Supreme Court - Daily Orders
Bangalore City Cooperative Housing ... vs The State Of Karnataka on 14 March, 2018
ITEM NO.46 REGISTRAR COURT. 2 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 16745/2017
BANGALORE CITY COOPERATIVE HOUSING SOCIETY LTD Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
([AFTER NOTICE MATTER] and IA No.129421/2017-impleading party and
IA No.129425/2017-EXEMPTION FROM FILING O.T.)
WITH
SLP(C) No. 24268-24300/2017 (IV-A)
Diary No(s). 14652/2017 (IV-A)
Diary No(s). 16109/2017 (IV-A)
(Office-Report regarding SLP(C)28849-28850/2012 arising out of cc
14685/2012 referred to on annexure P-26 is to be prepared.
Diary Nos. 14484/2017 and 14652/2017 are similar to present matter.
Diary No. 16710/20174 has been linked with the present case as both
are arising out of common order. and IA No.33333/2018-I/A FOR
BRINGING ON RECORD THE LRS and IA No.33336/2018-CONDONATION OF
DELAY IN FILING)
Diary No(s). 16710/2017 (IV-A)
(FOR ADMISSION)
SLP(C) No. 16948-16979/2017 (IV-A)
(and IA No.5945/2018-APPLICATION FOR SUBSTITUTION and IA
No.5948/2018-IA FOR SETTING ASIDE ABATEMENT and IA
No.5949/2018-CONDONATION OF DELAY IN FILING)
SLP(C) No. 21897-21928/2017 (IV-A)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 78811/2017 FOR
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
78813/2017)
SLP(C) No. 26721/2017 (IV-A)
(FOR PERMISSION TO FILE SLP/TP ON IA 83322/2017 FOR PERMISSION TO
FILE SYNOPSIS AND LIST OF DATES ON IA 83323/2017 FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT ON IA 83325/2017 FOR
CONDONATION OF DELAY IN REFILING ON IA 83327/2017)
SLP(C) No. 26722-26753/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.80519/2017-CONDONATION OF DELAY
IN FILING and IA No.80523/2017-EXEMPTION FROM FILING C/C OF THE
Signature Not Verified
IMPUGNED JUDGMENT and IA No.80515/2017-PERMISSION TO FILE SLP/TP
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2018.03.15
and IA No.80524/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
16:15:37 TLT
Reason:
SLP(C) No. 24455-24457/2017 (IV-A)
…......2
ITEM NO.46 -2-
SLP(C) No. 22580-22582/2017 (IV-A)
(FOR ADMISSION and IA No.67891/2017-PERMISSION TO FILE SLP and IA
No.73765/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.8542/2018-APPLICATION FOR SUBSTITUTION and IA
No.8543/2018-CONDONATION OF DELAY IN FILING and IA
No.8543/2018-CONDONATION OF DELAY IN FILING and IA
No.8546/2018-XTRA and IA No.18778/2018-IA FOR DISPENSING WITH
SERVICE ON PROFORMA RESPONDENTS UNDER V RULE 1 OF SC RULES 2013
ALONG WITH AF)
SLP(C) No. 24450-24452/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.69805/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.69804/2017-PERMISSION TO
FILE SLP and IA No.33383/2018-I/A FOR BRINGING ON RECORD THE LRS
and IA No.33384/2018-CONDONATION OF DELAY IN FILING)
SLP(C) No. 26720/2017 (IV-A)
(FOR ADMISSION and IA No.83108/2017-PERMISSION TO FILE SLP/TP and
IA No.83111/2017-CONDONATION OF DELAY IN REFILING and IA
No.83109/2017-PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)
SLP(C) No. 19964/2017 (IV-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 36854-36886/2017 (IV-A)
(IA No.109095/2017-CONDONATION OF DELAY IN FILING)
Date : 14-03-2018 This petition was called on for hearing today.
For Petitioner(s) Mr.Prasanna Mohan,Adv.
Mr. Nishanth Patil, AOR
Mr.Anand Sanjay M.Nuli,Adv.
M/S. Nuli & Nuli, AOR
Mr.D.P.Chaturvedi,Adv.
Ms. Anuradha Mutatkar, AOR
Mr. Anup Jain, AOR
Mr.B.S.Srinivas,Adv.
Mr. Mahesh Thakur, AOR
Mr.Ashok Bannidinni,Adv.
Mr. Purushottam Sharma Tripathi, AOR
Mr. Ankur S. Kulkarni, AOR
Mr. V. N. Raghupathy, AOR
…......3
ITEM NO.46 -3-
For Respondent(s) Ms.Farhat Jahan Rehmani,Adv.
Mr. Rajeev Singh, AOR
Mr. Mahesh Thakur, AOR
Mr.Sidhant Sinha,Adv.
Mr. Ankur S. Kulkarni, AOR
Mr. Nikhil Jain, AOR
Mr. M. A. Chinnasamy, AOR
Mr. Rajesh Mahale, AOR
Mr.Sriram P.,Adv.
Mr.Sidhant Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.16745/2017 The respondent No.3 shall be at liberty to file the counter affidavit within a period of four weeks. The respondent Nos.4-10 have already filed the counter affidavit.
Service of notice is complete on the respondent Nos.1, 2 & 11, but no one has entered appearance on their behalf. As per postal tracking report in respect of respondent No.12, the remarks shows that “Left India”. Therefore, the Ld.counsel for the petitioner shall take appropriate steps for the service of notice to him in accordance with the rules governing the subject within four weeks.
SLP(C) No. 24268-24300/2017 The respondent Nos.1-25 and 27-46 have already filed the counter affidavit.
Await the return of service of notice already issued to the unserved respondents.
In respect of respondent Nos.4,6 and 7 Mr.H.Chandra Shekhar, Advocate shall file the 'NOC' from the earlier counsel within four weeks.
….........4 ITEM NO.46 -4- The other appearing respondents shall be at liberty to file the counter affidavit within a period of four weeks.
SLP(C)D No.14652/2017The appearing respondents shall be at liberty to file the counter affidavit within a period of four weeks. Await the return of service of notice already issued to the unserved respondents.
In respect of respondent Nos.4,6 and 7 Mr.H.Chandra Shekhar, Advocate shall file the 'NOC' from the earlier counsel within four weeks.
Four weeks time as last chance is given to Ld.counsel for the petitioner to file an application for substitution to bring on record the Lrs. Of the respondent No.27.
SLP.D.NO.16109/2017Mr.T.R.B.Shivkumar,Ld.counsel has filed vakalatnama for 87 respondents. He seeks and is given four weeks time to file the counter affidavit.
Whereas Mr.Rajeev Singh Ld.counsel has filed vakalatnama for respondent Nos.3-49. He further submits that the counter affidavit filed in the connected matters be treated as counter affidavit in the present matter. Statement is taken on record. In respect of respondent Nos.4,6 and 7 Mr.H.Chandra Shekhar, Advocate shall file the 'NOC' from the earlier counsel within four weeks.
In respect of unserved respondents, filing of spare copies is dispensed with. Registry to issue notice. Four weeks time is granted to the Ld.counsel for the petitioner to cure the defects in the application for substitution to bring on record the Lrs. of the deceased respondent No.30.
….........5 ITEM NO.46 -5- Diary No(s). 16710/2017 Four weeks time as last chance is given to Ld.counsel for the petitioner to file an application for substitution to bring on record the Lrs. Of the respondent No.84. However, it is submitted by the Ld.counsel for the petitioner that respondent Nos.84, 85 and 86 are the brothers and Ld.counsel for the respondent Nos.85 and 86 may be requested to give details of respondent No.84 enabling him to take steps. Statement is taken on record. Hence, Ld.counsel for respondent Nos.85 & 86 is required to give the details of respondent No.84 to the Ld.counsel for the petitioner within two weeks.
The appearing respondents shall be at liberty to file the counter affidavit within a period of four weeks. Await the return of service of notice already issued to the the unserved respondents.
In respect of respondent Nos.4,6 and 7 Mr.H.Chandra Shekhar, Advocate shall file the 'NOC' from the earlier counsel within four weeks.
SLP(C) No. 22580-22582/2017 Ld.counsel for the petitioner submits that instead of seeking deletion, he seeks dispensation of filing of spare copies. Statement is taken on record. Pending service of unserved respondents filing of spare copies is dispensed with. Registry to issue notice accordingly.
In respect of deceased respondent No.30, Ld.counsel for the petitioner submits that he has already filed an application of substitution. Registry to verify and if so the same may be processed as per rules.
The appearing respondents, are given four weeks time to file the counter affidavit.
SLP(C) No. 26720/2017 & SLP(C) No. 26721/2017 The appearing respondents shall be at liberty to file the counter affidavit within a period of four weeks. Await the return of service of notice already issued to the unserved respondents.
........6 ITEM NO.46 -6- SLP(C) No. 16948-16979/2017 The appearing respondents, except the ones who have already filed the counter affidavit, shall be at liberty to file the counter affidavit within a period of four weeks. Await the return of service of notice already issued to the unserved respondents.
In respect of deceased respondent No.29, Ld.counsel for the petitioner submits that he has already filed an application of substitution. Registry to verify and if so the same may be processed as per rules.
In respect of respondent Nos.4,6 and 7 Mr.H.Chandra Shekhar, Advocate shall file the 'NOC' from the earlier counsel within four weeks.
SLP(C) NO.24450-24452/2017 Ld.counsel for the petitioner has filed an application for substitution to bring on record the Lrs. of the respondent No.30. The said I.A. shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.
The appearing respondents are given four weeks time to file the counter affidavit.
In respect of unserved respondents, filing of spare copies is dispensed with. Registry to issue notice. SLP(C) No. 24455-24457/2017 The appearing respondents are given four weeks time to file the counter affidavit.
In respect of unserved respondents, filing of spare copies is dispensed with. Registry to issue notice. Ld.counsel for the petitioner has filed an application for substitution to bring on record the Lrs. of the respondent No.30. The said I.A. shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.
….............7 ITEM NO.46 -7- SLP(C) No. 19964/2017 The respondent Nos.1-7 have already filed the counter affidavit.
The respondent No.10 shall be at liberty to file the counter affidavit within a period of four weeks.
Await the return of service of notice already issued to the other respondents.
SLP(C) No. 21897-21928/2017 The appearing respondents are given four weeks time to file the counter affidavit.
In respect of unserved respondents, filing of spare copies is dispensed with. Registry to issue notice.
Ld.counsel submits that now he does not intend to file the deletion application. Statement is taken on record. SLP(C) No. 26722-26753/2017 The respondent Nos.1-25 and 27-46 have already filed the counter affidavit.
Ld.counsel submits that now he does not intend to file the deletion application. Statement is taken on record.
The appearing respondents are given four weeks time to file the counter affidavit.
In respect of unserved respondents, filing of spare copies is dispensed with. Registry to issue notice.
List the matter on 1.05.2018.
SANJAY PARIHAR Registrar SB