Supreme Court - Daily Orders
M/S Pramukh Tiles Pvt Ltd vs Uoi on 25 November, 2014
Bench: J. Chelameswar, S.A. Bobde
1
ITEM NO.11-PH COURT NO.7 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(s). 11780/2014
(Arising out of impugned final judgment and order dated 24/04/2014
in SCA No. 17503/2013 passed by the High Court Of Gujarat At
Ahmedabad)
M/S PRAMUKH TILES PVT LTD & ORS Petitioner(s)
VERSUS
UOI & ANR Respondent(s)
(interim relief and office report)
WITH
SLP(C) No. 2230/2014
(With exemption from filing C/C of the impugned judgment and
interim relief and Office Report)
SLP(C) No. 12008/2014
(With Interim Relief and Office Report)
SLP(C) No. 12153/2014
(With Interim Relief and Office Report)
SLP(C) No. 12266/2014
(With Interim Relief and Office Report)
SLP(C) No. 12233/2014
(With Interim Relief and Office Report)
SLP(C) No. 12408/2014
(With Interim Relief and Office Report)
SLP(C) No. 12368/2014
(With Interim Relief and Office Report)
SLP(C) No. 12445/2014
(With Interim Relief and Office Report)
Signature Not Verified
SLP(C) No. 12461/2014
Digitally signed by
(With Interim Relief and Office Report)
Om Parkash Sharma
Date: 2014.11.26
16:27:36 IST
Reason:
SLP(C) No. 12509/2014
(With Interim Relief and Office Report)
2
SLP(C) No. 12593/2014
(With Interim Relief and Office Report)
SLP(C) No. 12584/2014
(With Interim Relief and Office Report)
SLP(C) No. 12592/2014
(With Interim Relief and Office Report)
SLP(C) No. 12596/2014
(With Interim Relief and Office Report)
SLP(C) No. 12590/2014
(With Interim Relief and Office Report)
SLP(C) No. 12594/2014
(With Interim Relief and Office Report)
SLP(C) No. 12585/2014
(With Interim Relief and Office Report)
SLP(C) No. 12589/2014
(With Interim Relief and Office Report)
SLP(C) No. 12588/2014
(With Interim Relief and Office Report)
SLP(C) No. 12586/2014
(With Interim Relief and Office Report)
SLP(C) No. 13706-13707/2014
(With Interim Relief and Office Report)
SLP(C) No. 14100/2014
(With exemption from filing C/C of the impugned judgment and
interim relief and Office Report)
SLP(C) No. 14259/2014
(With Interim Relief and Office Report)
SLP(C) No. 14343/2014
(With exemption from filing C/C of the impugned judgment and
interim relief and Office Report)
SLP(C) No. 14345-14346/2014
(With Interim Relief and Office Report)
SLP(C) No. 14358/2014
(With appln.(s) for bring on record subsequent event and exemption
from filing C/C of the impugned judgment and Interim Relief and
Office Report)
3
SLP(C) No. 14407/2014
(With interim relief)
SLP(C) No. 14518/2014
(With exemption from filing C/C of the impugned judgment and
interim relief and Office Report)
SLP(C) No. 14565/2014
(With Interim Relief and Office Report)
SLP(C) No. 15076/2014
(With Interim Relief and Office Report)
SLP(C) No. 15105/2014
(With Interim Relief and Office Report)
SLP(C) No. 15756/2014
(With exemption from filing C/C of the impugned judgment and
interim relief and Office Report)
SLP(C) No. 15818/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 15835-15836/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 15837-15838/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 15841-15842/2014
(With Interim Relief and Office Report)
SLP(C) No. 15963/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 15964/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 16163/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 16164/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
4
SLP(C) No. 16165/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 18478/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 18756/2014
(With appln.(s) for permission to file lengthy list of dates and
Interim Relief and Office Report)
SLP(C) No. 18949/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 21232/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 22198/2014
(With appln.(s) for stay and Interim Relief and Office Report)
SLP(C) No. 25752/2014
(With c/delay in filing SLP and Office Report)
SLP(C) No. 24451-24452/2014
(With Interim Relief and Office Report)
SLP(C) No. 29722-29723/2014
(With c/delay in filing SLP and Office Report)
SLP(C) No. 28796/2014
(With Interim Relief and Office Report)
W.P.(C) No. 902/2014
(With appln.(s) for interim relief and Office Report)
W.P.(C) No. 901/2014
(With appln.(s) for interim relief and Office Report)
W.P.(C) No. 903/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 904/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 905/2014
(With appln.(s) for ex-parte stay and appln.(s) for exemption from
filing O.T. and Office Report)
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W.P.(C) No. 907/2014
(With appln.(s) for interim relief and Office Report)
SLP(C) No. 30196/2014
(With appln(s) for c/delay in filing SLP and Office Report)
W.P.(C) No. 925/2014
(With appln.(s) for interim relief and Office Report)
W.P.(C) No. 926/2014
(With appln.(s) for interim relief and Office Report)
W.P.(C) No. 936/2014
(With appln.(s) for exemption from filing O.T. and appln.(s) for
stay and Office Report)
W.P.(C) No. 937/2014
(With appln.(s) for stay and Office Report)
SLP(C) No. 29792/2014
(With appln.(s) for permission to place addl. documents on record
and appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
W.P.(C) No. 938/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 939/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 940/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 945/2014
(With appln(s) for interim relief)
W.P.(C) No. 946/2014
(With appln.(s) for interim relief and Office Report)
W.P.(C) No. 947/2014
(With appln.(s) for interim relief and Office Report)
W.P.(C) No. 948/2014
(With appln.(s) for interim relief and Office Report)
SLP(C) No. 25444/2014
(With Office Report)
SLP(C) No. 25445/2014
(With Office Report)
SLP(C)NO.32028-32029/2014 (With office report)
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Date : 25/11/2014 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.B. Majmudar, Sr. Adv.(N.P.)
Mr. Sharvil P. Majmudar, Adv.
Mr. Nikhil Goel,Adv.
Mr. Amit Kotak, Adv.
Mr. Shakti Jadeja, Adv.
Mr. Marsook Bafaki, Adv.
Mr. Masoom K. Shah, Adv.
Mr. Abhishek Singh,Adv.
Ms. Priyanka Rai, Adv.
Mr. Vishwas K. Shah, Adv.
Mr. Mithul Shelat,Adv.
Mr. Chirag M. Shroff,Adv.
Mr. Amit Sibal, Sr. Adv.(N.P.)
Mr. Rahul Pratap,Adv.
Mr. Vaibhav Tyagi, Adv.
Mr. Apoorve Karol, Adv.
Mr. Abhirup Dasgupta, Adv.
Mr. Sabarish Subramanian, Adv.
Mr. C.B. Gururaj, Adv.
for M/s. Legion Of Lawyers,Adv.
SLP(C)14259/2014 Mr. Basava Prabhu S. Patil,Sr.Adv.
Mr. S. Gowthaman,Adv.
Mr. Chinmay Deshpande, Adv.
Mr. Venkatesh Mohanty, Adv.
Mr. S. Gowthaman, Adv.
Mr. Neeraj Kumar Gupta,Adv.
Mr. Harmish SahH
Mr. Anil Kumar,Adv.
Mr. Arjun Mahajan,Adv.
Mrs. Manik Karanjawala,Adv.
for M/s. Karanjawala & Co.,Adv.
Mr. M. A. Chinnasamy,Adv.
Mr. T. Narasiman,Adv.
Mr. V. Senthil Kumar,Adv.
Mr. V.N. Subramaniam,Adv.
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Mr. A.T.M. Rangaramanujam,Sr.Adv.
Mr. Hitesh Kumar Sharma,Adv.
Mr. V. Shail Kumar,Adv.
Mr. M.A. Chinnasamy,Adv.
Mr. Aniruddha P. Mayee,Adv.
Mr. Nitin Lonkar,Adv.
Mr. Selvin Raja,Adv.
Mr. Chandan Tiwari,Adv.
Mr. Charudatta Mahindrakar, Adv.
Mr. A. Selvin Raja, Adv.
Mr. A.P. Mayee, Adv.
Mr. Anup Jain,Adv.
For Respondent(s)
(SBI) Mr. Sidharth Luthra, Sr. Adv.
Mr. Anil Kumar Sangal,Adv.
Mr. Siddharth Sangal, Adv.
Mr. D.P. Mohanty,Adv.
(UOI) Mr. Tushar Mehta,ASG
Mr. B.B. Sawhney,Sr.Adv.
Mr. Ritesh Kumar,Adv.
Mr. D.L. Chidananda, Adv.
Ms. Gargi Khanna, Adv.
Ms. Sadhana Sandhu,Adv.
Ms. Sushma Suri,Adv.
.
(RBI) Mr. Jaideep Gupta, Sr. Adv.
Mr. Kuldeep S. Parihar,Adv.
Mr. H.S. Parihar, Adv.
Mr. V. Giri, Sr. Adv.
Mr. R. Anand Padmanabhan, Adv.
Mr. Romil Pathak,Adv.
Mr. Shashi Bhushan Kumar,Adv.
Mr. Vivek K. Tankha, Sr. Adv.
Ms. Pooja Singh, Adv.
Ms. Arti Singh, Adv.
Mr. M. T. George,Adv.
Ms. Praveena Gautam,Adv.
Mr. Deepak Tyagi, Adv.
Ms. Pusshp Gupta, Adv.
Mr. Sanjeev Sagar, Adv.
Mr. Chandra Bhushan Prasad,Adv.
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Mr. Vipin Kumar Jai,Adv.
Mr. Vipul Jai, Adv.
Mr. Badri Prasad Singh,Adv.
Mr. O. P. Gaggar,Adv.
Mr. Aditya Gaggar, Adv.
Ms. Madhumita Bhattacharjee, Adv.
Mr. P.S. Sudheer, Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Raj Kumar Kaushik, Adv.
Mr. Amit Bajaj, Adv.
Mr. Sanjay Bhatt, Adv.
Mr. Dushyant Kumar, Adv.
Mr. Rabin Majumdar, Adv.
Mr. Venkita Subramoniam T.R., Adv.
Ms. Mumtaj Bhalla,Adv.
Mr. Pankaj Jain, Adv.
Mr. Ashok Jain, Adv.
Mr. Bijoy Kumar Jain, Adv.
Mr. Arun Aggarwal, Adv.
Ms. Shalu Lal, Adv.
Mr. Anil Rai, Adv.
Mr. Ram Lal Roy, Adv.
Mr. R.N. Keshwani, Adv.
Mr. Sanjay Kapur, Adv.
Mr. Anmol Chandan, Adv.
Ms. Priyanka Das, Adv.
Ms. Daisy Hannah,Adv.
Ms. Suruchii Aggarwal,Adv.
Mr. Sudhakar Pandey,Adv.
Mr. Lalit Bhasin, Adv.
Ms. Nina Gupta, Adv.
Mr. Mudit Sharma, Adv.
Mr. Parvez A. Khan,Adv.
Mr. Sachin Sharma,Adv.
Mr. Ajay Singh, Adv.
Mr. Jos chiramel,Adv.
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Mr. Sanjeev Kumar,Adv.
Ms. Sharmila Upadhyay, Adv.
Ms. Mumtaz Bhalla, Adv.
Mr. Basit Kamran Zaidi, Adv.
Mr. Subramonium Prasad, Adv.
Mr. Nikhil Singhvi, Adv.
Mr. Abhishek Gupta, Adv.
Ms. Mayuri Raghuvanshi, Adv.
Ms. Madhumitta Bhatacharya,Adv.
Mr. Brajesh Pandey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. B.B. Sawhney, learned senior counsel appearing on behalf of Union of India RESUMED his submissions at 11.00 a.m. and concluded at 3.15 p.m. Thereafter Mr. Jaideep Gupta, learned senior counsel appearing on behalf of the Reserve Bank of India started his submissions and was on his legs till the Court rose for the day.
The matters remained part-heard.
List the matters on Wednesday, the 26th November, 2014 as first part-heard.
(O.P. SHASRMA ) (INDU BALA KAPUR) COURT MASTER COURT MASTER