Supreme Court - Daily Orders
Rohan Vijay Nahar vs The State Of Maharashtra on 12 April, 2019
ITEM NO.74, 101 & 102 REGISTRAR COURT. 2 SECTION IX
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 RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 33691/2018
ROHAN VIJAY NAHAR & ORS. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
WITH
SLP(C) No. 2306/2019 (IX)
(FOR ADMISSION and I.R. and IA No.4581/2019-EXEMPTION FROM FILING
O.T. and IA No.4580/2019-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 50/2019 (IX)
(FOR ADMISSION and I.R. and IA No.661/2019-EXEMPTION FROM FILING
O.T.)
SLP(C) No. 4262/2019 (IX)
(FOR ADMISSION and I.R. and IA No.14841/2019-EXEMPTION FROM FILING
O.T. and IA No.14839/2019-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 4260/2019 (IX)
(FOR ADMISSION and I.R. and IA No.14671/2019-EXEMPTION FROM FILING
O.T. and IA No.14670/2019-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 4259/2019 (IX)
SLP(C) No. 33783/2018 (IX)
(FOR ADMISSION and I.R. and IA No.185198/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.185200/2018-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 1806/2019 (IX)
(FOR ADMISSION and I.R. and IA No.9518/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.9522/2019-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 33905/2018 (IX)
(FOR ADMISSION and I.R. and IA No.186020/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.186022/2018-EXEMPTION FROM
FILING O.T. and IA No.186024/2018-PERMISSION TO FILE LENGTHY LIST
OF DATES)
SLP(C) No. 33927/2018 (IX)
(FOR ADMISSION and IA No.186208/2018-EXEMPTION FROM FILING O.T. and
IA No.186209/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Signature Not Verified
SLP(C) No. 573/2019 (IX)
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2019.04.15
(FOR ADMISSION and I.R. and IA No.3293/2019-EXEMPTION FROM FILING
16:00:37 IST
Reason:
O.T.)
SLP(C) No. 2314/2019 (IX)
………...2
ITEM NO.74,101, 102 -2-
SLP(C) No. 1283/2019 (IX)
(FOR ADMISSION and I.R. and IA No.6882/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.6884/2019-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 2699/2019 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 2696/2019 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 3277/2019 (IX)
(FOR ADMISSION and I.R. and IA No.18320/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.18318/2019-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 1487/2019 (IX)
(FOR ADMISSION and I.R. and IA No.8147/2019-EXEMPTION FROM FILING
O.T.)
SLP(C) No. 546/2019 (IX)
(FOR ADMISSION and I.R. and IA No.3087/2019-EXEMPTION FROM FILING
O.T. and IA No.3084/2019-PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS)
SLP(C) No. 885/2019 (IX)
(FOR ADMISSION and I.R. and IA No.5118/2019-EXEMPTION FROM FILING
O.T. and IA No.6391/2019-EXEMPTION FROM FILING O.T. and IA
No.5117/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.6389/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
[TO BE TAKEN UP ALONG WITH ITEM NO. 27 I.E. SLP(C) NO. 33691/2018])
SLP(C) No. 1986/2019 (IX)
(FOR ADMISSION and I.R. and IA No.11508/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.11507/2019-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 1290/2019 (IX)
(FOR ADMISSION and I.R. and IA No.6987/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.6990/2019-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 1400/2019 (IX)
(FOR ADMISSION and I.R. and IA No.7487/2019-EXEMPTION FROM FILING
O.T.)
SLP(C) No. 4071/2019 (IX)
(FOR ADMISSION and I.R. and IA No.3691/2019-EXEMPTION FROM FILING
O.T. and IA No.6378/2019-EXEMPTION FROM FILING O.T. and IA
No.3688/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
No.6376/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.3689/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 4088/2019 (IX)
(FOR ADMISSION and I.R. and IA No.22756/2019-EXEMPTION FROM FILING
O.T.)
SLP(C) No. 6719/2019 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 4068/2019 (IX)
(FOR ADMISSION and I.R. and IA No.14041/2019-CONDONATION OF DELAY
IN FILING and IA No.14042/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 4057/2019 (IX)
……….3
ITEM NO.74,101, 102 -3-
SLP(C) No. 4049/2019 (IX)
(FOR ADMISSION and I.R. and IA No.12644/2019-CONDONATION OF DELAY
IN FILING and IA No.12645/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 4054/2019 (IX)
(FOR ADMISSION and I.R. and IA No.13470/2019-CONDONATION OF DELAY
IN FILING and IA No.13472/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 4078/2019 (IX)
(FOR ADMISSION and I.R. and IA No.15369/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 4060/2019 (IX)
(FOR ADMISSION and I.R. and IA No.13460/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 4079/2019 (IX)
(FOR ADMISSION and I.R. and IA No.13455/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 4065/2019 (IX)
(FOR ADMISSION and I.R. and IA No.14251/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 4052/2019 (IX)
(IA No.13414/2019-CONDONATION OF DELAY IN FILING and IA
No.13416/2019-EXEMPTION FROM FILING O.T.
[ TO BE TAKEN UP ALONG WITH ITEM NO.19 I.E. SLP(C) No.
33691/2018 ])
SLP(C) No. 4077/2019 (IX)
SLP(C) No. 4066/2019 (IX)
(FOR ADMISSION and I.R. and IA No.14413/2019-CONDONATION OF DELAY
IN FILING and IA No.14414/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 4074/2019 (IX)
(FOR ADMISSION and I.R. and IA No.14310/2019-CONDONATION OF DELAY
IN FILING and IA No.14311/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 4064/2019 (IX)
(FOR ADMISSION and I.R. and IA No.15184/2019-CONDONATION OF DELAY
IN FILING and IA No.15189/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.15192/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 7214/2019 (IX)
(FOR ADMISSION and I.R. and IA No.34345/2019-CONDONATION OF DELAY
IN FILING and IA No.34347/2019-EXEMPTION FROM FILING O.T. and IA
No.34346/2019-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 4914/2019 (IX)
(FOR ADMISSION and I.R. and IA No.21490/2019-CONDONATION OF DELAY
IN FILING and IA No.21492/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 4916/2019 (IX)
(FOR ADMISSION and I.R. and IA No.21481/2019-CONDONATION OF DELAY
IN FILING and IA No.21482/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 7221/2019 (IX)
(FOR ADMISSION and I.R. and IA No.38196/2019-CONDONATION OF DELAY
IN FILING and IA No.38198/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 5884/2019 (IX)
………..4
ITEM NO.74,101, 102 -4-
SLP(C) No. 5880/2019 (IX)
(show cause notice returnable on 05.04.2019 issued.)
SLP(C) No. 7210/2019 (IX)
(FOR ADMISSION and I.R. and IA No.34200/2019-CONDONATION OF DELAY
IN FILING and IA No.34201/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.34202/2019-EXEMPTION FROM FILING O.T.
)
Date : 12-04-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Santosh Krishnan, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mrs. V. D. Khanna, AOR
Mr.Prasenjit Keswani,Adv.
Mr.Mehul M.Gupta,Adv.
Mr. R. P. Gupta, AOR
Ms.Mehak Gupta,Adv.
Mr. P. V. Yogeswaran, AOR
Mr. Ravindra Keshavrao Adsure, AOR
Mr.Karan Sharma,Adv.
Mr. R. Chandrachud, AOR
Mr. Tapesh Kumar Singh, AOR
Ms. Abha R. Sharma, AOR
Mr. Ashwarya Sinha, AOR
Mr. Rajat Sehgal, AOR
Mr.Nitin Mishra,adv.
Mr.Joseph Pookkatt,Adv.
M/S. Ap & J Chambers, AOR
Ms. Tatini Basu, AOR
Ms.Malvika Kapila,Adv
Mr. Vikas Mehta, AOR
Mr.Arjun Nanda,Adv.
Mr. Sumeer Sodhi, AOR
……...5
ITEM NO.74,101, 102 -5-
Mr.Abhishek Thakral,Adv.
Mrs. Pragya Baghel, AOR
Mr. Shivaji M. Jadhav, AOR
Mr.Brij Kishor Sah,Adv.
Mr.Soheb Rahman,Adv.
Mr. Lakshmeesh S. Kamath, AOR
Mr. Jatin Zaveri, AOR
Mr. Kunal Cheema, AOR
Mr. Anupam Raina, AOR
Ms.Shruti Munjal,adv.
Mr.Aman Verma,Adv.
Mr. Kush Chaturvedi, AOR
For Respondent(s) Mr.S.S.Bandaru,Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Ravindra Sadanand Chingale, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.33691/2018
The respondent Nos.1-4 have already filed counter affidavit. The matter be processed for listing before the Hon’ble Court as per rules.
SLP(C) No.33783/2018Service is complete qua respondent Nos.1 & 2 but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent No. 3.
SLP(C) No.33905/2018Service is complete qua respondent Nos.1 & 4 but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.2 & 3.
……..6 ITEM NO.74,101, 102 -6- SLP(C) No.33927/2018 Service is complete qua respondent Nos.1,2 & 4-6 but no one has entered appearance on their behalf. The respondent No.3 has refused to accept the service of notice sent to him under registered cover. This refusal on his part constitutes proper service, but no one has entered appearance. The matter be processed for listing before the Hon’ble Court as per rules.
SLP(C) No.2306/2019Service is complete qua respondent Nos.1,2 & 4-7 but no one has entered appearance on their behalf. Await return of service of notice already issued to the respondent No.3.
SLP(C) No.50/2019Service is complete qua respondent Nos.1-3 & 8 but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.4-7.
SLP(C) No.1806/2019The office report indicates that service of notice is complete upon both the respondents but no one has entered appearance on their behalf. Viewed thus, the matter be processed for listing before the Hon'ble Court as per rules.
