Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India on 11 December, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.303 COURT NO.8 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).188/2004
M/S. RAIGANJ CONSUMER FORUM Petitioner
VERSUS
UNION OF INDIA & ORS. Respondents
[PART HEARD BY: HON'BLE MR. JUSTICE DIPANKAR DATTA AND HON'BLE MR.
JUSTICE MANMOHAN]
MR. SUNIL FERNANDES, Sr. Adv. WITH MR. SANCHIT GARGA, Adv. as
AMICUS CURIAE
I.A. No.112751/2020-APPLICATION FOR PERMISSION
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Signature Not Verified
I.A. No.5215/2024-APPROPRIATE ORDERS/DIRECTIONS
Digitally signed by
rashmi dhyani pant
Date: 2025.12.17
I.A. No.117612/2024-APPROPRIATE ORDERS/DIRECTIONS
17:03:50 IST
Reason:
I.A. No.124299/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.132614/2021-CLARIFICATION/DIRECTION
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ANNEXURES
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ANNEXURES
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ANNEXURES
I.A. No.18325/2024-RECALLING THE COURTS ORDER
I.A. No.140519/2023-WITHDRAWAL OF CASE/APPLICATION
I.A. No.130807/2020-WITHDRAWAL OF CASE/APPLICATION
WITH
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T.C.(C) No. 2/2004 (XIV-A)
I.A. No.51293/2005-APPLICATION FOR ADDITIONAL AFFIDAVIT
I.A. No.255516/2024-APPLICATION FOR EXEMPTION FROM FILING TYPED
DOCUMENTS
I.A. No.80258/2020-APPLICATION FOR PERMISSION
I.A. No.295947/2024-APPLICATION FOR PERMISSION
I.A. No.295225/2024-APPLICATION FOR PERMISSION
I.A. No.276050/2024-APPLICATION FOR PERMISSION
I.A No.44362/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A No.79102/2020-APPROPRIATE ORDERS/DIRECTIONS
I.A No.147187/2021-APPROPRIATE ORDERS/DIRECTIONS
I.A No.188455/2022-APPROPRIATE ORDERS/DIRECTIONS
I.A No.90057/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.36379/2018-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.143211/2021-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.125543/2025-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.141055/2018-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.80958/2021-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.62749/2022-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.80260/2020-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.106350/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.150273/2024- CLARIFICATION/DIRECTION
I.A. No.89599/2024-CLARIFICATION/DIRECTION
I.A. No.89598/2024-CLARIFICATION/DIRECTION
I.A No.141059/2018-CLARIFICATION/DIRECTION
I.A. No.156177/2022-CLARIFICATION/DIRECTION
I.A. No.68453/2025-CLARIFICATION/DIRECTION
I.A. No.87335/2018-CLARIFICATION/DIRECTION
I.A. No.80264/2020-EXEMPTION FROM FILING AFFIDAVIT
I.A. No.66054/2018-EXEMPTION FROM FILING O.T.
I.A. No.147188/2021-EXEMPTION FROM FILING O.T.
I.A. No.147185/2021-EXEMPTION FROM FILING O.T.
I.A. No.66052/2018-INTERVENTION APPLICATION
I.A. No.295228/2024-INTERVENTION APPLICATION
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I.A. No.147184/2021-INTERVENTION APPLICATION
I.A. No.75125/2018-INTERVENTION APPLICATION
I.A. No.255515/2024-INTERVENTION APPLICATION
I.A. No.295949/2024-INTERVENTION APPLICATION
I.A. No.14806/2006-INTERVENTION/IMPLEADMENT
I.A. No.176824/2022-INTERVENTION/IMPLEADMENT
I.A. No.157461/2022-INTERVENTION/IMPLEADMENT
I.A. No.276052/2024-INTERVENTION/IMPLEADMENT
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I.A. No.51486/2024-INTERVENTION/IMPLEADMENT
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I.A. No.177298/2023-INTERVENTION/IMPLEADMENT
I.A. No.68450/2025-INTERVENTION/IMPLEADMENT
I.A. No.167941/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
I.A. No.167937/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
I.A. No.158706/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/A
NNEXURES
I.A. No.275461/2024-PERMISSION TO FILE APPLICATION FOR DIRECTION
I.A. No.18188/2024-RECALLING THE COURTS ORDER
T.C.(C) No.1/2004 (XIV-A)
T.C.(C) No.3/2004 (XIV-A)
T.C.(C) No.8/2004 (XIV-A)
T.C.(C) No.22/2004 (XIV-A)
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T.C.(C) No.56/2005 (XIV-A)
T.C.(C) No.57/2005 (XIV-A)
C.A. No. 3134-3137/2016 (IV)
vide Hon'ble Court's order dated 16.07.2024, Mr. Sunil Fernandes,
learned senior counsel has been appointed as Amicus Curiae
T.C.(C) No.34/2019 (IV)
T.C.(C) No.35/2019 (IV)
T.C.(C) No.36/2019 (IV)
T.C.(C) No.37/2019 (IV)
T.C.(C) No.38/2019 (IV)
CONMT.PET.(C) No.701/2021 in T.C.(C) No.2/2004 (XIV-A)
FOR ADMISSION
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I.A. No. 35282/2021-EXEMPTION FROM FILING O.T.
CONMT.PET.(C) No. 942/2021 in T.C.(C) No. 2/2004 (XIV-A)
FOR ADMISSION
T.P.(C) No. 1127/2024 (IV-D)
I.A. No.293133/2024-APPLICATION FOR SUBSTITUTION
I.A. No.37986/2025-SETTING ASIDE AN ABATEMENT
I.A. No.85639/2024-STAY APPLICATION
Date : 11-12-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :Mr. P. D. Sharma, AOR
Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
Mr. Pankaj Kumar Mishra, AOR
Mr. Soumya Dutta, AOR
Mr. Shaikhil Suri, Sr. Adv.
Mr. Shantanu Bhowmick, Adv.
Mr. Alok Aggarwal, Adv.
Mr. Ranjan Mukherjee, AOR
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Hardik Giri, Adv.
Mr. Pranav Singh Gautam, Adv.
Mr. Satish Hooda, Adv.
Mr. Bhupender Dalal, Adv.
Mr. Mohit Mathur, Adv.
Mr. R. C. Kaushik, AOR
Ms. Minakshi Vij, AOR
Mr. Alok Bhatt, Adv.
Mr. Jagriti Singh, Adv.
Mr. Somnath Mukherjee, AOR
Mr. Gaurav Dhingra, AOR
For Respondent(s) :Mrs. Naresh Bakshi, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Shailendra Bhardwaj, AOR
Mr. K. S. Rana, AOR
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Ms. Vandana Sehgal, AOR
Mr. Mohit Yadav, Adv.
Mr. Arun Pratap Singh Rajawat, Adv.
Ms. Minakshi Vij, AOR
Mr. Alok Bhatt, Adv.
Mr. Jagriti Singh, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. Shaikhil Suri, Adv.
Mr. Shantanu Bhowmick, Adv.
Mr. Alok Aggarwal, Adv.
Mr. Ranjan Mukherjee, AOR
Mr. Somnath Mukherjee, AOR
Mr. Pankaj Kumar Mishra, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Ajay Bahuguna, Adv.
Mr. Surya Kant, AOR
Mr. Shubham Bhalla, AOR
Ms. Chitra Markandaya, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. S.n.pandey, Adv.
Ms. Soumya Pandey, Adv.
Ms. Roshni, Adv.
Mr. Chander Shekhar Ashri, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Rajeeva Ranjan Rajesh, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Raghav Sharma, Adv.
Mr. Sachin Sharma, Adv.
Mr. B. K. Pal, AOR
Ms. Sunita Sharma, AOR
Mr. Arun K. Sinha, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Rajesh Singh, Adv.
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Mr. Manoj Kumar Rajput, Adv.
Mr. Varun Varma, Adv.
Mr. Anupam Kumar, Adv.
Mr. Jogender Kumar, Adv.
Mr. Samuel Mathew, Adv.
Mr. Ashwani Kumar, Adv.
Mr. Shree Pal Singh, AOR
Mr. Ramesh Babu M. R., AOR
M/S. Ap & J Chambers, AOR
Mr. Ramesh Kumar Mishra, AOR
Mr. S. Ravi Shankar, AOR
Mr. Narender Hooda, Sr. Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Pallvi Hooda, Adv.
Ms. Kavya Manuja, Adv.
Ms. Tannu, Adv.
Mr. Shaurya Lamba, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Alok Gupta, AOR
Ms. Shalu Sharma, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Shantwanu Singh, Adv.
Mr. Akshay Singh, Adv.
Mrs. Pragya Singh, Adv.
Mr. Ashok Kumar Singh, AOR
Mr. Ashwani Kumar, AOR
M/S. K J John And Co, AOR
Mrs. Rajeshri Nivuratirao Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Anand, Adv.
Mr. N.maylsamy, Adv.
Mr. Harsh Dahiya, Adv.
Mr. Deepak Chopra, Adv.
Mr. Deepak Bahl, Adv.
Mr. Vishal Kumar Singh, Adv.
Ms. Nisha Kumari, Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
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Ms. Suruchi Aggarwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Gurmeet Singh, Adv.
Mr. Viraj Kadam, Adv.
Mr. Soumya Dutta, AOR
Mr. Mohit D. Ram, AOR
Ms. Maulshree Pathak, AOR
Mr. Joby P. Varghese, AOR
Mr. Bijender Singh, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Ritika Raj, Adv.
Ms. Swati Vishan, Adv.
Mr. Ajay Pal, AOR
Mr. Sunil Fernandes, Sr. Adv.
Mr. Sanchit Garga, AOR
Mr. Saurabh Mishra, Sr. Adv.
Ms. Deepti Arya, Adv.
Mr. Narayan Har Gupta, Adv.
Ms. Swati Arya, Adv.
Ms. Samapika Biswal, AOR
Mr. Narender Hooda, Sr. Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Pallvi Hooda, Adv.
Ms. Kavya Manuja, Adv.
Ms. Tannu, Adv.
Mr. Shaurya Lamba, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Chand Qureshi, AOR
Mr. Rama Kant Sharma, Adv.
Mr. Pradeep Mohod, Adv.
Mr. Manoj Kumar Goyal, Adv.
Mrs. Jyoti Aggarwal, Adv.
Mr. Pradeep Shekhawat, Adv.
Ms. Sanjivani Aggarwal, Adv.
Mr. Mohammad Usman Siddiqui, Adv.
Mrs. Aisha Siddiqui, Adv.
Ms. Sakeena Quidwai, Adv.
Mr. Vijay Kumar, Adv.
Mr. Sundeep Pandhi, Adv.
Mr. Pinku Singh, AOR
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Mr. Sajeev Sahay, Adv.
Ms. Shagufa Salim, AOR
Mr. Archit Rajput, Adv.
Ms. Shagun Saproo, Adv.
Mr. Karandeep Singh, Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Rishabh Singh, Adv.
Mr. Prashan Jain, Adv.
Mr. P. N. Puri, AOR
Mr. D. S. Naidu, Sr. Adv.
Mr. Aditya Soni, AOR
Mr. Shaurya Lamba, Adv.
Mr. Rajat Gautam, Adv.
Mr. Sumeer Sodhi, AOR
Mr. Gaurav Dhingra, AOR
Mr. H S Phoolka, Sr. Adv.
Mr. Jagjit Singh Chhabra, AOR
Mr. Ronak Karanpuria, AOR
Mr. Siddharth Mittal, AOR
Mr. Sumit Kumar Sharma, Adv.
Mr. Abhijeet Varshney, Adv.
Mrs. Shilpa G Mittal, Adv.
Mr. Wajeeh Shafiq, Adv.
Mr. Nimish Chib, Adv.
Mr. Jatin Rana, AOR
M/S. Lawyer S Knit & Co, AOR
Mr. Anand Shankar, AOR
Ms. Meenakshi Arora, Sr. Adv.
Mr. Nitin Saluja, AOR
Mr. Gautam Bajaj, Adv.
Ms. Dishit Bhattacharjee, Adv.
Mr. Akash Panwar, Adv.
Mr. Chandratanay, Adv.
Ms. Jasleen Kaur Anand, Adv.
Mr. Nanakey Kalra, Adv.
Mr. Anand Shankar, AOR
Mr. B Adinarayana Rao, Sr. Adv.
Mr. Sumanth Nookala, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
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Mr. Akshat Kumar, AOR
Mr. Ajay Bahuguna, Adv.
Ms. Vandana Sharma, AOR
Mr. Ravi Raghunath, Adv.
Mr. Sanyat Lodha, AOR
Mr. Rishi Kapoor, AOR
Mr. Himanshu Shekhar, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Arjun Garg, AOR
Mr. Anup Kumar, AOR
Ms. Gauri Subramanium, Adv.
Mrs. Shruti Singh, Adv.
Mrs. Neha Jaiswal, Adv.
Mr. Shivam Kumar, Adv.
Mr. Abhisek Kumar, Adv.
Ms. Vartika Vaishnavi, Adv.
Mr. Govind Jee, AOR
Mr. Omanakuttan K K, Adv.
Ms. Rambha Singh, Adv.
Ms. Laiba Arif, Adv.
Mr. Ankur Kumar, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Devendra Singh, AOR
Ms. Kheyali Singh, AOR
Mr. Lzafeer Ahmad B. F., AOR
Mr. Kumar Vaibhaw, Adv.
Mr. Sachin Dubey, Adv.
Mr. Jatinder Kumar Bhatia, AOR
Mr. R Anand Padmanabhan, Sr. Adv.
Mr. Arimardhan Sharma, Adv.
Mr. R. Sharath, AOR
Mrs. Priya Puri, AOR
Mr. Sachin Dubey, Adv.
Ms. Riya Dogra, Adv.
Mr. Sharad Kumar Puri, Adv.
Mr. Vibhav Srivastava, Adv.
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
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Mr. Vedant Pradhan, Adv.
Mr. Hardik Giri, Adv.
Mr. Pranav Singh Gautam, Adv.
Ms. Preeti Kumari, Adv.
Mr. R. C. Kaushik, AOR
Mr. Subhasish Bhowmick, AOR
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Samir Malik, AOR
Mr. Samir Malik, Adv.
Mr. Varun Kalra, Adv.
Mr. Shahan Ulla, Adv.
Mr. Pranav Khanna, Adv.
Mr. Jayant K. Sud, Sr. Adv.
Mr. Ramesh Kumar Mishra, AOR
Mr. Raj Aryan Singh, Adv.
Mr. Aryan Mishra, Adv.
Mrs. Tanuj Bagga Sharma, AOR
Dr. M.k Ravi, Adv.
Dr. Praveen Hans, Adv.
Mr. Denson Joseph, Adv.
Mr. Tarun Mathur, Adv.
Mr. Raavi Yogesh Venkata, AOR
Mr. Divyanshu Kumar Srivastava, AOR
Mr. Devendra Singh, AOR
Mr. Aakash Nandolia, AOR
Mr. Sandeep Malik, Adv.
Mr. Azad Khokher, Adv.
Mr. Vaibhav Sharma, Adv.
Mr. Satpal, Adv.
Mr. Prabjeet Sandhu, Adv.
Mr. Amit, AOR
Mr. Rajan Chawla, AOR
Mr. Kedar Nath Tripathy, AOR
Mr. Anurag, AOR
Mr. Anshuman Siddharth Nayak, AOR
Mr. Devesh Pratap Singh, Adv.
Mr. Rahul Kulhare, Adv.
Mrs. Garima Yadav, Adv.
Mr. Ratnadeep Raha, Adv.
Mr. Divya Prakash Arya, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
1. We have perused the status report.
2. Issue notice to Juvvadi Venkateshwar Rao, Maddi Srinivas, Kalakonda Shashidhar & Enaganti Rammohan Rao, since we find that the property measuring 684.94 square yards has been disposed in favour of Rupesh Agarwal and Pushpalatha Agarwal in breach of this Court’s order dated 17 th August, 2004 as to why contempt action shall not be initiated against them.
3. Relist on 20th January, 2026 at 03:00 p.m. to enable Ms. Meenakshi Arora, learned senior counsel to obtain appropriate instructions on the terms which would be imposed on Rupesh Agarwal and Pushpalatha Agarwal for having also purchased the property despite the injunction granted on 17th August, 2004.
4. We permit the Income Tax Department to engage SBICAP for preparation of tender documents, newspaper advertisements, responding to bidders queries evaluation of bids, conducting live e-auction etc. instead of MSTC as directed by our previous order.
5. We direct the Committee to immediately disburse Rs.50,00,000/- (Rupees fifty lakh only) in favour of the Department viz. M/s. Karvy Fintech Pvt. Ltd. (Now known as M/s. K.FIN Technologies) so that transfer can be effected immediately electronically.
6. Ms. Suruchi Aggarwal, learned senior counsel appearing for the Committee submits that the Committee has no objection to continue with M/s. Karvy Fintech Pvt. Ltd. (Now known as M/s. K.FIN Technologies) for the purpose of processing and disbursement of the existing moneys to the investors. In such 16 view of the matter, the direction contained in paragraph 13 of the earlier order stands recalled.
7. By the next date, M/s. K. FIN Technologies shall submit a status report with regard to the money disbursed and proposed to be disbursed.
8. For the purpose of compliance with the earlier order dated 13 th August, 2025, we deem it appropriate to issue notice to the State of Telangana. Service may be effected through the standing counsel for the State of Telangana. We make it clear that desire his presence on the next date of hearing.
9. Issue notice to the SDM, Defence Colony, Lajpat Nagar on I. A. No.230054/2025. There shall be an ad-interim order staying operation of the notice dated 20th August, 2025 issued by such Magistrate till the next date of hearing.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
ASST. REGISTRAR-CUM-PS COURT MASTER (NSH)
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