Supreme Court - Daily Orders
Lakshchandi Columbia Enterprises vs Union Of India on 26 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2011 OF 2021
PRAMOD CO-OPERATIVE HOUSING SOCIETY LTD. & ORS. Petitioner
VERSUS
UNION OF INDIA & ORS. Respondent
WITH
TRANSFER PETITION (CIVIL) NO. 8 OF 2022
TRANSFER PETITION (CIVIL) NO. 28 OF 2022
TRANSFER PETITION (CIVIL) NO. 2532 OF 2021
O R D E R
The instant transfer petitions are filed for transfer of Writ Petition No. (L)23794 of 2021 titled as Pramod Co-
operative Hsg. Soc. Ltd. & Ors. v. Union of India & Ors., Writ Petition No. (L) 27904 of 2021 titled as Man Aaradhya Infraconstruction LLP & Anr. v. Union of India & Ors., Writ Petition No. (L)28367 of 2021 titled as Skyline Millars Ltd.
& Anr. v. Union of India & Ors., Writ Petition No. (L) 28983 of 2021 titled as M/s. K. K. Patel & Sons & Anr. v. Union of India & Ors. from the High Court of Judicature at Bombay to this Court.
The transfer petitions are allowed.
…………………………………………………………………., J.
Signature Not Verified [ K.M. JOSEPH ] Digitally signed by Nidhi Ahuja Date: 2022.07.28 11:02:10 ISTReason: …………………………………………………………………., J.
New Delhi; [ HRISHIKESH ROY ]
July 26, 2022.
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SLP (C) No. 13979/2020 etc.
ITEM NO.2 COURT NO.8 SECTION IX
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 (C) No. 13979/2020 (Arising out of impugned final judgment and order dated 21-06-2019 in WP No. 3303/2018 passed by the High Court of Judicature at Bombay) LAKSHCHANDI COLUMBIA ENTERPRISES Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) [TO BE TAKEN UP IN THE FIRST THREE MATTERS] (With IA No. 97282/2020 - APPLICATION FOR PERMISSION, IA No. 41945/2022 - APPLICATION FOR PERMISSION, IA No. 149975/2021 - APPLICATION FOR PERMISSION, IA No. 149970/2021 - APPLICATION FOR PERMISSION, IA No. 130721/2021 - APPLICATION FOR PERMISSION, IA No. 87935/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 82082/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH Diary No(s). 21002/2021 (IX) (With IA No. 119221/2021 - CONDONATION OF DELAY IN FILING and IA No. 119223/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 119224/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 119222/2021 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 20215/2021 (IX) (With IA No. 119947/2021 - CONDONATION OF DELAY IN FILING and IA No. 119950/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 119949/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 119948/2021 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 20367/2021 (IX) (With IA No. 118946/2021 - CONDONATION OF DELAY IN FILING and IA No. 118948/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 121923/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 118950/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 118947/2021 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 21606/2021 (IX) 2 SLP (C) No. 13979/2020 etc. (With IA No. 122311/2021 - CONDONATION OF DELAY IN FILING and IA No. 122313/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 122314/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 122312/2021 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) T.P.(C) No. 2011/2021 (XVI-A) (With IA No. 25645/2022 - APPLICATION FOR PERMISSION and IA No. 57953/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) T.P.(C) No. 8/2022 (XVI-A) (With IA No. 57963/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) T.P.(C) No. 28/2022 (XVI-A) (With IA No. 57960/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) T.P.(C) No. 2532/2021 (XVI-A) (With IA No. 57948/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 27201/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 26-07-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Neeraj Kisan Kaul, Sr. Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Saket Mone, Adv.
Mr. Abhishek Sailian, Adv.
Ms. Priyashree Sharma PH, Adv.
Mr. Devansh Shah, Adv.
Mr. Syed Faraz Alam, Adv.
Mr. Ramchandra Madan, Adv.
Ms. Ira S. Mahajan, Adv.
Ms. Aarzoo Aneja, Adv.
Mr. Kush Chaturvedi, AOR
Mr. Parijat Sinha, AOR
Ms. Pallak Bhagat, Adv.
Mr. Devesh Mishra, Adv.
For Respondent(s)
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SLP (C) No. 13979/2020 etc.
Mr. Arvind Kumar Gupta, AOR
Mr. K. M. Nataraj, ASG.
Ms. Vanshaja Shukla, Adv.
Mr. Raghvendra S. Srivatsa, Adv.
Mr. Shailesh Madiyal, Adv.
Ms. Deepabali Dutta, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. G. S. Makker, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Rahul Chitnis, Adv.
Mr. Sachin Patil, AOR
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
Ms. Shwetal Shepal, Adv.
Mr. Garvesh Kabra, AOR
Mr. Harshad Pimple, Adv.
Ms. Pooja Kabra, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel appearing for the petitioners in SLP (C) No. 13979/2020 and Diary No. 21002/2021 seek time to file rejoinder to the counter affidavit filed.
Transfer Petitions are allowed in terms of the signed order.
Parties to complete pleadings in the meantime. List the matters on 08th September, 2022 as first case.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
[Signed order is placed on the file.] 4