Supreme Court - Daily Orders
Union Of India vs Filco Trade Centre Pvt. Ltd. on 13 April, 2021
ITEM NO.28 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 32709-
32710/2018
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
FILCO TRADE CENTRE PVT. LTD. & ANR. Respondent(s)
WITH
SLP(C) No. 12048/2020 (III)
(FOR ADMISSION and I.R. and IA No.103042/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 103042/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 31125/2021 - INTERVENTION APPLICATION IA No. 31119/2021 - INTERVENTION APPLICATION IA No. 31108/2021 - INTERVENTION APPLICATION IA No. 31091/2021 - INTERVENTION APPLICATION IA No. 25827/2021 - INTERVENTION APPLICATION IA No. 14049/2021 - INTERVENTION APPLICATION) SLP(C) No. 4694/2021 (XIV) (FOR ADMISSION and I.R. and IA No.75003/2020-CONDONATION OF DELAY IN FILING and IA No.75004/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 12125/2020 (III) (FOR ADMISSION and I.R. and IA No.103975/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 103975/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 4/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.117/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 705/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.3906/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Signature Not Verified SLP(C) No. 15704/2020 (IV-B) Digitally signed by RASHI GUPTA Date: 2021.04.13 19:07:45 IST Reason: IA No. 134129/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) 1 ITEM NO.28 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE SECTION III SLP(C) No. 2150-2151/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.269/2021-CONDONATION OF DELAY IN FILING and IA No.270/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 907/2021 (IV-B) ) SLP(C) No. 3992-3993/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.27793/2021-CONDONATION OF DELAY IN FILING and IA No.27794/2021-EXEMPTION FROM FILING O.T.[TO BE TAKEN UP ALONG WITH ITEM NO. 13 I.E. SLP(C) No. 2640/2021]) SLP(C) No. 16061/2020 (IV-B) (FOR ADMISSION and I.R......[TO BE TAKEN UP ALONG WITH ITEM NO. 6 I.E. SLP(C) No. 479/2021]) SLP(C) No. 555/2021 (III) (FOR ADMISSION and I.R. and IA No.2883/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2153/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.637/2021-CONDONATION OF DELAY IN FILING and IA No.639/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2154/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.8281/2021-CONDONATION OF DELAY IN FILING) SLP(C) No. 2157/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.1775/2021-CONDONATION OF DELAY IN FILING and IA No.1777/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 3989-3990/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.13421/2021-CONDONATION OF DELAY IN FILING and IA No.13422/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 1202/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.7528/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2158-2159/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.9132/2021-CONDONATION OF DELAY IN FILING and IA No.9133/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2641-2642/2021 (IV-B) ) SLP(C) No. 1351/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.9325/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2160-2161/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.8836/2021-CONDONATION OF DELAY IN FILING and IA No.8838/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2162-2163/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.7814/2021-CONDONATION OF DELAY IN FILING and IA No.7815/2021-EXEMPTION FROM FILING C/C OF THE 2 ITEM NO.28 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE SECTION III IMPUGNED JUDGMENT) SLP(C) No. 3991/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.25674/2021-CONDONATION OF DELAY IN FILING and IA No.25676/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT.[TO BE TAKEN UP ALONG WITH ITEM NO.13 I.E. SLP(C) No. 2640/2021 ]) SLP(C) No. 2164/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.8507/2021-CONDONATION OF DELAY IN FILING and IA No.8508/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 1427/2021 (IV-B) (FOR ADMISSION and I.R.) SLP(C) No. 4701/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.17710/2021-CONDONATION OF DELAY IN FILING and IA No.17711/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 1586-1587/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.11129/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 1682/2021 (III) (FOR ADMISSION and I.R. and IA No.12025/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 4715-4716/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.13356/2021-CONDONATION OF DELAY IN FILING and IA No.13358/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 3949/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.16731/2021-CONDONATION OF DELAY IN FILING and IA No.16732/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 4713-4714/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.20885/2021-CONDONATION OF DELAY IN FILING and IA No.20886/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2120/2021 (III) (IA No.15842/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT....[TO BE TAKEN UP ALONG WITH ITEM NO. 13 I.E. SLP(C) No. 2640/2021]) SLP(C) No. 3951-3952/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.23760/2021-CONDONATION OF DELAY IN FILING and IA No.23761/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 3950/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.22576/2021-CONDONATION OF DELAY IN FILING and IA No.22577/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 3953-3954/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.24310/2021-CONDONATION OF DELAY IN FILING and IA No.24311/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) 3 ITEM NO.28 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE SECTION III SLP(C) No. 2827/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.22381/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2640/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.20684/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 3117/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.25545/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 4707-4708/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.25025/2021-CONDONATION OF DELAY IN FILING and IA No.25027/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 3959/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.24338/2021-CONDONATION OF DELAY IN FILING and IA No.24339/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 4704/2021 (IV-B) ( IA No.31795/2021-CONDONATION OF DELAY IN FILING and IA No.31797/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 2767/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.21606/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 4709-4710/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.20220/2021-CONDONATION OF DELAY IN FILING and IA No.20221/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 4703/2021 (IV-B) ( IA No.24325/2021-CONDONATION OF DELAY IN FILING and IA No.24326/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 3955-3956/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.28452/2021-CONDONATION OF DELAY IN FILING and IA No.28453/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT[ TO BE TAKEN UP ALONG WITH ITEM NO. 13 I.E. SLP(C) No. 2640/2021 ]) SLP(C) No. 3171/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.26237/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT.....[TO BE TAKEN UP ALONG WITH ITEM NO. 13 I.E. SLP(C) No. 2640/2021]) Date : 13-04-2021 These petitions were called on for hearing today.
For Petitioner(s) Mr. Ajay Kumar Singh- I, Adv.
Mr. B. V. Balaram Das, AOR Mr. B. Krishna Prasad, AOR Mr. Abhishek Baid, Adv.
4ITEM NO.28 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE SECTION III Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Santosh Krishnan, AOR Ms. Charanya Lakshmikumaran, AOR Mr. Niraj Sharma, AOR Mr. Pawanshree Agrawal, AOR Ms. Tulika Mukherjee, AOR Ms. Sunaina Kumar, Adv.
Mr. Praveen Kumar, AOR Ms. Shirin Khajuria, AOR Mr. Aniruddha P. Mayee, AOR Mr. Jeetender Gupta, AOR For Intervenor(s) Mr. Ravi Bharuka, AOR Mr. Vinay Shraff, Adv.
Mr. Ankit Agarwal, Adv.
UPON HEARING THE COUNSEL THROUGH VIDEO CONFERENCE, THE COURT MADE THE FOLLOWING O R D E R Having gone through the office reports in each of these matters, the following order is passed:-
In all the matters where the served respondents who are represented through their learned advocates but have not filed their counter affidavit, so far, may file their respective counter affidavits within four weeks. Thereafter, for all the unserved respondents as per the service report, two weeks time is granted for taking appropriate steps by the respective petitioners for effective service upon them.
List the matters again on 08.07.2021.
AVANI PAL SINGH
(SD) Registrar
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