Supreme Court - Daily Orders
Prakash vs Phulavati . on 30 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.101(PH) COURT NO.3 SECTION IVA
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).7217/2013
PRAKASH & ORS. Appellant(s)
VERSUS
PHULAVATI & ORS. Respondent(s)
(With appln.(s) for impleadment and interim relief and
office report)
WITH
SLP(C) No. 21814/2008
(With appln.(s) for impleadment as party respondent, directions
and Office Report)
SLP(C) No. 18744/2010
SLP(C) No. 28702-28703/2010
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 28471/2011
(With Interim Relief and Office Report)
SLP(C) No. 4217-4218/2012
(With Office Report)
SLP(C) No. 1299-1300/2013
(With appln.(s) for stay and Office Report)
SLP(C) No. 17577-17578/2013
(With Office Report)
SLP(C) No. 19816/2014
(With Interim Relief and Office Report)
SLP(C) No. 5619/2015
(With Interim Relief and Office Report)
SLP(C) No. 3805/2008
(With appln.(s) for urging addl. Grounds, substitution and c/delay
in filing substitution appln. and Interim Relief and Office Report)
SLP(C) No. 9390/2015
Signature Not Verified
(With Office Report)
Digitally signed by
Sarita Purohit
Date: 2015.10.01
17:35:37 IST
Reason:
SLP(C) No. 5680/2015
(With appln.(s) for exemption from filing O.T.)
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SLP(C) No. 35209/2011
(With Interim Relief and Office Report)
SLP(C) No. 15557-15558/2015
(With Office Report)
S.L.P.(C)...CC No. 15560/2015
(With appln.(s) for c/delay in filing SLP and c/delay
in re-filing SLP and Office Report)
Date : 30/09/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. S.N. Bhat,Adv.
Mr. Ravi Panwar,Adv.
Mr. D.P. Chaturvedi,Adv.
Mr. R. Basant,Sr.Adv.
Mr. Sushil Karanjkar,Adv.
Mr. Karthik Ashok,Adv.
For Mr. K.N. Rai,Adv.
Mr. R. Venkataramani,Sr.Adv.
Mr. Huzefa Ahmadi,Sr.Adv.
Mr. Aljo K. Joseph,Adv.
Ms. Neelam Singh,Adv.
Ms. Shelna K.,Adv.
Mr. Rohan Sharma,Adv.
Mr. Yashraj Bundela,Adv.
For Mrs. Sudha Gupta,Adv.
Mr. Azeem A. Kalebudde,Adv .
Mr. Ankolekar Gurudatta,Adv.
Mr. Charudatta Mahindrakar,Adv.
Mr. A. Selvin Raja,Adv.
For Mr. Aniruddha P. Mayee,Adv.
Mr. Azeem A. Kalebudde,Adv .
Mr. Ankolekar Gurudatta,Adv.
Mr. P.R. Kovilan Poongkuntran,Adv.
Mr. Nanda Kishore,Adv.
Mr. Girish Ananthamurthi,Adv.
For Mrs. Vaijayanthi Girish,Adv.
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Mrs. S. Usha Reddy,Adv.
Mr. Rajesh Mahale,Adv.
Mr. Raghavendra S. Srivatsa,Adv.
Mr. P.R. Ramasesh,Adv.
Mr. G. Balaji,Adv.
For Respondent(s) Mr. Basava Prabhu S. Patil,Sr.Adv.
Mr. B. Subrahmanya Prasad,Adv.
Mr. Anirudh Sanganeria,Adv.
Mr. Chinmay Deshpande,Adv.
Mr. Amjid Maqbool,Adv.
Mr. Sushil Kumar Jain,Sr.Adv.
Mr. S.M. Jadhav,Adv.
Mr. Puneet Jain,Adv.
Ms. Astha Deep,Adv.
Mr. Anish R. Shah,Adv.
Ms. Ankita Gupta,Adv.
Mr. Manu Maheshwari,Adv.
Mr. Abhinav Gupta,Adv.
Mr. Ashwin Kotemath,Adv.
For M/s. S.M. Jadhav & Company,Advs.
Mr. P. Vishwanatha Shetty,Sr.Adv.
Mr. Mahesh Thakur,Adv.
Mr. Deepak S. Shetty,Adv.
For Mr. G.N. Reddy,Adv.
Mr. T.N. Raghupathy,Adv.
Mr. G.V. Chandrashekhar,Adv.
Mr. Alakh Alok Srivastava,Adv.
Mr. Kedar Nath Tripathy,Adv.
Mr. Manjunath Meled,Adv.
Mr. Anil Kumar,Adv.
Ms. Nivedita Sharma,Adv.
For Ms. Garima Prashad,Adv.
Mr. M.Y. Deshmukh,Adv.
Mr. Manu Mridul,Adv.
Ms. Priyambada Sharma,Adv.
For Mr. Surya Kant,Adv.
Mr. Mayank Kshirsagar,Adv.
Mr. Balaji Srinivasan,Adv.
Ms. Vaishnavi Subrahmanyam,Adv.
Ms. Srishti Govil,Adv.
Mr. Virendra Sharma,Adv.
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Mr. Tushar Singh,Adv.
Mr. Alok Krishna Agarwal,Adv.
Mr. Mayank Bughani,Adv.
Mr. T. Mahipal,Adv.
Mr. Rauf Rahim,Adv.
Mr. Shashibhushan P. Adgaonkar,Adv.
Mr. Somiran Sharma,Adv.
Mr. Sumeet Lall,Adv.
Mr. Rajinder Mathur,Adv.
Mr. Shankar Divate,Adv.
Mrs. K. Sarada Devi,Adv.
Mr. Ashok Kumar Gupta,Adv.
Ms. E.R. Sumathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. R. Basant, learned senior counsel, resumed his arguments at 10.35 a.m. and concluded at 11.35 a.m. Then, Mr. R. Venkataramani, learned senior counsel, started his arguments and concluded at 12.10 p.m. Mr. G.V. Chandrashekhar, learned counsel, made his submissions till 12.30 p.m. After that, Mr. Huzefa Ahmadi, learned senior counsel, started his arguments and concluded at 1.00 p.m. Thereafter, Mr. T.N. Raghupathy, learned counsel, Mr. S.N. Bhat, learned counsel, Ms. Nivedita Sharma, learned counsel, Mr. P.V. Shetty, learned senior counsel, and Mr. S.K. Jain, learned senior counsel, made their submissions for few minutes.
Hearing concluded.
Judgment reserved.
Written submissions may be filed within one week from today.
(Sarita Purohit) (Suman Jain)
Court Master Court Master
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List of books :
1. 2004 (8) SCC 1
2. AIR 2013 2538 (Civil cases)
3. 1952 SCR 683
4. 2011 (9) SCC 788
5. ILR 2010 Kar. 1484
6. 2009 (3) SCC 3612
7. 2009 (15) SCC 184
8. 2006 (8) SCC 581 at para 21
9. 2009 (6) SCC 99 at para 30
10. 1965 (2) SCR 100
11. 1969 (2) MLJ 277
12. AIR 1954 Bombay 47
13. ILR 2009 Kar. 3612 5