Supreme Court - Daily Orders
Sanjay Chandra vs State Govt. Of Nct Of Delhi on 16 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(Crl.) 5978-5979/2017
1
ITEM NO.20 COURT NO.1 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) Nos.5978-5979/2017
(Arising out of impugned final judgment and order dated 11-08-2017
in BA No. 1573/2017 11-08-2017 in BA No. 1574/2017 passed by the
High Court of Delhi at New Delhi)
SANJAY CHANDRA & ORS. Petitioner(s)
VERSUS
STATE GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(With appln.(s) for exemption from filing certified as well as
ordinary plain copy of the impugned order, substitution,
appropriate orders/directions, clarification/directions,
intervention, permission to appear and argue in person, permission
to file SLP without certified/plain copy of impugned order,
permission to place on record subsequent facts, recalling the
Court’s order and seeking custody certificate)
Date : 16-07-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Mr. Pawanshree Agrawal, AOR (A.C.)
Mr. Varun K. Chopra, Adv.
Mr. Yashovardhan Oza, Adv.
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Ansuman Srivastava, Adv.
Signature Not Verified
Mr. Rajiv Kumar Virmani, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2018.07.16
Mr. Atul Malhotra, Adv.
18:38:40 IST
Reason: Mr. Anuroop Chakravarti, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Rajiv Nanda, Adv.
Mr. T.A. Khan, Adv.
SLP(Crl.) 5978-5979/2017
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Mr. B. V. Balaram Das, AOR
Mr. Nikhil Nayyar, AOR
Ms. Pritha Srikumar Iyer, Adv.
Mr. N. Sai Vinod, Adv.
Mr. Dhananjay baijal, Adv.
Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv.
Ms. Vasudha Sharma, Adv.
Mr. S. Udaya Kumar Sagar, AOR
Mr. Mrityunjai Singh, Adv.
Ms. Rashi Bansal, Adv.
Mr. Roopansh Purohit, AOR
Mr. Ravindra Bana, AOR
Mr. Omprakash Ajitsingh Parihar, AOR
Mr. Rupesh Kumar, Adv.
Mrs. Praveena Gautam, Adv.
Ms. Snidha Mehra, Adv.
Mrs. Anil Katiyar, AOR
Mr. Balaji Srinivasan, AOR
Ms. Garima Jain, Adv.
Ms. Pratiksha Mishra, Adv.
Ms. Pallavi Sengupta, Adv.
Mr. Siddhant Kohli, Adv.
Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Ms. Rinchen Wangmo, Adv.
Mr. Narender Prasad Yadav, Adv.
Mr. Yadav Narender Singh, AOR
Mr. Vineet Bhagat, AOR
Dr. Harish Uppal, Adv.
Mr. Titeshwar Prasad, Adv.
Mr. Vasanth Bharani, Adv.
Mr. Vikas Mehta, AOR
Mr. Umang Shankar, AOR
Mr. Jalaj Agarwal, Adv.
Mr. Mohit Kumar Singh, Adv.
Mr. Vikas K. Singh, Adv.
Mr. Umang Tripathi, Adv.
Mr. T.N. Singh, AOR
SLP(Crl.) 5978-5979/2017
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Mr. T. Mahipal, AOR
Mr. Ashutosh Dubey, Adv.
Mr. Sandeep Choudhary, Adv.
Mr. Anand Grover, Sr. Adv.
Mr. Himanshu Sinha, Adv.
Mr. Bhuwan Dhoopar, Adv.
Mr. Syed Jafar Alam, AOR
Mr. Sureshan P., AOR
Ms. Sujata Kurdukar, AOR
Ms. Sonal Jain, AOR
Mr. Aabhas Parimal, Adv.
Mr. Somanatha Padhan, AOR
Ms. Shobha, AOR
Mr. Meenakshi Arora, Sr. Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Shantanu Sagar, AOR
Mr. Parveen Kumar Aggarwal, Adv.
Mr. Sanjay Jain, AOR
Mr. S. Rajappa, AOR
Mr. S.K. Verma, AOR
Mr. Ranjit Kumar Sharma, AOR
Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Mahabir Singh, Sr. Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Gagan Deep Sharma, Adv.
Mr. Vikas Deep Jain, Adv.
Ms. Nidhi Jain, Adv.
Dr. Swati Jindal, Adv.
Mr. Abhay Kumar, Adv.
Mr. Mohit Kumar, Adv.
Mr. Suvigya Vidyarthi, Adv.
Mr. S.S. Ray, Adv.
Mr. Vaibhav Gulia, Adv.
Ms. Rakhi Ray, AOR
Mr. Amitabh Chaturvedi, Adv.
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Ms. Shilpa Chohan, Adv.
Mr. Jitender Chaudhary, Adv.
Mr. Rajesh Singh, AOR
Mr. Rajesh Kumar, AOR
Mr. Prabudha Singh, Adv.
Mr. Rajeev Singh, AOR
Mr. Rahul Kaushik, AOR
Mr. R.C. Kaushik, AOR
Mr. Sanjay Parikh, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Ritwick Parkih, Adv.
Ms. Sanjana Srikumar, Adv.
Mr. Prithvi Pal, AOR
Mr. Praveen Agrawal, AOR
Mr. P.K. Jain, AOR
Mr. Nishit Agrawal, AOR
Mr. Shrey Kapoor, Adv.
Mr. Nikhil Swami, AOR
Ms. Nidhi Mohan Parashar, AOR
Ms. Manjula Gupta, AOR
Mr. M. Yogesh Kanna, AOR
Mr. Rohit Sharma, Adv.
Mr. Avinash Tripathi, Adv.
Mr. M.P. Devanath, AOR
Mr. Faheem N. Shah, Adv.
Mr. Apurv, Adv.
Ms. Liz Mathew, AOR
M/s. KMNP Law
Mr. Kaushik Poddar, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. K.K. Mohan, AOR
Mr. Ajay Jain, Adv.
SLP(Crl.) 5978-5979/2017
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Mr. Jinendra Jain, AOR
Mr. Pranay Jain, Adv.
Mr. I.C. Jain, Adv.
Mr. Vijay Nair, Adv.
Mr. Prashant Jain, Adv.
Mr. Jay Kishor Singh, AOR
Mr. Deeptanshu Jain, Adv.
Mr. Ravindra Shrivastava, Sr. Adv.
Mr. S. Hari haran, Adv.
Ms. Jaikriti S. Jadeja, AOR
Ms. Garima Tiwari, Adv.
Mr. Sajan Poovayya, Sr. Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. Pratibhanu Singh Kharola, Adv.
Mr. Joseph Anthony, Adv.
Mr. Vikram Hegde, Adv.
Ms. Hima Lawrence, AOR
Mr. Gyan Prakash Srivastava, AOR
Mr. Gopal Jha, AOR
Mr. N.K. Sharma, Adv.
Mr. Shreyash Bhardaj, Adv.
Mr. Gaurav Sharma, AOR
Mr. Gaurav Goel, AOR
Ms. Garima Prashad, AOR
Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
M/s. Gagrat & Co.
Mr. Gagan Gupta, AOR
Ms. Filza Moonis, AOR
Mr. Sanjiv Sen, Sr. Adv.
Mr. S. Ray, Adv.
Ms. Sanya Talwar, Adv.
Mr. Pradeep K.B., Adv.
Mr. Anand Sanjay M. Nuli, Adv.
Mr. Dharm Singh, Adv.
Mr. Nanda Kumar K.B., Adv.
Mr. Kaustubh Anshuraj, Adv.
SLP(Crl.) 5978-5979/2017
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Mr. Awanish Kumar, Adv.
Mr. Chandrashekhar, Adv.
Mr. Anshul Rai, Adv.
Mr. S.K. Pandey, Adv.
Mr. Aneesh Mittal, Adv.
Ms. Shreya Sharma, Adv.
Dr. Aman Hingorani, Adv.
Ms. Priya Hingorani, Adv.
Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Arjun Harkauli, Adv.
Mr. Devendra Singh, Adv.
Mr. Ghanshyam, Adv.
Mr. Manjeet Ahuwalia, Adv.
Ms. Divya Roy, Adv.
Mr. Abhinav Shrivastava, Adv.
Mr. Rahul Gupta, Adv.
Mr. R.P. Singh, Adv.
Ms. Vibha Mahajan, Adv.
Ms. Upasana Nath, Adv.
Mr. Kaushik Chaudhary, Adv.
Ms. Simran Ved, Adv.
Ms. V. Mohana, Sr. Adv.
Mr. B. Ragunath, Adv.
Mr. Sriram P., Adv.
Ms. Tara V. Ganju, Adv.
Ms. Rachana Joshi Issar, Adv.
Ms. Vandana Mishra, Adv.
Mr. Rajesh Issar, Adv.
Mr. Ishan Sanghi, Adv.
Ms. Kirti R. Mishra, Adv.
Ms. Apurva Upmanyu, Adv.
Mr. Rahul Shyam Bhandari, Adv.
SLP(Crl.) 5978-5979/2017
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Ms. Vanshaja Shukla, Adv.
Mr. Pramanand Yadav, Adv.
Mr. Gyanendra Kumar, Adv.
Ms. Jyoti Dastidar, Adv.
Ms. Vanshika Mohta, Adv.
M/s. Cyril Amarchand Mangaldas
Dwaipayan Bhowmick, Adv.
Mr. Ashwini Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In pursuance of our order dated 5th July, 2018, the petitioner has deposited a sum of Rs.10,00,000/- (Rupees ten lakhs only) with the Chairman of the Committee.
In the meantime, as directed earlier, the Committee has valued the property situated at Bangalore and submitted a report indicating that valuation of total property is Rs.97,69,50,000/- (Rupees ninety-seven crores sixty-nine lakhs fifty thousand only) as per fair market price. The share of the Unitech Limited in respect of the land in question, as has been valued, is Rs.49,17,84,000/- (Rupees forty-nine crores seventeen lakhs and eighty-four thousand only). It is not in dispute that the purchaser, namely, M/s. Devas Global Services LLP, has already given Rs.5,00,00,000/- (Rupees five crores only ) to Unitech Limited, which has been deposited before this Court. It is submitted by Mr. Sajan Poovayya, learned senior counsel appearing for the willing purchaser that the applicant has applied for a loan to H.D.F.C. Bank and the bank has agreed to grant loan, subject to execution of the sale deed.
In view of the aforesaid, we direct M/s. Devas Global Services LLP to deposit Rs.43,17,84,000/- (Rupees forty-three crores seventeen lakhs eighty-four thousand only), after availing loan from the Bank, before the Registry SLP(Crl.) 5978-5979/2017 8 of this Court within ten days hence. In the meantime, the sale deed be executed under the supervision of the Committee. As per our last order, the willing purchaser has deposited Rs.1,00,00,000/- (Rupees one crore only) before the Registry of this Court, to show its bona fide. If the amount is not deposited, as directed herein-above, the sum of Rs.1,00,00,000/- (Rupees one crore only), which has been deposited by the willing purchaser shall stand forfeited. We request the Chairman of the Committee to see to it that the needful is done, as stated herein-above, within the time stipulated. In the meantime, the petitioners shall deposit a further sum of Rs.5,00,000/- (Rupees five lakhs only) with the Chairman of the Committee.
Mr. Anand Grover, learned senior counsel has submitted that an application has been filed on behalf of the Housing Development Financial Corporation Limited forming the subject matter of I.A. No.85237/2018. Let a copy of the said application be served on Mr. Abhimanyu Bhandari, learned counsel assisting Mr. Ranjit Kumar, learned senior counsel appearing on behalf of the petitioners. Objections, if any, be filed before the next date of hearing.
It is submitted by Mr. R. Shrivastava, learned senior counsel, appearing on behalf of the applicant, namely, Wisdom World Developers Pvt. Ltd., that the applicant is willing to carry out the project, namely, United Golf and Country Club, to the fullest. The applicant is also prepared to pay the dues of NOIDA and LIC and the actual amount spent by Unitech Limited. Mr. Ranjit Kumar, learned senior counsel appearing for the petitioners intends to file an objection to the same. He may do so within a week hence, but notice has to be sent to NOIDA and LIC to have their perspective. For the said purpose, notice can only be sent if the applicant, namely, Wisdom World Developers Pvt. Ltd., deposits a sum of SLP(Crl.) 5978-5979/2017 9 Rs.15,00,00,000/- (Rupees fifteen crores only) before the Registry of this Court within a week hence. The Managing Director of the applicant-company shall remain personally present on the next date of hearing. If the amount is not deposited within the stipulated time, the Managing Director of the applicant-company shall face serious consequences.
In the course of hearing, it is submitted by Mr. M.L. Lahoty and Ms. Shobha, learned counsel appearing for some of the home buyers that this Court has directed that the possession of the flats can be taken by the home buyers, who intend to take the possession on ‘as is where is basis’. It is urged by the learned counsel that they are inclined to take the possession but basic facilities are not provided by the developer and, therefore, the condition is not fit enough to be habitable. For instance, if a flat is on the 11 th floor, there is no lift to go to that floor and there is no water supply.
In view of the aforesaid, we direct the petitioners to file a status report with regard to the projects where major part of the work is complete and suggest a plan how to complete the balance work. Let the status report be filed by the next date of hearing.
Let the matter be listed on 27th July, 2018.
(Chetan Kumar) (H.S. Parasher)
A.R.-cum-P.S. Assistant Registrar