Supreme Court - Daily Orders
Bhupinder Singh vs Unitech Ltd. on 9 November, 2023
CA 10856/2016
ITEM NO.3 COURT NO.1 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 S.L.P.(Crl) Nos.5978-5979/2017 (II-C)
(With IA No.101566/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA
No.101563/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA No.101561/2023 -
APPROPRIATE ORDERS/DIRECTIONS and IA No.101560/2023 - APPROPRIATE
ORDERS/DIRECTIONS)
Date : 09-11-2023 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Appellant(s) Mr. Deepak Goel, AOR
Mr. Mithilesh Kumar Jaishwal, Adv.
Mr. Jitendra Bharti, Adv.
Mr. Ajay Kumar Singh, Adv.
Ms. Rubi Kumari, Adv.
Ms. Baby Devi Bonia, Adv.
Ms. Alka Goyal, Adv.
Ms. Urvashi Sharma, Adv.
Mr. Girdhari Singh, Adv.
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2023.11.10
Page 1 of 26
16:54:58 IST
Reason:
CA 10856/2016
SLPR 5978-79/2017 Mr. Siddhartha Dave, Sr. Adv.
Mr. Vishal Gosain, Adv.
Mr. Anuroop Chakravarti, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Aarushi Singh, Adv.
Mr. Vishal Banshal, Adv.
Mr. Abhishek S More, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Pawanshree Agrawal, AOR
Ms. Anubha Agrawal, AOR
For Respondent(s)
Mr. Pawanshree Agrawal, AOR
Mr. Shreekant Neelappa Terdal, AOR
Ms. Anubha Agrawal, AOR
Mr. Lokesh Sinhal, Sr. AAG
Mr. B.K. Satija, AAG
Mr. Samar Vijay Singh, AOR
Mr. Nikunj Gupta, Adv.
Mr. Keshav Mittal, Adv.
Ms. Sabarni Som, Adv.
Mr. Nikhil Nayyar, Sr. Adv.
Mr. Naveen Hegde, Adv.
Ms. Pritha Srikumar Iyer, AOR
Ms. Mansi Binjrajka, Adv.
Mr. Brijesh Kumar Tamber, AOR
Mr. Siddhartha Sinha , AOR
Dr. (Mrs.) Vipin Gupta, AOR
Mr. Yadav Narender Singh, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. Abhik Kumar, Adv.
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Mr. Aadi Nagpal, Adv.
Mr. Lohit Kumar Bimal, Adv.
Mr. Rinku Mathur, Adv.
Dr. Harish Uppal, Adv.
Mr. Tileshwar Prasad, Adv.
Mr. Vikas Mehta, AOR
Mr. Sanjay Jain, AOR
Mr. Vijay Kumar, AOR
Mr. Udayaditya Banerjee, AOR
Ms. Rashi Bansal, AOR
Mr. Abhishek Kumar Singh, AOR
Mr. Sri Harsha Peechara, Adv.
Mr. Duvvuri Subrahmanya Bhanu, Adv.
Ms. Pallavi, Adv.
Ms. Kriti Sinha, Adv.
Mr. Rajiv Kumar Choudhry, AOR
Mr. Rabin Majumder, AOR
Ms. Manju Jetley, AOR
Mr. B. Krishna Prasad, AOR
Mr. Kaustubh Shukla, AOR
M/s. K.J. John & Co.
Ms. Tulika Mukherjee, AOR
Ms. Awantika Manohar, AOR
Mr. Samir Malik, AOR
Ms. Liz Mathew, AOR
Ms. Mallika Agarwal, Adv.
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CA 10856/2016
Mr. Nisarg Bhardwaj, Adv.
Mr. Shantanu Sagar, AOR
Mr. Vaibhav Jain, Adv.
Mr. Prabhat Ranjan Raj, Adv.
Mr. Sidharth Sarthi, Adv.
Mrs. Divya Mishra, Adv.
Mr. Anil Kumar, Adv.
Mr. Gunjesh Ranjan, Adv.
Mr. Sonal Jain, AOR
Ms. Filza Moonis, AOR
Mr. Pankaj Jain, Adv.
Mr. Bijoy Kumar Jain, AOR
Mr. Chandra Bhushan Prasad, AOR
Mr. Abhishek Agarwal, AOR
Mr. M.M. Kashyap, AOR
Mr. Kumar Mihir, AOR
Mr. Shashank Manish, AOR
Mr. E.C. Agrawala, AOR
Mr. Tushar Singh, AOR
Ms. Akshra Arshi, Adv.
Ms. Hima Lawrence, AOR
Mr. Ujjal Banerjee, AOR
Ms. Mrinal Gopal Elker, AOR
Mr. Vishal Arun, AOR
Mr. P.R. Rajhans, Adv.
Mr. Jyoti Kumar Singh, Adv.
Mr. Janmejay Verma, Adv.
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Mr. Navin Kumar Singh, Adv.
Mrs. Sampa Sengupta Ray, Adv.
Ms. Hardikaa, Adv.
Mr. Jayant Kumar, Adv.
Mr. Dileep Kumar Dubey, Adv.
Mrs. Meenal Sinha, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Umang Shankar, AOR
Mr. Abhinav Shrivastava, AOR
Mr. Vineet Bhagat, AOR
Ms. Jaikriti S. Jadeja, AOR
Mr. Jatin Zaveri, AOR
Ms. Rashi Bansal, AOR
Mr. Mohit D. Ram, AOR
M/s. Devasa & Co.
Mr. Divyesh Pratap Singh, AOR
Mr. Kartik Yadav, Adv.
Mr. Parinay Vasanani, Adv.
Mr. Manhar Singh Saini, Adv.
Mr. Samir Malik, Adv.
Ms. Nikita Choukse, Adv.
M/s. D.S.K. Legal
Ms. Anshula Vijay Kumar Grover, AOR
Mr. Ravi Panwar, AOR
Ms. Astha Tyagi, AOR
Mr. Arup Banerjee, AOR
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CA 10856/2016
Mr. Yashraj Singh Bundela, AOR
Mr. Shashwat Parihar, Adv.
Mr. Surjeet Singh, Adv.
Mr. Pawan, Adv.
Ms. Jyoti Verma, Adv.
Ms. Rashmi Singh, AOR
Mr. Jinendra Jain, AOR
Mr. Gyan Prakash Srivastava, AOR
Mr. Divyesh Pratap Singh, AOR
Mr. M. Yogesh Kanna, AOR
Ms. Bharti Tyagi, AOR
Mr. Rajat Sehgal, AOR
Mr. Karan Bharihoke, AOR
Mr. Archit Upadhayay, AOR
Ms. Shwetal Shepal, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Mr. Abhisth Kumar, AOR
Ms. Shruti Agarwal, AOR
Mr. Sunil Fernandes, AOR
Mr. Aman Raj Gandhi, AOR
Mr. Amit Agrawal, AOR
Ms. Neha Sharma, AOR
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Mr. Adeel Ahmed, AOR
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Govind Jee, AOR
Mr. Omanakuttan K K, Adv.
Mr. Kartikeya Khanna, Adv.
Mr. Shivendu Prakash, Adv.
Mr. Rahul Kaushik, AOR
Mr. Nikhil Swami, AOR
Mr. Avinash Sharma, AOR
Mrs. Anil Katiyar, AOR
Ms. Hima Lawrence, AOR
Mr. Vivek Gupta, AOR
Mr. Pushpraj Singh, Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
Mr. Arjun Singh Bhati, AOR
Ms. Mumtaz Bhalla, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Braj Kishore Mishra, AOR
Mr. Abhishek Yadav, Adv.
Mr. Ruchit Mohan, Adv.
M/s. Karanjawala & Co.
Mr. Sandeep Devashish Das, AOR
Mr. Rajan Chawla, AOR
Mrs. Aarthi Rajan, AOR
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Dr. Ashutosh Garg, AOR
M/s. Juris Corp.
Mr. Rajesh Kumar, AOR
Mr. Abhay Kumar, AOR
Applicant-in-person
Mr. M.P. Devanath, AOR
Mr. S.K. Verma, AOR
Ms. Madhurima Tatia, AOR
Mr. Siddharth Batra, AOR
Ms. Shagun Matta, AOR
Ms. Manisha Ambwani, AOR
Mr. Anand Sukumar, Adv.
Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Mrs. Ruche Anand, Adv.
Ms. Meera Mathur, AOR
Mr. Rajiv Mehta, AOR
Mr. Nitin Saluja, AOR
Mr. P.R. Ramasesh, Adv.
Mr. Sanuj Das, Adv.
Mr. Rajendra Koushik Ac, Adv.
Mr. Ankolekar Gurudatta, AOR
Mr. Arvind Kumar Sharma, AOR
Mr. K. Parameshwar, AOR
Ms. Arti Gupta, Adv.
Ms. Kanti, Adv.
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Mr. Chinmay Kalgaonkar, Adv.
Ms. Madhusmita Bora, AOR
Mr. Shankar Divate, AOR
Mr. L.B. Rai, Adv.
Mr. Kartik Rai, Adv.
Mr. Arun Upadyay, Adv.
Mr. Shankar Divate, Adv.
Mr. P.K. Jain, AOR
Mr. T.N. Singh, AOR
Mr. Vikas Kumar Singh, Adv.
Ms. Rajshree Singh, Adv.
Dr. Sham Chand, Adv.
Mr. Kaushik Poddar, AOR
Ms. Manjula Gupta, AOR
Ms. Divya Roy, AOR
M/s. AV Global Chambers
Mr. Aditya Singh, AOR
Ms. Rohini Prasad, AOR
Mr. Aman Preet Singh Rahi, Adv.
Mr. A. Venayagam Balan, AOR
Mr. C.M. Sundaram, Adv.
Mr. Puneet Thakur, Adv.
Mr. Gaurav Pal, Adv.
Mr. Kiritkumar Govindlal Sheth, Adv.
Mr. M.P. Vinod, AOR
Mr. Raj Kamal, AOR
Ms. Misha Rohatgi, AOR
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Mr. Rajesh Kumar Gautam, AOR
Mr. Anant Gautam, Adv.
Mr. Samir Mudgil, Adv.
Ms. Shivani Sagar, Adv.
Mr. Dinesh Sharma, Adv.
Mr. Kamal Mohan Gupta, AOR
Mr. Ansar Ahmad Chaudhary, AOR
Ms. Sunieta Ojha, AOR
Ms. S. Ramamani, AOR
Mr. Rakesh Mittal, Adv.
Mr. D. Abhinav Rao, AOR
Mr. Praveen Agrawal, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Prithvi Pal, AOR
Ms. Charu Mathur, AOR
Ms. Charu Ambwani, AOR
Mr. Siddharth, AOR
Mrs. Swarupama Chaturvedi, AOR
Mr. S.V. Raju, ASG
Mr. K.M. Natraj, ASG
Mrs. Suhasini Sen, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. T.a Khan, Adv.
Mr. Vishesh Kalra, Adv.
Mrs. Chinmayee Chandra, Adv.
Ms. Nidhi Khanna, Adv.
Ms. Chinmayee Chandra, Adv.
Ms. Shradha Deshmukh, Adv.
Mr. Siddhant Kohli, Adv.
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Mr. Zoheb Hussain, Adv.
Mr. A. Karthik, AOR
Mr. Sunil Kumar Verma, AOR
Mr. Manish Kumar Gupta, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. Hrishikesh Baruah, AOR
Mr. Rohit Kumar Singh, AOR
Ms. Jahanvi Worah, Adv.
Ms. Shweta Priyadarshini, Adv.
Ms. Chandani Arora, Adv.
Ms. Shubham V. Gawande, Adv.
Mr. Gaurav Sharma, AOR
Ms. Sujata Kurdukar, AOR
Mr. Akshat Shrivastava, AOR
Mr. Ranjit Kumar Sharma, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Ms. Preeti Singh, AOR
Ms. Manorama Maish, Adv.
Mr. Sunklan Porwal, Adv.
Mr. Saurabh Ajay Gupta, AOR
Ms. Sunieta Ojha, AOR
Mr. Kumar Dushyant Singh, AOR
Mr. Shakti Singh Dhakrey, Adv.
Mrs. Pooja Singh, Adv.
Ms. Subasri Jaganathan, Adv.
Mr. Anand Sukumar, Adv.
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Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Mrs. Ruche Anand, Adv.
Ms. Meera Mathur, AOR
Ms. Jasmine Damkewala, AOR
Mr. Sidharth Barua, Adv.
Ms. Vaishali Sharma, Adv.
Mr. Pranav Kumar, AOR
Mr. Neeraj Kumar Gupta, AOR
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Ms. Charu Mathur, AOR
Mr. Raj Kishor Choudhary, AOR
Mr. Manoj C. Mishra, AOR
Mr. Rajeev Singh, AOR
Mrs. Kirti Renu Mishra, AOR
M/s. Cyril Amarchand Mangaldas
Ms. Nidhi Mohan Parashar, AOR
Mr. Gagan Gupta, AOR
Mr. Chandan Kumar, AOR
Mr. Soumya Dutta, AOR
Mr. R.K. Pandey, Adv.
Mr. Atul Sharma, AOR
Mr. A. Radhakrishnan, AOR
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Ms. Mehzabin Nawaz Khan, Adv.
Mr. Sanjay Kumar Tyagi, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Atul Kumar, AOR
Mr. Utkarsh Sharma, AOR
Mr. Romy Chacko, AOR
Mr. Sushil Kumar Singh, AOR
Ms. Mithu Jain, AOR
Ms. Pallavi Langar, AOR
Ms. Garima Sehgal, Adv.
Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
Mr. Gopal Jha, AOR
Ms. Rakhi Ray, AOR
Mr. Sureshan P., AOR
Mr. Rajesh Singh, AOR
Mr. Syed Jafar Alam, AOR
Mr. Abhinav Mukerji, AOR
Ms. Pratishtha Vij, Adv.
Mrs. Bihu Sharma, Adv.
Mr. Mohit Prasad, Adv.
Mrs. B. Sunita Rao, AOR
Mr. Sumit Kumar, AOR
Mr. Vikrant Pachnanda, AOR
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Mr. Sumit R. Sharma, AOR
Mr. P.V. Yogeswaran, AOR
Mrs. Geetha Kovilan, AOR
Mr. C.K. Sasi, AOR
Mr. Syed Jafar Alam, AOR
Mr. Akshat Shrivastava, AOR
Ms. Riddhi Sancheti, AOR
Mr. Shantwanu Singh, AOR
Mr. S. Rajappa, AOR
Mr. Roopansh Purohit, AOR
Mr. T. Mahipal, AOR
Mr. Somanatha Padhan, AOR
Mr. Tarun Gupta, AOR
Mr. S.R. Setia, AOR
Mr. Vikram Singh, AOR
Mr. Sriram P., AOR
Mr. Preshit Vilas Surshe, AOR
Mrs. Geetha Kovilan, AOR
Mr. Mohit Paul, AOR
Mr. Ashwani Kumar, AOR
M/s. Udit Kishan & Associates
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Mr. D.S. Chauhan, AOR
Mr. Abhay Anand Jena, AOR
Mr. S.K. Kulkarni, Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
Ms. Uditha Chakravarthy, Adv.
Ms. Priya S. Bhalerao, Adv.
Mr. Aman Gupta, AOR
Ms. Aswathi M.K., AOR
Mr. Gaurav Goel, AOR
Mr. Jay Kishor Singh, AOR
Mr. Arjun Harkauli, AOR
Mr. M.R. Shamshad, AOR
Mr. Anirudh Sharma, AOR
Mr. Akshat Kumar, AOR
Mr. Vivek Singh, AOR
Mr. S.V. Raju, ASG
Mr. K.M. Natraj, ASG
Mrs. Suhasini Sen, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. T.A. Khan, Adv.
Mr. Vishesh Kalra, Adv.
Mrs. Chinmayee Chandra, Adv.
Ms. Nidhi Khanna, Adv.
Ms. Chinmayee Chandra, Adv.
Ms. Shradha Deshmukh, Adv.
Mr. Siddhant Kohli, Adv.
Mr. Zoheb Hussain, Adv.
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Dr. Vinod Kumar Tewari, AOR
Ms. Priyanjali Singh, AOR
Mr. K M Nataraj, ASG
Mr. Raj Bahadur Yadav, AOR
Mr. Ayush Puri, Adv.
Mr. Praveena Gautam, Adv.
Mr. Ruchi Kohli, Adv.
Mr. Siddhant Kohli, Adv.
Mrs. Nidhi Khanna, Adv.
Mr. Sughosh Subramanium, Adv.
Mr. Santosh Kumar, Adv.
Mrs. Alka Agarwal, Adv.
Mr. Rupesh Kumar, Adv.
Petitioner-in-person
Mr. Arvind Kumar Tewari, AOR
Mr. Sudhir Mahajan, Adv.
Mr. Pradeep Mahajan, Adv.
Mr. Tushar Mahajan, Adv.
Mr. Ajit Kumar Ekka, AOR
Mr. Sudhir Kulshreshtha, AOR
Mr. Devendra Singh, AOR
Mr. Amit Sharma, AOR
Mr. R.C. Kaushik, AOR
Mr. Ujjwal A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
M/s. Gagrat & Co.
Mr. S. Udaya Kumar Sagar, AOR
Mr. Mayank Goel, AOR
Mr. Roshan Santhalia, AOR
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Ms. Harsh Lata, AOR
Mr. Dipesh Sinha, AOR
Mr. Anirudh Singh, Adv.
Mr. K.M. Nataraj, ASG
Mr. Raj Bahadur Yadav, AOR
Mr. Ayush Puri, Adv.
Mr. Praveena Gautam, Adv.
Mr. Ruchi Kohli, Adv.
Mr. Siddhant Kohli, Adv.
Mrs. Nidhi Khanna, Adv.
Mr. Sughosh Subramanium, Adv.
Mr. Santosh Kumar, Adv.
Mrs. Alka Agarwal, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Arvind Gupta, AOR
Mr. Sudhansu Palo, AOR
Mr. Nikilesh Ramachandran, AOR
Mr. Gaurav Goel, AOR
Mr. Amit Shrivastava, AOR
Mr. Rohit Amit Sthalekar, AOR
Mr. Purnendu Bajpai, Adv.
Mr. Shashank Singh, Adv.
Ms. Amrita Sarkar, AOR
Mr. Jeetender Gupta, AOR
Ms. Shobha Gupta, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Ravindra Bana, AOR
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Mr. Aakarsh Kamra, AOR
Mr. Siddhartha Jha, AOR
Mr. Somesh Chandra Jha, AOR
Mr. Ashwani Kumar Dubey, AOR
Mr. Chandra Shekhar Mishra, Adv.
Mr. Rishabh Shukla, Adv.
Mr. Vaibhav Tiwari, Adv.
Mrs. Rachna Gupta, AOR
Dr. Sushil Balwada, AOR
Mr. Neeraj Shekhar, AOR
Dr. Sumit Kumar, Adv.
Mr. Chandra Pratap, Adv.
Mr. Karan Tomar, Adv.
Mr. Vipin Kumar Jai, AOR
Mr. V.K. Monga, AOR
Mr. Dhruv Tamta, AOR
Mr. Senthil Jagadeesan, AOR
Mr. Atishi Dipankar, AOR
Mr. Tapesh Kumar Singh, AOR
Mr. Aditya Pratap Singh, Adv.
Mr. Priyanshu Malik, Adv.
M/s. TAS Law
M/s. KMNP Law
Mr. K.K. Mohan, AOR
Mr. Omprakash Ajitsingh Parihar, AOR
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Mr. Nishit Agrawal, AOR
Mr. Rajiv Ranjan Dwivedi, AOR
Mrs. Gargi Khanna, AOR
Mr. C.K. Sasi, AOR
Mr. Devendra Singh, AOR
Mr. Ashish Virmani, AOR
Mr. Milind Kumar, AOR
Mr. Abhinay, AOR
Mrs. Pragya Baghel, AOR
Mr. Bharat Bhushan, AOR
Mr. Balaji Srinivasan, AOR
Mr. Sushil Kumar Sharma, Adv.
Mr. Pahlad Singh Sharma, AOR
Mr. Virendra Kumar, Adv.
Mr. Kshitij Vedwal, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Himanshu Shekhar, AOR
Mr. M L Lahoty, Adv.
Mr. Paban Kumar Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Pranab Kumar Nayak, Adv.
Mr. Arvind Kumar, Adv.
Mr. Awanish Kumar, AOR
Mr. Aldanish Rein, AOR
Mr. Kaustubh Anshuraj, AOR
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Mr. Krishna Kumar Singh, AOR
Mr. Ashwarya Sinha, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. Partha Sil, AOR
Mr. Tavish Bhushan Prasad, Adv.
Ms. Sayani Bhattacharya, Adv.
Mr. Abhiraj Chaudhary, Adv.
Ms. Upasana Nath, AOR
Ms. Rashmi Nandakumar, AOR
Mr. Shantanu Krishna, AOR
Mr. Aneesh Mittal, AOR
Ms. Jyoti Mendiratta, AOR
Mr. Kaushik Choudhury, AOR
Mr. Chitranshul A. Sinha, Adv.
Mr. Jaskaran Singh Bhatia, Adv.
M/s. Dua Associates
Mr. Ayush Sharma, AOR
Mr. Vaibhav Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA No 101560 of 2023 & IA Nos 101561 of 2023 In SLP (Crl) Nos 5978- 5979 of 2017 1 On 31 July 2015, FIR No 101 of 2015 was registered against Unitech Limited at Police Station Economic Offences Wing 1, Mandir Marg, New Delhi for 1 “EOW” Page 20 of 26 CA 10856/2016 offences punishable under Sections 120B, 406 and 420 of the Indian Penal Code. The FIR was at the behest of certain home buyers of a project of the Unitech Limited called Anthea Floors -Wildflower Country situated at Gurugram, Haryana.
2 The first petitioner, Sanjay Chandra and the second petitioner Ajay Chandra, who are Managing Directors of Unitech Limited were arrested by the EOW of Delhi on 31 March 2017 in relation to FIR No 101 of 2015. After being remanded to police custody for six days, they were remanded to judicial custody on 6 April 2017.
3 Interim bail was granted to the petitioners by the ASJ – 01, Patiala House Courts on 10 April 2017 for a period of three months in Bail Application No 911 of 2017 pertaining to Sanjay Chandra and Bail Application No 910 of 2017 pertaining to Ajay Chandra. The interim bail was extended on 10 July 2017 for a period of one month.
4 By an order dated 9 August 2017, the ASJ – 03 at Patiala House Courts declined to grant any further extension of the interim bail following which the petitioners were taken back into custody.
5 The petitioners moved the High Court of Delhi for seeking regular bail and sought interim bail. On 11 August 2017, the Delhi High Court issued notice in the bail application, but declined to grant interim bail.
6 SLP (Criminal) Nos 5978-5979 of 2017 were instituted before this Court for challenging the order of the Delhi High Court declining to grant interim bail.
7 On 24 August 2017, this Court directed the petitioners to deposit INR 15 crores within two weeks. By a further order dated 1 September 2017, the petitioners were directed to deposit a further sum of Rs 5 crores. A total amount of Rs 20 crores was deposited.
Page 21 of 26 CA 10856/20168 On 8 September 2017, this Court, inter alia, directed as follows:
“We have been apprised that the F.I.R. from which the present bail application arose, which is pending before the High Court and the prayer for interim bail has been rejected, we had passed an order on 1 st September, 2017, directing the petitioners to deposit a sum of Rs.5,00,00,000/- (Rupees five crores only) before the Registry of this Court, which they have already deposited. Rs.20,00,00,000/- deposited. (Rupees As on twenty today, crores a only) sum has of been It is agreed that some of the consumers are interested to take the possession of the flats after due completion and some would like to have their money refunded. Though there are submissions with regard to the allocation of plots, as presently advised, we do not intend to inter into that arena.
We would like to appoint Mr. Pawan Shree Agarwal, learned counsel as Amicus Curiae, who shall file a chart containing details of all the projects wherein the petitioners are involved and the names of the consumers and the amount deposited with the petitioners project wise.
That apart, learned Amicus Curiae shall also, in discussion with the learned counsel for the petitioners, find out about the exact amount that is required to be refunded. Be it clarified, if any consumer is desirous of getting flat, he or she shall communicate it to Mr. Pawan Shree Agarwal through a letter supported by an affidavit so that there will be no confusion.
9 On 21 September 2017, the Delhi Police (EOW) filed a charge-sheet in FIR No 101 of 2015 under Sections 406, 420 and 120B of the Indian Penal Code. The provisions of Sections 409 were added subsequently.
10 By an order dated 30 October 2017, this Court directed a deposit of INR 750 crores by the petitioners by 31 December 2017, as a condition for enlarging them on bail. The Court also observed that if any proceedings are pending against the petitioners and the company, they would continue, but no coercive steps would be taken for executing such orders.
Page 22 of 26 CA 10856/201611 On 30 August 2018, the EOW filed a first supplementary charge-sheet. On 7 December 2018, this Court directed a forensic audit to be conducted of seventy-four projects of Unitech Limited and its subsidiary companies by M/s Grant Thornton. On 10 January 2019, a second supplementary charge-sheet was filed by the EOW. On 18 December 2019, the interim findings of M/s Grant Thornton were placed before this Court. On 20 January 2020, this Court superseded the existing Board of Unitech Limited while appointing nominee Directors as proposed by the Union Government.
12 The petitioners filed IA Nos 63800 and 63683 of 2020 for release on the ground that they had complied with the condition for deposit of INR 750 crores. While rejecting the Interlocutory Applications for the grant of bail, this Court, inter alia, observed:
“11 Under the circumstances, since the conditions which were imposed in the order dated 30 October 2017 have not been complied with, we are unable to accept the submission that the applicants should be released from custody on the ground that they have complied with the conditions on which they were admitted to bail.
12 Since the passing of the order dated 30 October 2017, significant events have taken place. This Court had directed a forensic audit to be conducted by M/s Grant Thornton. The report of M/s Grant Thornton was considered in a detailed order of this Court dated 18 December 2019. Since the observations contained in the report of M/s Grant Thornton have already been dealt with in the order dated 18 December 2019, it is not necessary to reproduce them again in the present order. It would suffice to note that it was as a result of the findings in the forensic report that this Court issued directions for the taking over of the management of Unitech Limited by a Board which has since been constituted by the Union of India.
13 ….Page 23 of 26 CA 10856/2016
14 At this stage, we are clearly of the view that since the order dated 30 October 2017 has not been complied with, there is no question of this Court directing the release of the applicants from custody.
15 For the above reasons, we are not inclined to allow the prayer which has been made in the applications. Both the applications stand dismissed.
16 Mr Sanjay Chandra, who had been granted interim bail by the orders of this Court dated 7 July 2020 and 31 July 2020 on the ground of the Covid status of his parents, shall surrender by 17 August 2020.”
13 On 21 December 2020, the petitioners withdrew their bail applications bearing No 1573 of 2017 and 1574 of 2017 which were pending before the High Court in order to approach the trial court to seek regular bail. The petitioners were granted liberty to approach the trial court.
14 Regular bail was granted to the petitioners by the Chief Metropolitan Magistrate2, Patiala House Courts on 13 January 2021. This order was stayed by this Court on 18 March 2021. The petitioners were directed to surrender in Tihar Jail by 22 March 2021. By a separate order dated 26 August 2021, the petitioners, Sanjay Chandra and Ajay Chandra, were transferred to two separate jails in Mumbai, namely, the Arthur Road Jail and Taloja Jail.
15 On 12 April 2023, this Court accepted the apology of the petitioners and set aside the order of CMM, Patiala House Courts dated 13 January 2021. In the event that the petitioners desired to apply for bail afresh, they were permitted to move this Court for appropriate directions. It is in this backdrop that the petitioners have moved these Interlocutory Applications, which are in respect of the cases pertaining to EOW.
2“CMM” Page 24 of 26 CA 10856/2016 16 We have heard Mr Siddhartha Dave, senior counsel for the petitioners and Mr S V Raju, Additional Solicitor General for the Union of India, Ms Suhashini Sen, counsel for the Delhi Police and Mr M L Lahoty, counsel for the home buyers.
17 Mr Siddhartha Dave, senior counsel appearing on behalf of the applicants submits that the total period of custody undergone by the first petitioner in FIR No 101 of 2015 is six years and two months, while the total period of custody undergone by the second petitioner is six years and four months as on 6 November 2023.
18 At this stage, the petitioners have sought permission from this Court to enable them to approach the CMM at Saket Courts, New Delhi for seeking regular bail.
19 Ms Suhashini Sen, counsel appearing on behalf of the Delhi Police has tendered a compilation to this Court indicating a list of cases registered against the Unitech Group of Companies which were investigated in the Economic Offences Wing. A tabulated statement summarizing the overall status of those cases is annexed at Annexure ‘A’. Ms Sen submits that the petitioners were charge-sheeted without arrest in fifty-two cases as noted in the tabulated statement having regard to the protective order which was passed by this Court.
20 Bearing in mind all the facts and circumstances, we permit the petitioners to pursue their remedies in accordance with law by moving the competent court for seeking regular bail. We clarify that this Court has not expressed any opinion on the merits of any such applications, which shall be duly considered by the CMM at Saket Courts in accordance with law.
21 The Interlocutory Applications are accordingly disposed of.
Page 25 of 26 CA 10856/2016IA No 101563 of 2023 & IA Nos 101566 of 2023 In SLP (Crl) Nos 5978- 5979 of 2017 1 We have heard Mr Siddhartha Dave, senior counsel in support of the applications, Mr S V Raju, Additional Solicitor General appearing on behalf of the Union Government and Ms Suhashini Sen, counsel for the Delhi Police.
2 The applications pertain to ECIR/04/DLZO-II/2018 which has been registered by the Directorate of Enforcement. The applicants seek a clarification permitting them to approach the Special Judge, PMLA, to seek bail in accordance with law.
3 The applicants are permitted to pursue their remedies as sought in the applications by moving the competent court under the PMLA for seeking bail. We clarify that this Court has not expressed any opinion on the merits of the applications.
4 The Interlocutory Applications are accordingly disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
Page 26 of 26
Subject: - SLP (Crl.) No. 5978-5979/2017 before the Hon’ble Supreme Court of India LIST OF CASES REGISTERED AGAINST UNITECH GROUP INVESTIGATED IN ECONOMIC OFFENCES WING S. FIR NO. DATE U/S PS SINGLE/ STATUS OF ACCUSED STATUS OF TRIAL WITH NDOH COURT NO. MULTI- SANJAY CHANDRA AND (COGNIZANCE TAKEN/CHARGE VICTIM AJAY CHANDRA (WHETHER FRAMED/NDOH FIXED FOR) ARRESTED OR CHARGE SHEETED WITHOUT ARREST) IF ARRESTED WHETHER ON BAIL OR OTHERWISE
1. 250/16 26.02.16 420/406/120 IPC SAKET SINGLE Charge sheeted without arrest 07/12/2023 for Argument on charge CMM/South
2. 312/16 16.03.16 420/120B IPC SAKET SINGLE Charge sheeted without arrest 10/01/2024 for Argument on charge CMM/South
3. 384/16 27.04.16 406/420 IPC SAKET SINGLE Charge sheeted without arrest 10/01/2024 for Argument on charge CMM/South
4. 619/16 25.09.16 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
5. 640/16 05.10.16 409/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
6. 685/16 07.11.16 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
7. 446/16 02.06.16 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
8. 699/16 11.11.16 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
9. 006/17 04.01.17 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
10. 70/17 16.02.17 406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
11. 211/17 03.05.17 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
12. 430/17 04.09.17 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
13. 475/17 23.09.17 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
14. 354/17 27.07.17 420/120B IPC SAKET SINGLE Arrested on Bail Argument on charge CMM/South
15. 355/17 27.07.17 420/120B IPC SAKET SINGLE Arrested on Bail Argument on charge CMM/South
16. 382/17 19.08.17 420/406/120B IPC SAKET SINGLE Arrested on Bail Argument on charge CMM/South
17. 433/17 05.09.17 406 IPC SAKET SINGLE Acquitted on the basis of --------- CMM/South settlement vide order dated 02/09/2019
18. 163/18 24.03.18 420/406/120B IPC SAKET SINGLE Argument on charge CMM/South
19. 417/16 18.05.16 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
20. 697/16 27.12.16 420/120B IPC JANAK SINGLE Charge sheeted without arrest Argument on charge CMM/South PURI
21. 119/17 27.03.17 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
22. 473/17 22.09.17 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
23. 534/17 25.10.17 420/34 IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
24. 536/17 25.10.17 420/34 IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
25. 134/18 13.03.18 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
26. 135/18 13.03.18 420/406/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
27. 156/16 30.09.16 406/420/ 120B EOW MULTI Charge sheeted without arrest Argument on charge CMM/South IPC VICITM
28. 192/19 24.09.19 406/420/120B IPC EOW SINGLE Charge sheeted without arrest Argument on charge CMM/South
29. 112/18 17.05.18 406/409/420/ EOW MULTI Charge sheeted without arrest Argument on charge CMM/South 120B IPC VICITM
30. 175/19 02.09.19 406/420/120B IPC EOW MULTI Charge sheeted without arrest Argument on charge CMM/South VICITM
31. 514/16 17.07.16 406/420/120B IPC EOW SINGLE Charge sheeted without arrest Argument on charge CMM/South
32. 515/16 17.07.16 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
33. 548/16 06.08.16 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
34. 552/16 10.08.16 406/420 IPC SAKET SINGLE Closure Report was filed and CMM/South accepted by the court vide order dated 18/12/2019 on the basis of settlement
35. 553/16 10.08.16 406/420 IPC SAKET SINGLE Disposed off, No record
36. 613/16 21.09.16 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
37. 350/17 25.07.17 406/420/120B IPC SAKET MULTI Charge sheeted without arrest Argument on charge CMM/South VICITM
38. 562/17 07.11.17 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
39. 596/17 28.11.17 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
40. 589/16 09.09.16 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
41. 65/18 03.02.18 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
42. 85/18 12.02.18 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
43. 86/18 12.02.18 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
44. 95/18 16.02.18 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
45. 147/18 17.03.18 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
46. 570/16 29.08.16 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
47. 76/17 20.02.17 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
48. 721/16 03.12.16 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
49. 137/17 05.04.17 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
50. 624/16 27.09.16 406/420/120B IPC SAKET SINGLE
51. 316/17 03.07.17 406/420/120B IPC SAKET SINGLE Arrested, on bail Argument on charge CMM/South
52. 148/18 17.03.18 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
53. 490/18 08.08.18 406/420/120B IPC SAKET SINGLE
54. 551/17 02.11.17 406/409/420/ SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South 120B IPC
55. 266/16 08.05.16 406/409/420/ SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South 120B IPC
56. 454/16 08.06.16 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
57. 274/17 02.06.17 406/420/120B IPC SAKET SINGLE Charge sheeted without arrest Argument on charge CMM/South
58. 06/17 04.01.17 409/420/120B IPC EOW MULTI Charge sheeted without arrest Argument on charge CMM/South VICITM
59. 204/09 05.10.09 409/420/120B IPC EOW MULTI Charge sheeted without arrest Argument on charge CMM/South VICITM
60. 125/14 16.10.14 406/420/120B IPC EOW MULTI Arrested on Bail Argument on charge CMM/South VICITM Bail order has been challenged before Hon’ble Delhi High Court by the state in Crl.Mc No. 3386/2022.
Notice has been issued.
NDOH is 19/01/2024
61. 30/18 08.02.18 409/420/120B IPC EOW MULTI Charge sheeted without arrest Argument on charge CMM/South VICITM
62. 131/19 12.07.19 406/420/120B IPC EOW MULTI Charge sheeted without arrest Argument on charge CMM/South VICITM
63. 167/17 15.08.17 406/420/120B IPC EOW SINGLE
64. 101/15 30.07.15 406/409/420/ EOW MULTI Arrested In Judicial Custody Argument on charge CMM/South 120B IPC VICITM
65. 65/16 25.05.16 406/420/120B IPC EOW MULTI Charge sheeted without arrest Argument on charge CMM/South VICITM
66. 02/17 02.01.17 406/420/120B IPC EOW MULTI Pending Investigation ---- -----
VICITM SYNOPSIS
1. Arrested and In Judicial Custody: - 01
2. Arrested, on Bail: - 04
3. Arrested, on Bail, Bail order challenged in the Delhi High Court: - 01
4. Charge sheeted Without Arrest: - 52
5. Pending Investigation: - 01
6. Disposed off: - 03
7. Record not traceable as yet: - 04 _______________________________________________________________________________________ TOTAL: - 66