Supreme Court - Daily Orders
Bhupinder Singh vs Unitech Ltd. on 9 May, 2019
Bench: D.Y. Chandrachud, M.R. Shah
1
ITEM NO.301 COURT NO.11 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). 10856/2016
BHUPINDER SINGH Appellant(s)
VERSUS
UNITECH LTD. Respondent(s)
WITH
I.A. NOS. 163357/2018-CLARIFICATION/DIRECTION,
185446/2018-INTERVENTION/IMPLEADMENT
185448/2018-EXEMPTION FROM FILING O.T.,
185449/2018-EXTENSION OF TIME,
16860/2019-INTERVENTION/IMPLEADMENT,
24639/2019-INTERVENTION/IMPLEADMENT,
24645/2019-INTERVENTION/IMPLEADMENT,
29729/2019-INTERVENTION/IMPLEADMENT,
70267/2019-INTERVENTION/IMPLEADMENT,
76037/2019-INTERVENTION/IMPLEADMENT,
76050/2019-CLARIFICATION/DIRECTION,
76055/2019-APPLICATION FOR PERMISSION.
WITH
SLP(C) No. 9572/2007 (XI)
(N.M.D.
FOR ON IA 1/2007
FOR [PERMISSION TO FILE ANNEXURES] ON IA 9/2011
FOR [PERMISSION TO FILE ANNEXURES] ON IA 10/2013
FOR EXEMPTION FROM FILING O.T. ON IA 12/2013
FOR [PERMISSION TO FILE ANNEXURES] ON IA 11/2013
FOR [PERMISSION TO FILE ANNEXURES] ON IA 13/2016
FOR CLARIFICATION/DIRECTION ON IA 35051/2019)
C.A. No. 11108/2016 (XVII)
I.A. NO. 2/2016-APPLICATION FOR PERMISSION TO FILE ADDITIONAL
DOCUMENTS.
I.A. NO. 8196/2019- APPROPRIATE ORDERS/DIRECTIONS.
I.A. NO. 168352/2018- APPROPRIATE ORDERS
I.A. NO. 86487/2018- CLARIFICATION/DIRECTION
I.A. NO. 148794/2018-CLARIFICATION/DIRECTION
I.A. NO. 106354/2018-CLARIFICATION/DIRECTION
I.A. NO. 86494/2018-CLARIFICATION/DIRECTION
Signature Not Verified
I.A. NO. 86492/2018- INTERVENTION APPLICATION
Digitally signed by
ASHWANI KUMAR
Date: 2019.05.09
I.A. NO. 148790/2018-INTERVENTION APPLICATION
20:32:01 IST
Reason:
I.A. NO. 106352/2018- INTERVENTION APPLICATION
I.A. NO. 6125/2019-INTERVENTION APPLICATION
C.A. No. 10851/2016 (XVII)
2
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 - PER
C.A. No. 2511-2526/2017 (XVII)
S.L.P.(C)...CC No. 5129-5130/2017 (XIV)
C.A. No. 5174-5181/2017 (XVII)
I.A. ;NO. 53934/2017- CLARIFICATION/DIRECTION
C.A. No. 5674/2017 (XVII)
C.A. No. 9391-9404/2017 (XVII)
I.A. NO. 60512/2017-APPROPRIATE ORDERS/DIRECTIONS
I.A. NO. 98431/2017- INTERNVENTION/IMPLEADMENT
C.A. No. 15493/2017 (XVII)
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. 22112/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 139538/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 20867/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 46262/2018 - APPROPRIATE ORDERS/DIRECTIONS
3
IA No. 1609/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 178594/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 123121/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 32223/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 87314/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 29029/2018 - CLARIFICATION/DIRECTION
IA No. 45689/2018 - CLARIFICATION/DIRECTION
IA No. 72035/2018 - CLARIFICATION/DIRECTION
IA No. 148645/2018 - CLARIFICATION/DIRECTION
IA No. 165205/2018 - CLARIFICATION/DIRECTION
IA No. 31376/2019 - CLARIFICATION/DIRECTION
IA No. 368/2018 - 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. 121642/2017 - CLARIFICATION/DIRECTION
IA No. 137522/2017 - CLARIFICATION/DIRECTION
IA No. 137547/2017 - 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. 134686/2018 - CLARIFICATION/DIRECTION
IA No. 21223/2019 - CLARIFICATION/DIRECTION
IA No. 13047/2018 - 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. 141369/2018 - CLARIFICATION/DIRECTION
IA No. 123132/2017 - CLARIFICATION/DIRECTION
IA No. 135534/2017 - CLARIFICATION/DIRECTION
IA No. 137540/2017 - CLARIFICATION/DIRECTION
IA No. 38156/2018 - 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. 132992/2018 - CLARIFICATION/DIRECTION
4
IA No. 135964/2018 - CLARIFICATION/DIRECTION
IA No. 140200/2018 - CLARIFICATION/DIRECTION
IA No. 155735/2018 - CLARIFICATION/DIRECTION
IA No. 110495/2017 - CLARIFICATION/DIRECTION
IA No. 71464/2018 - CLARIFICATION/DIRECTION
IA No. 98452/2018 - CLARIFICATION/DIRECTION
IA No. 115452/2018 - CLARIFICATION/DIRECTION
IA No. 137532/2017 - CLARIFICATION/DIRECTION
IA No. 62412/2018 - CLARIFICATION/DIRECTION
IA No. 72200/2018 - CLARIFICATION/DIRECTION
IA No. 85479/2018 - CLARIFICATION/DIRECTION
IA No. 134982/2018 - CLARIFICATION/DIRECTION
IA No. 140188/2018 - CLARIFICATION/DIRECTION
IA No. 148956/2018 - CLARIFICATION/DIRECTION
IA No. 166101/2018 - CLARIFICATION/DIRECTION
IA No. 34210/2019 - 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. 134971/2018 - CLARIFICATION/DIRECTION
IA No. 115336/2017 - CLARIFICATION/DIRECTION
IA No. 137527/2017 - CLARIFICATION/DIRECTION
IA No. 15024/2018 - 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
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. 129810/2018 - INTERVENTION APPLICATION
IA No. 92123/2017 - INTERVENTION APPLICATION
IA No. 98390/2017 - INTERVENTION APPLICATION
IA No. 139493/2018 - INTERVENTION APPLICATION
IA No. 103791/2017 - INTERVENTION APPLICATION
IA No. 105601/2017 - INTERVENTION APPLICATION
IA No. 106067/2017 - INTERVENTION APPLICATION
IA No. 176649/2018 - INTERVENTION APPLICATION
IA No. 106473/2017 - INTERVENTION APPLICATION
IA No. 7250/2019 - INTERVENTION APPLICATION
IA No. 110469/2017 - INTERVENTION APPLICATION
IA No. 112302/2017 - INTERVENTION APPLICATION
5
IA No. 128737/2017 - INTERVENTION APPLICATION
IA No. 137526/2017 - INTERVENTION APPLICATION
IA No. 138307/2017 - INTERVENTION APPLICATION
IA No. 139563/2017 - INTERVENTION APPLICATION
IA No. 7259/2018 - INTERVENTION APPLICATION
IA No. 13745/2018 - INTERVENTION APPLICATION
IA No. 21057/2018 - INTERVENTION APPLICATION
IA No. 28595/2018 - INTERVENTION APPLICATION
IA No. 49644/2018 - 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. 129802/2018 - INTERVENTION APPLICATION
IA No. 91988/2017 - INTERVENTION APPLICATION
IA No. 98385/2017 - INTERVENTION APPLICATION
IA No. 138858/2018 - INTERVENTION APPLICATION
IA No. 103667/2017 - INTERVENTION APPLICATION
IA No. 148641/2018 - INTERVENTION APPLICATION
IA No. 105588/2017 - INTERVENTION APPLICATION
IA No. 164712/2018 - INTERVENTION APPLICATION
IA No. 106004/2017 - INTERVENTION APPLICATION
IA No. 106467/2017 - INTERVENTION APPLICATION
IA No. 108587/2017 - INTERVENTION APPLICATION
IA No. 31375/2019 - INTERVENTION APPLICATION
IA No. 110460/2017 - INTERVENTION APPLICATION
IA No. 112299/2017 - INTERVENTION APPLICATION
IA No. 128733/2017 - INTERVENTION APPLICATION
IA No. 141461/2017 - INTERVENTION APPLICATION
IA No. 13348/2018 - INTERVENTION APPLICATION
IA No. 43090/2018 - 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
6
IA No. 138471/2018 - INTERVENTION APPLICATION
IA No. 101728/2017 - INTERVENTION APPLICATION
IA No. 105675/2017 - INTERVENTION APPLICATION
IA No. 106462/2017 - INTERVENTION APPLICATION
IA No. 107464/2017 - INTERVENTION APPLICATION
IA No. 110327/2017 - INTERVENTION APPLICATION
IA No. 112057/2017 - INTERVENTION APPLICATION
IA No. 121640/2017 - 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. 141261/2017 - INTERVENTION APPLICATION
IA No. 18103/2018 - INTERVENTION APPLICATION
IA No. 48917/2018 - INTERVENTION APPLICATION
IA No. 63037/2018 - INTERVENTION APPLICATION
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. 134685/2018 - INTERVENTION APPLICATION
IA No. 95374/2017 - INTERVENTION APPLICATION
IA No. 101725/2017 - INTERVENTION APPLICATION
IA No. 105291/2017 - INTERVENTION APPLICATION
IA No. 105668/2017 - INTERVENTION APPLICATION
IA No. 106316/2017 - INTERVENTION APPLICATION
IA No. 107245/2017 - INTERVENTION APPLICATION
IA No. 21221/2019 - INTERVENTION APPLICATION
IA No. 110321/2017 - INTERVENTION APPLICATION
IA No. 110529/2017 - INTERVENTION APPLICATION
IA No. 118820/2017 - INTERVENTION APPLICATION
IA No. 138388/2017 - INTERVENTION APPLICATION
IA No. 141166/2017 - INTERVENTION APPLICATION
IA No. 4267/2018 - INTERVENTION APPLICATION
IA No. 18095/2018 - INTERVENTION APPLICATION
IA No. 23533/2018 - 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
7
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. 175596/2018 - INTERVENTION APPLICATION
IA No. 106313/2017 - INTERVENTION APPLICATION
IA No. 107239/2017 - INTERVENTION APPLICATION
IA No. 20420/2019 - INTERVENTION APPLICATION
IA No. 109954/2017 - INTERVENTION APPLICATION
IA No. 118816/2017 - INTERVENTION APPLICATION
IA No. 137538/2017 - INTERVENTION APPLICATION
IA No. 138372/2017 - INTERVENTION APPLICATION
IA No. 140009/2017 - INTERVENTION APPLICATION
IA No. 18092/2018 - INTERVENTION APPLICATION
IA No. 23380/2018 - 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. 140198/2018 - INTERVENTION APPLICATION
IA No. 105185/2017 - INTERVENTION APPLICATION
IA No. 151077/2018 - INTERVENTION APPLICATION
IA No. 105646/2017 - INTERVENTION APPLICATION
IA No. 106080/2017 - INTERVENTION APPLICATION
IA No. 107233/2017 - INTERVENTION APPLICATION
IA No. 15047/2019 - INTERVENTION APPLICATION
IA No. 109671/2017 - INTERVENTION APPLICATION
IA No. 110486/2017 - INTERVENTION APPLICATION
IA No. 118696/2017 - INTERVENTION APPLICATION
IA No. 814/2018 - INTERVENTION APPLICATION
IA No. 18089/2018 - INTERVENTION APPLICATION
IA No. 46040/2018 - INTERVENTION APPLICATION
IA No. 71446/2018 - INTERVENTION APPLICATION
IA No. 72065/2018 - INTERVENTION APPLICATION
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
8
IA No. 91658/2017 - INTERVENTION APPLICATION
IA No. 122478/2018 - INTERVENTION APPLICATION
IA No. 91915/2017 - INTERVENTION APPLICATION
IA No. 94872/2017 - INTERVENTION APPLICATION
IA No. 104384/2017 - INTERVENTION APPLICATION
IA No. 105632/2017 - INTERVENTION APPLICATION
IA No. 106077/2017 - INTERVENTION APPLICATION
IA No. 178591/2018 - INTERVENTION APPLICATION
IA No. 14355/2019 - INTERVENTION APPLICATION
IA No. 109169/2017 - INTERVENTION APPLICATION
IA No. 110480/2017 - INTERVENTION APPLICATION
IA No. 115553/2017 - INTERVENTION APPLICATION
IA No. 129768/2017 - INTERVENTION APPLICATION
IA No. 137531/2017 - INTERVENTION APPLICATION
IA No. 138367/2017 - INTERVENTION APPLICATION
IA No. 139860/2017 - INTERVENTION APPLICATION
IA No. 657/2018 - INTERVENTION APPLICATION
IA No. 11441/2018 - INTERVENTION APPLICATION
IA No. 15342/2018 - INTERVENTION APPLICATION
IA No. 22801/2018 - 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. 93209/2017 - INTERVENTION APPLICATION
IA No. 98587/2017 - INTERVENTION APPLICATION
IA No. 140184/2018 - INTERVENTION APPLICATION
IA No. 103799/2017 - INTERVENTION APPLICATION
IA No. 148951/2018 - INTERVENTION APPLICATION
IA No. 105616/2017 - INTERVENTION APPLICATION
IA No. 165206/2018 - INTERVENTION APPLICATION
IA No. 106074/2017 - INTERVENTION APPLICATION
IA No. 176657/2018 - INTERVENTION APPLICATION
IA No. 10069/2019 - INTERVENTION APPLICATION
IA No. 34167/2019 - INTERVENTION APPLICATION
IA No. 110474/2017 - INTERVENTION APPLICATION
IA No. 129762/2017 - INTERVENTION APPLICATION
IA No. 138358/2017 - INTERVENTION APPLICATION
IA No. 139640/2017 - INTERVENTION APPLICATION
IA No. 373/2018 - INTERVENTION APPLICATION
IA No. 9367/2018 - INTERVENTION APPLICATION
IA No. 23739/2018 - INTERVENTION/IMPLEADMENT
IA No. 51222/2018 - INTERVENTION/IMPLEADMENT
IA No. 72189/2018 - INTERVENTION/IMPLEADMENT
IA No. 87309/2017 - INTERVENTION/IMPLEADMENT
9
IA No. 114970/2018 - INTERVENTION/IMPLEADMENT
IA No. 118038/2018 - INTERVENTION/IMPLEADMENT
IA No. 134965/2018 - INTERVENTION/IMPLEADMENT
IA No. 122293/2017 - INTERVENTION/IMPLEADMENT
IA No. 23736/2018 - INTERVENTION/IMPLEADMENT
IA No. 90877/2018 - INTERVENTION/IMPLEADMENT
IA No. 114962/2018 - INTERVENTION/IMPLEADMENT
IA No. 134806/2018 - INTERVENTION/IMPLEADMENT
IA No. 6790/2019 - 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. 163110/2018 - INTERVENTION/IMPLEADMENT
IA No. 59884/2018 - INTERVENTION/IMPLEADMENT
IA No. 90659/2017 - INTERVENTION/IMPLEADMENT
IA No. 91692/2017 - INTERVENTION/IMPLEADMENT
IA No. 137559/2018 - INTERVENTION/IMPLEADMENT
IA No. 155739/2018 - INTERVENTION/IMPLEADMENT
IA No. 23875/2018 - INTERVENTION/IMPLEADMENT
IA No. 123125/2017 - INTERVENTION/IMPLEADMENT
IA No. 135533/2017 - INTERVENTION/IMPLEADMENT
IA No. 3435/2018 - INTERVENTION/IMPLEADMENT
IA No. 32565/2018 - INTERVENTION/IMPLEADMENT
IA No. 46255/2018 - 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. 132972/2018 - INTERVENTION/IMPLEADMENT
IA No. 134987/2018 - INTERVENTION/IMPLEADMENT
IA No. 174831/2018 - INTERVENTION/IMPLEADMENT
IA No. 133342/2017 - INTERVENTION/IMPLEADMENT
IA No. 139971/2017 - INTERVENTION/IMPLEADMENT
IA No. 12896/2018 - 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
IA No. 91143/2018 - INTERVENTION/IMPLEADMENT
IA No. 114985/2018 - INTERVENTION/IMPLEADMENT
IA No. 131981/2018 - INTERVENTION/IMPLEADMENT
IA No. 98660/2017 - INTERVENTION/IMPLEADMENT
IA No. 123118/2017 - INTERVENTION/IMPLEADMENT
IA No. 23751/2018 - INTERVENTION/IMPLEADMENT
IA No. 51226/2018 - INTERVENTION/IMPLEADMENT
IA No. 66087/2018 - INTERVENTION/IMPLEADMENT
IA No. 71438/2018 - INTERVENTION/IMPLEADMENT
IA No. 114978/2018 - INTERVENTION/IMPLEADMENT
IA No. 129870/2018 - INTERVENTION/IMPLEADMENT
IA No. 107191/2017 - INTERVENTION/IMPLEADMENT
10
IA No. 122885/2017 - INTERVENTION/IMPLEADMENT
IA No. 176545/2018 - MODIFICATION
IA No. 176528/2018 - 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. 108822/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 176388/2018 - 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. 86731/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 71828/2018 - 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
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. No. 17008-17011/2017 (XVII)
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
94577/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
94736/2017
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 96100/2017
FOR CLARIFICATION/DIRECTION ON IA 15770/2018
FOR impleading party ON IA 55457/2018
FOR INTERVENTION/IMPLEADMENT ON IA 55457/2018
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 66025/2018
FOR APPLICATION FOR TRANSPOSITION ON IA 85469/2018
FOR impleading party ON IA 93352/2018
FOR INTERVENTION/IMPLEADMENT ON IA 93352/2018
FOR impleading party ON IA 94782/2018
11
FOR INTERVENTION/IMPLEADMENT ON IA 94782/2018
FOR impleading party ON IA 94844/2018
FOR INTERVENTION/IMPLEADMENT ON IA 94844/2018
FOR impleading party ON IA 116810/2018
FOR INTERVENTION/IMPLEADMENT ON IA 116810/2018
FOR CLARIFICATION/DIRECTION ON IA 138460/2018)
C.A. No. 16858/2017 (XVII)
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)
(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)
SLP(C) No. 30997/2017 (XVII)
C.A. No. 3727/2018 (XVII)
I.A. NO. 41952/2018- APPPROPRIATE ORDERS/DIRECTIONS
C.A. No. 6837-6838/2018 (XVII)
I.A. NO. 82490/2018- EX-PARTE INTERIM DIRECTION
SLP(C) No. 12667/2018 (XVII)
I.A. NO. 127173/2018- CLARIFICATION/DIRECTION
I.A. NO. 127169/2018- INTERVENTION/IMPLEADMENT.
Diary No(s). 20540/2018 (XVII)
I.A. NO. 104957/2018- CONDONATION OF DELAY IN FILING APPEAL
I.A. NO. 104958/2018- CONDONATION OF DELAY IN REFILING.
C.A. No. 8524/2018 (XVII)
I.A. NO. 111987/2018- CLARIFICATION/DIRECTION
C.A. No. 10609/2018 (XVII)
SLP(C) No. 30270/2018 (XVII)
Diary No(s). 40477/2018 (XVII)
I.A. NO. 168356/2018- APPPROPRIATE ORDERS/DIRECTIONS
I.A. NO. 168354/2018-CONDONATION OF DELAY IN FILING
I.A. NO. 16855/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT.
W.P.(C) No. 51/2019 (X)
I.A. NO. 8597/2019- CLARIFICATION/DIRECTION.
12
Diary No(s). 1380/2019 (XVII)
I.A. NO. 14639/2019- CONDONATION OF DELAY IN FILING
I.A. NO. 14640/2019- EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT.
Diary No(s). 4454/2019 (XVII)
I.A. NO. 30656/2019- CONDONATION OF DELAY IN FILING
I.A. NO. 30657/2019- EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT.
C.A. No. 3236/2019 (XVII)
C.A. No. 3269/2019 (XVII)
I.A. NO. 51514/2019-APPROPRIATE ORDERS/DIRECTIONS.
C.A. No. 3935/2019 (XVII)
(FOR ADMISSION and IA No.63737/2019-CLARIFICATION/DIRECTION)
Diary No(s). 13860/2019 (XVII)
I.A. NO. 68265/2019-APPROPRIATE ORDERS/DIRECTIONS.
I.A. NO. 68264/2019-CONDONDATION OF DELAY IN FILING APPEAL.
Diary No(s). 13969/2019 (XVII)
(FOR ADMISSION and I.R. and IA No.71090/2019-CONDONATION OF DELAY
IN FILING)
Date : 09-05-2019 These matters were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Amicus Curiae(s) Mr.Varun K.Chopra, Adv.
Mr.Pawanshree Aggarwal, Adv.(AC)
Mr.Abhipsa Anamik, Adv.
Counsel for the Parties:
Ms. Priyanjali Singh, AOR
Petitioner-in-person
Mr. Devendra Singh, AOR
Mr. Shubhranshu Padhi, AOR
Ms.Gursimran Dhillon, Adv.
Mr.P.Kavin Prabhu, Adv.
Mr. Rahul Narayan, AOR
13
Mr.Joshua Samuel, Adv.
Mr.Rajat Agnihotri, Adv.
Mr.Tayenjam Momo Singh, AOR
Mr.Sahil Tagotra, Adv.
Mr.Aishwarya Bhati, Sr.Adv.
Mr.Puspraj Singh, Adv.
Mr. Deepak Goel, AOR
Mr. Pawanshree Agrawal, AOR
Mr. U.R. Lalit, Sr. Adv.
Mr. Pinaki Mishra, Sr. Adv.
Mr. Saket Sikri, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Anuroop Chakravarti, Adv.
Mr. Rajiv Kumar Virmani, Adv.
Mr. E. C. Agrawala, AOR
Mr. U.R. Lalit, Sr. Adv.
Mr. Pinaki Mishra, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Saket Sikri, Adv.
Ms. Neha Nagpal, Adv.
Mr. Anuroop Chakravarti, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Divya Roy, AOR
Mrs.Rachana Joshi Issar, AOR
Ms.K.Vaijayanthi, 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.A.Siva, Adv.
Mr. Dipesh Sinha, Adv.
Ms.Bharya Vijay Tangri, Adv.
Ms. Aakanksha , Adv.
Mr. Sandeep Bajaj, Adv.
Mr. N.Parashar, Adv.
Mr. Awanish Kumar, AOR
Mr. Vikas Mehta, AOR
14
Mr. Ajay Kumar Talesara, AOR
Mr. A.P. Sinha, Adv.
Mr. Saurav Kumar, Adv.
Mr. R.R. Rajesh, Adv.
Ms. Aswathi M.k., AOR
Ms. Nidhi Mohan Parashar, AOR
Mr. Pahlad Singh Sharma, AOR
Mr. Kamlendra Mishra, AOR
Mr. Tarun Satija, Adv.
Mr. Prem Grover, Adv.
Ms. Ashita Arora, Adv.
Mr. Manoj V. George, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Ms. Uttara Babbar, AOR
Mr. Gaurav, AOR
Dr. Harish Uppal, Adv.
Mr. Tileshwar Prasad, Adv.
Mr. Vikas Mehta, AOIR
Mr. Kushal Sankar, Adv.
Ms. Prerna Mehta, AOR
Ms.Vanshaja Shukla, AOR
Ms.Sapna Chauhan, Adv.
Mr.Anand Grover, Sr.Adv.
Mr.Somyak Gangwal, Adv.
Mr.Manmeet Singh, Adv.
Mr.Anukrit Gupta, Adv.
Mr.Abhinandan Banerjee, Adv.
Mr. E. C. Agrawala, AOR
Respondent-in-person
Mr. Ravindra Kumar, AOR
Mr. P. S. Sudheer, AOR
Mr. Kaushik Choudhury, AOR
Mr. P. K. Jain, AOR
Mr. Shamshravish Rein, Adv.
Ms. Maheravish Rein, Adv.
Mr. Aldanish Rein, AOR
15
Ms. Divya Jyoti Singh, Adv.
Mr. Aniruddha P. Mayee, AOR
Mr. Preshit Vilas Surshe, AOR
Mr. Sumit R. Sharma, AOR
Mr. Chandra Shekhar, Adv.
Mr. Saurabh Upadhyay, Adv.
Hardikaa, Adv.
Mr. Sanjay Kumar Tyagi, AOR
Mr. Rohit Sharma, Adv.
Mr. Atul Agarwal, Adv.
Mr. Anshul Chowdhary, Adv.
Mr. Ronak Nayak, Adv.
Mr. Kumar Dushyant Singh, AOR
Mr.Shish Pal Laler, Adv.
Mr.Sonit Sinhmar, Adv.
Mr. Devesh Kumar Tripathi, AOR
Mr. Arvind Gupta, AOR
Mr. Rajesh Goyal, AOR
Mr. Arjun Harkauli, AOR
Ms.Arunima Bishnoi, Adv.
Mr. Rakesh Mishra, AOR
Mr. P. N. Puri, AOR
Mr. Deepak Goel, AOR
Ms. Divya Roy, AOR
Mr. Anoop Kr. Srivastav, AOR
Mr.Anurag Singh, Adv.
Mr. Jeetender Gupta, AOR
Mr. Abhay Kumar, AOR
Mr. Venkateswara Rao Anumolu, AOR
Mr. Anurag Jain, Adv.
Mr. Sukant Vikram, AOR
Mr. Nikunj Dayal, AOR
16
Mr. Kedar Nath Tripathy, AOR
Mr. Vipin Kumar Jai, AOR
Mr. Birendra Kumar Mishra, AOR
Ms.Prachi Johri, Adv.
Ms.Pallavi Srivastava, Adv.
Mr. Deepak Anand, AOR
Mr. Santosh Krishnan, AOR
Ms. Kumud Lata Das, AOR
Mr.Ravi Agrawal, Adv.
Mr.Sougat Sinha, Adv.
Mr. Amit Pawan, AOR
Mr. Krishna Kumar Singh, AOR
Mr.Kailash Pandey, Adv.
Mr.Ranjeet Singh, Adv.
Mr.S.M.Cugh, Adv.
Shri. Gaichangpou Gangmei, AOR
Mr. Pahlad Singh Sharma, AOR
Mr. Anil Kumar Tandale, AOR
Mr. Himanshu Shekhar, AOR
Mr. B. V. Balaram Das, AOR
Mr. Kaustubh Anshuraj, AOR
Mr. Awanish Kumar, AOR
Mr. Balaji Srinivasan, AOR
Mr. Ashwarya Sinha, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. Partha Sil, AOR
Ms. Upasana Nath, AOR
Ms. Rashmi Nandakumar, AOR
Mr. Shantanu Krishna, AOR
Mr. Aneesh Mittal, AOR
Ms. Shreya Sharma, Adv.
17
Ms. Shreya Jad, Adv.
Mr. M.R. Shamshad, Adv.
Mr. B. Ragunath, Adv.
Mr. Sriram P., Adv.
Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Amol Chitravanshi, Adv.
Ms. Rinchen Wangmo, Adv.
Mr. Vedant Bharadwaj, Adv.
Mr. Vaibhav Kumar, AOR
Mr. Ayush Sharma, AOR
M/S. Dua Associates, AOR
Ms. Priya Hingorani, Sr. Adv.
Mr. Aman Hingorani, Adv.
Mr. Nitesh Dahiya, Adv.
M/S. Hingorani & Associates, AOR
Ms. Jyoti Mendiratta, AOR
Ms. Garima Prashad, AOR
Mr. Gopal Jha, AOR
Mr. N.K. Sharma, Adv.
Mr. Rajeev Singh, AOR
Mr. D. Abhinav Rao, AOR
Mr. Rajesh Kumar, AOR
Mr. Rahul Kaushik, AOR
Mr. Jinendra Jain, AOR
Mr. Umang Shankar, AOR
Ms. Liz Mathew, AOR
Mr. Yadav Narender Singh, AOR
Kmnp Law Aor, AOR
Ms. Shobha Gupta, AOR
18
Mr. Amit Sharma, AOR
Ms. Aswathi M.k., AOR
Mr. S. Rajappa, AOR
Ms. Rakhi Ray, AOR
Mrs. Kirti Renu Mishra, AOR
Ms. Sujata Kurdukar, AOR
Mr. Praveen Agrawal, AOR
Mr. T. N. Singh, AOR
Mr. Nikhil Swami, AOR
Mr. Gyan Prakash Srivastava, AOR
Mr. Abhinav Shrivastava, AOR
Mr. Shantanu Sagar, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. K. K. Mohan, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. R. C. Kaushik, AOR
Mr. Gaurav Goel, AOR
Mr. Roopansh Purohit, AOR
Mr. Sureshan P., AOR
M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Akshat Shrivastava, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Kaushik Poddar, AOR
Applicant-in-person, AOR
Mr. Avinash Sharma, AOR
Mr. Madhav D., Adv.
Mr. Divyesh Pratap Singh, AOR
19
Mr. Vineet Bhagat, AOR
Mr. Sonal Jain, AOR
Mr. Vikas Mehta, AOR
Mr. Omprakash Ajitsingh Parihar, AOR
Mr. Ravindra Bana, AOR
Mr.U.A.Rana, Adv.
Mr.Himanshu Mehta, Adv.
For M/S. Gagrat And Co, AOR
Mr. Jay Kishor Singh, AOR
Mr. T. Mahipal, AOR
Ms.Shilpa Chohan, Adv.
Mr. Jitender Chaudhary, Adv.
Mr. Rajesh Singh, AOR
Ms. Nidhi Mohan Parashar, AOR
Mr. R.N. Venjrani, Sr. Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Ranjit Kumar Sharma, AOR
Mr. Prithvi Pal, AOR
Ms. Manjula Gupta, AOR
Mr. M. P. Devanath, AOR
Mr. Ruchit Dugal, Adv.
Mr. Abhishek Chaudhary, Adv.
Mr. Amit Singh, Adv.
Ms. Sujata Upadhayay, Adv.
Mr. Vikash Chaudhary, Adv.
Mr. Sarwan Dubey, Adv.
Mr. Devendra Singh, Adv.
Mr. Ghanshyam, Adv.
Mr.Atmaram N.S.Nadkarni, ASG
Mr.Rupesh Kumar, Adv.
Ms.Praveena Gautam, Adv.
Mr. Anish Kumar Gupta, Adv.
Ms. Suhasini Sen, Adv.
Mr. T.A. Khan, Adv.
20
Mr. B.V. Balram Das, Adv.
Mr. Chandra Shekhar Suman, Adv.
Mrs. Anil Katiyar, AOR
Mr. M. Yogesh Kanna, AOR
Ms. Jaikriti S. Jadeja, AOR
Ms. Filza Moonis, AOR
Mr. Sanjay Jain, AOR
Mr. Praveen Kumar Aggarwal, Adv.
Mr.Dhruv Agrawal, Sr.Adv.
Mr. Nishit Agrawal, AOR
Mr. Aakarsh Kamra, AOR
Mr. Akarsh Garg, Adv.
Ms. Sishmita Kumari, Adv.
Mr. Kaushi Choudhuri, Adv.
Mr. S. Udaya Kumar Sagar, AOR
Mr. Mrityunjai Singh, Adv.
Mr. Somanatha Padhan, AOR
Mr. Syed Jafar Alam, AOR
Mr. Gagan Gupta, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Ms. Charu Mathur, AOR
Mr. S. K. Verma, AOR
Ms. Hima Lawrence, AOR
Ms. Bharti Tyagi, AOR
Mr. Jatin Zaveri, AOR
Mr. Bijoy Kumar Jain, AOR
Mr.Ashwani Garg, Adv.
Mr. Vijay Kumar, AOR
Mr. Sachin Jain, Adv.
Ms. Isha Aggarwal, Adv.
Mr. Ashutosh Mohan, Adv.
Mr. Rajiv Ranjan Dwivedi, AOR
Mr. Siddhartha Jha, AOR
21
Mr. Mayank Goel, AOR
Mr. M. R. Shamshad, AOR
Mr. Tarun Gupta, AOR
Mr. Abhinav Mukerji, AOR
Mr. Chandan Kumar, AOR
Ms. Preeti Singh, AOR
Mr.Harin P.Rawal, Sr.Adv.
Mr.Prashant Kumar, Adv.
Mr.Joseph Pookkatt, Adv.
Mr.Dhawesh Pahuja, Adv.
Ms. Charu Ambwani, AOR
M/S. Av Global Chambers, AOR
Ms. Madhurima Tatia, AOR
Mr. Vivek Gupta, AOR
Mr. Rajat Sehgal, AOR
Ms. Rashi Bansal, AOR
Mr. Chandra Bhushan Prasad, AOR
Mr. Udayaditya Banerjee, AOR
Mrs. Gargi Khanna, AOR
Mr. Somesh Chandra Jha, AOR
Mr. Roshan Santhalia, AOR
Mr. Aditya P. Arora, Adv.
Mr. Anirudh M., Adv.
Mr. Anirudh Sharma, AOR
Mr. S. R. Setia, AOR
Mrs. B. Sunita Rao, AOR
Mr.Soumitra G.Chaudhuri, Adv.
Mr. Soumya Dutta, AOR
Ms.Mansi, Adv.
Ms. Pritha Srikumar, AOR
22
Mr.Keshav Mohan, Adv.
Mr.Rishi K.Awasthi, Adv.
Mr.Prashant Kumar, Adv.
Ms.Ritu Manchanda, Adv.
Mr. Santosh Kumar - I, AOR
Mr. Siddharth, AOR
Mr. Aditya Singh, AOR
Mr. Siddharth Batra, AOR
Mr.Ravinder Kumar, Adv.
Ms.Garima Sehgal, Adv.
Mr. Amit Kumar, AOR
Dr. Vinod Kumar Tewari, AOR
Mr. Vivek Narayan Sharma, AOR
Mr. Vivek Kumar, In-person.
Mr. Pawanshree Agrawal, AOR
Mr. Chandrashekhar A. C., AOR
Mr. Awanish Kumar, Adv.
Mr. Vibhu Mahajan, Adv.
Ms. Upasana Nath, Adv.
Ms.Tara V.Ganju, Adv.
Mr.Brijendra Singh, Adv.
Mr.R.N.Parek, Adv.
Mr.Anoop Kr.Srivastav, Adv.
Mr.Anant Bhushan, Adv.
Lt.Col.Ajay Singh, Intervenor-in-person
Mr.R.Vasanth, Adv.
Mr.Sukrit Seth, Adv.
Mr.R.Chandrachud, Adv.
Mr.Akash Garg, Adv.
Ms.Sishmita Kumari, Adv.
Mr.Kaushik Choudhuri, Adv.
23
UPON hearing the counsel the Court made the following
O R D E R
During the course of hearing, Mr. Paranjape and Mr. Nitin Talwar have appeared on behalf of the forensic auditors, M/s. Grant Thornton. They have furnished to the Court a status update of the forensic audit of Unitech Limited which is being carried out by them. The status report contains the preliminary observations of the Auditors particularly on the following aspects:
(i) The extent of cooperation extended to them by the management and officials of Unitech Limited;
(ii) Review of electronic information furnished by the present and former officials including the Chief Financial Officer;
(iii) Availability of bank account statements; and
(iv) Availability of financial and operational records.
Besides this, the status report has indicated preliminary observations on the analysis of the money trail.
The status report makes it evident that the forensic auditors have not been provided with complete recourse to the electronic records including those which were in the possession and custody of the Chief Financial Officer(s). In the absence of a complete availability of the electronic 24 records to the forensic auditors, their task has been severely undermined and obstructed. As a consequence, effective implementation of the order which had been passed by this Court for undertaking a forensic audit has been thwarted. We appreciate the difficulties which are being faced by the forensic auditors and the earnest efforts which have been made by them to provide as complete a picture as possible on the basis of the available records. Mr. Nitin Talwar, representing M/s. Grant Thornton has apprised the Court that since January 2019, he, together with his team of personnel, has been stationed only for completing the assignment which has been entrusted by the Court.
In the course of the earlier proceedings, this Court had made available certain facilities to Shri Sanjay Chandra and Ajay Chandra, Directors of M/s. Unitech Limited, who are presently lodged in Tihar Jail. The facilities which have been granted to the aforesaid two Directors shall stand revoked forthwith. They shall not be entitled to any additional facilities apart from those which are available in the normal course in terms of the Jail Manual. This direction shall take effect immediately. A copy of the present order shall be forwarded by the Registrar(Judicial) to the Jail Superintendent of Tihar Central Jail.
In the present state of affairs, the Court may be left 25 with no alternative but to now entrust the investigation of the case to the Central Bureau of Investigation.
In addition, it has become necessary to request the learned Attorney General for India to render his assistance to the Court with a view to explore whether the entire process of completing the unfinished construction projects as well as the management of the company can be suitably taken over and entrusted to an agency to be nominated by the union Government so as to fulfill the obligations due to the home buyers. The home buyers who have invested their life saving have been left in the lurch. We would request the learned Attorney General for India to assist the Court on this aspect of the matter.
We also direct, in the meantime, that sixty seven banks to whom a request has been made by the forensic auditors for providing bank statements shall do so within a period of two weeks from the date of receipt of this order.
We grant one final indulgence, in the meantime, to the Directors and the present Chief Financial Officer of Unitech Ltd. to comply with all the requisitions which may be submitted by the forensic auditors. The forensic auditors are requested to communicate their requisitions not later than by 06.00 p.m. tomorrow. These requisitions shall be complied with within a period of two weeks from today.
26
We would appreciate if the learned Attorney General for India can convene a meeting at an appropriate senior level of the union Government to apprise the Court of the course of action which the Government would seek to pursue, to tide over the difficult situation in which the home buyers have been placed and to protect the interests of all stakeholders.
A copy of this order may be communicated to the learned Attorney General for India by learned Amicus Curiae.
List the matters on 05 July 2019 at 02.00 p.m. This order shall not, in any manner, affect the existing assignment which has been entrusted to M/s. Grant Thornton who shall continue with the work.
Learned Amicus Curiae is directed to disburse payment against the invoice submitted by Grant Thornton on 11 April 2019 a copy of which is annexed with the Status report submitted by the Amicus Curiae on 09 May 2019. The amount may be released by the Registry from out of the interest which has accrued.
The learned Amicus Curiae has drawn the attention of the Court to the E-Auction notice issued on behalf of the Municipal Corporation, Gurgaon under Section 130 of the Haryana Municipal Corporation Act, 1994. The properties at 27 serial nos. 31,32, and 36 listed out in the auction notice belong to Unitech Ltd. or its subsidiaries. The auction of the above three properties is stayed till the next date of the listing of the matters.
Issue notice to the Municipal Corporation, Gurgaon, returnable on 05 July 2019.
Learned Amicus Curiae is granted permission to open the Web Portal for two weeks so as to give an opportunity to home buyers who have been left out and who have decrees or adjudicatory orders in their favour. A separate section shall be opened on the Web Portal in order to enable the ex-employees to lodge claims.
An amount of Rs. 5,00,000/- (Rupees Five Lakhs only) shall be disbursed to the Amicus Curiae on account of the expenses incurred for the purposes of the Web Portal and other allied expenses.
On the request of the learned counsel appearing on behalf of the EPFO, we clarify that the direction which has been issued by this Court imposing a restraint on coercive steps shall not come in the way of the appropriate court or, as the case may be, authority imposing such conditions, if any, contemplated under the law while seeking recourse to remedies. 28 Crl.M.P. No. 72607/2019 Taken on Board.
No change of circumstances made out.
We see no reason to entertain this Criminal Miscellaneous Petition. The Criminal Miscellaneous Petition is dismissed.
(ASHWANI KUMAR) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER