Supreme Court - Daily Orders
Bhupinder Singh vs Unitech Ltd on 15 April, 2026
Civil Appeal No. 10856/2016
ITEM NO.302+305 COURT NO.7 SECTION XVII-A
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. 10856/2016
BHUPINDER SINGH Appellant(s)
VERSUS
UNITECH LTD. & ORS. Respondent(s)
117154/2019, 48556/2020, 64112/2020, 65400/2020, 67009/2020,
84255/2020, 90523/2020, 90527/2020, 97388/2020, 6512/2021,
17598/2021, 18456/2021, 47795/2021, 50683/2021, 50704/2021,
50706/2021, 50708/2021, 71283/2021, 71285/2021, 81660/2021,
81663/2021, 95904/2021, 95906/2021, 116163/2021, 9494/2022,
112988/2022, 28098/2023, 50055/2023, 52610/2023, 52822/2023,
73548/2023, 160635/2023, 192118/2023, 192119/2023,195977/2023,
205642/2023, 210624/2023, 210625/2023, 219762/2023,77541/2024,
77542/2024, 158534/2024, 158535/2024, 198813/2024,198814/2024,
241599/2024, 271490/2024, 286435/2024, 784/2025, 8716/2025,
9000/2025, 9001/2025, 9002/2025, 34501/2025, 35061/2025,
35064/2025, 183897/2025, 199323/2025, 199324/2025,
229281/2025, 229282/2025, 229302/2025, 229632/2025,
229633/2025, 229965/2025, 230015/2025, 231103/2025,
231304/2025, 236988/2025, 251540/2025, 289036/2025,
314001/2025, 314002/2025, 330110/2025, 4652/2026, 11146/2026,
62950/2026,88690/2020,47525/2021, 57580/21,
57581/21,73570/23,192118/23,192119/23,198813/24,198814/24,7785
8/24,
77859/24,229159/24,161365/22,160635/23,183577/25,230042/25.159
648/19,28098/23,73570/23,8890/20,47525/21,31501/25,163948/23,1
64059/23,18456/21,68837/2025 ,IA NO.68843/2025 IA No.
155305/2022 - APPLICATION FOR PERMISSION IA No. 116938/2025 -
APPLICATION FOR PERMISSION IA No. 137045/2024 - APPLICATION
FOR PERMISSION IA No. 286435/2024 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 229281/2025 - APPROPRIATE
Signature Not Verified
Digitally signed by
1
CHANDRESH
Date: 2026.04.16
17:49:36 IST
Reason:
Civil Appeal No. 10856/2016
ORDERS/DIRECTIONS IA No. 51676/2026 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 39936/2021 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 161365/2022 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 77542/2024 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 51675/2026 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 199323/2025 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 314001/2025 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 45453/2026 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 71283/2021 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 219762/2023 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 241599/2024 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 183897/2025 - APPROPRIATE
ORDERS/DIRECTIONS,IA No. 229965/2025 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 62950/2026 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 9494/2022 - APPROPRIATE
ORDERS/DIRECTIONS,IA No. 73548/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 210625/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 11146/2026 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 59881/2026 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 6512/2021 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 50706/2021 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 116163/2021 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 52822/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 198813/2024 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 9000/2025 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 120616/2025 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 229632/2025 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 8137/2026 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 97388/2020 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 95906/2021 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 52610/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 205642/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 4652/2026 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 50683/2021 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 50055/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 195977/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 158534/2024 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 784/2025 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 35064/2025 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 236988/2025 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 1886/2026 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 81663/2021 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 28098/2023 - APPROPRIATE
ORDERS/DIRECTIONS IA No. 192119/2023 - APPROPRIATE
2
Civil Appeal No. 10856/2016
ORDERS/DIRECTIONS IA No. 231304/2025 - CLARIFICATION/DIRECTION
IA No. 100111/2023 – CLARIFICATION/DIRECTION IA No. 17598/2021
– CLARIFICATION/DIRECTION, IA No. 294547/2025 –
CLARIFICATION/DIRECTION, IA No. 48556/2020 –
CLARIFICATION/DIRECTION, IA No. 90523/2020 –
CLARIFICATION/DIRECTION IA No. 112988/2022 - DOCUMENT TAKEN ON
RECORD IA No. 71285/2021 - EXEMPTION FROM FILING O.T.
IA No. 9002/2025 - EXEMPTION FROM FILING O.T. IA No.
50708/2021 - EXEMPTION FROM FILING O.T. IA No. 229633/2025 -
EXEMPTION FROM FILING O.T. IA No. 158535/2024 - EXEMPTION FROM
FILING O.T. IA No. 84255/2020 - INTERVENTION APPLICATION
IA No. 231103/2025 - INTERVENTION APPLICATION IA No.
39884/2021 - INTERVENTION APPLICATION IA No. 160635/2023 -
INTERVENTION APPLICATION IA No. 18456/2021 - INTERVENTION
APPLICATION, IA No. 251540/2025 - INTERVENTION APPLICATION
IA No. 56854/2026 - INTERVENTION APPLICATION, IA No.
35061/2025 – INTERVENTION/IMPLEADMENT, IA No. 330110/2025 –
INTERVENTION/IMPLEADMENT,IA No. 81660/2021 –
INTERVENTION/IMPLEADMENT IA No. 192118/2023 –
INTERVENTION/IMPLEADMENT, IA No. 199324/2025 –
INTERVENTION/IMPLEADMENT, IA No. 314002/2025 –
INTERVENTION/IMPLEADMENT IA No. 77541/2024 –
INTERVENTION/IMPLEADMENT IA No. 230015/2025 –
INTERVENTION/IMPLEADMENT IA No. 294698/2025 –
INTERVENTION/IMPLEADMENT IA No. 45452/2026 –
INTERVENTION/IMPLEADMENT IA No. 198814/2024 –
INTERVENTION/IMPLEADMENT IA No. 9001/2025 –
INTERVENTION/IMPLEADMENT IA No. 131588/2025 –
INTERVENTION/IMPLEADMENT IA No. 289036/2025 –
INTERVENTION/IMPLEADMENT IA No. 59874/2026 –
INTERVENTION/IMPLEADMENT IA No. 117154/2019 –
INTERVENTION/IMPLEADMENT IA No. 50704/2021 –
INTERVENTION/IMPLEADMENT IA No. 8716/2025 –
INTERVENTION/IMPLEADMENT IA No. 229302/2025 –
INTERVENTION/IMPLEADMENT IA No. 95904/2021 –
INTERVENTION/IMPLEADMENT IA No. 229282/2025 –
INTERVENTION/IMPLEADMENT IA No. 51678/2026 –
INTERVENTION/IMPLEADMENT IA No. 47795/2021 –
INTERVENTION/IMPLEADMENT IA No. 34501/2025 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 64112/2020 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No.
90527/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES IA No. 11531/2025 - PERMISSION TO
FILE APPLICATION FOR DIRECTION IA No. 210624/2023 - RECALLING
3
Civil Appeal No. 10856/2016
THE COURTS ORDER, IA No. 271490/2024 - RECOVERY OF THE AMOUNT
IA No. 67009/2020 - WITHDRAWAL OF CASE / APPLICATION IA No.
65400/2020 - WITHDRAWAL OF CASE / APPLICATION
WITH
C.A. No. 10851/2016 (XVII-A)
IA NO. 68837 AND 68843 OF 2025 TO BE LISTED
IA No. 68843/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 68837/2025 - INTERVENTION APPLICATION
IA No. 168465/2018 - INTERVENTION/IMPLEADMENT
SLP(Crl) No. 5978-5979/2017 (II-D)
FOR CLARIFICATION/DIRECTION ON IA 13047/2018
FOR CLARIFICATION/DIRECTION ON IA 43789/2018
FOR CLARIFICATION/DIRECTION ON IA 51299/2018
FOR CLARIFICATION/DIRECTION ON IA 135964/2018
FOR CLARIFICATION/DIRECTION ON IA 155735/2018
FOR impleading party ON IA 155739/2018
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 1609/2019
FOR CLARIFICATION/DIRECTION ON IA 95023/2019
FOR CLARIFICATION/DIRECTION ON IA 65076/2020
FOR INTERVENTION APPLICATION ON IA 69132/2020
FOR CLARIFICATION/DIRECTION ON IA 69135/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 183557/2025
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 230042/2025
FOR impleading party ON IA 7678/2026
FOR INTERVENTION APPLICATION ON IA 16916/2026
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 16933/2026
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 17446/2026
IA No. 230042/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 183557/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 17446/2026 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 16933/2026 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 1609/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 155735/2018 - CLARIFICATION/DIRECTION
IA No. 135964/2018 - CLARIFICATION/DIRECTION
IA No. 51299/2018 - CLARIFICATION/DIRECTION
IA No. 69135/2020 - CLARIFICATION/DIRECTION
IA No. 43789/2018 - CLARIFICATION/DIRECTION
IA No. 13047/2018 - CLARIFICATION/DIRECTION
IA No. 65076/2020 - CLARIFICATION/DIRECTION
IA No. 95023/2019 - CLARIFICATION/DIRECTION
IA No. 69132/2020 - INTERVENTION APPLICATION
IA No. 16916/2026 - INTERVENTION APPLICATION
4
Civil Appeal No. 10856/2016
IA No. 155739/2018 - INTERVENTION/IMPLEADMENT
IA No. 7678/2026 – INTERVENTION/IMPLEADMENT
WITH ITEM NO.305
Civil Appeal Nos. 2496-2497/2020
IA No. 49393/2024 - APPLICATION FOR TAGGING/DETAGGING, IA No.
103106/2020 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 48752/2020
– CLARIFICATION/DIRECTION, IA No. 257276/2024 - DELETING THE
NAME OF PETITIONER/RESPONDENT, IA No. 38349/2020 - EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 222764/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA
No. 210567/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 15-04-2026 These matters were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s) : Mr. Deepak Goel, AOR
Mr. Kumar Kartikay, Adv.
Ms. Neelu Sharma, Adv.
Ms. Alka Goyal, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Anuroop Chakravarti, Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Pawanshree Agrawal, Amicus Curiae
Mr. N. Venkatraman, A.S.G.
Ms. Anubha Agrawal, AOR
5
Civil Appeal No. 10856/2016
for applicant Mr. Rakesh Dwivedi, Sr. Adv.
In I.A.72326/26 Mr. Krishnendu Datta, Sr. Adv.
Ms. Anindita Roy Chowdhury, Adv.
Ms. Vatsala Rai, Adv.
Mr. Abhijnan Jha, AOR
Mr. Saurabh Batra, Adv.
Mr. Hardeep Sachdeva, Adv.
Mr. Abhishejk Awasthi, Adv.
For applicant Ms. Kanchan Yadav, Adv.
Ms. Sonia Dube, Adv.
Ms. Saumya Sharma, Adv.
Mr. Tanisha Sharma, Adv.
Item No. 305 Mr. Shikhil Shiv Suri, Sr. Adv.
Mrs. Madhu Suri, Adv.
Ms. Jyoti Suri, Adv.
Ms. Wamika Chadha, Adv.
Mr. Vibhor Choudhary, Adv.
Mr. Deva Vrat Anand, Adv.
Mr. T. R. B. Sivakumar, AOR
For Respondent(s) :Mr. Pawanshree Agrawal, AOR
Mr. Pawanshree Agrawal, Amicus Curiae
Mr. Aishwarya Bhati, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Chitrangda Rastaravara, Adv.
Ms. Shreya Jain, Adv.
Mr. Jagdish Chandra Solanki, Adv.
Mr. N. Venkatraman, A.S.G.
Ms. Anubha Agrawal, AOR
Mr. Lokesh Sinhal, Sr. A.A.G.
Mr. B.k. Satija, A.A.G.
Mr. Samar Vijay Singh, AOR
Mr. Nikunj Gupta, Adv.
Ms. Sabarni Som, Adv.
Mr. Sarthak Arya, Adv.
Mr. Aman Dev Sharma, Adv.
Mr. Vaibhav Vikram Singh, Adv.
Mr. Anupam Saxena, Adv.
6
Civil Appeal No. 10856/2016
Mr. Ashvini Kumar Mishra, Adv.
Mr. Shubham Malik, Adv.
Mr. Rajat Sinha Roy, Adv.
Mr. Surajit Basu, Adv.
Dr. Vijendra Singh , AOR
Mr. E. C. Agrawala, AOR
Ms. Pritha Srikumar Iyer, AOR
Ms. Mansi Binjrajka, Adv.
Ms. Anwesha Singh, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Brijesh Kumar Tamber, AOR
Mr. Vinay Singh Bist, Adv.
Ms. Arani Mukherjee, Adv.
Mr. Yashu Rustagi, Adv.
Mr. Sahas Bhasin, Adv.
Ms. Disha Singh , AOR
Mr. Vikas Mehta, AOR
M/S. Legal Options, AOR
Mr. Sanjay Jain, AOR
Mr. Surya Prakash V Raju, A.S.G.
Mr. K M Nataraj, A.S.G.
Ms. Ruchi Kohli, Sr. Adv.
Mr. Sudarshan Lamba, AOR
Mr. Zoheb Hussain, Adv.
Mr. Santosh Kumar, Adv.
Mr. Annam Venkatesh, Adv.
Mrs. Alka Aggarwal, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Digvijay Dam, Adv.
Mr. Raman Yadav, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Sharath Nambiar, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Rakumar Bhaskar Thakare, A.S.G.
Ms. Shraddha Deshmukh, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Chinmaee Chandra, Adv.
Mr. Rajan Kumar Chourasia, Adv.
7
Civil Appeal No. 10856/2016
Mr. Siddhartha Jha, AOR
Mr. Ravi Prakash Mehrotra, Sr. Adv.
Mr. Roopenshu Pratap Singh, Adv.
Mr. Manish Sharma, Adv.
Mr. Aditya Taneja, Adv.
Mr. Akash, Adv.
Mr. Amit Kumar, Adv.
Mr. Ashish Pandey, AOR
Mr. Anirudh Sharma, AOR
Mr. Nikunj Dayal, AOR
Mr. Vikram Singh, AOR
Mr. Vikrant Pachnanda, AOR
Mr. Mohan Babu Agarwal, Adv.
Mrs. Akansha Agarwal, Adv.
Ms. Celeste Agarwal, AOR
Ms. Meera Mathur, AOR
Ms. Shruti Agarwal, AOR
Mr. Milind Kumar, AOR
Mr. Abhinay, AOR
Mr. Amit Shrivastava, AOR
Mr. Abhay Anand Jena, AOR
Ms. Pallavi Langar, AOR
Mr. Manoj C. Mishra, AOR
Mr. Nitesh Ranjan, AOR
Mr. Umang Shankar, AOR
Mr. J K Chawla, Adv.
Mr. Vinay Chadda, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. Abhik Kumar, Adv.
Mr. Sanveer Mehlwal, Adv.
Mr. Deepak Girdhar, Adv.
Ms. Geetanjali Mehlwal, Adv.
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
8
Civil Appeal No. 10856/2016
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shivam Saksena, Adv.
Mr. Sonal Jain, AOR
Mr. Saurabh Jain, AOR
Mr. S. P. Singh Rathore, Adv.
Mr. P. K. Goswami, Adv.
Mr. P. K. Jain, Adv.
Ms. Filza Moonis, AOR
Mr. Akshat Srivastava, AOR
Mr. Rajiv Ranjan Dwivedi, AOR
Mr. P. K. Manohar, AOR
Mr. Roshan Santhalia, AOR
Mr. Sukant Vikram, AOR
Mr. Akshat Kumar, AOR
Mr. D.k Rustagi, Adv.
Mr. Anand Mishra, AOR
Mr. Sriram P., AOR
Mr. M. P. Vinod, AOR
Mr. Braj Kishore Mishra, AOR
Mr. B. Krishna Prasad, AOR
Mr. Kaustubh Shukla, AOR
Ms. Pushpanjali Singh, Adv.
Mr. Vipul Kumar, Adv.
Ms. Gursimrat Kaur, Adv.
Mr. Manoj Kumar, Adv.
Mr. Amol Chitale, Adv.
Ms. Radha Rangaswamy, Adv.
Mrs. Pragya Baghel, AOR
Mr. Sudhir Mahajan, Adv.
Mr. Ajit Kumar Ekka, AOR
Mr. Ajay Kumar Singh Yadav, Adv.
9
Civil Appeal No. 10856/2016
Mr. Tishampati Sen, Adv.
Ms. Riddhi Sancheti, AOR
Mr. Anurag Anand, Adv.
Mr. Mukul Kulhari, Adv.
Ms. Malvika Kapila, AOR
Mr. Abhay Singh, AOR
Mr. Jinendra Jain, AOR
Mr. Ajay Jain, Adv.
Mr. Krishna Sharma, Adv.
Ms. Shreya Jain, Adv.
Mr. M.n. Mishra, Adv.
Mr. Manoj Gautam, Adv.
Ms. Bijay Lakshmi, Adv.
Ms. Kashish Gupta, Adv.
Mr. Utkarsh Jaiswal, AOR
Mr. Shantanu Sagar, AOR
Mr. Anil Kumar, Adv.
Mr. Gunjesh Ranjan, Adv.
Mrs. Divya Mishra, Adv.
Mr. Vaibhav Jain, Adv.
Mr. Prakash Kumar Mangalam, Adv.
Mr. Manoneet Dwivedi, Adv.
Mr. Abhishek Kumar Gupta, Adv.
Ms. Anshala Verma, Adv.
Ms. Prerna Singh, Adv.
Mr. Guntur Pramod Kumar, AOR
Mr. Dhruv Yadav, Adv.
Mr. Vineet Bhagat, AOR
Mr. Awanish Sinha, AOR
Ms. Jaikriti S. Jadeja, AOR
Mr. Ashwani Garg, Adv.
Mr. Vijay Kumar, AOR
Mr. Aakash Bajaj, Adv.
10
Civil Appeal No. 10856/2016
Ms. Prerona Banerjee, Adv.
M/s Khaitan & Co., AOR
Mr. Somesh Chandra Jha, AOR
Mr. Venkateswara Rao Anumolu, AOR
Ms. Harsh Lata, AOR
Mr. Anilendra Pandey, AOR
M/s Aarati Sah, Adv.
Mr. Vivek Singh, AOR
Mr. Braj Kishore Mishra, AOR
Mr. A. Karthik, AOR
Mr. Rajiv Mehta, AOR
Mr. Tushar Singh, AOR
Mr. Sajan Poovayya, Sr. Adv.
Mr. Vikram Hegde, Adv.
Ms. Hima Lawrence, AOR
Mr. Abhinav Hansaraman, Adv.
Ms. Raksha Agarwal, Adv.
Mr. Palash Maheshwari, Adv.
M/S. K J John And Co, AOR
Mr. Dhruv Surana, Adv.
Mr. Rohit Amit Sthalekar, AOR
Mr. Siddhant Singh, Adv.
Mr. Ankur S. Kulkarni, AOR
Mr. Shantwanu Singh, AOR
Mr. Salvador Santosh Rebello, AOR
Ms. Moulishree Pathak, Adv.
Mr. Rajesh Kumar, AOR
M/S. Vachher And Agrud, AOR
Mr. Abhinav Shrivastava, AOR
Mr. Challa Kodanda Ram, Sr. Adv.
Mr. Y. Raja Gopala Rao, AOR
Mr. Akshay Singh, Adv.
Ms. Sanjana Jain, Adv.
11
Civil Appeal No. 10856/2016
Mr. Divyesh Pratap Singh, AOR
Mr. Manoj K. Mishra, AOR
Mr. Umesh Dubey, Adv.
Ms. Madhulika, Adv.
Mr. Radeesh Kumar Mt, Adv.
Mr. Amulya Dev Mishra, Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Abhay Kaushik, Adv.
Ms. Himani Babbar, Adv.
Mr. Anurag Tandon, AOR
Mr. Bijoy Kumar Jain, AOR
Mr. Parijat Sinha, AOR
Mrs. Gargi Khanna, AOR
Mr. Abhay Kumar, AOR
Mr. Shagun Ruhil, Adv.
Mr. Karan Chopra, Adv.
Mr. Shreenivash, Adv.
Mr. Rakesh Kumar, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. Chandra Shekhar Mishra, Adv.
Ms. Garima Sharma, Adv.
Mr. Nikhil Verma, Adv.
Ms. Shreem Bajpai, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Dipesh Sinha, AOR
Mr. Aishwarya Bhati, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Chitrangda Rastaravara, Adv.
Ms. Shreya Jain, Adv.
Mr. Jagdish Chandra Solanki, Adv.
Mr. Kumar Dushyant Singh, AOR
12
Civil Appeal No. 10856/2016
Mr. Rahul Ranjan, Adv.
Mr. Shakti Singh Dhakray, Adv.
Mr. Karan Pandey, Adv.
Mr. Raj Kamal, AOR
M/S. Karanjawala & Co., AOR
Mr. Ravi Panwar, AOR
Mr. Ujjal Banerjee, AOR
Mr. Shwetabh Sinha, Adv.
Mr. Anmol Sehgal, Adv.
Mr. Shrikant Ramteke, Adv.
Mr. Atishi Dipankar, AOR
Mr. Sudhir Kulshreshtha, AOR
Mr. A. S. Nadkarni, Sr. Adv.
Mr. Aman Gupta, AOR
Mrs. Divya Gupta, Adv.
Mr. Anup Kashyap, Adv.
Mr. Divyam Kandhari, Adv.
Mr. Vikas Kumar, AOR
Mr. P. K. Jain, AOR
Mr. Amrish Kumar, AOR
Mr. Gyan Prakash Srivastava, AOR
Mr. Karan Batura, AOR
Mr. Gaurav Bahl, Adv.
Mr. Avinash Sharma, AOR
Mrs. Damyanti Juneja, Adv.
Dr. Joginder Singh Berwal, Adv.
Mr. Gaurav Kumar, Adv.
Mr. Jayender S. Chandail, Adv.
Mr. Anil Karnwal, Adv.
Mr. Mayur R. Shah, Adv.
Mr. Karunakar Mahalik, AOR
Mrs. Anil Katiyar, AOR
Mr. Saurabh Balwani , AOR
Ms. Bharti Tyagi, AOR
Ms. Vidhi Pankaj Thaker, AOR
13
Civil Appeal No. 10856/2016
Mr. Udayaditya Banerjee, AOR
Mr. Kumar Kartikay, Adv.
Mr. Deepak Goel, AOR
Ms. Neelu Sharma, Adv.
Mr. C. K. Sasi, AOR
Dr. Kk Geetha, Adv.
Ms. Meena K Poulose, Adv.
Mrs. Rachna Gupta, AOR
Mr. M.l. Lahoty, Adv.
Mr. Anil Kumar Sinha, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Sanjay Kumar Tyagi, AOR
Mr. Nitin Saluja, AOR
Mr. Ritin Rai, Sr. Adv.
Mr. Aman Raj Gandhi, AOR
Mr. Parthasarathy Bose, Adv.
Ms. Lavina Bhargava, Adv.
Mr. Salim A. Inamdar, Adv.
Ms. Astha Tyagi, AOR
Mr. Bharat Bhushan, AOR
Mr. Partik, Adv.
Mr. Rohit Dhamija, Adv.
Mr. Puneet Dewan, Adv.
Ms. Amrita Sarkar , AOR
Mr. Devendra Singh, AOR
Mr. Raj Kumar Sharma, Adv.
Mr. Saurav Sharma, Adv.
Mr. Prem Prakash, AOR
Mr. Rakesh Mittal, Adv.
14
Civil Appeal No. 10856/2016
Ms. Yamini Mittal, Adv.
Mr. D. Abhinav Rao, AOR
Mr. Ajay Harshana, Adv.
Mr. Dhananjai Jain, AOR
Mr. Nikhil Swami, AOR
Mr. Karan Batura, AOR
Applicant-in-person, AOR
Mr. Siddharth Jain , AOR
Mr. M. P. Devanath, AOR
Mr. Ranbir Singh Yadav, AOR
Mr. Prateek Yadav, Adv.
Ms. Anzu K. Varkey, Adv.
Mr. Mohammed Shahrukh, Adv.
Mr. Puran Mal Saini, Adv.
Mr. Sajan Poovayya, Sr. Adv.
Mr. Vikram Hegde, Adv.
Ms. Hima Lawrence, AOR
Mr. Abhinav Hansaraman, Adv.
Ms. Raksha Agarwal, Adv.
Mr. Palash Maheshwari, Adv.
Mr. Ankur Prakash, AOR
Mr. Akarsh Garg, Adv.
Mr. Mohd Saquib Siddiqui, Adv.
Ms. Shanyaan Yameen, Adv.
Mr. Manu Nagar, Adv.
Ms. Priyanka Singh, Adv.
Mr. Chandra Bhushan Prasad, AOR
Mr. P. N. Puri, AOR
Mr. Rahul Sharma, Adv.
Mrs. Reeta Dewan Puri, Adv.
Ms. Smriti Puri, Adv.
Ms. Rashi Bansal, AOR
Mr. Rakesh Mishra, AOR
Mr. Amit Upreti, Adv.
15
Civil Appeal No. 10856/2016
Mr. Bharat Bhushan Mishra, Adv.
Ms. Sakshi Tiwari, Adv.
Ms. Vasudha Singh, Adv.
Mr. Akshit Tyagi, Adv.
Dr. Sushil Balwada, AOR
Mr. Kaushal Yadav, Adv.
Mr. Vikrant Badesra, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Mr. Onkar Nath Sharma, Adv.
Mr. Sumit R. Sharma, AOR
Ms. Meera Mathur, AOR
Mr. Vipin Sanghi, Sr. Adv.
Ms. Misha Rohatgi, AOR
Mr. Nakul Mohta, Adv.
Mr. Sachin S, Adv.
Mr. Sandeep Devashish Das, AOR
Mr. Amit Agrawal, AOR
Ms. Akanksha Chauhan, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Siddhartha Sinha , AOR
Mr. Jeetender Gupta, AOR
Mr. Shekhar Kumar, AOR
Mr. Gaurav Sharma, AOR
Ms. Sonali Jaitley Bakhshi, Adv.
Mr. Jaiyesh Bakhshi, Adv.
Mr. Ravi Tyagi, AOR
Mr. Mayank Mishra, Adv.
Mr. Gaurav Mishra, Adv.
Ms. Manmilan Sidhu, Adv.
Mr. Daman Popli, Adv.
Ms. Sudiksha Saini, Adv.
Mr. Abhijay Basu, Adv.
Mr. Abhishek Rathi, Adv.
Mr. Abhay Kumar, AOR
16
Civil Appeal No. 10856/2016
Mr. Shagun Ruhil, Adv.
Mr. Karan Chopra, Adv.
Mr. Shreenivash, Adv.
Mr. Rakesh Kumar, Adv.
Mr. Sujoy Chatterjee, AOR
Mr. Kaushik Poddar, AOR
Mr. Shashank Singh, AOR
Mr. Amit Kumar Singh, Adv.
Mr. Usman Khan, Adv.
Ms. Manjula Gupta, AOR
Mr. Abhay Singh Malik, Adv.
Mr. Sudhanshu Kumar, Adv.
Mr. Pranav Raina, Adv.
Ms. Sapna Kaushik, Adv.
Mr. Aditya Singh-1, AOR
Mr. S. K. Verma, AOR
Mr. Ashwarya Sinha, AOR
Ms. Rashi Bansal, AOR
Mr. Rakesh Mishra, AOR
Mr. Amit Upreti, Adv.
Mr. Bharat Bhushan Mishra, Adv.
Ms. Sakshi Tiwari, Adv.
Ms. Vasudha Singh, Adv.
Mr. Akshit Tyagi, Adv.
Mr. Abhishek Agarwal, AOR
Mr. Atul Sharma, Adv.
Ms. Renuka Iyer, Adv.
Mr. Kashish Narang, Adv.
Mr. Arpit Paul, Adv.
Mr. Vivek Jain, AOR
Mr. Abhishek Kumar Singh, AOR
Mr. Preshit Vilas Surshe, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Nitin Kumar Gupta, Adv.
17
Civil Appeal No. 10856/2016
Mr. Hem Kumar, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Onkar Prasad, Adv.
Mr. Sunil Kumar Verma, AOR
Mr. Ankolekar Gurudatta, AOR
Mr. Rajan Chawla, AOR
Ms. Mrinal Gopal Elker, AOR
Ms. Awantika Manohar, AOR
M/S. Tas Law, AOR
Mr. Utsav Trivedi, Adv.
Ms. Shivani Bhushan, Adv.
Mr. Harsh Pandya, Adv.
Mr. Shubh Jain, Adv.
Ms. Manjula Gupta, AOR
Mr. Abhay Singh Malik, Adv.
Mr. Sudhanshu Kumar, Adv.
Mr. Pranav Raina, Adv.
Ms. Sapna Kaushik, Adv.
Mr. Ishan Sanghi, Adv.
Mr. Rajeev Singh, AOR
Mrs. B. Sunita Rao, AOR
Mr. T. N. Singh, AOR
Ms. Rajshree Singh, Adv.
Mr. Kumar Gaurav, Adv.
Ms. Niharika Ahluwalia, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
M/S. S-legal Associates, AOR
Mr. Prithvi Pal, AOR
Mr. Akshay Srivastava , AOR
Ms. Divya Roy, AOR
Mr. Ashish Choudhury, AOR
Mr. Rajat Sehgal, AOR
18
Civil Appeal No. 10856/2016
Mr. Rajesh Goyal, AOR
Mr. Mohit D. Ram, AOR
Mr. Narender Kumar Verma, AOR
Mr. Ilin Saraswat, Adv.
Ms. Ilma Saifi, Adv.
Mrs. Anita Rani Sharma, Adv.
Mrs. Poonam Seth, Adv.
Mr. Ajay Prakash, Adv.
Mr. M. M. Kashyap, AOR
Mr. Rajiv Kumar Choudhry , AOR
Mr. Nitin Mishra, AOR
Mrs. Geetha Kovilan, AOR
Mr. S. C. Dharmadhikari, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Ms. Jasmine Damkewala, AOR
Mr. Sidhartha Barua, Adv.
Mr. Praful Jindal, Adv.
Ms. Vaishali Sharma, Adv.
Mr. Divyam Khera, Adv.
Ms. Anusha Misra, Adv.
Mr. Rajesh Kumar Gautam, AOR
Mr. Anant Gautam, Adv.
Mr. Deepanjal Choudhary, Adv.
Mr. Vibhu Sharma, Adv.
Ms. Likivi Jakhalu, Adv.
Mr. Aman Gahlot, Adv.
Mr. Rishi Chauhan, Adv.
Ms. Azal Aekram, Adv.
Mr. Suryaprakash V. Raju, A.S.G.
Mr. Raja Thakare, A.S.G.
Ms. Shradha Deshmukh, Adv.
Mr. Chinmayee Chandra, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Zoheb Hussain, Adv.
19
Civil Appeal No. 10856/2016
Mr. Annam Venkatesh, Adv.
Mr. Vivek Gurnani, Adv.
Mr. Hitarth Raja, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Madhulika Upadhyay-aor, Adv.
Mr. Arup Banerjee, AOR
Mr. Vishal Arun, AOR
Samir Malik, AOR
Mr. Samir Malik, Adv.
Mr. Tushar Mathur, Adv.
Ms. Snehal Kaila, Adv.
Ms. Yachana Gupta, Adv.
Mr. Kausar Raza Faridi, AOR
Mr. Gopal Jha, AOR
Ms. Ratna Priya Pradhan, Adv.
Mr. Atul Kumar, Adv.
Mr. Mahipal, Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
Ms. Gurneet Kaur, Adv.
Ms. Madiha Pagarkar, Adv.
Mr. Praveen Agrawal, AOR
Mr. Soayib Qureshi, AOR
Mr. Akshat Shrivastava, AOR
Mr. D. L. Chidananda, AOR
Mr. Ranjit Kumar Sharma, AOR
Mrs. Sudha Gupta, AOR
Ms. Charu Mathur, AOR
Mr. Balbir Singh, Sr. Adv.
Mr. Yash Varmani, Adv.
Mr. Annindya Banerjee, Adv.
Mr. Swapnil Gupta, Adv.
Mr. Ujjwal Banerjee, Adv.
Ms. Charu Trivedi, Adv.
Ms. Ishita Sharma, Adv.
20
Civil Appeal No. 10856/2016
Mr. Kshitiz Saxena, Adv.
Mr. Anmol Sehgal, Adv.
Mr. Tarun Mishra, Adv.
Mr. Parimal Kashyap, Adv.
M/s Trilegal Advocates On Record, AOR
Mr. Vivek Gupta, AOR
Mr. Karan Bharihoke, AOR
Mr. Gaichangpou Gangmei, AOR
M/S. Devasa & Co., AOR
Mr. Manish Tiwari, Adv.
Mr. Kumar Mihir, AOR
Mr. Gunjan Sharma, Adv.
Ms. Sanskriti Mishra, Adv.
Mr. Surya Prakash V Raju, A.S.G.
Mr. K M Nataraj, A.S.G.
Ms. Ruchi Kohli, Sr. Adv.
Mr. Sudarshan Lamba, AOR
Mr. Zoheb Hussain, Adv.
Mr. Santosh Kumar, Adv.
Mr. Annam Venkatesh, Adv.
Mrs. Alka Aggarwal, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Digvijay Dam, Adv.
Mr. Raman Yadav, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Sharath Nambiar, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Rakumar Bhaskar Thakare, A.S.G.
Ms. Shraddha Deshmukh, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Chinmaee Chandra, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Pramod Tiwari, Adv.
Mr. Vivek Tiwari, Adv.
21
Civil Appeal No. 10856/2016
Mr. Pawan Kumar Shukla, Adv.
Ms. Priyanka Dubey, Adv.
Mr. Jitesh Sharma, Adv.
Mr. Jagadish Kumar Jha, Adv.
Ms. Archla, Adv.
Ms. Archana Pandey, Adv.
Dr. Vinod Kumar Tewari, AOR
Mr. Atul Kumar, AOR
Mr. Manish Kumar Gupta, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Raj Gupta, Adv.
Ms. Urvi Gupta, Adv.
Ms. Chahat Bagri, Adv.
Mr. Naman Poddar, Adv.
Ms. Neha Sharma, AOR
Mr. Yashraj Singh Bundela, AOR
Mr. Shashwat Parihar, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Abdul Azeem Kalebudde, AOR
Mr. Thomas Oommen, AOR
Ms. Sujata Kurdukar, AOR
Mr. Shreash Jain, Adv.
Mr. Pranab Prakash, AOR
M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Niranjan Reddy, Sr. Adv.
Mr. Raunak Dhillon, Adv.
Ms. Aishwarya Gupta, Adv.
Mr. Nihaad Devan, Adv.
Mr. Gunav Gujral, Adv.
Ms. Mitali Jain, Adv.
M/S. Parekh & Co., AOR
22
Civil Appeal No. 10856/2016
Mr. Sumit Goel, Adv.
Ms. Sreeparna Basak, Adv.
Ms. Aditi, Adv.
Ms. Sharen Joel, Adv.
Ms. Nidhi Mohan Parashar, AOR
Mr. Devesh Kumar Mishra, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Sidhant Kumar, Adv.
Ms. Ekssha Kashyap, Adv.
Mr. Sahil Tagotra, AOR
Ms. Madhurima Tatia, AOR
Mr. Navin Pahwa, Sr. Adv.
Mr. Sameer Abhyankar, AOR
Mr. Rahul Kumar, Adv.
Mr. Aakash Thakur, Adv.
Mr. Nalin Talwar, Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
Mr. Krishna Kumar Singh, AOR
Mr. Suryanarayana Singh, Sr. Adv.
Mr. Ajay Khanna, Adv.
Mr. Archit Upadhayay, AOR
Ms. Shwetal Shepal, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Shrirang B. Varma, Adv.
Ms. Patil Rekha Chandra Gouda, AOR
Mr. Rabindra Tiwari, Adv.
Mr. Arvind Gupta, AOR
Mr. Ashish Kumar Sinha, Adv.
Mrs. Binita Jaiswal, Adv.
Mrs. Geetha Kovilan, AOR
Mr. Abishake Sharma, Adv.
Mr. Sandeep Malik, Adv.
23
Civil Appeal No. 10856/2016
Mr. Tara Chand Singh, Adv.
Mr. Satpal, Adv.
Mr. Bhanu Prakash Singh, Adv.
Ms. Prabjeet Sandhu, Adv.
Mr. Pranav Kumar, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. Yash Singhania, Adv.
Ms. Aarthi Rajan, AOR
Mr. Raja Chatterjee, Adv.
Mr. Idrish, Adv.
Ms. Riya Dutta, Adv.
Mr. Adeel Ahmed, AOR
Mr. Md Gouse Muddin Khan, Adv.
Mr. Jahngir Iqbal, Adv.
Ms. Anushri Singh, Adv.
Mr. Kunwar Vikramaditya Shah, Adv.
Ms. Rashmi Singh, AOR
Ms. Shivangi Pradhan, Adv.
Mr. Sanyat Lodha, AOR
Ms. Ritu Rajkumari, Adv.
Mr. Kripa Shankar Prasad, AOR
Mr. Aaryamaan Sahay, Adv.
Mr. Harsh Jain, Adv.
Mrs. Kirti Renu Mishra, AOR
Mr. Sureshan P., AOR
Mr. Akshat Bajpai, AOR
Mr. Shobhit Trehan, Adv.
Mr. Atul Pandey, Adv.
Ms. Renuka Parmanand, Adv.
Ms. Vedika Dalmia, Adv.
Ms. Jayashree Mishra, Adv.
Mr. Rajesh Singh, AOR
Mr. Hitesh Kumar Sharma, Adv.
24
Civil Appeal No. 10856/2016
Mr. Amit Kumar Chawla, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Mahi Pal Singh, Adv.
Mr. Narendra Pal Sharma, Adv.
Mr. Varun Varma, Adv.
Ms. Shreya Jha, Adv.
Ms. Niharika Dwivedi, Adv.
Ms. Swati Vishan, Adv.
Ms. Priyanka, Adv.
Ms. Charanjeet Sidhu, Adv.
Ms. Manisha Chawla, Adv.
Mr. Anupam Kumar, Adv.
Mr. Raghavandra Pratap Singh, Adv.
Mr. Sandeep Singh Dingra, Adv.
Mr. Shubham Rajhans, Adv.
Mr. Ishank Ranjan, Adv.
Mr. Prakhar Shukla, Adv.
Mr. D.p Singh, Adv.
Mr. Desh Pal Singh, Adv.
Mr. Dilip Kumar, Adv.
Mr. Saurabh Kumar Solanki, Adv.
Ms. Asmita Mishra, Adv.
Ms. Laveena Tak, Adv.
Mr. Devendra Kumar Mishra, Adv.
Mr. Dinesh Kumar Yadav, Adv.
Mr. Ankit Maan, Adv.
Ms. Shweta Banerjee, Adv.
Ms. Seema Yadav, Adv.
Mr. Mimansak Bhardwaj, AOR
Mr. Syed Jafar Alam, AOR
Mr. Rahul Sharma, AOR
M/S. Av Global Chambers, AOR
Mr. Lokesh Sinhal, Sr. A.A.G.
Ms. Karishma Malani, A.A.G.
Mr. Akshay Amritanshu, AOR
Mr. Nikunj Gupta, Adv.
Mr. Sarthak Srivastava, Adv.
Mr. Mayur Goyal, Adv.
Mr. Sarthak Arya, Adv.
Mr. Siddharth Batra, AOR
Mr. Amit Pawan, AOR
25
Civil Appeal No. 10856/2016
Mr. Arjun Singh Bhati, AOR
Ms. Mumtaz Bhalla, AOR
Mr. Daksh Kadian, Adv.
Mr. Manohar Pratap, AOR
Mr. Neeraj Shekhar, AOR
Mr. Rajesh Maurya, Adv.
Mr. Ujjwal Ashutosh, Adv.
Ms. Avi Sahai, Adv.
Mr. Rajat Singh Chandel, Adv.
Mr. Ritwik Prasad, Adv.
Mr. Mohit Paul, AOR
Mr. Utkarsh Sharma, AOR
Mr. Neeraj Kumar Gupta, AOR
Mr. Ansar Ahmad Chaudhary, AOR
Dr. Ashutosh Garg, AOR
Mr. Govind Jee, AOR
M/S. Delhi Law Chambers, AOR
Mr. Mahfooz Ahsan Nazki, AOR
Ms. Rakhi Ray, AOR
Mr. Jaideep Gupta, Sr. Adv.
Ms. Surbhi Sharma, Adv.
Mr. Hiresh Choudhary, AOR
Mr. Sudarshan Rajan, AOR
Mr. T. Mahipal, AOR
Mr. Gaurav Dhingra, AOR
Mr. Somanatha Padhan, AOR
Mr. Akash Kakade, Adv.
Mr. Dusmanta Kumar Pradhan, Adv.
Mr. Ram Saran, Adv.
Mr. Sanjiv Bahl, Adv.
Mr. Eklavya Bahl, Adv.
Mr. Pawas Agarwal, AOR
Ms. Charu Ambwani, AOR
Mr. Sudhanshu Choudhari, Sr. Adv.
26
Civil Appeal No. 10856/2016
Mr. Pratap Nimbalkar, Adv.
Ms. Priya, Adv.
Mr. Satyajeet Kumar, AOR
Mr. Aditya Singh, AOR
Ms. Kumud Lata Das, AOR
Mr. Ravi Agrawal, Adv.
Mr. Harsh Ajay Singh, Adv.
Mr. Puneet, Adv.
Mr. Ramesh Mahto, Adv.
Ms. Shagun Matta, AOR
Ms. Manisha Ambwani, AOR
Mr. Prashant Kumar, AOR
Ms. Theepa M., Adv.
Ms. Alankrit Singh, Adv.
Mr. Antariksh Singh, Adv.
Mr. Arpit Singh, Adv.
Ms. Ananya Sharma, Adv.
Mr. Devendra Singh, AOR
Ms. Priyanjali Singh, AOR
Mr. C. K. Sasi, AOR
Dr. Kk Geetha, Adv.
Ms. Meena K Poulose, Adv.
Mr. Hrishikesh Baruah, AOR
Ms. Madhusmita Bora, AOR
M/S. Juris Corp., AOR
Mr. Dhruv Malik, Adv.
Ms. Aditi Sinha, Adv.
Mrs. Rachna Gupta, AOR
Mr. M.l. Lahoty, Adv.
Mr. Anil Kumar Sinha, Adv.
Mr. Raghunatha Sethupathy B, AOR
27
Civil Appeal No. 10856/2016
Ms. Pariksha, Adv.
Mr. Bharathimohan M., Adv.
Mr. Nayan Nishchal, Adv.
Mr. Manoj Kumar A., Adv.
Mr. Vinayaga Vignesh I, Adv.
Mr. S. Rajappa, AOR
Mr. Yash S. Vijay, AOR
Mr. Roopansh Purohit, AOR
Ms. Prachi Johri, AOR
Mr. Jay Kishor Singh, AOR
Mr. Manish Vashishtha, AOR
Mr. Arjun Harkauli, AOR
Ms. Preeti Singh, AOR
Dr. M . S Verma, Adv.
Mr. Rajnish Kumar Jha, AOR
Mr. Rahul Kumar, Adv.
Mr. Manish Verma, Adv.
Ms. Mushkan Mangla, Adv.
I.A.No.149547/22 Mr. Vishal Arun, Adv.
149547/2022 Mr. Sudhanshy Choudhary, Sr. Adv.
Ms. Aparna Pandey, Adv.
Mr. P.R. Rajhans, Adv.
Mr. Nilkamal Chaubey, Adv.
Ms. Rishika Goel, Adv.
Mr. Siddharth, AOR
Mr. Yakesh Anand, Adv.
Mr. Santosh Krishnan, AOR
Mr. Ashwin Joseph, Adv.
Ms. Rohini Prasad, AOR
Mr. A. Venayagam Balan, AOR
28
Civil Appeal No. 10856/2016
Ms. Devina Sehgal, AOR
Mr. Yatharth Kansal, Adv.
Mr. Srikanth Varma Mudunuru, Adv.
Mr. Shashank Manish, AOR
Mr. Vipin Kumar Jai, AOR
Mr. Ashwani Kumar, AOR
M/S. Udit Kishan And Associates, AOR
Mr. Sushil Kumar Singh, AOR
Ms. Sunieta Ojha, AOR
Ms. Vasudha Priyansha, Adv.
Ms. Pragti Bhatia, Adv.
Ms. Fozia Rahman, Adv.
Mr. Sikander A Siddiqui, Adv.
Mr. Sonak Basu, Adv.
Ms. Aafreen, Adv.
Ms. Kirti Mazumder, Adv.
Ms. Rashmi Pandey, Adv.
Mr. Shankar Divate, AOR
Ms. Anshula Vijay Kumar Grover, AOR
Ms. Asiya Khan , AOR
Ms. Aswathi M.k., AOR
Mr. Saurabh Agrawal, AOR
Mr. Gaurav Goel, AOR
Mr. Jaideep Gupta, Sr. Adv.
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Mr. Varij Nayan Mishra, Adv.
M/S. Gagrat And Co, AOR
Mr. Ujjwal A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
Mr. Siddhant Sharma, AOR
Mr. S.. Udaya Kumar Sagar, AOR
Mr. Shashwat Parihar, AOR
Mr. Shashwat Anand, Adv.
Mr. Rishabh Kumar, Adv.
29
Civil Appeal No. 10856/2016
Mr. Shashank Singh, Adv.
Mr. Dhruva Vig, Adv.
Mr. Prem Sagar Keshri, Adv.
Mr. Chandan Kumar, AOR
Mr. Dinesh Malik, AOR
Mr. P. S. Sudheer, AOR
Mr. Saurabh Ajay Gupta, AOR
Mr. Aishwarya Bhati, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Chitrangda Rastaravara, Adv.
Ms. Shreya Jain, Adv.
Mr. Jagdish Chandra Solanki, Adv.
Mr. D. L. Chidananda, AOR
Mr. Divyesh Pratap Singh, AOR
Ms. Manju Jetley, AOR
Mr. Raj Bahadur Yadav, AOR
Petitioner-in-person, AOR
Mr. Syed Jafar Alam, AOR
Ms. Charu Mathur, AOR
Ms. S. Ramamani, AOR
Mr. Mandeep Kalra, AOR
Ms. Radhika Narula, Adv.
Ms. Anushna Satapathy, Adv.
Ms. Chitrangada Singh, Adv.
Mr. Yashas J, Adv.
Mr. Vaibhav Yadav, Adv.
Mr. Paras Mohan Sharma, Adv.
Mr. Navneet R., AOR
Mr. Amit Sharma, AOR
Mr. Mukesh Kumar, AOR
Ms. Meenakshi Sood, Adv.
Mr. Sumit Gehlot, Adv.
Mr. Swaroop George, Adv.
Ms. Muskan Katyayan, Adv.
Mr. R. C. Kaushik, AOR
Mr. Faisal Sherwani, AOR
30
Civil Appeal No. 10856/2016
Mr. Gajanand Kirodiwal, Adv.
Mr. Himanshu Goel, Adv.
Mr. Ravindra Bana, AOR
Mr. Anupam Raina, Sr. Adv.
Mr. Sheikh Umar Farooq, Adv.
Mr. Anshuman Ashok, AOR
Mr. Aakarsh Kamra, AOR
Mr. Chitranshul A. Sinha, AOR
Mr. Shivam Shorewala, Adv.
Ms. Rakshita Bhargava, Adv.
Ms. Archie Garg, Adv.
Ms. Esha Sharma, Adv.
Mr. Utpal Kant, Adv.
Mr. Tarun Gupta, AOR
Ms. Vanshaja Shukla, Adv.
Ms. Kshirja Agarwal, Adv.
Ms. Anasua Chakravarti, Adv.
Ms. Anuja Pethia, AOR
Mr. Soumya Dutta, AOR
Mr. Birendra Kumar Mishra, AOR
Mr. R K Pandey, Adv.
Dr. Dere Kishor Shankar, Adv.
Mr. Atul Sharma, AOR
Ms. Sunieta Ojha, AOR
Ms. Vasudha Priyansha, Adv.
Ms. Pragti Bhatia, Adv.
Ms. Fozia Rahman, Adv.
Mr. Sikander A Siddiqui, Adv.
Mr. Sonak Basu, Adv.
Ms. Aafreen, Adv.
Ms. Kirti Mazumder, Adv.
Ms. Rashmi Pandey, Adv.
Mr. Sudhansu Palo, AOR
Mr. Rajesh Palo, Adv.
31
Civil Appeal No. 10856/2016
Mr. Joginder Singh Berwal, Adv.
Mr. Jayender S. Chandail, Adv.
Mr. Gaurav Kumar, Adv.
Dr. Joginder Singh Berwal, Adv.
Ms. Damyanti Juneja, Adv.
Mr. Abhisth Kumar, AOR
Mr. E. C. Agrawala, AOR
Mr. Nikilesh Ramachandran, AOR
Mr. Gaurav Goel, AOR
Mr. D. S. Chauhan, AOR
Mrs. Ruchi Singh, Adv.
Mr. Santosh Kumar Baitha, Adv.
Ms. Mithu Jain, AOR
Mr. Rohit Kumar Singh, AOR
M/S. Gorkela Law Office, AOR
Ms. Shriya Maini, AOR
M/S. Kmnp Law Aor, AOR
Mr. Kumar Kartikay, Adv.
Mr. Deepak Goel, AOR
Ms. Neelu Sharma, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Ms. Komal Mundhra, AOR
Mr. Omprakash Ajitsingh Parihar, AOR
Mr. Dhruv Dwivedi, AOR
Mr. Nishit Agrawal, AOR
Mr. Ritwik Parikh, AOR
Mr. Ritwik Parikh, Adv.
Mr. Rajat K. Mittal, Adv.
Ms. Heena Khatun, Adv.
Ms. Kritika, Adv.
Mr. Mayank Goel, AOR
Mr. Himanshu Bhushan, AOR
Mrs. B. Sunita Rao, AOR
Mr. Kedar Nath Tripathy, AOR
Mr. Sumit Srivaastava, AOR
Mr. A. Radhakrishnan, AOR
32
Civil Appeal No. 10856/2016
Mr. Rajesh Tyagi, Adv.
Mr. Shivkumar, Adv.
M/S. S-legal Associates, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Nitin Kumar Gupta, Adv.
Mr. Hem Kumar, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Onkar Prasad, Adv.
M/S. D.s.k. Legal, AOR
Mr. V. K. Monga, AOR
Mr. Dhruv Tamta, AOR
Mr. Arvind Kumar Tewari, AOR
Mr. Akshat Shrivastava, AOR
Mr. Satinder Gulati, Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Vikram Patralekh, Adv.
Mr. Ranjan Kumar, Adv.
Ms. Vrinda Bhandari, AOR
Mr. Arun Kumar Batta, Adv.
Mr. A.k. Nijhawan, Adv.
Mr. Shivendra Singh, AOR
Mr. Rohan Sharma, Adv.
Ms. Prakriti Rastogi, Adv.
Ms. Aryama Singh Rajput, Adv.
Mr. Yadav Narender Singh, AOR
Mr. Ishan Sanghi, Adv.
Mr. Rajeev Singh, AOR
Mr. K. K. Mohan, AOR
Mr. Balaji Srinivasan, AOR
Mr. Pahlad Singh Sharma, AOR
Mr. Himanshu Shekhar, AOR
Mr. Myank Grover, Adv.
Mr. M.l Lahoty, Adv.
Ms. Pratibha Vyas, Adv.
33
Civil Appeal No. 10856/2016
Mr. Anchit Sripat, Adv.
Mr. Parth Shekhar, Adv.
Mr. Arvind Kumar, Adv.
Ms. Siddhi Bohra, Adv.
Mr. Youkteshwari Prasad, Adv.
Mr. Manoj Kumar Badsiwal, Adv.
Mr. Nikhil Kumar, Adv.
Mr. Arvind Kumar Tomar, Adv.
Mr. Rajmani Mohanty, Adv.
Ms. Ambali Vedasen, Adv.
Mr. Vijay Singh, Adv.
Mr. Kirtikar Sukul, Adv.
Dr. Ashutosh Mishra, Adv.
Mr. Deepak Aggarwal, Adv.
Mr. Shubham Malik, Adv.
Mr. Rohit Beniwal, Adv.
Mr. Rajat Sinha Roy, Adv.
Dr. Sumant Bharadwaj, Adv.
Dr. Vedant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. D.m.shrmra, Adv.
Mrs. Amrita Behera, Adv.
Mrs. Pooja Gupta, Adv.
Mrs. Tanuja Jha, Adv.
Mr. Ankit Kumar Chaudhary, Adv.
Mr. Awanish Kumar, AOR
Mr. Aldanish Rein, AOR
Mr. Kaustubh Anshuraj, AOR
Mr. Krishna Kumar Singh, AOR
Mr. Ashwarya Sinha, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. Partha Sil, AOR
Ms. Upasana Nath, AOR
Ms. Rashmi Nandakumar, AOR
Mr. Anukul Raj, Adv.
Mrs. Nikita Raj, Adv.
Mr. Shantanu Krishna, AOR
Mr. Tushar Bhalla, Adv.
34
Civil Appeal No. 10856/2016
Mr. Vishal Yadav, Adv.
Mr. Anant Prakash, Adv.
Ms. Jyoti Mendiratta, AOR
Mr. Kaushik Choudhury, AOR
Mr. Akarsh Garg, Adv.
Mr. Shaantanu Jain, Adv.
Mr. Yudhisthir Bhardwaj, Adv.
Ms. Rupali Sharma, Adv.
Mr. Jyotirmoy Chatterjee, Adv.
Ms. Uditie Aggarwal, Adv.
Ms. Aaheli Roy, Adv.
Ms. Jahanvi Khanna, Adv.
Mr. Saksham Garg, Adv.
M/S. Dua Associates, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. S. Niranjan Reddy, Adv.
Mr. Munnawar Naseem, Adv.
Mr. Jaskaran Singh Bhatia, Adv.
Ms. Akshita Upadhyay, Adv.
Mr. Ayush Sharma, AOR
Mr. Vaibhav Kumar, AOR
Mr. Aneesh Mittal, AOR
R.No.7 Mr. Ankur S. Kulkarni, AOR
Ms Udhitha Chakravarthy, Adv.
Mr. Abhay Singh Yadav, Adv.
Ms. Aanchal Tikmani, AOR
Debabrata Das, Adv.
for NOIDA/ Mr. Ravindra Kumar, Sr. Adv
Greater Noida Mr. Shivam Saksena, Adv.
Mr. Binay Kumar Das, Adv.
For Impleaders Ms Rohini Prasad, AOR
Ms. Ashika R., Adv.
Ms. Samridhi Srivastava, Adv.
35
Civil Appeal No. 10856/2016
For Respondent : Mr. Vinay K., Sr. Adv.
Mrs Vandana K., Adv.
Mr Shaurya K, AOR
For SBI : Mr Siddharth Sangal, Adv.
Ms. Richa Mishra, Adv.
Ms. Mrinalini Tandon, Adv.
Ms Kashish T., Adv.
State of : Ms. Shwetal Shepal, Adv.
Maharashtra Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Shrirang B. Verma, Adv.
Item 305 : Ms. Anubha Agrawal, AOR
Mr. Mohit D. Ram, AOR
Ms. Nayan Gupta, Adv.
Mr. Kaushik Mishra, Adv.
Mr. Shivendra Singh, AOR
Mr. Shailesh K. Rajora, Adv.
Ms. Prakriti Rastogi, Adv.
Ms. Aryama Singh Rajput, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. By our order dated 25.2.2026, we had requested Ms. Anubha Agrawal, the learned counsel appearing for the newly appointed Board and Mr. M.L. Lahoty, the learned counsel appearing for the home buyers to prepare a list of all the interim applications which do not require any adjudication in three separate coloumns:-
(I) the number of IA 36 Civil Appeal No. 10856/2016 (II) prayer made in the I.A. (III)the reasons why a particular I.A. has become infructuous.
2. Mr. Lahoty has provided us with a list of infructuous applications.
3. The details of all these applications are appended herewith as Annexure ‘A’.
4. We request Ms. Anubha Agrawal to put the aforesaid list provided to us by Mr. Lahoty on the website of Unitech to enable the Advocates on Record to offer their comments, insofar as the reasons assigned why the interim applications have become infructuous.
5. Let this list be uploaded on the website of the Unitech Board within a period of two days from today. If any Advocate on record has any comments to offer indicating why the interim application is required to be heard and should not be disposed of as having become infructuous he or she may indicate the same within a period of 10 days from the date of hosting on the website.
6. In continuation of the aforesaid, Ms.Agrawal has also provided us with a chart captioned “Sanjay Chandra matter I.As. as on 15.4.2026”. The details are appended herewith as 37 Civil Appeal No. 10856/2016 Annexure ‘B’.
7. This list shall also to be uploaded on the official website of the Board of Unitech and if any Advocate on record has any comments he or she may do so within a period of 10 days from the date of the uploading of the list.
8. We have been provided with a third list also with a title “I.A. filed in Bhupinder Singh Civil Appeal No. 10856 of 2016”. The details are appended herewith as Annexure ‘C’.
9. This list shall also be uploaded on the website of the Board of Unitech and the very same directions shall apply to this list also.
10. By our order dated 25.2.2026, we had also considered the prayer made on behalf of the Board to cancel the second sale deed dated 19.6.2024 alleged to have been fraudulently executed in respect of Survey Nos. 98/1 and 98/2 (part), respectively.
11. We had also taken into consideration the fact that the Sub Registrar, Jigani having come to know about the alleged fraud proceeded to lodge a First Information Report bearing No. 234 of 2024 dated 03.09.2024 at Bannerghatta Police Station, Bangalore District.
38 Civil Appeal No. 10856/201612. In the aforesaid context, the Deputy Inspector General of Police, State of Karnataka of the concerned range was directed to depute an officer of the rank of Superintendent of Police to call for the papers of the investigation of the FIR and file an appropriate report before this Court.
13. It has been brought to our notice that the investigation has been completed and charge sheet has been filed against the following individuals:-
1. Rajanna D. (A-1)
2. Kirorimai Bansal (A-2)
3. Sanjaya Goyal (A-3)
4. Rajgopala Reddy (A-4)
14. We take notice of the fact that the accused no.4, namely, Rajgopala Reddy, is the purchaser of the land in question vide the sale deed dated 19.06.2024, referred to above. Charge sheet has been filed for the offence of cheating punishable under Section 420 of the Indian Penal Code, 1860 (for short “the IPC”). According to the Investigating Officer with respect to the land in question, there was already a sale deed dated 19.05.2007 executed by the original owners in favour of 39 Civil Appeal No. 10856/2016 the Unitech Limited Company. When we say owners, they are A1 to A3, respectively, referred to above.
15. Later as alleged a fraudulent collusive suit was filed and some orders/decree(s) was obtained in the Lok Adalat.
16. Issue notice to all the four accused persons, referred to above.
17. Dasti service, in addition is permitted.
18. Mr.Sharan Gowda Patil, the learned counsel accepts and waives service of notice for and on behalf of all the four individuals named above.
19. We direct the accused nos. 1, 2 and 3, respectively named above to file an affidavit before this Court highlighting the following:-
(I) the total sale consideration received by them from accused no.4 namely, H.P.Rajgopala Reddy.
(II) the mode and manner of payment made by accused no.4 namely, H.P.Rajgopala Reddy.
(III) the Income Tax Returns of the assessment years 2023-2024 and 2025-2026, respectively shall be attached by the accused nos. 1, 2 and 3, 40 Civil Appeal No. 10856/2016 respectively along with the affidavit.
Or any other Income Tax Return where the consideration received has been reflected and tax has been paid.
19. We also direct the Deputy Collector Stamps, Jigani to inform us as regards the circle rate of the property on 19.06.2024 as well the market value of the property as on 19.06.2024.
20. We clarify that this order shall not come in the way of the State as well as the original first informant who is none other than the Sub-Registrar himself to proceed further with the criminal prosecution in accordance with the charge sheet filed.
21. We may consider dropping the criminal prosecution if the accused no.4 namely, H.P.Rajgopala Reddy, is ready and willing to execute the reconveyance deed of the property in question in favour of the Unitech.
22. Mr. N. Venkataraman, the learned ASG appearing for the Board has prepared a note for our perusal. The note highlights the developments that took place after our order dated 25.2.2026. Many other relevant information has been provided to us by way of the said note. The note also 41 Civil Appeal No. 10856/2016 contains various orders passed by this Court over a period of time. In short, Mr. Venkataraman, the learned ASG, prays for three reliefs. The three reliefs are as under:-
(a) To allow the Board to proceed and continue with sale of unsold inventory in project lands and utilize proceeds thereof for the purposes of construction.
(b) Banks be directed to submit their OTS proposals as in case of IBC proceedings, wherein OTS is on the principal amount and payment of interest/ penal interest is not even remotely envisaged.
(c) Direct Banks to disburse already sanctioned loans and sanction fresh loans to homebuyers of Unitech Group.”
23. We also heard Mr. Mukul Rohtagi and Mr. Rakesh Dwivedi, the learned senior counsel, respectively.
24. We want all learned senior counsel appearing for the Assets Reconstruction Companies/bank/financial institutions to respond to the three reliefs which have been prayed for, referred to above.
25. We request all the learned senior counsel to file their response in not more than four pages for our better 42 Civil Appeal No. 10856/2016 understanding.
26. Post this matter for further hearing on 27.04.2026 at 3.00 P.M.
27. We also request Mr.Agrawal to file an affidavit explaining what does the Board propose to do insofar as liquidation of the fixed deposit receipts are concerned.
28. Mr. Mukul Rohatagi, the learned senior counsel, mentioned the two I.As, i.e., 104665 and 104666 of 2026, which are directed to be listed on 17.4.2026. He prays that these two IAs also be listed on 27.4.2026.
29. List these I.As also on 27.4.2026.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
43
ANNEXURE-A (LIST OF INFRUCTUOUS APPLICATIONS IN TERMS OF ORDER DATED 25.02.2026 S.No. I.A. No. Applicant Prayer Reason AOR Names 1 78211 of Vistas Resident Intervention Seeking possession Himanshu Shekhar 2017 in SLP Association (Cr) 5978/2017 2 85513 of Ajay Thukral & 53 Impleadment Seeking possession Himanshu Shekhar 2017 in Civil Ors.
Appeal No.
11008 of
2017
3 85519 of Sandeep Singh & 28 Impleadment Seeking possession Himanshu Shekhar
2017 in Civil Ors.
Appeal No.
11008 of
2017
4 85880 of Suchitra Dante & 17 Impleadment Seeking possession Himanshu Shekhar
2017 in Civil Ors.
Appeal No.
11008 of
2017
5 95992 of Ameet Kumar Impleadment Seeking possession Himanshu Shekhar
2017 in Civil
Appeal No.
11008 of
2017
6 49472 of Deepak Sondhi & Anr. i. Impleadment Switched from refund to Himanshu Shekhar
2019 ii. Seeking refund possession
&
49475 of
2019
in SLP (Cr)
5978/2017
7 46255 of Pramod Kumar Kapoor i. Impleadment Switched from refund to Himanshu Shekhar
2018, ii. seeking refund possession
46262 of iii. refund to
2018 possession
&
26041 of
2020
in SLP (Cr)
5978 of 2017
8 77829 of Sanjeev Sood & 45 Intervention Seeking possession Himanshu Shekhar
2017 in SLP Ors.
(Cr)
5978/2017
9 4543 of 2018 Sanjeev Sood & 45 Substitution of New Board of Directors Himanshu Shekhar
in SLP (Cr) Ors. Unitech as has already been
5978/2017 lessee/developer of appointed vide the Order
the UGCC Land. dated 20.01.2020
10 82994 of Hemant Singh & 7 Intervention Seeking possession Himanshu Shekhar
2017 in SLP Ors.
(Cr)
5978/2017
11 77805 of Munish Saigal & 2 Ors Intervention Seeking possession Himanshu Shekhar
2017 in SLP
(Cr)
5978/2017
12 87210 of Saurabh Chandra i. Intervention New Board of Directors Himanshu Shekhar
2017 Agarwal & 61 Ors has already been
& ii. Substitution of appointed vide the Order
4540 of 2018 Unitech as dated 20.01.2020
in SLP (Cr) lessee/developer of
5978/2017 the UGCC Land.
13 134965 of Saurabh Chandra i. impleadment New Board of Directors Himanshu Shekhar
2018 Agarwal & 19 Ors has already been
& ii. removal of board of appointed vide the Order
134982 of directors of Unitech dated 20.01.2020
2018 in SLP limited and directing
(Cr) 5978 of the Government of
2017 India to appoint its
nominees to take over
the management
14 134987 of Sarvesh Kumar & 8 i. impleadment New Board of Directors Himanshu Shekhar
2018 Ors has already been
& ii. removal of board of appointed vide the Order
134971 of directors of Unitech dated 20.01.2020
2018 in SLP limited and directing
(Cr) 5978 of the Government of
2017 India to appoint its
nominees to take over
the management
15 69485 of Gaurav Chhabra & 2 Intervention Seeking possession Himanshu Shekhar
2020 in SLP Ors.
(Cr) 5978 of
2017
16 87452 of Vinay Kumar Goel & Intervention Seeking possession Himanshu Shekhar
2017 73 Ors.
in SLP (Cr)
5978 of 2017
17 82341 of Gian Finance Limited Intervention Seeking possession Kaustubh Anshuraj
2017 in SLP
(Cr)
5978/2017
18 118412 of The Concourse Sector i. Intervention Seeking possession Nidhi Mohan Parashar
2019 71 Gurgaon Buyers ii. completion and
& Association handing over the
118418 of possession of the
2019 project “The
Concourse”, Gurgaon
19 159379 of Ms. Reena Singh i. Impleadment Refund will be given as Kamal Mohan Gupta
2024 ii. seeking refund per the Resolution
& framework of the New
159377 of Board of Directors
2024
20 20401 of Goverdhan Nopany i. Impleadment Seeking possession Parijat Sinha
2026 ii. Directing Bengal
& Unitech Infrastructure
20427 of Pvt. Ltd., a subsidiary
2026 of Unitech Ltd. to
hand over possession
of Apartment in
project 'Height' at
Uniworld City, Kolkata
21 224324 of Prabha Jain & 8 Ors. i. Intervention Updates are regularly Akshay Srivastava
2025 ii. direction to Unitech provided on the Unitech
to provide project- website.
specific construction
schedules, financial
updates, and
communication to all
allottees through
public domain or
dedicated portal.
22 145094 of S.R. Constructions Impleadment being a Merely an impleadment K. PARAMESHWAR
2021 contractor application with no
direction.
23 178839/2019 (not provided) Intervention Seeking refund Harsh Lata
in SLP (Crl.)
No. 5978 of
2017
24 261064 of (not provided) Seeking registration Seeking possession Pragya Baghel
2025 and possession of flat
Unit No. G0004 in
Tower No. 43 in
Unihomes-I,
Nallambakkam,
Chennai
25 112090 of Pratim Kabiraj i. intervention Refund will be given as Sarad Kumar
2021 ii. seeking refund per Clauses 1.3.8 and Singhania
& 1.3.9 of the Unitech
116163 of updated Resolution
2021 framework dated
22.07.2022
26 134346 of Rakhi Jain & 4 Ors. Impleadment Seeking possession Rajesh Kumar
2019 Chaurasia
27 108814 of Vikas Singh & Anr. i. impleadment Refund will be given as Fuzail Ahmad Ayyubi
2024 ii. seeking refund per Clauses 1.3.8 and
& 1.3.9 of the Unitech
108815 of updated Resolution
2024 framework dated
22.07.2022
28 110529 of Bengaluru Uniworld Intervention Seeking possession Nikhil Swami
2017 in SLP Resorts Buyers
(Crl.) No. Association
5978 of 2017
29 167404 of (not provided) i. impleadment New Board of Utkarsh Jaiswal
2024 ii. seeking direction to Management is in the
& Unitech to specify the process of issuing the
167411 of timeline or an Tenders for the project
2024 estimated date for Burgundy and regular
possession of Flat No. updates are provided on
2502 in Tower 1 of the Unitech website.
Project Burgundy
30 108720 of (not provided) Impleadment and The Application 108721 Thomas Oommen
2024 bringing on record the of 2024 filed by the
& legal representatives. Applicant has been
274550 of disposed of vide Order
2024 dated 19.03.2025.
31 219710 of (not provided) i. Impleadment Seeking possession Saurabh Jain
2025 ii. Seeking possession
&
219711 of
2025
32 101666 of M/s Subhkam Intervention Merely an impleadment Bijoy Kumar Jain
2018 in SLP Ventures (I) Pvt. Ltd. application with no
(Crl.) No. direction.
5978 of 2017
33 173737 of Paramanand i. Intervention Refund will be given as Kaushik Choudhury
2022 Sahijwani & Anr. ii. Seeking refund per Clauses 1.3.8 and
& 1.3.9 of the Unitech
173950 of updated Resolution
2022 framework dated
22.07.2022
34 196017 of Sunita Adlakha i. Intervention “do” Kaushik Choudhury
2022 ii. Seeking refund
&
195618 of
2022
35 106004 of Lalit Kumar Sharma i. Intervention “do” Kaushik Choudhury
2017 in SLP ii. Seeking refund of
(Crl.) No. FD amount along with
5978 of 2017 interest.
36 138307 of Usha Singh i. Intervention “do” Kaushik Choudhury
2017 in SLP ii. Seeking refund of
(Crl.) No. FD amount along with
5978 of 2017 interest.
37 7250 of 2017 Romesh Chandra i. Intervention “do” Kaushik Choudhury
in SLP (Crl.) ii. Seeking refund of
No. 5978 of FD amount along with
2017 interest.
38 101789 of Ashish Dalal i. Intervention “do” Kaushik Choudhury
2017 in SLP ii. Seeking refund.
(Crl.) No.
5978 of 2017
39 74800 of Dr. C. R Samadder i. Intervention “do” Kaushik Choudhury
2018 in SLP ii. Seeking refund.
(Crl.) No.
5978 of 2017
40 121589 of Manish Mishra i. Intervention “do” Kaushik Choudhury
2018 in SLP ii. Seeking refund.
(Crl.) No.
5978 of 2017
41 116944 of Manoj Garg i. Intervention “do” Kaushik Choudhury
2018 in SLP ii. Seeking refund
(Crl.) No.
5978 of 2017
42 129810 of Kiran Sawhney i. Intervention “do” Kaushik Choudhury
2018 in SLP ii. Seeking refund
(Crl.) No.
5978 of 2017
43 129802 of Neeraja Upadhyay i. Intervention “do” Kaushik Choudhury
2018 in SLP ii. Seeking refund
(Crl.) No.
5978 of 2017
44 131981 of Kumar Alok i. Intervention “do” Kaushik Choudhury
2018 in SLP ii. Seeking refund
(Crl.) No.
5978 of 2017
45 62892 of Rajendra Prasad i. Intervention “do” Kaushik Choudhury
2022 ii. Seeking refund.
&
62950 of
2022
46 49644 of Tarun Tandon i. Intervention Seeking possession Kaushik Choudhury
2017 in SLP ii. Seeking possession
(Crl.) No.
5978 of 2017
47 102780 of Anurag Dwivedi i. Intervention Seeking possession Kaushik Choudhury
2018 in SLP ii. Seeking possession
(Crl.) No.
5978 of 2017
48 158911 of Ramesh Amritlal Intervention Merely an intervention Kaushik Choudhury
2019 in SLP Mehta application filed with no
(Crl.) No. further direction sought.
5978 of 2017
49 107588 of Namit Jain Intervention Merely an intervention Rashi Bansal
2018 in SLP application filed with no
(Crl.) No. further direction sought.
5978 of 2017
50 163110 of (not provided) Intervention Merely an intervention Rashi Bansal
2018 in SLP application filed with no
(Crl.) No. further direction sought.
5978 of 2017
51 12896 of Sanjiv Garg Intervention Merely an intervention Roopansh Purohit
2018 in SLP application filed with no
(Crl.) No. further direction sought.
5978 of 2017
52 144625 of Amit Vig Intervention Merely an intervention Rashi Bansal
2019 in SLP application filed with no
(Crl.) No. further direction sought.
5978 of 2017
53 175615 of Bennett, Coleman & i. Intervention Refund will be given as Somesh Chandra Jha
2018 Company Ltd. ii. Seeking refund per Clauses 1.3.8 and
1.3.9 of the Unitech
updated Resolution
framework dated
22.07.2022
54 241957 of Naresh Kumar Refund to possession In terms of Order dated In Person
2023 Khatreja 04.12.2024 all requests
made on the portal for
migrating from refund to
possession shall stand
accepted upto
31.12.2024
Annexure-B (Sanjay Chnadra matter IAs as on 15.04.2026 ) I. IAs Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
1. 86305/2017(D) Partha Sil Kunal Chatterjee (a) Direct the Petitioner and M/s Unitech Applicant has changed his option from Limited to refund the sum of refund to possession. Rs.25,78,883/- paid towards construction Claim of the applicants for interest/ of Flat No.1106 located on 11th Floor compensation cannot be entertained in situated in Tower No.H2, Sector-117, view of the fact that the Government NOIDA, Uttar Pradesh in the Project appointed Board is committed to deliver possession at the same rate at which the namely, “Unihomes Phase-II” being apartments were booked, despite developed by M/s Unitech Limited along manifold escalation in construction with interest at the rate of 18% per costs. annum, compounded quarterly, till date, May be disposed as the infructuous. along with further interest @18% compounded quarterly, upto the actual date of refund/payment.
(b) Direct the petitioner and M/s Unitech Limited, to pay a sum of Rs.15,36,000/- towards refund of the rental amount incurred by the Applicants from April 2013 to till date.
(c) Direct the Petititioner and M/s Unitech Limited to pay a sum of Rs.6,65,276/- (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name towards the interest paid by the Applicants to ICICI Bank Ltd.;
(d) Direct the Petitioner and M/s Unitech Limited to pay a compensation of Rs.20 Lakhs to the complainants towards exemplary damages detailed hereinabove;
2. 87309/2017(Im) Balaji Srinivasan Sushma Handoo Applicant has changed his option from 87314/2017 (D) refund to possession.
May be disposed as the infructuous.
3. 89941/2017(I) Niraj Sharma Bakso Drugs and (a) For Intervention Applicant has changed his option from Pharmaceuticals Pvt. refund to possession.
Ltd. May be disposed as the infructuous.
4. 90004/2017(I) Rahul Kaushik Vineet Rohilla (a) Allow the instant Application to Intervene Applicant has changed his option from refund to possession.
(b) To refund the applicant money 65,99,943/- alongwith Interest of 12% per May be disposed as the infructuous. amount with definile time frame.
5. 90008/2017(I) Rahul Kaushik Rajiv Bedi (a) For Intervention Applicant has changed his option from refund to possession.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name May be disposed as the infructuous.
6. 90011/2017(I) Rahul Kaushik Anita Yadav (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
7. 90023/2017(I) Rahul Kaushik Vineet Rohilla (a) Allow the instant Application and permit Applicant has changed his option from the Applicants to intervene in the matter refund to possession. of Special Leave Petition (Crl.) No. 5978- May be disposed as the infructuous. 5979/2017 titled as Sanjay Chandra Vs State of NCT of Delhi in the interest of justice;
(b) Pass an order directing the petitioner and Unitech to refund the applicant's money to the tune of Rs. 65,99,943/- along with interest of 12°/o per annum within a definite time frame;
8. 90395/2017(I) Rahul Kaushik Shukadev Khuraijam (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
9. 90400/2017(I) Rahul Kaushik Vineet Taneja (a) For Intervention Applicant has changed his option from refund to possession for both his units. (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name May be disposed as the infructuous.
10. 90575/2017(I) Upasana Nath Harish Chander (a) For Intervention Applicant has changed his option from Reheja & Ors. refund to possession.
May be disposed as the infructuous.
11. 90581/2017(I) Upasana Nath Aparna Budhraja & (a) For Intervention Applicant has changed his option from Ors. refund to possession.
May be disposed as the infructuous.
12. 90659/2017(Im) P. K. Jain Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
13. 90697/2017(Im) P. K. Jain 1. Richa Aggarwal (a) For Impleadment Applicant has changed his option from refund to possession.
2. Satish Kumar Aggarwal May be disposed as the infructuous.
14. 90743/2017(I) Naresh Kumar 1. Sachin Jain (a) For Intervention Applicant has changed his option from refund to possession.
2. Nitika Jain May be disposed as the infructuous.
15. 90747/2017(I) Naresh Kumar Nirjhar Goel (a) For Intervention Applicant has changed his option from refund to possession.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name May be disposed as the infructuous.
16. 90999/2017(I) Amit Sharma Manoj Priyadarshi & (a) For Intervention Applicant has changed his option from Ors. refund to possession.
May be disposed as the infructuous.
17. 91001/2017(D) Amit Sharma Manoj Priyadarshi (a) Direct the Petitioners to deposit Rs. Applicant has changed his option from 2,22,25,461/- (Rupees Two Crores refund to possession. Twenty Two Lakhs TwentyFive Thousand Claim of the applicants for interest/ Four Hundred and Sixty One only) before compensation cannot be entertained in this Hon'ble Court along with 18% view of the fact that the Government interest calculated from the respective appointed Board is committed to deliver possession at the same rate at which the date of each individual payment made by apartments were booked, despite the Applicants herein till the date when manifold escalation in construction the entire amount is deposited before this costs. Hon'ble Court; and May be disposed as the infructuous.
(b) Direct the Petitioners to refund each and every Applicant herein, the amount paid by him/her in respect of the apartment booked by him/her in the Group Housing Project of the Opposite Party (Unitech Limited) designated as "Unihomes Phase 2" or "Unihomes 2", which is located in (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Sector 117, near the FNG (Faridabad- Noida-Ghaziabad) Expressway, Noida, Uttar Pradesh; and
(c) Direct the Petitioners to pay each and every Applicant interest @ 18% calculated from the respective date of each individual payment made by the Applicant till the date when the entire amount (principal + interest) is refunded/paid to the Applicants; and
(d) Direct the Petitioners to pay each and every Applicant charges @ (e) Rs. 5/- per sq. ft. per month of Super Area for the period of delay in offering the possession of the Apartment booked by such Applicants; and
(e) Direct the Petitioners to compensate each and every Applicant to the tune of Rs. 5,00,000/- (Rupees Five Lakhs only) towards physical & mental harassment and undue financial hardship suffered on account of unfair trade (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name practices/deficiency in service of the Petitioners and Unitech Limited; and
(f) Direct the Petitioners to pay each and every buyer to the tune of Rs. 50,000/- (Rupees Fifty Thousand only) towards litigation and miscellaneous expenses; and
18. 91041/2017(I) Umang Shankar Vikas Kumar Goyal & (a) For Intervention Applicant has changed his option from Ors. refund to possession.
May be disposed as the infructuous.
19. 91242/2017(I) Rajesh Kumar Mr. Vikram Mehta (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
20. 91502/2017(I) Jinendra Jain 1. Dinesh Kumar Jain (a) For Intervention Applicant has changed his option from refund to possession.
2. Mrs. Neeru Jain May be disposed as the infructuous.
21. 91653/2017(I) Liz Mathew Ravi Soni (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
22. 91658/2017(I) Liz Mathew Seema Gupta & Ors. (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
23. 91667/2017(I) Shobha 1. Rekha Pandey (a) For Intervene Applicant has changed his option from refund to possession.
2. Raghav Pandey (b) To direct the Petitioners to refund back the entire amount of Rs.20,49,693/- along May be disposed as the infructuous. with Interest.
24. 91692/2017(Im) P. K. Jain Smt. Kamini Singh & (a) For Intervention Applicant has changed his option from Ors. refund to possession.
May be disposed as the infructuous.
25. 91918/2017(I) Devendra Singh Smt. Madhu Garg (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
26. 91929/2017(I) Ashwarya Sinha Suneet Jain & Ors. (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
27. 91934/2017(I) Ashwarya Sinha Yadvendra Singh & (a) For Intervention Applicant has changed his option from Ors. refund to possession.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name May be disposed as the infructuous.
28. 93209/2017(I) Rakhi Ray 1. Dr. Balraj Gupta (a) For Intervention Applicant has changed his option from refund to possession.
2. Mrs. Madhu Gupta May be disposed as the infructuous.
29. 94872/2017(I) S. Rajappa Teena Kumar (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
30. 95378/2017(I) Aldanish Rein Saurav Chadha (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
31. 98385/2017(I) Ashok Mathur Seema Agarwal (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
32. 98390/2017(I) Ashok Mathur Madan Gopal Agarwal (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
33. 100788/2017(I) Rakhi Ray 1. Mr. Nikhil Dhaon (a) For Intervention Applicant has changed his option from refund to possession.
2. Mrs. Gunita (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Rikhy Dhaon May be disposed as the infructuous.
34. 103791/2017(I) Chandan Kumar 1. Shri Prakash (a) For Intervention Applicant has changed his option from refund to possession.
2. Ms. Sonal Prakash May be disposed as the infructuous.
35. 103799/2017(I) Chandan Kumar 1. Surya Prakash (a) For Intervention Applicant has changed his option from refund to possession.
2. Smt. Vinita Srivastava May be disposed as the infructuous.
36. 105185/2017(I) Sujata Kurdukar Dharma Pal Bansal & (a) For Intervention Applicant has changed his option from Ors. refund to possession.
May be disposed as the infructuous.
37. 105291/2017(I) Rashmi Nandakumar 1. Swaroopa (a) For Intervention Applicant has changed his option from Nandakumar refund to possession.
2. D. Ramesh Babu May be disposed as the infructuous.
38. 105437/2017(Im) Kirti Renu Mishra Rishabh Sharma (a) For Impleadment To be disposed as the contents of the IA has become infructuous. The customer has already transferred his allotment.
39. 105588/2017(I) Shantanu Krishna Animesh Ikshit (a) For Intervention To be disposed as the contents of the IA has become infructuous. The customer (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name has already transferred his allotment.
40. 105601/2017(I) Shantanu Krishna 1. Mr. Amit Saklani (a) For Intervention Applicant has changed his option from refund to possession.
2. Mrs. Sheetal Saklani May be disposed as the infructuous.
41. 105616/2017(I) Shantanu Krishna Rajesh Kumar (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
42. 105632/2017(I) Shantanu Krishna 1. Mr. Sanjay (a) For Intervention Applicant has changed his option from Aggarwal refund to possession.
2. Poonam May be disposed as the infructuous.
Aggarwal
43. 105646/2017(I) Shantanu Krishna Soumani Goswami (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
44. 105657/2017(I) Shantanu Krishna 1. Rashi Srivastava (a) For Intervention Applicant has changed his option from refund to possession.
2. Mr. Rachit Seth May be disposed as the infructuous.
45. 105668/2017(I) Shantanu Krishna Mr. A. Lourdu Samy (a) For Intervention Applicant has changed his option from (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name refund to possession.
May be disposed as the infructuous.
46. 106067/2017(I) Ayush Sharma 1. Kalpana Poddar (a) For Intervention Applicant has changed his option from refund to possession.
2. Mayank Poddar May be disposed as the infructuous.
47. 106074/2017(I) Ayush Sharma Gulshan Jain (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
48. 106077/2017(I) Ayush Sharma Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
49. 106080/2017(I) Ayush Sharma Piyush Jain (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
50. 106462/2017(I) Pahlad Singh Sharma Mrs. Inderjeet Kaur (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
51. 106473/2017(I) Pahlad Singh Sharma Tavinderpal Singh (a) For Intervention Applicant has changed his option from (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name refund to possession.
May be disposed as the infructuous.
52. 107191/2017(I) Abhay Kumar Dr. Ratna Raman (a) For Impleadment Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
53. 107196/2017(D) Abhay Kumar Dr. Ratna Raman (a) To direct Unitech Limited to give the Applicant has changed his option from applicant Possession of the flat allotted to refund to possession. refund all the money paid by applicant May be disposed as the infructuous. towards the purchase of flat with interest of reasonal rate compounded annually.
54. 107239/2017(I) T. N. Singh M/s Neeraj Jain & Co. (a) Direct the United Limited to cancel the Applicant has changed his option from allotment of apartment No.1404, Floor- refund to possession. 13, HBTN Tower-19 in project named May be disposed as the infructuous.. Unitech Habitat deposited.
(b) Direct Unitech Limited to refund the entire amount of the applicant to tune of Rs.55,26,061/- with interest @ 18% per annum.
55. 107245/2017(I) T. N. Singh M/s Neeraj Jain & Co. (a) Direct the United Limited to cancel the Applicant has changed his option from allotment of apartment No.1203, Floor- refund to possession. (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name 12, HBTN Tower-II in project named May be disposed as the infructuous.. Unitech Habitat deposited.
(b) Direct Unitech Limited to refund the entire amount of the applicant to tune of Rs.75,86,499/- with interest @ 24% per annum.
56. 109169/2017(I) Neeraj Kumar Gupta 1. Atul Agarwal (a) For Intervention Applicant has changed his option from refund to possession.
2. Niraj Agarwal May be disposed as the infructuous..
57. 109954/2017(I) Abhinav Shrivastava Sanjay Srivastava (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous..
58. 110327/2017(I) Gyan Prakash Rakesh Kumar & Anr. (a) For Intervention Applicant has changed his option from Srivastava refund to possession.
May be disposed as the infructuous.
59. 110469/2017(I) Ayush Sharma Ms. Manish Nigam (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
60. 110480/2017(I) Ayush Sharma Ms. Suman Lata Jain (a) For Intervention Applicant has changed his option from refund to possession.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name May be disposed as the infructuous.
61. 110486/2017(I) Ayush Sharma Ms. Anita Sood (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
62. 112299/2017(I) Shantanu Sagar Babu Ram (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
63. 118696/2017(I) K. K. Mohan Arun Datta (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
64. 118816/2017(I) Pahlad Singh Sharma Mrs. Seema Bharti (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
65. 118820/2017(I) Pahlad Singh Sharma Saurabh Dadu (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
66. 121640/2017(I) Aneesh Mittal 1. Mona Malik (a) For Intervention Applicant has changed his option from refund to possession.
2. Manvi Bhola May be disposed as the infructuous.
3. Nidhi Malhotra (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
67. 121642/2017(D) Aneesh Mittal 1. Mona Malik (a) Direct the Respondent to give delay Applicant has changed his option from compensation on @18% on the amount refund to possession.
2. Manvi Bhola held with Respondent; May be disposed as the infructuous.
3. Nidhi Malhotra
(b) In alternative to Prayer (i) direct the respondents to grant refund of the amount paid towards the constructions of flats, to the applicants along with compensation of the rate of 18% per annum.
68. 122293/2017(I) Neeraj Kumar Gupta Sanjay Kumar Sharma (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
69. 123125/2017(Im) Rajesh Srivastava Surinder Kaur (a) To Impleadment Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
70. 123132/2017(D) Rajesh Srivastava Surinder Kaur (a) Direct the company U/s Unitech Ltd. to Applicant has changed his option from pay the amount due and payable by them refund to possession. with interest @12% per annum as agreed May be disposed as the infructuous. upon.
71. 128733/2017(I) Ayush Sharma Roshiny Mathew (a) For Intervention Applicant has changed his option from refund to possession.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name May be disposed as the infructuous.
72. 128737/2017(I) Ayush Sharma Deepak Sharma (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
73. 129762/2017(I) Vaibhav Kumar Nitin Kanwar & Anr. (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
74. 129768/2017(I) Vaibhav Kumar Lokesh Kanwar (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
75. 139531/2017(I) Aneesh Mittal 1. Dolan Champa (a) For Intervention Applicant has changed his option from Bhowmick refund to possession.
2. Dr. Manoj Kumar May be disposed as the infructuous. Bhowmick
76. 139538/2017(I) Aneesh Mittal 1. Dolan Champa (a) For Intervention Applicant has changed his option from Bhowmick refund to possession.
2. Dr. Manoj Kumar May be disposed as the infructuous. Bhowmick
77. 139971/2017(I) Rameshwar Prasad Smt. Neha Kak & Ors. (a) For Intervention Applicant has changed his option from Goyal (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name refund to possession.
May be disposed as the infructuous.
78. 140009/2017(I) R. C. Kaushik Mayank Gupta & 12 (a) For Intervention Applicant has changed his option from Ors. refund to possession.
May be disposed as the infructuous.
79. 4543/2018(D) Himanshu Shekhar Sanjeev Sood & Ors. (a) Pass appropriate orders and directions for Pursuant to orders passed by the Hon’ble the attachment and e-auction of the Court, NOIDA has already sanctioned UGCC Land for substituting Unitech as plans and construction is being undertaken by the Government appointed the lessee/developer of the UGCC Land;
Board.
(b) Direct the Amicus curiae .to invite To be disposed as the contents of the IA reputed consulting firms for the purpose has become infructuous. of appointment as 'a transaction advisor/eauction process manager to conduct the e-auction process, and appoint such transaction . advlsor/e- auction prQcess manager;
80. 13348/2018(I) Aneesh Mittal Hanish Suri & Ors. (a) For Intervention The customer is now a possession seeker.
To be disposed as the contents of the IA has become infructuous.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
81. 22112/2018(D) Pukhrambam Ramesh 1. Dr. Sunil Tuli (a) Direct the ICICI Bank to recover their To be disposed as the contents of the IA Kumar installments from M/s Unitech who is has become infructuous. The customer
2. Dr. Anuradha Tuli enjoying the fruits of the loan taken by is now a possession seeker. the applicants, or Direct M/s ICICI Bank to await the refund of the amount as ahd when it is disbursed as per direction of this Hon'ble Court.
82. 23751/2018(Im) Pukhrambam Ramesh 1. Dr. Sunil Tuli (a) For Impleadment Applicant has changed his option from Kumar refund to possession.
2. Dr. Anuradha Tuli May be disposed as the infructuous.
83. 23754/2018(Im) Pukhrambam Ramesh 1. Dr. Sunil Tuli (a) For Impleadment Applicant has changed his option from Kumar refund to possession.
2. Dr. Anuradha Tuli May be disposed as the infructuous.
84. 51259/2018(I) Kaushik Choudhury Mr. Vivek Jain & Ors. (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
85. 62925/2018(I) Rajesh Singh 1. Vinod Kumar (a) For Intervention Applicant has changed his option from Garg refund to possession.
2. Kamal Prakash May be disposed as the infructuous. Garg
86. 62930/2018(D) Rajesh Singh 1. Vinod Kumar (a) Direct the petitioners to refund an amount Applicant has changed his option from Garg of Rs 24, 15,000/- (Rupees Twenty four refund to possession.
2. Kamal Prakash Lakhs fifteen thousand) along with the May be disposed as the infructuous. Garg interest@ 12% per annum fron1 the date payments were made to the company until its payment to the applicants towards Apartment no. 1104, 11th Floor, Block Bl, 'Crestview', Sector-70, Gurgaon, Haryana;
87. 63411/2018(I) Nidhi Mohan Parashar Mr. Ashok Kumar (a) For Intervention To be disposed as the contents of the IA Taneja has become infructuous.
88. 63414/2018(D) Nidhi Mohan Parashar Mr. Ashok Kumar (a) Direct Unitech Limited and Pioneer To be disposed as the contents of the IA Taneja Urban Infrastructure Limited to make has become infructuous.
payment of the amounts in terms of the All payments have been duly made as judgment of the Learned NCDRC. per the Order of the Hon’ble Court.
(b) In the alternative, direct addition of the name of the applicant to the list of people (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name to whom the amount of Rs.40,00,00,000/- (Rupees Forty Crore Only) will be distributed in terms of the order dated 05.03.2018 passed by this Hon’ble Court and other amounts deposited by Unitech Limited.
89. 71482/2018(I) Nidhi Mohan Parashar Sharat Goyal (a) For Intervention To be disposed as the contents of the IA has become infructuous. All payments have been duly made as per the Order of the Hon’ble Supreme Court.
90. 71484/2018(D) Nidhi Mohan Parashar Sharat Goyal (a) Direct Unitech Limited and Pioneer To be disposed as the contents of the IA Urban Infrastructure Limited to make the has become infructuous. All payments payment of the amounts in terms of the have been duly made as per the Order of the Hon’ble Supreme Court.
judgement of the Learned NCDRC.
(b) In the alternative, direct addition of the name of the Applicant to the list of people to whom the amount of Rs.
40,00,00,000 /- (Rupees Forty Crore Only) will be distributed in terms of the order dated 05.03.2018 passed by this Hon'ble Court and other amounts (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name deposited by Unitech Limited.
91. 73591/2018(I) Sanjay Jain Disposed off vide order dated 04.12.2024
92. 101666/2018(I) Bijoy Kumar Jain Subhkam Ventures (I) (a) For Intervention To be disposed as the contents of the IA Pvt. Ltd. has become infructuous. The customer is a possession seeker.
93. 113940/2018(I) Gaurav Goel Disposed off vide order dated 04.12.2024
94. 114962/2018(Im) Siddhartha Jha Disposed off vide order dated 04.12.2024
95. 115428/2018(I) Vijay Kumar Smt. Poonam (a) For Intervention Applicant has changed his option from Bhandari refund to possession.
May be disposed as the infructuous.
96. 115433/2018(D) Vijay Kumar Smt. Poonam (a) Direct the Petitioners in the To be disposed as the contents of the IA Bhandari aforementioned Special Leave Petition to has become infructuous. The customer provide complete/Finish the flat of the is now a possession seeker and construction is beinf undertaken by the Applicant within a reasonable time;
Government appointed Board.
and/or (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
(b) Direct NBCC or some other Government Agency to complete/Finish the flat of the Applicant within a reasonable time; and/or
(c) Pass order(s) directing the Petitioners to hand over possession to the Applicant of the Flats Allotted to her; and/or
(d) Pass order( s) permitting the Applicant and other similarly placed and interested persons to get the Flat Completed/Finished including Basic Facilities completed subject to payment by Unitech for the same; and/or
(e) Pass order(s) directing Noida Authority to permit registration of flat Allotted to the applicant and provide occupation and Completion certificate to the Applicant; and/or
97. 115447/2018(I) Vijay Kumar Samir Kumar Jha (a) For Intrevention Applicant has changed his option from refund to possession.
May be disposed as the infructuous. (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
98. 115449/2018(D) Vijay Kumar Samir Kumar Jha (a) Direct the Petitioners in the Applicant has changed his option from aforementioned Special Leave Petition to refund to possession. provide complete/Finish the flat of the May be disposed as the infructuous. Applicant within a reasonable time; and/or
(b) Direct NBCC or some other Government Agency to complete/Finish the flat of the Applicant within a reasonable time; and/or
(c) Pass order (s) directing the Petitioners to hand over possession to the Applicant of the Flats Allotted to him; and/or
(d) Pass order(s) permitting the Applicant and other similarly placed and interested persons to get the Flat Completed/Finished including Basic Facilities completed subject to payment by Unitech for the same; and/or
(e) Pass order(s) directing Naida Development Authority to permit (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name registration of flat Allotted to the applicant and provide occupation and Completion certificate to the Applicant; and/or
(f) Pass order(s) directing HDFC bank not to charge EMI from the Applicant till possession is handed over to the Applicant; and/or
99. 115451/2018(I) Vijay Kumar Naresh Kumar Munjal (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
100. 115452/2018(D) Vijay Kumar Naresh Kumar Munjal (a) Direct the Petitioners in the Applicant has changed his option from aforementioned Special Leave Petition to refund to possession. provide complete/Finished flats of the May be disposed as the infructuous. applicant including basic facilities for the flats of the Applicant within a reasonable time along with compensation for delay in delivery of flat; and/or
(b) Direct the Petitioners in the aforementioned Special Leave Petition to (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name refund amount paid by Applicant along with Simple interest @18% per annum; and/or
(c) Direct NBCC or some other Government Agency to Complete/Finish Flat of the Applicant within a reasonable time; and/or
(d) Pass order(s) directing the Petitioners to hand over possession to the Applicants of the Flats Allotted to them; and/or
(e) Pass order(s) permitting the Applicant and other similarly placed and interested persons to get the Flats/Finished including Basic Facilities completed subject to payment by Petitioners for the same; and/or
(f) Pass order(s) directing Noida Development Authority to permit registration of flats Allotted to them and provide occupation and Completion certificate to the Applicants and; and/or (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
101. 126407/2018(D) Upasana Nath Vibha Mahajan Seth (a) Removal/suspension of the Board of To be disposed as the contents of the IA Directors of Unitech Limited and has become infructuous. directing the Government of India appoint its nominees to take over the management of Unitech Limited;
(b) Restraining all the Petitioners and other Directors of Unitech from alienating, mortgaging, creating charge or lien or interest in the properties owned by them personally or that of the Company/Unitech;
102. 128557/2018(I) Vijay Kumar E.P. Suresh Kumar & (a) For Intervention Applicant has changed his option from Ors. refund to possession.
May be disposed as the infructuous.
103. 128559/2018(D) Vijay Kumar E.P. Suresh Kumar & (a) Direct the Petitioners in the Applicant has changed his option from Ors. aforementioned $pecial Leave Petition to refund to possession.
provide complete/Finish the flat of the May be disposed as the infructuous. Applicant within a reasonable time; and/or
(b) Direct NBCC or some other Government (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Agency to complete/Finish the flat of the Applicant within a reasonable time; and/or
(c) Pass order(s) directing the Petitioners to hand over possession to the Applicants of the Flats Allotted to them after completion thereof; and/or
(d) Pass order(s) permitting the Applicants and other similarly placed and interested persons to get the Flat Completed/Finished including Basic Facilities completed subject to payment by Unitech for the same; and/or
(e) Pass order(s) directing Naida Authority to permit registration of flat Allotted to the applicants and provide occupation and Completion certificate to the Applicants; and/or
104. 129810/2018(I) Kaushik Choudhury Kumar Alok & Ors. (a) For Intervention To be disposed as the contents of the IA has become infructuous. The customer is seeking possession.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
105. 131981/2018(I) Kaushik Choudhury Neeraja Upadhyay & (a) For Intervention Applicant has changed his option from Ors. refund to possession.
May be disposed as the infructuous.
106. 134685/2018(I) Vijay Kumar 1. Anika Mittal (a) For Intervention Disposed off vide order dated
2. Arun Roy 04.12.2024
3. Piyush Bansal
107. 134686/2018(D) Vijay Kumar 1. Anika Mittal (a) Direct the Petitioners in the To be disposed as the contents of the IA
2. Arun Roy aforementioned Special Leave Petition to has become infructuous.
3. Piyush Bansal provide complete/Finish the flat of the Applicant within a reasonable time; and/or
(b) Direct NBCC · or some other Government Agency to complete/Finish the flat of the Applicant within a reasonable time; and/or
(c) Pass order(s) directing the Petitioners to hand over possession to the Applicants of the Flats Allotted to them after completion thereof; and/or
(d) Pass order(s) permitting the Applicants (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name and other similarly placed and interested persons to get the Flat Completed/Finished including Basic Facilities completed subject to payment by Unitech for the same; and/or
(e) Pass order(s) directing Naida Authority to permit registration of flat Allotted to the applicants and provide occupation and Completion certificate to the Applicants; and/or
108. 134982/2018(D) Himanshu Shekhar Saurabh Chandra (a) For immediately removing the board of To be disposed as the contents of the IA Agarwal & Ors. directors of Unitech Limited and has become infructuous.
directing the Govemmtnt of India to appoint its nominees to take over the management of Unitech Limited;
109. 138858/2018(I) D. Abhinav Rao Sh. Chandan Agarwal (a) For Intervention To be disposed as the contents of the IA & Ors. has become infructuous. The customer is now seeking possession of Plot No. 20, Willows, UGCC, Noida.
110. 139493/2018(I) Madhurima Tatia Smt. Ritu Tuli (a) For Intervention To be disposed as the contents of the IA has become infructuous. The customer (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name is now seeking possession.
111. 140184/2018(I) Vijay Kumar Gurpreet Singh & Ors. (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
112. 140188/2018(D) Vijay Kumar Gurpreet Singh & Ors. (a) Direct the Petitioners in the Applicant has changed his option from aforementioned Special Leave Petition to refund to possession. complete/Finish the flats of the May be disposed as the infructuous. Applicants within a reasonable time; and/or
(b) Direct NBCC or some other Governn'lent Agency to complete/Finish the flats of the Applicant within a reasonable time; and/or
(c) Pass order(s} directing the Petitioners to hand over possession to the Applicants of the Flats Allotted to them after completion thereof; and/or
(d) Pass order(s) permitting the Applicants and other similarly placed and interested (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name persons to get the Flat Completed/Finished including Basic Facilities completed subject to payment by Unitech for the same; and/or
(e) Pass order(s) directing Noida Authority to permit registration of flat Allotted to the applicants and provide occupation and Completion certificate to the Applicants; and/or
113. 140198/2018(I) Vijay Kumar Ankush Kumar (a) For Intervention To be disposed as the contents of the IA Agarwal & Ors. has become infructuous. The customer is now seeking possession.
