Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India . on 18 October, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
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ITEM NO.1 COURT NO.6 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)
(AS PER HON'BLE COURT'S ORDER DATED 14.09.2022, MR. RANJAN
MUKHERJEE, LEARNED ADVOCATE HAS ON 20.09.2022 FILED LETTER DATED
20.09.2022 TO WITHDRAW I.A. NO. 75903 OF 2022 AND 75905 OF 2022 IN
W.P. (C) NO. 188 OF 2004
IA No. 33106/2019 - APPLICATION FOR PERMISSION
IA No. 130757/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 75903/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 94012/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 58091/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 62733/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 77270/2021 - CLARIFICATION/DIRECTION
IA No. 132665/2021 - CLARIFICATION/DIRECTION
IA No. 132657/2021 - CLARIFICATION/DIRECTION
IA No. 132644/2021 - CLARIFICATION/DIRECTION
IA No. 132638/2021 - CLARIFICATION/DIRECTION
IA No. 132630/2021 - CLARIFICATION/DIRECTION
IA No. 45905/2019 - CLARIFICATION/DIRECTION
IA No. 132614/2021 - CLARIFICATION/DIRECTION
IA No. 110706/2021 - CLARIFICATION/DIRECTION
IA No. 75905/2022 - EXEMPTION FROM FILING O.T.
IA No. 110701/2021 - INTERVENTION APPLICATION
IA No. 130756/2020 - INTERVENTION APPLICATION
IA No. 94002/2020 - INTERVENTION APPLICATION
IA No. 58090/2021 - INTERVENTION APPLICATION
IA No. 32653/2021 - INTERVENTION APPLICATION
IA No. 62731/2019 - INTERVENTION APPLICATION
IA No. 84589/2022 - INTERVENTION APPLICATION
IA No. 27236/2021 - INTERVENTION/IMPLEADMENT
IA No. 131614/2020 - MODIFICATION OF COURT ORDER
IA No. 130807/2020 - WITHDRAWAL OF CASE / APPLICATION)
WITH
T.C.(C) No. 2/2004 (XVI-A)
Signature Not Verified
Digitally signed by
NEETA SAPRA
Date: 2022.10.19
FOR
17:08:27 IST
Reason: APPROPRIATE ORDERS/DIRECTIONS ON IA 79102/2020
FOR APPLICATION FOR PERMISSION ON IA 80258/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 80260/2020
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 80264/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 42747/2021
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FOR INTERVENTION APPLICATION ON IA 147184/2021
FOR EXEMPTION FROM FILING O.T. ON IA 147185/2021
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 147187/2021
FOR EXEMPTION FROM FILING O.T. ON IA 147188/2021
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
158706/2021
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 62749/2022
IA No. 80258/2020 - APPLICATION FOR PERMISSION
IA No. 147187/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 42747/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 80260/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 62749/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 79102/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 80264/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 147185/2021 - EXEMPTION FROM FILING O.T.
IA No. 147188/2021 - EXEMPTION FROM FILING O.T.
IA No. 147184/2021 - INTERVENTION APPLICATION
IA No. 158706/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
CONMT.PET.(C) No. 701/2021 in T.C.(C) No. 2/2004 (XVI-A)
(FOR ADMISSION and IA No.35282/2021-EXEMPTION FROM FILING O.T.
IA No. 35282/2021 - EXEMPTION FROM FILING O.T.)
CONMT.PET.(C) No. 942/2021 in T.C.(C) No. 2/2004 (XVI-A)
(FOR ADMISSION)
Date : 18-10-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Parties: Mr. Bhargava V Desai, AOR
Mr. Charu Modi, Advocate
Mr. Utkarsh Vats , Advocate
Mr. Deepanshu Advocate
Ms. Suruchi Aggartwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Manish Kumar Vikkey, Adv.
Mr. Pankaj Kumar Mishra, AOR
Ms. Saruchi Aggarwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Virat Kadam, Adv.
Mr. Soumya Dutta, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Shailendra Bhardwaj, AOR
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Mr. A. P. Mohanty, AOR
Mr. R. Gopalakrishnan, AOR
Ms. Minakshi Vij, AOR
Ms. Ishita Farsya, Adv.
Mr. Siddharth, AOR
M/S. Ap & J Chambers, AOR
Mr. Ajay Pal, AOR
Mr. Mayank Dahiya, Adv.
Ms. Priyanka C., Adv.
Mr. Yash Pal Dhingra, AOR
Ms. Shalu Sharma, AOR
Mr. Ranjan Mukherjee, AOR
Ms. Swaruptama Chaturvedi, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Prashant Singh, Adv.
