Supreme Court - Daily Orders
Arvind Kumar Gupta vs Unitech Ltd. . on 11 September, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
C.A.No.10851/16 etc.etc. 1
ITEM NO.4 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).10851/2016
ARVIND KUMAR GUPTA Appellant(s)
VERSUS
UNITECH LTD. & ORS. Respondent(s)
([MR. PAWANSHREE AGRAWAL (A.C.) ADVOCATE ] and IA No.23393/2018-
impleading party and IA No.23396/2018-CLARIFICATION/DIRECTION)
WITH
C.A. No.10856/2016 (XVII)
C.A. Nos.2511-2526/2017 (XVII)
(IA No.66938/2017-EXTENSION OF TIME and IA No.90673/2017-EXTENSION
OF TIME)
C.A. Nos.5174-5181/2017 (XVII)
([[TO BE TAKEN UP ALONGWITH C.A.NO. 2511-2526/2017])
IA No.53934/2017 – Clarification/direction
C.A. Nos.9391-9404/2017 (XVII)
(FOR FOR impleading party ON IA 98431/2017
FOR INTERVENTION/IMPLEADMENT ON IA 98431/2017)
C.A. No.15493/2017 (XVII)
(IA No.77581/2017-CONDONATION OF DELAY IN FILING and IA
No.77582/2017-CLARIFICATION/DIRECTION and IA No.78654/2017-
PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.82788/2017-
PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(Crl) Nos.5978-5979/2017 (II-C)
IA No.73474/2017 – Application for exemption from filing Certified
as well as ordinary plain copy of the impugned order;
IA No.4543/2018 – Application for substitution;
IA No.123121/2017 – Appropriate orders/directions;
IA No.32223/2018 – Appropriate orders/directions;
IA 87314/2017 - Appropriate orders/Directions;
IA 22112/2018 - Appropriate orders/Directions;
IA 139538/2017 - Appropriate orders/Directions;
IA 20867/2018 - Appropriate orders/Directions;
IA 46262/2018 - Appropriate orders/Directions;
IA 72036/2018 - Clarification/Direction;
IA 72196/2018 - Clarification/Direction;
IA 137532/2017 - Clarification/Direction;
IA 72035/2018 - Clarification/Direction;
Signature Not Verified
IA 97616/2018 –
Digitally signed by
SATISH KUMAR YADAV
Clarification/Direction;
IA 72149/2018 - Clarification/Direction;
Date: 2018.09.11
17:17:07 IST
Reason:
IA 96561/2018 – Clarification/Direction;
IA 115336/2017 - Clarification/Direction;
IA 137527/2017 – Clarification/Direction;
IA 29029/2018 - Clarification/Direction;
C.A.No.10851/16 etc.etc. 2
IA 45689/2018 - Clarification/Direction;
IA 63414/2018 - Clarification/Direction;
IA 71484/2018 - Clarification/Direction;
IA 72489/2018 - Clarification/Direction;
IA 88565/2018 – Clarification/Direction;
IA 368/2018 - Clarification/Direction;
IA 43789/2018 - Clarification/Direction;
IA 60021/2018 - Clarification/Direction;
IA 94632/2018 – Clarification/Direction;
IA 86305/2017 – Clarification/Direction;
IA 98455/2018 – Clarification/Direction;
IA 121642/2017 - Clarification/Direction;
IA 137522/2017 - Clarification/Direction;
IA 137547/2017 - Clarification/Direction;
IA 26582/2018 – Clarification/Direction;
IA 51299/2018 – Clarification/Direction;
IA 67003/2018 – Clarification/Direction;
IA 72212/2018 - Clarification/Direction;
IA 81402/2018 – Clarification/Direction;
IA 98452/2018 – Clarification/Direction;
IA 13047/2018 – Clarification/Direction;
IA 23580/2018 – Clarification/Direction;
IA 23876/2018 – Clarification/Direction;
IA 41514/2018 – Clarification/Direction;
IA 51294/2018 – Clarification/Direction;
IA 62930/2018 – Clarification/Direction;
IA 71472/2018 - Clarification/Direction;
IA 85479/2018 – Clarification/Direction;
IA 91001/2017 - Clarification/Direction;
IA 123132/2017 - Clarification/Direction;
IA 135534/2017 - Clarification/Direction;
IA 137540/2017 - Clarification/Direction;
IA 38156/2018 - Clarification/Direction;
IA 71464/2018 - Clarification/Direction;
IA 72200/2018 - Clarification/Direction;
IA 91131/2018 – Clarification/Direction;
IA 110495/2017 - Clarification/Direction;
IA 62412/2018 – Clarification/Direction;
IA 79963/2018 – Intervention Application;
IA 85350/2018 – Intervention Application;
IA 91130/2018 – Intervention Application;
IA 97630/2018 – Intervention Application;
IA 90004/2017 – Intervention Application;
IA 90575/2017 – Intervention Application;
IA 90881/2017 – Intervention Application;
IA 91667/2017 – Intervention Application;
IA 91918/2017 – Intervention Application;
IA 95331/2017 – Intervention Application;
IA 99968/2017 – Intervention Application;
IA 105185/2017 – Intervention Application;
C.A.No.10851/16 etc.etc. 3
IA 105646/2017 – Intervention Application;
IA 106080/2017 – Intervention Application;
IA 107233/2017 – Intervention Application;
IA 109671/2017 – Intervention Application;
IA 110486/2017 – Intervention Application;
IA 118696/2017 – Intervention Application;
IA 814/2018 – Intervention Application;
IA 11441/2018 – Intervention Application;
IA 18089/2018 – Intervention Application;
IA 46040/2018 – Intervention Application;
IA 62163/2018 – Intervention Application;
IA 74800/2018 – Intervention Application;
IA 85237/2018 – Intervention Application;
IA 89941/2017 – Intervention Application;
IA 90400/2017 – Intervention Application;
IA 90823/2017 – Intervention Application;
IA 91658/2017 – Intervention Application;
IA 91915/2017 – Intervention Application;
IA 94872/2017 – Intervention Application;
IA 104384/2017 – Intervention Application;
IA 105632/2017 – Intervention Application;
IA 106077/2017 – Intervention Application;
IA 109169/2017 – Intervention Application;
IA 110480/2017 – Intervention Application;
IA 115553/2017 – Intervention Application;
IA 129768/2017 – Intervention Application;
IA 137531/2017 – Intervention Application;
IA 138367/2017 – Intervention Application;
IA 139860/2017 – Intervention Application;
IA 657/2018 – Intervention Application;
IA 9367/2018 – Intervention Application;
IA 15342/2018 – Intervention Application;
IA 22801/2018 – Intervention Application;
IA 32222/2018 – Intervention Application;
IA 46033/2018 – Intervention Application;
IA 54138/2018 – Intervention Application;
IA 62159/2018 – Intervention Application;
IA 64401/2018 – Intervention Application;
IA 71246/2018 – Intervention Application;
IA 90395/2017 – Intervention Application;
IA 90799/2017 – Intervention Application;
IA 91653/2017 – Intervention Application;
IA 91751/2017 – Intervention Application;
IA 93209/2017 – Intervention Application;
IA 98587/2017 – Intervention Application;
IA 103799/2017 – Intervention Application;
IA 105616/2017 – Intervention Application;
IA 106074/2017 – Intervention Application;
IA 110474/2017 – Intervention Application;
IA 129762/2017 – Intervention Application;
C.A.No.10851/16 etc.etc. 4
IA 138358/2017 – Intervention Application;
IA 139640/2017 – Intervention Application;
IA 373/2018 – Intervention Application;
IA 7259/2018 – Intervention Application;
IA 15024/2018 – Intervention Application;
IA 51490/2018 – Intervention Application;
IA 60257/2018 – Intervention Application;
IA 70148/2018 – Intervention Application;
IA 72146/2018 – Intervention Application;
IA 82813/2018 – Intervention Application;
IA 95227/2018 – Intervention Application;
IA 90023/2017 – Intervention Application;
IA 90747/2017 – Intervention Application;
IA 91502/2017 – Intervention Application;
IA 91743/2017 – Intervention Application;
IA 92123/2017 – Intervention Application;
IA 98390/2017 – Intervention Application;
IA 103791/2017 – Intervention Application;
IA 105601/2017 – Intervention Application;
IA 106067/2017 – Intervention Application;
IA 106473/2017 – Intervention Application;
IA 110469/2017 – Intervention Application;
IA 112302/2017 – Intervention Application;
IA 128737/2017 – Intervention Application;
IA 137526/2017 – Intervention Application;
IA 138307/2017 – Intervention Application;
IA 139563/2017 – Intervention Application;
IA 13745/2018 – Intervention Application;
IA 21057/2018 – Intervention Application;
IA 28595/2018 – Intervention Application;
IA 49644/2018 – Intervention Application;
IA 51346/2018 – Intervention Application;
IA 63411/2018 – Intervention Application;
IA 67279/2018 – Intervention Application;
IA 90019/2017 – Intervention Application;
IA 90743/2017 – Intervention Application;
IA 91242/2017 – Intervention Application;
IA 91737/2017 – Intervention Application;
IA 91988/2017 – Intervention Application;
IA 98385/2017 – Intervention Application;
IA 103667/2017 – Intervention Application;
IA 105588/2017 – Intervention Application;
IA 106004/2017 – Intervention Application;
IA 106467/2017 – Intervention Application;
IA 108587/2017 – Intervention Application;
IA 110460/2017 – Intervention Application;
IA 112299/2017 – Intervention Application;
IA 128733/2017 – Intervention Application;
IA 141461/2017 – Intervention Application;
IA 13348/2018 – Intervention Application;
C.A.No.10851/16 etc.etc. 5
IA 43090/2018 – Intervention Application;
IA 60016/2018 – Intervention Application;
IA 63037/2018 – Intervention Application;
IA 72114/2018 – Intervention Application;
IA 94629/2018 – Intervention Application;
IA 90014/2017 – Intervention Application;
IA 91041/2017 – Intervention Application;
IA 91730/2017 – Intervention Application;
IA 91960/2017 – Intervention Application;
IA 95378/2017 – Intervention Application;
IA 101728/2017 – Intervention Application;
IA 105675/2017 – Intervention Application;
IA 106462/2017 – Intervention Application;
IA 107464/2017 – Intervention Application;
IA 110327/2017 – Intervention Application;
IA 112057/2017 – Intervention Application;
IA 121640/2017 – Intervention Application;
IA 128729/2017 – Intervention Application;
IA 137520/2017 – Intervention Application;
IA 137544/2017 – Intervention Application;
IA 139531/2017 – Intervention Application;
IA 141261/2017 – Intervention Application;
IA 18103/2018 – Intervention Application;
IA 48917/2018 – Intervention Application;
IA 67001/2018 – Intervention Application;
IA 72211/2018 – Intervention Application;
IA 80246/2018 – Intervention Application;
IA 98447/2018 – Intervention Application;
IA 90011/2017 – Intervention Application;
IA 91934/2017 – Intervention Application;
IA 95374/2017 – Intervention Application;
IA 101725/2017 – Intervention Application;
IA 105291/2017 – Intervention Application;
IA 105668/2017 – Intervention Application;
IA 106316/2017 – Intervention Application;
IA 107245/2017 – Intervention Application;
IA 110321/2017 – Intervention Application;
IA 110529/2017 – Intervention Application;
IA 118820/2017 – Intervention Application;
IA 138388/2017 – Intervention Application;
IA 141166/2017 – Intervention Application;
IA 4267/2018 – Intervention Application;
IA 18095/2018 – Intervention Application;
IA 23533/2018 – Intervention Application;
IA 51293/2018 – Intervention Application;
IA 57412/2018 – Intervention Application;
IA 62925/2018 – Intervention Application;
IA 72065/2018 – Intervention Application;
IA 80237/2018 – Intervention Application;
IA 85478/2018 – Intervention Application
C.A.No.10851/16 etc.etc. 6
IA 98444/2018 – Intervention Application;
IA 90008/2017 – Intervention Application;
IA 90581/2017 – Intervention Application;
IA 90999/2017 – Intervention Application;
IA 91672/2017 – Intervention Application;
IA 91929/2017 – Intervention Application;
IA 95334/2017 – Intervention Application;
IA 100788/2017 – Intervention Application;
IA 105189/2017 – Intervention Application;
IA 105657/2017 – Intervention Application;
IA 106313/2017 – Intervention Application;
IA 107239/2017 – Intervention Application;
IA 109954/2017 – Intervention Application;
IA 118816/2017 – Intervention Application;
IA 137538/2017 – Intervention Application;
IA 138372/2017 – Intervention Application;
IA 140009/2017 – Intervention Application;
IA 18092/2018 – Intervention Application;
IA 23380/2018 – Intervention Application;
IA 51259/2018 – Intervention Application;
IA 71446/2018 – Intervention Application;
IA 133342/2017 – Intervention/Impleadment;
IA 139971/2017 – Intervention/Impleadment;
IA 23754/2018 – Intervention/Impleadment;
IA 51232/2018 – Intervention/Impleadment;
IA 55573/2018 – Intervention/Impleadment;
IA 66087/2018 – Intervention/Impleadment;
IA 71438/2018 – Intervention Application;
IA 72189/2018 – Intervention Application;
IA 90877/2018 – Intervention Application;
IA 98660/2017 – Intervention/Impleadment;
IA 123118/2017 – Intervention/Impleadment;
IA 23751/2018 – Intervention/Impleadment;
IA 51226/2018 – Intervention/Impleadment;
IA 107191/2017 – Intervention/Impleadment;
IA 122885/2017 – Intervention/Impleadment;
IA 23739/2018 – Intervention/Impleadment;
IA 51222/2018 – Intervention/Impleadment;
IA 87309/2017 – Intervention/Impleadment;
IA 122293/2017 – Intervention/Impleadment;
IA 23736/2018 – Intervention/Impleadment;
IA 23734/2018 – Intervention/Impleadment;
IA 49450/2018 – Intervention/Impleadment;
IA 90697/2017 – Intervention/Impleadment;
IA 105437/2017 – Intervention/Impleadment;
IA 59884/2018 – Intervention/Impleadment;
IA 91143/2018 - Intervention Application;
IA 90659/2017 – Intervention/Impleadment;
IA 91692/2017 – Intervention/Impleadment;
IA 23875/2018 – Intervention/Impleadment;
C.A.No.10851/16 etc.etc. 7
IA 66759/2018 – Intervention/Impleadment;
IA 123125/2017 – Intervention/Impleadment;
IA 135533/2017 – Intervention/Impleadment;
IA 3435/2018 – Intervention/Impleadment;
IA 12896/2018 – Intervention/Impleadment;
IA 32565/2018 – Intervention/Impleadment;
IA 46255/2018 – Intervention/Impleadment;
IA 55575/2018 – Intervention/Impleadment;
IA 66094/2018 – Intervention/Impleadment;
IA 23251/2018 – Permission to appear and argue in person;
IA 108851/2017 – Permission to appear and argue in person;
IA 108822/2017 – Permission to appear and argue in person;
IA 138368/2017 – Permission to file application for direction;
IA 107196/2017 – Permission to file application for direction;
IA 71828/2018 – Permission to file application for direction;
IA 73472/2017 – Permission to file SLP without certified /
plain copy of impugned order;
IA 23839/2018 – Permission to place on record subsequent
facts;
IA 4504/2018 – Permission to place on record subsequent
facts;
IA 72068/2018 – Recalling the Court’s Order; and
IA 13046/2018 – Seeking custody certificate.
C.A. No.11008/2017 (XVII)
(IA No.80805/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.85513/2017-INTERVENTION/IMPLEADMENT and IA
No.85519/2017-INTERVENTION/IMPLEADMENT and IA No.85880/2017-
INTERVENTION/IMPLEADMENT and IA No.95992/2017-impleading party and
IA No.98113/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.98117/2017-DELETING THE NAME OF RESPONDENT)
C.A. Nos.17008-17011/2017 (XVII)
(and FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 94736/2017
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 96100/2017
FOR CLARIFICATION/DIRECTION ON IA 15770/2018)
IA No.94577/2017 – Exemption from filing c/c of the impugned
judgment
C.A. No.16858/2017 (XVII)
(FOR ADMISSION and IA No.97166/2017-PERMISSION TO FILE APPEAL and
IA No.112640/2017-impleading party and IA No.112648/2017-
APPLICATION FOR TRANSPOSITION and IA No.128215/2017-impleading
party)
SLP(C) No.30997/2017 (XVII)
(FOR ADMISSION and I.R.)
C.A. No.20003/2017 (XVII)
(IA No.119851/2017-CONDONATION OF DELAY IN FILING and IA
No.119859/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.119854/2017-CONDONATION OF DELAY IN REFILING and IA
No.119862/2017-APPROPRIATE ORDERS/DIRECTIONS)
C.A. No.3727/2018 (XVII)
(FOR ADMISSION and I.R. and IA No.41950/2018-CONDONATION OF DELAY
IN FILING and IA No.41952/2018-APPROPRIATE ORDERS/DIRECTIONS)
C.A.No.10851/16 etc.etc. 8
SLP(C) No.12667/2018 (XVII)
(FOR ADMISSION and I.R.[ TO BE TAKEN UP ALONGWITH ITEM NO. 31 I.E.
C.A.NO.10851/2016 ])
C.A. Nos.6837-6838/2018 (XVII)
Diary No(s).20540/2018 (XVII)
(IA No.104959/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.104957/2018-CONDONATION OF DELAY IN FILING
APPEAL and IA No.104958/2018-CONDONATION OF DELAY IN REFILING)
Date : 11-09-2018 These appeals/petitions were called on for
hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Amicus Curiae(s) Mr.Pawanshree Agarwal, Adv.
Mr.Varun K.Chopra, Adv.
Mr.Gurtejpal Singh, Adv.
For Appellant(s) Mr.Mukul Rohatgi, Sr.Adv.
Mr.Ranjit Kumar, Sr.Adv.
Mr.Gaurav Bhatia, Adv.
Mr.Mahesh Agarwal, Adv.
Mr.Abhimanyu Bhandari, Adv.
Mr.Abhinav Agrawal, Adv.
Mr.Rajiv Kumar Virmani, Adv.
Mr.Atul Malhotra, Adv.
Mr.Anuroop Chakravarti, Adv.
Mr.E.C.Agrawala, Adv.
Mr.Narender Hooda, Sr.Adv.
Ms.Priyanjali Singh, AOR
Mr.Rahul Rathore, Adv.
Mr.Karunesh Kumar Shukla, Adv.
Mr.Mahabir Singh, Sr.Adv.
Mr.Vikas Deep, Adv.
Ms.Nidhi Jain, Adv.
Mr.Jayant Bhushan, Sr.Adv.
Mr.Shubhranshu Padhi, Adv.
Mr.Kush Chaturvedi, Adv.
Mr.Ashish Yadav, Adv.
Mr.P.Kavin Prabhu, Adv.
Mr.Abhinav Shrivastava, Adv.
Mr.Rahul Gupta, Adv.
Petitioner-in-person
Mr. Deepak Goel, AOR
C.A.No.10851/16 etc.etc. 9
Mr.Rakesh Mittal, Adv.
Ms. Divya Roy, AOR
Mrs. Rachana Joshi Issar, AOR
Ms.Vandana Mishra, Adv.
Ms.K.Vaijayanthi, Adv.
Mr.Shailabh Pandey, Adv.
Mr.M.L.Lahoty, Adv.
Mr.Paban K.Sharma, Adv.
Mr.Anchit Sripat, Adv.
Mr. Himanshu Shekhar, AOR
Mr. Rahul Shyam Bhandari, AOR
Mr. Awanish Kumar, AOR
Dr.Harish Uppal, Adv.
Mr.Tileshwar Prasad, Adv.
Mr.Mithun, Adv.
Mr.Vikas Mehta, AOR
Mr.Ajay Kumar Talesara, AOR
Mr.A.P.Sinha, Adv.
Ms. Aswathi M.K., AOR
Mr.S.Manoj Selvaraj, Adv.
Ms.Nancy Mittal, Adv.
Ms.Pratima Singh, Adv.
Mr.Yashovardhan Oza, Adv.
Mr.Shish Pal Laler, Adv.
Mr.Johri Mal, Adv.
Mr.Sonit Sinhmar, Adv.
Mr.Devesh Kumar Tripathi, Adv.
Mr.B.Reghunath, Adv.
Mr.Sriram P., Adv.
Dr.Aman Hingorani, Adv.
Ms.Priya Hingorani, Adv.
For Respondent(s)/
Applicant(s)
Mr.Anand Grover, Sr.Adv.
Mr.Himanshu Sinha, Adv.
Mr.Bhuwan Dhoopar, Adv.
Syed Jafar Alam, Adv.
Mr.Anand Grover, Sr.Adv.
Mr.Manoranjan Sharma, Adv.
C.A.No.10851/16 etc.etc. 10
Mr.Jay Kishore Singh, Adv.
Mr.Dhruv Agrawal, Sr.Adv.
Mr.Nishit Agrawal, Adv.
Mr.Shrey Kapoor, Adv.
Mr.Shyam Diwan, Sr.Adv.
Mr.S.Hariharan, Adv.
Ms.Jaikriti S.Jadeja, Adv.
Ms.Meenakshi Arora, Sr.Adv.
Mr.Shashibhushan P.Adgaonkar, Adv.
Mr.Sunil Gupta, Sr.Adv.
Mr.Jatin Zaveri, Adv.
Mr.Neel Kamal Mishra, Adv.
Mr.Manoj Prasad, Sr.Adv.
Mr.Ashutosh Dubey, Adv.
Mr.T.Mahipal, Adv.
Mr.R.Basant, Sr.Adv.
Mr.Jose Abraham, Adv.
Mr.M.P.Srivignesh, Adv.
Ms.Neema Noor Mohd., Adv.
Mr.Bleesan Mathews, Adv.
Ms.Sarah Shaji, Adv.
Mr.B.P.Verma, Sr.Adv.
Mr.Gautam Jha, Adv.
Mr.Siddhartha Jha, Adv.
Ms.Aishwarya Bhati, Adv.
Mr.Puspraj Singh, Adv.
Mr.Nitin Krishnan, Adv.
Ms.Aishwarya Bhati, Adv.
Ms.Charu Ambwani, Adv.
Mr.Dheeresh Kumar Dwivedi, Adv.
Mr.Dhawesh Pahuja, Adv.
Mr.Navodaya Singh Rajpurohit, Adv.
Mr.Arbind S.Anand, Adv.
Mr.Mayank Goel, Adv.
Mr.Ashwani Garg, Adv.
Mr.Vijay Kumar, Adv.
Mr.Ajay Jain, Adv.
Mr.Jinendra Jain, Adv.
Mr.Pranay Jain, Adv.
Mr.Ajay Singh, Adv.
Mr.Brijesh Yadav, Adv.
C.A.No.10851/16 etc.etc. 11
Ms.Aastha Chopra, Adv.
Mr.Abhinav Mukerji, Adv.
Mrs.Bihu Sharma, Adv.
Mr.Siddharth Garg, Adv.
Ms.Rashmi Nandakumar, Adv.
Mr.Rajiv Nanda, Adv.
Mr.T.A.Khan, Adv.
Mr.B.V.Balram Das, Adv.
Ms.Rashi Bansal, Adv.
Mr.Faheem N.Shah, Adv.
Mr.Apurv, Adv.
Ms.Liz Mathew, Adv.
Ms.Shilpa Chohan, Adv.
Mr.Jitender Chaudhary, Adv.
Mr.Rabindra Tiwary, Adv.
Mr.Arvind Gupta, Adv.
Mr.Tara V.Ganju, Adv.
Mr.Narender Prasad Yadav, Adv.
Mr.Yadav Narender Singh, Adv.
Mr.Nikhil Nayyar, Adv.
Ms.Pritha Srikumar Iyer, Adv.
Mr.N.Sai Vinod, Adv.
Mr.Dhananjay Baijal, Adv.
Ms.Smriti Shah, Adv.
Mr.Divyanshu Rai, Adv.
Ms.Vasudha Sharma, Adv.
Mr. Kaushik Choudhury, AOR
Mr. Rahul Kaushik, AOR
Mr. Avinash Sharma, AOR
Ms. Aswathi M.k., AOR
Mr.Rupesh Kumar, Adv.
Mrs.Parveena Gautam, Adv.
Mrs.Anil Katiyar, Adv.
Mr.Chandan Kumar, Adv.
Mr.Rituraj Biswas, Adv.
Mr.Rituraj Choudhary, Adv.
C.A.No.10851/16 etc.etc. 12
Mr.Sanjay Parikh, Adv.
Mr.Pukhrambam Rakesh Kumar, Adv.
Mr.K.Amrit Kumar Sharma, Adv.
Mr.Ritwick Parikh, Adv.
Ms.Sanjana Srikumar Sharma, Adv.
Mr.Abhijeet Shah, Adv.
Mr.Om Prakash Parihar, Adv.
Mr.Vandit Mishra, Adv.
Ms.Anuradha D.Mishra, Adv.
Ms.Janhvi Sharma, Adv.
For M/s Anuradha & Associates, Adv.
Mr.Rohit Sharma, Adv.
Mr.Avinash Tripathi, Adv.
Mr.M.P.Devanath, Adv.
Mr.U.A.Rana, Adv.
Mr.Himanshu Mehta, Adv.
For M/s Gagrat & Co., Adv.
Mr.Aabhas Parimal, Adv.
Mr.Somanatha Padhan, Adv.
Mr.Ashok Anand, Adv.
Mr.R.K.Singh, Adv.
Mr.Akhil Sharma, Adv.
Ms.Isha Agarwal, Adv.
Mr.Sachin Jain, Adv.
Mr.Rajiv Ranjan Dwivedi, Adv.
Mr.T.N.Singh, Adv.
Mr.Vikas K.Singh, Adv.
Mr.Rajshree Singh, Adv.
Mr.Ashok T., Adv.
Mr.Mahinder Singh Yadav, Adv.
Mr.Rajesh Pandey, Adv.
Ms.Mamta Singh, Adv.
Ms.Kirti R.Mishra, Adv.
Ms.Apurva Upmanyu, Adv.
Mr.Umang Shankar, Adv.
Mr.Jalaj Agarwal, Adv.
Mr.Mohit Kr.Singh, Adv.
Ms.Vibha Mahajan, Adv.
Ms.Upasana Nath, Adv.
Mr.Parveen Kumar Aggarwal, Adv.
Mr.Ashok Kumar Singh, Adv.
C.A.No.10851/16 etc.etc. 13
Mr.Sanjay Jain, Adv.
Mr.Sandeep Bajaj, Adv.
Ms.Nidhi Mohan Parashar, Adv.
Mr.Soayib Qureshi, Adv.
Ms.Kritika Sachdeva, Adv.
Mr.Hitesh Kumar Sharma, Adv.
Mr.S.K.Rajora, Adv.
Mr.Ravindra Bana, Adv.
Mr.S.D.Singh, Adv.
Mrs.Bharti Tyagi, Adv.
Mrs.Shweta Sinha, Adv.
Mrs.Richa, Adv.
Mr.Anupam Dwivedi, Adv.
Mr.Vikash Kumar Sinha, Adv.
Mr.Pradeep Kumar Dwivedi, Adv.
Dr.Vinod K.Tiwari, Adv.
Mr.Amit Kumar, Adv.
Mr.Kumar Abhishek, Adv.
Mr.Rakesh Mishra, Adv.
Mr.Sandeep Kumar Dwivedi, Adv.
Mr.Umesh Dubey, Adv.
Mr.Pradeep Kumar Dwivedi, Adv.
Ms.Nandita Bajpai, Adv.
For Mr.M.R.Shamshad, AOR
Mr.Prateek Gupta, Adv.
Mr.Pancham Surana, Adv.
Mr.Manmeet Singh, Adv.
Ms.Geetanjali Shahi, Adv.
Mr.Himanshu Shekhar, Adv.
Mr.Anand Sanjay M.Nuli, Adv.
Mr.Dharm Singh, Adv.
Mr.Nanda Kumar K.B., Adv.
For M/s Nuli & Nuli Co., Adv.
Mr.Avijit Mani Tripathy, Adv.
Mr.Prithvi Pal, Adv.
Mr.Shaulya Sahay, Adv.
Mr.Amit Kumar, Adv.
Mr.Prithvi Pal, Adv.
Mr.Naresh Kumar Nagar, Adv.
C.A.No.10851/16 etc.etc. 14
Mr.Ashok Kumar Jain, Adv.
Mr.Pankaj Jain, Adv.
Mr.Bijoy Kumar Jain, Adv.
Ms.Filza Moonis, Adv.
Mr.Ishan Sanghi, Adv.
Ms.Vandana Saxena, Adv.
Ms.Priya Kashyap, Adv.
For Mr.Rajesh Goyal, Adv.
Mr.Preeti Singh, Adv.
Mr.Sunkalan Porwal, Adv.
Ms.Manorma Masih, Adv.
Dr.Swati Jindal, Adv.
Mr.S.Udaya Kumar Sagar, Adv.
Mr.Mrityunjai Singh, Adv.
Mrs.Divya Swami, Adv.
Mr.Nikhil Swami, Adv.
Mr.Satyendra Kumar, Adv.
Mr.Gaurav Goel, Adv.
Mr.Aneesh Mittal, Adv.
Mr.Shreya Sharma, Adv.
Mr.P.N.Puri, AOR
Mr.Rakesh Mishra, AOR
Mr.Arjun Harkauli, AOR
Mr.Roopansh Purohit, AOR
Mr.Balaji Srinivasan, AOR
Ms.Mridula Ray Bhardwaj, AOR
Mr.Vineet Bhagat, AOR
Mr.Sureshan P., AOR
Ms.Sujata Kurdukar, AOR
Ms.Sonal Jain, AOR
Ms.Shobha Gupta, AOR
Mr.Shantanu Sagar AOR
C.A.No.10851/16 etc.etc. 15
Mr.S.Rajappa, AOR
Mr.S.K.Verma, AOR
Mr.Ravindra Kumar, AOR
Mr.Ranjit Kumar Sharma, AOR
Mr.Rameshwar Prasad Goyal, AOR
Ms.Rakhi Ray, AOR
Mr.Rajesh Singh, AOR
Mr.Rajeev Singh AOR
Mr.K.K.Mohan, AOR
Ms.Kamkshi S.Mehlwal, AOR
Mr.M.Yogesh Kanna, AOR
Mr.Nishit Agrawal, Adv.
Ms.Manjula Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
This matter was directed to be listed today awaiting the progress of auction with regard to the property situated in Calcutta.
It is submitted by Mr.Pawanshree Agarwal, learned amicus curiae, that the property has been auctioned under the supervision of the Committee headed by Justice S.N.Dhingra, a former Judge of the Delhi High Court. The price obtained in the auction is Rs.116.95 crores. Mr.Pawanshree Agarwal, learned amicus submits that he has got a draft of Rs.28,89,56,250/- (Rupees twenty eight crores, eighty nine lakhs, fifty six thousand two hundred fifty only). Let the draft be deposited before the Registry of this Court. The Registry is directed to deposit the said amount in a C.A.No.10851/16 etc.etc. 16 short term fixed deposit in the UCO Bank, Supreme Court Compound, New Delhi. It is further submitted by Mr.Pawanshree Agarwal that the balance amount will be deposited within a week, as has been assured by the auction purchaser. Let it be so done.
Mr.Agarwal has drawn our attention to the order dated 27.07.2018 wherein it was thought of keeping aside certain amount so that 514 flats can be constructed and delivered to the home buyers. The Committee has demarcated five projects, which have been filed before us by way of a chart by Mr.Pawanshree Agarwal. The said chart is as follows:
Project Location Block/Tower Fund Fund as allocation per the as per Committee Unitech Vistas# Gurgaon A9/A10/A11 7.11 7.0 Unihomes Mohali B1 – B16 5.15 5 B146-B164 B146-B164 Horizon Greater Noida T22 2.2 2 Verve Greater Noida T1 5.6 5 Unihomes Noida A1 1.7 2 117 TOTAL 21.76 21 “ It is also worth-noting that the Committee has recorded certain observations with regard to the aforesaid projects and the work which will be done by Unitech. On the basis of the suggestions given by the Committee, learned amicus curiae has requested for issue of following directions:
1. The amount of Rs.21 crores should be transferred by the Registry of this Hon’ble Court to an Unitech Escrow account C.A.No.10851/16 etc.etc. 17 opened by the Chairman of the Committee where the Chairman is a signatory.
2. The allocation of funds and construction in the aforesaid projects should be monitored by Justice S.N.Dhingra Committee.
3. The construction should be made strictly within the timeline agreed to and mentioned by the Unitech before the Committee with regard to aforementioned projects.
Mr.Agarwal has given the Unitech Ltd. Escrow Account No.50200032645915 (IFSC/RTGS HDFC0009239) of HDFC Bank. Let a draft of Rs.21,00,00,000/- (Rupees twenty one crores only) be prepared by the Registry in the name of Unitech Ltd.Escrow Account and handed over the same to Mr.Pawanshree Agarwal, who shall hand over the same to the Chairman of the Committee, who in turn, shall deposit the said amount and oversee the allocation of funds and construction. M/s Unitech shall carry the construction as per the instructions of the Committee.
At this juncture, learned counsel appearing on behalf of certain home buyers submitted that they are also interested to take over possession after the building is complete. Be it noted, their flats are situated in projects/towers other than the five mentioned hereinbefore. They may give their option to Mr.Pawanshree Agarwal, who will apprise the Committee. The Committee shall estimate the costs and apprise this Court so that further directions can be issued.
C.A.No.10851/16 etc.etc. 18
Let these matters be listed on 19.09.2018.
(Chetan Kumar) (H.S.Parasher) AR-cum-PS Assistant Registrar