114. 140200/2018(D) Vijay Kumar Ankush Kumar (a) Direct the Petitioners in the To be disposed as the contents of the IA Agarwal & Ors. aforementioned Special Leave Petition to has become infructuous. The customer provide complete/Finish the flats of the is now seeking possession. Applicants within a reasonable time; and/or
(b) Direct NBCC or some other Government Agency to complete/Finish the flats of the Applicants within a reasonable time; and/or (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
(c) Pass order(s) directing the Petitioners to hand over possession to the Applicants of the Flats Allotted to them after completion thereof; and/or
(d) Pass order(s) permitting the Applicants and other similarly placed and interested persons to get the Flat Completed/Finished including Basic Facilities completed subject to payment by Unitech for the same; and/or
(e) Pass order(s) directing Noida Authority to permit registration of flat Allotted to the applicants and provide occupation and Completion certificate to the Applicants; and/or
115. 148641/2018(I) Vivek Gupta Pratyush Aggarwal (a) For Intervention To be disposed as the contents of the IA has become infructuous. The customer is now seeking possession.
116. 148645/2018(D) Vivek Gupta Pratyush Aggarwal (a) Permit the applicant to register his claim Applicant has changed his option from for refund of amount of Rs.22,94,304/- refund to possession. alongwith interest with the Ld. Amicus May be disposed as the infructuous. (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Curiae against Unitech Builder;
(b) Pass a direction for extension of time for lodging the claim by the applicant for refund of money;
117. 148951/2018(I) Rajat Sehgal Sanjay Kakar (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
118. 148956/2018(D) Rajat Sehgal Sanjay Kakar (a) Allow the present application and pass Applicant has changed his option from directions for disbursement of the money refund to possession. to the Applicant in terms of the earlier May be disposed as the infructuous. Orders passed by this Hon'ble Court including the Orders dated 05.03.2018, 02.05.2018 and 14.05.2018.
119. 151077/2018(I) Jyoti Mendiratta Manoj Kumar Jha (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
120. 163110/2018(Im) Rashi Bansal Mr. Rohit Gupta (a) For Impleadment Applicant has changed his option from (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name refund to possession.
May be disposed as the infructuous.
121. 165206/2018(I) Chandra Bhushan Sukul Jagdev (a) For Intervention Applicant has changed his option from Prasad refund to possession.
May be disposed as the infructuous.
122. 6790/2019(Im) Roshan Sonthalia 1. Anil Garg (a) For Impleadment Applicant has changed his option from refund to possession.
2. Anuradha Garg May be disposed as the infructuous.
123. 10069/2019(I) Kaushik Choudhury Pravin Tripathi (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
124. 78763/2019(D) Pawanshree Agrawal Pawanshree Agrawal (a) Allow the Application and issue a To be disposed as the contents of the IA direction that proceedings pending before has become infructuous. The said any forum against M/s SVS Buildcon projects are part of the Resolution Framework submitted by the new relating to project Unihomes Bhopal may (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name not be affected by the proceedings Management. pending against M/s Unitech Ltd. herein
125. 88187/2019(I) Siddharth Batra 1. Meera Dhir (a) For Intervention Disposed off vide order dated
2. Sh. Ravinder 04.12.2024 Mohan Dhir
126. 88188/2019(D) Siddharth Batra 1. Meera Dhir (a) Direct the Mis Unitech and its associated/ Disposed off vide order dated
2. Sh. Ravinder joint venture companies to pay interest @ 04.12.2024 Mohan Dhir 15% to the Applicants herein on the monies paid by the Applicants;
127. 95023/2019(D) Arjun Harkauli Neena Zutshi (a) direct the Amicus Curiae to process the Applicant has changed his option from refund to the Applicant/Intervener as per refund to possession. order of this Hon'ble Court dated May be disposed as the infructuous. 07.12.2018 in Civil Appeal No.10856 of 2016, titled ‘Bhupinder Singh v. Unitech Ltd.’
128. 97702/2019(I) Mohit D. Ram Ms. Priya Rao (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
129. 97711/2019(D) Mohit D. Ram Ms. Priya Rao (a) Allow the application and direct the Ld. Applicant has changed his option from (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Amicus Curiae appointed by thls Hon'ble refund to possession. Court to pay the amount payable by May be disposed as the infructuous. Petitioner Unitech to the Applicant as per the order dated 31.05.2019 passed by NCDRC in CC No. 104 of 2015 from the funds lying deposited /to be deposited with the Ld. Amicus Curiae; and
130. 98694/2019(I) Karan Bharihoke 1. Mrs. Mohinder (b) For Intervention Applicant has changed his option from Kaur refund to possession.
2. Mr. Navkanwal May be disposed as the infructuous. Singh
131. 107624/2019(I) C. K. Sasi Rahoul Roy (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
132. 107625/2019(D) C. K. Sasi Rahoul Roy (a) Direct the Petitioner and/or Mis Unitech Applicant has changed his option from Limited to refund the sum of Rs.60,40, refund to possession. 142, paid as consideration towards May be disposed as the infructuous. construction of Flat No.1901 located on the 18th Floor situated in Tower No.7, Unitech "Cascades", Kolkata, West Bengal in the Project namely, "Uniworld (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name City" being developed by M/s Unitech Limited along with interest at the rate of 18% per annum, compounded quarterly, till date, along with further interest@ 18% compounded quarterly, upto the actual date of refund/payment;
(b) Direct the Petitioner and/or M/s Unitech Limiteid to pay compensation of Rs.35 Lakhs to the Applicant towards exemplary damages on account of mental agony and loss of rent as detailed hereinabove.
133. 118391/2019(I) Ashwani Kumar Dubey Sanjay Arora (a) For Intervention Disposed off vide order dated 04.12.2024
134. 118519/2019(I) Nischal Kumar Neeraj Subhendu Narayan (a) For Intervention Disposed off vide order dated Mohanty 04.12.2024
135. 123216/2019(D) Priyanjali Singh 1. Anand Parkash (a) Direct Ms Unitech Ltd to deliver physical Applicant has changed his option from possession to the Applicants of the 596.76 refund to possession.
2. Sunita Yadav sq yards plot No. B- 0011 (DX-VILLA) May be disposed as the infructuous. in 'Espace Premiere', Nirvana Country-2 Gurgaon on a 'as is where is' basis subject (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name to the applicant's payment of circle rates for the said land (after adjustment of the amounts already paid to Ms Unitech Ltd)
(b) Direct Ms Unitech Ltd to register the conveyance deed for the aforesaid land (namely 596.76 sq yards plot No. B -
0011 (DXVILLA) in 'Espace Premiere', Nirvana Country-2 Gurgaon) in the name of the applicants upon payment of statutory stamp duty and registration charges by the latter.
136. 146495/2019(I) Aniruddha P. Mayee Brig. Ravinder Nath (a) For Intervention Applicant has changed his option from Sehgal refund to possession.
May be disposed as the infructuous.
137. 146500/2019(D) Aniruddha P. Mayee Brig. Ravinder Nath (b) Allow the present application of the Disposed off vide order dated Sehgal applicant to seek refund of the amount of 04.12.2024 Rs.23,74,510/- along with appropriate rate of interest from M/s Unitech Ltd.
138. 147285/2019(I) Avinash Sharma 1. Mr. Rakesh (a) For Intervention Disposed off vide order dated (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Kumar 04.12.2024
2. Dr. Priya Prasad
139. 160826/2019(I) Rajesh Kumar Ankit Vaish & Ors. (a) For Intervention Applicant has changed his option from refund to possession.
May be disposed as the infructuous.
140. 160828/2019(D) Rajesh Kumar Ankit Vaish & Ors. (a) Direct disbursement/execution amount Applicant has changed his option from decreed by Hon'ble NCDRC in CC No. refund to possession. 199/2015 titled as 'Rakhee Dey and May be disposed as the infructuous. others V/s Unitech Limited vide judgment dated 31.07.2017 in the next round of Disbursement in favor of Applicant No.1 and 2.
(b) Direct the Ld. Amicus Curie to include the names of the Applicant no.1 and 2 in the list of home buyers seeking refund.
141. 178839/2019(I) Harsh Lata Sudhir Kumar (a) For Intervention Disposed off vide order dated 04.12.2024
142. 185961/2019(I) Akshat Kumar Gautam Guha (a) For Intervention Applicant has changed his option from (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name refund to possession.
May be disposed as the infructuous.
143. 186266/2019(D) Akshat Kumar Gautam Guha (a) allow .the instant application; Applicant has changed his option from refund to possession.
(b) pass appropriate orders/ directions to Amicus Curiae (AC) appointed by ·this May be disposed as the infructuous. Hon'ble Court to include and consider the claim' of the applicant named above being a home buyer. in parity to all other similarly placed home buyers of M/s Unitech Ltd. in their proje_ct namely Uniworld City Harmony at Kolkata;
144. 194131/2019(Ad) E. C. Agrawala Unitech Limited (a) For Additional Document Disposed off vide order dated 04.12.2024
145. 196389/2019(I) Sumit Kumar Aditya Rajiv (a) For Intervention Disposed off vide order dated 04.12.2024
146. 60284/2021 (I) A. Radhakrishnan 1. Swaroopa (a) For Intervention Applicant has changed his option from Nandakumar refund to possession.
2. D Rameshbabu May be disposed as the infructuous.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
147. 60286/2021 (D) A. Radhakrishnan 1. Swaroopa (a) Pass suitable Directions, restraining the Applicant has changed his option from Nandakumar Respondent -HDFC Limited from refund to possession.
2. D Rameshbabu demanding EMI of Rs. 96478 (Ninety six May be disposed as the infructuous.
thousand four hundred and seventy eight) from Loan Account No. 600844848 for purchase of property titled as FLAT- 0103, FF, UNITECH EXQUISITE TOWER Al, SECTOR 71/ 72, VILLAGE FAZILPUR, GURGAON-122001;
(b) Direct the UNITECH to comply with Order dated 19.08.2017, passed by the Hon'ble Commission in CC No.3497 of 2017, and also direct UNITECH to refund the entire principal amount of Rs.10657663/- to the applicants along with compensation in the form of simple interest @ 10% per annum with effect from the date of each payment till the date of refund to the applicants;
148. 27780/2023 (D) Chandan Kumar 1. Shri Prakash (a) allow this present Application and take on Applicant has changed his option from record that the Applicants are desirous of refund to possession.
2. Ms. Sonal Prakash taking the possession of the said Unit i.e., May be disposed as the infructuous. (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Unit No. 0402, 4th Floor, Tower-A4, Block-A, Exquisite, Sector-117, Noida, Uttar Pradesh rather than seeking refund of the amount already paidby them;
(b) direct the non applicant to prioritize the handing over possession of the said Unit to the Applicants in view of the fact that the Applicant No.1 is a senior citizen; and
149. 27782/2023 (D) Chandan Kumar 1. Surya Prakash (a) allow this present Application and take on Applicant has changed his option from record that the Applicants are desirous of refund to possession.
2. Ms. Vinita Srivastava taking the possession of the said Unit i.e., May be disposed as the infructuous.
Unit No. 0401, 4th Floor, Tower-A4, Block-A, Exquisite, Sector-117, Noida, Uttar Pradesh rather than seeking refund of the amount already paid by them;
(b) direct the Respondents to prioritize the handing over possession of the said Unit to the Applicants in view of the fact that the Applicant No.1 is a senior citizen; and
150. 130109/2025 (D) Jay Kishor Singh Debesh Kumar (a) Allow the present applicants to withdraw Applicant has changed his option from Chaudhuri & Ors. the Affidavits where the Applicants have refund to possession. (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name opted for refund of the sale May be disposed as the infructuous. considerations with respect to their flats/floors
(b) Allow the present Applicant No 1, 2, 3, 4, 5, and 6 to change the option from refund to taking/receiving possession of the:
i. Block D-2, Floor 10, Unit no 1004, Unitech South Park, Gurgaon of Applicant No.1.
ii. Block A4, Floor 01, Unit No 0101, Unitech South Park, Gurgaon of Applicant No 2;
iii. Block No A3, Flat No 0803, Unitech South Park, Gurgaon of Applicant no.3
iv. Block No A1, Flat No 602, Unitech South Park, Gurgaon of Applicant No. 4 v. Block No B4, Flat No 0203, Unitech South Park, Gurgaon of Applicant no.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name 5 vi. Block No B4, Flat No 0103, Unitech South Park, Gurgaon of Applicant No 6
(c) Direct the Petitioner No.3 not to sell the Unit of the Applicants which are:-
i. Block D-2, Floor 10, Unit no 1004, Unitech South Park, Gurgaon of Applicant No. 1 ii. Block A4, Floor 01, Unit No 0101, Unitech South Park, Gurgaon of Applicant No 2;
iii.Block No A3, Flat No 0803, Unitech South Park, Gurgaon of Applicant no.3
iv. Block No A1, Flat No 602, Unitech South Park, Gurgaon of Applicant No. 4 v. Block No B4, Flat No 0203, Unitech South Park, Gurgaon of Applicant no.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name 5 vi.Block No B4, Flat No 0103, Unitech South Park, Gurgaon of Applicant No 6
151. 130217/2025 (D) Nidhi Mohan Parashar Dr. Anjali Chawla (a) Direct Petitioner No. 3 to permit the Applicant has changed his option from Applicant’s option, as mentioned in refund to possession. Paragraph 1 of the Application, from May be disposed as the infructuous. “refund” to “taking/receiving possession” of the flats;
(b) Pass an ad interim ex parte order restraining the Petitioner No. 3 from selling or encumbering or in any manner dealing with the 2 flats booked by the Applicant, details whereof are provided in Paragraph 1 of the Application;
152. 130302/2025 (D) Nidhi Mohan Parashar Sajili Rajesh (a) Direct Petitioner No. 3 to permit the Applicant has changed his option from Shirodkar Applicant’s option, as mentioned in refund to possession.
Paragraph 1 of the Application, from May be disposed as the infructuous. “refund” to “taking/receiving possession” of the flats;
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
(b) Pass an ad interim ex parte order restraining the Petitioner No. 3 from selling or encumbering or in any manner dealing with the 2 flats booked by the Applicant, details whereof are provided in Paragraph 1 of the Application;
153. 165075/2025 (D) Jay Kishor Singh Manju & Ors. (a) Allow the present applicants to withdraw Applicant has changed his option from the Affidavits where the Applicants have refund to possession. opted for refund of the sale May be disposed as the infructuous. considerations with respect to their flats/floors.
(b) Allow the present Applicant No 1, 2, 3, 4, and 5 to change the option from refund to taking/receiving possession of the:-
i. Unit No 0102, 1st Floor, Tower-0C5, Block-00C, Unihomes-3, Sector-113, NOIDA of Applicant no. 1 ii. Unit No 0101, 1st Floor, Tower-0C5, Block-00C, Unihomes-3, Sector-113, NOIDA of Applicant no. 2 iii.Unit No 0405, Floor 4, Tower-E2, (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Unihomes Ph-II, Sector-117, NOIDA of Applicant no. 3 iv. Flat No 1005, 10th Floor, Block G-2, Unitech Unihomes Phase-II, Sector-
117, NOIDA of Applicant no. 4 v. Unit No 0807, 8th Floor, Tower-0H1, Unihomes Phase-II, Sector-117, NOIDA of Applicant no. 5
(c) Direct the Petitioner No.3 not to sell the Unit of the Applicants which are:-
i. Unit No 0102, 1st Floor, Tower-0C5, Block-00C, Unihomes-3, Sector-113, NOIDA of Applicant no. 1 ii. Unit No 0101, 1st Floor, Tower-0C5, Block-00C, Unihomes-3, Sector-113, NOIDA of Applicant no. 2 iii.Unit No 0405, Floor 4, Tower-E2, Unihomes Ph-II, Sector-117, NOIDA of Applicant no. 3 iv. Flat No 1005, 10th Floor, Block G-2, (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Unitech Unihomes Phase-II, Sector-
117, NOIDA of Applicant no 4 v. Unit No 0807, 8th Floor, Tower-0H1, Unihomes Phase-II, Sector-117, NOIDA of Applicant no. 5
154. 191548/2025 (D) Jay Kishor Singh Baljit Virk (a) Allow the present applicant to withdraw Applicant has changed his option from the Affidavit where the Applicant has refund to possession. opted for refund of the sale May be disposed as the infructuous. considerations with respect to his flat.
(b) Allow the present Applicant to change the option from refund to taking/receiving possession of the:-
a. Flat bearing No. 0603, Tower No. 03, Unitech Cascades, Greater NOIDA of the Applicant.
(c) Direct the Petitioner No.3 not to sell the Unit of the Applicant which is:-
a. Flat bearing No. 0603, Tower No. 03, Unitech Cascades, Greater NOIDA of (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Applicant.
(a) Allow the present Applicant to change the
155. 232442/2025 (D) Jay Kishor Singh Savita Singh Applicant has changed his option from option from refund to taking/receiving refund to possession. possession of Unit No.1403, Floor, 14th, May be disposed as the infructuous. Tower C2, the Residences, NOIDA
(b) Direct the Petitioner No.3 not to sell the Unit of the Applicant which is:-
a. Unit No.1403, Floor, 14th, Tower OC2, the Residences, NOIDA (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents ANNEXURE-C (IAs filed in Bhupinder Singh C.A. 10856 of 2016 ) Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
1. 126831/2019 (Im) Neeraj Shekhar Mr. Abhimanyu (a) For impleadment Applicant has change his option from refund to possession. May be disposed as infructuous.
