Supreme Court - Daily Orders
Bikram Chatterji vs Union Of India on 2 August, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
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ITEM NO.35 Court 3 (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). 940/2017
BIKRAM CHATTERJI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 108703/2020 - APPLICATION FOR PERMISSION
IA No. 108681/2020 - APPLICATION FOR PERMISSION
IA No. 1023/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 45439/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 115383/2020 - CLARIFICATION/DIRECTION
IA No. 3573/2020 - INTERVENTION/IMPLEADMENT
IA No. 77651/2020 - MODIFICATION OF COURT ORDER
IA No. 108696/2020 - RECALLING THE COURTS ORDER
IA No. 108670/2020 - RECALLING THE COURTS ORDER)
WITH
SLP(C) No. 1879/2018
W.P.(C) No. 378/2018
W.P.(C) No. 245/2018
W.P.(C) No. 306/2018
SMC(Crl) No. 4/2018
W.P.(C) No. 502/2019
T.P.(Crl.) No. 280/2021
(FOR ADMISSION and I.R. and IA No.84179/2021-EX-PARTE STAY and IA
No.84176/2021-EXEMPTION FROM FILING PROOF OF SURRENDER)
CONMT.PET.(C) No. 483/2020 in W.P.(C) No. 940/2017
W.P.(C) No. 288/2018
W.P.(C) No. 1397/2018
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2021.08.04
Diary No(s). 36392/2019
16:19:56 IST
Reason:
W.P.(C) No. 298/2018
W.P.(C) No. 246/2018
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W.P.(C) No. 1018/2017
W.P.(C) No. 134/2018
W.P.(C) No. 131/2018
W.P.(C) No. 164/2018
W.P.(C) No. 199/2018
W.P.(C) No. 226/2018
W.P.(C) No. 267/2018
W.P.(C) No. 460/2018
W.P.(C) No. 353/2018
W.P.(C) No. 742/2018
W.P.(C) No. 829/2018
W.P.(C) No. 1206/2017
W.P.(C) No. 281/2018
W.P.(C) No. 1116/2017
W.P.(C) No. 947/2017
W.P.(C) No. 971/2017
W.P.(C) No. 1041/2017
W.P.(C) No. 1144/2017
W.P.(C) No. 1156/2017
W.P.(C) No. 8/2018
W.P.(C) No. 1242/2017
W.P.(C) No. 58/2018
W.P.(C) No. 21/2018
W.P.(C) No. 52/2018
W.P.(C) No. 56/2018
W.P.(C) No. 91/2018
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W.P.(C) No. 74/2018
W.P.(C) No. 160/2018
W.P.(C) No. 182/2018
W.P.(C) No. 942/2017
W.P.(C) No. 57/2018
Date : 02-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
Counsel for the Parties:
By Courts Motion, AOR
Mr. R. Venkataramani, Sr. Adv.
Court Receiver
Mr. Pavan Aggarwal, Forensic Auditor
Mr. Ravinder Bhatia,Forensic Auditor
Mr. Ravindra Kumar, AOR
Mr. M. L. Lahoty, Adv.
Mr. Paban K Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Himanshu Shekhar, AOR
Mr. Raj Kamal, AOR
Mr. Aseem Atwal, Adv
Mr. Sakshi Singh, Adv
Mr. Kartavya Batra, Adv
Mr. Avish Bhati, Adv
Mr. Sanjeev Sen, Sr. Adv.
Mr. Sharat Kumar, Adv.
Ms. Manisha Ambwani, AOR
Mr. Vikramjit Banerjee, ASG
Mr. Mukul Singh, Adv.
Mr. Vikrant Yadav, Adv.
Mr. Vibhu Shankar Mishra, Adv.
Mr. R.R. Rajesh, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Vikramjit Banjeree, ASG
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Mr. Sanjay Jain, ASG
Mr. Mukul Singh, Adv.
Mr. Prashant Singh, Adv.
Mr. Mukesh Kumar Maroria, AOR
Ms. Preeti Rani Adv.
Mr. Vikramjit Banerjee, Asg
Ms. V. Mohna, Sr. Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Prashant Singh, Adv.
Mr. Mukul Singh, Adv.
Mr. Sughosh Subramanyam, Adv.
Mr. Arvind Kumar Sharma, Aor
Mr. Vikramjit Banerjee, Asg
Mr. Sanjay Jain, ASG
Mr. Mukul Singh, Adv.
Mr. Vibhu Shankar Mishra, Adv.
Mr. Sugosh Subramaniam, Adv.
Mr. Manish, Adv.
Mr. Prashant Singh,Adv.
Mr. B.V. Balram Das, AOR
Mr. B. Krishna Prasad, AOR
Ms. Anil Katiyar, AOR
Mr. V.K. Shukla, Sr. Adv.
Mr. Shekhar G. Devasa, Adv.
Mr. Rohit Pandey, Adv.
Mr. Manish Tiwari, Adv.
Mr. Luv Kumar, Adv.
Mr. Varad Dwivedi, Adv.
Ms. Sukriti Chauhan, Adv.
Mr. Vaishali Singh, Adv.
Mr. Ayush Kumar, Adv.
Ms. Silvia, Adv.
Mr. Vaibhav Maheshwari, Adv.
M/s. Devasa & Co., AOR
Ms. Bansuri Swaraj, Adv.
Mr. Prashant Shukla, Adv.
Ms. Anushree Shukla, Adv.
Mr. Abhinav Ramkrishna, AOR
Mr. Rishi K. Awasthi, Adv
Mr. Sumit Raj, Adv.
Mr. Prashant Kumar, Adv.
Mr. Piyush Vatas, Adv.
Ms. Ritu Arora, Adv.
Mr. Santosh Kumar–I, AOR
Sh. Avinash Ankit, Advocate
Mr. Gudipati G. Kashyap, Adv.
Ms. Apoorva Pandey, Adv.
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Ms. T. Archana, AOR
Mr. Akash Swami, Adv.
Mr. Pawan Kumar Sharma, Adv.
M/s. V. Maheshwari & Co., AOR
Mr. Divyakant Lahoti, AOR
Mr. Kartik Lahoti, Adv.
Mr. Parikshit Ahuja, Adv.
Ms. Praveena Bisht, Adv.
Ms. Madhur Jhavar, Adv.
Ms. Vindhya Mehra, Adv.
Ms. Shivangi Malhotra, Adv.
Mr. Nirmal Kumar Ambastha, AOR
Mr. Amit Kumar, Adv.
Ms. Ashmita Bisarya, Adv.
Ms. Arati Kumari, Adv.
Mr. Harsh Mohan Ojha, Adv.
Mr. M.Yogesh Kanna, AOR
Mr. RajaRajeshwaran S., Adv.
Mr. Aditya Chadha, Adv.
Mr. Talha A. Rahman, AOR
Mr. Pawan Bhushan, Adv.
Mr. Adnan Siddiqui, Adv.
Mohd. Shaz Khan, Adv.
Mr. Udit Atul Konkanthankar, Adv.
Mr. Mohit Chaudhary, Adv.
Ms. Puja Sharma, Adv.
Mr. Kunal Sachdeva, Adv.
Mr. Chowdhary Zulfikar Ali, Adv.
Ms. Mahima Ahuja, Adv.
Ms. Garima Sharma, Adv.
Mr. Balwinder Singh Suri, Adv.
Mr. Paras Mithal, Adv.
Mr. Parveen Kumar, Adv.
M/s. Kings And Alliance LLP , AOR
Mr. Janender Kumar Chumbak, Adv.
Ms. Radhika, Adv.
Ms. Amita Singh Kalkal, AOR
Mr. Abhigya Kushwah, AOR
Ms. Sunita Yadav, Adv.
Mr. Pradeep Kumar Dubey, Adv.
Mr. Siddharth Rajkumar Murarka, Adv.
Ms. Anamika Kushwaha, Adv.
Ms. Nandita Rao, Adv.
Ms. Mahija Reddy, Adv.
Mr. K.N. Agnihotri, Adv.
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Mr. Virender Arora, Adv. Sh.
Mr. Shiv Kumar Pandey, Adv.
Mr. Chandrashekhar A. Chakalabbi, Adv.
Mr. Awanish Kumar, Adv.
Mr. Anshul Rai, Adv.
M/s. Dharmaprabhas Law Associates, AOR
Mr. Pradhuman Gohil, Adv.
Ms. Taruna Singh Gohil, AoR
Mr. Ashish Kabra, Adv.
Mr. Mohammad Kamran, Adv.
Ms. Ranu Purohit, Adv.
Ms. Tanya Srivastava, Adv.
Ms. Riya Chopra, Adv.
Ms. Jasleen Bindra, Adv.
Mr. Shivam Sharma, Adv.
Mr. Braj Kishore Mishra, AOR
Mr. Vinod Kumar, Adv.
Mr. Abhishek Yadav, Adv.
Ms. Sonal Jain, AOR
Mr. Udayan Jain, Adv.
Mr. Ishkaran Singh, Adv.
Ms. Gunjan Richharia, Adv.
Ms. Kajal Sharma, Adv.
Ms. Shuchi Singh, Adv.
Mr. Kumar Vivek, Adv.
Ms. Shuchi Singh, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Sanjay Kumar Dubey, AOR
Mr. Rakesh Kumar Tewari, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Bishwajit Dubey, Adv.
Ms. Srideepa Bhattacharyya, Adv.
Ms. Aishwarya Gupta, Adv.
Mr. Manpreet Lamba, Adv.
M/s. Cyril Amarchand Mangaldas, AOR
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Ms. Deepali Dwivedi, Adv.
Mr. Ibad Mushtaq, Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Manoj V. George, Adv.
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Ms. Shifaz R. Dheen, Adv.
Ms. Shilpa Liza George, AOR
Mr. Abdul Azeem Kalebudde, AOR
Mr. Yash Dev Upadhyaya, Adv.
Mr. N.P. Singh, Adv.
Dr. Kedar Nath Tripathy, AOR
Mr. Raghunath Pathak, Adv.
Mr. Sachin Awana. Adv.
Mr. Syed Mehdi Imam, AOR
Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain, Adv.
Mr. Pulkit Chandna, Adv.
Mr. Rajender Singh Baniwal, Adv.
Ms. Bano Deswal, Adv.
Mr. Devesh Pratap Singh, Adv.
Mr. R.C. Kaushik, AOR
Mr. Prashant, Adv.
Mr. Himanshu Shekhar Tripathi, Adv.
Mr. Gaurav Srivastava, AOR
Mr. Rahul Malhotra, Adv.
Ms. Himanshi Madan, Adv.
Mr. Rajesh P., AOR
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal, Adv.
Mr. Arjun Bhatia, Adv.
Ms. Shubhara Kapur, Adv.
Mr. Devendra Kumar Singh, Adv.
Mr. Karunakar Mahalik, AOR
Ms. Garima Prashad, AOR
Mr. Abhitosh Pratap Singh, Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Gaurav Mitra, Adv.
Mr. Yudhist Narain Singh, Adv.
Mr. Adit Singh, Adv.
Mr. Rajat Mittal, AOR
Ms. Jasmine Damkewala, AOR
Mr. Pallav Mongia, Adv.
Ms. Vaishali Sharma, Adv.
Ms. Richa Kapoor, AOR
Mr. Kunal Anand, Adv.
Ms. Surabhi Katyal, Adv.
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Mr. Rohit Sharma, Adv.
Mr. Rounak Nayak, Adv.
Ms. Arju Chaudhary, Adv.
Mr. Kumar Dushyant Singh, AOR
Mr. Brijesh Kumar Tamber, AOR
Ms. Hemlata Kharayat, Adv.
Ms. Indrani Mukherjee, Adv.
Ms. Tatini Basu, AOR
Mr. Saket Singh, Adv.
Ms. Niranjana Singh, AOR
Ms. Kirti Renu Mishra, AOR
Ms. Apurva Upmanyu, Adv.
Mr. Pradeep Misra, AOR
Mr. Suraj Singh, Adv.
Ms. Suman Tripathy, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Rajul Shrivastav, Adv.
Mr. Mohit D. Ram, AOR
Mr. Suren Uppal, Adv.
Mr. Praveen Chaturvedi, AOR
Mr. Uddyam Mukherjee, AOR
Ms. Madhurika Ray, Adv.
Ms. Suman Tripathi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Parag Tripathi, Sr. Adv.
Mr. Joy Basu, Sr. Adv.
Ms. Kanak Bose, Adv.
Mr. Varun Sarin, Adv.
Ms. Mishika Bajpai, Adv.
Mr. Ashok Mathur, AOR
Mr. Pallav Mongia, AOR
Ms. Vaishali Sharma, Adv.
Mr. Dinesh Chander Trehan, Adv.
Ms. Jasmine Damkewala, AOR
Mr. Sandeep Jha, Adv.
Mr. Ram Ekbal Roy, Adv.
Ms. Priyanka Das, Adv.
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Ms. Neha Das, Adv.
Mr. Binay Kumar Das, AOR
Mr. Manoj Singh Adv.
Mr. Sanjay Kumar Visen, AOR
Ms. Ritu Rastogi Advocate
Ms. Adira A Nair Advocate
Mr. Kaushal Yadav, AOR
Mr. Pramod Kumar, Adv.
Mr. Dhruv Singh, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Dr. Ajay Kumar, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Shiv Kumar Pandey, Adv.
Mr. Chandrashekhar A. Chakalabbi, Adv.
Mr. Awanish Kumar, Adv.
Mr. Anshul Rai, Adv.
M/S.Dharmaprabhas Law Associates, AOR
Mr. Alok Kumar, Adv.
Mr. Uday Arora, Adv.
Mr. Balaji Srinivasan, AOR
Mr. Vikas Jain, AOR
Mr. Manjeet Singh Rathore, Adv.
Ms. Prerna Mehta, AOR
Mr. Naresh Aditya Madhav, Adv.
Mr. Kumar Vivek, Adv.
Ms. Shuchi Singh, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Sanjay Kumar Dubey, AOR
Mr. Rakesh Kumar Tewari, Adv.
Mr. Pankaj Kumar Singh, Adv.
Ms. Sangeeta Singh, AOR
Ms. Garima Prashad, AAG
Ms. Ruchira Goel, AOR
Mr. Abhitosh Pratap Singh, Adv.
Ms. E. R. Sumathy, AOR,
Ms. Savita Aggarwal, Adv.
Ms. S. Spandana Reddy, Adv.
Mr. Nishant Bhardwaj, Adv.
Mr. A. P. Mohanty, AOR
Mr. K. K. Singh, Adv.
Ms. Vijay Lakshmi, Adv.
Mr. Naveen R. Nath, Sr. Adv.
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Mr. Anuj Kapoor, Adv.
Ms. Lalit Mohini Bhat, Adv.
Mr. Om Prakash Shukla, Adv.
Mr. Yajur Sharma, Adv.
Mr. Siddarth Agarwal, Adv.
Mr. Anuj Kapoor, AOR
Mr. Abraham C. Mathews, Adv.
Mr. Mohammed Sadique T.A. AOR
Mr. Ramesh Babu M. R., AOR
Ms. Manisha Singh, Adv.
Ms. Nisha Sharma, Adv.
Mr. Vikramjit Banerjee, Ld ASG.
Mr. Mukul Singh, Adv.
Mr. Vikrant Yadav, Adv.
Mr. Vibhu Shankar Mishra, Adv.
Mr. R.R Rajesh, Adv.
Mr. Amrish Kumar, AOR
Mr. Raj Kamal, AOR
Mr. Aseem Atwal, Adv.
Ms. Sakshi Singh, Adv.
Mr. Kartavya Batra, Adv.
Mr. Avish Bhati, Adv.
Ms. Suman Tripathy, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Bhuwan Raj, AOR.
Mr. Raghunath Pathak, Adv.
Mr. Niraj Gupta, AOR
Md. Fuzail Khan, Adv.
Ms. Anshu Gupta, Adv.
Ms. Medha Garg, Adv.
Ms. Shobha Gupta, AOR
Mr. Alok Kumar Sharma, Adv.
Mr. Naresh Kumar, AOR
Mr. Dheeraj Nair, AOR
Mr. Kishlay Kumar, Adv.
Ms. Vishrutyi Sahni, Adv.
Mr. Vikramjit Bannerji, ASG
` Ms. V Mohana, Sr. Adv.
Mr. Prashant Singh , Adv.
Mr. Mukul Singh ,Adv.
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Mr. Nachiketa Joshi, Adv.
Mr. Sughosh Subramanyam, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Rohit Amit Sthalekar, AOR
Mr. Yajur Bhalla, Adv.
Mr. Vijay Kumar Diwedi, Adv.
Mr. Akhilesh Kumar Pandey, Adv.
Mr. Ashish Vajpayee, Adv.
Mr. Deepak Samota, Adv.
Mr. Shubham Bhalla, AOR
Mr. Vishal Ganda, Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
Mr. Satya Kam Sharma, Adv.
Ms. Guresha Bhamra, Adv.
Mr. Rishi K. Awasthi, Advocate
Mr. Prashant Kumar, Advocate
Ms. Ritu Arora, Advocate
Mr. Piyush Vatsa, Advocate
Mr. Sumit Raj, Advocate
Mr. Avinash Ankit, Advocate
Mr. Santosh Kumar - I, AOR
Mr. Kapil Sibal, Senior Adv.
Mr. N.P. Singh, Adv.
Dr. Kedar Nath Tripathy, AOR
Mr. Raghunath Pathak, Adv.
Mr. Sachin Awana. Adv.
Mr. Abhinav Shrivastava, AOR
Dr. Sasmit Patra, Adv.
Mr. Nirmal Prasad, Adv.
Mr. Ashutosh Shukla, Adv.
Ms. Tanuj Bagga , AOR
Mr. Rohit Kumar Singh, AOR
Mr. Rahul Kumar Gupta, Adv.
Ms. Chandni Arora, Adv.
Mr. Arpit Rai, Adv.
Mr. Aviral Kashyap, AOR
Mr. Vaibhav Luthra, Adv.
Ms. Mithu Jain AOR
Mr. Shreyan Das, Adv.
Mr. Ketan Gaur, Adv.
Mr. Ayush Mitruka, Adv.
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Mr. Ashish Bhan, Adv.
Mr. Saif Ali, Adv.
Mr. Pushpendra S. Bhadoriya, Adv.
Ms. Rusheet Saluja, Adv.
Mr. Jasmeet Singh, AOR
Mr. Ashok Kumar Singh, Adv.
Mr. Shantwanu Singh, AOR .
Ms. Pragya Singh, Adv.
Mr. Vikram Jhakhar, Adv.
Mr. Anis Ahmed Khan, AOR
Mr. Ravindra Sadanand Chingale, AOR
Ms. Anubha Agrawal, AOR
Mr. O. P. Gaggar, AOR
Mr. G. Balaji, AOR
Mr. D. S. Chauhan, AOR
Ms. Mayuri Raghuvanshi, AOR
Mr. Ashok Kumar Singh, AOR
Mr. Aniruddha P. Mayee, AOR
Mr. Vivek Narayan Sharma, AOR
Mr. Prithvi Pal, AOR
Mr.Sayaree Basu Mallik, AOR
Mr. Shovan Mishra, AOR
Mr. Shishir Pinaki, AOR
Mr. Amit Pawan, AOR
Ms. Pallavi Pratap, AOR
Mr. Manish Kumar Saran, AOR
Mr. Kumar Mihir, AOR
Mr. Sukant Vikram, AOR
Mr. Kailash Prashad Pandey, AOR
Mr. Shadan Farasat, AOR
Mr. Gopal Jha, AOR
Mr. Akhilesh Kumar Pandey, AOR
Ms. Rakhi Ray, AOR
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Mr. Badri Prasad Singh, AOR
Mr. Gaurav Goel, AOR
Mr. Abhijit Sengupta, AOR
Mr. Rabin Majumder, AOR
Mr. Rajesh Kumar Gupta, AOR
Mr. Anas Tanwir, AOR
Ms. Suruchii Aggarwal, AOR
Mr. Sumit Sinha, AOR
Mr. Ritesh Agrawal, AOR
Mr. Kaushik Choudhury, AOR
Ms. Sneha Kalita, AOR
Ms. Charu Ambwani, AOR
Mr. Mushtaq Ahmad, AOR
Mr. Malak Manish Bhatt, AOR
Ms. Indra Sawhney, AOR
Mr. Aman Gupta, AOR
Mr. Alok Tripathi, AOR
Mr. Anil K. Chopra, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. E. C. Vidya Sagar, AOR
Ms. Anisha Upadhyay, AOR
Mr. Anil Kumar Mishra-i, AOR
Mr. Tahir Ashraf Siddiqui, AOR
Mr. Somiran Sharma, AOR
Mr. Umesh Kumar Khaitan, AOR
Mrs. Swarupama Chaturvedi, AOR
M/S. Karanjawala & Co., AOR
Mr. Ejaz Maqbool, AOR
Applicant-in-person
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Ms. Rashmi Singh, AOR
Mr. Sanchit Garga, AOR
Mr. Pramod Dayal, AOR
Ms. Vandana Sehgal, AOR
Ms. Udita Singh, AOR
Mr. Anoop Prakash Awasthi, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. Aditya Jain-1, AOR
Mr. Siddhartha Jha, AOR
Ms. Rajkumari Banju, AOR
Mr. K. Paari Vendhan, AOR
Mr. Ajit Sharma, AOR
Mr. Kabir Dixit, AOR
Ms. Sujata Kurdukar, AOR
Mr. Sanjai Kumar Pathak, AOR
M/S. Shakil Ahmad Syed, AOR
Mrs. Mona K. Rajvanshi, AOR
Mr. Somesh Chandra Jha, AOR
Ms. Astha Sharma, AOR
Ms. Dharitry Phookan, AOR
Mr. Somanatha Padhan, AOR
Ms. Anannya Ghosh, AOR
Mr. S. K. Verma, AOR
Mr. Vishal Gupta, AOR
M/S. D.s.k. Legal, AOR
Mr. Aakarshan Aditya, AOR
Mr. Christopher Dsouza, AOR
Mr. Vishnu Sharma, AOR
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Mr. Ashwarya Sinha, AOR
Mr. Vipin Kumar Jai, AOR
Mr. Deepak Prakash, AOR
Ms. Mridula Ray Bharadwaj, AOR
Mr. Sureshan P., AOR
Mr. G. N. Reddy, AOR
Mr. Anuj Kapoor, AOR
Mr.Gaurav, AOR
Mr. B. K. Satija, AOR
Mr. Rishi Matoliya, AOR
Mr. Chandan Kumar, AOR
Mr. Mishra Saurabh, AOR
Ms. Chandan Ramamurthi, AOR
Mr. T. Mahipal, AOR
Mr. Chandra Prakash, AOR
Mr. Sarvam Ritam Khare, AOR
Ms. Anindita Pujari, AOR
Upon hearing the counsel the Court made the following
O R D E R
PART-I NOTE SUBMITTED BY MR. R. VENKATARAMANI, COURT RECEIVER I) CONCERNING SWAMIAH FUND It is submitted that after having extensive rounds of meetings with the officials and representatives of Swamiah Fund which meetings were attended by the representatives of the National Buildings Construction Corporation (India) Ltd. (“NBCC” for short), the instant Note deals with disbursal of finance under the 16 arrangements to be entered into with Swamiah Fund.
The Note has two Appendices. Appendix-1 is regarding Loan documents prepared by the Committee, while Appendix-2 is captioned - “Swamiah Fund-a note of SBI Cap in W.P. (C) No.940/2017”.
Appendix-2 states: The SC Order dated July 23, 2019 be modified to provide the following:
“6.1.1 The Court Receiver be authorised to undertake all acts necessary to fulfil its obligations under the Transaction Documents including creation of mortgage over the properties of the Projects and hypothecation over the Existing Project Account to the extent of the cash flows from the Projects. All compliances towards any terms undertaken by the Court Receiver and/or Aspire under the Transaction Documents shall abide by directions that may be solicited from and issued by this Court.
6.1.2 The memorandum of entry recording such deposit of title deeds for the purpose of mortgage is hereby recognized and affirmed as a valid and enforceable mortgage in favour of the Debenture Trustee. Further, the other security(ies) created in respect of the NCDs are also affirmed and approved.
6.1.3 The Court Receiver shall have the authority to cancel the allotment of such units where the homebuyer fails to honour payments as per the Collection Milestones (stipulated in the Project Plan prepared by Aspire in consultation with NBCC and SWAMIAH), within 3 months from the day such payment became due. Refund on any cancellation of units sold shall be made only after the respective Project(s) are completed and upon the sale of the cancelled unit. The refund to be made to the homebuyer would be made after reducing the outstanding receivable on that unit, as per the data provided for in the forensic report(s) of the Project(s)as approved by the Supreme Court .
6.1.4 Cash flows from the Projects shall be used 17 solely (i) making payments to NBCC; (ii) for meeting expenses of ASPIRE; (iii) on going expenses in relation to the Debentures; and
(iv) repayment of the NCDs.
6.1.5 Court Receiver shall transfer (without any further orders from the Hon'ble Supreme Court) all cash flows received in the Existing Project Account in respect of the Projects to the Pooling Account every week after reconciliation of the amounts based on the information recorded in the MIS software. 6.1.6 Registration under the Real Estate (Regulation and Development) Act, 2016 ("RERA") shall not be required for the Project(s), including for sales and marketing. 6.2 ASPIRE, which is a distinct legal entity with 99.99% equity shares held by the Court Receiver, shall operate under the supervision of the Supreme Court till the redemption of all NCDs.
6.3 ASPIRE shall be ring-fenced from:
6.3.1 Any labilities/ claims/ obligations/ litigations/ penalties (including penalties under RERA)/ petitions/ complaints existing or future, concerning and/ or against any of the Project SPVs as well as other real estate projects of the Amrapali Group.
6.3.2 Any corporate, company, taxation, accounting, environmental,anti-corruption,anti-money laundering, foreign exchange, legal compliances, and other statutory / regulatory requirements and attendant liabilities / penalties/ complaints/claims (past or future), concerning the Projects or Project SPVs (identified in the table above) and other real estate projects being developed by the Amrapali Group.
6.3.3 Any adverse orders in respect of the Project SPVs or the promoter(s) or directors(s) of the Project SPVs, which may give rise to any liability of ASPIRE, or which may in any manner impact the Projects, and the Proposed Transaction including the Security.
6.3.4 Any attachment or any orders of any regulator/authority/Court/Tribunal which may have an adverse effect on ASPIRE's cash flows, assets, Pooling Account, Existing Project Account or any other bank account(s) maintained by the Court Receiver for the 18 Projects.
6.3.5 Any claims or adverse orders which may adversely affect the ability of SWAMIAH/Debenture Trustee to enforce the Security provided under the Transaction Documents.
6.4 The Data provided by Forensic Auditors, Receiver and NBCC to SWAMIAH includes inter alia total site area, area sold, area unsold, sold units, unsold units, sold receivables, attached units, unused sanctioned FAR, unused purchasable FAR (Part D of Schedule 2 of the Debenture Trust Deed) and cost to be incurred to complete construction of the Project(s) (Part F of Schedule 2 of the Debenture Trust Deed) ("Data"). SWAMIAH has not verified the authenticity / accuracy of the said Data from any authority or through other sources. The Project(s) shall be constructed on the basis of this Data and the NCDs shall be subscribed and redeemed on the basis of the said Data. These figures shall not change to the detriment of SWAMIAH.
6.5 Cost of construction for the Project (s) as calculated by NBCC includes all costs to construct, complete, and deliver the Project(s) to the respective home buyers including but not limited to cost of all third party, approval costs and other related costs for amenities, facilities, infrastructure to supervise, manage, construct complete and deliver the Project(s). This cost also includes the commission of 8% payable to NBCC. This cost shall be fixed and shall not change except in case of force majeure events only or as otherwise directed by the Hon'ble Supreme Court .
6.6 The Security created shall be valid and subsisting till such time amounts remain due and payable under the Transaction Documents. Upon the occurrence of any Event of Default under the Transaction Documents, SWAMIAH/Debenture Trustee shall be free to enforce the Security. Given that the Proposed Transaction is entered into under the directions of the Hon'ble Supreme Court, Parties shall approach the Hon'ble Supreme Court for seeking appropriate directions in the event of any dispute in relation to the Transaction Documents or if required, for the enforcement of the Security.
6.7 In case of conflict between the provisions of the Transaction Documents and its annexures/ 19 schedules with any other agreement, understanding, terms of reference, arrangement, tender applicable in respect of services being provided by NBCC and/or the executants appointed by NBCC, whether prior or post the approval of the Transaction Documents, terms of the Transaction Documents shall prevail. In case of any doubts in this regard, parties are at liberty to approach this Court.
6.8 SWAMIAH and ASPIRE and their respective directors, employees, agents, representatives shall not be liable for any liabilities, criminal or civil, arising from the construction and sale of the Project(s).” One of the assertions made in Appendix-1 is:- “To protect aspire, we need following direction from the Court”. Below such assertion, following four points are indicated:
“6.1 The Transaction documents and terms mentioned therein shall be subject to orders of the court.
6.2 The Cost and expenses wherever mentioned in the transaction documents shall be considered after the executed documents are placed before the Court.
6.3 Being Court monitored project, SWAMIAH or Debenture Trustee shall not declare any Event of Default without the leave of the Court.
6.4 The Company/ Court receiver will have the
liberty to seek suitable direction in
case of difficulties faced in the
compliance of any terms of the Transaction Documents, pending which no adverse action shall be initiated by SWAMIAH or parties to the transaction documents.” Learned Court Receiver has submitted that (a) Para 6.1.6 of Appendix-2 is reflection of directions issued by this Court in its order dated 23.07.2019; and (b) Para 6.2 of Appendix -1 is the agreed understanding between the Court Receiver and the Swamiah 20 Fund.
It is also submitted that all these arrangements were agreed upon in the meetings attended by representatives of NBCC and as such there should be no difficulty on part of NBCC.
Mr. M.L. Lahoti, learned Advocate submits that since the project requires immediate and extensive funding, the home-buyers agree to the proposed course of conduct and the terms suggested by the learned Receiver.
Consequently, it is directed:-
(a) The order dated 23.07.2019 passed by this Court
shall stand modified and paragraphs 6.1.1 to 6.8 of
Appendix-2 as quoted hereinabove shall stand added to the directions in the order dated 23.07.2019, insofar as arrangements to be entered with Swamiah fund are concerned. .
(b) Paragraphs 6.1 to 6.4 indicated in Appendix-1 as stated above shall also stand incorporated immediately after Condition No.6.8 as quoted above and shall be re-numbered as 6.9 to 6.12. According to the learned Receiver, the ground will now be clear for the appropriate documentation to be entered into, whereafter the disbursal of funds can take place.
We appreciate all the work done by various agencies including the Receiver and the Committee assisting him and by the representatives of Swamiah Fund and the NBCC. II) The next part of the Note deals with Banks and it has 21 suggested that certain directions be issued. Before we take up this matter, in our view, let there be a joint meeting of the representatives of following banks:
a) State Bank of India
b) Punjab National Bank
c) Bank of Baroda
d) Union Bank of India
e) UCO Bank
f) Bank of India
g) Other private banks like, Axix Bank and HDFC
Bank.
alongwith their lawyers and representatives with the Court
Receiver. The outcome of such meeting can there be presented by way of a Note.
Let the exercise be undertaken by 07.08.2021 and a Note be presented latest by 08.08.2021.
List as part-heard on 12.08.2021.
P A R T – II On 12.08.2021, the matter pertaining to Mahagun shall be taken as first Item to be followed by the I.As. filed by Advance Constructions and the matter regarding “Bank funds” of the Note of the Court Receiver. Subject to availability of time, the matters concerning interim applications moved on behalf of Noida/Greater Noida shall be taken up thereafter.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER