Supreme Court - Daily Orders
Bhupinder Singh vs Unitech Ltd. on 20 January, 2020
Bench: D.Y. Chandrachud, M.R. Shah
1
ITEM NO.301 COURT NO.7 SECTION XVII-A
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).10856/2016
BHUPINDER SINGH Appellant(s)
VERSUS
UNITECH LTD. Respondent(s)
IA No. 163215/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 126833/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 179388/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 118418/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 131930/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 167501/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 127532/2019 - CLARIFICATION/DIRECTION
IA No. 143332/2019 - CLARIFICATION/DIRECTION
IA No. 168590/2019 - CLARIFICATION/DIRECTION
IA No. 117566/2019 - INTERVENTION APPLICATION
IA No. 127529/2019 - INTERVENTION APPLICATION
IA No. 116589/2019 - INTERVENTION APPLICATION
IA No. 116576/2019 - INTERVENTION APPLICATION
IA No. 122309/2019 - INTERVENTION APPLICATION
IA No. 142769/2019 - INTERVENTION APPLICATION
IA No. 118517/2019 - INTERVENTION APPLICATION
IA No. 134346/2019 - INTERVENTION APPLICATION
IA No. 118412/2019 - INTERVENTION APPLICATION
IA No. 117154/2019 - INTERVENTION/IMPLEADMENT
IA No. 153933/2019 - INTERVENTION/IMPLEADMENT
IA No. 126831/2019 - INTERVENTION/IMPLEADMENT
IA No. 143330/2019 - INTERVENTION/IMPLEADMENT
IA No. 168586/2019 - INTERVENTION/IMPLEADMENT
IA No. 131928/2019 - INTERVENTION/IMPLEADMENT)
WITH
SLP(C) No. 9572/2007 (XI)
(IA No. 162939/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 35051/2019 - CLARIFICATION/DIRECTION
IA No. 12/2013 - EXEMPTION FROM FILING O.T.
IA No. 118081/2019 - INTERVENTION APPLICATION
IA No. 11/2013 - PERMISSION TO FILE ANNEXURES
IA No. 10/2013 - PERMISSION TO FILE ANNEXURES
Signature Not Verified
IA No. 9/2011 - PERMISSION TO FILE ANNEXURES
Digitally signed by
SANJAY KUMAR
Date: 2020.01.24
IA No. 13/2016 - PERMISSION TO FILE ANNEXURES)
15:52:55 IST
Reason:
C.A. No. 11108/2016 (XVII-A)
IA No. 2/2016 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
2
IA No. 8196/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 168352/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 86487/2018 - CLARIFICATION/DIRECTION
IA No. 148794/2018 - CLARIFICATION/DIRECTION
IA No. 106354/2018 - CLARIFICATION/DIRECTION
IA No. 86494/2018 - CLARIFICATION/DIRECTION
IA No. 86492/2018 - INTERVENTION APPLICATION
IA No. 148790/2018 - INTERVENTION APPLICATION
IA No. 106352/2018 - INTERVENTION APPLICATION
IA No. 6125/2019 - INTERVENTION/IMPLEADMENT)
C.A. No. 10851/2016 (XVII-A)
IA No. 33331/2019 - APPLICATION FOR PERMISSION
IA No. 23396/2018 - CLARIFICATION/DIRECTION
IA No. 29665/2019 - CLARIFICATION/DIRECTION
IA No. 138022/2018 - CLARIFICATION/DIRECTION
IA No. 74496/2019 - CLARIFICATION/DIRECTION
IA No. 69785/2018 - EXEMPTION FROM FILING O.T.
IA No. 89520/2018 - I.A. FOR DIRECTION
IA No. 49108/2018 - INTERVENTION APPLICATION
IA No. 129613/2018 - INTERVENTION APPLICATION
IA No. 117001/2018 - INTERVENTION APPLICATION
IA No. 29804/2019 - INTERVENTION APPLICATION
IA No. 86677/2018 - INTERVENTION APPLICATION
IA No. 66018/2018 - INTERVENTION APPLICATION
IA No. 138019/2018 - INTERVENTION APPLICATION
IA No. 51916/2019 - INTERVENTION APPLICATION
IA No. 33334/2019 - INTERVENTION/IMPLEADMENT
IA No. 23393/2018 - INTERVENTION/IMPLEADMENT
IA No. 145062/2018 - INTERVENTION/IMPLEADMENT
IA No. 69781/2018 - INTERVENTION/IMPLEADMENT
IA No. 74495/2019 - INTERVENTION/IMPLEADMENT
IA No. 49501/2018 - INTERVENTION/IMPLEADMENT
IA No. 136620/2018 - INTERVENTION/IMPLEADMENT
IA No. 2/2016 - PERMISSION TO FILE ANNEXURES)
C.A. No. 2511-2526/2017 (XVII-A)
S.L.P.(C)...CC No. 5129-5130/2017 (XIV)
IA No. 1/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
C.A. No. 5174-5181/2017 (XVII-A)
(IA No. 106008/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 53934/2017 - CLARIFICATION/DIRECTION)
C.A. No. 5674/2017 (XVII-A)
C.A. No. 9391-9404/2017 (XVII-A)
IA No. 60512/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 98431/2017 - INTERVENTION/IMPLEADMENT)
3
C.A. No. 15493/2017 (XVII-A)
(IA No. 169933/2019 - APPLICATION FOR TRANSPOSITION
IA No. 169922/2019 - CLARIFICATION/DIRECTION)
SLP(Crl) No. 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. 77981/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 97705/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 105639/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 22112/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 182062/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 186266/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 128951/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 62687/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 139538/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 144618/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 160828/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 182059/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 128905/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 107358/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 20867/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 1609/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 94991/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 106597/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 130551/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 185707/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 178594/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 49475/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 102131/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 46262/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 55294/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 123121/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 105983/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 78602/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 105977/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 32223/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 189570/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 55250/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 97711/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 105644/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 87314/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 21223/2019 - CLARIFICATION/DIRECTION
IA No. 368/2018 - CLARIFICATION/DIRECTION
IA No. 29029/2018 - CLARIFICATION/DIRECTION
IA No. 45689/2018 - CLARIFICATION/DIRECTION
IA No. 72035/2018 - CLARIFICATION/DIRECTION
IA No. 134686/2018 - CLARIFICATION/DIRECTION
IA No. 53027/2019 - CLARIFICATION/DIRECTION
IA No. 121642/2017 - CLARIFICATION/DIRECTION
IA No. 137522/2017 - CLARIFICATION/DIRECTION
4
IA No. 137547/2017 - CLARIFICATION/DIRECTION
IA No. 43789/2018 - CLARIFICATION/DIRECTION
IA No. 63414/2018 - CLARIFICATION/DIRECTION
IA No. 72149/2018 - CLARIFICATION/DIRECTION
IA No. 97616/2018 - CLARIFICATION/DIRECTION
IA No. 86305/2017 - CLARIFICATION/DIRECTION
IA No. 115433/2018 - CLARIFICATION/DIRECTION
IA No. 141369/2018 - CLARIFICATION/DIRECTION
IA No. 95023/2019 - CLARIFICATION/DIRECTION
IA No. 105206/2019 - CLARIFICATION/DIRECTION
IA No. 26582/2018 - CLARIFICATION/DIRECTION
IA No. 51299/2018 - CLARIFICATION/DIRECTION
IA No. 71484/2018 - CLARIFICATION/DIRECTION
IA No. 72489/2018 - CLARIFICATION/DIRECTION
IA No. 96561/2018 - CLARIFICATION/DIRECTION
IA No. 128559/2018 - CLARIFICATION/DIRECTION
IA No. 132992/2018 - CLARIFICATION/DIRECTION
IA No. 135964/2018 - CLARIFICATION/DIRECTION
IA No. 140200/2018 - CLARIFICATION/DIRECTION
IA No. 155735/2018 - CLARIFICATION/DIRECTION
IA No. 123132/2017 - CLARIFICATION/DIRECTION
IA No. 63400/2019 - CLARIFICATION/DIRECTION
IA No. 135534/2017 - CLARIFICATION/DIRECTION
IA No. 78763/2019 - CLARIFICATION/DIRECTION
IA No. 137540/2017 - CLARIFICATION/DIRECTION
IA No. 105199/2019 - CLARIFICATION/DIRECTION
IA No. 13047/2018 - CLARIFICATION/DIRECTION
IA No. 113770/2019 - CLARIFICATION/DIRECTION
IA No. 23580/2018 - CLARIFICATION/DIRECTION
IA No. 23876/2018 - CLARIFICATION/DIRECTION
IA No. 41514/2018 - CLARIFICATION/DIRECTION
IA No. 51294/2018 - CLARIFICATION/DIRECTION
IA No. 67003/2018 - CLARIFICATION/DIRECTION
IA No. 88565/2018 - CLARIFICATION/DIRECTION
IA No. 113585/2018 - CLARIFICATION/DIRECTION
IA No. 115153/2018 - CLARIFICATION/DIRECTION
IA No. 91001/2017 - CLARIFICATION/DIRECTION
IA No. 34210/2019 - CLARIFICATION/DIRECTION
IA No. 110495/2017 - CLARIFICATION/DIRECTION
IA No. 78609/2019 - CLARIFICATION/DIRECTION
IA No. 104379/2019 - CLARIFICATION/DIRECTION
IA No. 113764/2019 - CLARIFICATION/DIRECTION
IA No. 38156/2018 - CLARIFICATION/DIRECTION
IA No. 184531/2019 - CLARIFICATION/DIRECTION
IA No. 62930/2018 - CLARIFICATION/DIRECTION
IA No. 71472/2018 - CLARIFICATION/DIRECTION
IA No. 72212/2018 - CLARIFICATION/DIRECTION
IA No. 81402/2018 - CLARIFICATION/DIRECTION
IA No. 94632/2018 - CLARIFICATION/DIRECTION
IA No. 98455/2018 - CLARIFICATION/DIRECTION
IA No. 126407/2018 - CLARIFICATION/DIRECTION
IA No. 134982/2018 - CLARIFICATION/DIRECTION
IA No. 140188/2018 - CLARIFICATION/DIRECTION
5
IA No. 148956/2018 - CLARIFICATION/DIRECTION
IA No. 166101/2018 - CLARIFICATION/DIRECTION
IA No. 63391/2019 - CLARIFICATION/DIRECTION
IA No. 78607/2019 - CLARIFICATION/DIRECTION
IA No. 137532/2017 - CLARIFICATION/DIRECTION
IA No. 88188/2019 - CLARIFICATION/DIRECTION
IA No. 101768/2019 - CLARIFICATION/DIRECTION
IA No. 71464/2018 - CLARIFICATION/DIRECTION
IA No. 98452/2018 - CLARIFICATION/DIRECTION
IA No. 115452/2018 - CLARIFICATION/DIRECTION
IA No. 134971/2018 - CLARIFICATION/DIRECTION
IA No. 31376/2019 - CLARIFICATION/DIRECTION
IA No. 107625/2019 - CLARIFICATION/DIRECTION
IA No. 146500/2019 - CLARIFICATION/DIRECTION
IA No. 184526/2019 - CLARIFICATION/DIRECTION
IA No. 62412/2018 - CLARIFICATION/DIRECTION
IA No. 72200/2018 - CLARIFICATION/DIRECTION
IA No. 85479/2018 - CLARIFICATION/DIRECTION
IA No. 148645/2018 - CLARIFICATION/DIRECTION
IA No. 165205/2018 - CLARIFICATION/DIRECTION
IA No. 115336/2017 - CLARIFICATION/DIRECTION
IA No. 63363/2019 - CLARIFICATION/DIRECTION
IA No. 137527/2017 - CLARIFICATION/DIRECTION
IA No. 123216/2019 - CLARIFICATION/DIRECTION
IA No. 167782/2019 - CLARIFICATION/DIRECTION
IA No. 72036/2018 - CLARIFICATION/DIRECTION
IA No. 72196/2018 - CLARIFICATION/DIRECTION
IA No. 91131/2018 - CLARIFICATION/DIRECTION
IA No. 102172/2018 - CLARIFICATION/DIRECTION
IA No. 115449/2018 - CLARIFICATION/DIRECTION
IA No. 118046/2018 - CLARIFICATION/DIRECTION
IA No. 110469/2017 - INTERVENTION APPLICATION
IA No. 39233/2019 - INTERVENTION APPLICATION
IA No. 112302/2017 - INTERVENTION APPLICATION
IA No. 55248/2019 - INTERVENTION APPLICATION
IA No. 63361/2019 - INTERVENTION APPLICATION
IA No. 128737/2017 - INTERVENTION APPLICATION
IA No. 137526/2017 - INTERVENTION APPLICATION
IA No. 82943/2019 - INTERVENTION APPLICATION
IA No. 138307/2017 - INTERVENTION APPLICATION
IA No. 139563/2017 - INTERVENTION APPLICATION
IA No. 104366/2019 - INTERVENTION APPLICATION
IA No. 7259/2018 - INTERVENTION APPLICATION
IA No. 107588/2019 - INTERVENTION APPLICATION
IA No. 15024/2018 - INTERVENTION APPLICATION
IA No. 118519/2019 - INTERVENTION APPLICATION
IA No. 144625/2019 - INTERVENTION APPLICATION
IA No. 167283/2019 - INTERVENTION APPLICATION
IA No. 51490/2018 - INTERVENTION APPLICATION
IA No. 62159/2018 - INTERVENTION APPLICATION
IA No. 64401/2018 - INTERVENTION APPLICATION
IA No. 71246/2018 - INTERVENTION APPLICATION
IA No. 74800/2018 - INTERVENTION APPLICATION
6
IA No. 85350/2018 - INTERVENTION APPLICATION
IA No. 91130/2018 - INTERVENTION APPLICATION
IA No. 97630/2018 - INTERVENTION APPLICATION
IA No. 102171/2018 - INTERVENTION APPLICATION
IA No. 90023/2017 - INTERVENTION APPLICATION
IA No. 90747/2017 - INTERVENTION APPLICATION
IA No. 115447/2018 - INTERVENTION APPLICATION
IA No. 91502/2017 - INTERVENTION APPLICATION
IA No. 91743/2017 - INTERVENTION APPLICATION
IA No. 92123/2017 - INTERVENTION APPLICATION
IA No. 98390/2017 - INTERVENTION APPLICATION
IA No. 138471/2018 - INTERVENTION APPLICATION
IA No. 103791/2017 - INTERVENTION APPLICATION
IA No. 105601/2017 - INTERVENTION APPLICATION
IA No. 106067/2017 - INTERVENTION APPLICATION
IA No. 106473/2017 - INTERVENTION APPLICATION
IA No. 21221/2019 - INTERVENTION APPLICATION
IA No. 110460/2017 - INTERVENTION APPLICATION
IA No. 38933/2019 - INTERVENTION APPLICATION
IA No. 112299/2017 - INTERVENTION APPLICATION
IA No. 128733/2017 - INTERVENTION APPLICATION
IA No. 77453/2019 - INTERVENTION APPLICATION
IA No. 97702/2019 - INTERVENTION APPLICATION
IA No. 141461/2017 - INTERVENTION APPLICATION
IA No. 105211/2019 - INTERVENTION APPLICATION
IA No. 107367/2019 - INTERVENTION APPLICATION
IA No. 13745/2018 - INTERVENTION APPLICATION
IA No. 118391/2019 - INTERVENTION APPLICATION
IA No. 21057/2018 - INTERVENTION APPLICATION
IA No. 122198/2019 - INTERVENTION APPLICATION
IA No. 28595/2018 - INTERVENTION APPLICATION
IA No. 49644/2018 - INTERVENTION APPLICATION
IA No. 185961/2019 - INTERVENTION APPLICATION
IA No. 51346/2018 - INTERVENTION APPLICATION
IA No. 60257/2018 - INTERVENTION APPLICATION
IA No. 70148/2018 - INTERVENTION APPLICATION
IA No. 73591/2018 - INTERVENTION APPLICATION
IA No. 83018/2018 - INTERVENTION APPLICATION
IA No. 101789/2018 - INTERVENTION APPLICATION
IA No. 90019/2017 - INTERVENTION APPLICATION
IA No. 90743/2017 - INTERVENTION APPLICATION
IA No. 91242/2017 - INTERVENTION APPLICATION
IA No. 116944/2018 - INTERVENTION APPLICATION
IA No. 91737/2017 - INTERVENTION APPLICATION
IA No. 91988/2017 - INTERVENTION APPLICATION
IA No. 134685/2018 - INTERVENTION APPLICATION
IA No. 98385/2017 - INTERVENTION APPLICATION
IA No. 103667/2017 - INTERVENTION APPLICATION
IA No. 105588/2017 - INTERVENTION APPLICATION
IA No. 106004/2017 - INTERVENTION APPLICATION
IA No. 106467/2017 - INTERVENTION APPLICATION
IA No. 108587/2017 - INTERVENTION APPLICATION
IA No. 20420/2019 - INTERVENTION APPLICATION
7
IA No. 110327/2017 - INTERVENTION APPLICATION
IA No. 112057/2017 - INTERVENTION APPLICATION
IA No. 53024/2019 - INTERVENTION APPLICATION
IA No. 121640/2017 - INTERVENTION APPLICATION
IA No. 62686/2019 - INTERVENTION APPLICATION
IA No. 128729/2017 - INTERVENTION APPLICATION
IA No. 137520/2017 - INTERVENTION APPLICATION
IA No. 137544/2017 - INTERVENTION APPLICATION
IA No. 139531/2017 - INTERVENTION APPLICATION
IA No. 103163/2019 - INTERVENTION APPLICATION
IA No. 141261/2017 - INTERVENTION APPLICATION
IA No. 13348/2018 - INTERVENTION APPLICATION
IA No. 116956/2019 - INTERVENTION APPLICATION
IA No. 122192/2019 - INTERVENTION APPLICATION
IA No. 144616/2019 - INTERVENTION APPLICATION
IA No. 160826/2019 - INTERVENTION APPLICATION
IA No. 43090/2018 - INTERVENTION APPLICATION
IA No. 178839/2019 - INTERVENTION APPLICATION
IA No. 185711/2019 - INTERVENTION APPLICATION
IA No. 60016/2018 - INTERVENTION APPLICATION
IA No. 63411/2018 - INTERVENTION APPLICATION
IA No. 67279/2018 - INTERVENTION APPLICATION
IA No. 72146/2018 - INTERVENTION APPLICATION
IA No. 82813/2018 - INTERVENTION APPLICATION
IA No. 90529/2018 - INTERVENTION APPLICATION
IA No. 101666/2018 - INTERVENTION APPLICATION
IA No. 90014/2017 - INTERVENTION APPLICATION
IA No. 113940/2018 - INTERVENTION APPLICATION
IA No. 115428/2018 - INTERVENTION APPLICATION
IA No. 91041/2017 - INTERVENTION APPLICATION
IA No. 91730/2017 - INTERVENTION APPLICATION
IA No. 91960/2017 - INTERVENTION APPLICATION
IA No. 95378/2017 - INTERVENTION APPLICATION
IA No. 101728/2017 - INTERVENTION APPLICATION
IA No. 105675/2017 - INTERVENTION APPLICATION
IA No. 175596/2018 - INTERVENTION APPLICATION
IA No. 106462/2017 - INTERVENTION APPLICATION
IA No. 107464/2017 - INTERVENTION APPLICATION
IA No. 15047/2019 - INTERVENTION APPLICATION
IA No. 110321/2017 - INTERVENTION APPLICATION
IA No. 110529/2017 - INTERVENTION APPLICATION
IA No. 51413/2019 - INTERVENTION APPLICATION
IA No. 118820/2017 - INTERVENTION APPLICATION
IA No. 61372/2019 - INTERVENTION APPLICATION
IA No. 138388/2017 - INTERVENTION APPLICATION
IA No. 102309/2019 - INTERVENTION APPLICATION
IA No. 141166/2017 - INTERVENTION APPLICATION
IA No. 4267/2018 - INTERVENTION APPLICATION
IA No. 18103/2018 - INTERVENTION APPLICATION
IA No. 121589/2019 - INTERVENTION APPLICATION
IA No. 159648/2019 - INTERVENTION APPLICATION
IA No. 48917/2018 - INTERVENTION APPLICATION
IA No. 63037/2018 - INTERVENTION APPLICATION
8
IA No. 71482/2018 - INTERVENTION APPLICATION
IA No. 72138/2018 - INTERVENTION APPLICATION
IA No. 72488/2018 - INTERVENTION APPLICATION
IA No. 82812/2018 - INTERVENTION APPLICATION
IA No. 95227/2018 - INTERVENTION APPLICATION
IA No. 90011/2017 - INTERVENTION APPLICATION
IA No. 116607/2018 - INTERVENTION APPLICATION
IA No. 128557/2018 - INTERVENTION APPLICATION
IA No. 91934/2017 - INTERVENTION APPLICATION
IA No. 95374/2017 - INTERVENTION APPLICATION
IA No. 101725/2017 - INTERVENTION APPLICATION
IA No. 140198/2018 - INTERVENTION APPLICATION
IA No. 105291/2017 - INTERVENTION APPLICATION
IA No. 151077/2018 - INTERVENTION APPLICATION
IA No. 105668/2017 - INTERVENTION APPLICATION
IA No. 106316/2017 - INTERVENTION APPLICATION
IA No. 107245/2017 - INTERVENTION APPLICATION
IA No. 109954/2017 - INTERVENTION APPLICATION
IA No. 118816/2017 - INTERVENTION APPLICATION
IA No. 63399/2019 - INTERVENTION APPLICATION
IA No. 137538/2017 - INTERVENTION APPLICATION
IA No. 138372/2017 - INTERVENTION APPLICATION
IA No. 140009/2017 - INTERVENTION APPLICATION
IA No. 106596/2019 - INTERVENTION APPLICATION
IA No. 18095/2018 - INTERVENTION APPLICATION
IA No. 118790/2019 - INTERVENTION APPLICATION
IA No. 23533/2018 - INTERVENTION APPLICATION
IA No. 130546/2019 - INTERVENTION APPLICATION
IA No. 158911/2019 - INTERVENTION APPLICATION
IA No. 51293/2018 - INTERVENTION APPLICATION
IA No. 57412/2018 - INTERVENTION APPLICATION
IA No. 67001/2018 - INTERVENTION APPLICATION
IA No. 72114/2018 - INTERVENTION APPLICATION
IA No. 88561/2018 - INTERVENTION APPLICATION
IA No. 90008/2017 - INTERVENTION APPLICATION
IA No. 113583/2018 - INTERVENTION APPLICATION
IA No. 90581/2017 - INTERVENTION APPLICATION
IA No. 115151/2018 - INTERVENTION APPLICATION
IA No. 90999/2017 - INTERVENTION APPLICATION
IA No. 115944/2018 - INTERVENTION APPLICATION
IA No. 91672/2017 - INTERVENTION APPLICATION
IA No. 91929/2017 - INTERVENTION APPLICATION
IA No. 95334/2017 - INTERVENTION APPLICATION
IA No. 100788/2017 - INTERVENTION APPLICATION
IA No. 105189/2017 - INTERVENTION APPLICATION
IA No. 105657/2017 - INTERVENTION APPLICATION
IA No. 106313/2017 - INTERVENTION APPLICATION
IA No. 178591/2018 - INTERVENTION APPLICATION
IA No. 107239/2017 - INTERVENTION APPLICATION
IA No. 14355/2019 - INTERVENTION APPLICATION
IA No. 109671/2017 - INTERVENTION APPLICATION
IA No. 34167/2019 - INTERVENTION APPLICATION
IA No. 110486/2017 - INTERVENTION APPLICATION
9
IA No. 118696/2017 - INTERVENTION APPLICATION
IA No. 104377/2019 - INTERVENTION APPLICATION
IA No. 814/2018 - INTERVENTION APPLICATION
IA No. 18092/2018 - INTERVENTION APPLICATION
IA No. 118541/2019 - INTERVENTION APPLICATION
IA No. 23380/2018 - INTERVENTION APPLICATION
IA No. 123268/2019 - INTERVENTION APPLICATION
IA No. 147285/2019 - INTERVENTION APPLICATION
IA No. 175959/2019 - INTERVENTION APPLICATION
IA No. 51259/2018 - INTERVENTION APPLICATION
IA No. 62925/2018 - INTERVENTION APPLICATION
IA No. 72211/2018 - INTERVENTION APPLICATION
IA No. 80246/2018 - INTERVENTION APPLICATION
IA No. 94629/2018 - INTERVENTION APPLICATION
IA No. 90004/2017 - INTERVENTION APPLICATION
IA No. 110623/2018 - INTERVENTION APPLICATION
IA No. 90575/2017 - INTERVENTION APPLICATION
IA No. 90881/2017 - INTERVENTION APPLICATION
IA No. 91667/2017 - INTERVENTION APPLICATION
IA No. 91918/2017 - INTERVENTION APPLICATION
IA No. 95331/2017 - INTERVENTION APPLICATION
IA No. 99968/2017 - INTERVENTION APPLICATION
IA No. 140184/2018 - INTERVENTION APPLICATION
IA No. 105185/2017 - INTERVENTION APPLICATION
IA No. 148951/2018 - INTERVENTION APPLICATION
IA No. 105646/2017 - INTERVENTION APPLICATION
IA No. 165206/2018 - INTERVENTION APPLICATION
IA No. 106080/2017 - INTERVENTION APPLICATION
IA No. 176657/2018 - INTERVENTION APPLICATION
IA No. 107233/2017 - INTERVENTION APPLICATION
IA No. 10069/2019 - INTERVENTION APPLICATION
IA No. 109169/2017 - INTERVENTION APPLICATION
IA No. 110480/2017 - INTERVENTION APPLICATION
IA No. 46796/2019 - INTERVENTION APPLICATION
IA No. 115553/2017 - INTERVENTION APPLICATION
IA No. 55291/2019 - INTERVENTION APPLICATION
IA No. 63388/2019 - INTERVENTION APPLICATION
IA No. 129768/2017 - INTERVENTION APPLICATION
IA No. 137531/2017 - INTERVENTION APPLICATION
IA No. 88187/2019 - INTERVENTION APPLICATION
IA No. 138367/2017 - INTERVENTION APPLICATION
IA No. 98694/2019 - INTERVENTION APPLICATION
IA No. 139860/2017 - INTERVENTION APPLICATION
IA No. 104375/2019 - INTERVENTION APPLICATION
IA No. 657/2018 - INTERVENTION APPLICATION
IA No. 11441/2018 - INTERVENTION APPLICATION
IA No. 18089/2018 - INTERVENTION APPLICATION
IA No. 118533/2019 - INTERVENTION APPLICATION
IA No. 123263/2019 - INTERVENTION APPLICATION
IA No. 167789/2019 - INTERVENTION APPLICATION
IA No. 46040/2018 - INTERVENTION APPLICATION
IA No. 71446/2018 - INTERVENTION APPLICATION
IA No. 72065/2018 - INTERVENTION APPLICATION
10
IA No. 80237/2018 - INTERVENTION APPLICATION
IA No. 98447/2018 - INTERVENTION APPLICATION
IA No. 89941/2017 - INTERVENTION APPLICATION
IA No. 102780/2018 - INTERVENTION APPLICATION
IA No. 90400/2017 - INTERVENTION APPLICATION
IA No. 90823/2017 - INTERVENTION APPLICATION
IA No. 115451/2018 - INTERVENTION APPLICATION
IA No. 91658/2017 - INTERVENTION APPLICATION
IA No. 122478/2018 - INTERVENTION APPLICATION
IA No. 91915/2017 - INTERVENTION APPLICATION
IA No. 129810/2018 - INTERVENTION APPLICATION
IA No. 94872/2017 - INTERVENTION APPLICATION
IA No. 139493/2018 - INTERVENTION APPLICATION
IA No. 104384/2017 - INTERVENTION APPLICATION
IA No. 105632/2017 - INTERVENTION APPLICATION
IA No. 106077/2017 - INTERVENTION APPLICATION
IA No. 176649/2018 - INTERVENTION APPLICATION
IA No. 7250/2019 - INTERVENTION APPLICATION
IA No. 31375/2019 - INTERVENTION APPLICATION
IA No. 110474/2017 - INTERVENTION APPLICATION
IA No. 129762/2017 - INTERVENTION APPLICATION
IA No. 78596/2019 - INTERVENTION APPLICATION
IA No. 85346/2019 - INTERVENTION APPLICATION
IA No. 138358/2017 - INTERVENTION APPLICATION
IA No. 139640/2017 - INTERVENTION APPLICATION
IA No. 104370/2019 - INTERVENTION APPLICATION
IA No. 373/2018 - INTERVENTION APPLICATION
IA No. 9367/2018 - INTERVENTION APPLICATION
IA No. 107624/2019 - INTERVENTION APPLICATION
IA No. 15342/2018 - INTERVENTION APPLICATION
IA No. 118525/2019 - INTERVENTION APPLICATION
IA No. 22801/2018 - INTERVENTION APPLICATION
IA No. 146495/2019 - INTERVENTION APPLICATION
IA No. 32222/2018 - INTERVENTION APPLICATION
IA No. 46033/2018 - INTERVENTION APPLICATION
IA No. 54138/2018 - INTERVENTION APPLICATION
IA No. 62163/2018 - INTERVENTION APPLICATION
IA No. 79963/2018 - INTERVENTION APPLICATION
IA No. 85478/2018 - INTERVENTION APPLICATION
IA No. 98444/2018 - INTERVENTION APPLICATION
IA No. 90395/2017 - INTERVENTION APPLICATION
IA No. 90799/2017 - INTERVENTION APPLICATION
IA No. 91653/2017 - INTERVENTION APPLICATION
IA No. 91751/2017 - INTERVENTION APPLICATION
IA No. 129802/2018 - INTERVENTION APPLICATION
IA No. 93209/2017 - INTERVENTION APPLICATION
IA No. 98587/2017 - INTERVENTION APPLICATION
IA No. 138858/2018 - INTERVENTION APPLICATION
IA No. 103799/2017 - INTERVENTION APPLICATION
IA No. 148641/2018 - INTERVENTION APPLICATION
IA No. 105616/2017 - INTERVENTION APPLICATION
IA No. 164712/2018 - INTERVENTION APPLICATION
IA No. 106074/2017 - INTERVENTION APPLICATION
11
IA No. 122293/2017 - INTERVENTION/IMPLEADMENT
IA No. 123214/2019 - INTERVENTION/IMPLEADMENT
IA No. 23739/2018 - INTERVENTION/IMPLEADMENT
IA No. 51222/2018 - INTERVENTION/IMPLEADMENT
IA No. 72189/2018 - INTERVENTION/IMPLEADMENT
IA No. 87309/2017 - INTERVENTION/IMPLEADMENT
IA No. 114970/2018 - INTERVENTION/IMPLEADMENT
IA No. 118038/2018 - INTERVENTION/IMPLEADMENT
IA No. 163110/2018 - INTERVENTION/IMPLEADMENT
IA No. 81351/2019 - INTERVENTION/IMPLEADMENT
IA No. 23736/2018 - INTERVENTION/IMPLEADMENT
IA No. 90877/2018 - INTERVENTION/IMPLEADMENT
IA No. 114962/2018 - INTERVENTION/IMPLEADMENT
IA No. 137559/2018 - INTERVENTION/IMPLEADMENT
IA No. 155739/2018 - INTERVENTION/IMPLEADMENT
IA No. 38852/2019 - INTERVENTION/IMPLEADMENT
IA No. 66133/2019 - INTERVENTION/IMPLEADMENT
IA No. 81346/2019 - INTERVENTION/IMPLEADMENT
IA No. 23734/2018 - INTERVENTION/IMPLEADMENT
IA No. 49450/2018 - INTERVENTION/IMPLEADMENT
IA No. 90697/2017 - INTERVENTION/IMPLEADMENT
IA No. 116941/2018 - INTERVENTION/IMPLEADMENT
IA No. 105437/2017 - INTERVENTION/IMPLEADMENT
IA No. 59884/2018 - INTERVENTION/IMPLEADMENT
IA No. 90659/2017 - INTERVENTION/IMPLEADMENT
IA No. 91692/2017 - INTERVENTION/IMPLEADMENT
IA No. 132972/2018 - INTERVENTION/IMPLEADMENT
IA No. 134987/2018 - INTERVENTION/IMPLEADMENT
IA No. 174831/2018 - INTERVENTION/IMPLEADMENT
IA No. 58851/2019 - INTERVENTION/IMPLEADMENT
IA No. 123125/2017 - INTERVENTION/IMPLEADMENT
IA No. 135533/2017 - INTERVENTION/IMPLEADMENT
IA No. 91808/2019 - INTERVENTION/IMPLEADMENT
IA No. 3435/2018 - INTERVENTION/IMPLEADMENT
IA No. 23875/2018 - INTERVENTION/IMPLEADMENT
IA No. 131981/2018 - INTERVENTION/IMPLEADMENT
IA No. 49472/2019 - INTERVENTION/IMPLEADMENT
IA No. 133342/2017 - INTERVENTION/IMPLEADMENT
IA No. 139971/2017 - INTERVENTION/IMPLEADMENT
IA No. 12896/2018 - INTERVENTION/IMPLEADMENT
IA No. 32565/2018 - INTERVENTION/IMPLEADMENT
IA No. 46255/2018 - INTERVENTION/IMPLEADMENT
IA No. 184529/2019 - INTERVENTION/IMPLEADMENT
IA No. 55575/2018 - INTERVENTION/IMPLEADMENT
IA No. 66759/2018 - INTERVENTION/IMPLEADMENT
IA No. 114988/2018 - INTERVENTION/IMPLEADMENT
IA No. 126404/2018 - INTERVENTION/IMPLEADMENT
IA No. 129870/2018 - INTERVENTION/IMPLEADMENT
IA No. 123118/2017 - INTERVENTION/IMPLEADMENT
IA No. 23754/2018 - INTERVENTION/IMPLEADMENT
IA No. 51232/2018 - INTERVENTION/IMPLEADMENT
IA No. 55573/2018 - INTERVENTION/IMPLEADMENT
IA No. 66094/2018 - INTERVENTION/IMPLEADMENT
12
IA No. 91143/2018 - INTERVENTION/IMPLEADMENT
IA No. 114985/2018 - INTERVENTION/IMPLEADMENT
IA No. 134965/2018 - INTERVENTION/IMPLEADMENT
IA No. 98660/2017 - INTERVENTION/IMPLEADMENT
IA No. 122885/2017 - INTERVENTION/IMPLEADMENT
IA No. 23751/2018 - INTERVENTION/IMPLEADMENT
IA No. 184525/2019 - INTERVENTION/IMPLEADMENT
IA No. 51226/2018 - INTERVENTION/IMPLEADMENT
IA No. 189569/2019 - INTERVENTION/IMPLEADMENT
IA No. 66087/2018 - INTERVENTION/IMPLEADMENT
IA No. 71438/2018 - INTERVENTION/IMPLEADMENT
IA No. 114978/2018 - INTERVENTION/IMPLEADMENT
IA No. 134806/2018 - INTERVENTION/IMPLEADMENT
IA No. 107191/2017 - INTERVENTION/IMPLEADMENT
IA No. 6790/2019 - INTERVENTION/IMPLEADMENT
IA No. 176528/2018 - MODIFICATION
IA No. 176545/2018 - MODIFICATION
IA No. 145494/2018 - MODIFICATION OF COURT ORDER
IA No. 1614/2019 - MODIFICATION OF COURT ORDER
IA No. 1610/2019 - MODIFICATION OF COURT ORDER
IA No. 37229/2019 - MODIFICATION OF COURT ORDER
IA No. 108822/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 103237/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 176388/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 175965/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 23251/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 108851/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 99900/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 110611/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 86731/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 71828/2018 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 175985/2019 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 138368/2017 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 107196/2017 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 73472/2017 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN
COPY OF IMPUGNED ORDER
IA No. 4504/2018 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS
IA No. 23839/2018 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS
IA No. 72068/2018 - RECALLING THE COURTS ORDER
IA No. 13046/2018 - SEEKING CUSTODY CERTIFICATE
IA No. 39547/2019 - WITHDRAWAL OF CASE / APPLICATION)
C.A. No. 11008/2017 (XVII-A)
(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)
13
C.A. No. 17008-17011/2017 (XVII-A)
(IA No. 85469/2018 - APPLICATION FOR TRANSPOSITION
IA No. 96100/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 66025/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 15770/2018 - CLARIFICATION/DIRECTION
IA No. 138460/2018 - CLARIFICATION/DIRECTION
IA No. 94577/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 116810/2018 - INTERVENTION/IMPLEADMENT IA No. 94844/2018 - INTERVENTION/IMPLEADMENT IA No. 94782/2018 - INTERVENTION/IMPLEADMENT IA No. 93352/2018 - INTERVENTION/IMPLEADMENT IA No. 55457/2018 - INTERVENTION/IMPLEADMENT IA No. 94736/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) C.A. No. 16858/2017 (XVII-A) IA No. 101622/2018 - CLARIFICATION/DIRECTION IA No. 108044/2018 - INTERVENTION/IMPLEADMENT IA No. 101795/2018 - INTERVENTION/IMPLEADMENT IA No. 71612/2018 - INTERVENTION/IMPLEADMENT IA No. 50215/2019 - INTERVENTION/IMPLEADMENT) C.A. No. 20003/2017 (XVII-A) (IA No. 144379/2019 - INTERVENTION/IMPLEADMENT) SLP(C) No. 30997/2017 (XVII-A) C.A. No. 3727/2018 (XVII-A) (IA No. 41952/2018 - APPROPRIATE ORDERS/DIRECTIONS) C.A. No. 6837-6838/2018 (XVII-A) (IA No. 82490/2018 - EX-PARTE INTERIM DIRECTION) SLP(C) No. 12667/2018 (XVII-A) IA No. 127173/2018 - CLARIFICATION/DIRECTION IA No. 127169/2018 - INTERVENTION/IMPLEADMENT) Diary No(s). 20540/2018 (XVII-A) IA No. 104957/2018 - CONDONATION OF DELAY IN FILING APPEAL IA No. 104958/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) C.A. No. 8524/2018 (XVII-A) IA No. 111987/2018 - CLARIFICATION/DIRECTION) C.A. No. 10609/2018 (XVII-A) 14 SLP(C) No. 30270/2018 (XVII-A) Diary No(s). 40477/2018 (XVII-A) IA No. 168356/2018 - APPROPRIATE ORDERS/DIRECTIONS IA No. 168354/2018 - CONDONATION OF DELAY IN FILING IA No. 168355/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(C) No. 51/2019 (X) IA No. 8597/2019 - CLARIFICATION/DIRECTION) Diary No(s). 1380/2019 (XVII-A) IA No. 14639/2019 - CONDONATION OF DELAY IN FILING IA No. 14640/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 4454/2019 (XVII-A) IA No. 30656/2019 - CONDONATION OF DELAY IN FILING IA No. 30657/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 3236/2019 (XVII-A) C.A. No. 3269/2019 (XVII-A) IA No. 51514/2019 - APPROPRIATE ORDERS/DIRECTIONS) C.A. No. 3935/2019 (XVII-A) (FOR ADMISSION and IA No.63737/2019-CLARIFICATION/DIRECTION) Diary No(s). 13860/2019 (XVII-A) IA No. 68265/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 68264/2019 - CONDONATION OF DELAY IN FILING APPEAL) Diary No(s). 13969/2019 (XVII-A) (FOR ADMISSION and I.R. and IA No.71090/2019-CONDONATION OF DELAY IN FILING) C.A. No. 5177/2019 (XVII-A) C.A. No. 5190/2019 (XVII-A) (FOR ADMISSION) C.A. No. 5912/2019 (XVII-A) (FOR ADMISSION) Date : 20-01-2020 These matters were called on for hearing today. 15 CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH Mr. Pawanshree Agrawal, Adv (A.C.) Ms. Abhipsa Anamika, Adv. Mr. Varun K. Chopra, Adv. For Appellant(s) Mr. M.L. Lahoty, Adv.
Mr. Manikya Khanna, Adv. Mr. Tarun Mehta, Adv.
Mr. Pratyaksh Sharma, Adv. Ms. Nidhi Mohan Parashar, AOR Mr. Sandeep Bajaj, Adv. Mr. Soayib Qureshi, Adv. Ms. Aakanksha Nehra, Adv. Mr. Dhananjaya Sud, Adv. Ms. Nidhi Mohan Parashar, AOR Mr. Ajay Kumar Talesara, AOR Mr. Saurav Kumar, Adv. Mr. A.P. Sinha, Adv.
Ms. Uttara Babbar, AOR Mr. Deepak Goel, AOR Mr. Sahil Tagotra, AOR Ms. Vanshaja Shukla, AOR Ms. Anuja Pethia, Adv. Mr. Parmanand Yadav, Adv. Mr. Rahul Shyam Bhandari, AOR Mr. A. Siva Kumar, Adv. Dr. Harish Uppal, Adv. Mr. Tileshwar Prasad, Adv. Ms. Prerna Mehta, AOR Mr. Awanish Kumar, AOR Mr. Rahul Narayan, AOR Mr. Himanshu Shekhar, AOR Mr. Shubhranshu Padhi, AOR Mr. Ashish Yadav, Adv. Mr. Rakshit Jain, Adv. Ms. Ranjeeta Rohatgi, AOR 16 Mr. Nakul Jain, Adv.
Ms. Divya Roy, AOR Dr Harish Uppal, Adv.
Mr. Tileshwar Prasad, Adv. Mr. Vikas Mehta, AOR Mr. Kushal Sarkar, Adv. Mr. Vasanth Bharani, Adv. Mr. Mohit Arora, Adv.
Ms. Divya Jyoti Singh, Adv. Mr. G. Venkatesh Rao, Sr. Adv. Mr. A.K. Upadhyay, Adv. Mr. Arzoo Raj, Adv.
Ms. Anushka Sarker, Adv. Mr. Devendra Singh, AOR Mr. Kamlendra Mishra, AOR Ms. Aswathi M.k., AOR Mr. Piyush Vashistha, Adv. Mr. Gaurav, AOR Mr. Pahlad Singh Sharma, AOR Mrs. Rachana Joshi Issar, AOR Mr. Pawanshree Agrawal, AOR Ms. Priyanjali Singh, AOR Mr. Rahul Rathore, Adv. Mr. Karunesh Kumar Shukla, Adv. Mr. Gp. Capt. Karan Singh Bhati, AOR Mr Kapil Sibal, Sr. Adv. Mr P.S. Patwalia, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. Ankur Sehgal, Adv. Mr. Saket Sikri, Adv.
Mr. Anuroop Chakravarti, Adv. Ms. Neeha Nagpal, Adv. Mr. Abhimanyu Bhandari, Adv. Mr. Ajay Singh Khullar, Adv. Mr. Ravinder Singh, Adv. Mr. Sanjeev Kaushik, Adv. Mr. Vishal Gosain, Adv. Mr. Vishvendra Tomar, Adv. Mr. E. C. Agrawala, AOR Mr. Vishal Gosain, Adv. 17
Petitioner-in-person For Respondent(s) Mr. K.K. Venugopal, AG Ms. Madhavi Divan, ASG Ms. Chinmayee Chandra, Adv. Mr. Raj Bahadur, Adv.
Ms. Shraddha Deshmukh, Adv. Mr. Rahul Jajoo, Adv.
Ms. Suhasini Sen, Adv. Mr. Anish Kr. Gupta, Adv. Mr. T.A. Khan, Adv.
Mr. B. V. Balaram Das, AOR Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Mr. Bharat Sood, Adv.
Ms. Anne Mathew, Adv.
Ms. Shruti Jose, Adv.
Mr. E. C. Agrawala, AOR Respondent-in-person Mr. Ravindra Kumar, AOR Ms. Pritha Srikumar, AOR Mr. Ashok Mathur, AOR Ms. Puja Jain, Adv.
Mr. Keshav Mohan, Adv. Mr. Prashant Kumar, Adv. Mr. Rishi K. Awasti, Adv. Mr. Piyus Vatsa, Adv.
Mr. Santosh Kumar - I, AOR Mr. D. Abhinav Rao, AOR Mr. P. K. Jain, AOR Mr. Kaushik Poddar, AOR Ms. Divya Roy, AOR Mr. Siddharth, AOR Mr. Rakesh Mishra, AOR Mr. Shantanu Sagar, AOR Ms. Filza Moonis, AOR 18 Mr. Bharat J. Joshi, Adv. Mr. G. Ramakrishna Prasad, Adv. Mr. Chandra Bhushan Prasad, AOR Mr. G.S. Gerwal, Adv.
Mr. Akhileshwar Jha, Adv. Ms. Meenakshi Gerwal, Adv. Mr. Abhijat P. Medh, AOR Ms. Aswathi M.k., AOR Mr. Anip Sachthey, Sr. Adv. Mr. Rahul Kumar, Adv.
Mr. Ilesh Shukla, Adv. Mr. Navneet K. Sarin, Adv. Mr. Prince Wangchuk Lama, Adv. Mr. Jay Kishor Singh, AOR Mr. Indraprateek Naidu, Adv. Mr. M. R. Shamshad, AOR Ms. Harsh Lata, AOR Mr. Rohitash Kr Sharma, Adv. Mr. Birendra Kumar Mishra, AOR Mr. Sanjay Kumar Visen, AOR Mr. Rajeev Singh, AOR Mr. Pukhrambam Ramesh Kumar, AOR Ms. Charu Mathur, AOR Mr. Rajesh Goyal, AOR Mr. Abhinav Shrivastava, AOR Ms. Jaikriti S. Jadeja, AOR Ms. Rashi Bansal, AOR Mr. Anand Sukumar, Adv. Mr. S. Sukumaran, Adv. Mr. Bhupesh Kumar Pathak, Adv. Ms. Meera Mathur, AOR Mr. Amit Sharma, AOR Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv. M/S. Gagrat And Co, AOR 19 Mr. Mayank Goel, AOR Mr. C.U. Singh, Sr. Adv. Mr. Basava Prabhu S Patil, Sr. Adv. Ms. Sushmita Banerjee, Adv. Mr. Rabin Majumder, AOR Mr. Vipin Kumar Jai, AOR Mr. Gopal Jha, AOR Mr. Akshat Shrivastava, AOR Ms. Misha Rohatgi, Adv. Mr. Lalit Mohan, Adv.
Mr. Ruchit Duggar, Adv. Mr. Shashibhushan P. Adgaonkar, AOR Dr. Lalit Bhasin, Adv. Ms. Nina Gupta, Adv.
Ms. Palak Chadha, Adv. Ms. Ruchika Joshi, Adv. Mr. P. V. Yogeswaran, AOR Mr. Gyan Prakash Srivastava, AOR Mr. M. Yogesh Kanna, AOR Mr. Rajat Sehgal, AOR Mr. Kushal Sarkar, Adv. Mr. Mandavya Kapoor, Adv. Mr. Anirudh Wadhwa, Adv. Mr. Atul Shankar Vinod, Adv. Mr. Kesav Gulati, Adv. Mr. Kannan Gopal Vinod, Adv. Mr. M. P. Vinod, AOR Ms. Shobha Gupta, AOR Mr. Ravindra Bana, AOR Mr. Siddhartha Jha, AOR Mr. Deepak Arora, Adv. Mr. Chandra Shekhar Mishra, Adv. Mr. Ashwani Kumar Dubey, AOR Mr. Sandeep Kr. Mishra, Adv. Ms. Bansuri Swaraj, Adv. Mr. Abhistha Kumar, Adv.
20 Mr. Kedar Nath Tripathy, AOR Ms. Garima Prashad, AOR M/S. Cyril Amarchand Mangaldas AOR Mr. Gagan Gupta, AOR Ms. Soumya Dutta, AOR Mr. Rajiv Dutta, Sr. Adv. Mr. P.R. Kovilan, Adv. Mrs. Geetha Kovilan, AOR Mr. Nikhil Swami, AOR Ms. Praveena Gautam, Adv. Mr. Shekhar Vyas, Adv. Mr. R.P. Goyal, Adv.
Ms. Nitya Rao, Adv.
Mrs. Anil Katiyar, AOR Mr. Vivek Gupta, AOR Mr. A. Karthik, AOR Mr. Jappanpreet Hora, Adv. Mr. Gurpreet Hora, Adv. Kmnp Law AOR Mr. Omprakash Ajitsingh Parihar, AOR Mr. Rajiv Ranjan Dwivedi, AOR Mr. C. K. Sasi, AOR Mr. Nikunj Dayal, AOR Mr. Sureshan P., AOR Mr. R.S. Suri, Sr. Adv. Mr. Himanshu Sinha, Adv. Mr. Bhuwan Dhoopar, Adv. Mr. Aditya Giri, Adv.
Mr. Syed Jafar Alam, AOR Mrs. B. Sunita Rao, AOR Mr. Arvind Gupta, AOR Mr. Abhay Kumar, AOR Mr. Vineet Kumar Singh, Adv. 21 Mr. Kumar Milind, Adv. Mr. M. P. Devanath, AOR Ms. Madhurima Tatia, AOR Mr. R.M. Tatia, Adv.
Mr. Kumar Dushyant Singh, AOR Mr. Vivek Jain, AOR Mr. Yadav Narender Singh, AOR Dr Harish Uppal, Adv.
Mr. Tileshwar Prasad, Adv. Mr. Vikas Mehta, AOR Mr. Kushal Sarkar, Adv. Mr. Vasanth Bharani, Adv. Mr. Ashwani Garg, Adv. Mr. Vijay Kumar, AOR Mr. Maninder Singh, Sr. Adv. Mr. Atul Sharma, Adv.
Arveena Sharma, Adv.
Mr. Abhishek Agarwal, AOR Mr. Sukant Vikram, AOR Mr. Roopansh Purohit, AOR Mr. Somanatha Padhan, AOR Mr. S. R. Setia, AOR Mr. Neeraj Shekhar, AOR Mr. Sumit Kumar, Adv.
Mr. Animesh Kumar, Adv. Mr. Heyshiv Parasher, Adv. Mr. Sumit Kumar, Adv.
Mr. Hemant Kumar, Adv. Ms. Kumari Supriya, Adv. Mr. T. N. Singh, AOR Ms. Manjula Gupta, AOR M/S. Av Global Chambers, AOR Mr. Saurabh Upadhyay, Adv. Mr. Prashant Shekhar, Adv. Ms. Hardikaa, Adv.22
Mr. Sanjay Kumar Tyagi, AOR Mr. Narender Kumar Verma, AOR Ms. Liz Mathew, AOR Mr. Sonal Jain, AOR Mr. Bijoy Kumar Jain, AOR Mr. Mohit D. Ram, AOR Mr. Venkateswara Rao Anumolu, AOR Mr. Gaurav Goel, AOR Mr. Arjun Harkauli, AOR Mr. Anirudh Sharma, AOR Mr. Ghanshyam, Adv.
Mr. Devendra Singh, AOR Mr. Praveen Agrawal, AOR Mr. Prithvi Pal, AOR Mr. Manoj Jain, Adv.
Mr. Prashant Kumar, Adv. Mr. Joseph Pookkatt, Adv. Mr. Dhawesh Pahuja, Adv. Ms. Charu Ambwani, AOR Mr. Sumit R. Sharma, AOR Shri. Gaichangpou Gangmei, AOR Mr. Vivek Narayan Sharma, AOR Mr. Umang Shankar, AOR Mr. Vineet Bhagat, AOR Mr. Jatin Zaveri, AOR Mr. Karan Bharihoke, AOR Mr. Jeetender Gupta, AOR Mr. R. C. Kaushik, AOR Mr. S.Udaya Kumar Sagar, AOR Ms. Swati Bhardwaj, Adv. 23 Mr. Roshan Santhalia, AOR Mr. Shashank Manish, AOR Ms. Smriti Shah, Adv.
Ms. Twinkle Kataria, Adv. Ms. Nidhi Sahay, Adv.
Ms. Sujata Kurdukar, AOR Mr. Ranjit Kumar Sharma, AOR Ms. Preeti Singh, AOR Mr. Preshit Vilas Surshe, AOR Mr. Amit Pawan, AOR Mr. Jinendra Jain, AOR Mr. Divyesh Pratap Singh, AOR Ms. Bharti Tyagi, AOR Mr. Gp. Capt. Karan Singh Bhati, AOR Mr. Brijendra Singh, Adv. Mr. P.K. Sinha, Adv.
Mr. Shishir Saxena, Adv. Mr. Ravindra Nath Pareek, Adv. Mr. Anoop Kr. Srivastav, AOR Mr. Rameshwar Prasad Goyal, AOR Mr. Aakarsh Kamra, AOR Mr. Somesh Chandra Jha, AOR Mr. Harshad V. Hameed, AOR Mrs. Kirti Renu Mishra, AOR Mr. Sandeep Bajaj, Adv. Mr. Soayib Qureshi, Adv. Ms. Aakanksha Nehra, Adv. Mr. Dhananjaya Sud, Adv. Ms. Nidhi Mohan Parashar, AOR Mr. Rajeev Kumar Yadav, Adv. Mr. Chandan Kumar, AOR Mr. Pankaj Prasad, Adv. Mr. Sanjeev Kumar Choudhary, Adv. 24 Mr. Aniruddha P. Mayee, AOR Mr. Sudhir Kumar, Adv. Ms. Kumud Lata Das, AOR Mr. Bavi Agrawal, Adv. Mr. Rahul Kaushik, AOR Mr. Avinash Sharma, AOR Ms. Hima Lawrence, AOR Mr. Siddharth Batra, AOR Mr. Ravinder Kumar, Adv. Ms. Sugandha Sharma, Adv. Mr. Deepak Goel, AOR Mr. K. K. Mohan, AOR Mr. Nishit Agrawal, AOR Mr. Harsh Mishra, Adv. Mrs. Gargi Khanna, AOR Mr. Abhisth Kumar, AOR Ms. Rakhi Ray, AOR Mr. Rajesh Singh, AOR Mr. Abhinav Mukerji, AOR Mr. Amit Kumar, AOR Mr. Santosh Krishnan, AOR Mr. Yakesh Anand, Adv. Mr. Nimit Mathur, Adv. Mr. Rajesh Kumar, AOR Applicant-in-person Mr. S. K. Verma, AOR Mr. Aditya Singh, AOR Mr. Shubham Singh, Adv. Mr. P. N. Puri, AOR Ms. Kamakshi S. Mehlwal, AOR Ms. Geetanjali Mehlwal, Adv. Mr. Sanveer Mehlwal, Adv. 25 Ms. Arna Das, Adv.
Mr. Parveen Kumar Aggarwal, Adv. Mr. Sanjay Jain, AOR Mr. Udayaditya Banerjee, AOR Mr. Rajesh Kumar Chaurasia, AOR Mr. S. Rajappa, AOR Mr. T. Mahipal, AOR Mr. Sandeep Chaudhary, Adv. Mr. Vinod Mehta, Adv.
Ms. Apsana Khatoon, Adv. Mr. Tarun Gupta, AOR Mr. Abhishek Sharma, Adv. Mr. Shiv K. Goyal, Adv. Mr. Ajay K. Jain, Adv.
Mr. Akshat Kumar, AOR Mr. Atanu Mukherjee, Adv. Mr. Yash Karan Jain, Adv. Mr. D.K. Rustagi, Adv. Mr. Deepak Anand, AOR Mr. Pahlad Singh Sharma, AOR Mr. Balaji Srinivasan, AOR Mr. Gopal Sankaranarayanan, Sr. Adv. Mr. Manmeet Singh, Adv. Mr. Abhinandan Banerjee, Adv. Mr. Abhilasha Khanna, Adv. Mr. Himanshu Shekhar, AOR Mr. M.L. Lahoty, Sr. Adv. Mr. Paban K. Sharma, Adv. Mr. Anchit Sripat, Adv. Mr. Himanshu Shekhar, Adv. Ms. Mridula Ray Bharadwaj, AOR Mr. Manish Shanker Srivastava, Adv. Mr. Vivek Srivastava, Adv. Ms. Kalpana, Adv.
Mr. Tushar Varma, Adv. Mohd. Tauseef, Adv.
Dr. Vinod Kumar Tewari, AOR Mr. Awanish Kumar, AOR 26 Mr. Aldanish Rein, AOR Ms. Shamshravish Rein, Adv. Ms. Maheravish Rein, Adv. Mr. Kaustubh Anshuraj, AOR Mr. Krishna Kumar Singh, AOR Mr. Ashwarya Sinha, AOR Mr. Dharmendra Kumar Sinha, AOR Mr. Partha Sil, AOR Ms. Vibha Mahajan, Adv. Ms. Upasana Nath, AOR Ms. Rashmi Nandakumar, AOR Mr. Shantanu Krishna, AOR Mr. Aneesh Mittal, AOR Ms. Tara V. Ganju, Adv. Mr. Hitaish Chauhan, Adv.
Ms. Jyoti Mendiratta, AOR M/S. Hingorani & Associates Mr. Kaushik Choudhury, AOR M/S. Dua Associates, AOR Mr. Ayush Sharma, AOR Mr. Vaibhav Kumar, AOR Ms. Vanshaja Shukla, AOR Ms. Anuja Pethia, Adv. Mr. Parag Tripathi, Sr. Adv. Mr. Kartik Yadav, Adv. Mr. Parinay T. Vasandani, Adv. For DSK Legal Mr. R. Vasanth, Adv.
Mr. Saurabh Babulkar, Adv. Mr. R. Chandrachud, Adv. Ms. V. Mohana, Sr. Adv. Mr. B. Ragunath, Adv.27
Mr. Sriram P, Adv.
Mr. R.N. Venjrani, Sr. Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. S.K. Rajora, Adv.
Ms. Sandhya Sharma, Adv. Mr. Ashutosh Srivastava, In-person Mr. P.S. Narasimha, Sr. Adv. Ms. Babita Yadav, Adv. Ms. Swarupama Chaturvedi, Adv. Mr. Ashutosh Mohan, Adv. Mr. Aman Jha, Adv.
Ms. Aparna Trivedi, Adv. Mr. Mukesh Kumar, Adv. Mr. Rituraj Biswas, Adv. Mr. Rituraj Choudhary, Adv. UPON hearing the counsel the Court made the following O R D E R Proposal of the Union government In pursuance of the order of this Court dated 18 December 2019, Mr K K Venugopal, learned Attorney General for India, has submitted a note on behalf of the Union government. The Union government had previously approached the National Company Law Tribunal in December 2017 to remove the existing management of Unitech Limited and to appoint ten nominee directors. In pursuance of the suggestions contained in the previous order, the Union government has indicated that it is prepared to revisit the proposal and to appoint nominee directors to take over the management of Unitech Limited, subject to the following stipulations: 28
“(i) That the Government will not infuse any funds for the completion of pending projects;
(ii) That this Hon’ble Court, to ensure a period of calm, will direct a moratorium for 12 months;
(iii) That this Hon’ble Court may appoint a retired Judge of the Supreme Court for supervising the resolution framework finalized by the proposed Board of Directors;
(iv) That this Hon’ble Court may allow the proposed Board of Directors to appoint key managerial persons (KMPs, on need based), professionals (legal, insolvency, financial advisors, real estate professionals, etc.) for assisting the Government appointed Board and payment of requisite professional fees including the legal fees thereof from the Company’s account;
(v) That this Hon’ble Court may direct the promoters and the present management of the company to co-operate with the proposed Board of Directors;
(vi) That this Hon’ble Court may direct the Forensic Auditor, Asset Reconstruction Companies/Banks/ Financial Institutions/ State Government(s) and all the regulators to extend co-operation to the proposed Board of Directors;
(vii) That this Hon’ble Court may issue directions to restrain the promoters from alienating, mortgaging, creating charge or lien or interest in the movable and immovable properties owned by them;
(viii) That this Hon’ble Court may place, under the control of the proposed Board of Directors, all the projects carried out by the Asset Reconstruction Companies or independent parties, and the services of the Committee headed by Justice Dhingra may be put at rest;29
(ix) That this Hon’ble Court may confer immunity for the proposed Directors in respect of the numerous litigations pending all over India in relation to the Company and its promoters, management, etc.;
(x) That this Hon’ble Court may permit the proposed Board of Directors to raise funds due from the home buyers, and to sell the unsold inventory of stock and the unclaimed inventory available for re-
selling. Further, the proposed Board be allowed to monetize the unencumbered assets of the Company for completion of housing units. In addition, this Hon’ble Court may release, to the proposed Board of Directors, funds lying with this Hon’ble Court pertaining to the Company or its management;
(xi) That this Hon’ble Court recognizes and directs that without prejudice to any order, the Government has the right to refer the Company to liquidation or IBC like resolution outside the framework of IBC, in case the assigned takeover is not viable in the absence of requisite resources.” In response to the proposal which has been submitted before the Court on behalf of the Union government, the amicus curiae has submitted a status report dated 18 January 2020 containing some suggestions. The amicus curiae submitted that:
(i) The Union government has created a stressed assets fund for real estate projects and hence the Ministry of Corporate Af-
fairs should consult the Ministry of Finance to explore the possibility of releasing funds in the interests of the home buyers of Unitech Limited;
30
(ii) The resolution framework should be submitted to this Court by the newly constituted board within a time schedule fixed by the Court;
(iii) Justice S N Dhingra may also be a part of the Committee since he has considerable experience in regard to the sale of properties of Unitech Limited and construction of fresh buildings which has resulted in the possession of 514 units being handed over to the purchaser;
(iv) The forensic auditors M/s Grant Thornton have expressed their willingness to support the new management on issues pertaining to the completion of projects, assets monetiza- tion, management of shareholders’ interface and regulatory compliance, as a supervisory management agency;
(v) The raising of funds from home buyers should be only when they fall due under the builder – buyer agreements or allot- ment letters;
(vi) The newly constituted Board should also be permitted to mon-
etize encumbered assets if feasible;
(vii) At the present stage, the funds deposited in the Registry of this Court should not be released until a resolution frame- work plan has been finalized by the Board and is placed be- fore this Court;
(viii) Any action in future for liquidation or for a resolution outside the framework of the Insolvency and Bankruptcy Code should be only undertaken with the approval of this Court; and
(ix) The newly constituted board should consider project viabil-
ity and based on it, a decision may be taken on which projects should be constructed and where refunds to home buyers should be made.
31We have also heard representations on behalf of the home buyers, asset reconstruction companies and the management of the Unitech Limited.
Mr Kapil Sibal, learned senior counsel appearing on behalf of the management of Unitech Limited, has submitted that
(i) Unitech Limited has valid explanations to the observations contained in the report of the forensic auditors;
(ii) In the event that any action is initiated in pursuance of the report of the forensic auditors by any investigation agency, the erstwhile management should be permitted to place its explanation on record; and
(iii) The erstwhile management is willing to tender its explana-
tion at some stage before this Court.
Mr Sibal also prefaced his submissions by contending that the data which has been disclosed in the report of the forensic auditors, as recorded in the previous order, would indicate that the assets of the company exceed the liabilities in value. It was also urged that it would be appropriate if a nominee (Mr Ramesh Chandra) of the erstwhile management is permitted to sit on the Board of Directors, together with an accountant, in order to facilitate cooperation being rendered to the new Board of Directors.
We are of the view that it would not be appropriate to 32 induct any nominee of the erstwhile management on the Board of Directors of Unitech Limited. The purpose of having an independent and professional Board of Directors to manage the company is precisely to obviate the serious problems which have arisen in the business of the company resulting prima facie from the misconduct of the earlier management. Inducting a representative of the erstwhile management will not facilitate the purpose of ensuring that the real estate projects are completed at an early date to fulfill the commitments to the home buyers.
We are of the view that the proposal which has been submitted on behalf of the Union government for the appointment of nominee directors on the Board of Unitech Limited must be accepted, having regard to the background which is set out in the previous order of this Court. The concern, which has weighed with the Court is the need to protect the interests of home buyers and to ensure that the monies which they have invested over long years results in their being placed in possession of the premises which are agreed to be sold to them in the foreseeable future.
The Union government has submitted that it would not be in a position to infuse funds for the completion of the pending projects. The learned Attorney General has submitted that though a Stressed Assets Fund has been set up by the Union government, the policy of the government 33 is not to make any funds available for matters where litigation is pending. We are not dilating on this aspect at this stage. The issue can be taken up at the appropriate stage.
At this stage, it would be appropriate if the Board of Directors constituted by the Union government submits to this Court a report within a period of two months suggesting the resolution framework.
We issue the following directions:
(i) The existing Board of Directors of Unitech Limited is superseded with immediate effect in order to facilitate the taking over of management by the new Board of Directors constituted in terms of the proposal submitted by the Union government;
(ii) The Union government has proposed that the Board of Directors shall consist of seven persons, whose names have been suggested in the proposal, namely,
(a) Shri Yudvir Singh Malik (retd.), IAS, Haryana cadre (Chairman & Managing Director);
(b) Shri Anoop Kumar Mittal;
(c) Ms Renu Sud Karnad;
(d) Shri Jitu Virwani;
(e) Shri Niranjan Hiranandani;
34
(f) Dr Girish Kumar Ahuja; and
(g) Shri B Sriram.
We permit the Union government to notify the constitution of the Board of Directors as proposed, subject to the addition of the name indicated in (iii) below;
(iii) In addition to the names which have been proposed by the Union government for the Board of Directors, we direct the induction of Mr Prabhakar Singh, Director General of the CPWD, who is due to attain the age of superannuation at the end of January 2020, as a member of the Board of Directors with effect from 1 February 2020;
(iv) All concerned including the erstwhile management of Unitech Limited shall cooperate with the newly constituted Board. The Board shall be at liberty to devise appropriate modalities for securing full disclosure of information from the erstwhile management;
(v) We request the newly constituted Board of Directors to prepare a resolution framework within a period of two months from today and to submit it to this Court;
(vi) In terms of the proposal which has been submitted by the Union government, this Court will pass 35 orders for appointing a former Judge of this Court for supervising the resolution framework immediately after it is submitted before this Court;
(vii) Pending further orders of this Court, there shall be a moratorium against the institution of proceedings against Unitech Limited and its subsidiaries.
The moratorium shall also extend to existing proceedings against the company as well as the enforcement of orders that may have been passed against the company;
(viii) The moratorium which has been imposed by this Court in clause (vii) above shall not impede, affect or restrain any existing investigation or prosecution or any investigation or prosecution which may hereafter be initiated against the erstwhile management or officers of Unitech Limited for acts involving a criminal wrongdoing. This order shall not be construed as any restraint on the investigative process of any agency;
(ix) The erstwhile management of Unitech Limited, when it is called upon to respond to any requisition of an investigating agency based on the Report of the forensic auditors M/s Grant Thornton would explain and clarify its position;
(x) The order of moratorium shall not foreclose the statutory entitlement of the EPFO to enforce the claims for the payment of EPF and other related statutory dues 36 in accordance with law against the erstwhile management;
(xi) The implementation of existing projects under the auspices of the Justice Dhingra Committee will continue pending further orders. Further directions to facilitate these projects being brought under the control of the newly constituted Board of Directors shall be issued by this Court after the resolution framework is submitted;
(xii) The newly constituted Board of Directors would be at liberty to take a comprehensive view of all pending and other projects and to make such proposals as would appear to them to be proper;
(xiii) We have not interdicted the implementation of any project by the asset reconstruction companies, at this stage.
(xiv) The proposal submitted by the Union government is, hence, accepted.
Besides the directions issued above in regard to the moratorium, we accept the specific requests contained in clauses (iv), (v), (vi), (vii), (ix) and (x) of the proposal of the Union government and issue directions in the terms as sought.
37Status Report of Amicus Curiae dated 18 January 2020 Fees of M/s Grant Thornton Payment of the invoice dated 19 December 2019 of the Forensic Auditors M/s Grant Thornton is approved. The Registry shall disburse from the accrued interest an amount sufficient to cover the invoice by a demand draft drawn in the name of Grant Thornton India LLP. Cancellation of Lease by NOIDA On 18 December 2019, it was brought to the notice of this Court that NOIDA has cancelled the lease which was granted to Unitech in Sector 113, Noida. This has resulted in jeopardizing the rights of 1625 home buyers.
We have heard learned counsel appearing on behalf of NOIDA, who submits that NOIDA was unaware of the number of home buyers whose interests were involved in this particular project.
We consider this explanation of NOIDA to be unacceptable. When the Court was seized of the proceedings pertaining to Unitech Limited, we would have expected that NOIDA seeks the permission of this Court to initiate coercive action against the Unitech Limited. The assets of Unitech Limited, including its leasehold interests, constitute a valuable security for ensuring that they are monetized with a view to fulfill the 38 commitments to the home buyers.
We, hence, direct NOIDA to fortwith restore the lease of the land in favour of Unitech Limited in respect of the site in Sector 113, Noida.
This would be without prejudice to such rights and contentions that NOIDA may wish to urge before this Court in the present proceedings in regard to its outstanding dues.
Delhi Development Authority The amicus curiae has placed on record a termination notice dated 27 September 2019 by the Delhi Development Authority in respect of an amusement park cum retail space located at Rohini, New Delhi.
Issue notice to the Delhi Development Authority, returnable in three weeks.
DDA is directed to file its response.
The amicus curiae shall serve a copy of the status report on DDA.
Refund of Fixed Deposit Holders In terms of the previous orders passed by this Court, the process of disbursing the claims of fixed deposit holders who are senior citizens, aged 60 years and above, is directed to proceed.
39Home buyers of the project ‘Vistas’ Home buyers of the project ‘Vistas’ in Sector 17, Gurgaon, who seek to convert their options from refund to possession are permitted to do so. In order to facilitate this, the home buyers shall register their options for seeking possession instead of refund with the amicus curiae. However, the home buyers shall be informed that those among them who seek to alter their option to seek possession will be required to deposit in this court the monies which are payable against the offer of possession. These home buyers will be required to pay the balance payable on account of their allotted units at the time when the offer of possession is made. Those among the home buyers who have already received refunds but now seek possession shall be required to deposit the refunds in the Registry of this Court, together with interest at 9% per annum payable with effect from the date of disbursement until the date of deposit in the Registry of this Court. The amicus curiae shall prepare a list of such home buyers and share it with the Registry to facilitate the process.
Ex-employees The amicus curiae states that pursuant to the web portal being opened to receive fresh claims of the employees, 257 employees have registered their claims. 40 The amount which has been claimed by the employees (as per the web portal) is stated to be Rs 27.94 crores, whereas according to the Unitech Limited, the amount is Rs 23.74 crores. This yields a difference of Rs 4.20 crores. At this stage, we authorise the amicus curiae to commence the process of making pro rata disbursements on account of outstanding (i) salary; (ii) gratuity; (iii) pension; (iv) provident fund; and (v) superannuation payments.
An amount of Rs 15 crore from the amount which is lying with the Registry is earmarked for disbursal on a pro rata basis to the ex-employees, as indicated above. The above payment will cover those of the 257 employees who have registered on the portal.
Bangalore land sale From the report of the amicus curiae, it has emerged that M/s Devas Global LLP has defaulted in making a payment of Rs 52 crores which was due and payable as on January 2019.
We have heard Mr Vikram Hegde, learned counsel appearing on behalf of M/s Devas Global LLP.
In order to obviate the forfeiture of the entire amount, we grant one opportunity to M/s Devas Global LLP to deposit the balance amount of Rs 52 crores 41 representing the share of Unitech Limited, together with interest at the rate of 12% per annum, within a period of four weeks from today. Until then, M/s Devas Global LLP is restrained from creating any third party rights on the land which has already been registered from Unitech and two acres of access land from Mr Naresh Kumar Kempanna. Chennai land sale In respect of the land in Sriperumbudur, the MOU entered into by Unitech Limited with Priadarshini Foundations Pvt Ltd for the purchase of 380.38 acres of land at the rate of Rs 81 lakhs per acre is, according to the report of the amicus curiae, approved by the orders passed by this Court on 19 November 2018, 30 November 2018 and 7 December 2018.
As on date, according to the report of the amicus curiae, Rs 60 crores has been deposited in the Registry and an amount of Rs 85 crores is overdue as of 31 October 2019. An amount of Rs 15 crores was paid by three cheques which have been dishonoured on presentation. We direct the purchaser, Priadarshini Foundations Pvt Ltd, to deposit the balance overdue as of date, inclusive of the overdue amount of Rs 85 crores as of 31 October 2019, within a period of four weeks from today in two equal tranches, the first of which shall be payable on or before the end of February 2020 and the second, on or 42 before 31 March 2020, together with interest at the rate of 12% per annum. The payments to be made shall be inclusive of the further deposits which fall due as per the schedule prescribed in the MOU.
Mr Rajiv Dutta, learned senior counsel, submits that the payments have fallen overdue because there were certain difficulties in the transfer of land from the affiliates of M/s Unitech Limited to the purchaser.
The amicus curiae has submitted before the Court that the modalities for the transfer of land would be duly completed and is being looked into by Justice Dhingra Committee.
Sale of Unitech Power Transmission Limited to Sterling and Wilson Pvt Ltd The report of the amicus curiae indicates that M/s Sterling and Wilson Pvt Ltd has been seeking repeated extensions for making payments despite their initial commitment to make the payments by 8 October 2019.
The Registry shall issue notice to M/s Sterling and Wilson Pvt Ltd. The address for service shall be provided by the amicus curiae, within the course of the week. Notice shall be returnable in three weeks. IA Nos 31375-376 of 2019 filed by JLL Properties Consultants India Private Limited 43 By its report dated 4 September 2019 [Annexure 5 of the report submitted by the amicus curiae], Justice Dhingra Committee has recommended the payment of an amount of Rs 58,42,500/- to M/s JLL Properties Consultants India Private Ltd on account of transaction advisory services for a property at Kolkata. The recommendations of the Committee are approved.
The Registry shall disburse an amount of Rs 58,42,500 by way of a demand draft drawn in favour of JLL Properties Consultants India Private Ltd.
IA Nos 31375-376 of 2019 shall stand disposed of. The office report dated 18 January 2020 indicates that the four FDRs are maturing on different dates. The Registry is directed to reinvest the monies for a period of one year in a nationalized bank which offers better rates of interest.
List the matters on 10 February 2020 at 2 pm. On the next date of hearing, the Court would proceed in the following order:
(i) SLP (C) No 9572 of 2007 (Noida matter);
(ii) Pending IAs.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER