Supreme Court - Daily Orders
Common Cause vs Union Of India . on 6 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.12 COURT NO.5 SECTION PIL(W)
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).114/2014
COMMON CAUSE Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH APPLN. FOR INTERVENTION, DIRECTION AND MODIFICATION OF
COURT'S ORDER DATED 16.05.2014 AND PERMISSION TO FILE ADDITIONAL
DOCUMENTS AND EXTENSION OF TIME AND APPLN. FOR SEEKING WITHDRAWAL
OF I.A.NOS. 92-93 and OFFICE REPORT)
WITH
W.P.(C) No. 194/2014
(PERMISSION TO FILE ADDITIONAL DOCUMENTS)
WITH
I.A.NOS. 3706-3707, 3737, 3740, 3745, 3755, 3756 IN
W.P.(C) No. 202/1995
(FOR INTERVENTION AND DIRECTIONS AND MODIFICATION OF COURT'S ORDER
DATED 13.01.2014 AND IMPLEADMENT AND OFFICE REPORT)
Date : 06/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
Mr. A.D.N. Rao, Adv. (A.C.)
Mr. Harish N. Salve, Sr.Adv.(A.C.) (NP)
Ms. Aparajita Singh, Adv.(A.C.) (NP)
Mr. Siddhartha Chowdhury, Adv. (A.C.) (NP)
For Petitioner(s) Mr. Prashant Bhushan, AOR
Mr. Pranav Sachdeva, Adv.
Mr. Sumant Bhushan, Adv.
Ms. Neha Rathi, Adv.
Mr. Nischal Kumar Neeraj, AOR
Mr. Deependra Kr. Pathak, Adv.
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.04.08
12:49:54 IST
For Respondent(s)
Reason:
UOI Ms. V. Mohana, Sr. Adv.
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Mr. A.K. Panda, Sr. Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Karan A. Seth, Adv.
Mr. Balendu Shekhar, Adv.
Ms. Meenakshi Grover, Adv.
Ms. Gunwant Dara, Adv.
Mr. Raj Bahadur, Adv.
Mr. G.S. Makker, AOR
Mr. B. Krishna Prasad, AOR
Mr. D.L. Chidananda, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
Mr. Atulesh Kumar, Adv.
I.A. 70, 73 & 48 Mr. Gopal Subramanium, Sr. Adv.
Mr. Manas Ranjan Mohapatra, Sr. Adv.
Mr. Ramesh Singh, Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Nishit Agrawal, Adv.
Mr. Shrey Kapoor, Adv.
for M/s Aura & Co.
I.A. 42 Mr. Gopal Subramanium, Sr. Adv.
(Sarda Mines) Mr. Parag P. Tripathi, Sr. Adv.
40, 61 Mr. Gopal Jain, Sr. Adv.
Ms. Nandini Gore, Adv.
Mr. Naveen Kumar, Adv.
Ms. Tahira Karanjawala, Adv.
Ms. Natasha Sehrawat, Adv.
Ms. Khushboo Bari, Adv.
Mr. Sudeep Dey, Adv.
Mr. Nishi Kant Singh, Adv.
IA 22,68,75 & 85 Mr. Gopal Subramanium, Sr. Adv.
Mr. Naveen Kumar, Adv.
Mr. Sudeep Dey, Adv.
Mr. Nishi Kant Singh, Adv.
IA15-16 Mr. Gopal Subramanium, Sr. Adv.
Mr. Anand Varma, Adv.
Mr. Kaustubh Prakash, Adv.
Mr. R.M. Patnaik, Adv.
I.A.39, 71,63 Mr. Raju Ramachandran, Sr. Adv.
Mrs. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Kudrat Dev, Adv.
Ms. Shreya Agrawal, Adv.
Mr. Vikram Aditya Naryana, Adv.
for M/s Khaitan & Co.
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Indrani Patnaik Mr. Gopal Subramaniam, Sr. Adv.
Mr. Ashok K. Parija, Sr. Adv.
Mr. Anand Verma, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Naveen Kumar, Adv.
Mr. Dhananjay Mishra, Adv,
Mr. Gaurav Khanna, Adv.
Ms. Nishit Agarwal, Adv.
Ms. Devika Mohan, Adv.
Mr. E.C. Agrawala, AOR
Tata Steel Ltd. Dr. A.M. Singhvi, Sr. Adv.
Mr. Ashok K. Parija, Sr.Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Amar Dave, Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Nandini Gore, Adv.
Mr. Abhinay Sharma, Adv.
Ms. Neha Khandelwal, Adv.
Ms. Tahira Karanjawala, Adv.
Mr. Amit Bhandari., Adv.
Mrs. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.
OMC Mr. Raj Kumar Mehta, AOR
Mr. E. Premjit Sinth, Adv.
Ms. Himanshi Andley, Adv.
SAIL Mr. Sunil Kumar Jain, AOR
Mr. Akarsh Garg, Adv.
Mr. K.P.S. Chani, Adv.
Odisha Ms. Kirti Renu Mishra, AOR
Ms. Sansriti Pathak, Adv.
Ms. Apoorva Garg, Adv.
Jharkhand Mr. Gopal Prasad, Adv.
FIMI Mr. K.K. Venugopal, Sr. Adv.
Mr. Sunil Dogra, Adv.
Mr. Vivek Vishnoi, Adv.
Mr. Abhishek Sharma, AOR
Mr. Ankur Talwar, Adv.
Mr. Anupam Lal Das, AOR
Mr. Balaji Srinivasan, AOR
Mr. Ashok K. Parija, Sr. Adv.
Mr. Gaurav Kejriwal, AOR
Mr. Keshav Mohan, Adv.
Mr. Sujit Keshri, Adv.
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Mr. Piyush Chaudhary, Adv.
I.A. 45-48 Mr. Saraswata Mohapatra, Adv.
Mr. P.R. Mishra, Adv.
Ms. Rajani Ohri Lal, Adv.
Mr. Himinder Lal, AOR
Mr. Ashok Panigrahi, AOR
I.A.12,13,15,16 Mr. Ashok Kr. Parija, Sr. Adv.
18,19,28,29, Mr. Dhananjaya Mishra, Adv.
30,54,60,90 Mr. Arnav Dash, Adv.
Mr. Bishwaraj Sahoo, Adv.
Mr. Avnish Kr. Sharma, Adv.
Mr. R.M. Patnaik, Adv.
Mr. Tayenjam Momo Singh, AOR
Mr. Ashok Kr. Panda, Sr. Adv.
Mr. Tejaswi Kumar Pradhan, AOR
Mr. Manoranjan Paikaray, Adv.
Mr. Aniruddha Purushotham, Adv.
I.A.49 Mr. Ashok H. Desai, Sr. Adv.
Mr. Manas Ranjan Mohapatra, Sr. Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Lalit Mohapatra, Adv.
for M/s Aura & Co.
I.A.52 Mr. Manas Ranjan Mohapatra, Sr. Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Lalit Mohapatra, Adv.
for M/s Aura & Co.
M/s. Fox Mandal & Co.
Ms. Ruchi Kohli, AOR
I.A. 87 & 91 Mr. V. Giri, Sr. Adv.
Mr. Rana Mukherjee, Sr. Adv.
Ms. Movita, AOR
Ms. Akhila J., Adv.
Mr. Haris Beeran, AOR
Mr. Kedar Nath Tripathy, AOR
I.A. 51,82 & 89 Mr. Naveen Kumar, AOR
Mr. Sudeep Dey, Adv.
Mr. Nishi Kant Singh, Adv.
I.A. 69,83 & 88 Mr. Naveen Kumar, AOR
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Mr. Sudeep Dey, Adv.
Mr. Nishi Kant Singh, Adv.
I.A.26 & 37 Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Naveen Kumar, Adv.
Ms. Ameyavikrama Thanvi, Adv.
I.A. 38 Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Naveen Kumar, Adv.
Ms. Alankrita Sinha, Adv.
I.A.62&84 Mr. Naveen Kumar, Adv.
51,82,83,88,89 Mr. Sudeep Dey, Adv.
Mr. Nishi Kant Singh, Adv.
I.A. 54 Mr. B.V. Gadnis, Adv.
Mr. Vishwanath Gadnis, Adv.
Mr. Naveen Kumar, Adv.
Mr. Abhishek Kumar, AOR
I.A. 92,93,94 Mr. Ambhoj Kumar Sinha, AOR.
I.A.95,96 Mr. Sanjay R. Hegde, Sr. Adv.
Mr. S.K. Biswal, Adv.
Mr. Sachin Das, Adv.
Mr. Azim H. Laskar, Adv.
Mr. C. Bhushan Prasad, Adv.
Mr. Biswajit Das, Adv.
Telangana Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv.
Mr. Bhavani Shankar, Adv.
Mrs. V.S. Lakshmi, Adv.
Mr. Naveen Kumar, Adv.
Mr. Aakash Bajaj, Adv.
For M/s. Khaitan & Co.
Gujarat Ms. Hemantika Wahi, Adv.
Ms. Mamta Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Gopal Subramanium, learned senior counsel has made submissions with regard to establishment of Special Purpose Vehicle 5 (SPV) for the purposes of carrying out welfare works and activities in the Districts of Keonjhar, Sundergarh and Mayurbhanj in Odisha without prejudice to the rights and contentions of the lessees.
In furtherance of the submissions that a Special Purpose Vehicle (SPV) should be established, he has handed over cheques worth Rs.237.05 crores.
The Registry may encash these cheques and keep them in a short term fixed deposit for the time being.
Arguments heard in part.
List the matters on 11th April, 2017 as part-heard matters.
(Meenakshi Kohli) (Sharda Kapoor)
Court Master (SH) Court Master (NS)
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