Supreme Court - Daily Orders
Association Of Karvy Investors vs Union Of India on 17 February, 2021
ITEM NO.17 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. RAJESH KUMAR GOEL
Writ Petition(s)(Civil) No(s). 48/2020
ASSOCIATION OF KARVY INVESTORS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
W.P.(C) No. 678/2020 (X)
(FOR ADMISSION and IA No.62423/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.62424/2020-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 801/2020 (X)
(FOR ADMISSION and IA No.73637/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.73635/2020-APPROPRIATE ORDERS/DIRECTIONS)
Date : 17-02-2021 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ashwarya Sinha, AOR
Mr. Himanshu Chaubey, AOR
For Respondent(s)
Mrs. Anil Katiyar, AOR
Mr. Prashant Singh, Adv.
Mr. Arvind Kumar Sharma, Adv.
Mr. Anup Jain, AOR
Mr. Abhishek Baid, Adv.
Ms. Manisha Ambwani, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Alok Tripathi, AOR
Mr. Aditya Wadhwa, Adv.
Mr. Ayush Shrivastava, Adv.
Mr. Shivendra Singh, AOR
Mr. Birendra Kumar Mishra, AOR
Mr. Mahfooz A. Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Signature Not Verified
Mr. Amitabh Sinha, Adv.
Digitally signed by
Indu Marwah
Date: 2021.02.20
Mr. Shrey Sharma, Adv.
10:22:01 IST
Reason: Mr. Himanshu Chaubey, AOR
Mr. Soayib Qureshi, AOR
Ms. Aakanksha Nehra, Adv.
Mr. Parag Rai, Adv.
Item No.17 -2-
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
A perusal of the office report would indicate that certain paras of affidavit filed by the petitioner, regarding the service of notice on the respondents in respective matters, have been reproduced but a specific opinion of the Branch has not been given regarding the status of service of those respondents. The office report is not complete regarding as to what is the effect of that affidavit, whether the service in terms of the affidavit is complete or not in terms of the rules applicable? Accordingly, the Branch is directed to make complete report specifically mentioning the status of respondents in respect of their service status.
W.P.(Civil) No(s). 48/2020 Four weeks' time is granted to respondent No.11 for filing counter affidavit.
Await orders from the Hon’ble Judge in Chamber in respect of the Application for Intervention. W.P.(C) No. 678/2020 Four weeks' time is granted to respondent No.11 for filing counter affidavit.
Respondent No.4 has filed counter affidavit. Ld. counsel for respondent Nos.26 to 28 submits that copy of pleadings has been received but Annexures have not been served upon him. Ld. Counsel for the petitioner is directed to serve the Annexures upon the said respondents Item No.17 -3- within one week. Counter affidavit be filed within four weeks thereafter.
W.P.(C) No. 801/2020Ld. Advocate, Mr. Prashant Singh, appearing on behalf of Mr. Arvind Kumar Sharma, Advocate-on-record appears for respondent No.3 – Ministry of Corporate Affairs and seeks four weeks’ time to file vakalatnama and counter affidavit. Granted.
Ld. Counsel for respondent Nos.26 to 28 submits that copy of complete set of pleadings has not been served upon them. Ld. Counsel for the petitioner is directed to serve copy of complete set of pleadings within one week. Counter affidavit be filed within four weeks thereafter. Four weeks' time is granted to respondent No.11 for filing counter affidavit.
Ld. counsels appearing for the served respondents for the first time in respective matters are granted four weeks’ time for filing vakalatnama and counter affidavit. Ld. counsels appearing for the respondents for the first time are granted four weeks’ time for filing counter affidavit.
Ld. Counsels appearing for the respondents for the second time and to whom one opportunity to file counter affidavit has already been granted are granted four weeks time, as last opportunity, for filing counter affidavit. List again on 25.03.2021.
RAJESH KUMAR GOEL Registrar