Mr. Raghav Sharma, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. S. Ravi Shankar, AOR
Mr. Somnath Mukherjee, AOR
Mr. Alok Gupta, AOR
Mr. Surya Kant, AOR
Mr. Arvinder Arora, Adv.
Mr. Harshit Khanduja, Adv.
Dr. Pratyush Nandan, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. M. C. Dhingra, AOR
Mr. Harpal Singh Saini, Adv.
Mr. G. Dhingra, Adv.
Mr. Ashwani Kumar, AOR
Ms. Varsha Singh Chaudhary, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Narendra Pal Sharma, Adv.
Mr. C.M. Jha, Adv.
Mr. Kusum Chaudhary, AOR
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M/S. K J John And Co, AOR
Mr. H.S. Phoolka, Sr. Adv.
Mr. Jagjit Singh Chhabra, Adv.
Mr. Saksham Maheshwari, Adv.
Ms. Chitra Markandaya, AOR
Ms. Akanksha Mehra, Adv.
M/s. Lawyers Knit & Co.
Mr. Pankaj Kumar Mishra, AOR
Mr. Abhijit Sengupta, AOR
Mr. B. K. Pal, AOR
Mr. Shubham Bhalla, AOR
Mr. K. S. Rana, AOR
Mr. Arun K. Sinha, AOR
Mr. Ashok Kumar Singh, AOR
Mr. Shantwanu Singh, Adv.
Ms. Pragya Singh, Adv.
Mr. Akshay Singh, Adv.
Mr. Soumya Dutta, AOR
Mr. V. Giri, Sr. Adv.
Mr. Ravi Raghunath, Adv.
Ms. Ankita Gupta, Adv.
Mr. Sanyat Lodha, AOR
Mr. Rana Sandeep Bussa, Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Omkar J. Deshpande, Adv.
Dr. Wolf Bussa, Adv.
Dr. Annie John, Adv.
Mr. Mohit D. Ram, AOR
Mr. Pallav Sisodia, SR. Adv.
Mr. Dhruv Diwan, Adv.
Mr. Dhiraj, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Jyotisman Kar, Adv.
Mr. P. N. Puri, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. Jagjit Singh Chhabra, AOR
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Mr. Jatinder Kumar Sethi, Dy.AG
Mr. Jatinder Kumar Bhatia, AOR
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Subhasish Bhowmick, AOR
Mr. Alok Kumar Dwivedi, Adv.
Mrs. Tanuj Bagga Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Ranjan Mukherjee, learned counsel for the applicant(s), on instructions, wants to withdraw the interlocutory application Nos. 75903 of 2022 & 75905 of 2022 in W.P. (C) No. 188 Of 2004.
The interlocutory applications are dismissed as withdrawn. All the documents and other material which the advocate appearing for the Committee want to make it available for adjudication of the present proceedings be uploaded on the website i.e. www.goldenforestcommittee.com and the parties are at liberty to have excess and download the documents/applications as prayed for.
I.As referred to in Category ‘A’ i.e. I.A. No. 110701 & 110706/2021 in W.P.(C) No. 188/2004, I.A. No. 84589/2022 & I.A. NO. 84594/2022/2022 in W.P.(C) No. 188/2004, I.A. No. 32653/2021 in W.P. (C) No. 188 of 2004, I.A. No. 58090-91/2021 in W.P.(C) No. 188 of 2004 and I.A. No. 62749/2022 in T.C.(C) No. 2 of 2004 and in Category ‘B’ i.e. I.A. No. 79102/2020 in T.C. (C) No. 2 of 2004 & I.A. No. 94002 & 94012/2020, 130756-57/2020, 130807/2020 in W.P.(C) No. 188 of 2004 be listed in the first instance.
Advance notice be sent to the respective advocates who are 6 appearing in these interlocutory applications and response, if any, may also be filed by the parties in advance.
It is further made clear that all interlocutory applications in Category ‘A’ and Category ‘B’ will be taken up in the order indicated above.
So far as other categories which are made available in the statement may also be clubbed together and will be listed thereafter.
The comparative statement indicating the relief claimed in interlocutory applications be also uploaded on the website.
List the interlocutory applications indicated in the Category ‘A’ and Category ‘B’ on 16.11.2022 at 02.00 p.m. The substance of the dispute in the instant proceedings may also be made available to this Court before the next date of hearing.
(MATHEW ABRAHAM) (ASHWANI KUMAR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS