Supreme Court - Daily Orders
Bhupinder Singh vs Unitech Ltd. on 25 August, 2021
Bench: D.Y. Chandrachud, M.R. Shah
CA 10856/2016
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ITEM NO.1+3 Court 4 (Video Conferencing) 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.10856/2016
BHUPINDER SINGH Appellant(s)
VERSUS
UNITECH LTD. Respondent(s)
(With appln.(s) for PERMISSION, APPROPRIATE ORDERS/DIRECTIONS,
CLARIFICATION/DIRECTION, EARLY HEARING APPLICATION, EXEMPTION FROM
FILING AFFIDAVIT, EXEMPTION FROM FILING O.T., EXEMPTION FROM PAYING
COURT FEE, EXTENSION OF TIME, INTERVENTION, INTERVENTION/
IMPLEADMENT, MODIFICATION OF COURT ORDER, PERMISSION TO APPEAR AND
ARGUE IN PERSON, PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS and WITHDRAWAL OF CASE / APPLICATION)
WITH S.L.P.(Crl) Nos.5978-5979/2017 (II-C)
(With appln.(s) FOR EXEMPTION FROM FILING CERTIFIED AS WELL AS
ORDINARY PLAIN COPY OF THE IMPUGNED ORDER, APPLICATION FOR
SUBSTITUTION, APPROPRIATE ORDERS/DIRECTIONS, CLARIFICATION/
DIRECTION, EARLY HEARING APPLICATION, EXEMPTION FROM FILING
AFFIDAVIT, INTERIM BAIL, INTERVENTION, INTERVENTION/IMPLEADMENT,
MODIFICATION, MODIFICATION OF COURT ORDER, PERMISSION TO APPEAR AND
ARGUE IN PERSON and PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, PERMISSION TO FILE APPLICATION FOR
DIRECTION, PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF
IMPUGNED ORDER, PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS,
RECALLING THE COURTS ORDER, SEEKING CUSTODY CERTIFICATE and
WITHDRAWAL OF CASE / APPLICATION)
S.L.P.(C) No.9572/2007 (XI)
(With appln.(s) for PERMISSION TO FILE ANNEXURES, EXEMPTION FROM
FILING O.T., CLARIFICATION/DIRECTION and APPROPRIATE ORDERS/
DIRECTIONS and INTERVENTION)
C.A. No.11108/2016 (XVII-A)
(Office report for direction with regard to FDR)
S.L.P.(C)...CC 5129-5130/2017 (XIV)
(With appln.(s) for PERMISSION TO FILE SLP)
C.A. No.5674/2017 (XVII-A)
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2021.08.25
20:18:42 IST
Reason:
CA 10856/2016
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C.A. Nos.9391-9404/2017 (XVII-A)
(With appln.(s) for APPROPRIATE ORDERS/DIRECTIONS and INTERVENTION/
IMPLEADMENT)
C.A. No.10609/2018 (XVII-A)
Diary No.40477/2018 (XVII-A)
(With appln.(s) for APPROPRIATE ORDERS/DIRECTIONS, CONDONATION OF
DELAY IN FILING and EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
W.P.(C) No.51/2019 (X)
(With appln.(s) for CLARIFICATION/DIRECTION)
Diary No.4454/2019 (XVII-A)
(With appln.(s) for CONDONATION OF DELAY IN FILING and EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
C.A. No.3236/2019 (XVII-A)
C.A. No.3269/2019 (XVII-A)
(With appln.(s) for APPROPRIATE ORDERS/DIRECTIONS)
C.A. No.3935/2019 (XVII-A)
(With appln.(s) for CLARIFICATION/DIRECTION)
Diary No.13860/2019 (XVII-A)
(With appln.(s) for APPROPRIATE ORDERS/DIRECTIONS and CONDONATION
OF DELAY IN FILING APPEAL)
Diary No.13969/2019 (XVII-A)
(With appln.(s) for I.R. and CONDONATION OF DELAY IN FILING)
C.A. No.5177/2019 (XVII-A)
C.A. No.5912/2019 (XVII-A)
C.A. Nos.2496-2497/2020 (XVII-A)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, CONDONATION OF DELAY IN FILING APPEAL, CONDONATION OF
DELAY IN REFILING /CURING THE DEFECTS and CLARIFICATION/DIRECTION)
CONMT.PET.(C) No.379/2020 in S.L.P.(Crl) Nos.5978-5979/2017 (II-C)
CONMT.PET.(C) No.442/2020 in S.L.P.(Crl) Nos.5978-5979/2017 (II-C)
CONMT.PET.(C) No.663/2020 in S.L.P.(Crl) Nos.5978-5979/2017 (II-C)
C.A. No.10851/2016 (XVII-A)
(With appln.(s) for PERMISSION TO FILE ANNEXURES, INTERVENTION/
IMPLEADMENT, CLARIFICATION/ DIRECTION, INTERVENTION and EXEMPTION
FROM FILING O.T)
C.A. Nos.2511-2526/2017 (XVII-A)
(With appln.(s) for APPROPRIATE ORDERS/DIRECTIONS)
C.A. Nos.5174-5181/2017 (XVII-A)
(With appln.(s) CLARIFICATION/DIRECTION and APPROPRIATE ORDERS/
DIRECTIONS)
C.A. No.15493/2017 (XVII-A)
(With appln.(s) for CLARIFICATION/DIRECTION and TRANSPOSITION)
C.A. No.11008/2017 (XVII-A)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, INTERVENTION/IMPLEADMENT, impleading party, APPROPRIATE
ORDERS / DIRECTIONS and DELETING THE NAME OF RESPONDENT)
CA 10856/2016
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C.A. No.16858/2017 (XVII-A)
(With appln.(s) for CLARIFICATION/DIRECTION and INTERVENTION/
IMPLEADMENT)
C.A. Nos.17008-17011/2017 (XVII-A)
(With appln.(s) for EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES,
APPROPRIATE ORDERS/DIRECTIONS, CLARIFICATION/DIRECTION, FOR
impleading party, INTERVENTION/IMPLEADMENT and TRANSPOSITION)
C.A. No.20003/2017 (XVII-A)
(With appln.(s) for INTERVENTION/IMPLEADMENT)
S.L.P.(C) Nos.30997/2017 (XVII-A)
C.A. No.3727/2018 (XVII-A)
(With appln.(s) for APPROPRIATE ORDERS/ DIRECTIONS)
C.A. Nos.6837-6838/2018 (XVII-A)
(With appln.(s) for EX-PARTE INTERIM DIRECTION)
SLP(C) No. 12667/2018 (XVII-A)
(With appln.(s) for CLARIFICATION/DIRECTION and INTERVENTION/
IMPLEADMENT)
Diary No(s). 20540/2018 (XVII-A)
(With appln.(s) for CONDONATION OF DELAY IN FILING APPEAL and
CONDONATION OF DELAY IN REFILING/ CURING THE DEFECTS)
C.A. No.8524/2018 (XVII-A)
(With appln.(s) for CLARIFICATION/DIRECTION)
S.L.P.(C) No.30270/2018 (XVII-A)
Diary No(s).1380/2019 (XVII-A)
(With appln.(s) for CONDONATION OF DELAY IN FILING and EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
C.A. No.5190/2019 (XVII-A)
M.A. No.715/2021 in C.A. No.317/2021
(With appln.(s) for IA No.32182/2021- APPROPRIATE ORDERS/
DIRECTIONS)
Date : 25-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
Mr. Pawanshree Agrawal, AOR (A.C.)
Ms. Abhipsa Anamika, Adv.
For Appellant(s) Mr. N. Venkataraman, ASG
Ms. Anubha Agrawal, AOR
CA 10856/2016
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Mr. Vipin Kumar, Adv.
Mr. K.K.Srivestava, Adv.
Mr. Rakesh Srivastava, Adv.
Mr. Deepak Goel, AOR
Ms. Urvashi Sharma, Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Siddhartha Dave, Sr. Adv.
Mr. Vishal Gosain, Adv.
Mr. Anuroop Chakravarti, Adv.
Ms. Neeha Nagpal, Adv.
Ms. Samtem Doma, Adv.
Mr Mrityunjai Singh, Adv.
Mr. Kapish Seth, Adv.
Mr. Satwik Mishra, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Siddhartha Dave, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. Anuroop Chakravarti, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. E. C. Agrawala, AOR
Mr. Gp. Capt. Karan Singh Bhati, AOR
Mr. Pushpraj Singh, Adv.
Mr. Jaideep Singh, Adv.
Ms. Chitrangda Rastravara, Adv.
Mr. Manvendra Singh Rathore Adv.
Mr. Dashrath Singh, Adv.
Ms. Manisha, Adv.
Ms. Divya Roy, AOR
Mr. Rajeev Kumar Dubey, Adv.
Mr. Ashiwan Mishra Adv.
Mr. Kamlendra Mishra, AOR
Ms. Hima Lawrence, AOR
Ms. Aswathi M.k., AOR
Col Pahlad Singh Sharma, AOR
Mr. Ajit Sharma, Adv.
Mr. Sushil Kumar Sharma, Adv.
CA 10856/2016
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Ms. Nidhi Tewari, Adv.
Mrs. Rachana Joshi Issar, AOR
Mr. Ajay Kumar Talesara, AOR
Mr. Gaurav, AOR
Mr. Joshua Samuel, Adv.
Mr. Sahil Tagotra, AOR
Ms. Uttara Babbar, AOR
Mr. Manan Bansal, Adv.
Ms. Vanshaja Shukla, AOR
Ms. Priyanjali Singh, Adv.
Mr. Rahul Shyam Bhandari, AOR
Dr. Harish Uppal, Adv.
Mr. Tileshwar Prasad, Adv.
Mr. Naresh Aditya Madhav, Adv.
Ms. Prerna Mehta, AOR
Mr. Awanish Kumar, AOR
Mr. Rahul Narayan, AOR
Mr. Shashwat Goel, Adv.
Mr. Himanshu Shekhar, AOR
Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Shikhil Suri, Adv.
Ms. Madhu Suri, Adv.
Mr. T. R. B. Sivakumar, AOR
Ms. Pinky Anand, Sr. Adv.
Ms. Kirti Dua, Adv.
Ms. Priyanjali Singh, AOR
Petitioner-in-person
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For Respondent(s) Mr. N. Venkataraman, ASG
Ms. Anubha Agrawal, AOR
Ms. Madhavi Divan, ASG
Mr. K.M. Nataraj, ASG
Ms. Shraddha Deshmukh, Adv.
Chinmayee Chandra, Adv.
