Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India . on 27 November, 2018
Bench: Arun Mishra, Vineet Saran
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ITEM NO.3 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 188/2004
M/S. RAIGANJ CONSUMER FORUM Petitioner(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
WITH
T.C.(C) No. 19/2005 (XVI-A)
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T.C.(C) No. 71/2003 (XVI-A)
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2018.12.03
T.C.(C) No. 72/2003 (XVI-A)
17:10:06 IST
Reason:
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MA 151/2018 in T.P.(C) No. 2/2004 (XVI-A)
FOR CLARIFICATION/DIRECTION ON IA 8286/2018
FOR CLARIFICATION/DIRECTION ON IA 64633/2018
FOR CLARIFICATION/DIRECTION ON IA 64649/2018)
Date : 27.11.2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Rakesh Khanna, Sr. Adv.
Mr. Shantanu Bhawmik, Adv.
Mr. A.K. Chowdhary, Adv.
Mr. Mike Desai, Adv.
Mr. Vinay Rajput, Adv.
Mr. Ajay Choudhary, Adv.
Mr. Ranjan Mukherjee, AOR
Ms. Drishti Rathore, Adv.
Mr. Kara mveer Singh, Adv.
Mr. Tushar Mehta, ASG
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
Mr. Somnath Mukherjee, AOR
Mr. S.K. Rajora, Adv.
Ms. Radhika Chaturvedi, Adv.
Dr. Kailash Chand, AOR
Mr. Naresh Bakshi, AOR
Ms. Minakshi Vij, AOR
Mr. R. C. Kaushik, AOR
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Mr. P.S. Patwalia, Sr. Adv.
Mr. Neeraj K. Kaul, Sr. Adv.
Mr. Aman Vachher, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Dhiraj, Adv.
Mr. Abhishek Chauhan, Adv.
Mrs. Anshu Vachher, Adv.
Mr. Arun Nagar, Adv.
Mr. Avishkar Singhvi, Adv.
Mr. P. N. Puri, AOR
Mr. R.S. Hegde, Adv.
Mrs. Farhat Jahan Rehmani, Adv.
Mr. Chandra Prakash, Adv.
Mr. Alok Sangwan AAG
Mr. Utkarsh Srivastava, Adv.
Mr. Sunny Kadiyan, Adv.
Dr. Monika Gussain, Adv.
Mr. Mishra Sourabh, Adv.
Ms. Vanshaja Shukla, Adv.
Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharan, Adv.
Mr. Anchit Sripat, Adv.
For applicant Mr. Narender Hooda, Sr. Adv.
Mr. Simranjeet Singh, Adv.
Dr. Surender Singh Hooda, Adv.
Mr. Benant Noor Singh Marok, Adv.
Ms. Anubha Agrawal, Adv.
Mr. Keshav Mohan, Adv.
Mr. Smarhar Singh, Adv.
Mr. Piyush Choudhary, Adv.
Mr. Subhasish Bhowmick, Adv.
Ms. G. Goyal, Adv.
Ms. Divya, Adv.
For Respondent(s) Mr. Siddhartha Chowdhury, AOR
Mr. Vikramjit Banerjee, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar, AOR
Ms. Gargi Khanna, Adv.
Mr. Bhuvan Misra, Adv.
Mr. V. Kumar Yadav, Adv.
Mr. Naresh Bakshi, AOR
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Mr. A. P. Mohanty, AOR
Mr. Arun K. Sinha, AOR
Mr. B. K. Pal, AOR
Mr. Srimanta Ray, Adv.
Mr. P.V. Singh, Adv.
Ms. Chitra Markandaya, AOR
Mr. D. N. Goburdhan, AOR
Ms. Varsha Singh Choudhry, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Kusum Chaudhary, AOR
Mr. Sanjeev Sen, Sr. Adv.
Mr. M. C. Dhingra, AOR
Mr. Gaurav Dhingra, Adv.
Mr. Harpal Singh Saini, Adv.
Mr. Soummo Patil, Adv.
Mr. S. Ray, Adv.
Mr. Piyush Kant Ray, Adv.
Ms. Tanuj Bagga, Adv.
Dr. M.K. Ravi, Adv.
Mr. Surya Kant, AOR
Mr. Tara Chandra Sharma, AOR
Mr. Ugra Shankar Prasad, AOR
Mr. Somnath Mukherjee, AOR
Mr. Ranjan Mukherjee, AOR
Mr. S. Bhowmick, Adv.
Mr. Yash Pal Dhingra, AOR
Ms. Baby Devi Bonia, Adv.
Mr. Narender S. Sangwan, Adv.
Ms. Minakshi Vij, AOR
Mr. Ashok Kumar Singh, AOR
Mr. Shantanu Singh, Adv.
Mr. Sanket Sharma, Adv.
Mr. K. S. Rana, AOR
Ms. Suruchii Aggarwal, AOR
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Mr. Prashant Chauhan, Adv.
Ms. Ankita Prakash, Adv.
Mr. Vishwajit Singh, AOR
Mr. Abhijit Sengupta, AOR
M/S. K J John And Co, AOR
Mr. G. Ramakrishna Prasad, AOR
Dr. Kailash Chand, AOR
Mr. Ashwani Kumar, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Ajay Sharma, AOR
Mr. Alok Gupta, AOR
Mr. S. Ravi Shankar, AOR
Mr. Arvind Verma, Sr. Adv.
Mr. Anil K. Sharma, Adv.
Mr. Rajesh Sharma, Adv.
Mr. Rajiv Goel, Adv.
Mr. Rajeev Kumar Gupta, Adv.
Ms. Nidhi Singh Dubey, Adv.
Mr. Shafiq Khan, Adv.
Ms. Shalu Sharma, AOR
M/S. K. Ramkumar & Associates, AOR
M/S. Ap & J Chambers, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Shailendra Bhardwaj, AOR
Mr. Atul nanda, A.G.
Ms. Ranjeeta Rohatgi, AOR
Mr. Tushar Mehta, S.G.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
Mr. Shree Pal Singh, AOR
Ms. Sunita Sharma, AOR
Ms. Nidhi Kakkar, Adv.
Mr. Chander Shekhar Ashri, AOR
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Mrs. S. Usha Reddy, AOR
Mr. Jitender Kumar Sethi, DAG
Mr. Jatinder Kumar Bhatia, AOR
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Rana Ranjit Singh, AOR
Mr. Arun Kumar Beriwal, AOR
Mr. Sudhir Kumar Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Affidavits have been filed in the form of First Interim Progress Report of valuation of the properties pursuant to the order dated 30th July, 2018 passed by this Court. It appears from the perusal of the Report that substantial progress has not been done so far with respect to the properties that are unidentified. We request the Valuation Team to make the valuation of the property which has already been identified in part A. It was stated by learned counsel appearing on behalf of the Valuation Team that there are 23 properties which can be valued; at the same time learned counsel appearing on behalf of the Uttrakhand and the Collector of the State has pointed out that the basis taken for valuation of the certain property was not correct and that on the basis of the valuation taken by the Valuation Team is not correct. Sh. Radhakrishnan, learned senior counsel appearing for the Valuation Team that the objections may be filed before the Valuation Team and they will be considered and looked into by the Valuation Team for making the proper valuation. As and when Valuation Team is valuing, they may requisitioned the Collector of 14 the concerned District, as offered by the learned counsel appearing for the State of Uttrakhand and to this suggestion there is no objection raised by the Valuation Team.
Let Collector be requisitioned at the time when the valuation is made to help it out for arriving at a proper valuation.
It was also submitted by Sh. Radhakarishnan on behalf of the Valuation Team that there are certain informations with respect to the unidentified property due to the hindrance being caused in the valuation, and he has assured for full cooperation and whatever information may be required may be directly asked by the committee appointed by this Court. It is asked by learned counsel appearing on behalf of the valuation team that this Court shall supply the requisite information to the valuation team within fifteen days from today and they are free to exchange the information inter se and no court order is required in this regard in future. Let further valuation be made and report be submitted within a period of three months.
Let copy of I.A. No. 141055 of 2018 be furnished to the State of Uttrakhand. Reply to the I.A., if any, be filed within three weeks.
I.A. 154673 OF 2018 Prayer has been made by the committee to keep the bids open for inviting the application from the investers, they are permitted to do so and has assured decision be made by the end of December, 2018.
We are told by the committee for furnishing the fresh 15 bank particulars for making payment to the investers unless bank particulars have already been furnished. Let the amount be paid as against the account numbers which is available and to rest of the persons the amount may be tendered by account payee cheques. Even if any person apply after cut-off date fixed by this Court the committee shall honour their claim and make payment after due verification.
I.A. No. 148036 of 2018
Let the Chairman of the Committee ensure that the order of distribution of money be followed in pith and substance and have not been violated in any manner whatsoever.
In case the order is not complied with it will be treated as violation of the order of this Court and shall be liable for punishment.
For Non compliance of the order of this Court shall be liable for the punishment.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER