Supreme Court - Daily Orders
Bhupinder Singh vs Unitech Ltd on 6 February, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.10 COURT NO.3 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO.10856/2016
BHUPINDER SINGH APPELLANT(S)
VERSUS
UNITECH LTD. & ORS. RESPONDENT(S)
(IA No. 197127/2022 - APPLICATION FOR PERMISSION
IA No. 28098/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 9000/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 6512/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 77795/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 197133/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 784/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 9494/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 268511/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 285819/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 116432/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 103040/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 50055/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 230949/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 39936/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 77813/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 28791/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 204633/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 195481/2023 - CLARIFICATION/DIRECTION
IA No. 108721/2024 - CLARIFICATION/DIRECTION
IA No. 15231/2025 - CLARIFICATION/DIRECTION
IA No. 195495/2023 - CLARIFICATION/DIRECTION
IA No. 9002/2025 - EXEMPTION FROM FILING O.T.
IA No. 77802/2022 - INTERVENTION APPLICATION
IA No. 84255/2020 - INTERVENTION APPLICATION
IA No. 77794/2022 - INTERVENTION APPLICATION
IA No. 73989/2024 - INTERVENTION APPLICATION
IA No. 168870/2023 - INTERVENTION APPLICATION
IA No. 126367/2022 - INTERVENTION APPLICATION
IA No. 268510/2023 - INTERVENTION APPLICATION
IA No. 103038/2022 - INTERVENTION APPLICATION
IA No. 28819/2023 - INTERVENTION APPLICATION
IA No. 226381/2023 - INTERVENTION APPLICATION
IA No. 229008/2024 - INTERVENTION APPLICATION
IA No. 39884/2021 - INTERVENTION APPLICATION
Signature Not Verified
IA No. 29922/2021 - INTERVENTION/IMPLEADMENT
Digitally signed by
ARJUN BISHT
Date: 2025.02.15
IA No. 195494/2023 - INTERVENTION/IMPLEADMENT
16:00:52 IST
Reason:
IA No. 204632/2024 - INTERVENTION/IMPLEADMENT
IA No. 8716/2025 - INTERVENTION/IMPLEADMENT
1
IA No. 197129/2022 - INTERVENTION/IMPLEADMENT
IA No. 195479/2023 - INTERVENTION/IMPLEADMENT
IA No. 193610/2019 - INTERVENTION/IMPLEADMENT
IA No. 109760/2023 - INTERVENTION/IMPLEADMENT
IA No. 261621/2024 - INTERVENTION/IMPLEADMENT
IA No. 116430/2021 - INTERVENTION/IMPLEADMENT
IA No. 9001/2025 - INTERVENTION/IMPLEADMENT
IA No. 265325/2023 - PERMISSION TO ADD FURTHER ADDITIONAL PRAYERS
IN THE APPLICATION FOR DIRECTION
IA No. 11531/2025 - PERMISSION TO FILE APPLICATION FOR DIRECTION
WITH
SLP(Crl) No. 5978-5979/2017 (II-C)
(IA No. 51000/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 152736/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 115357/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 7750/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 104324/2023 - CLARIFICATION/DIRECTION
IA No. 104330/2023 - CLARIFICATION/DIRECTION
IA No. 138307/2017 - INTERVENTION APPLICATION
IA No. 107245/2017 - INTERVENTION APPLICATION
IA No. 107233/2017 - INTERVENTION APPLICATION
IA No. 50999/2023 - INTERVENTION APPLICATION
IA No. 106004/2017 - INTERVENTION APPLICATION
IA No. 26898/2020 - INTERVENTION APPLICATION
IA No. 26890/2020 - INTERVENTION APPLICATION)
C.A. No. 17008-17011/2017 (XVII-A)
(IA No. 59997/2020 - CLARIFICATION/DIRECTION
IA No. 175609/2019 - CLARIFICATION/DIRECTION
IA No. 6057/2023 - MODIFICATION OF COURT ORDER
Date : 06-02-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Appellant(s) : Mr. Deepak Goel, AOR
Mr. Kumar Kartikay, Adv.
Ms. Purvi Goyal, Adv.
Ms. Neelu Sharma, Adv.
Mr. Karthik Hooda, Adv.
Mr. E Vinay Kumar, Adv.
Mr. Himanshu Singh Dhillon, Adv.
Mr. Pardeep Dahiya, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Pawanshree Agrawal, Amicus Curiae
Mr. Varun K. Chopra, Adv.
2
Mr. N Venkatraman, A.S.G.
Ms. Anubha Agrawal, AOR
For Respondent(s) :Mr. Pawanshree Agrawal, Amicus Curiae
Mr. Varun K. Chopra, Adv.
Mr. Lokesh Sinhal, Sr. A.A.G.
Mr. B.K. Satija, A.A.G.
Mr. Samar Vijay Singh, AOR
Mr. Nikunj Gupta, Adv.
Ms. Himanshi Sakhya, Adv.
Mr. Fateh Singh, Adv.
Ms. Sabarni Som, Adv.
Ms. Aakanksha, Adv.
Mr. Rajat Sinha Roy, Adv.
Mr. Gyanesh Kumar Maheshwari, Adv.
Mr. Sameer Mehndiratta, Adv.
Dr. Ratipal Singh Tanwar, Adv.
Mr. N Venkatraman, A.S.G.
Ms. Anubha Agrawal, AOR
Mr. K.M. Natraj, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Suhasini Sen, Adv.
Mr. T.A Khan, Adv.
Mrs. Chinmayee Chandra, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Nikhil Nayyar, Sr. Adv.
Ms. Pritha Srikumar Iyer, AOR
Mr. Naveen Hegde, Adv.
Ms. Mansi Binjrajka, Adv.
Ms. Anwesha Singh, Adv.
Mr. Brijesh Kumar Tamber, AOR
Mr. Rakesh Mittal, Adv.
Ms. Yamini Mittal, Adv.
Mr. D. Abhinav Rao, AOR
Mr. Ajay Harshana, Adv.
Mr. Ravi Prakash Mehrotra, Sr. Adv.
Mr. Kaushik Choudhury, AOR
Mr. Akarsh Garg, Adv.
Mr. Shaantanu Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. Yudhisthir Bhardwaj, Adv.
Ms. Rupali Sharma, Adv.
3
Mr. Saksham Garg, Adv.
Mr. Subhan Shankar Gogoi, Adv.
Mr. Jyotirmoy Chatterjee, Adv.
Ms. Rashi Bansal, AOR
Dr. Sushil Balwada, AOR
Mr. Nandlal Kumar Mishra, Adv.
Mr. Srilok Nath Rath, Adv.
Ms. Reena Rao, Adv.
Mr. M. P. Vinod, AOR
Mr. Braj Kishore Mishra, AOR
Mr. Abhishek Yadav, Adv.
Mr. Ajay Kumar Srivastava, Adv.
Mr. Tushar Singh, AOR
Mr. Sajan Poovayya, Sr. Adv.
Mr. Vikram Hegde, Adv.
Ms. Hima Lawrence, AOR
Mr. Abhinav Hansaraman, Adv.
Ms. Raksha Agarwal, Adv.
Mr. Abhishek Kakkar, Adv.
Mr. Palash Maheshwari, Adv.
Ms. Surekha Raman, Adv.
Mr. Amarjit Singh Bedi, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Yashwant Sanjenbam, Adv.
Mr. Imilikaba Jamir, Adv.
M/s. K J John And Co, AOR
Mr. Dhruv Surana, Adv.
Mr. Rohit Amit Sthalekar, AOR
Mr. Purnendu Bajpai, Adv.
Mr. Shashank Singh, Adv.
Ms. Raakhi Poornym Sahijpal, Adv.
Ms. Uditha Chakravarthy, Adv.
Mr. Ankur S. Kulkarni, AOR
Mr. Tarun, Adv.
Mr. Shantwanu Singh, AOR
Mrs. Pragya Singh, Adv.
Mr. Akshay Singh, Adv.
Mr. Rahul Dubey, Adv.
Mr. Sunny Singh, Adv.
Mr. P.N. Yadav, Adv.
Mr. Salvador Santosh Rebello, AOR
4
Mr. Raghav Sharma, Adv.
Ms. Kritika, Adv.
Ms. Pooja Gill, Adv.
Mr. Rakesh Mittal, Adv.
Ms. Yamini Mittal, Adv.
Mr. D. Abhinav Rao, AOR
Mr. Ajay Harshana, Adv.
M/s. Vachher And Agrud, AOR
Mr. Abhay Kumar, AOR
Mr. Shagun Ruhil, Adv.
Mr. Karan Chopra, Adv.
Mr. Tirupati Shahi, Adv.
Mr. Guntur Pramod Kumar, AOR
Ms. Prerna Singh, Adv.
Mr. Dhruv Yadav, Adv.
Applicant-in-person
Mr. M. P. Devanath, AOR
Mr. Sajan Poovayya, Sr. Adv.
Mr. Vikram Hegde, Adv.
Ms. Hima Lawrence, AOR
Mr. Abhinav Hansaraman, Adv.
Ms. Raksha Agarwal, Adv.
Mr. Abhishek Kakkar, Adv.
Mr. Palash Maheshwari, Adv.
Mr. Chandra Bhushan Prasad, AOR
Ms. Renuka Iyer, Adv.
Mr. Abhishek Agarwal, AOR
Mr. Abhishek Kumar Singh, AOR
Mr. A. Karthik, AOR
Mr. Ahanthem Henry, Adv.
Mr. Ahanthem Rohen Singh, Adv.
Mr. Mohan Singh, Adv.
Mr. Aniket Rajput, Adv.
Ms. Khoisnam Nirmala Devi, Adv.
Mr. Rajiv Mehta, AOR
Mr. Sunil Fernandes, AOR
Mr. Ravi Panwar, AOR
Mr. Ujjal Banerjee, AOR
Mr. Atishi Dipankar, AOR
5
Mr. Raghvendra Pratap Singh, Adv.
Mr. Rajesh Tyagi, Adv.
Mr. Amit Suden, Adv.
Mr. Sudhir Kulshreshtha, AOR
Mr. Atmaram Nadkarni, Sr. Adv.
Mr. Aman Gupta, AOR
Mr. Amogh Srinivas Rao, Adv.
Mr. Vikas Kumar, AOR
Mr. Arun Kumar, Adv.
Mr. Kedar R. Seludkar, Adv.
Mr. Gaurav Sharma, AOR
Mr. Vikramjit Banerjee, A.S.G.
Mr. Shradha Deshmukh, Adv.
Mr. Chinmayee Chandra, Adv.
Mr. Siddhant Kohli, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Rajan Kr.chourasia, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Sudarshan Lamba, Adv.
Mr. Amrish Kumar, AOR
Mr. T. N. Singh, AOR
Mr. Vikas Kumar Singh, Adv.
Mr. Rajkumar, Adv.
Mr. Y. Raja Gopala Rao, AOR
Mr. Dhuli Gopi Krishna, Adv.
Mr. Akshay Singh, Adv.
Mr. Kaushik Poddar, AOR
Ms. Manjula Gupta, AOR
Mr. Prem Sunder Jha, Adv.
Mr. Sudhanshu Kumar, Adv.
Mr. S. K. Verma, AOR
Ms. Rashi Bansal, AOR
Mr. M. M. Kashyap, AOR
Mr. Ilin Saraswat, Adv.
Mrs. Poonam Seth, Adv.
Mrs. Ilma Saifi, Adv.
Mr. Rajiv Kumar Choudhry, AOR
Mr. Kumar Dushyant Singh, AOR
Mr. Shakti Singh Dhakray, Adv.
6
Mr. Rahul Ranjan, Adv.
Ms. Pooja Singh, Adv.
Mr. Raj Kamal, AOR
Mr. Debmalya Banerjee, Adv.
Mr. Kartik Bhatnagar, Adv.
Mr. Rohan Sharma, Adv.
Ms. Apurva, Adv.
Mr. Agastya Shelat, Adv.
Ms. Liza Vohra, Adv.
M/s. Karanjawala & Co., AOR
Mr. Aman Raj Gandhi, AOR
Ms. Astha Tyagi, AOR
Mr. Bharat Bhushan, AOR
Ms. Amrita Sarkar, AOR
Mr. Ashish Singh, Adv.
Mr. Gaurav Bhardwaj, Adv.
Mr. Chaitanya Mahajan, Adv.
Ms. Padamja Sharma, Adv.
Mr. Devang Sharma, Adv.
Mr. Devendra Singh, AOR
Mr. Prem Prakash, AOR
Mr. Ishan Sanghi, Adv.
Mr. Rajeev Singh, AOR
Mr. Dhananjai Jain, AOR
Mr. Praveen Agrawal, AOR
Mr. Karan Batura, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Prithvi Pal, AOR
Ms. Divya Roy, AOR
Mr. Rajat Sehgal, AOR
Mr. Mohit D. Ram, AOR
Ms. Nayan Gupta, Adv.
Mr. Anubhav Sharma, Adv.
M/s. Devasa & Co., AOR
Mr. Kumar Mihir, AOR
Mr. Saurabh Upadhyay, Adv.
Ms. Hardikaa Kalia, Adv.
Ms. Sanya Narula, Adv.
Mr. Sanjay Kumar Tyagi, AOR
7
Mr. Nitin Saluja, AOR
Mr. Sandeep Devashish Das, AOR
Mr. Amit Agrawal, AOR
Ms. Tulika Mukherjee, AOR
Mr. Siddhartha Sinha , AOR
Mr. Jeetender Gupta, AOR
Mr. Shekhar Kumar, AOR
Mr. Shree Prakash Sinha, Adv.
Mr. Rakesh Mishra, Adv.
Ms. Mohua Sinha, Adv.
Mr. Rishabh Kumar, Adv.
Mr. Gopal Jha, AOR
Mr. Ravi Tyagi, AOR
Ms. Sujata Kurdukar, AOR
Mr. Karan Batura, AOR
Mr. Akshat Shrivastava, AOR
Mr. Ranjit Kumar Sharma, AOR
Ms. Charu Mathur, AOR
Mr. Vivek Gupta, AOR
Mr. Karan Bharihoke, AOR
Mr. Archit Upadhayay, AOR
Ms. Shwetal Shepal, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Sumit R. Sharma, AOR
Mr. Anand Sukumar, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Mrs. Ruche Anand, Adv.
Ms. Meera Mathur, AOR
Ms. Misha Rohatgi, AOR
Mr. Nakul Mohta, Adv.
Mr. Bharat Monga, Adv.
Mr. Amulya Upadhyay, Adv.
Mr. Ankolekar Gurudatta, AOR
Mr. Rajan Chawla, AOR
Ms. Mrinal Gopal Elker, AOR
Mr. Chinmoy Chaitanya, Adv.
8
Ms. Awantika Manohar, AOR
Mr. Utsav Trivedi, Adv.
Ms. Shivani Bhushan, Adv.
Mr. Ashish Kumar Yadav, Adv.
M/s. Tas Law, AOR
Ms. Manjula Gupta, AOR
Mr. Prem Sunder Jha, Adv.
Mr. Sudhanshu Kumar, Adv.
Mrs. B. Sunita Rao, AOR
Mr. Anurag, Adv.
Mr. Gunmaya Singh Mann, Adv.
Mrs. Kirti Renu Mishra, AOR
Mr. Sujoy Chatterjee, AOR
M/s. Cyril Amarchand Mangaldas, AOR
Ms. Nidhi Mohan Parashar, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Ms. Madhurima Tatia, AOR
Mr. Pushpraj Singh, Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
Mr. Arjun Singh Bhati, AOR
Ms. Mumtaz Bhalla, AOR
Mr. Preshit Vilas Surshe, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Sujeet Kumar, Adv.
Mr. Shailendra Kumar Nirmal, Adv.
Mr. Anurag Jain, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Onkar Prasad, Adv.
Mr. Shariq Ahmed, Adv.
Mr. Sunil Kumar Verma, AOR
Mr. Rajesh Kumar Gautam, AOR
Mr. Anant Gautam, Adv.
Mr. Deepanjal Choudhary, Adv.
Mr. Dinesh Sharma, Adv.
Ms. Likivi Jakhalu, Adv.
Mr. Kushagra Nilesh Sahay, Adv.
Mr. Suryaprakash V. Raju, A.S.G.
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Vivek Gurnani, Adv.
9
Mr. Hitarth Raja, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Arup Banerjee, AOR
Mr. Vishal Arun, AOR
Mr. P. R. Rajhans, Adv.
Mr. Amarnath Gupta, Adv.
Mr. Sudheesh K. K., Adv.
Mrs. Sanooja M., Adv.
Mrs. Sampa Sengupta Ray, Adv.
Mr. Dileep Kumar Dubey, Adv.
Mr. Samir Malik, AOR
Ms. Nikita Choukse, Adv.
Mr. Tushar Mathur, Adv.
Mr. Kausar Raza Faridi, AOR
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
Ms. Gurneet Kaur, Adv.
Mr. Hasan Raza Khan, Adv.
Ms. Rakhi Ray, AOR
Ms. Niharika Ahluwalia, AOR
Mr. Sureshan P., AOR
Mr. Shivam Yadav, Adv.
Mr. Rajesh Singh, AOR
Mr. Syed Jafar Alam, AOR
M/s. Av Global Chambers, AOR
Mr. Siddharth Batra, AOR
Ms. Shagun Matta, AOR
Ms. Manisha Ambwani, AOR
Mrs. Geetha Kovilan, AOR
Ms. Jasmine Damkewala, AOR
Ms. Vaishali Sharma, Adv.
Mr. Divyam Khera, Adv.
Mr. Manish Kumar Gupta, AOR
Mr. Vijay Kumar Jain, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Mahi Pal Singh, Adv.
Ms. Manisha Chawla, Adv.
10
Mr. Kamal Mohan Gupta, AOR
Ms. Neha Sharma, AOR
Mr. Yashraj Singh Bundela, AOR
Mr. Shashwat Parihar, Adv.
Ms. Saloni, Adv.
Mr. Rohan Singla, Adv.
Mr. Narender Hooda, Sr. Adv.
Mr. Rahul Rathore, Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Tannu, Adv.
Mr. Ashutosh Kumar, Adv.
Mr. Navin Kumar, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Abdul Azeem Kalebudde, AOR
Mrs. Taherabi Kalebudde, Adv.
Ms. Nandita Rao, Adv.
Mr. Jai Shankar, Adv.
Mr. Sanjeev Gupta, Adv.
Mr. Manoj Kumar Makhija, Adv.
Mr. Thomas Oommen, AOR
Ms. Bhanu Kapoor, Adv.
Mr. S. Rajappa, AOR
Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Sameer Jain, Adv.
Ms. Gunjan Mangala, Adv.
Mr. Suvigya Awasthy, Adv.
Mr. Vivek Joshi, Adv.
Mr. Deepesh Raj, Adv.
Mr. Soayib Qureshi, AOR
Mr. Roopansh Purohit, AOR
Mr. T. Mahipal, AOR
Mr. Nitin Gupta, Adv.
Mr. Somanatha Padhan, AOR
Mr. Pranjal Vyas, Adv.
Mr. Akash Kakade, Adv.
Mr. Parth Kansal, Adv.
Ms. Charu Ambwani, AOR
Mr. Aditya Singh, AOR
Ms. Rohini Prasad, AOR
Mr. A. Venayagam Balan, AOR
Dr. Vinod Kumar Tewari, AOR
11
Mr. Atul Kumar, AOR
Mr. Pranav Kumar, AOR
Mr. Sarad Kumar Singhania, AOR
Mrs. Aarthi Rajan, AOR
Mr. Adeel Ahmed, AOR
Ms. Anushri Singh, Adv.
Ms. Rashmi Singh, AOR
Mr. Surbhit Nandan, Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Sanyat Lodha, AOR
Ms. Ira S Mahajan, Adv.
Ms. Pritha Suri, Adv.
Ms. Shivani Mehta, Adv.
Ms. Ritu Rajkumari, Adv.
Mr. Kripa Shankar Prasad, AOR
Ms. Snigdha Tripathi, Adv.
Ms. Aswathi M.K., AOR
Mr. Shreyas Jain, Adv.
Mr. Pranab Prakash, AOR
Mr. Gaurav Goel, AOR
Mr. Rahul Kumar, Adv.
Mr. Navneet Sarin, Adv.
Mr. Vishesh Kumar, Adv.
Mr. Dharmendra Kumar, Adv.
Mr. Jay Kishor Singh, AOR
Mr. Arjun Harkauli, AOR
Ms. Preeti Singh, AOR
Mr. Siddharth, AOR
Mr. Saurabh Ajay Gupta, AOR
Mr. K.M. Natraj, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Suhasini Sen, Adv.
Mr. T.a Khan, Adv.
Mrs. Chinmayee Chandra, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Ravi Prakash Mehrotra, Sr. Adv.
Mr. Kaushik Choudhury, AOR
Mr. Akarsh Garg, Adv.
Mr. Shaantanu Jain, Adv.
Mr. Archit Gupta, Adv.
12
Mr. Yudhisthir Bhardwaj, Adv.
Ms. Rupali Sharma, Adv.
Mr. Saksham Garg, Adv.
Mr. Subhan Shankar Gogoi, Adv.
Mr. Jyotirmoy Chatterjee, Adv.
Mr. Arvind Gupta, AOR
Mr. Rabindra Tiwary, Adv.
Mr. Ashish Kumar Sinha, Adv.
Mrs. Bineeta Jaiswal, Adv.
Mrs. Geetha Kovilan, AOR
Mr. Utkarsh Sharma, AOR
Mr. Neeraj Kumar Gupta, AOR
Mr. Ansar Ahmad Chaudhary, AOR
Dr. Ashutosh Garg, AOR
Mr. Govind Jee, AOR
Mr. Omanakuttan K K, Adv.
Mr. Akhilesh Kumar Mishra, Adv.
Ms. Rambha Singh, Adv.
M/s. Delhi Law Chambers, AOR
Mr. Ashish Prasad, Adv.
Ms. Mukta Dutta, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Harsha Gollamudi, Adv.
Mr. Pruthvi Dhinoja, Adv.
Mr. Amit Sharma, AOR
Mr. Jaideep Gupta, Sr. Adv.
Ms. Surbhi Sharma, Adv.
Mr. Hiresh Choudhary, AOR
Ms. Dhanya Airen, Adv.
Ms. Muskaan Chawla, Adv.
Mr. R. C. Kaushik, AOR
M/s. Gagrat And Co, AOR
Mr. S. Udaya Kumar Sagar, AOR
Mr. Chandan Kumar, AOR
Mr. R K Pandey, Adv.
Mr. Atul Sharma, AOR
Ms. Sunieta Ojha, AOR
Mr. Gaurav Bhal, Adv.
Mr. Sudhansu Palo, AOR
Ms. Damyanti Juneja, Adv.
Dr. Joginder Singh Berwal, Adv.
13
Ms. Abhilasha Yadav, Adv.
Mr. Neeraj Shekhar, AOR
Mr. Rajesh Kumar Maurya, Adv.
Mrs. Kshama Sharma, Adv.
Mr. Anand Krishna, Adv.
Mr. Mohit Paul, AOR
Mr. C. K. Sasi, AOR
Ms. Meena K Poulose, Adv.
Mr. Hrishikesh Baruah, AOR
Ms. Madhusmita Bora, AOR
Mr. Pawan Kishore Singh, Adv.
Mr. Dhruv Malik, Adv.
Ms. Aditi Sinha, Adv.
Ms. Rajnandini Singh, Adv.
M/s. Juris Corp., AOR
Mrs. Rachna Gupta, AOR
Mr. Anil Kumar Sinha, Adv.
Mr. Karuppaiah Meyyappan, Adv.
Mr. Raghunatha Sethupathy B, AOR
Mr. S.sabari Bala Pandian, Adv.
Ms. Kanika Kalaiyarasan, Adv.
M/s. Kmnp Law, AOR
Mr. Yash S. Vijay, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Ravindra Bana, AOR
Mr. Aakarsh Kamra, AOR
Mr. Tarun Gupta, AOR
Mr. Soumya Dutta, AOR
Mr. Sumit Kumar, AOR
Mr. A. Radhakrishnan, AOR
Mr. Rajesh Tyagi, Adv.
Mr. Shivkumar, Adv.
M/s. S-legal Associates, AOR
Ms. Diva Singh, Adv.
Mr. Anant Kumar Vatsya, Adv.
Mr. Avinash Poddar, Adv.
Mr. Ankit, Adv.
Mr. Devendra Singh, AOR
14
Ms. Priyanjali Singh, AOR
Mr. Ashwani Kumar, AOR
Ms. Eshna Kumar, Adv.
M/s. Udit Kishan And Associates, AOR
Mr. Sushil Kumar Singh, AOR
Ms. Sunieta Ojha, AOR
Mr. Shankar Divate, AOR
Mr. L.B. Rai, Adv.
Mr. Kartik Rai, Adv.
Ms. Anshula Vijay Kumar Grover, AOR
Ms. Asiya Khan, AOR
Mr. Yadav Narender Singh, AOR
Mr. Saurabh Agrawal, AOR
Mr. K. K. Mohan, AOR
Mr. Omprakash Ajitsingh Parihar, AOR
Mr. Nishit Agrawal, AOR
Mr. Mayank Goel, AOR
Ms. Kadambini Sharma, Adv.
Ms. Preeti Saran, Adv.
Mrs. B. Sunita Rao, AOR
Mr. Anurag, Adv.
Mr. Gunmaya Singh Mann, Adv.
Mr. Vikram Singh, AOR
Mr. Vikrant Pachnanda, AOR
Mr. Mohan Babu Agarwal, Adv.
Mr. Siddharth Joshi, Adv.
Ms. Celeste Agarwal, AOR
Mr. Shashank Manish, AOR
Ms. Nidhi Sahay, Adv.
Mr. Viraj S. Shah, Adv.
Mr. Sandeep Singh Dingra, Adv.
Ms. Gurjinder Kaur, Adv.
Mr. Shubham Rajhans, Adv.
Ms. Charanjeet Sidhu, Adv.
Mr. Ishank Ranajan, Adv.
Mr. Vipin Kumar Jai, AOR
Mr. K M Natraj, A.S.G.
Mr. Vikramjit Bannerjee, A.S.G.
Mr. Ayush Puri, Adv.
Mr. Rupesh Kumar, Sr. Adv.
15
Mrs. Praveena Gautam, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Ruchi Kohli, Adv.
Mr. Sughosh Subramanium, Adv.
Mrs. Alka Agarwal, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Digvijay Dam, Adv.
Mrs. Nidhi Khanna, Adv.
Mr. Raman Yadav, Adv.
Mr. Santosh Kumar, Adv.
Ms. Sweksha, Adv.
Mr. Brijesh Yadav, Adv.
Petitioner-in-person, AOR
Mr. Syed Jafar Alam, AOR
Ms. Charu Mathur, AOR
Ms. S. Ramamani, AOR
Mr. Mandeep Kalra, AOR
Mr. Vaibhav Yadav, Adv.
Ms. Anushna Satapathy, Adv.
Ms. Radhika Jalan, Adv.
Mr. Yashas J, Adv.
Ms. Widaphi Lyngdoh, Adv.
Ms. Anchita Nayyar, Adv.
Ms. Shefali Tripathi, Adv.
Mr. Navneet R., AOR
Mr. Umang Shankar, AOR
Mr. Mukesh Kumar, AOR
Ms. Meenakshi Sood, Adv.
Mr. Adarsh Singh, Adv.
Ms. Kamakshi S. Mehlwal, AOR
Mr. Deepak Girdhar, Adv.
Ms. Geetanjali Mehlwal, Adv.
Mr. Sanveer Mehlwal, Adv.
Mr. Rinku Mathur, Adv.
Mr. Vikas Mehta, AOR
Mr. Sanjay Jain, AOR
Mr. Siddhartha Jha, AOR
Mr. Anirudh Sharma, AOR
Mr. Akshat Kumar, AOR
Mr. D.k. Rustagi, Adv.
Mr. Sriram P., AOR
Mr. Divyesh Pratap Singh, AOR
Ms. Manju Jetley, AOR
Mr. Nikilesh Ramachandran, AOR
16
Mr. Gaurav Goel, AOR
Mr. D. S. Chauhan, AOR
Ms. Ruchi Singh, Adv.
Mr. Shikher Badial, Adv.
Ms. Mithu Jain, AOR
Mr. Rohit Kumar Singh, AOR
M/S. Gorkela Law Office, AOR
Ms. Shriya Maini, AOR
Mr. Jinendra Jain, AOR
Mr. Deepak Goel, AOR
Mr. Shantanu Sagar, AOR
Mr. Prabhat Ranjan Raj, Adv.
Mr. Anil Kumar, Adv.
Mr. Gunjesh Ranjan, Adv.
Mrs. Divya Mishra, Adv.
Mr. Sonal Jain, AOR
Ms. Filza Moonis, AOR
Mr. Rajiv Ranjan Dwivedi, AOR
Mr. Roshan Santhalia, AOR
Ms. Harsh Lata, AOR
Ms. Gargi Bhatta Bharali, Adv.
Mr. Sharadendu Dwivedi, Adv.
Mr. Vivek Singh, AOR
Mr. Braj Kishore Mishra, AOR
Mr. Abhishek Yadav, Adv.
Mr. Ajay Kumar Srivastava, Adv.
Mr. Abhisth Kumar, AOR
Mr. E. C. Agrawala, AOR
Mr. V. K. Monga, AOR
Ms. Gouri Monga, Adv.
Mr. Dhruv Tamta, AOR
Mr. Nishchay Dutt, Adv.
Mr. Arvind Kumar Tewari, AOR
Mr. Akshat Shrivastava, AOR
Mr. Satinder Gulati, Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Mohit Gupta, Adv.
Mr. Vikram Patralekh, Adv.
Ms. Vrinda Bhandari, AOR
17
Mr. Arun Batta, Adv.
Mr. A.K. Nijhawan, Adv.
Mr. Rohan Sharma, Adv.
Mr. Shivendra Singh, AOR
Ms. Prakriti Rastogi, Adv.
Mr. Rahul Kaushik, AOR
Mr. Ishan Sanghi, Adv.
Mr. Rajeev Singh, AOR
Mr. Abhinav Shrivastava, AOR
Mr. Vineet Bhagat, AOR
Ms. Jaikriti S. Jadeja, AOR
Mr. Ashwani Garg, Adv.
Mr. Vijay Kumar, AOR
Mr. Somesh Chandra Jha, AOR
Mr. Ashwani Kumar Dubey, AOR
Mr. Dipesh Sinha, AOR
Mr. K.M. Natraj, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Suhasini Sen, Adv.
Mr. T.A Khan, Adv.
Mrs. Chinmayee Chandra, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Sujeet Kumar, Adv.
Mr. Shailendra Kumar Nirmal, Adv.
Mr. Anurag Jain, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Onkar Prasad, Adv.
Mr. Kartik Yadav, Adv.
Mr. Parinay Vasandani, Adv.
Mr. Manhar Singh Saini, Adv.
Mr. Vardaan Wanchoo, Adv.
Mr. Chandra Prakash, Adv.
M/s. D.S.K. Legal, AOR
Mr. Milind Kumar, AOR
Mr. Abhinay, AOR
Mr. Amit Shrivastava, AOR
Mr. Abhay Anand Jena, AOR
Ms. Pallavi Langar, AOR
Mr. Manoj C. Mishra, AOR
18
Mr. Nitesh Ranjan, AOR
Mr. Rajesh Kumar, AOR
Mr. Vinay Chadda, AOR
Mr. Gyan Prakash Srivastava, AOR
Mr. Divyesh Pratap Singh, AOR
Mr. M. Yogesh Kanna, AOR
Mr. Pankaj Jain, Adv.
Mr. Bijoy Kumar Jain, AOR
Mrs. Gargi Khanna, AOR
Mr. C. K. Sasi, AOR
Ms. Meena K Poulose, Adv.
Mrs. Rachna Gupta, AOR
Mr. Anil Kumar Sinha, Adv.
Mr. K M Natraj, A.S.G.
Mr. Vikramjit Bannerjee, A.S.G.
Mr. Ayush Puri, Adv.
Mr. Rupesh Kumar, Sr. Adv.
Mrs. Praveena Gautam, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Ruchi Kohli, Adv.
Mr. Sughosh Subramanium, Adv.
Mrs. Alka Agarwal, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Digvijay Dam, Adv.
Mrs. Nidhi Khanna, Adv.
Mr. Raman Yadav, Adv.
Mr. Santosh Kumar, Adv.
Ms. Sweksha, Adv.
Mr. Brijesh Yadav, Adv.
Mr. Anand Sukumar, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Mrs. Ruche Anand, Adv.
Ms. Meera Mathur, AOR
Ms. Shruti Agarwal, AOR
Mr. B. Krishna Prasad, AOR
Mr. Kaustubh Shukla, AOR
Mrs. Pragya Baghel, AOR
Mr. Sudhir Mahajan, Adv.
Mr. Ajit Kumar Ekka, AOR
Mr. Tishampati Sen, Adv.
Ms. Riddhi Sancheti, AOR
Mr. Anurag Anand, Adv.
Mr. Mukul Kulhari, Adv.
19
Ms. Malvika Kapila, AOR
Mr. Abhay Singh, AOR
Mr. P. K. Jain, AOR
Mr. Gaurav Bhatia, Sr. Adv.
Mr. Vikas Tiwari, Adv.
Mr. Utkarsh Jaiswal, AOR
Mr. Nikhil Swami, AOR
Mr. Avinash Sharma, AOR
Ms. Akanksha Kapoor, Adv.
Mrs. Damyanti Juneja, Adv.
Mrs. Anil Katiyar, AOR
Ms. Bharti Tyagi, AOR
Mr. S. D. Singh, Adv.
Ms. Surabhi Shukla, Adv.
Mr. Ram Kripal Singh, Adv.
Ms. Jitender Singh, Adv.
Ms. Meenu Singh, Adv.
Mr. Siddharth Singh, Adv.
Mr. Udayaditya Banerjee, AOR
Mr. Balaji Srinivasan, AOR
Mr. Pahlad Singh Sharma, AOR
Mr. Himanshu Shekhar, AOR
Mr. M.L Lahoty, Adv.
Mr. Anchit Sripat, Adv.
Mr. Parth Shekhar, Adv.
Mr. Arvind Kumar, Adv.
Mr. Shubham Singh, Adv.
Mr. Maheshwaram Yadava Reddy, Adv.
Mr. Mata Prasad Pathak, Adv.
Mr. Mukesh Kumar Verma, Adv.
Ms. Ambali Vedasen, Adv.
Mr. Rajiv Ranjan, Adv.
Mr. Rajat Sinha Roy, Adv.
Mr. Ugranath Kumar, Adv.
Mr. Youkteshwari Prasad, Adv.
Mr. Mahabir Singh, Adv.
Mr. Vishal Prasad, Adv.
Mr. Vivek Kumar, Adv.
Dr. Sumant Bharadwaj, Adv.
Mr. Vedant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. D.m.sharma, Adv.
Ms. Surbhi Sharma, Adv.
20
Mr. Awanish Kumar, AOR
Mr. Aldanish Rein, AOR
Mr. Kaustubh Anshuraj, AOR
Mr. Krishna Kumar Singh, AOR
Mr. Ashwarya Sinha, AOR
Ms. Priyanka Sinha, Adv.
Mr. Aditya Malhotra, Adv.
Mr. Sankalp Mahindru, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Partha Sil, AOR
Ms. Upasana Nath, AOR
Ms. Rashmi Nandakumar, AOR
Mr. Anukul Raj, Adv.
Mrs. Nikita Raj, Adv.
Mr. Shantanu Krishna, AOR
Mr. Alok Kumar, Adv.
Mr. Tushar Bhalla, Adv.
Ms. Jyoti Mendiratta, AOR
Mr. Ravi Prakash Mehrotra, Sr. Adv.
Mr. Kaushik Choudhury, AOR
Mr. Akarsh Garg, Adv.
Mr. Shaantanu Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. Yudhisthir Bhardwaj, Adv.
Ms. Rupali Sharma, Adv.
Mr. Saksham Garg, Adv.
Mr. Subhan Shankar Gogoi, Adv.
Mr. Jyotirmoy Chatterjee, Adv.
Mr. Rama Krishnan Viraraghavan, Sr. Adv.
Mr. Munawwar Naseem, Adv.
Mr. Jaskaran Singh Bhatia, Adv.
M/s. Dua Associates, AOR
Mr. Ayush Sharma, AOR
Mr. Vaibhav Kumar, AOR
Mr. Aneesh Mittal, AOR
Mr. Debabrata Das, Adv.
Mr. Aanchal Tikmani, AOR
Mr. Ved Parkash Goyal, Adv.
Mr. Varun Varma, Adv.
Ms. Niharika Dwivedi, Adv.
Ms. Yamini Sharma, Adv.
Mr. Saurabh Kumar Solanki, Adv.
Mr. Ajay Mishra, Adv.
21
Ms. S. Ramamni AOR
Mr. Ravindra Kumar, Sr. Adv.
Mr. Shivam Saksena, Adv.
Mr. Binay Kumar Das, AOR
For New Kolkata Mr. Jaideep Gupta, Sr. Adv.
Development Auth. Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Ms. Mrinalini Mukherjee, Adv.
For Intervenor Mr. Sanjay Sharma, Adv.
IAs 204632/24 Mr. Deepak Joshi, Adv.
204633/24 Mr. Jatin Bhardwaj, Adv.
Mr. Pranav Sachdeva, AOR
Mr. Vidhan Vyas, Adv.
Mr. Syed Haider Shah, Adv.
Ms. Disha Singh, AOR
Dr. Vijendra Singh, AOR
Mr. Shailesh Sharma, Adv.
Mr. Kumar Abhinandan, Adv.
Ms. Komal Mundhra, Adv.
Mr. Aniket Bhattacharyya, Adv.
Mr. Karan Khanna, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
1. It is pointed out by Ms. Anubha Agrawal, learned Advocate-on-Record for Unitech, that there are some typographical mistakes in the order dated 16.01.2025.
Having found such mistakes, paragraphs 17 of the order dated 16.01.2025 is modified and shall be read as follows:
“We find that before issuing directions in this regard, the Banks/Financial Institutions need to be heard. Hence, let notice of the IAs be issued to the following Banks/Financial Institutions returnable on 05.03.2025:
22
i. State Bank of India ii. AXIS Bank iii. Canara Bank iv. HDFC Bank Limited iv. ICICI Bank Ltd.
v. Kotak Mahindra Bank vi. Punjab National Bank vii. UCO Bank viii.Union Bank of India ix. IDBI Bank Ms. Jasmine Damkewala, learned Advocate-on-Record, accepts notice on behalf of Canara Bank, IDBI Bank and LIC.
Paragraph 18 of the order dated 16.01.2025 stands deleted and shall be read as follows:
“Some of the Banks/Financial Institutions who are present through their counsel submit that in compliance of paragraph 20 of the order dated 16.01.2025, they have initiated a dialogue with Unitech to explore the One Time Settlement.”
2. IA No.286435 of 2024:
This application is taken on Board on oral mentioning. We are informed that on 12.04.2023, this Court had directed that the Development agreement between the APIIC and Unitech dated 17.07.2008 be registered on payment of the requisite stamp duty in accordance with the Indian Stamp Act, 1899. The learned Arbitrator has passed the final award on 28.09.2024, in terms whereof APIIC is obligated to refund Rs.270 Crores along with interest to Unitech. However, we are informed that the award has been challenged by APIIC before the Principal Special Judge, City Civil Courts, Hyderabad, under Section 34 of the 23 Arbitration and Conciliation Act, 1996.
Without prejudice to the rights of the APIIC to pursue the aforesaid appeal, the said Corporation is directed to comply with order dated 12.04.2023 and get the Development Agreement stamped/registered before the Registering Authority. Unitech may bear the cost of stamp papers, without prejudice to its rights to raise claims against the APIIC to bear half of such charges. The compliance report be filed within four weeks.
Post this application on 26.03.2025.
3. IA No. 31501 of 2025 (filed by Mr. Naresh Kempanna):
i) Issue notice.
ii) Ms. Anubha Agrawal, learned AOR for Unitech, accepts
notice. Reply be filed within two weeks.
iii) Learned counsel for Col. Mohinder Singh Khaira,
another contemnor, states that he has also filed applications which are yet to be listed and a copy thereof has been given to the learned counsel for Unitech in advance to enable her to file counter affidavit on the aforesaid applications.
iv) Post this application along with IA Nos. 210624/2023, 210625/2023, 271490/2024, 158534/2024, 158535/2024, 163948/2023, 164059/2023 on 05.03.2025. 24
4. IA No. 106004 of 2017, 107233 of 2017, 107245 of 2017 & 138307 of 2017:
Learned counsel for the applicants are directed to handover copies of these applications to learned counsel for the Unitech by tomorrow, to enable her to have instructions.
List on 05.03.2025.
5. IA No. 193610 of 2019 & 265325 of 2023:
These two applications have been moved by Mr. Ashish Kohli seeking possession of a residential unit in the project named “Harmony” in Gurugram. It is stated by learned counsel for the applicant as well as learned counsel for Unitech that after obtaining occupation certificate of the project on 01.10.2024 and after affording an opportunity to all the allottees to switch over from refund to the possession of residential units, the applicant(s) have been granted physical possession of the unit(s). Consequently, both these applications have rendered infructuous and are disposed of as such.
6. IA No. 175609 of 2019:
25
Learned counsel for the applicant is directed to supply a copy of this application to counsel for the Unitech within two days, to enable her to obtain instructions.
List on 05.03.2025.
7. IA Nos.26890 of 2020, 26898 of 2020, 77794 of 2022, 77795 of 2022, 77802 of 2022, 77813 of 2022, 103038 of 2022, 103040 of 2022, 51000 of 2023, 104324 of 2023, 104330 of 2023 (filed by Ex-employees):
i. Learned counsel for the Unitech seeks and is granted two weeks’ time to file a consolidated reply to all the aforesaid applications.
ii. Post these applications on 05.03.2025.
8. IA No. 59997 of 2020:
i. The applicants are 61 customers, who are stated to have applied for refund in the year 2020. Since the cut- off date for changing the option from refund to possession is over on 31.12.2024, let Unitech examine their claims regarding refund and take an appropriate decision. The applicants shall submit their requisite documents to learned counsel for Unitech within four weeks, whereupon Unitech will examine and determine their entitlement for refund, if any. The modalities for refund of the settled amount shall be considered after such examination. 26 ii. Unitech shall take the decision within four weeks.
iii. List this application on 24.04.2025.
9. IA No. 39884 of 2021, IA No. 39936 of 2021, IA No. 11531 of 2025:
i. Learned counsel for Unitech seeks and is granted four weeks’ time to file reply to these applications. ii. Post these applications on 27.03.2025.
10. IA No. 116430 of 2021, IA No. 116432 of 2021, IA No. 15231 of 2025:
i. Learned counsel for the applicants shall supply a copy of these applications, along with the names of the members of the applicant association(s), to the counsel for Unitech within two days.
ii. Learned counsel for Unitech shall submit a consolidated reply to these applications within three weeks.
iii. Post these applications on 27.03.2025.
11. IA Nos. 126367 of 2022 and IA No. 73989 of 2024:
List these applications on 27.03.2025. 27
12. IA No. 152736 of 2022:
Learned counsel for the applicant seeks permission to withdraw this application.
Permission to withdraw, is granted.
The application is disposed of as withdrawn.
13. IA No. 197133 of 2022, IA No.197127 of 2022, IA No.197129 of 2022:
i. In view of the order dated 09.10.2023 passed by this Court, only claims for refund on the ground of medical exigency have been permitted. The applicants, if so advised, may upload the relevant documents in support of their medical exigency within a period of two weeks. ii. On doing so, Unitech shall place the claims of the applicants before Hon’ble Mr. Justice A.M. Sapre, Former Judge, Supreme Court of India, for consideration. iii. These applications stand disposed of accordingly.
14. IA No. 168870 of 2023 & IA No. 171200 of 2023:
IA No. 171200 of 2023 is taken on Board on oral mentioning.
28 Ms. Prerna Mehta, learned counsel for the applicant(s) states that the applicant(s) have opted to take possession of the allotted property instead of refund of the amount. She submits that the applicants shall pay the balance of allotment price, as and when demanded by Unitech, as per the revised payment plan.
It is pointed out on behalf of Unitech that the “New Town Project, Kolkata” is getting further delayed on account of non-issuance of environmental clearance by the West Bengal State Environment Impact Assessment Authority.
The authorized representative of Unitech may approach the aforesaid Authority to consider the pending request for environment clearance in a time bound manner. The said Authority shall pass an appropriate order, preferably within four weeks.
List I.A. Nos.34018/2025 & 34140/2025 along with these applications on 02.04.2025.
15. IA No. 195479 of 2023, IA No. 195481 of 2023, IA No. 195494 of 2023 and IA No. 195495 of 2023:
Learned counsel appearing for Unitech seeks and is 29 granted four weeks’ time to file reply.
Post these IAs along with IA No. 243666 of 2023, IA No. 83191 of 2023, IA No. 196020 of 2022, IA No. 196027 of 2022, IA No. 196012 of 2022 and IA No. 75969 of 2023 on 19.03.2025.
16. IA No. 28791 of 2023 & IA No. 28819 of 2023:
Learned counsel appearing for Unitech seeks and is granted four weeks’ time to file reply.
Post on 19.03.2025.
17. IA No. 109760 of 2023:
The applicant is seeking refund on medical grounds, along with some financial compensation. In terms of the order passed by this Court on 13.10.2022, only the principal amount can be refunded in full and final satisfaction of the claim. The applicant is stated to have deposited a sum of Rs.9.33 lakhs as principal amount. Let the applicant upload the medical records in support of the plea of medical exigency, if already not uploaded, within two weeks, whereupon Justice A.M. Sapre is requested to examine the applicant’s claim. IA No. 109760 of 2023 is accordingly disposed of.
18. IA No. 226381 of 2023 and IA No. 285819 of 2024:
The prayer in this application is being considered only qua (i) Arun Kaushal S/o Late Haridev Sahai, who is stated to be 78 years old, and (ii) Avinash Chander Khandpur S/o Jagan Nath Khandpur, who is stated to be 80 years old. They are the allottees of Flat No. 202, Tower 1 and Flat No. 103, 30 Tower 19, respectively, in “Unitech Habitat” project in Greater Noida, Uttar Pradesh. They are seeking refund of the amount deposited by them, being senior citizens. This Court vide order dated 13.10.2022 accepted the claim of allottees for refund of the principal amount in cases of medical exigencies.
On consideration of the rival submissions, we are of the view that the senior citizens who are of 75 years of age and above would also qualify in the category of medical exigency, owing to their age and age-related ailments.
Consequently, Unitech is directed to invite the claims of all senior citizens in the age group of 75 years and above for the refund of their principal amount in conformity with the earlier order dated 13.10.2022. Let the time-period to invite such claims on relevant portal of the website be open ended, i.e., without any end-date. However, the claim of each applicant shall be verified within four weeks from the date of uploading of the relevant information on the website. If the Unitech is satisfied that the allottee’s claim falls in the age group of 75 years and above and fulfills other conditions regarding refund of the principal amount, the details of such allottee(s) shall be furnished to this Court so that appropriate direction for refund of the due amount can be issued.
As regards the other applicants in these IAs, namely, Sushma Jain W/o Ashish Jain and Dev Singh Sahai S/o Col. B.J. Singh, since they admittedly do not fall in the category of 31 senior citizens of 75 years and above or in the category of medical exigency, the prayer in the instant applicant qua them stands declined. They shall, however, be entitled to pursue their remedy in accordance with law. The applications are accordingly disposed of.
19. IA No. 268510 of 2023 and IA No. 268511 of 2023:
Learned counsel appearing for Unitech seeks and is granted four weeks’ time to file reply/counter affidavit. Post on 19.03.2025.
20. IA No. 6057 of 2023:
Learned counsel for the applicant states that the instant application has been rendered infructuous in terms of the order dated 03.11.2023 of this Court.
The application is accordingly disposed of, as infructuous.
21. IA No. 204632 of 2024 and IA No. 204633 of 2024:
The prayer in these applications is to allow the applicant to swap the allotted unit in Greater Noida for a unit in the Unitech Residential Project in Bangalore. It is pointed out that the applicant was allotted Flat No. 602, Tower 4 in the “Unitech Habitat” project in Greater Noida. Since the family of the applicant has now shifted to Bangalore, the applicant is seeking to swap the allotted unit and Unitech Limited to be directed to allot him a residential unit in the Bangalore Project in lieu of the above-mentioned 32 allotted flat.
Learned counsel for Unitech refers to clause 4.10.3 of Chapter 4 of the Resolution Framework and submits that no such transfer is permissible. She further clarifies that not a single unit has ever been allowed to swap. That being so, prayer in these applications cannot be entertained. The same is accordingly declined, and the IAs are, accordingly, dismissed.
22. IA No.261621/2024 & IA No.261059/2024:
Learned counsel appearing for Unitech seeks and is granted four weeks’ time to file reply.
List on 26.03.2025.
23. IA No.108721/2024:
Learned counsel appearing for Unitech seeks and is granted two weeks’ time to verify certain facts and file its response.
List on 19.03.2025.
24. IA No.229008/2024 & IA No.230949/2024:
Learned counsel appearing for Unitech seeks and is granted four weeks’ time to verify certain facts and file its response.
List on 26.03.2025.
25. IA No.141079/2024 & 141081/2024:
The applicant has already been permitted to change the option from refund to possession. These applications have, 33 thus, become infructuous.
Consequently, the applications are disposed of as having become infructuous.
26. SLP(Crl.) Nos.5978-5979/2017:
With reference to the office report dated 04.02.2025, the Registry is directed to deposit the remaining amount in a high interest-bearing FDR account of a Nationalized Bank, initially for a period of six months, with auto-renewal facility.
27. IA Nos.60284/2021, 60286/2021, 29915/2021, 84255/2020, 9494/2022, 28098/2023, 50055/2023, 6512/2021, 23473/2021, 35047/2021, 42065/2021, 59412/2021, 59505/2021 & 64922/2021:
List on 27.03.2025.
(NITIN TALREJA) (ARJUN BISHT)
AR-CUM-PS AR-CUM-PS
(POOJA SHARMA) (PREETHI T.C.)
COURT MASTER (SH) ASSISTANT REGISTRAR
34