Supreme Court - Daily Orders
Hdfc Bank Ltd. vs Union Of India on 17 August, 2021
Bench: S. Abdul Nazeer, Krishna Murari
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ITEM NO.1 Court 7 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1159/2019
HDFC BANK LTD. & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 165173/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 61446/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 138308/2019 - GRANT OF INTERIM RELIEF
IA No. 61445/2021 - GRANT OF INTERIM RELIEF
IA No. 68597/2021 - INTERVENTION/IMPLEADMENT
IA No. 138312/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
W.P.(C) No. 1469/2019 (X)
FOR STAY APPLICATION ON IA 192986/2019
FOR STAY APPLICATION ON IA 60455/2021
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 60457/2021
FOR INTERVENTION/IMPLEADMENT ON IA 68792/2021
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
69822/2021
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 69823/2021
IA No. 69823/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 60457/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 68792/2021 - INTERVENTION/IMPLEADMENT
IA No. 69822/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 60455/2021 - STAY APPLICATION
IA No. 192986/2019 - STAY APPLICATION)
W.P.(C) No. 683/2021 (X)
(FOR ADMISSION and IA No.71688/2021-EX-PARTE AD-INTERIM RELIEF)
W.P.(C) No. 690/2021 (X)
(FOR ADMISSION and IA No.72207/2021-STAY APPLICATION…)
W.P.(C) No. 709/2021 (X)
(FOR ADMISSION and IA No.73701/2021-GRANT OF INTERIM RELIEF and IA
Signature Not Verified
No.73705/2021-EXEMPTION FROM FILING AFFIDAVIT)
Digitally signed by
Neelam Gulati
Date: 2021.08.19
16:59:20 IST
Reason:
W.P.(C) No. 765/2021 (X)
(FOR ADMISSION)
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W.P.(C) No. 768/2021 (X)
(FOR ADMISSION and IA No.81044/2021-STAY APPLICATION)
Date : 17-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Rajesh Kumar Gautam, AOR
Mr. Anant Gautam, Adv.
Mr. Nipun Sharma, Adv.
Mr. Madhur Tewatia, Adv.
Mr. Tushar Mehta, SG
Mr. Sanjay Kapur, AOR
Ms. Megha karnwal, Adv.
Mr. Monali Taunk, Adv.
Ms. Shubhra Kapur, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Nikhil Rohatgi, Adv.
Ms. Bindi Dave, Adv.
Mr. Aman Raj Gandhi, Adv.
Mr. Shashank Khurana, Adv.
Mr. Dharav Shah, Adv.
Ms. Apoorva Kaushik, Adv.
Mr. Aayesh Gandhi, Adv.
Mr. Pranaya Goyal, AOR
Mr. Sarfaraz Khan, Adv.
Mr. Firasat Ali Siddiqi, Adv.
Mr. Ram Swarup Sharma, AOR
Ms. Praveena Gautam, AOR
Mr. Pawan Shukla, Adv.
Mr. Raja Ram, Adv.
Mr. Aman S. Sharma, Adv.
Mr. O. P. Gaggar, AOR
Mr. Aditya Gaggar, Adv.
Mr. Divyanshu Sahay, Adv.
Ms. Shradha Narayan, Adv.
Mr. Akshay Sahay, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gaurav Goel, AOR
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For Respondent(s) Mr. Tushar Mehta, ASG
Ms. Garima Prasad, Adv.
Ms. Niranjna Singh, adv.
Mr. Rajat Nair, Adv.
Mr. Navanjay Mahapatra, Adv.
Mrs. Anil Katiyar, AOR
Mr. H. S. Parihar, AOR
Mr. Pranav Sachdeva, AOR
Mr. Jatin Bhardwaj, Adv.
Ms. Neha Rathi, Adv.
Mr. K.V. Viswanathan, Sr. Adv.
Ms. Bindi Dave, Adv.
Mr. Pranaya Goyal, Adv.
Mr. Dharav Shah, Adv.
Ms. Apoorva Kaushik,Adv.
Mr. Aayesh Gandhi, Adv.
Mr. Aman Raj Gandhi, AOR
Mr. Prashant Bhushan, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Petitioners herein had filed application(s) for recalling of the Judgment in Reserve Bank of India vs. JayantiLal N. Mistry [2016 (3) SCC 525]. They had simultaneously filed the Writ Petition Nos. 1159 and 1469 of 2019.
The applications for recalling and also the Writ Petitions came up before this Court on 13.10.2020 and on that day this Court found it appropriate to refer the applications and also the writ petitions before the Bench presided over by Hon’ble Mr. Justice L.N. Rao, which reads as under:
“Our attention has been drawn to the judgment dated 4 26th April, 2019 passed in Contempt Petition (C) No. 928 of 2016 in Transfer Case (C) No. 95 of 2015, “Girish Mittal vs. Parvati V. Sundaram & Anr.” and connected matters wherein certain directions have been issued. It will be appropriate that if the present applications for recall of judgment in Reserve Bank of India vs. JayantiLal N. Mistry [2016 (3) SCC 525] and other connected applications/Writ Petitions are listed before the Bench presided over by Hon’ble Mr. Justice L. Nageswara Rao.
Registry would list the matters in the week commencing on 16th November, 2020.” On 09.04.2021, the Writ Petition Nos. 1159 and 1469 of 2019 were de-tagged and the arguments were concluded on the applications by the Bench presided over by Hon’ble Mr. Justice L.N. Rao.
Finally, the Bench dismissed the applications vide its judgment dated 28.04.2021. However, the Court observed that dismissal of the said applications shall not prevent the applicants to pursue other remedies available in law.
Having regard to our order dated 13.10.2020, we are of the view that it is appropriate to list these Writ Petitions before the Bench presided over by Hon’ble Mr. Justice L.N. Rao.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)