Supreme Court - Daily Orders
The Inspector General Of Registration vs V N Devadoss on 7 May, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
1
ITEM NO.32+9 COURT NO.8 SECTION XII
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(s). 31632/2018
(Arising out of impugned final judgment and order dated 01-02-2018
in CMA No. 2751/2009 passed by the High Court Of Judicature At
Madras)
THE INSPECTOR GENERAL OF REGISTRATION & ORS. Petitioner(s)
VERSUS
V N DEVADOSS Respondent(s)
(Applications for exemption from filing c/c of the impugned judgment
& exemption from filing O.T.)
WITH
SLP(C) No. 2455-2456/2019 (XII)
(FOR EXEMPTION FROM FILING O.T. ON IA 3692/2019
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
3693/2019)
SLP(C) No. 2609/2019 (XII)
(FOR EXEMPTION FROM FILING O.T. ON IA 1770/2019)
SLP(C) No. 2613/2019 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
2047/2019 & FOR EXEMPTION FROM FILING O.T. ON IA 2049/2019)
SLP(C) No. 33473/2018 (XII)
(FOR ADMISSION and I.R. and IA No.174928/2018-CONDONATION OF DELAY
IN FILING and IA No.174930/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.174931/2018-EXEMPTION FROM FILING O.T.
and IA No.174929/2018-CONDONATION OF DELAY IN REFILING)
Diary No(s). 37201/2018 (XII)
(FOR CONDONATION OF DELAY IN FILING ON IA 164675/2018
FOR CONDONATION OF DELAY IN REFILING SLP ON IA 164677/2018
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
164679/2018
FOR EXEMPTION FROM FILING O.T. ON IA 164680/2018)
Signature Not Verified
SLP(C) No. 6011-6014/2019 (XII)
Digitally signed by
INDU MARWAH
Date: 2019.05.09
(IA FR CONDONATION OF DELAY IN FILING ON IA 26016/2019
09:05:14 IST
Reason:
FOR CONDONATION OF DELAY IN RE-FILING APPEAL ON IA 26017/2019
FOR EXEMPTION FROM FILING O.T. ON IA 26018/2019
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 26019/2019
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
2
26035/2019)
SLP(C) No. 31633-31637/2018 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
165488/2018)
SLP(C) No. 8021/2019 (XII)
(IA No.42139/2019-CONDONATION OF DELAY IN FILING and IA
No.42145/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.42147/2019-EXEMPTION FROM FILING O.T. and IA
No.42142/2019-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 2457/2019 (XII)
( IA No.6215/2019-CONDONATION OF DELAY IN FILING and IA
No.6216/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.6218/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 6007/2019 (XII)
(Applications for c/d in filing, exemption from filing c/c of the
impugned judgment & exemption from filing O.T.)
SLP(C) No. 6008/2019 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
24882/2019)
Item 9
Dy.No.11843/2019
(Applications for CONDONATION OF DELAY IN FILING, exemption from
filing O.T. & exemption from filing c/c of the impugned judgment
Dy.No.15018/2019
(Applications for CONDONATION OF DELAY IN FILING, exemption from
filing O.T. & exemption from filing c/c of the impugned judgment
Date : 07-05-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. R. Venkataramani, Sr. Adv.
Mr. Purbitaa Mitra, Adv
Mr. K. V. Ramkumar, AOR
Mr. K. V. Vijayakumar, AOR
For Respondent(s) Mr. Pranav Sachdeva, Adv.
Mr. N. Subramaniyan, Adv
Ms. Neha Rathi, Adv.
3
Mr. Jatin Bhardwaj, Adv.
Mr. P.J. George, Adv
Ms. Madhusudan Reddy, Adv.
Mr. Najeeb Usman Khan, Adv.
Mr.M.P. Srivignesh, Adv.
Mr. Jose Abraham, AOR
Mr. D. Kumanan, Adv.
Mr. Pulkit tare, Adv.
Mr. Suvendu Suvasis Dash, AOR
Mr. Rajendra K. Adv.
Mr. Vishno Prasad, Adv.
Mr.Chandan S. Malapur, Adv.
Mr. Ankolekar Gurudatta, AOR
Mr. B. Balaji, AOR
Mr. Mayank Kshirsagar, Adv.
Ms.Pankhuri Gupta, Adv
Mr. Jayant Muth Raj, Sr. Adv
Ms. Misha Rohatgi , AOR
Ms. Thangathurai, Adv.
Mr. Johnson Subba, Adv.
Mr. M.A. Venkata Subramanian, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. Raghav Shankar, Adv.
Mr. Parv Gupta, Adv.
Mr. Prateek K Chadha, AOR
Mr. Pranav Sachdeva, AOR
Mr. Tushar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos. 2455-2456/2019, 33473/2018, 6007/2019 & 6008/2019 (Item Nos. 31.1,31.4, 31.10 & 31.11) are matters, where the deficit stamp duty is either less than rupees one lakh or there is huge delay in preferring the Special Leave Petitions. We, therefore, see no reason to interfere in these matters. 4 Hence these SLPs are dismissed.
The consequences of the dismissal shall immediately be followed and the document(s), if imputed, shall be returned within next three weeks from today.
Rest of the matters be listed for final disposal on 20.08.2019.
(INDU MARWAH) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER