing and de-listing the property
seeking bearing
intervention) Plot No. B1-4, Nishant Bagh Colony,
Nishant Bagh, Patiala, Punjab belonging to d. 318 of 2024 the Applicants from the attachment order/2 (Application for notice dated 07.09.2021 passed by Deputy additional Commissioner, Patiala, Punjab; documents) c) pass orders/directions staying the operation of the said order /notice dated 07.09.2021 passed by the Deputy Commissioner, Patiala, Punjab to the extent it includes Plot No. B1-4, Nishant Bagh Colony, Nishant Bagh, Patiala, Punjab, during the pendency of the present application.
81. a. 1481/2024 a. Quash the recommendation cum-order Amarjit Singh (Application for dated 29.09.2023 passed by Sh. R.S. Virk Bedi directions) District Judge (Retd.), passed in File nos.
1059, 1060, 1061/2022;
b. Direct Release of properties, as mentioned and registered in favour of the Applicants (detailed supra), situated at Nishant Bagh, Village – Daun Kalan and Rurki, Tehsil & District Patiala, Punjab of the Applicants from the order of attachment and in the cases where properties are not registered to issue orders to Dhillon Properties Pvt. Ltd and M/s Dhillon Empires Pvt. Ltd to register the sold plots in the favour of Applicants where full payment has been made and NOC has been issued by Dhillon Properties Pvt. Ltd and Dhillon Empires Pvt. Ltd to the Applicants, with the Registrar/Sub-Registrar Patiala, Punjab and/or any other competent authority(ies).
82. a. 8399 of 2024 (a) Set aside the order dated 08.12.2023 C.K. Sasi b. 8397 of 2024 passed by Shri R.S. Virk, District Judge (Retd.) in File No.1165; Applicant- Ishka c. 38389 of 2024 Renewable d. 38391 of 2024 (b) Pass an Order releasing the properties of Farms Private (Application for the Objector/Applicant situated in 37 Limited additional survey numbers in Niaravi Pudhupatti documents) Village and Arungulam village in Thoothukudi District, Tamil Nadu State, mentioned in the following Schedule, from encumbrance/ attachment
(c) Pass an ad-interim stay of the operation of the Order dated 08.12.2023 passed by Shri. R.S. Virk, District Judge (Retd.) in File No. 1165
83. a. 43892 of 2024 (a) Direct the Respondents to remove the Rakesh K. (Application for scheduled properties from the attachment in Sharma directions) M.R. No.10400-18 made by the PACL b. 43893 of 2024 Committee, and in alternative Permit the (Application for Petitioner to pay100% of the sale deed exemption from value to the Respondents, in order to original translation) remove the above schedule property from the attachment.
84. a. 77176 of 2024 a. Set aside the Order dated 29.12.2023 Applicant-
b. 77248 of 2024 passed by Shri R. S. Virk, District Judge Omkara Assets (Application for (Retd.) in File No.1187 rejecting the Reconstruction impleadment) objections of the Applicant; Pvt. Ltd.
b. Release the property situated at Flat No. 1302, Shivshakti Apartment, No.- A-24. Smriti Sundervan Complex, Shastri Nagar, Churiwal Lokhandwala Road, Municipal Ward K, Andheri (W), Mumbai-400 053 from the list of PACL properties available for auction;
c. Allow the Applicant to pursue the legal remedies as may be available for recovery of the loan amounts granted to Mr. Amit Kanungo, Mrs. Usha Kanungo and Vyva Apparels (India) Private Limited d. Allow the Applicant to pursue the legal remedies with respect to the mortgaged property situated at Flat No. 1302, Shivshakti Apartment, No.-A-24 Sundervan Complex, Shastri Nagar, Lokhandwala Road, Municipal Ward K, Andheri (W), Mumbai-400053.
85. a. 46431 of 2022 (a) Reject the report of Shri R.S. Virk dated M.P. b. 46435/2022 06.01.2022 and exclude these two Parthiban (Application for properties from the list of properties owned impleadment) by PACL Ltd. and liable for sale. 46437 of 2022 47786/2022, (a) Reject the report of Shri R.S. Virk dated 47788/2022, 14.07.2023 and exclude the land in S. 47789/2022, No.517 measuring 3.35.50 Hectares at 47790/2022, unnankulam Village, Nanguneri Taluk, 77564/2024, Tirunelveli District, Tamil Nadu from the 77566/2024 list of properties owned by PACL Ltd. and 92816/2024 liable for sale (Application for Directions) (b) To direct and release the land in S. With No.517 from the list of properties 92946/2024, mentioned in the SEBI portal related to the 92949/2024, present case.
92998/2024, 92999/2024, 93013/2024, 93015/2024, 93022/2024, 93031/2024, 93096/2024, 93177/2024, 93210/2024, 93297/2024, 93298/2024, 93318/2024, 93388/2024, 93390/2024, 93403/2024, 93407/2024, 93434/2024
86. a. 160745 of 2023 a. Allow the present application and set Shravanth b. 160744 of 2023 aside Paruchuri (Application for the Order dated 27.04.2023 passed by impleadment) Justice Virk in File Number 1016; c. 160746 of 2023 (Application b. Remove the properties in question from seeking exemption the list of properties attached under the from filing original orders of the J. Lodha Committee and delist translation) them from the online auction/website, and Direct that the bearing Khata/Khasra/Survey Nos. 1/1B1, 1/1B21/1B3, 1/2, 1/1A1A, 1/1C purchased by the Applicant vide Sale Deed No. 2382 of 2018 and l/IAIA purchased vide Sale Deed No.2383 of 2018 both dated 11.06.2018 having an area of l 85.92 acres situated at village Jaminsenghalpadai, Taluk Vilathikulam District Thoothukkudi, Tamil Nadu; as the beneficiary and the rightful bonafide purchaser for value
87. a. 128046 of 2024 a) Direct and set-aside the Order dated M.A. b. 128047 of 2024 12.07.2022 passed by Shri. R.S. Virk, Chinnasamy c. 128045 of 2024 District Judge (Retd.) in File No. 1262 in respect of Sy. No. 255/2 (1.88.5 hectares);
b) To affirm the Order dated 12.07.2022 passed by Shri. R.S. Virk, District Judge (Retd.) in File No. 1262 qua the Sy. Nos. 243/1 (0.29.0 hectares), & 248/3 (1.19.5 hectares);
c) To release the Applicant’s property from the list of properties attached in the matter of PACL Ltd.
d) Not to create any third party rights in respect of the Applicant's schedule of properties described in Objection Petition File No.1262
88. a. 65908 of 2024 A) Order dated 02.12.2022 passed by the A. b. 65819 of 2024 learned Shri R.S. Virk, District Judge Lakshminaray c. 65909 of 2024 (Retd.) in File No.970 (in connection with anan d. 65910 of 2024 MR No.12801-16);
B) direct the appropriate authorities to release the applicant’s properties bearing Survey Nos.226/10, 226/2, 226/4A, 226/7,226/9,227/9, 229/3, 229/5, 231/1, 231/2C, 231/3C, 231/5C, 242/1 B', 242/2A and 240/1A3 situated at Mustakkurchi village, Kariyapatti Taluk, Virudhunagar District, Tamil Nadu from the list of properties attached in the matter of PACL Ltd.
89. a. 161495 of 2024 A) To permit the Applicant namely Century Ashok Kumar b. 161749 of 2024 Solar Projects Private Limited, Rep. Gupta II through its Director D.P. Kumaresan, to be impleaded as party Respondent in the Civil Appeal No.13301 of 2015.
90. a. 248565 of 2024 (a) Direct to the Respondents to release the Narender Kumar (Application for Petitioner properties bearing Survey Verma directions) No.2/1, 2/3, 3/2a situated at Keelakankarangulam Village, Kariappati Taluk, Virudhunagar District Tamil Nadu and Survey No.119/1, 128 situated at Melakanjirangulam Village, Kariappati Taluk, Virudunagar District Tamil Nadu from the list of properties attached in the matter of PACL Ltd. Pass an order allowing the Applicant to be impleaded as party/ Petitioner in the above Civil Appeal No.13301 of 2015.
91. a. 334795 of 2025 (a) Pass appropriate directions setting aside Applicant-
the recommendations of Shri R.S. Virk Sanchaya Land Committee vide which the objections of the and Estate Pvt. Applicant bearing File No. 1043 concerning Ltd MR Nos. 24662-16, 24663-16, 24664-16, 24666-16, 24619-16, 24625-16, 24626-16, 24627-16, 24628-16, 24629-16, 24630-16, Ashutosh 24631-16, 24632-16, 24633-16, 24634-16, Thakur , AOR 24635-16, 24636-16, 24637-16, 24638-16, 24639-16 & 24638-16
(b) Pass appropriate directions restraining the Justice R. M. Lodha Committee/ SEBI from issuing a sale certificate in favour of the successful bidder, if any, with respect to the concerning MR Nos. 24662-16, 24663- 16, 24664-16, 24666-16, 24619-16, 24625- 16, 24626-16, 24627-16, 24628-16, 24629- 16, 24630-16, 24631-16, 24632-16, 24633- 16, 24634-16, 24635-16, 24636-16, 24637- 16, 24638-16, 24639-16 & 24638-16
92. a. 2485465 of 2024 Direct the Respondents to release the Navreet Dhindsa Petitioner properties bearing survey no.2/1, 2/3, 3/2a situated at Keelankankarangulam village, Kariappati Taluk, Virudhunagar Tamil Nadu and survey no. 119/1 128 situated at Melakanjirangulam village, Kariapatti Taluk, Tamil Nadu from the list of properties attached the matter of PACL Ltd.
93. a. 249501 of 2025 a. Quash and set aside the inclusion of the Harbani Shinh (Application for Applicant’s properties, more particularly as directions) stated in para 5 of this application herein, b. 249499 from the Tender Document for E-Auction (Application for Sale of properties of PACL Ltd. dated intervention) 08/08/2025, as the same do not belong to c. 249502 of 2025 PACL Ltd.
(Application b. Declare that the Applicant is the sole and seeking exemption lawful owner of the above-mentioned from filing original properties and that the same are not liable translation) to be attached, sold, or dealt with in any manner under Section 28A of the SEBI Act, 1992 or under any order of the Hon’ble Supreme Court in the PACL matter. c. Direct SEBI and the Justice (Retd.) R.M. Lodha Committee to forthwith remove the Applicant’s properties from all auction notices, tender documents, and related sale proceedings, and ensure that no further steps are taken in respect of the said properties.
d. Stay and restrain SEBI/Hon’ble R.M. Lodha Committee from proceeding with, confirming, or in any manner finalising the auction of the properties in pursuance to Tender Document No:
JRMLC/KARN/CHAMR_1 dated
08.08.2025.
e. Direct SEBI / Hon’ble R.M. Lodha Committee to maintain status quo ante in respect of title, possession, and alienation of the said properties, so as to prevent irreparable harm to the Applicant; f. Grant an opportunity of hearing to the Applicant before initiating or continuing with any proceedings affecting the Applicant’s rights over the aforesaid properties;
g. Restrain SEBI / Hon’ble R.M. Lodha Committee or any other authority from taking any action, including attachment, auction, or sale of the Applicant’s property, without due consideration of the objections raised herein;
h. Declare that deprivation of property without lawful authority violates Article 300A of the Constitution of India and that continuation of the auction process would amount to unconstitutional expropriation;
94. 295984 of 2025 Application for impleadment - By way of Maulshree notifications dated 18.09.2025 and Pathak, AOR 24.10.2025, the Justice Lodha Committee has put up certain tranches of land for auction, including lands in the Woodsvile project, Anekal Taluk, Bangalore. The e- auction scheduled for 26.11.2025.
95. 203099 of 2025 All the applicants are members of a single Rakesh Mishra, and IA No. 203102 joint family of four real brothers, who had AOR [Akshit of 2025 purchased an agricultural land, Tyagi, Adv] admeasuring 112 acres in the year 2004 in district- Ambala (Haryana), by selling their ancestral agricultural land admeasuring 35 acres, in the adjoining district Karnal (Haryana). Objections filed with the Committee seeking stay of auction of the properties, which are not PACL.
D. INTERLOCUTORY APPLICATIONS RELATING TO THE STATE OF PUNJAB S.I. No. I. A. No. Directions Sought Applicant details AOR Name
1. a. 150822 of 2023 Intervention State of Punjab Baani Khanna b. 108531 of 2023 Direct GMADA to open a (Application for Designated Account in a Directions) Scheduled Bank and to collect balance amount from plot holders.
2. a. 80721 OF 2025 Direct Justice (Retd.) R.M. Pinnacle Self Arjun Garg (Application for Lodha Committee to duly Supporting Co- Directions) consider the Claim dated operative Welfare 03.02.2025 filed by the House Building Applicant Society pursuant to Society Ltd. Orders dated 17.10.2024 and 12.12.2024 passed by the Court in the present matter.
b. 111521 of 2025 Decide IA No. 80721 of 2025 (Application for filed by the Applicant on its own Directions) merits in the peculiar facts and circumstances pertaining to the Applicant- the Pinnacle Cooperative Welfare House Building Society Limited, Mohali, and independent of the Report dated 19.04.2025 submitted by the Justice (Retd.) R.M. Lodha Committee
3. a. 105676 of 2019 Allow the applicant to be Pearl City Mohali Aviral Kashyap (Application impleaded as party respondent Residents Welfare for in Civil Appeal 13301 of 2015 Association Impleadment) (PCMRWA) b. 83060 of 2024 Allow Applicant to file (Application to Additional Documents A-1 to A- file additional 9 documents) c. 149919 of 2025 (Application for intervention) d. 105681 of 2019 Directions to the Department of (Application Housing and Urban for Directions) Development, Punjab to complete development of Sectors 100 and 104, Mohali.
4. a. 24482 of 2018 Application for Intervention Pearl Township Aayushmaan Plot Holders Vatsyayana b. 24487 of 2018 Application to stay the auction Welfare initiated by SEBI and the Association Committee appointed by this Hon'ble Court with respect to the land at Bathinda being developed as Pearl's Township/City, Bathinda c. 24485 of 2018 i. Direct Punjab Urban Planning &. Development Authority (PUDA), Mohali and Bhatinda, BDA and State of Punjab to produce all facts and records pertaining to Pearl's Township, Bathinda.
ii. Direct these authorities to take over the project and carry out development and other works and maintenance of the Project, as well as execution and registration of Conveyance Deeds of in favour of allottees/members of the Association.
iii. Direct the above authorities to examine the records of Pearl’s Township, Bathinda, as furnished by the Company to the Hon’ble Committee, and to coordinate with the applicant Association to verify allottees’ claims and safeguard the Association’s interests in accordance with law.
iv. Direct SEBI and the Committee to exclude the land from list of action d. 149875 of 2024 i. Direct the State Government of Punjab and / or the Bhatinda Development Authority to take over the project of Pearl’s Township, Bathinda and complete the Internal development Works and carry out all works and functions necessary for development and maintenance of the Township including execution and registration of Conveyance Deeds of respective plots/flats in favour of the allottees/members of the applicant Association;
ii. Direct the State Government of Punjab and / or the Bhatinda Development Authority to open a designated bank account in a scheduled bank and to collect balance amount from plot holders for carrying out internal development works of the Project;
iii. Direct the Bhatinda Development Authority to call tenders for completion of Internal Development Works of the Project and to carry out development;
iv. After completion of development works, direct Chief Administrator, Bhatinda Development Authority to issue Completion Certificate to Pearls Township Plot Holders Welfare Association;
v. After Completion Certificate is issued by Chief Administrator, Bhatinda Development Authority, permit the Pearls Township Plot Holders Welfare Association to apply and obtain Registration Certificate for this project from Real Estate Regulatory Authority, Punjab, if required;
vi. Direct the Estate Officer, Bhatinda Development Authority to execute sale deeds approve Building Plans of plots and issue Completion Certificate of plots in favour of respective allottees.
5. a. 114869 of 2025 Application for Impleadment KLV Builders & Chritarth Palli and directions. Developers Pvt.
Ltd.
The Applicant was a bulk allottee, having been granted the plots in 2010 by PACL Ltd.
for the sole purpose of construction and onward sale.
Despite payment of over ₹4.34 crores and successful construction over the plots at an additional cost of ₹6.57 crores, the plots remain unregistered due to a subsequent freeze on PACL’s accounts and judicial directions. The Lodha Committee has erroneously categorized the Applicant’s plots under Category III eligible only for refund, completely disregarding the commercial nature of the transaction and the Applicant’s substantial investment.
1. Necessary Directions be passed in order to execute the sale deeds for the plots (classified under Category III) and register the same in the name of the Deponent after accepting the amount falling due from the Deponent.
2. Pass necessary Directions to set aside the illegal classifications created by the Lodha Committee without due regard to the nature, purpose, and performance of the underlying transaction or testing the readiness and willingness of the allottees; and in the alternative.
3. Set aside the recommendations for classifications by the Lodha Committee and consequently allow the Applicant to file objections to the Lodha Committee report in order to place the relevant facts on record for recategorization of the plots allotted to the Deponent.
6. a. IA No. Application for Intervention Mr. Navdeep Jyoti Mendiratta 302374/2025 Kumar b. IA No. 302375/2025 Application for Directions
(a) Direct the Hon’ble Justice (Retd.) R.M. Lodha Committee to consider and verify the Applicant’s claim in respect of Plot No. B-1123, Sector 104, Mohali on the basis of his registered Sale Deed dated 01.08.2013, proof of full payment, possession records, loan/NOC documents, GMADA approvals, and PIPL’s 2016 disclosure filed before the Lodha Committee (showing B-1123 as “sold”) and to categorise the Applicant under Category–I in accordance with the Committee’s criteria;
(b) Direct inclusion of the Applicant’s name and property details in the final verified database/list of Category–I owners for Mohali maintained as per the Lodha Committee Report dated 19.04.2025 under orders of this Hon’ble Court;
(c) Direct SEBI to issue a No-
Objection Certificate (NOC) recognising the Applicant’s independent ownership, enabling mutation and updating of records with GMADA and other authorities;
(d) Direct that the Applicant’s plot shall not be treated as an attachable or saleable PACL asset pending such verification;
7. 287205/2025 Application for Impleadment filed M/s. Nalwa Steel Anshuman seeking participation in sale of and Power Ltd. Srivastava properties of PACL.
8. 113578/2025 Application for Impleadment – Devinder Pal Abhinav Applicants are purchasers Rupinder Kaur Ramkrishna allottees in project Pearl City Paramjit Singh Mohali- Sector 100 and 104, Brar challenging the categorisation of Jiwan Kumar the Lodha Committee based on Bansal the amount paid.
9. a. 114957/2025 Application for Impleadment Pearls Investors V Maheshwari Welfare Trust & Co.
b. 115368/2025 Application seeking directions-
1. Allow the investors/allottees falling under Category III to make payment of the outstanding amounts pertaining to the units in the Project as per their respective agreements, and issue the Sale Certificate/NOC to the said investors/allottees, similarly to the investors/allottees falling under Category II (i.e., 11 part payment of more than 50% is received through banking channels either before or after 02.02.2016);
2. Consider the applications of the investors/allottees falling under Category IV after due verification of their documents, and allow the eligible allottees/investors to make payment of the outstanding amounts pertaining to the units in the Project as per their respective agreements, and issue the Sale Certificate/NOC to the said investors/allottees similar to the investors/allottees falling under Category II;
3. Allow the allottees to submit their documents/applications who have purchased the plots in the Project, however, failed to submit their documents to the Auditors prior to the cut-off date (i.e., 10.02.2025) as per the Second Public Notice; and
4. Waive off the condition to submit the undertaking to affirm that the said allottees/investors are not related to PACL and/or its Directors/Promoters/Agents/empl oyees and/or with its group companies. Further, the order dated July 25, 2016 passed by this Hon’ble Court, should not be made applicable to the allottees of the units/plots in the Project, as a huge amount of the investors in the Project were associated with PACL or its related companies in the capacity of directors/employees or agents, who purchased the units through their own-hard earned money.
a. 114959/2025 Application for Impleadment Pearls Investors V Maheshwari
Welfare Trust & Co.
b. 114963/2025 Application seeking directions-
1. Allow the investors/allottees falling under Category III to make payment of the outstanding amounts pertaining to the units in the Project as per their respective agreements, and issue the Sale Certificate/NOC to the said investors/allottees, similarly to the investors/allottees falling under Category II (i.e., part payment of more than 50% is received through banking channels either before or after 02.02.2016);
2. Consider the applications of the investors/allottees falling under Category IV after due verification of their documents, and allow the eligible allottees/investors to make payment of the outstanding amounts pertaining to the units in the Project as per their respective agreements, and issue the Sale Certificate/NOC to the said investors/allottees similar to the investors/allottees falling under Category II;
3. Allow the allottees to submit their documents/applications who have purchased the plots in the Project, however, failed to submit their documents to the Auditors prior to the cut-off date (i.e., 10.02.2025) as per the Second Public Notice; and
4. Waive off the condition to submit the undertaking to affirm that the said allottees/investors are not related to PACL and/or its Directors/Promoters/Agents/empl oyees and/or with its group companies. Further, the order dated July 25, 2016 passed by this Hon’ble Court, should not be made applicable to the allottees of the units/plots in the Project, as a huge amount of the investors in the Project were associated with PACL or its related companies in the capacity of directors/employees or agents, who purchased the units through their own-hard earned money.
10. a. 262825 of 2025 a) allow the present application Gurjeet Kaur & MPS Legal (Application for intervention and permit the Ors. seeking Applicants to intervene in the intervention) above-captioned matter; b. 263558 of 2025
b) Direct that the subject properties of the Applicants forming part of Category IV of the Lodha Committee Report and described in the present application, be excluded from the auction process recommended by the Hon’ble Justice (Retd.) R.M. Lodha Committee;
c) permit the Applicants to make representations and place relevant documents before the Hon’ble Justice (Retd.) RM. Lodha Committee and direct the Committee to examine and scrutinize the documentary evidence submitted by each allottee-applicant after granting them a fair and reasonable opportunity of hearing, and after due adjudication of their individual claims;
11. a. 263014 of 2025 a) allow the present application Sarvjeet Singh & (Application for intervention and permit the Ors. seeking Applicants to intervene in the intervention) above-captioned matter; b. 263572 of 2025 b) Permit the Applicants to make representations and place relevant documents before the Hon’ble Justice (Retd.) R.M. Lodha Committee and direct the Committee to examine and scrutinize the documentary evidence submitted by each allottee-applicant after granting them a fair and reasonable opportunity of hearing, and after due adjudication of their individual claims.
12. a. 303835 of 2025 a) Allow the present application Suraj Kaur & Ors. MPS Legal (Application for intervention and permit the seeking Applicants to intervene intervention) b. 303886 of 2025 b) Direct that the subject properties of the Applicants forming part of Category IV of the Lodha Committee Report and described in the present application, be excluded from the auction process recommended by the Hon’ble Justice (Retd.) R.M Lodha Committee.
c) Permit the Applicants to make representations and place relevant documents before the Hon’ble Justice (Retd.) R.M Lodha Committee and direct the Committee to examine and scrutinize the documentary evidence submitted by each allottee-applicant after granting them a fair and reasonable opportunity of hearing, and after due adjudication of their individual claims.
13. a. 303932 of 2025 a) allow the present application Malkit Singh & MPS Legal (Application for intervention and permit the Ors. seeking Applicants to intervene in the intervention) above-captioned matter; b. 303950 of 2025
b) Direct that the subject properties of the Applicants forming part of Category IV of the Lodha Committee Report and described in the present application, be excluded from the auction process recommended by the Hon’ble Justice (Retd.) R.M. Lodha Committee;
c) permit the Applicants to make representations and place relevant documents before the Hon’ble Justice (Retd.) RM. Lodha Committee and direct the Committee to examine and scrutinize the documentary evidence submitted by each allottee-applicant after granting them a fair and reasonable opportunity of hearing, and after due adjudication of their individual claims;
14. a. 303994 of 2025 a) allow the present application Vikram Sharma MPS Legal (Application for intervention and permit the seeking Applicants to intervene in the intervention) above-captioned matter; b. 304002 of 2025
b) Direct that the subject properties of the Applicants forming part of Category IV of the Lodha Committee Report and described in the present application, be excluded from the auction process recommended by the Hon’ble Justice (Retd.) R.M. Lodha Committee;
c) permit the Applicants to make representations and place relevant documents before the Hon’ble Justice (Retd.) RM. Lodha Committee and direct the Committee to examine and scrutinize the documentary evidence submitted by each allottee-applicant after granting them a fair and reasonable opportunity of hearing, and after due adjudication of their individual claims;
15. a. 210793 of 2025 a) allow the present application Gurpreet Singh Jyoti Mendiratta (Application for for intervention and permit the intervention) Applicants to intervene in the b. 210794 of 2025 above-captioned matter; (Application for directions) b) Direct that the subject properties of the Applicants forming part of Category IV of the Lodha Committee Report and described in the present application, be excluded from the auction process recommended by the Hon’ble Justice (Retd.) R.M. Lodha Committee
c) permit the Applicants to make representations and place relevant documents before the Hon’ble Justice (Retd.) R.M. Lodha Committee and direct the Committee to examine and scrutinize the documentary evidence submitted by each allottee-applicant after granting them a fair and reasonable opportunity of hearing, and after due adjudication of their individual claims.
16. a. 119392 of 2025 a) allow the present application Amrit Lal & Ors. Jyoti Mendiratta (Application for for intervention and permit the intervention) Applicants to intervene in the b. 119393 of 2025 above-captioned matter; (Application for directions) b) Direct that the subject properties of the Applicants forming part of Category IV of the Lodha Committee Report and described in the present application, be excluded from the auction process recommended by the Hon’ble Justice (Retd.) R.M. Lodha Committee;
c) permit the Applicants to make representations and place relevant documents before the Hon’ble Justice (Retd.) R.M. Lodha Committee and direct the Committee to examine and scrutinize the documentary evidence submitted by each allottee-applicant after granting them a fair and reasonable opportunity of hearing, and after due adjudication of their individual claims
17. a. 316796 of 2025 a) Permit the Applicants to Sushil Kumar Anant Mann (Application for intervene in the present case; Gulati & Anr. intervention)
b) direct that the documents relating to the allotment of the Plot No. B-1043D, Pearls City, Mohali, Sector- 104 in favour of the Applicants, submitted to the Hon’ble Justice (Retd.) R.M. Lodha Committee by way of letters dated 14.07.2025 and 03.09.2025, be duly verified, in the same manner as was done with respect to other allottees pursuant to the orders of this Hon’ble Court dated 17.10.2024 and 12.12.2024 in the present case.
c) pass an order clarifying that the allotment of the Plot No. B1043D, Pearls City, Mohali, Sector- 104 in favour of the Applicants, subject to due verification, shall be recognized, acknowledged and considered for the purposes of any order or directions to be passed by this Hon’ble Court or any action taken by any authority or committee pursuant to orders or directions of this Hon’ble Court in the present case, with respect to the allotees of plots at Sector-104, Mohali.
18. a. 16264 of 2026 a) Stay the implementation of the Jagroop Singh & MPS Legal (Application for Lodha Committee Report in Ors. directions) respect of auction and/or sale of b. 16249 of 2026 plots/properties of the Applicants, (Application for categorized as Category IV in intervention) Pearls City in Sectors 100 and 104, Mohali, pending adjudication of the Applicants claims and final orders of this Hon’ble Court;
b) Direct that status quo be maintained with respect to possession, title, and any auction- related process concerning the plots/properties of the Applicants in Pearl City Sectors 100 and 104, Mohali