Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India . on 7 May, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.3 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 188/2004
M/S. RAIGANJ CONSUMER FORUM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA 148036/2018, 154673/2018, 156169/2018)
WITH
T.C.(C) No. 171/2003 (XVI-A)
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T.C.(C) No. 80/2003 (XVI-A)
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.05.09
T.C.(C) No. 81/2003 (XVI-A)
18:41:07 IST
Reason:
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C.A. No. 3134-3137/2016 (IV)
SLP(C) No. 227/2019 (IV-B)
(FOR ADMISSION)
Date : 07-05-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
Counsel for parties
Mr. Tushar Mehta,SG
Ms. Swati Ghildiyal,Adv.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani,Adv.
Mr. Vikramjit Banerjee,ASG
Mr. S. Radhakrishnan,Sr.Adv.
Mr. D.L. Chidananda,Adv.
Mr. Rupesh Kumar,Adv.
Mrs. Anil Katiyar, AOR
Mr. Sanjiv Sen,Sr.Adv.
Mr. M.C. Dhingra, AOR
Mr. Harpal Singh Saini,Adv.
Mr. Sayan Ray,Adv.
Mr. Soumo Palit,Adv.
Mr. Gaurav Dhingra,Adv.
Mr. Harpal Singh Saini,Adv.
Mr. Piyush Kant Roy,Adv.
Mr. Ranjan Mukherjee, AOR
Mr. S. Bhowmick,ADv.
Mr. M.L. Lahoty,Adv.
Mr. Paban K. Sharma,Adv.
Mr. Anchit Sripat,Adv.
Mr. Somnath Mukherjee, AOR
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Mr. P.D. Sharma, AOR
Mr. Naresh Bakshi, AOR
Mr. R.C. Kaushik, AOR
Mr. P.N. Puri, AOR
Mr. Sarvesh Singh, AOR
Mr. Keshav Mohan,Adv.
Mr. Smarhar Singh,Adv.
Ms. Suruchii Aggarwal, AOR
Mr. Prashant Chauhan,Adv.
Mr. Ashok Kumar Singh, AOR
Mr. Naresh Kumar Gaur,Adv.
Mr. Shantwanu Singh,Adv.
Mr. Murari Babu,Adv.
Sarvagya Walia,Adv.
Mr. Tushar Sharma,Adv.
Mr. Chirojit Mukherjee,Adv.
Mr. Rajesh Sharma,Adv.
Ms. Sundri,Adv.
Ms. Nidhi Singh Dubey,Adv.
Ms. Shalu Sharma, AOR
Dr. Surender Singh Hooda, AOR
Mr. Ramesh Babu M.R., AOR
Ms. Manisha Singh,Adv.
Ms. Sanya Panjwani,Adv.
Mr. A.P. Mohanty, AOR
Mr. Arun K. Sinha, AOR
Mr. B.K. Pal, AOR
Ms. Chitra Markandaya, AOR
Mr. D.N. Goburdhan, AOR
Mr. Kusum Chaudhary, AOR
Mr. Hitesh Kumar Sharma,Adv.
Mr. S.K. Rajora,Adv.
Mr. Aamarjit Singh Bedi,ADv.
Mr. Surya Kant, AOR
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Mr. Tara Chandra Sharma, AOR
Mr. Ugra Shankar Prasad, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Yash Pal Dhingra, AOR
Ms. Minakshi Vij, AOR
Mr. K.S. Rana, AOR
Mr. Vishwajit Singh, AOR
Mr. Abhijit Sengupta, AOR
For M/s. K.J. John and Co.
Mr. G. Ramakrishna Prasad, AOR
Mr. Ashwani Kumar, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Alok Gupta, AOR
Mr. S. Ravi Shankar, AOR
For M/s. AP & J Chambers, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Shailendra Bhardwaj, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. Shree Pal Singh, AOR
Ms. Sunita Sharma, AOR
Mr. Chander Shekhar Ashri, AOR
Mrs. S. Usha Reddy, AOR
Mr. Jatinder Kumar Sethi,Adv.
Mr. Ashutosh Kumar Sharma,Adv.
Mr. Jatinder Kumar Bhatia, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Arun Kumar Beriwal, AOR
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Mr. Sudhir Kumar Gupta, AOR
Mr. Tanuj Bagga,AOR
Dr. M.K. Ravi,Adv.
Mr. Subhasish Bhowmick,AOR
Ms. G. Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.33106/2019 Reply to this I.A. be filed by the Committee within six weeks.
IA. No.45905/2019Considered the I.A. Let reply be filed within six weeks.
In the meantime, efforts be made to distribute the amount as much as it can be and compliance report be filed on the next date along with reply.
I.A. No.36952/2019There is no necessity of information all over twice. It is not considered appropriate to incur the expenditure twice over.
It was contended by Mr. Vikramjit Banerjee, learned Additional solicitor General of India, that Unique Identification Authority of India (UIDAI) is not in a position to furnish any data with respect to the incumbents.
The statement is placed on record.
Learned counsel appearing on behalf of the Committee has placed before us, in a tabular form, status of claims as on 30.04.2019 as provided by M/s. Karvy Fintech Private Limited. With respect to S. No. ‘A’ payment has been made in 1458 claims of 70% of the total principal amount which comes to Rs.1,71,45,536/-, as ordered by this Court. S. No.’B’ contains the claims found in database but bank details not yet uploaded by investor. Since the bank details have not been uploaded by 970 claimants, it is agreed 12 by the learned counsel appearing on behalf of the Committee that amount to these 970 claimants shall be sent by way of account payee cheque at the addresses which are available. Let bank details at S. No. ‘C’ of 155 claimants be verified within a month and amount be remitted to their bank accounts within next fifteen days.
We direct the learned counsel appearing on behalf of the Committee to furnish details, in a tabular form, with respect to claims found in database and payment on hold due to mismatch of names/amount/bank details, as shown in S. No. ‘D’. Let the mismatch claimant-wise be placed, in a tabular form, on the next date of hearing and a copy of the same be furnished to Mr. Ranjan Mukherjee, learned counsel. List of the claimants at S. No. ‘E’ whose claims have not found in database are 697. Names of such claimants shall be furnished to this Court and a copy of the same shall be furnished to Mr. Ranjan Mukherjee, learned counsel. Let all these documents be placed on record supported by an affidavit.
The Income Tax Department is directed to complete the valuation job on or before 30.06.2019 and submit a compliance report in the first week of July, 2019 along with the details of the valuation of the properties that has been done supported by an affidavit.
It is open to the learned counsel for the parties to file the requisite documents/reply etc. With respect to the properties mentioned in Part ‘A’ of the properties mentioned in the third interim report dated 22.02.2019, 23 properties have been valued by Income Tax Authorities and they are as per Annexure-A enclosed herewith.
It is agreed to by the learned counsel that the said properties in Chart Annexure-A can be put to auction by the Income Tax Department. Let the Income Tax Department initiate the proceedings for sale of the aforesaid properties mentioned in Annexure-A of the third report on ‘as is where as basis’ and the amount be remitted to this Court.
With respect to the utilization of the receipt, for finding 13 out the bank details, learned counsel appearing for the Committee has undertaken to examine the same and to collect the bank details as far as possible from receipts also.
List the case in the IInd week of July, 2019.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
Encl : As above
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