Mr. M.K. Maroria, Adv.
Mr. B.V. Balaramdas AOR
Mr. A. K. Sharma AOR
Mr. Shekhar Vyas, Adv.
Ms. Praveena Gautam, Adv.
Mrs. Anil Katiyar, AOR
Ms. Suhashini Sen, Adv.
Mr. T.A. Khan, Adv.
Mr. Anish Kumar Gupta, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Raj Bahadur Yadav, Adv.
Mr. Ayush Puri, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Prashant Singh B, Adv.
Mr. Amrish Kumar, AOR
Mr. Sughosh Subramanium, Adv.
Mr S.C. Dharmadhikari, Sr. Adv.
Mr Aniruddha Joshi, Adv.
Ms Jasmine Damkewala, AOR
Ms Vaishali Sharma, Adv.
Mr. Dinesh Chander Trehan, Adv.
Ms Maninder Acharya, Sr Adv.
Ms Adity Gupta, Adv.
Ms Jasmine Damkewala, AOR
Ms Vaishali Sharma, Adv.
Mr. Dinesh Chander Trehan, Adv.
Mr. Parag Tripathi, Sr. Adv.
Mr. Kartik Yadav, Adv.
Mr. Parinay Vasandani, Adv.
Mr. Manhar Singh Saini, Adv.
Ms. Mishika Bajpai, Adv.
Mr. Chandra Prakash, Adv.
M/s DSK Legal
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Rajesh D.M., Adv.
Mr. Aman Gandhi, AOR
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Mr. Abhishek Sharma, Adv.
Mr. Sanpreet Singh Ajmani, Adv.
Mr. Varun Mishra, Adv.
Ms. Tanvi Dubey, Adv.
Ms. Manju Jetley, AOR
Mr. Anil Grover, Sr AAG
Mr. Ajay Bansal, AAG
Ms. Noopur Singhal, Adv.
Mr. Rahul Khurana, Adv.
Mr. Gaurav Yadava, Adv.
Ms. Veena Bansal, Adv.
Mr. Sourav Jindal, Adv.
Mr. Abhishek Garg, Adv.
Mr. Akshay Goyal, Adv.
Mr. Sushil Kumar Anand, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Amit Sahni, Adv.
Ms. V. Mohana, Sr. Adv.
Mr. B. Raghunath, Adv.
Ms. N.C. Kavitha, Adv.
Mr. Sriram Parakkat, AOR
Mr. Nikhil Nayyar, Sr. Adv.
Ms. Pritha Srikumar Iyer, AOR
Ms. Vasudha Sharma, Adv.
Mr. Naveen Hegde, Adv.
Mr. Ajay Jain, Adv.
Mr. Jinendra Jain, AOR
Ms. Mitika Choudhary, Adv.
Ms. Tannu, Adv.
Mr. Maitreyee Jagat Joshi, Adv.
Mr. Divyesh Pratap Singh, AOR
Ms. Shivangi Singh, Adv.
Mr. Vikram Pratap Singh, Adv.
Ms. Shailja Yadav, Adv.
Mrs. Kirti Renu Mishra, AOR
Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
Ms. Pratishtha Vij, Adv.
Mr. Akshay C. Shrivastava, Adv.
CA 10856/2016
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Mr. Sumit Kumar, AOR
Mr. Sajan Poovayya, Sr. Adv.
Mr. Vikram Hegde, Adv.
Mr. Shantanu Lakhotia, Adv.
Ms. Hima Lawrence, AOR
Mr. Pratibhanu Kharolla, Adv.
Mr. Siddharth Batra, AOR
Ms. Shivani Chawla, Adv.
Ms. Garima Prashad, Sr. Adv.
Mr. Nishit Agrawal, AOR
Mr. Harsh Mishra, Adv.
Mr. Dhruv Agrawal, Sr. Adv.
Mr. Nishit Agrawal, AOR
Mr. Harsh Mishra, Adv.
Mr. Akshat Kumar, AOR
Mr. D.K. Rustagi, Adv.
Mr. Saurabh Jain, Adv.
Mr. P.K. Jain, AOR
Mr. P.K. Goswami, Adv.
Mr. S.P. Singh Rathore, Adv.
Mr. Prashant Kumar, Adv.
Ms. Ritu Dubey, Adv.
Mr. Shantanu Sagar, AOR
Mr. Pawan Narang, Adv.
Mr. Lokesh Bhola, Adv.
Mr. Archit Upadhayay, AOR
Ms. Aswathi M.K., AOR
Mr. Rajat Sehgal, AOR
Mr. Ujjwal A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
M/S. Gagrat and Co, AOR
Mr. Krishnan Venugopal, Sr. Adv.
Mr. Sanjay Bhatt, Adv.
Mr. Sumit Nagpal, Adv.
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Ms. Niharika Sharma, Adv.
Ms. Akansha Srivastava, Adv.
Mr. Rabin Majumder, AOR
Ms. Shagun Matta, AOR
Ms. Shobha Gupta, AOR
Ms. Medha Garg, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. Pankaj Dubey, Adv.
Mr. Sanjeev Kumar Balian, Adv.
Mr. Manish Kumar, Adv.
Mr. Chandra Shekhar Mishra, Adv.
Mr. Pawanshree Agrawal, AOR
Respondent-in-person
Mr. Ravindra Kumar, AOR
Mr. Ashok Mathur, AOR
Ms. Pritha Srikumar, AOR
Mr. Brijesh Kumar Tamber, AOR
Ms. Hemlata Kharayat, Adv.
Ms. Deepika Raghav, Adv.
Mr. Gyan Prakash Srivastava, AOR
Mr. M. Yogesh Kanna, AOR
Mr. Sandeep Devashish Das, AOR
Mr. Ravindra Bana, AOR
Mr. Siddhartha Jha, AOR
Mr. Abhisth Kumar, AOR
Mr. V. K. Monga, AOR
Ms. Gouri Monga, Adv.
M/S. Cyril Amarchand Mangaldas
Mr. Gagan Gupta, AOR
CA 10856/2016
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Mr. Soumya Dutta, AOR
Mr. Satyam Reddy, Sr. Adv.
Mr. A. Radhakrishnan, AOR
Ms. Ruma Sarasani , Adv.
Ms. Ritu Bhardwaj, Adv.
Ms. Astha Deep, Adv.
Mr. Atul Kumar, AOR
Mr. Nikunj Dayal, AOR
Mr. Nikhil Swami, AOR
Ms. Divya Swami, Adv.
Mr. Vivek Gupta, AOR
Mr. Arjun Singh Bhati, AOR
Mr. B. Ramana Murthy, AOR
M/S. Kmnp Law Aor, AOR
Mr. Omprakash Ajitsingh Parihar, AOR
Mr. Abhijeet Shah, Adv.
Apurv S, Adv.
Mr.Dushyant Tiwari, Adv.
Mr. Yudhvir Dalal, Adv.
Mr. Rajiv Ranjan Dwivedi, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Milind Kumar, AOR
Mr. Sureshan P., AOR
Mr. Syed Jafar Alam, AOR
Mr. Himanshu S Sinha, Adv.
Mr. Bhuwan Dhoopar, Adv.
Mrs. B. Sunita Rao, AOR
Mr. Vikrant Pachnanda, AOR
Mr. Mukul Katyal, Adv.
Mr. Sukant Vikram, AOR
Mr. Abhay Kumar, AOR
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Mr. Vijay Kumar, Adv.
Mr. Kumar Milind, Adv.
Mr. Shagun Ruhil, Adv.
Mr. M. P. Devanath, AOR
Ms. Madhurima Tatia, AOR
Mr. Vivek Narayan Sharma, AOR
Mr. S.Y. Usmani, Adv.
Mr. M.S. Yadav, Adv.
Mr. Rishi Kumar, Adv.
Mr. Yadav Narender Singh, AOR
Dr. Harish Uppal, Adv.
Mr. Tileshwar Prasad, Adv.
Mr. Naresh Aditya Madhav, Adv.
Mr Vikas Mehta AOR
Mr. Kushal Sarkar, Adv.
Mr. Vijay Kumar, AOR
Mr. Ashwani Garg, Adv.
Mr. Abdulla Naseeh V.T., Adv.
Mr. C. K. Sasi, AOR
Mr. Vivek Jain, AOR
Mr. Roopansh Purohit, AOR
Mr. Somanatha Padhan, AOR
Mr. S. R. Setia, AOR
Mr. Sriram P., AOR
Mr. Venkateswara Rao Anumolu, AOR
Mr. Deepak Kumar Singh, Adv.
Mr. Vijay Babu, Adv.
Mr. T.N. Singh, AOR
Mr. Vikas Singh, Adv.
Mr. Sham Chand Tanwar, Adv.
Mr. Rajshree Singh, Adv.
Ms. Manjula Gupta, AOR
CA 10856/2016
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M/S. Av Global Chambers, AOR
Ms. Rohini Prasad, AOR
Mr. Raj Kamal, AOR
Mr. Rajesh Kumar Gautam, AOR
Mr. Anant Gautam, Adv.
Mr. Nipun Sharma, Adv.
Mr. Madhur Tewatia, Adv.
Mr. Ravi Solankia, Adv.
Mr. Sonal Jain, AOR
Mr. Pankaj Jain, Adv.
Mr. Ashok Kumar Jain, Adv.
Mr. Amit Kasera, Adv.
Mrs. Meenakshi Jain, Adv.
Mr. Bijoy Kumar Jain, AOR
Mr. Atul Sharma, Adv.
Ms. Arveena Sharma, Adv.
Mr. Abhishek Agarwal, AOR
Mr. M. P. Vinod, AOR
Mr. Narender Kumar Verma, AOR
Mr. Gaurav Goel, AOR
Mr. Arjun Harkauli, AOR
Mr. Anirudh Sharma, AOR
Mr. Vivek Singh, AOR
Mr. Sudhansu Palo, AOR
Mr. Jeetender Gupta, AOR
Mr. Praveen Agrawal, AOR
Mr. Prithvi Pal, AOR
Ms. Charu Ambwani, AOR
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Ms Swarupama Chaturvedi, AOR
Mr. Manish Kumar Gupta, AOR
Mr. Umang Shankar, AOR
Mr. Vineet Bhagat, AOR
Mr. K.G. Bhagat, Adv.
Ms. Manju Bhagat, Adv.
Ms. Archna Midha, Adv.
Mr. Mohit Gulati, Adv.
Mr. Nikhil Jain, Adv.
Mr. Jatin Zaveri, AOR
Mr. Mohit D. Ram, AOR
Ms. Anshula Vijay Kumar Grover, AOR
Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singh, Adv.
Mr. Gaichangpou Gangmei, AOR
Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. S.Udaya Kumar Sagar, AOR
Ms. Sweena Nair, Adv.
Mr. Tushar Gupta, Adv.
Mr. Roshan Santhalia, AOR
Ms. Pallavi Tayal, AOR
Mr. Ritesh Khara, Adv.
Mr. Akhilesh Adv
Mr. Deepak Goel, AOR
Ms. Urvashi Sharma, Adv.
Mr. Vipin Kumar, Adv.
Mr. Pradeep Jain, Adv.
Mr. Gopal Singh Chauhan, Adv.
Mr. Shubhankar Jha, Adv.
Mr. Deepak Goel, AOR
Ms. Urvashi Sharma, Adv.
Ms. Sujata Kurdukar, AOR
Mr. Ranjit Kumar Sharma, AOR
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Ms. Preeti Singh, AOR
Mr. Sunklan Porwal, Adv.
Ms. Manorma Masih, Adv.
Ms, Saumya Dwivedi, Adv.
Mr. Shubham Kaushik, Adv.
Mr. Saurabh Ajay Gupta, AOR
Mr. Nishant Bishnoi, Adv.
Ms. Srishti Prabhakar, Adv.
Mr. Pranav Kumar, AOR
Mr. D. Abhinav Rao, AOR
Ms. Bharti Tyagi, AOR
Mr. Siddhant Sharma, Adv.
Mr. Karan Bharihoke, AOR
Mr. Sunil Fernandes, AOR
Mr. Amit Pawan, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Aakarsh Kamra, AOR
Mr. Kumar Sudeep, Adv.
Mr. Somesh Chandra Jha, AOR
Mrs. Rachna Gupta, AOR
Mr. Vipin Kumar Jai, AOR
Mr. P. N. Puri, AOR
Mr. Sharath Sampath, Adv.
Mr. Tarun Mehta, Adv.
Mr. Manikya Khanna, Adv.
Ms. Nidhi Mohan Parashar, AOR
Mr. Pratyaksh Sharma, Adv.
Mr. Aditya Krishna, Adv.
Mr. Sandeep Bajaj, Adv.
Ms. Aakanksha Nehra, Adv.
Mr. Siddhartha Shukla, Adv.
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Mr. Chandan Kumar, AOR
Mr. R. K. Pandey, Adv.
Mr. Atul Sharma, AOR
Mr. Arvind Gupta, AOR
Mr. Rabindra Tiwary, Adv.
Mr. Kumar Law, Adv.
Mr. Ashish Kumar Sinha, Adv.
Mr. Vipin Kumar, Adv.
Mr. Utkarsh Sharma, AOR
Mr. Himanshu Upadhyay, Adv.
Mr. Devesh Partap Singh, Adv.
Ms. Bano Deswal, Adv.
Mr. R. C. Kaushik, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. Arun Adlakha, Adv.
Mr. Naman Gupta, Adv.
Ms. Vibha Mahajan, Adv.
Ms. Upasana Nath, AOR
Mr. Chitranshul Sinha, Adv.
Mr. Anil Agarwal, Adv.
Mr. Jaskaran Singh Bhatia, Adv.
For M/S. Dua Associates
Ms. Tara V. Ganju, Adv.
Ms. Jyoti Mendiratta, AOR
M/S. Hingorani & Associates
Mr. Kaushik Choudhury, AOR
Mr. Preshit Vilas Surshe, AOR
Mr. Vikas Singh, Sr. Adv.
Mr. P.R. Kovilan Poongkuntran, Adv.
Mrs. Geetha Kovilan, AOR
Mr. O. P. Bhadani, AOR
Mr. Ritin Rai, Sr. Adv.
Mr. Rajshekhar Rao, Sr. Adv.
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Ms. Liz Mathew, AOR
Ms. Zehra Khan, Adv.
Ms. Kritika Bhardwaj, Adv.
Mr. Vinayak Mehrotra, Adv.
Ms. Sonali Jain, Adv.
Mr. Areeb Amanullah, Adv.
Ms. Shreya Choudhary, Adv.
Mr. Mohit Paul, AOR
Mr. Mohit Jolly, Adv.
Ms. Chand Chopra, Adv.
Ms. Sunaina Phul, Adv.
Ms. Dipika Jain, Adv.
Mr. Neeraj Shekhar, AOR
Dr. Sumit Kumar, Adv.
Mr. Kunal Tandon, Adv
Mr. Surendra Kumar, Adv.
Mr. Tushar Singh, AOR
Ms. Pankhuri, Adv.
Mr. Dhruv Chawla, Adv.
Mr. Mohd. Arif, Adv.
Mr. Akhilesh Yadav, Adv.
Mr. Neeraj Kumar, AOR
Ms. Pinky Anand, Sr. Adv.
Ms. Kirti Dua, Adv.
Ms. Priyanjali Singh, AOR
Mr. Rahul Rathore, Adv.
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Saurabh Chaudhary, Adv.
Ms. Shruti Agarwal, AOR
Mr. Deepak M Nargolkar, Sr. Adv.
Mr. Anant Kumar Vatsya, Adv.
Dr. Avinash Poddar, Adv.
Mr. Ashish Kumar Sinha, Adv.
Mr. Shiv Kumar, Adv.
