Supreme Court - Daily Orders
Bhupinder Singh vs Unitech Ltd. on 18 January, 2019
Bench: D.Y. Chandrachud, M.R. Shah
1
ITEM NO.64 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.10856/2016
BHUPINDER SINGH Appellant(s)
VERSUS
UNITECH LTD. Respondent(s)
WITH
C.A. No.10851/2016 (XVII)
IA No.2/2016-PERMISSION TO FILE ANNEXURES
C.A. Nos.2511-2526/2017 (XVII)
(IA No.66938/2017-EXTENSION OF TIME and IA No.90673/2017-EXTENSION
OF TIME)
S.L.P.(C)...CC Nos.5129-5130/2017 (XIV)
IA No.1/2017-PERMISSION TO FILE PETITION (SLP/TP/WP..)
C.A. Nos.5174-5181/2017 (XVII)
IA No.53934/2017-CLARIFICATION/DIRECTION
C.A. No.5674/2017 (XVII)
C.A. No. 9391-9404/2017 (XVII)
(FOR impleading party ON IA 98431/2017
FOR INTERVENTION/IMPLEADMENT ON IA 98431/2017)
IA NO.60512/2017-APPROPRIATE ORDERS/DIRECTIONS
C.A. No. 15493/2017 (XVII)
(IA No.77581/2017-CONDONATION OF DELAY IN FILING and IA
No.77582/2017-CLARIFICATION/DIRECTION and IA No.78654/2017-
PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.82788/2017-
PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(Crl) No. 5978-5979/2017 (II-C)
IA No.73472/2017-PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN
COPY OF THE IMPUGNED ORDER
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
Signature Not Verified
No.85519/2017-INTERVENTION/IMPLEADMENT and IA No.85880/2017-
Digitally signed by
POOJA ARORA
Date: 2019.01.19
INTERVENTION/IMPLEADMENT and IA No.95992/2017-impleading party and
14:13:42 IST
Reason:
IA No.98113/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.98117/2017-DELETING THE NAME OF RESPONDENT)
2
C.A. No. 17008-17011/2017 (XVII)
(and FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 94736/2017
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 96100/2017
FOR CLARIFICATION/DIRECTION ON IA 15770/2018)
C.A. No. 16858/2017 (XVII)
(FOR ADMISSION and IA No.97166/2017-PERMISSION TO FILE APPEAL and
IA No.112640/2017-impleading party and IA No.112648/2017-
APPLICATION FOR TRANSPOSITION and IA No.128215/2017-impleading
party)
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)
(FOR ADMISSION and I.R.)
C.A. No. 3727/2018 (XVII)
(FOR ADMISSION and I.R. and IA No.41950/2018-CONDONATION OF DELAY
IN FILING and IA No.41952/2018-APPROPRIATE ORDERS/DIRECTIONS)
C.A. No. 6837-6838/2018 (XVII)
ia No.82490/2018-EX-PARTE INTERIM DIRECTION
SLP(C) No. 12667/2018 (XVII)
(FOR ADMISSION and I.R.)
Diary No(s). 20540/2018 (XVII)
( IA No.104959/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.104957/2018-CONDONATION OF DELAY IN FILING
APPEAL and IA No.104958/2018-CONDONATION OF DELAY IN REFILING)
C.A. No.8524/2018 (XVII)
IA No.-10609/2018-CONDONATION OF DELAY IN FILING
C.A. No. 10609/2018 (XVII)
( IA No.141034/2018-CONDONATION OF DELAY IN FILING)
SLP(C) No.30270/2018 (XVII)
(FOR ADMISSION and I.R. and IA No.164959/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Diary No(s).40477/2018 (XVII)
( IA No.168354/2018-CONDONATION OF DELAY IN FILING and IA
No.168355/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.168356/2018-APPROPRIATE ORDERS/DIRECTIONS)
Date : 18-01-2019 These matters were called on for hearing today.
3
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Appellant(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. R. Basant, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Rajiv Kumar Virmani, Adv.
Mr. Atul Malhotra, Adv.
Mr. Anuroop Chakravarti, Adv.
Ms. Tarannum Cheema, Adv.
Ms. Smrithi Suresh, Adv.
Mr. E. C. Agrawala, AOR
Dr. Aman Hingorani, Adv.
Ms. Priya Hingorani, Adv.
Mr. Himanshu Yadav, Adv.
Ms. Priyanjali Singh, AOR
Mr. Rahul Rathor, Adv.
Mr. Karunesh Kumar Shukla, Adv.
Petitioner-in-person
Mr. Devendra Singh, AOR
Mr. Shubhranshu Padhi, AOR
Ms. Gursimran Dhillon, Adv.
Mr. P. Kavin Prabhu, Adv.
Mr. Rahul Narayan, AOR
Mr. Shashwat Goel, Adv.
Mr. Anand Kumar Sethi, Adv.
Mr. Chandan Kumar Mandal, Adv.
Ms. Sujata Kurdukar, Adv.
Ms. Priya Darshni, Adv.
Ms. Chetanashil, Adv.
Mr. Deepak Goel, AOR
Mr. Pawanshree Agrawal, AOR
Mr. Gaurav Bhatia, AOR
Mr. Himanshu Shekhar Tripathi, Adv.
Mr. Utkarsh Jaiswal, Adv.
Ms. Divya Roy, AOR
Mrs. Rachana Joshi Issar, AOR
4
Ms. Vandana Mishra, Adv.
Mr. K. Vaijayanthi, Adv.
Mr. Shailabh Pandey, Adv.
Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Himanshu Shekhar, AOR
Mr. Rahul Shyam Bhandari, AOR
Ms. Bhavya Vijay T., Adv.
Mr. Awanish Kumar, AOR
Dr. Harish Uppal, Adv.
Mr. Vikas Mehta, AOR
Mr. Apoorv Khator, Adv.
Mr. Tileshwar Prasad, Adv.
Mr. Ajay Kumar Talesara, AOR
Mr. A.P. Sinha, Adv.
Mr. R.R. Rajesh, Adv.
Ms. Aswathi M.K., AOR
Ms. Nidhi Mohan Parashar, AOR
Mr. Pahlad Singh Sharma, AOR
Ms. Shobha Gupta, Adv.
Mr. Sourav Roy, Adv.
Ms. Devahuti Tamuli, Adv.
Mr. Jinendra Jain, Adv.
Mr. Ajay Jain, Adv.
Mr. Pranay Jain, Adv.
For Respondent(s) / Applicants
Mr. A.N.S. Nadkarni, ASG
Mr. Rajiv Nanda, Adv.
Mr. T.A. Khan, Adv.
Mr. B. V. Balaram Das, AOR
Mrs. Pinky Anand, ASG
Mr. Rupesh Kumar, Adv.
Ms. Parveena Gautam, Adv.
Mrs. Anil Katiyar, Adv.
Mr. R.N. Venjrani, Sr. Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
5
Tara V. Ganju, Adv.
Mr. Ayush Samaddar, Adv.
Mr. Anand Sanjay M. Nuli, Adv.
Mr. Dharm Singh, Adv.
Mr. Suraj Kaushik, Adv.
Mr. E. C. Agrawala, AOR
Mr. Nikhil Nayyar, AOR
Ms. Pritha Srikumar Iyer, Adv.
Mr. N. Sai vinod, Adv.
Mr. Dhananjay Baijal, Adv.
Mr. Divyanshu Rai, Adv.
Mr. Naveen Hegde, Adv.
Ms. Vasudha Sharma, Adv.
Ms. Mansi B., Adv.
Mr. Joseph Pookkatt, Adv.
Mr. Dhiresh Dwivedi, Adv.
Mr. Dhawesh Pahuja, Adv.
Mr. Navodey S. Rajpurohit, Adv.
Mr. Prashant Kumar, Adv.
Ms. Charu Ambwani, Adv.
Mr. Kaushik Choudhury, AOR
Mr. Akarsh Garg, Adv.
Mr. Deepanshu Jain, Adv.
Mr. Shaantanu Jain, Adv.
Mr. Rahul Kaushik, AOR
Mr. Avinash Sharma, AOR
Ms. Aswathi M.K., AOR
134806 and Mr. Preeti Singh, Adv.
129870/18 Mr. Sunkalan Porwal, Adv.
Ms. Manorma Masih, Adv.
CRLMP59884/18 Mr. Ravindra Bana, Adv.
32565/18 Ms. Vibha Mahajan, Adv.
Ms. Upasana Nath, Adv.
Mr. Narender Prasad Yadav, Adv.
Mr. Yadav Narender Singh, Adv.
Mr. Somanatha Padhan, Adv.
Mr. Aabhas Parimal, Adv.
6
Abhilasha Singh, Adv.
Mr. M.R. Shamshad, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv.
Mr. Rohit Sharma, Adv.
Mr. Avinash Tripathi, Adv.
Mr. Abhishek Anand, Adv.
Mr. Rohan Roy, Adv.
Mr. M.P. Devanath, Adv.
Ms. Bharti Tyagi, Adv.
Mr. Dhiraj Kumar, Adv.
Mr. Rahul Kumar Singh, Adv.
Mr. Vijay Kumar, Adv.
Mr. Thomas Oommen, Adv.
Mr. A.P. Mayee, Adv.
Ms. Mridula Ray Bharadwaj, Adv.
Mr. Vedant Bharadwaj, Adv.
Mr. Abhinav Mukerji, Adv.
Mrs. Bihu Sharma, Adv.
Mr. Siddharth Garg, Adv.
Mr. P.K. Jain, Adv.
Mr. Saurabh Jain, Adv.
Mr. P.K. Goswami, Adv.
Mr. S.P. Singh Rathore, adv.
Mr. Ashok K. Sharma, Adv.
Mr. Uday Prakash Yadav, Adv.
Mrs. Anuradha Soni Verma, Adv.
Mr. Shryansh Aggarwal, Adv.
Mr. Rajesh Goyal, Adv.
Mr. H. Arjun, Adv.
Mr. Om Prakash Ajit Singh Parihar, Adv.
Mr. Abhijeet Shah, Adv.
Ms. Pragya Palawat, Adv.
Ms. Filza Moonis, Adv.
Mr. Ravindra Kumar, Adv.
Mr. Shish Pal Laler, Adv.
Mr. Sonit Sinhmar, Adv.
Mr. Devesh Kumar Tripathi, Adv.
Mr. Khowaja Siddiqui, Adv.
Mr. Ashwini Kumar, Adv.
Mr. Raghav Kakar, Adv.
7
Mr. Arub Sinha, Adv.
Mr. Praveen Agarwal, Adv.
Mr. Ishan Sanghi, Adv.
Mr. Anil Kumar Tandale, Adv.
Ms. Kirti Mishra, Adv.
Mr. Apurva Upmanyu, Adv.
Mr. K. Parameshwar, Adv.
Mr. Roshan Santhalia, Adv.
Mr. Harsh Agrawal, Adv.
Ms. Charu Ambwani, Adv.
Mr. Dheeresh Kumar Dwivedi, Adv.
Mr. Dhawesh Pahuja, Adv.
Mr. Shashibhushan Adgaonkar, Adv.
Mr. Lalit Mohan, Adv.
Mr. Rabindra Tiwary, Adv.
Mr. Arvind Gupta, Adv.
Mr. Sanjeev Kr. Verma, Adv.
Mr. Amrendra Chowbey, Adv.
Mr. J.N. Pathaka, Adv.
Mr. Anurag Singh, Adv.
Mr. Jeetender Gupta, Adv.
Mr. Anoop Kumar Srivastava, Adv.
Mr. Vijay Pal Sharma, Adv.
Mr. Brijendra Singh, Adv.
Mr. P.K. Sinha, Adv.
Mr. Deepak Jyoti Ghildiyal, Adv.
Mr. Avinash Sharma, Adv.
Mr. Madhav Dadhich, Adv.
Mr. Abhishek Chaudhary, Adv.
Mr. Vikas Chadhary, Adv.
Mr. Amit Singh, Adv.
Ms. Malini Jain, Adv.
For AV Global Chambers
Ms. Bansuri Swaraj, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. B.N. Dubey, Adv.
Mr. Shashank Shekhar Singh, Adv.
Mr. Vipin Kumar Jai, Adv.
Mr. Yashvardhan, Adv.
Mr. Puneet Kumar, Adv.
Mr. Naman Chabbra, Adv.
8
Mr. Anand Grover, Sr. Adv.
Mr. Manmeet Singh, Adv.
Ms. A. Anchgil, Adv.
Ms. Geetanjali Shalu, Adv.
Mr. Samyak Gangwal, Adv.
Mr. Suraj Sapan, Adv.
Mr. Venkateshwar Rao Anumolu, Adv.
Mr. Anurag Jain, Adv.
Mr. Shashwat Goel, Adv.
Mr. Gopal Jha, Adv.
Mr. G.R. Panday, Adv.
Mr. Suryesh Bhardwaj, Adv.
Mr. Rajat Sehgal, Adv.
Mr. Aneesh Mittal, Adv.
Ms. Shreya Sharma, Adv.
Ms. Rashi Bansal, Adv.
Mr. Sunil Mittal, Adv.
Mr. Anshul Mittal, Adv.
Mr. Kshitij Mittal, Adv.
Mr. Sushant Bali, Adv.
Mr. T.N. Singh, Adv.
Mr. Vikas K. Singh, Adv.
Mr. Umang Tripathi, Adv.
Mr. Apurv, Adv.
Ms. Liz Mathew, Adv.
Mr. B. Ragunath, Adv.
Mr. Sriram P, Adv.
Mr. Amit Kumar, Adv.
Mr. Avijit Mani Tripathi, Adv.
Mr. Mahabir Singh, Sr. Adv.
Mr. Rameshwar Prasad Goyal, Adv.
Mr. Gagan Deep Sharma, Adv.
Mr. Vikas Deep Jain, Adv.
Ms. Nidhi Jain, Adv.
Dr. Swati Jindal, Adv.
Mr. Shivam Jaiswal, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Vinod Kumar, Adv.
9
Mr. K.K. Krishnan Raj, Adv.
Ms. Gargi Khanna, Adv.
Ms. Ashwani Garg, Adv.
Mr. Vijay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Samir Paranjpe, Partner, Forensic & Investigation Services in M/s Grant Thornton India LLP (“GT”) has presented before the Court an “Approach Note for Forensic Audit of M/S Unitech Limited” in pursuance of the previous order dated 7 December 2018. The approach note sets out the modalities which the forensic auditors intend to follow.
In phase-1, it is proposed that the focus will be on 74 construction projects and the entities of Unitech involved in this project.
Steps which have been proposed in the approach note include:
(i) Planning data collection;
(ii) Forensic analytics and analysis of money trail;
(iii) Computer Forensic Procedures;
(iv) Public domain search and site visits; and
(v) Consolidation and Reporting. 10
The Approach Note indicates that the field work would take about 10-11 weeks from the availability of 60% of the data. A draft report is likely to be presented in a week from the completion of the field work in order to enable the forensic Auditors to initiate the process. We permit the forensic auditors to embark upon and commence the work.
Unitech Limited shall identify and nominate two of its Directors and a team of three Senior officers who shall coordinate with the forensic auditors for the purpose of supplying all the data, materials and information as is required by the auditors. The Directors, who shall be nominated, will not include any of the Directors who are presently in jail. The team so nominated must report on a daily basis to Mr. Samir Paranjpe and furnish the required data within a period of 48 hours of a requisition being made.
The Chief Financial Officer of Unitech Limited shall be one of the officers to be nominated for the above purpose.
11
Learned Amicus Curiae is at liberty to place reports before this Court in phases for the release of remuneration to the forensic auditors.
List on 23.1.2019 at 2:00 p.m as part-heard.
(POOJA ARORA) (SAROJ KUMARI GAUR) COURT MASTER BRANCH OFFICER