Supreme Court - Daily Orders
In Re Expeditious Trial Of Cases Under ... vs For on 27 April, 2022
Bench: L. Nageswara Rao, B.R. Gavai, S. Ravindra Bhat
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ITEM NO.301 COURT NO.5 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMW(Crl.) No.2/2020
IN RE:EXPEDITIOUS TRIAL OF CASES UNDER SECTION 138 OF N.I.ACT,1881:
IA No. 121371/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 5070/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 29900/2021 - CONDONATION OF DELAY IN FILING REPLY AFFIDAVIT
IA No. 125606/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 108282/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 27192/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 13743/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 6909/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 105142/2020 - EXEMPTION FROM FILING O.T.
IA No. 6927/2021 - EXEMPTION FROM FILING O.T.
IA No. 29902/2021 - EXEMPTION FROM PERSONAL APPEARANCE
IA No. 121370/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 27-04-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
Shri Sidharth Luthra, Sr. Adv.(A.C)
Shri K.Parameshwar, Adv.(A.C.)
For Petitioner(s) Mr. T.L.V. Ramachari, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. E. Vinay Kumar, Adv.
Mr. T.N. Ramam Rao, Adv.
H.C. of Karnataka Mr. V.N. Raghupathy, AOR
By Courts Motion, AOR
Mr. A. Sregurupriya, Adv.
Mr. Prasad Hegde, Adv.
Mr. Anmol Kheta, Adv.
Mr. Lakshay Mehta, Adv.
For Respondent(s) M/S. Parekh & Co., AOR
Applicant-in-person, AOR
Signature Not Verified
H.C. of Delhi
Digitally signed by
BALA PARVATHI
Mr. Romy Chacko, AOR
Date: 2022.04.29
17:36:21 IST
Reason:
Mr. Shakti Chand J., Adv.
Mr. Prashant Shrikant Kenjale, AOR
Mr. Satish Pandey, AOR
H.C. of Calcutta Mr. Kunal Chatterji, AOR
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Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Mr. Shree Pal Singh, AOR
H.C. of Manipur Mr. Sharan Thakur, Adv.
Mr. Mahesh Thakur, AOR
Mr. Siddharth Thakur, Adv.
Ms. Vipasha Singh, Adv.
Mr. Ajay Hanojiya, Adv.
H.C.of Meghalaya Mr. Sanjai Kumar Pathak, AOR
Ms. Shashi Pathak, Adv.
Mr. Pramod Kumar Yadav, Adv.
Mr. Malak Manish Bhatt, AOR
Ms. Tanishka Khatana, Adv.
H.C. of Jharkhand Mr. Himanshu Shekhar, AOR
Mr. Parth Shekhar, Adv.
Mr. Sameer Parekh, AOR
H.C. of Telangana Ms. Uttara Babbar, AOR
Mr. Manan Bansal, Adv.
St. of Mizoram Mr. Siddhesh Kotwal, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Mr. Akash Singh, Adv.
Ms. Preeti Singh, Adv.
Mr. Nirnimesh Dube, AOR
Mr. V. N. Raghupathy, AOR
U.T. of Puduchery Mr. Aravindh S., AOR
Mr. C. Rubavathi, Adv.
Mr. Puneet Jain, Adv.
Ms. Christi Jain, AOR
Mr. Yogit Kamat, Adv.
Mr. Umang Mehta, Adv.
Ms. Shruti Singh, Adv.
Mr. Pai Amit, AOR
H.C. of M.P. Mr. Arjun Garg, AOR
Mr. Aakash Nandolia, Adv.
Ms. Sagun Srivastava, Adv.
St. of H.P. Mr. Abhimanyu Jhamba, Adv.
Ms. Thonpinad Thangal, Adv.
Mr. Samir Ali Khan, AOR
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Ms. Pragati Neekhra, AOR
Ms. Taruna Ardhendumauli Prasad, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Karun Sharma, Adv.
Ms. Anupam Nag, Adv.
Ms. Manisha Singh, Adv.
Ms. Jagriti Bharti, Adv.
Mr. Suhaan Mukerji, Adv.
Mr. Aditya Prakash, Adv.
Mr. Nikhil Parikshith, Adv.
Mr. Vishal Prasad, Adv.
Mr. Abhishek Manchanda, Adv.
Mr. Sayandeep Pahari, Adv.
Mr. Tanmay Sinha, Adv.
M/S. Plr Chambers And Co., AOR
Ms. Manisha Ambwani, AOR
Mr. Sibo Sankar Mishra, AOR
Mr. Naresh K. Sharma, AOR
Mr. Thomas P. Joseph, Sr. Adv.
Mr. V.K. Biju, AOR
Ms. Ria Sachthey, Adv.
Mr. Chetanya Singh, Adv.
Mr. Parthsarthi M. Saraf, Adv.
Mr. Abhay Pratap Singh, Adv.
Mr. Shaji George, Adv.
Ms. Vijay Laxmi, Adv.
Mr. Umang Tripathi, Adv.
Mr. Shibashish Misra, AOR
Mr. Shubhranshu Padhi, AOR
H.C. of ChhattisgarhMr. Apoorv Kurup, AOR
Ms. Nidhi Mittal, Adv.
Mr. Gaurav Agrawal, AOR
Ms. Radhika Gautam, AOR
Mr. V. Krishnamurthy, Sr. Adv./AAG
Dr. Joseph Aristotle S., AoR..
Ms. Nupur Sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
Ms. Jessica Bhardwaj, Adv.
Ms. G. Indira, AOR
Mr. Raj Bahadur Yadav, AOR
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Advocate
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St. of Nagaland Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Neeraj, AAG
Mr. Piyush Beriwal Adv.
Mr. Ankit Raj Adv.
Dr. Monika Gusain, AOR
Ms. Ruchira Goel, AOR
Mr. Aviral Saxena, Adv.
Mr. Vikas Gothwal, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Dr. Lalit Bhasin, Adv.
Ms. Nina Gupta, Adv.
Ms. Ananya Marwah, Adv.
Ms. Ruchika Joshi, Adv.
Mr. P. V. Yogeswaran, AOR
Mr. B. V. Balaram Das, AOR
State of Goa Mr. Ravindra Lokhande, Adv.
Mr. Abhishek Atrey, AOR
St of Sikkim Mr. Raghvendra Kumar, Adv.
Mr. Anand Kumar Dubey, Adv.
Mr. Sunil Saraogi, Adv.
Mr. Narendra Kumar, AOR
St.of Chhattisgarh Mr. Sumeer Sodhi, AOR
Mr. Prannay Joe Sebastian, Adv.
Mr. Anvit Seemansh, Adv.
Mr. Gaurav Pachnanda, Sr. Adv.
Ms. Avni Sharma, Adv.
Mr. Anupam Raina, AOR
Mr. Sunando Raha, Adv.
Ms. Aswathi M.K., AOR
H.C. of Sikkim Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
M/S. Arputham Aruna And Co, AOR
Mr. Manish Kumar, AOR
Ms. Jaspreet Gogia, AOR
U.T. Chandigarh Mr. Sarad Kr. Singhania, Adv.
Mr. Bhuvan Kapoor, Adv.
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Mr. Varun Chug, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. S.V.Raju,Ld. ASG
Mr. S. K. Singhania, Adv.
Mr. Varun Chugh, Adv.
Mr. Bhuvan Kapoor , Adv.
Sairica Raju, Adv.
Mr. Mehul Gupta, Adv.
Mr. G.S.Makker,AOR
Mr. Yashvardhan, Adv.
Ms. Smita Kant, Adv.
Mr. Apoorv Shukla, AOR
Ms. Ishita Farsaiya, Adv.
Ms. Prabhleen Kaur, Adv.
Mr. Ayush Acharjee, Adv.
St.of Andhra pradesh Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Mr. K.V. Girish Chowdary, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. Gopal Jha, AOR
Mr. Nishant Verma, Adv
Mr. Shreyash Bhardwaj, Adv
Mr. Kumar Ranjan Adv.
St.of Meghalaya Mr. Upendra Mishra, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. T.K. Nayak, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
H.C. of Uttarakhand Mr. Mukesh K. Giri, AOR
Mr. Sachin Patil, AOR
Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv
Mr. Geo Joseph, Adv.
St. of Telangana Mr. S. Udaya Kumar Sagar, Adv.
Mr. P. Mohith Rao, Adv.
Mr. S. Udaya Kumar Sagar, AOR
High Court of Madras Mr. R. Nedumaran, AOR
Mr. Mukul Lather, Adv.
St. of Tripura/ Mr. Shuvodeep Roy, AOR
Assam Mr. Ishaan B., Adv.
St. of Jharkhand Mr. Kumar Anurag Singh, Adv.
Mr. Anando Mukherjee, AOR
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Mr. Beenu Sharma, Adv.
Mr. Shwetank Singh, Adv.
St. of Uttarakhand Mr. Saurabh Trivedi, AOR
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Vinay Garg, AOR
Mr. G. Prakash, AOR
Ms. Deepanwita Priyanka, AOR
Mr. Nishe Rajen Shonker, AOR
Ms. Anu K Joy, Adv
Mr. Alim Anvar, Adv
Ms. Mrinal Elker Mazumdar (AOR)
Ms. Indira Bhakar Adv.
Mr. Ajay Bansal, Adv.
Mr. Vishva Pal, Adv.
Mr. Gaurav Yadav, AOR
Ms. Veena Bansal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On 10.03.2021, a Committee was appointed to submit a report specifying steps that should be taken to facilitate early disposal of cases under the Negotiable Instruments Act, 1881 (for short “NI Act”). A report has been submitted by the Committee, to which the Amicus Curiae has filed a note making suggestions to some of the observations and recommendations recorded in the report of the Committee. It has been brought to our notice that with respect to practice directions that were to be issued by the High Courts pursuant to the order passed by this Court on 16.04.2021, most of the High Courts have issued practice directions barring the High Courts of Madras, Sikkim, Uttarakhand, Patna and Orissa. The learned counsel appearing for the said High Courts 7 submitted that practice directions as observed by this Court in the order dated 16.04.2021 shall be issued expeditiously without any further delay.
In respect of pre-summons mediation, National Portal for summons and the scheme for establishment of special courts for cases under the NI Act, the Union of India, the High Courts and the State Governments are directed to submit their suggestions within a period of two weeks from today. In so far as constitution of special courts is concerned, the learned Amicus Curiae has, for the purposes of constitution of special courts under the NI Act, identified states of Maharashtra, Delhi, Gujarat, Uttar Pradesh and Rajasthan on the ground that the number of cases pending in these states are higher than the other states. The suggestion made by the learned Amicus Curiae is that five districts in each of the above States, where cases under the NI Act are high, can be selected and one court in each such district be established. The High Courts of Maharashtra, Delhi, Gujarat, Uttar Pradesh and Rajasthan can respond to the said suggestion made by the learned Amicus Curiae, within a period of two weeks.
List for further directions on 12.05.2022 at 3.00 p.m. (B.Parvathi) (Anand Prakash) Court Master Court Master