SLP(C) No.573/2019Service is complete qua respondent Nos.2 & 4 but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.1 & 3.
As per postal tracking report qua respondent No.5, the remarks indicates that “Insufficient address”. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
…………..7 ITEM NO.74 -7- SLP(C) No.2314/2019, 4049, 4057, 4078, 4060, 4079,4065, 4052, 4077, 4066, 4074/2019 Ld.counsel for the petitioner has failed to file the spare copies for issuance of notice to the respondents within the period prescribed under the rules. Hence, notice could not be issued. Therefore, the matters shall be processed for listing before the Hon'ble Judge in Chambers for further directions.
SLP(C) No.1283/2019Ld.counsel for the petitioner has filed only one spare copy instead of six. Hence, notice could not be issued. One week’s time, as a last chance is given to Ld.counsel to file the remaining spare copies for issuance of notice to the respondents.
SLP(C) No.2699/2019Service is complete qua respondent Nos.1-6 & 8 but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent No.7.
SLP(C) No.2696,1986, 1290, 1400, 4068,5884, 7221/2019 The office report indicates that service of notice is complete upon all the respondents but no one has entered appearance on their behalf. Viewed thus, the matters be processed for listing before the Hon'ble Court as per rules.
SLP(C) No.1487/2019Service is complete qua respondent Nos.1,5 & 6 but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.2, 3 & 4.
SLP(C) No.546/2019 & 885/2019 Service is complete qua respondent Nos.1 & 3-7 in both matters but no one has entered appearance on their behalf.
……...8 ITEM NO.74 -8- As per postal tracking report qua respondent No.2, the remarks indicates that “Insufficient address”. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
SLP(C) No.4071/2019Await return of service of notice already issued to the respondent Nos.3 & 5.
Service is complete qua respondent Nos.1,4,6 & 7 but no one has entered appearance on their behalf. As per postal tracking report qua respondent No.2, the remarks indicates that “Insufficient address”. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
SLP(C) No.4054/2019All the respondents are granted four weeks’ time, to file counter affidavit.
SLP(C) No.4064/2019The office report indicates that service of notice is complete upon both the respondents but no one has entered appearance on their behalf. Viewed thus, the matter be processed for listing before the Hon'ble Court as per rules.
SLP(C) No.4916/2019Await return of service of notice already issued to the respondent No. 1.
Service is complete qua respondent Nos.2-4,6 & 7 but no one has entered appearance on their behalf. As per postal tracking report qua respondent No.5, the remarks indicates that “Insufficient address”. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
……….9 ITEM NO.74 -9- SLP(C) No.4088/2019 Respondent No.5 is granted four weeks’ time, to file counter affidavit.
Service is complete qua respondent Nos.1-4,6 & 7 but no one has entered appearance on their behalf.
SLP(C) No.4914/2019Await return of service of notice already issued to the respondent Nos.4 & 8.
Service is complete qua respondent Nos.1-3, 5,6, 7 & 9 but no one has entered appearance on their behalf.
SLP(C) No.7210/2019Service is complete qua respondent Nos.1-5 but no one has entered appearance on their behalf.
As per postal tracking report qua respondent No.6, the remarks indicates that “Insufficient address”. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
SLP(C) No.5880/2019Service is complete qua respondent Nos.1-4 but no one has entered appearance on their behalf.
As per postal tracking report qua respondent No.5, the remarks indicates that “Addressee cannot be located”. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
SLP(C) No.4259/2019Await return of service of notice already issued to the respondent No. 3.
Service is complete qua respondent Nos.1,2,4 & 5 but no one has entered appearance on their behalf.
SLP(C) No.4260/2019Await return of service of notice already issued to the respondent Nos.2 & 3.
……...10
ITEM NO.74 --10-
Service is complete qua respondent Nos.1, 4 & 5 but no one has entered appearance on their behalf.
SLP(C) No.4262/2019 & 7214/2019 Await return of service of notice already issued to all the respondents in both matters.
SLP(C) No.3227/2019Service is complete qua respondent Nos.1-3, 5 & 6 but no one has entered appearance on their behalf.
As per postal tracking report qua respondent No.4, the remarks indicates that “Insufficient address”. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
SLP(C) No.6719/2019Await return of service of notice already issued to the respondent Nos.2 & 5.
As per postal tracking report qua respondent Nos.6 & 7, notice has been received back undelivered. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondents and he shall also take fresh steps for the service of notice to them within the same period.
Service is complete qua respondent Nos.1,3,4,8 & 9 but no one has entered appearance on their behalf. SLP(C) No.9690/2019, 9406, 9617 & 9618/2019 One week’s time, is given to Ld.counsel for the petitioner to file the spare copy in all matters for issuance of notice to the respondents.
List incomplete matters on 12.09.2019.
RAJESH KUMAR GOEL Registrar SB