2. 126833/2019 (D) Neeraj Shekhar Mr. Abhimanyu (a) Direct the Respondent to refund the amount Applicant has change his option from of Rs.16,76,951 (Rs. Sixteen Lacs, Seventy refund to possession. May be disposed as Six Thousand, Nine Hundred and Fifty One) infructuous.
paid in liu of the purchase of Flat No.0204, Floor-2, Tower-C6 Building name “UNIHOMES-3” situated at Plot No.GH001, Sector-113, Noida, Uttar Pradesh to the petitioner along with interest.
3. 134346/2019 (I) Rajesh Kumar Chaurasia 1. Rakhi Jain (a) For intervener Applicant has change his option from refund to possession. May be disposed as
2. Pragya Jain infructuous.
3. Ms. Rajni Rakyan
4. Mr. Shaurya Jain
5. Mr. Amit Jain
4. 143330/2019 (Im) M. P. Vinod Vandana Lakra & Anr. (a) For Impleadment Applicant has change his option from refund to possession. May be disposed as infructuous.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
5. 143332/2019 (D) M. P. Vinod Vandana Lakra & Anr. (a) Pass directions to the Amicus Curiae to Applicant has change his option from amend the Old Refund List to include the refund to possession. May be disposed as name of the Applicants in the same; and infructuous.
(b) Pass directions to the Amicus to disburse the pro rata payment to the Applicants as disbursed to other homebuyers in terms of the orders of this Hon’ble Court;
6. 153933/2019 (Im) P. V. Yogeswaran Shalini Lambah (a) For Impleadment Applicant has change his option from refund to possession. May be disposed as infructuous.
7. 168586/2019 (Im) Vinod Kumar Tewari 1. Vivek Srivastava (a) For impleadment Applicant has change his option from refund to possession. May be disposed as
2. Nitika Srivastava infructuous.
8. 168590/2019 (D) Vinod Kumar Tewari 1. Vivek Srivastava (a) Direct the respondent company to refund the Applicant has change his option from entire deposited amount by the applicant with refund to possession. May be disposed as
2. Nitika Srivastava him alongwith interest infructuous.
9. 7950/2020 (Im) Abhishek Kumar Singh 1. Dharmesh Kumar (a) For Impleadement Applicant has change his option from Srivastava refund to possession. May be disposed as infructuous.
2. Gunjan Srivastava
10. 7960/2020 (Im) Abhishek Kumar Singh Rajnesh Giri (a) For Impleadement Applicant has change his option from refund to possession. May be disposed as (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name infructuous.
11. 7962/2020 (D) Abhishek Kumar Singh Rajnesh Giri (a) Direct the respondent company to refund the Applicant has change his option from entire deposited amount by the applicants refund to possession. May be disposed as with him alongwith interest infructuous.
12. 10075/2020 Applicant-in-Person 1. G.S. Kapoor (a) Permit the applicants in person to appear and Applicant has change his option from (Impleader) argue the matter before this Hon’ble Court in refund to possession. May be disposed as
2. Raminder Kapoor person infructuous.
13. 16272/2020 (I) T. Mahipal Indranil Sen (a) Allow the applicant to intervene in the instant Applicant has change his option from Civil Appeal No.10856 of 2016. refund to possession. May be disposed as infructuous.
(b) Direct the Respondent and/or M/s Bengal Unitech Universal Infrastructure Pvt. Ltd. to make payment of a sum of Rs.1,36,11,519/- (Rupees One crore thirty six lakhs eleven thousand five hundred and nineteen only) to the applicant-intervener towards failure in handing over possession of Flat No.0502 on 5th floor of Tower 10 of the Project “Uniworld City-Cascades” in Kolkata, to the applicant intervener.
14. 17934/2020 (D) P. V. Yogeswaran Shalini Lambah (a) Inclusion/addition of the name of the Applicant has change his option from applicant in the in the list of the home buyers refund to possession. May be disposed as who have obtained orders from the competent infructuous.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name courts or consumer for a and to whom distribution is being made on an equalizing pro rata basis in accordance with order dated 07.12.2018 and or any similar orders of this Hon’ble Court;
(b) Direct that the applicant be brought at par with other similarly placed decree holders and be paid her share on an equalizing pro rata basis from the funds distributed as per order dated 07.12.2018 to the home buyers falling in the similar category as the applicant and that the applicant be continued to be paid out of the allocated funds to the extent of the decreetal amount in the same manner as disbursements are being made to the other similarly placed home buyers.
15. 32776/2020 (Im) Raj Kamal Vikram Batra (a) For Impleadment Applicant has change his option from refund to possession. May be disposed as infructuous.
16. 37256/2020 (I) Krishnamohan K. Aditi Tiwari (a) For intervention Applicant has change his option from refund to possession. May be disposed as infructuous.
17. 78478/2020 (D) P. K. Jain Niru Kaushal & Ors. (a) Direct the Respondent to forthwith refund the Applicant has change his option from (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name amounts to the applicants as detailed in para refund to possession. May be disposed as 21 preferably within 4 weeks or within such infructuous. time which this Hon’ble Court may deem reasonable
18. 33922/2021 (D) Aakarsh Kamra 1. Abhishek Garg & (a) Direct the Respondent Company to refund Applicant has change his option from Anr. the amount of Rs.45,69,773/- along with an refund to possession. May be disposed as interest @12% per annum payable to the infructuous.
2. Shikha Gupta applicant;
(b) Hand over possession of the unit.
19. 33973/2021 (Im) Ankolekar Gurudatta Swetlana (a) For Impleadment Applicant has change his option from refund to possession. May be disposed as infructuous.
20. 33975/2021 Ankolekar Gurudatta Swetlana (a) Exempt notarized affidavit Applicant has change his option from (Affidavit) refund to possession. May be disposed as infructuous.
21. 34165/2021 (D) B. Ramana Murthy 1. Dr. R.K. Goulatia (a) Direct the Learned Amicus Curiae, Mr. Applicant has change his option from Pawan Shree Aggarwal, to allow the refund to possession. May be disposed as
2. Dr. Bimla Goulatia Applicants to change their stand from refund infructuous. of their invested money to securing possession of the flat booked by them with the Respondent Company.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
22. 44080/2022(Im) Bharat Bhushan 1. Ashvini Kumar (a) allow the present applicants to be impleaded Applicant has change his option from Tanwar as petitioners in the above Civil Appeal refund to possession. May be disposed as No.10856 of 2016 filed against the final infructuous.
2. Sushma Tanwar impugned Judgment and order dated 30.09.2016 passed by the Hon'ble National Commission Dispute Redressal Forum at New Delhi in CC No. 1279 of2015; in the light of the Order Dt. 06.04.2021, passed by Hon'ble Mr. Justice AM. Khanwilkar & Hon'ble Mr. Justice Dinesh Maheshwari passed in the Special Leave to Appeal (C) No(s). 13608/2017 titled as Uniworld City- Uni Homes Plots Sector MU, Plots Buyers Association (R) & Anr. (Petitioners) V /s The State OfUttar Pradesh & Ors. (Respondents)
23. 77597/2022(I) Kumar Dushyant Singh Rajat Sood (a) For Intervention Applicant has change his option from refund to possession. May be disposed as infructuous.
24. 77599/2022(D) Kumar Dushyant Singh Rajat Sood (a) Permit the Applicant herein to submit his Applicant has change his option from claim based on the Order dated 02.11.2019 refund to possession. May be disposed as passed by Learned District Consumer infructuous. Dispute Redressal Forum, Shimla in Consumer Complaint No.240 of 2015 before the Amicus Curie appointed by this Hon 'ble (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Court in the aforesaid matter ; and/ or
(b) In the alternative, Direct the Learned District Consumer Dispute Redressal Forum, Shimla to proceed with the Execution Petition being E.A. No.3/2020; and also
(c) Direct the Learned State Consumer Dispute Redressal Commission, Shimla to proceed with the Appeal No. A/1/2020; and/or
25. 100512/2022(Im) Sunieta Ojha Retd. (Major) Jaideep (a) For Impleadment Disposed off vide order dated 04.12.2024 Singh (Dispossed off as per SC status)
26. 149328/2022(D) Charu Mathur Ashish Abrol (a) Give directions to the Ld. Amicus Curiae in Applicant has change his option from the present Civil Appeal No.10856 of 2016 to refund to possession. May be disposed as add the name of the applicant in the list of infructuous. claimants and refund the money as per the directions of this Hon’ble Court.
27. 49832/2024 (I) Shriya Maini Veena Kharbanda (a) For Intervention Applicant has change his option from refund to possession. May be disposed as infructuous.
28. 49835/2024(D) Shriya Maini Veena Kharbanda (a) Direct the Respondent to REFUND the Applicant has change his option from Applicant home-buyer the total consideration refund to possession. May be disposed as of Rs. 1,39,18,636 /- (Rupees One Crore infructuous. (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name Thirty Nine Lakhs and Eighteen Thousand and Six Hundred and Thirty Six only) paid by him via cheque/wire transfer (International bank) with default interest, penalty and compensation in the present matter; and/or
29. 108814/2024(Im) Fuzail Ahmad Ayyubi 1. Vikas Singh (a) For Impleadment Applicant has change his option from refund to possession. May be disposed as
2. Prathibha Singh infructuous.
30. 108815/2024(D) Fuzail Ahmad Ayyubi 1. Vikas Singh (b) Direct the Respondent to refund an amount of Applicant has change his option from ₹ 25, 88, 631/- (Rupees Twenty Five Lakhs refund to possession. May be disposed as
2. Prathibha Singh Eighty Eight Thousand Six Hundred Thirty infructuous. One only) paid on the purchase of the Flat No. 0703 in Block No. B1 (2 bedroom) at Uniworld Gardens, Sector -117, Noida to the applicants along with reasonable interest, and;
31. 173368/2024(D) Aanchal Tikmani Shahra Securities Pvt. (a) Allow the present Application and direct that Applicant has change his option from Ltd. the entire amount of Rs. 1,10,69,259/- refund to possession. May be disposed as (Rupees One Crore Ten Lacs Sixty-Nine infructuous. Thousand Two Hundred and Fifty- Nine Only) invested by the Applicant from the years 2006 to 2009 be refunded;
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
32. 213481/2024(I) Deepak Goel 1. Nawal Kishore (a) For Intervention Applicant has change his option from Kithaniya refund to possession. May be disposed as infructuous.
2. Payal Kithaniya
33. 213483/2024(D) Deepak Goel 1. Nawal Kishore (a) Allow the present application, applicants be Applicant has change his option from Kithaniya allowed to opt for possession of the flat as refund to possession. May be disposed as per the allotment letter dated 15.03.2012 infructuous.
2. Payal Kithaniya instead of refund and;
34. 213622/2024(I) Deepak Goel 1. Rakesh Agarwal (a) For Intervention Applicant has change his option from refund to possession. May be disposed as
2. Nisha Agarwal infructuous.
35. 213623/2024(D) Deepak Goel 1. Rakesh Agarwal (a) Allow the present application, applicants be Applicant has change his option from allowed to opt for possession of the flat as refund to possession. May be disposed as
2. Nisha Agarwal per the allotment letter dated 15.03.2012 infructuous. instead of refund and;
36. 213835/2024(D) Deepak Goel 1. Rakesh Agarwal (a) Allow the present application, applicants be Applicant has change his option from allowed to opt for possession of the flat as refund to possession. May be disposed as
2. Nisha Agarwal per the allotment letter dated 15.03.2012 infructuous. instead of refund and;
37. 214422/2024(I) Deepak Goel A.K. Associates (a) For Intervention Applicant has change his option from refund to possession. May be disposed as infructuous.
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
38. 214425/2024(D) Deepak Goel A.K. Associates (a) Allow the present application, applicant be Applicant has change his option from allowed to opt for possession of the flat in refund to possession. May be disposed as terms of the Buyer's Agreement dated infructuous. 06.09.2013 and;
39. 249112/2024(D) Mandeep Kalra 1. Mrs. Alka Nayar (a) Allow the present application and grant an Applicant has change his option from extension of time for one month from the refund to possession. May be disposed as
2. Mr. Jogesh Nayar date of the order for the Applicants to infructuous. exercise the option of possession; and/or
(b) Direct the respondents to rectify the applicant’s status from a refundee to a possession-seeking homebuyer; and/or
40. 258470/2024(D) Saurabh Jain 1. Richa Aggarwal (a) Allow the present application and permit the Applicant has change his option from applicants to change the option from refund refund to possession. May be disposed as
2. Satish Kumar to possession of allotted Flat No. 0101, Level infructuous. Aggarwal 01, Tower No. 03, measuring about 4465 sq. ft. at "The Burgundy" in 'Unitech Golf and Country Club', Sector - 96, 97 and 98, Naida, Uttar Pradesh.
41. 261396/2024(D) Saurabh Jain 1. Kamal Kumar (a) Allow the present application and direct the Applicant has change his option from Agarwal Respondent to change the option of the refund to possession. May be disposed as applicants from refund seeking home-buyer infructuous.
2. Anupriya Agarwal to possession seekig home-buyer for their (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name allotted Flat No.1101, Tower No. 01, measuring about 2096 sq. ft. Unitech Habitat, Plot No.9, Sector Pi-II, (Alistonia Estate), Greater Noida, Uttar Pradesh.
42. 71377/2025 (D) Siddharth Jain 1. Pawan Golchha (a) Allow the Application and permit the Applicant has change his option from Applicants to change their option from refund to possession. May be disposed as
2. Sri Chand Jain seeking 'refund' to 'possession' condoning a infructuous. delay of 1 day and also for reasons mentioned here in above; and/or
43. 81887/2025 (D) Saurabh Jain 1. Richa Aggarwal (a) Allow the present application and permit the Applicant has change his option from applicants to change the option from refund refund to possession. May be disposed as
2. Satish Kumar to possession of allotted Flat No. 0101, Level infructuous. Aggarwal 01, Tower No. 03, measuring about 4465 sq. ft. at "The Burgundy" in "Unitech Golf and Country Club', Sector - 96, 97 and 98, Noida, Uttar Pradesh.
(b) Direct the Respondent-management to allow sale/transfer of the flat of the applicants.
44. 120616/2025 (D) Legal Options Krishnan Rama Subra (a) The respondent be directed to make available Applicant has change his option from Mani & Reena to the applicants the option of refund in terms refund to possession. May be disposed as Venkataraman of this Hon'ble Court's order dated February infructuous.
6, 2025 (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
45. 131588/2025 (Im) Legal Options Krishnan Rama Subra (a) For impleadment Applicant has change his option from Mani & Reena refund to possession. May be disposed as Venkataraman infructuous.
46. 192915/2025 (Im) Alok Tripathi Rakesh Bhatia (a) For impleadment Applicant has change his option from refund to possession. May be disposed as infructuous.
47. 194320/2025 (D) Alok Tripathi Rakesh Bhatia (a) Allow the present application and direct the Applicant has change his option from respondent to permit the applicant to migrate refund to possession. May be disposed as from the category of “refund” to infructuous. “possession”.
48. 232200/2025 (Im) Raghunatha Sethupathy B Anil Gupta (a) For Intervention Applicant has change his option from refund to possession. May be disposed as infructuous.
49. 232202/2025 (D) Raghunatha Sethupathy B Anil Gupta (a) Direct Chief Executive Officer or the Board Applicant has change his option from of Directors appointed by the Government, refund to possession. May be disposed as infructuous.
(For and on behalf of Unitech Ltd.), to allow the present Applicant for migrating from the category of ‘refund’ to ‘possession’, with respect to a Flat in Apartment No. 0206, Floor 02, Tower C3, (3 Bedroom, Super Area 990 sq. ft.) in the project Unihomes in Sector- 117, Noida, Uttar Pradesh;
(D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents Sl. Customer/ Applicant IA. No. Name of AOR Prayer Management’s Response No. Name
50. 250735/2025 (Im) Akshat Shrivastava Ms. Geeta Yadav (a) For Impleadment Applicant has change his option from refund to possession. May be disposed as infructuous.
51. 250736/2025 (D) Akshat Shrivastava Ms. Geeta Yadav (a) Direct the respondent company to verify and Applicant has change his option from rectify the error/omission in their records in refund to possession. May be disposed as respect of the Applicant's declaration of intent infructuous. on the web portal; and /or
(b) Direct that the Applicant's choice of obtaining possession of the flat is duly reflected and taken into consideration for all purposes in the ongoing proceedings before this Hon'ble Court; and/or
52. 252270/2025 (D) Anurag Tandon M/s RS Niwas Pvt. Ltd. (a) Allowing the instant application and to permit Applicant has change his option from the Applicant to change its option from refund to possession. May be disposed as ‘refund’ to ‘possession’ for Flat bearing no. infructuous. 0801 on the 8th Level of Tower 7, having Super Area of 243.87 square meter approximately in the project named ‘Amber’ situated in Unitech Golf and Country Club (Foremerly Grande), Sector–96, 97 and 98, NOIDA; AND/OR (D) Direction (I) Intervention (Im) Impleadment (OT) Official Translation (Ad) Additional Documents