Mr. Devendra Singh, AOR
Mr. Anand Sukumar, Adv.
Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
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Mrs. Meera Mathur, AOR
Mr. Braj Kishore Mishra, AOR
Mr. Vinod Kumar, Adv.
Mr. Abhishek Yadav, Adv.
Mr. A. Henry, Adv.
Mr. Rajiv Mehta, AOR
Mr. Anshay Dhatwalia, Adv.
Ms. Kumud Nijhawan, Adv.
Mr. Ashwani Kumar, AOR
Mr. Jappanpreet Hora, Adv.
Mr. Prabjot Hora, Adv.
Mr. A. Karthik, AOR
Mr. Rohit Sharma, Adv.
Mr. Rounak Nayak, Adv.
Ms. Arju Chaudhary, Adv.
Mr. Kumar Dushyant Singh, AOR
Mr. Shashank Manish, AOR
Ms. Smriti Shah, Adv.
Ms. Nidhi Sahay, Adv.
Mr. Shashi Bhushan P Adganokar, AOR
Mr. Vipin Kumar Jai, AOR
Mr. Manish Shankar Srivastava, Adv
Mr. Vivek Srivastava, Adv.
Mr. Abhishek Kumar Singh, AOR
Ms. Pallavi Singh, Adv.
Mr. Dileep Poolakkot, Adv.
Mr. Harshad V. Hameed, AOR
Mrs. Ashly Harshad, Adv.
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Shariq Ahmed, Adv.
Mr. Tariq Ahmed, Adv.
Mr. Praveen Gaurav, Adv.
Mr. Karan Mamgain, Adv.
Mr. Sunil Kumar Verma, AOR
Ms. Nina Gupta, Adv.
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Ms. Ananya Marwah, Adv.
Ms. Ruchika Joshi, Adv.
Mr. P. V. Yogeswaran, AOR
Mr. Mayank Grover, Adv.
Ms. Gurleen Kaur, Adv.
Mr. Jamnesh Kumar, Adv.
Mr. Himanshu Shekhar, AOR
Mr. Manish Kumar Gupta, AOR
Mr. Rajesh Kumar-1, AOR
Mr. Ravi Kumar Tomar, AOR
Mr. P.R Ramasesh, Adv.
Mr. Sanuj Das, Adv.
Mr. Tomy Chacko, Adv.
Mr. Gurudatta Ankolekar AOR
Mr. Utkarsh Sharma, AOR
Mr. Suchit Mohanty, Adv.
Ms. Vandana Mohanty, Adv.
Mr. Dipesh Sinha, AOR
Mr. Rituraj Biswas, AOR
Mr. Rituraj Choudhary, Adv.
Mr. Sandeep Das, AOR
Mr. Dushyant Sarna, Adv.
Ms. Vanshaja Shukla, AOR
Mr. Avinash B. Amarnath, AOR
Mr. Chirag M. Shroff, Adv.
Ms. Abhilasha Bharti, Adv.
Mr. Sushant Dogra, Adv.
Mr. Avinash Sharma, AOR
Mr. Gp. Capt. Karan Singh Bhati, AOR
Mr. Sanjay Kumar Tyagi, AOR
Mr. Ashish Kamat, Adv.
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Mr. Ajay Vazirani, Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Ameya Deosthale, Adv.
Mr. Kartik Bhatnagar, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Vardaan Wanchoo, Adv.
Ms. Sharanya Mahimtura, Adv.
Ms. Astha Prasad, Adv.
For M/S. Karanjawala & Co.
Mr. Kavin Gulati Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Hancy Maini, Adv.
Ms. Kritika Sachdeva, Adv.
For M/S. Karanjawala & Co.
Ms. Kumud Lata Das, AOR
Ms. Anita Pandey, Adv.
Mr. Ravi Agrawal, Adv.
Mr. K. K. Mohan, AOR
Mrs. Gargi Khanna, AOR
Mr. Ashish Virmani, AOR
Mr. Rakesh Mishra, AOR
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Pradeep Kumar Dwivedi, Adv.
Mr. Satyam Pandey, Adv.
Mr. Ram Anugarh Singh, Adv.
Ms. Rakhi Ray, AOR
Mr. Rajesh Singh, AOR
Mr. Rajesh Kumar, AOR
Applicant-in-person
Mr. S. K. Verma, AOR
Mr. Gaurav Sarin, Adv.
Mr. Sumit R. Sharma, AOR
Mr. Nitin Saluja, AOR
CA 10856/2016
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Mr. Yakesh Anand, Adv.
Ms. Sonam Anand, Adv.
Ms. Deepshika Sansanwal, Adv.
Mr. Santhosh Krishnan, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. Sanjay Jain, AOR
Mr. Udayaditya Banerjee, AOR
Mr. Sunder Khatri, Adv.
Mrs. Shital Khatri, Adv.
Mrs. Vandana Surana, Adv.
Ms. Priya Kashyap, Adv.
Ms. Vandana Surana, Adv.
Mr. Rajesh Goyal AOR
Mr. S. Rajappa, AOR
Mr. T. Mahipal, AOR
Mr. Tarun Gupta, AOR
Mr. Vikram Singh, AOR
Mr. Kaushik Poddar, AOR
Ms. Divya Roy, AOR
Mr. Aditya Singh, AOR
Mr. Preshit Vilas Surshe, AOR
Mr. Anupam Lal Das, Sr. Adv.
Mr. Nakul Mohta, Adv.
Ms. Misha Rohatgi Mohta, AOR
Mr. Devansh Srivastava, Adv.
Mr. P. S. Sudheer, AOR
Ms. Filza Moonis, AOR
Mr. Chandra Bhushan Prasad, AOR
Mr. Ilin Saraswat, Adv.
Ms. Swati Jain, Adv.
CA 10856/2016
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Mr. M. M. Kashyap, AOR
Ms. Ilma Saifi, Adv.
Mr. E. C. Agrawala, AOR
Mr. Abhishek Aggarwal, Adv.
Mr. Ravi Panwar, AOR
Mr. Jay Kishor Singh, AOR
Mr. M. R. Shamshad, AOR
Mr. Rajeev Singh, AOR
Mr. Sanjay Parikh, Sr. Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Ms. Anupama Ngangom, Adv.
Mr. Karun Sharma, Adv.
Ms. Charu Mathur, AOR
Mr. Siddharth, AOR
Mr. Aniruddha P. Mayee, AOR
Mr. Sunil Kumar Verma, AOR
Mr. Birendra Kumar Mishra, AOR
Mr. Abhinav Shrivastava, AOR
Ms. Jaikriti S. Jadeja, AOR
Ms. Rashi Bansal, AOR
M/S. Devasa & Co.
Mr. Aman Raj Gandhi, AOR
Mr. Amit Sharma, AOR
Mr. Mayank Goel, AOR
Ms. Harsh Lata, AOR
Mr. R Shubham Seth, Adv.
Mr. Nikilesh Ramachandran, AOR
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Mr. Gopal Jha, AOR
Mr. Akshat Shrivastava, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Amit Kumar, AOR
Mr. Kedar Nath Tripathy, AOR
Mr. Balaji Srinivasan, AOR
Col. Pahlad Singh Sharma, AOR
Mr. Ajit Sharma, AOR
Col Sushil Kumar Sharma, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv.
Mr. Anchit Sripat, adv.
Mr. Himanshu Shekhar, AOR
Dr. Vinod Kumar Tewari, AOR
Mr. Awanish Kumar, AOR
Mr. Aldanish Rein, AOR
Mr. Kaustubh Anshuraj, AOR
Mr. Krishna Kumar Singh, AOR
Mr. Ashwarya Sinha, AOR
Mr. Jaideep Gupta, Sr. Adv.
Mr. Partha Sil, AOR
Mr. Tavish B. Prasad, Adv.
Ms. Rashmi Nandakumar, AOR
Mr. Shantanu Krishna, AOR
Ms. Jyoti Mendiratta, AOR
Mr. Kaushik Choudhury, AOR
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Mr. Ayush Sharma, AOR
Mr. Vaibhav Kumar, AOR
Mr. Aneesh Mittal, AOR
Mr. Darpan KM, Adv.
Ms. Amrita Sharma, Adv.
Mr. Rajat Jonathan Shaw, Adv.
Ms. Hetu Arora Sethi, AOR
Mr. Pratap Shanker, Adv.
Ms. Nupur Prasad, Adv.
Mr. Ankit Kumar, Adv.
Mr. Swetank Shantanu, AOR
Mr. Utsav Trivedi, Adv.
Mr. Abhinay, AOR
Ms. Unnati Vijay, Adv.
Ms. Aishwarya Samal, Adv.
Mr. Arup Banerjee, AOR
Mr. Sanjeev Sharma, Adv.
Ms. Eshna Kumar, Adv.
Mr. Udit Gupta, Adv.
Mr. Anup Jain, Adv.
For Udit Kishan & Associates
Mr. Brijendra Singh, Adv.
Mr. Shishir Kr. Saxena, Adv.
Mr. R.N. Pareek, Adv.
Mr. Jagdamba Singh, Adv.
Ms. Payal Swarup, Adv.
Ms. Archana Sharma, Adv.
Mr. Praveen Swarup, AOR
Ms. Shikha Dixit, in-person
Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Abhay Singh, Adv.
Ms. Ankita Agarwal, Adv.
Mr. Kaustubh Shukla, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
1 The report of the Amicus Curiae dated 11 August 2021 has annexed a copy of the Tax invoice submitted by M/s Grant Thornton (the auditors who were appointed to conduct a forensic audit by this Court) on 17 September 2021 for the submission of the final report dated 15 July 2021 including expenses quantified at Rs 54,21,084.
2 During the course of the previous hearing, the invoice being drawn to the attention of the Court, Mr N Venkataraman, ASG was requested to seek instructions from the Board of Management. The ASG states that there is no objection to the payment of the bill of the auditors.
3 The Registry is accordingly directed to disburse the amount of Rs 54,21,084 to M/s Grant Thornton towards full and final payment of their final invoice dated 17 September 2021. Since the tax invoice is inclusive of GST, the liability towards GST shall be borne by the auditors.
IA 50683 of 2021 (Project Management Consultants) 1 During the course of the hearing, from the material which has been placed on the record by Mr N Venkataraman, ASG, it has emerged that there are 74 residential and 10 commercial projects of Unitech Limited under construction under which possession of about 15,000 units has to be delivered to the home buyers. Simultaneously, the construction and completion of an unsold stock of about 4,000 units has to be taken up. Out of the above projects, 35 projects comprising of 8,008 units (5,918 ‘sold units’ of which possession has to be given and 2,090 ‘unsold units’) have been assigned to Assets Reconstruction Companies (ARCs).
2 There are three ARCs involved in the matter:
(i) Suraksha ARC; CA 10856/2016 25 (ii) JM Financial ARC; and (iii) Edelweiss ARC.
It is common ground that of the above three ARCs, the assignment pertains to two of them, namely, Suraksha ARC and JM Financial ARC. All the three ARCs are represented before the Court by Mr Parag P Tripathi, learned Senior Counsel, Mr Chitranshul Sinha, learned counsel, and Mr Krishnan Venugopal, learned Senior Counsel.
3 In order to enter into a comprehensive settlement with the ARCs, the new Board of Management of Unitech Limited has proposed to enter into discussions with their senior management and to place agreed modalities before the Court. For this purpose, a Sub-Committee has been constituted by the new Board of Management which would conduct discussions with the ARCs.
4 We permit the new Board of Management to enter upon discussions with the ARCs and to place the modalities for the way forward before this Court, within a period of four weeks. All the ARCs shall cooperate with the new Board of Management by attending the meetings as and when convened for the purposes of resolving their claims.
5 It would be necessary to bear in mind the facts pertaining to the transaction with each ARC separately. In particular, Mr Krishnan Venugopal, Senior Counsel apprised the Court of the fact that there has been no project assignment to Edelweiss ARC.
6 Mr Ravindra Kumar, learned counsel, who appeared on behalf of NOIDA and Greater NOIDA submits that objections which have been filed to the resolution framework proposed by the new Board of Management, insofar as it impinges upon the rights of NOIDA and Greater NOIDA as land owning units and planning authorities.
CA 10856/2016 267 At this stage, without this Court being required to go into the details under each head of objection, it would serve the ends of justice if the Sub-Committee nominated by the Board of Management of Unitech Limited and the concerned officials of NOIDA and Greater NOIDA at a senior level engage in discussions so as to provide a way forward which, while protecting the interests of these statutory authorities would protect the interests of the ultimate flat purchasers. We expect that both NOIDA and Greater NOIDA shall find a pragmatic solution to an issue which has been raised, including their demands. Both sets of bodies shall, therefore, cooperate with the new Board of Management for which meetings may be convened within a period of four weeks from today. The Court may be apprised of the progress which has been made pursuant to the meetings.
8 Mr Anil Grover, Senior AAG, appears on behalf of the State of Haryana and its authorities. Following the modalities which have been prescribed for discussions with the authorities of NOIDA and Greater NOIDA, similar discussions be conducted with the authorities of the State of Haryana within a period of four weeks from today so that the claims and demands which are outstanding and the licences and permissions which are required to be renewed can be specifically identified. The authorities of the State of Haryana shall nominate a nodal officer at a senior level for engaging in the discussions with the new Board of Management.
9 List IA 50683 of 2021 after four weeks.
10 List the matters tomorrow (26 August 2021) after fresh matters.
MA No 715/2021 in Civil Appeal No 317/2021 1 This miscellaneous application has been filed by the Board of Management of Unitech Limited for ensuring that compliance is effected by TSIIC with the final judgment of this Court dated 17 February 2021.
2 There is an outstanding issue in regard to the stamp duty and penalty payable on the Development Agreement.
CA 10856/2016 273 A reply has been filed by the General Manager (AM) Legal of TSIIC. The affidavit encloses a notification of the Revenue (Registration-I) Department dated 1 April 2008 by which the earlier GOMs No 1475 Rev (Regn-I) Department dated 30 July 2005 has been withdrawn. A copy of a communication dated 25 May 2021 of the District Registrar, Ranga Reddy District is annexed. The District Registrar has quantified the deficit stamp duty at Rs 1,34,75,000 on which penalty of ten times the stamp duty has been imposed, amounting to Rs 13,47,50,000. Together with the penalty, a total demand of Rs 14,82,25,000 has been levied.
4 There is a judgment of a three-Judge Bench of this Court in Trustees of H C Dhanda Trust vs State of Madhya Pradesh (2020) 9 SCC 510 construing similar provisions which has been relied upon by Mr N Venkataraman, learned ASG. This Court has held that when ten times the amount of proper duty or deficient portion exceeds five rupees, a sum equal to ten times such duty or portion is required to be deposited. At the same time, the Collector is empowered to refund the penalty in his discretion, which ought to be exercised reasonably.
5 Having regard to the above decision, Mr C S Vaidyanathan, learned senior counsel appearing on behalf of TSIIC has suggested that the penalty payable on the deficit stamp duty may be computed on any reasonable basis and the authority would accept such a determination. In the judgment which has been referred to above, the penalty was modified by the order of this Court to five times. In our view, the ends of justice would be met if the total quantum of penalty is determined at three times the deficit stamp duty of Rs 1,34,75,000. There was a long standing litigation between the Unitech Limited and TSIIC until it was finally resolved by the judgment of this Court. The penalty is hence reduced in the facts and circumstances as noted above.
6 The balance which is due by TSIIC to the petitioners after adjusting the deficit stamp duty and penalty redetermined in the above terms, shall be paid over within a period of four weeks, in accordance with the judgment of this Court dated 17 February 2021.
CA 10856/2016 287 The Miscellaneous Application is accordingly disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master