Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Subrata Roy Sahara And Ors on 3 September, 2024
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
ITEM NO.1 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) Nos. 1820-1822/2017 in CONMT.PET.(C) No. 413/2012 in
C.A. No. 9833/2011
SECURITIES AND EXCHANGE BOARD OF INDIA Petitioner(s)
VERSUS
SUBRATA ROY SAHARA AND ORS. & ORS. Respondent(s)
(IA No. 147567/2023 - APPLICATION FOR PERMISSION
IA No. 160131/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 54042/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 159484/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 27489/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 55526/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 78070/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 50405/2018 - CLARIFICATION/DIRECTION
IA No. 50393/2018 - CLARIFICATION/DIRECTION
IA No. 172867/2022 - CLARIFICATION/DIRECTION
IA No. 161884/2022 - CLARIFICATION/DIRECTION
IA No. 159473/2022 - INTERVENTION APPLICATION
IA No. 27488/2023 - INTERVENTION APPLICATION
IA No. 65863/2018 - INTERVENTION APPLICATION
IA No. 78069/2023 - INTERVENTION APPLICATION
IA No. 160124/2022 - INTERVENTION/IMPLEADMENT
IA No. 54040/2023 - INTERVENTION/IMPLEADMENT
IA No. 50392/2018 - INTERVENTION/IMPLEADMENT
IA No. 16794/2020 - INTERVENTION/IMPLEADMENT
IA No. 182909/2022 - INTERVENTION/IMPLEADMENT
IA No. 183801/2023 - INTERVENTION/IMPLEADMENT
IA No. 161889/2022 - INTERVENTION/IMPLEADMENT
IA No. 55525/2018 - INTERVENTION/IMPLEADMENT)
WITH
CONMT.PET.(C) No. 260/2013 In C.A. No. 8643/2012 (XVII)
(IA No. 136343/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 102871/2019 - INTERVENTION/IMPLEADMENT)
R.P.(Crl.) No. 458/2014 In W.P.(Crl.) No. 57/2014 (X)
(IA No. 14799/2014 - APPLICATION FOR INSPECTION OF FILE)
T.C.(C) No. 87/2014 (III-A)
Signature Not Verified
Digitally signed by
Deepak Guglani
Date: 2024.09.12
W.P.(C) No. 1424/2019 (X)
10:47:59 IST
Reason:
1
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
W.P.(C) No. 1123/2020 (X)
(FOR ADMISSION)
W.P.(C) No. 1427/2020 (X)
(IA No. 7256/2022 - EARLY HEARING APPLICATION)
W.P.(C) No. 1333/2020 (X)
(FOR ADMISSION)
Diary No. 26472/2020 (XVII)
C.A. Nos. 7443-7444/2021 (XVII)
(IA No. 159618/2021 - STAY APPLICATION)
W.P.(C) No. 312/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 284/2022 (X)
(FOR ADMISSION)
CONMT.PET.(C) No. 413/2012 In C.A. No. 9833/2011 (XVII)
(IA No. 1/2013 - STAY APPLICATION)
CONMT.PET.(C) No. 412/2012 In C.A. No. 9813/2011 (XVII)
(IA No. 183/2016 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
IA No. 68897/2024 - APPLICATION FOR PERMISSION
IA No. 194846/2024 - APPLICATION FOR PERMISSION
IA No. 169125/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 203490/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 191447/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 188912/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 118234/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 44861/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 99284/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 109345/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 188847/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 10494/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 41948/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 78626/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 95547/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 203485/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 30932/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 58117/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 7215/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 114427/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 138094/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 52680/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 35238/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 71965/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 202750/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 203523/2022 - APPROPRIATE ORDERS/DIRECTIONS
2
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
IA No. 43715/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 24886/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 68141/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 49580/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 136394/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 203516/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 88532/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 48440/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 47681/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 88721/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 123978/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 166294/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 44866/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 176906/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 6292/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 87599/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 163394/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 130199/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 48235/2018 - CLARIFICATION/DIRECTION
IA No. 40383/2023 - CLARIFICATION/DIRECTION
IA No. 115237/2017 - CLARIFICATION/DIRECTION
IA No. 74012/2018 - CLARIFICATION/DIRECTION
IA No. 260/2017 - CLARIFICATION/DIRECTION
IA No. 87559/2017 - CLARIFICATION/DIRECTION
IA No. 69648/2018 - CLARIFICATION/DIRECTION
IA No. 160939/2018 - CLARIFICATION/DIRECTION
IA No. 142662/2023 - CLARIFICATION/DIRECTION
IA No. 18940/2018 - CLARIFICATION/DIRECTION
IA No. 131658/2023 - CLARIFICATION/DIRECTION
IA No. 11181/2018 - CLARIFICATION/DIRECTION
IA No. 63773/2018 - CLARIFICATION/DIRECTION
IA No. 137135/2018 - CLARIFICATION/DIRECTION
IA No. 1446/2022 - CLARIFICATION/DIRECTION
IA No. 58012/2018 - CLARIFICATION/DIRECTION
IA No. 134546/2018 - CLARIFICATION/DIRECTION
IA No. 91335/2019 - CLARIFICATION/DIRECTION
IA No. 193416/2022 - CLARIFICATION/DIRECTION
IA No. 56231/2018 - CLARIFICATION/DIRECTION
IA No. 123268/2017 - CLARIFICATION/DIRECTION
IA No. 78376/2018 - CLARIFICATION/DIRECTION
IA No. 97945/2019 - EARLY HEARING APPLICATION
IA No. 44867/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 44863/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 87565/2017 - EXEMPTION FROM FILING O.T.
IA No. 115238/2017 - EXEMPTION FROM FILING O.T.
IA No. 142664/2023 - EXEMPTION FROM FILING O.T.
IA No. 99230/2019 - EXEMPTION FROM FILING O.T.
IA No. 25/2014 - EXEMPTION FROM FILING O.T.
IA No. 48237/2018 - EXEMPTION FROM FILING O.T.
IA No. 60598/2017 - EXTENSION OF TIME
IA No. 110/2015 - EXTENSION OF TIME
3
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
IA No. 22/2014 - INTERVENTION APPLICATION
IA No. 231/2016 - INTERVENTION APPLICATION
IA No. 78372/2018 - INTERVENTION APPLICATION
IA No. 22814/2019 - INTERVENTION APPLICATION
IA No. 228/2016 - INTERVENTION APPLICATION
IA No. 136758/2019 - INTERVENTION APPLICATION
IA No. 227/2016 - INTERVENTION APPLICATION
IA No. 283/2017 - INTERVENTION APPLICATION
IA No. 99229/2019 - INTERVENTION APPLICATION
IA No. 144/2016 - INTERVENTION APPLICATION
IA No. 194/2016 - INTERVENTION APPLICATION
IA No. 278/2017 - INTERVENTION APPLICATION
IA No. 55138/2017 - INTERVENTION APPLICATION
IA No. 71960/2021 - INTERVENTION APPLICATION
IA No. 123984/2017 - INTERVENTION APPLICATION
IA No. 232/2016 - INTERVENTION APPLICATION
IA No. 99712/2021 - INTERVENTION APPLICATION
IA No. 163389/2019 - INTERVENTION/IMPLEADMENT
IA No. 203489/2022 - INTERVENTION/IMPLEADMENT
IA No. 142671/2023 - INTERVENTION/IMPLEADMENT
IA No. 87563/2017 - INTERVENTION/IMPLEADMENT
IA No. 48224/2018 - INTERVENTION/IMPLEADMENT
IA No. 116947/2020 - INTERVENTION/IMPLEADMENT
IA No. 37708/2023 - INTERVENTION/IMPLEADMENT
IA No. 115235/2017 - INTERVENTION/IMPLEADMENT
IA No. 41944/2021 - INTERVENTION/IMPLEADMENT
IA No. 71987/2021 - INTERVENTION/IMPLEADMENT
IA No. 203484/2022 - INTERVENTION/IMPLEADMENT
IA No. 145099/2024 - INTERVENTION/IMPLEADMENT
IA No. 69646/2018 - INTERVENTION/IMPLEADMENT
IA No. 95545/2022 - INTERVENTION/IMPLEADMENT
IA No. 114416/2017 - INTERVENTION/IMPLEADMENT
IA No. 202747/2022 - INTERVENTION/IMPLEADMENT
IA No. 203520/2022 - INTERVENTION/IMPLEADMENT
IA No. 110821/2017 - INTERVENTION/IMPLEADMENT
IA No. 43479/2020 - INTERVENTION/IMPLEADMENT
IA No. 16501/2021 - INTERVENTION/IMPLEADMENT
IA No. 90828/2019 - INTERVENTION/IMPLEADMENT
IA No. 7584/2021 - INTERVENTION/IMPLEADMENT
IA No. 203515/2022 - INTERVENTION/IMPLEADMENT
IA No. 88529/2023 - INTERVENTION/IMPLEADMENT
IA No. 32764/2019 - INTERVENTION/IMPLEADMENT
IA No. 56/2015 - MODIFICATION OF COURT ORDER
IA No. 182815/2024 - MODIFICATION OF COURT ORDER
IA No. 129469/2018 - MODIFICATION OF COURT ORDER
IA No. 123051/2021 - MODIFICATION OF COURT ORDER
IA No. 78121/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 119572/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 233/2016 - PERMISSION TO FILE ANNEXURES
4
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
IA No. 47133/2017 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS
IA No. 28/2014 - RELEASE OF THE PETITIONER)
T.C.(C) No. 83/2014 (XVII)
T.C.(C) No. 86/2014 (XVII)
T.C.(C) No. 84/2014 (XVII)
T.C.(C) No. 85/2014 (XVII)
C.A. Nos. 7152-7153/2016 (XVII-A)
(IA No. 23883/2024 - APPLICATION FOR SETTLEMENT
IA No. 122100/2020 - APPLICATION FOR SUBSTITUTION
IA No. 122101/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 172155/2023 - EARLY HEARING APPLICATION
IA No. 72714/2022 - RELEASE OF THE FIXED DEPOSIT)
C.A. Nos. 9224-9225/2016 (XVII-A)
MA Nos.1364-1365/2017 in C.A. No. 9813/2011 (XVII)
(IA No. 123568/2017 - APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 877/2018 (X)
(IA No. 96025/2020 - APPLICATION FOR TAGGING/DETAGGING)
W.P.(C) No. 1459/2019 (X)
W.P.(C) No. 147/2024 (X)
(FOR ADMISSION and IA No.53947/2024-EXEMPTION FROM FILING O.T.)
CONMT.PET.(C) Nos. 55-57/2016 IN CONMT.PET.(C) no. 413/2012,
CONMT.PET.(C) no. 260/2013 @ CONMT.PET.(C) No. 412/2012 In C.A. No.
9813/2011 (XVII)
Date : 03-09-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MS. JUSTICE BELA M. TRIVEDI
Amicus Curie Mr. Shekhar Naphade, Sr. Adv.
Ms. Fauzia Shakil, AOR
Ms. Aishwarya Dash, Adv.
Ms. Salonee Paranjpe, Adv.
Ms. Farah Hashmi, Adv.
Mr. Shivansh Saxena, Adv.
Ms. Tasmiya Taleha, Adv.
Mr. Karan, Adv.
5
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
For Petitioner(s)/
Applicant(s)
Dr. Arvind S. Avhad, AOR
Mr. Abhishek Krishna, Adv.
Mr. Sushil Sonkar, Adv.
Mr. Rajat Kapoor, Adv.
Mr. R. Balasubramanian, Sr. Adv.
Mr. Abhigya Kushwah, AOR
Mr. Akhilesh Kumar Shrivastava, Adv.
Mrs. Sunita Yadav, Adv.
Mr. Akash Sharma, Adv.
Mr. Rishav Ranjan, Adv.
Mr. Pradeep Kumar Dubey, Adv.
Mr. Siddharth Rajkumar Murarka, Adv.
Mr. Rohan Rohatgi, Adv.
Mrs. Shubhangini Rohatgi, Adv.
Mr. Ravindra Kumar Gupta, Adv.
Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopal, Sr. Adv.
Ms. Surekha Raman, Adv.
Mr. Shreyash Kumar, Adv.
M/s. K.J. John And Co, AOR
Mr. Gautam Awasthi, AOR
Mr. Rohan Thawani, Adv.
Ms. Pooja Dhar, AOR
Ms. S. Ambica, Adv.
Mr. Aarohi Bhalla, Adv.
Mr. Aadhar Nautiyal, Adv.
Ms. Sujata Kurdukar, AOR
Mr. Gautam Talukdar, AOR
Mr. Bishwajit Bhattacharyya, Sr. Adv.
Mr. Sahil Tagotra, AOR
Mrs. Shally Bhasin, AOR
Mr. G. Umapathy, Sr. Adv.
Mr. Suvin Kumaran, Adv.
Mr. Rohit Singh, AOR
Mr. Manish Vashisht, Adv.
Mr. Sameer Vashisht, Adv.
Dr. (Mrs.) Vipin Kumar, Adv.
6
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
Mr. Amitabh Chaturvedi, Adv.
Mr. Ankit Monga, Adv.
Ms. Rakhi Roy, AOR
Mr. S.S. Ray, Adv.
Mr. Rakhi Roy, AOR
Mr. Vaibhav Golia, Adv.
Mr. Shubhaankar Ray, Adv.
Mr. Ratnakar Dash, Sr. Adv.
Mr. G. Sivabalamurgan, AOR
Mr. Selvaraj Mahendran, Adv.
Mr. C. Adhikesavan, Adv.
Mr. P.V. Harikrishnan, Adv.
Mr. C. Kavin Ananth, Adv.
Mr. Robin Jaisinghani, Adv.
Mr. Dhananjay Kataria, Adv.
Ms. Mahima Shroff, Adv.
Mr. Chirag M. Shroff, AOR
Mr. Sandeep Bajaj, Adv./AOR
Mr. Aditya Chopra, Adv.
Mr. Mayank Biyani, Adv.
Mr. Devraj Bhargava, Adv.
Mr. Pavanshree Agarwal, AOR
Mr. Rohit Anil Rathi, AOR
Ms. Niharika Singh, Adv.
Mr. Yashas R.K., Adv.
Ms. Liz Mathew, Sr. Adv.
Ms. Vidhi Goel, Adv.
Mr. Krishna Dev Yadav, Adv.
Mr. Pankaj Sethi, Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Shekhar Prit Jha, Adv.
Ms. Preeti Kumari, Adv.
Mr. Siddhartha Dave, Sr. Adv.
Mr. Shantanu Phanse, Adv.
Mr. Sabir Kachhi, Adv.
Mr. Prastut Mahesh Dalvi, AOR
Mr. Anish Maheshwari, Adv.
Mr. Samir Malik, AOR
Mr. Pawan Shree Agrawal, Adv./AOR
7
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
For Respondent(s) Mr. Prashant Kumar, AOR
Mrs. Shally Bhasin, AOR
M/s. K.J. John And Co, AOR
Mr. Siddhartha Dave, Sr. Adv.
Mr. Gautam Talukdar, AOR
Mr. Simranjeet Singh, Adv.
Mr. Yajat Gulia, Adv.
Ms. Arundhati Mukherjee, Adv.
Mr. N. Venkatraman, A.S.G.(N/P)
Mrs. V.C. Bharathi, Adv.
Mr. Merusagar Samantaray, Adv.
Mr. Saransh Kumar, Adv.
Mr. Bharat Sood, Adv.
Ms. Nachiketa Joshi, Adv.
Mr. T.S. Sabarish, Adv.
Mr. Amrish Kumar, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Siddhartha Dave, Sr. Adv.
Mr. V. Giri, Sr. Adv.
Mr. Arvind Nayar, Sr. Adv
Mr. Gautam Awasthi, AOR
Mr. Simranjeet Singh, Adv.
Mr. Ayush Choudhary, Adv.
Mr. Gautam Talukdar, Adv.
Mr. Devanshu Yadav, Adv.
Mr. Yajat Gulia, Adv.
Mr. Sameer Pandey, Adv.
Mr. Sahil Sharma, Adv.
Mr. Rishabh Parikh, Adv.
Mr. Ram Sajan Yadav, Adv.
Mr. Vijay Kumar, Adv.
Ms. Rao Vishwaja, Adv.
Mr. Rahul Narang, Adv.
Mr. Harshed Sundar, Adv.
Mr. Nihar Dharmadhikari, Adv.
Mr. Rohan Thawani, Adv.
Ms. Pooja Dhar, AOR
Ms. S. Ambica, Adv.
Mr. Aniruddha Deshmukh, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
8
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Preet S. Phanse, Adv.
Mr. Adarsh Dubey, Adv.
Mr. Suryakant Singla, Adv.
Ms. Supriya Juneja, AOR
Mr. Amol Nirmalkumar Suryawanshi, AOR
Mrs. Shilpa A. Suryawanshi, Adv.
Ms. Srishty Pandey, Adv.
Ms. Vandana Sehgal, AOR
Mr. Gaurav Agrawal, AOR
Mr. Sahil Tagotra, AOR
Mr. Preshit Vilas Surshe, AOR
Mr. Satyajit A. Desai, Adv.
Mr. Abhinav K. Mutyalwar, Adv.
Mr. Siddharth Gautam, Adv.
Mr. Sachin Singh, Adv.
Ms. Anagha S. Desai, AOR
Ms. Jasmine Damkewala, AOR
Ms. Vaishali Sharma, Adv.
Mr. Divyam Khera, Adv.
Mr. Advait Joshi, Adv.
Mr. Vinay Kumar Mudgal, Adv.
Mr. Vibhuti Sushant Gupta, Adv.
Mr. Devgan Mudgal, Adv.
Mr. Narender Kumar Verma, AOR
Mr. Paras Kuhad, Sr. Adv.
Mr. Manu Agarawal, Adv.
Mr. Pratap Nimbalkar, Adv.
Mr. Jitin Chaturvedi, Adv.
Mr. Shuaib Hussain, Adv.
Mrs. Pragya Baghel, AOR
Mr. Salim Inamdar, Adv.
Mr. Modassir H. Khan, Adv.
Mr. S.N. Bhat, Sr. Adv.
Mr. D.P. Chaturvedi, Adv.
Mr. Tarun Kumar Thakur, Adv.
Ms. Parvati Bhat, Adv.
Mr. Vivek Ram R, Adv.
9
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
Mr. Abhay Choudhary M., Adv.
Ms. Anuradha Mutatkar, AOR
Mr. Divakar Kumar, AOR
Mr. Manoj K. Mishra, AOR
Mr. Umesh Dubey, Adv.
Ms. Madhulika, Adv.
Ms. Vuzmal, Adv.
Mr. Amulya Dev, Adv.
Mr. C. George Thomas, AOR
Dr. Yusuf Iqbal Yusuf, Adv.
Mr. Bhavya Sethi, Adv.
Ms. Gyanika Kochar, Adv.
Mr. Mohd. Abid Sheikh, Adv.
Ms. Neelam Singh, AOR
Mr. Kush Chaturvedi, AOR
Ms. Prerna Priyadarshini, Adv.
Mr. Syed Faraz Alam, Adv.
Mr. Atharva Gaur, Adv.
Mr. Aayushman Aggarwal, Adv.
Mr. Ravindra Keshavrao Adsure, AOR
Mr. A.P.S. Ahluwaliya, Sr. Adv.
Mr. S.S. Ahluwaliya, Adv.
Mr. Mohit Kumar Sharma, Adv.
Ms. Madhu Kumari, Adv.
Mr. Abinash Kumar Mishra, AOR
Mr. Pranaya Goyal, AOR
Mr. Chiranjivi Sharma, Adv.
Ms. Nehal Gupta, Adv.
Mr. Vasu Gupta, Adv.
Mr. Himanshu Shekhar, AOR
Mr. M.L. Lahoty, Adv.
Mr. Paban K Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Pranab Kumar Nayak, Adv.
Mr. Arvind Kumar, Adv.
Ms. Rukhmini Bobde, Adv.
Ms. Soumya Priyadarshinee, Adv.
Mr. Amit Kumar Srivastava, Adv.
Mr. Amlaan Kumar, Adv.
Mr. Vinayak Aren, Adv.
10
Cont.Pet.(C) Nos. 1820-1822/2017 etc.
Mr. Vishal Prasad, AOR
Mr. Kunal Cheema, AOR
Mr. Shubham Chandankhede, Adv.
Mr. N. Venkatraman, A.S.G. (N/P)
Mr. Mukesh Kumar Maroria, AOR
Mr. V.C. Bharathi, Adv.
Ms. Rekha Pandey, Adv.
Mr. Rajat Nair, Adv.
Mr. P.V. Yogeswaran, Adv.
Mrs. Chitrangda Rastaravara, Adv.
Mr. Raman Yadav, Adv.
Mr. Tushar Mehta, SG (N/P)
Mr. N. Venkatraman, A.S.G.(N/P)
Mr. Rana Mukerjee, Sr. Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. Venkatraman Chandrashekhara Bharathi, Adv.
Mr. Rajat Nair, Adv.
Mr. P.V. Yogeshwaran, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Kaushal Yadav, AOR
Mr. Nandlal Kumar Mishra, Adv.
Dr. Ajay Kumar, Adv.
Mr. Ritul Tandon, Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Prasenjit Keswani, Sr. Adv.
Mr. Debmalya Chandra Banerjee, Adv.
Ms. Tahira Karanjawala, Adv.
Mr. Kartik Bhatnagar, Adv.
Mr. Arjun Sharma, Adv.
Ms. Apurva Rajora, Adv.
Mr. Agastya Shelat, Adv.
Ms. Sukanya Das, Adv.
M/s. Karanjawala & Co., AOR
UPON hearing the counsel, the Court made the following
O R D E R
I.A. No. 111758/2023
This application filed by the applicant, Deepa Ingole, is allowed.
The execution proceedings pending before the State Consumer 11 Cont.Pet.(C) Nos. 1820-1822/2017 etc. Disputes Redressal Commission, Nagpur, Maharashtra can proceed in accordance with law.
We clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. Nos. 182909/2022 and 172867/2022 I.A. No. 182909/2022 for impleadment is allowed, subject to all just exceptions.
Notwithstanding the pendency of the present proceedings, I.A. No. 172867/2022 is disposed of by observing that the proceedings pursuant to the Arbitral Award dated 04.10.2016 will proceed in accordance with law.
We clarify that we have not made any comments on the merits. All pleas and contentions are left open. I.A. No. 35238/2021 This application filed by the applicant(s), Sadhana and others, is allowed.
The execution proceedings pending before the National Consumer Disputes Redressal Commission can proceed in accordance with law. We clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. Nos. 43479/2020 and 43715/2020 I.A. No. 43479/2020 for impleadment is allowed, subject to all just exceptions.
12 Cont.Pet.(C) Nos. 1820-1822/2017 etc. I.A. No. 43715/2020 filed by the applicant, Anita Kishore Sahu, is allowed.
The execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law. We clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. Nos. 163394/2019 and 163389/2019 I.A. No. 163389/2019 for impleadment is allowed, subject to all just exceptions.
I.A. No. 163394/2019 filed by the applicant(s), Hemant Sharad Kathikar and another, is allowed.
The execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law. We clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. Nos. 32764/2019, 97945/2019 and 30932/2018 I.A. Nos. 97945/2019 and 32764/2019 for impleadment/early hearing are allowed, subject to all just exceptions. I.A. No. 30932/2018 is also allowed.
The execution proceedings pending before the National Consumer Disputes Redressal Commission can proceed in accordance with law. We clarify that we have not commented on the merits. All pleas and contentions are left open. 13 Cont.Pet.(C) Nos. 1820-1822/2017 etc. I.A. No. 136758/2019 Application for intervention/impleadment is allowed, subject to all just exceptions.
The execution proceedings pending before the District Consumer Disputes Redressal Forum can proceed in accordance with law. We clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. Nos. 160939/2018 and 58012/2018 I.A. No. 160939/2018 filed by the applicant(s), Sadhana Mehra and others, is allowed.
I.A. No. 58012/2018 is also allowed.
The execution proceedings pending before the National Consumer Disputes Redressal Commission can proceed in accordance with law. We clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. No. 114427/2017 This application filed by the applicant(s), Smt. Vasanti and others, is allowed.
The execution proceedings pending before the National Consumer Disputes Redressal Commission can proceed in accordance with law. We clarify that we have not commented on the merits. All pleas and contentions are left open. 14 Cont.Pet.(C) Nos. 1820-1822/2017 etc. I.A. 114416/2017 This application for impleadment is allowed, subject to all just exceptions.
I.A. Nos. 115235/2017 and 115237/2017 I.A. Nos. 115235/2017 for impleadment is allowed, subject to all just exceptions.
I.A. Nos. 115237/2017 is also allowed and it is clarified that the execution proceedings pending before the District Consumer Disputes Redressal Forum can proceed in accordance with law.
We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. Nos. 263/2017 and 264/2017 I.A. No. 263/2017 for impleadment is allowed, subject to all just exceptions.
I.A. No. 264/2017 is also allowed.
The applicant is permitted to proceed with the execution proceedings in accordance with the law.
We clarify that we have not made any comments on merits. All pleas and contentions are left open. I.A. No. 256/2017 Prayer for impleadment is allowed, subject to all just 15 Cont.Pet.(C) Nos. 1820-1822/2017 etc. exceptions.
It is clarified that the execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law.
I.A. No. 256/2017 is accordingly disposed of. We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. Nos. 87559/2017, 87563/2017 and 131658/2023 I.A. No. 87563/2017 for impleadment is allowed, subject to all just exceptions.
It is clarified that the execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law.
I.A. Nos. 87559/2017 and 131658/2023 are accordingly dismissed.
We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. No. 55138/2017 This application for impleadment/intervention is allowed, subject to all just exceptions.
I.A. No.240/2016 Prayer for impleadment is allowed, subject to all just 16 Cont.Pet.(C) Nos. 1820-1822/2017 etc. exceptions.
It is clarified that the execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law.
I.A. No. 240/2016 is accordingly disposed of. We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. No. 241/2016 Prayer for impleadment is allowed, subject to all just exceptions.
It is clarified that the execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law.
I.A. No. 241/2016 is accordingly disposed of. We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. No. 242/2016 Prayer for impleadment is allowed, subject to all just exceptions.
It is clarified that the execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law.
I.A. No. 242/2016 is accordingly disposed of. 17 Cont.Pet.(C) Nos. 1820-1822/2017 etc. We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. No. 243/2016 Prayer for impleadment is allowed, subject to all just exceptions.
It is clarified that the execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law.
I.A. No. 243/2016 is accordingly disposed of. We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. No.167/2016 Prayer for impleadment is allowed, subject to all just exceptions.
It is clarified that the execution proceedings pending before the State Consumer Disputes Redressal Commission can proceed in accordance with law.
I.A. No. 167/2016 is accordingly disposed of. We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. No.166/2016 Prayer for impleadment is allowed, subject to all just exceptions.
18 Cont.Pet.(C) Nos. 1820-1822/2017 etc. It is clarified that the execution proceedings pending before the National Consumer Disputes Redressal Commission can proceed in accordance with law.
I.A. No. 166/2016 is accordingly disposed of. We also clarify that we have not commented on the merits. All pleas and contentions are left open. I.A. No. 227/2016 Prayer for intervention/impleadment is allowed, subject to all just exceptions.
Notwithstanding the pendency of the present proceedings, the applicant(s), Rahul Doshi, is permitted to proceed in accordance with the law.
We clarify that we have not commented on the rights/interests and obligations of the applicant(s), Rahul Doshi, or Sahara Prime City Ltd., and the opposite party before the consumer court/forum. The consumer complaint filed before the consumer court/forum is restored to its original number and shall proceed in accordance with law.
I.A. No. 227/2016 is accordingly disposed of. All pleas and contentions are left open. I.A. Nos. 69646/2018 and 69648/2018 I.A. No. 69646/2018 for impleadement is allowed, subject to all just exceptions.
In view of the fact that the 7.44 acres of land was already 19 Cont.Pet.(C) Nos. 1820-1822/2017 etc. acquired by the National Highways Authority of India, and title cannot be conferred on the applicant(s), we direct the Securities and Exchange Board of India1 to refund the amount of ₹1,62,15,614/- (Rupees one crore sixty two lakh fifteen thousands six hundred fourteen only) within a period of eight weeks from the date a copy of this order is received by them. No interest will be paid. It will be open to the SEBI to get in touch with the authorities to ascertain as to whether any compensation amount is lying deposited. If any amount is lying deposited, steps will be taken to deposit the same in the SEBI Sahara Refund Account. I.A. No. 69648/2018 is disposed of accordingly. I.A. Nos. 41944/2021 and 41948/2021 I.A. No. 41944/2021 for impleadment is allowed, subject to all just exceptions.
It is open to the applicant(s) to approach the revenue authority for the issue of Patta. In case the applicant(s) is still aggrieved, it will be open to the applicant(s) to take recourse to appropriate remedies in accordance with law. The Sale Deed has already been executed in favour of the applicant(s). I.A. No. 41948/2021 is accordingly disposed of. I.A. No. 65863/2018 Prayer for intervention/impleadment is allowed, subject to all just exceptions.
1 For short “SEBI” 20 Cont.Pet.(C) Nos. 1820-1822/2017 etc. The applicant, Punjab National Bank, can proceed under the Recovery of Debts and Bankruptcy Act, 1993 and The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
The learned counsel appearing for the non-applicant(s) states that One Time Settlement has already been approved. We make no comments in this regard.
We clarify that we have not commented on the merits of the case.
All pleas and contentions are left open. I.A. No. 65863/2018 is accordingly disposed of. I.A. Nos. 55525/2018 and 55526/2018 I.A. No. 55525/2018 for impleadment is allowed, subject to all just exceptions.
Notwithstanding the order dated 07.02.2018, the applicant(s) can proceed in accordance with law.
All pleas and contentions are left open. I.A. No. 55526/2018 is disposed of accordingly. I.A. No. 50405/2018 The oral prayer for change of cause title made by the learned counsel appearing for the applicant(s), Parinee Developers Ltd., stating that in view of the change in the name of the applicant(s), Parinee Developers Ltd. to Ramaranjan Developers Private Limited, 21 Cont.Pet.(C) Nos. 1820-1822/2017 etc. is accepted and allowed. The amended memo of parties will be filed within four weeks.
Notwithstanding the pendency of the present proceedings and the order dated 07.02.2018, the proceedings pending before the Bombay High Court in Company Petition No. 1086/2015 are permitted to proceed in accordance with law.
All pleas and contentions are left open. The application is disposed of accordingly. I.A. No. 50392/2018 This application for impleadment is allowed, subject to all just exceptions.
I.A. No. 50393/2018
The oral prayer for change in cause title made by the learned counsel appearing for the applicant(s), Parinee Developers Ltd., stating that in view of the change in the name of the applicant(s), Parinee Developers Ltd. to Ramaranjan Developers Private Limited, is accepted and allowed. The amended memo of parties will be filed within four weeks.
It is clarified that notwithstanding the pendency of the present proceedings and the order dated 07.02.2018, the proceedings pending before the Bombay High Court in Company Petition No. 1086/2015 are permitted to proceed in accordance with law.
All pleas and contentions are left open. The application is disposed of accordingly. 22 Cont.Pet.(C) Nos. 1820-1822/2017 etc. I.A. No. 48235/2018 No order is required in the present application. The application is dismissed.
I.A. Nos 11181/2018, 169444/2022, 193416/2022, 87599/2017 and 232/2016 These applications are misconceived and are dismissed. I.A. Nos. 37708/2023, 40383/2023, 7219/2023, 7215/2023 and 78121/2023 We are not inclined to entertain the present applications and leave it open to the applicant(s), Sameera Estates Pvt. Ltd., to take appropriate proceedings for redressal of their grievance, as permissible by law.
We clarify that we have not commented on the merits. All pleas and contentions are left open. Recording the aforesaid, the applications are disposed of. I.A. Nos. 283/2017 and 33975/2017 I.A. No. 283/2017 for intervention/impleadment is allowed, subject to all just exceptions.
I.A. No. 33975/2017 is disposed of, giving liberty to the applicant(s), ISS Facility Services India Pvt. Ltd. & Modern Protection & Investigations Pvt. Ltd. to initiate proceedings in accordance with law.
We clarify that we have not commented on the merits. 23 Cont.Pet.(C) Nos. 1820-1822/2017 etc. All pleas and contentions are left open. I.A. Nos. 260-262/2017 These applications have been filed by the Reserve Bank of India2 (RBI) with regard to the affairs of Sahara India Financial Corporation Limited3. It is stated that the RBI has filed a petition for winding up against SIFCL. No orders are required to be passed in the present applications as it is stated that investments have been sold and an amount of ₹94.85 crores has been deposited in the SEBI Sahara Refund Account. It is, however, disputed on behalf of the erstwhile director.
Re-list after four weeks.
I.A. No. 251/2017 None is present on behalf of the Union of India/Directorate of Enforcement to press this application. In the interest of justice, no adverse order is passed today. Re-list on 05.09.2024.
I.A. Nos. 253-255/2017 These applications are dismissed as infructuous with liberty to the applicant(s) to raise all pleas and conditions in Writ Petition (C) No. 877/2018.
2 For short “RBI” 3 For short “SIFCL” 24 Cont.Pet.(C) Nos. 1820-1822/2017 etc. I.A. Nos. 278-279/2017 No orders are required to be passed in the present applications, except observing that the applicant(s) is entitled to raise all pleas and contentions, if aggrieved, before the appropriate forum/court.
We also clarify that the property to be put up for sale is the unsold inventory and not the property where the title has already been transferred to a third party in accordance with law. The applications are disposed of accordingly. I.A. Nos. 123978/2017 and 123984/2017 These applications have become infructuous and, accordingly, disposed of.
I.A. No. 231/2016 None is present for the applicant(s). It is also stated that the application has become infructuous as the property has been sold.
The application is dismissed in default. I.A. Nos. 216-217/2016 In view of the order passed in the connected applications, the present applications have become infructuous and are accordingly dismissed.
25 Cont.Pet.(C) Nos. 1820-1822/2017 etc. I.A. Nos. 208/2016 and 22814/2019 Prayers for impleadment are allowed, subject to all just exceptions.
Notwithstanding the order passed today, the applicant(s) are permitted to take recourse to appropriate remedies for the redressal of their grievances.
All pleas and contentions are left open. The applications are accordingly disposed of. I.A. No. 194/2016 and 195/2016 The present applications have become infructuous. The applications are dismissed accordingly. I.A. Nos. 190-191/2016 and 273-274/2017 Prayer for intervention/impleadment is allowed, subject to all just exceptions.
The learned Senior Advocate appearing for Sahara India Prime City Limited submits that the said company does not intend to sell any land in the society/township known as Sahara City Homes at Coimbatore.
In view of the statement made, the applications are disposed of.
We clarify that in case the applicant(s) has any grievance on account of non-compliance and breach of the aforesaid statement, they will be entitled to approach the appropriate forum/court. 26 Cont.Pet.(C) Nos. 1820-1822/2017 etc. I.A. Nos. 177-179/2016, 168/2016 and 116-118/2015 We are not inclined to proceed with the present applications and leave it open to the applicant(s) to invoke the jurisdiction of the appropriate court/forum for adjudication of their grievances. Any such application/petition, if filed, will be considered and decided in accordance with law.
In case any direction has been issued for a refund of the money deposited by the applicant(s), the said order will be brought to the notice of this Court by filing an application for passing an appropriate order.
Recording the aforesaid, the applications are disposed of. All rights and contentions of the parties are left open. I.A. No. 158/2016 It is stated that the present application has become infructuous.
The application is dismissed accordingly. I.A. Nos. 144-146/2016 We are not inclined to pass any orders in the present applications and leave it open to the applicant, Aamby Valley Esteemed Citizens Association, to take steps before the appropriate court/forum.
However, we clarify that the orders passed in the present 27 Cont.Pet.(C) Nos. 1820-1822/2017 etc. proceedings including the order dated 07.02.2018 will not be read as prohibiting any forum/court from passing any appropriate order. All pleas and contentions are left open. The applications are disposed of accordingly. I.A. Nos. 192-193/2016 It is stated that these applications have become infructuous. The applications are dismissed as infructuous. I.A. No. 211/2016 Prayer for impleadement is allowed, subject to all just exceptions.
I.A. No.211/2016 is disposed of in terms of the order passed above in I.A. No. 69648/2018.
I.A. No. 239/2016 Learned counsel for the applicant(s) seeks permission to withdraw the present application.
In view of the statement made, the application is dismissed as withdrawn.
I.A. No. 131/2015 Re-list tomorrow, that is, on 04.09.2024. (DEEPAK GUGLANI) (BABITA PANDEY) (R.S. NARAYANAN) AR-CUM-PS COURT MASTER (SH) ASSISTANT REGISTRAR 28