Supreme Court - Daily Orders
Bhavesh Shah vs Union Of India on 3 September, 2014
Author: Rohinton Fali Nariman
Bench: Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 252 OF 2011
BHAVESH SHAH & ANR. ...PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. ...RESPONDENT(s)
O R D E R
In view of the amendment in the
Securitisation and Reconstruction of Financial
Assets and Enforcement of Security Interest Act,
2002 (SARFAESI Act) and challenging the same, a
separate Writ Petition has been filed, learned
counsel for the petitioners prays for withdrawal of
the present Writ Petition.
2. Writ Petition is permitted to be withdrawn
and it is disposed of as such.
..........................CJI.
(R.M. LODHA)
NEW DELHI;
Signature Not Verified
............................J.
SEPTEMBER 3, 2014
Digitally signed by
(ROHINTON FALI NARIMAN)
Rajesh Dham
Date: 2014.09.06
13:36:13 IST
Reason:
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 108 OF 2011
M/S AARTI POLYMERS & ORS. ...PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
WITH
WRIT PETITION (CIVIL) NO. 233 OF 2011
WRIT PETITION (CIVIL) NO. 186 OF 2013
O R D E R
Learned counsel for the petitioners prays for
withdrawal of these Writ Petitions as the matters
have been settled between the parties.
2. Writ Petitions are permitted to be withdrawn
and they are disposed of as such.
..........................CJI.
(R.M. LODHA)
NEW DELHI; ............................J.
SEPTEMBER 3, 2014 (ROHINTON FALI NARIMAN)
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 271 OF 2012
MUKTA SURESH MISHRA ...PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
An application being Interlocutory
Application No. 2 of 2013 has been made by
respondent No. 3 – Abhyudaya Co-operative Bank Ltd.
stating therein that in view of the amendment in
the Securitisation and Reconstruction of Financial
Assets and Enforcement of Security Interest Act,
2002 (SARFAESI Act) the respondent No. 3 has
decided not to act pursuant to the impugned notice
dated 28.01.2003.
2. In view of the above, Writ Petition has
become infructuous and it is disposed of as such.
3. No costs.
..........................CJI.
(R.M. LODHA)
NEW DELHI; ............................J.
SEPTEMBER 3, 2014 (ROHINTON FALI NARIMAN)
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 136 OF 2012
PIYUSH HEMANT DOSHI ...PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
An application being Interlocutory
Application No. 2 of 2013 has been made by
respondent No. 2 – Abhyudaya Co-operative Bank Ltd.
stating therein that in view of the amendment in
the Securitisation and Reconstruction of Financial
Assets and Enforcement of Security Interest Act,
2002 (SARFAESI Act) the respondent No. 2 has
decided not to act pursuant to the impugned notice
dated 28.01.2003.
2. In view of the above, Writ Petition has
become infructuous and it is disposed of as such.
3. No costs.
..........................CJI.
(R.M. LODHA)
NEW DELHI; ............................J.
SEPTEMBER 3, 2014 (ROHINTON FALI NARIMAN)
THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 254 OF 2011
SANYOGITA N. JADHAV ...PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
An application being Interlocutory
Application No. 2 of 2013 has been made by
respondent No. 2 – Abhyudaya Co-operative Bank Ltd.
stating therein that in view of the amendment in
the Securitisation and Reconstruction of Financial
Assets and Enforcement of Security Interest Act,
2002 (SARFAESI Act) the respondent No. 2 has
decided not to act pursuant to the impugned notice
dated 28.01.2003.
2. In view of the above, Writ Petition has
become infructuous and it is disposed of as such.
3. No costs.
..........................CJI.
(R.M. LODHA)
NEW DELHI; ............................J.
SEPTEMBER 3, 2014 (ROHINTON FALI NARIMAN)
THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 557 OF 2012
M/S BOMBAY GYPSUM PVT. LTD. & ORS. ...PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
An application being Interlocutory
Application No. 2 of 2013 has been made by
respondent No. 2 – Abhyudaya Co-operative Bank Ltd.
stating therein that in view of the amendment in
the Securitisation and Reconstruction of Financial
Assets and Enforcement of Security Interest Act,
2002 (SARFAESI Act) the respondent No. 2 has
decided not to act pursuant to the impugned notice
dated 28.01.2003.
2. In view of the above, Writ Petition has
become infructuous and it is disposed of as such.
3. No costs.
..........................CJI.
(R.M. LODHA)
NEW DELHI; ............................J.
SEPTEMBER 3, 2014 (ROHINTON FALI NARIMAN)
ITEM NO.102 COURT NO.1 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). 252/2011
BHAVESH SHAH & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(with appln. (s) for stay and modification and office report)
WITH
W.P.(C) No. 408/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 420/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 421/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 293/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 306/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 338/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 378/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 375/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 484/2011
(With appln.(s) for stay and appln.(s) for vacating interim order
and Office Report)
W.P.(C) No. 529/2011
(With appln.(s) for vacating interim order and appln.(s) for stay
and Office Report)
[1]
W.P.(C) No. 531/2011
(With appln.(s) for vacating interim order and appln.(s) for stay
and Office Report)
W.P.(C) No. 5/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 48/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 97/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 103/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 111/2012
(With appln.(s) for stay and appln.(s) for vacating interim order
and Office Report)
W.P.(C) No. 123/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 122/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 136/2012
(With appln.(s) for stay and appln.(s) for directions and Office
Report)
W.P.(C) No. 199/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 248/2012
(With appln.(s) for stay and appln.(s) for vacating interim order
and Office Report)
W.P.(C) No. 249/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 250/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 271/2012
(With appln.(s) for stay and appln.(s) for directions and Office
Report)
W.P.(C) No. 293/2012
(With appln.(s) for ex-parte stay and Office Report)
[2]
SLP(C) No. 18732-18733/2012
(With Interim Relief and Office Report)
W.P.(C) No. 386/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 369/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 371/2012
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 460/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 461/2012
(With appln.(s) for stay and Office Report)
SLP(C) No. 24276/2012
(With Interim Relief and Office Report)
W.P.(C) No. 490/2012
(With appln.(s) for stay and appln.(s) for vacating stay and
Office Report)
W.P.(C) No. 554/2012
(With appln.(s) for stay and Office Report)
W.P.(C) No. 521/2012
(With appln.(s) for vacating stay and appln.(s) for stay and
Office Report)
W.P.(C) No. 537/2012
(With appln.(s) for permission to file additional documents and
appln.(s) for stay and Office Report)
W.P.(C) No. 557/2012
(With appln.(s) for directions and appln.(s) for stay and Office
Report)
W.P.(C) No. 7/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 6/2013
(With appln.(s) for stay and appln.(s) for vacating stay and
Office Report)
W.P.(C) No. 36/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 37/2013
(With appln.(s) for stay and Office Report) [3]
W.P.(C) No. 51/2013
(With appln.(s) for clarification of court's order and appln.(s)
for stay and Office Report)
W.P.(C) No. 52/2013
(With appln.(s) for stay and appln.(s) for clarification of
court's order and Office Report)
W.P.(C) No. 58/2013
(With appln.(s) for stay and appln.(s) for clarification of
court's order and Office Report)
W.P.(C) No. 111/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 112/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 138/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 308/2011
(With appln.(s) for stay and Office Report)
SLP(C) No. 7295-7298/2011
(With Office Report)
C.A. No. 5681/2009
(With Office Report)
C.A. No. 5682/2009
(With Interim Relief and Office Report)
C.A. No. 5683/2009
(With Interim Relief and Office Report)
C.A. No. 5674/2009
(With Interim Relief and Office Report)
C.A. No. 5675/2009
(With Interim Relief and Office Report)
C.A. No. 5684/2009
(With Interim Relief)
SLP(C) No. 25929/2009
(With Interim Relief and Office Report)
SLP(C) No. 25930/2009
(With Interim Relief and Office Report)
[4]
C.A. No. 1468/2010
(With Interim Relief and Office Report)
C.A. No. 4391/2010
(With Office Report)
C.A. No. 7410/2010
(With Office Report)
W.P.(C) No. 318/2010
(With appln.(s) for stay and Office Report)
SLP(C) No. 24309/2010
(With Office Report)
W.P.(C) No. 40/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 41/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 61/2011
(With appln.(s) for directions and appln.(s) for permission to
file counter affidavit and appln.(s) for stay and Office Report)
W.P.(C) No. 108/2011
(With appln.(s) for stay and Office Report)
C.A. No. 2440/2011
(With Office Report)
W.P.(C) No. 233/2011
(With appln.(s) for stay and appln.(s) for directions and Office
Report)
W.P.(C) No. 254/2011
(With appln.(s) for stay and appln.(s) for directions and Office
Report)
W.P.(C) No. 220/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 191/2013
(With appln.(s) for stay and appln.(s) for vacation of ex-parte
stay and Office Report)
W.P.(C) No. 192/2013
(With appln.(s) for stay and Office Report)
SLP(C) No. 29859/2010
(With Interim Relief and Office Report) [5]
W.P.(C) No. 201/2013
(With appln.(s) for stay and Office Report)
SLP(C) No. 12916/2013
(With Interim Relief and Office Report)
W.P.(C) No. 367/2011
(With appln.(s) for interim directions and appln.(s) for
directions and Office Report)
W.P.(C) No. 146/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 151/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 175/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 181/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 186/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 179/2013
(With appln.(s) for stay and Office Report)
SLP(C) No. 17054/2013
(With Interim Relief and Office Report)
SLP(C) No. 15634-15635/2013
(With Office Report)
W.P.(C) No. 233/2013
(With appln.(s) for stay and appln.(s) for substitution of
respondent and Office Report)
W.P.(C) No. 236/2013
(With appln.(s) for substitution of respondent and appln.(s) for
stay and Office Report)
W.P.(C) No. 238/2013
(With appln.(s) for substitution of respondent and appln.(s) for
stay and Office Report)
SLP(C) No. 16149/2013
(With Interim Relief and Office Report)
W.P.(C) No. 250/2013
(With appln.(s) for stay and Office Report) [6]
W.P.(C) No. 248/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 253/2013
(With appln.(s) for vacating stay and appln.(s) for stay and
Office Report)
W.P.(C) No. 279/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 284/2013
(With appln.(s) for permission to submit additional document(s)
and appln.(s) for impleadment and appln.(s) for stay and Office
Report)
W.P.(C) No. 285/2013
(With appln.(s) for stay and appln.(s) for vacating interim order
and Office Report)
SLP(C) No. 18775/2013
(With Interim Relief and Office Report)
SLP(C) No. 18777/2013
(With Interim Relief and Office Report)
W.P.(C) No. 264/2013
(With appln.(s) for impleadment and appln.(s) for stay and Office
Report)
W.P.(C) No. 265/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 266/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 270/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 271/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 280/2013
(With Office Report)
W.P.(C) No. 269/2011
(With appln.(s) for stay and appln.(s) for vacating stay and
Office Report)
W.P.(C) No. 353/2013
(With appln.(s) for stay and Office Report) [7]
W.P.(C) No. 452/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 411/2011
(With appln.(s) for stay and Office Report)
W.P.(C) No. 469/2013
(With Office Report)
W.P.(C) No. 588/2013
(With appln.(s) for impleadment and appln.(s) for impleadment as
party respondent and appln.(s) for stay and Office Report)
SLP(C) No. 22304-22305/2011
(With Office Report)
SLP(C) No. 21260/2011
(With Interim Relief and Office Report)
SLP(C) No. 24479-24480/2011
(With Interim Relief and Office Report)
SLP(C) No. 30568/2012
(With Interim Relief and Office Report)
SLP(C) No. 25126/2013
(With Interim Relief)
W.P.(C) No. 753/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 758/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 761/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 762/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 800/2013
(With appln.(s) for directions and Office Report)
SLP(C) No. 15507/2013
(With Office Report)
CONMT.PET.(C) No. 320/2013 In SLP(C) No. 15507/2013
(With Office Report)
W.P.(C) No. 819/2013
(With appln.(s) for stay and Office Report) [8]
W.P.(C) No. 877/2013
(With appln.(s) for directions and Office Report)
W.P.(C) No. 868/2013
(With appln.(s) for directions and appln.(s) for interim
directions and Office Report)
SLP(C) No. 29720/2013
(With Office Report)
SLP(C) No. 29721/2013
(With Office Report)
SLP(C) No. 35137/2013
(With Interim Relief and Office Report)
W.P.(C) No. 1007/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 1037/2013
(With appln.(s) for stay and appln.(s) for directions and Office
Report)
W.P.(C) No. 1043/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 1044/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 1045/2013
(With appln.(s) for stay and Office Report)
W.P.(C) No. 33/2014
(With appln.(s) for impleadment and appln.(s) for impleadment and
appln.(s) for stay and Office Report)
W.P.(C) No. 5/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 10/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 40/2014
(With appln.(s) for directions and Office Report)
SLP(C) No. 13100/2013
(With Interim Relief and Office Report)
W.P.(C) No. 487/2012
(With appln.(s) for stay and Office Report)
[9]
W.P.(C) No. 120/2014
(With appln.(s) for vacating interim relief and appln.(s) for stay
and Office Report)
W.P.(C) No. 142/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 168/2014
(With appln.(s) for stay and appln.(s) for vacating stay and
Office Report)
W.P.(C) No. 169/2014
(With appln.(s) for vacating stay and appln.(s) for stay and
Office Report)
W.P.(C) No. 208/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 922/2013
(With appln.(s) for directions and Office Report)
W.P.(C) No. 240/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 272/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 352/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 417/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 291/2012
(With appln.(s) for ex-parte stay and Office Report)
S.L.P.(C)...CC No. 7586/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
W.P.(C) No. 492/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 714/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 738/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 739/2014
(With appln.(s) for ex-parte stay and Office Report)
[10]
W.P.(C) No. 740/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 712/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 756/2014
(With appln.(s) for stay and Office Report)
W.P.(C) No. 737/2014
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 779/2014
(With appln.(s) for exemption from filing O.T. and appln.(s) for
stay and Office Report)
W.P.(C) No. 754/2014
(With appln.(s) for stay and Office Report)
Date : 03/09/2014 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appearing
parties
Mr. P.Vishwanatha Shetty, Sr. Adv.
Mr. M. Khairati, Adv.
Mr. Vaibhav, Adv.
Mr. Irshad Ahmad, Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. R. Sudhinder, Adv.
Mr. Ashok Mathur, Adv.
Mr. Abhishek Prasad, Adv.
Mr. S.R. Singh, Sr. Adv.
Mr. Mohd. Muztaba, Adv.
Ms. Asha Gopalan Nair, Adv.
Mr. M.Y. Deshmkh, Adv.
Mr. Sunil Kumar Verma, Adv.
Mr. M.Y. Deshmukh, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
Mr. Pradhman Gohil, Adv.
Mr. Vikash Singh, Adv.
Ms. Taruna Singh Gohil, Adv.
Ms. Jaikriti Sinh Jadeja, Adv.
Ms. Prabuddha Sharma, Adv.
[11]
Mr. Lenin Singh Hijam, Adv.
Mr. S. Gowthaman, Adv.
Mr. Amit Kr. Singh, Adv.
Ms. Rashmi Singh, Adv.
Mr. P.D. Sampat, Adv.
Mr. Randhir Kumar, Adv.
Mr. B.K. Pandey, Adv.
Ms. Kirti Kumar, Adv.
Mr. Saurabh Kumar Tuteja, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
Mr. V.K. Biju, Adv.
Mr. Sarad Kr. Singhania, Adv.
Ms. Rashmi Singhania, Adv.
Mr. S. Wasim A. Qadri, Adv.
Mr. Zaid Ali, Adv.
Mr. L.R. Singh, Adv.
Mr. Devansh A. Mohta, Adv.
Mr. Shishir Deshpande, Adv.
Ms. Sujata Kurdukar, Adv.
Mr. S.K. Kulkarni, Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, Adv.
Mr. Jayanth Muthraj, Adv.
Ms. Malavika J., Adv.
Mr. Sureshan P., Adv.
Mr. Mathews J. Nedumpara, Adv.
Mr. S. Sadasiva Reddy, Adv.
Ms. Rohini Amin, Adv.
Ms. S. Usha Reddy, Adv.
Mr. Mathews J. Nedmpara, Adv.
Ms. Rohini Amin, Adv.
Mr. Anil Kumar, Adv.
Mr. D.P. Singh, Adv.
Ms. Sonam Gupta, Adv.
Mr. Salil Bhattacharya, Adv.
Mr. Rajkiran Vats, Adv.
Mr. Sanjay Jain, Adv.
Mr. Jayant K. Mehta, Adv.
Mr. Suksham Chauhan, Adv.
[12]
Mr. Anirudh Sanganeria, Adv.
Mr. Mukul Kumar, Adv.
Mr. Nikhil Nayyar, Adv.
Ms. Akanksha, Adv.
Mr. Anil Kumar, Adv.
Mr. Gaurav Agrawal, Adv.
Mr. Vijay Kumar, Adv.
Ms. S. Usha Reddy, Adv.
Mr. Sureshan P., Adv.
Mr. Satpal Singh, Adv.
Ms. Sujata Kurdukar, Adv.
Mr. Jatin Zaveri, Adv.
Mr. Jay Savla, Adv.
Mr. Bankey Bihari Sharma, Adv.
Mr. Lakshmi Raman Singh, Adv.
Ms. S. Janani, Adv.
Mr. N. Ganapathy, Adv.
Mr. Harish Pandey, Adv.
Mr. Sarad Kumar Singhania, adv.
Mr. P.S. Sudheer, Adv.
Mr. H. Chandra Sekhar, Adv.
Ms. Anagha S. Desai, Adv.
Mr. Sunil Kumar Verma, Adv.
Mr. Rabin Majumder, Adv.
M/s. Temple Law Firm
Ms. Garima Prashad, Adv.
Mr. Garvesh Kabra, Adv. [13]
Ms. Asha Gopalan Nair, Adv.
Mr. S. Ravi Shankar, Adv.
Ms. Kamakshi S. Mehlwal, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
Mr. Irshad Ahmad, Adv.
Mr. M.J. Paul, Adv.
Mr. Nikhil Goel, Adv.
Mr. E.C. Agrawala, Adv.
Mr. Ankur S. Kulkarni, Adv.
Mr. Abhinav Mukerji, Adv.
Ms. Pragya Baghel, Adv.
Mr. Chirag M. Shroff, Adv.
Mr. Mukul Kumar, Adv.
Mr. P.K. Manohar, Adv.
Mr. Vishwajit Singh, Adv.
Ms. Chandan Ramamurthi, Adv.
Mr. Ashok Mathur, Adv.
Mr. Jayant Kumar Mehta, Adv.
Mr. K.L. Taneja, Adv.
Mr. A. Venayagam Balan, Adv.
Ms. Charu Mathur, Adv.
Mr. Sanjay Jain, Adv.
Mr. Shishir Deshpande, Adv.
Ms. Rakhi Ray, Adv.
Ms. Rashmi Singh, Adv.
Mr. V.K. Biju, Adv. [14]
Mr. Atul Babasaheb Dakh, Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Chinmoy Khaladakar, Adv.
Mr. Preshit Surshe, Adv.
Ms. Shubhangi Tuli, Adv.
Mr. Arjun Krishnan,Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Rahul J., Adv.
For Mr. Shivaji M. Jadhav, Adv.
Mr. Shekhar Naphade,Sr. Adv.
Ms. Jayashree Wad, Adv.
Mr. Anshuman Srivastava, Adv.
For M/s J.S. Wad & Co.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Arjun Krishnan, Adv.
Mr. Vyom Shah, Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Sanjay Kharde, Adv.
Mr. K. Radhakrishna, Sr. Adv.
Ms. Ranjana Narayan, Adv.
Ms. Sushma Suri, Adv.
Mr. Garav Sharma, Adv.
Mr. Basant R., Sr. Adv.
Mr. C.K. Sasi, Adv.
Mr. Chinmoy Khaladkar, Adv.
Ms. Neha Sharma, Adv.
Ms. Deeptakirti Verma, Adv.
Mr. D. Bharat Kumar, Adv.
Mr. Sayooj Mohandas M., Adv.
Mr. Abhijit Sengupta, Adv.
Mr. Vinay Navare, Adv.
Mr. Satyajeet Kumar, Adv.
For Ms. Abha R. Sharma, Adv.
Ms. Sunita Rani Singh, Adv.
Ms. Rajni K. Prasad, Adv.
Mr. Rajeev K. Panday, Adv.
Mr. Rajeev M. Roy, Adv.
[15]
Mr. Arvind Kumar, Adv.
Mr. C.S. Chauhan,Adv.
For Mr. A.V. Balan, Adv.
Mr. Kuldeep S. Parihar, Adv.
Mr. H.S. Parihar, Adv.
Mr. P.I. Jose, Adv.
Mr. Alok K. Prasad, Adv.
Mr. C.B. Gururaj, Adv.
Mr. Subrahmanya Prasad, Adv.
Mr. Anurag Singh, Adv.
For Mr. A.K. Mishra, Adv.
Mr. Sonal Jain, Adv.
Ms. Megha Sethi, Adv.
Ms. Heena Sharma, Adv.
Mr. S.S. Shamshery, Adv.
Mr. Ishu Prayas, Adv.
Mr. Milind Kumar, Adv.
Mr. Pravin Satale, Adv.
Mr. Rajiv Shankar Dvivedi, Adv.
Mr. Anirddha P. Mayee, Adv.
Mr. Charudatta Mahindrakar, Adv.
Mr. A. Selviin Raja, Adv.
Ms. Hemantika Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Preeti Bhardwaj, Adv.
Mr. Anil Kumar Sangal, Adv.
Mr. Siddharth Sangal, Adv.
Mr. S. Aravindh, Adv.
Mr. A. Lakshmi Narayanan, Adv.
Mr. Senthil Jagdeesan, Adv.
Mr. Manish Pitale, Adv.
Mr. C.S. Ashri, Adv.
Mr. Arjun Krishnan, Adv.
Mr. Lalit Bhasin, Adv.
Ms. Nina Gupta, Adv.
Mr. Mudit Sharma, Adv.
Mr. Parvez A. Khan, Adv. [16]
Mr. Aniruddha P. Mayee,Adv.
Mr. Arjun Krishnan,Adv.
Mr. P. V. Yogeswaran,Adv.
Mr. Shreekant N. Terdal,Adv.
M/s. Karanjawala & Co.
Ms. Abha R. Sharma,Adv.
Mr. Shivaji M. Jadhav,Adv.
Ms. Asha Gopalan Nair, Adv.
Mr. S.N. Bhat, Adv.
Mr. V.N. Raghupathy, Adv.
Ms. Praveena Gautam,Adv.
Ms. Sushma Suri,Adv.
Ms. Deeptakirti Verma, Adv.
Mr. Anil Kumar Mishra,Adv.
Mr. H. S. Parihar,Adv.
Ms. A. Sumathi, Adv.
Mr. Irshad Ahmad, Adv.
Mr. Piyush Sharma,Adv.
Mr. Abhijit Sengupta,Adv.
Mr. Senthil Jagadeesan,Adv.
Ms. N. Annapoorani,Adv.
Mr. Uday B. Dube,Adv.
Mr. Sudhanshu S. Choudhari, Adv.
Mr. Rajeev Maheshwaranand Roy, Adv.
Ms. Hemantika Wahi, Adv.
Mr. Chirag M. Shroff, Adv. [17]
Mr. Nirnimesh Dube, Adv.
Mr. Rajiv Shankar Dvivedi, Adv.
Mr. Subramonium Prasad, Adv.
Mr. M.Y. Deshmukh, Adv.
Mr. Amol Nirmalkumar Suryawansi, Adv.
Mr. Gaurav Agrawal, Adv.
Mr. Shriram P. Pingle, Adv.
Ms. Bharti Tyagi, Adv.
Mr. P.I. Jose, Adv.
Mr. Mohit Kumar Shah, Adv.
Mr. Yash Pal Dhingra, Adv.
Mr. Abhijat P. Medh, aDv.
Mr. P.S. Sudheer, Adv.
Mr. Sonal Jain, Adv.
Mr. B. Subrahmanya Prasad, Adv.
Mr. C.K. Sasi, Adv.
Mr. D.M. Nargolkar, Adv.
M/s. Jas Wad & Co.
Mr. Rakesh K. Sharma, Adv .
Mr. M.J. Paul, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
Mr. Tapesh Kumar Singh, Adv.
M/s. Dua Associates, Adv.
Ms. Praveena Gautam, Adv.
Mr. Chander Shekhar Ashri, Adv.
Mr. Ashok K. Mahajan, Adv. [18]
M/s. COAC
Mr. Niraj Sharma, Adv.
Mr. M.T. George, Adv.
M/s. K.J. John & Co.
Mr. Ravindra Keshavrao Adsure, Adv.
Ms. Anuradha Mutatkar, Adv.
Mr. Sudhanshu S. Choudhari, Adv.
Mr. Rajesh Mahale, Adv.
Mr. Anil Kumar Sangal, Adv.
Mr. A. Venayagam Balan, Adv.
M/s. S.M. Jadhav & Company
Ms. K.V. Bharathi Upadhyaya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
WRIT PETITION (CIVIL) NO. 252 OF 2011 Writ Petition is permitted to be withdrawn and it is disposed of in terms of the signed order.
Pending application, if any, stands disposed of.
WRIT PETITION (CIVIL) NO. 108 OF 2011, WRIT PETITION (CIVIL) NO. 186 OF 2013 and WRIT PETITION (CIVIL) NO. 233 OF 2011 Writ Petitions are permitted to be withdrawn and they are disposed in terms of the signed order. [19] Pending application, if any, also stands disposed of.
WRIT PETITION (CIVIL) NO. 271 OF 2012 Writ Petition is disposed of in terms of the signed order.
Interlocutory Application No. 2 of 2013 stands disposed of.
Pending application, if any, also stands disposed of.
WRIT PETITION (CIVIL) NO. 136 OF 2012 Writ Petition is disposed of in terms of the signed order.
Interlocutory Application No. 2 of 2013 stands disposed of.
Pending application, if any, also stands disposed of.
WRIT PETITION (CIVIL) NO. 254 OF 2011 Writ Petition is disposed of in terms of the signed order.
Interlocutory Application No. 2 of 2013 stands disposed of.
Pending application, if any, also stands [20] disposed of.
WRIT PETITION (CIVIL) NO. 557 OF 2012 Writ Petition is disposed of in terms of the signed order.
Interlocutory Application No. 2 of 2013 stands disposed of.
Pending application, if any, also stands disposed of.
S.L.P.(Civil) No. 16149 of 2013 Learned counsel for the petitioners prays for withdrawal of the special leave petition as the matter has been settled between the parties.
Special leave petition is permitted to be withdrawn and it is disposed of such.
W.P.(C) No. 408/2014; W.P.(C) No. 420/2014; W.P.(C) No. 421/2014; W.P.(C) No. 293/2011; W.P.(C) No. 306/2011; W.P.(C) No. 338/2011; W.P.(C) No. 378/2011; W.P.(C) No. 375/2011; W.P.(C) No. 484/2011; W.P.(C) No. 529/2011; W.P.(C) No. 531/2011; W.P.(C) No. 5/2012; W.P.(C) No. 48/2012; W.P.(C) No. 97/2012; W.P.(C) No. 103/2012; W.P.(C) No. 111/2012; W.P.(C) No. 123/2012; W.P.(C) No. 122/2012; W.P.(C) No. 199/2012; W.P.(C) No. 248/2012; W.P.(C) No. 249/2012; W.P.(C) No. 250/2012; W.P.(C) No. 293/2012; SLP(C) No.18732-18733/2012; W.P.(C) No. 386/2012; W.P.(C) No. 369/2012; W.P.(C) No. 371/2012; W.P.(C) No. 460/2012; W.P.(C) No. 461/2012; SLP(C) No. 24276/2012; W.P.(C) No. 490/2012; W.P.(C) No. 554/2012; W.P.(C) No. 521/2012; W.P.(C) No. 537/2012; W.P.(C) No. 7/2013; W.P.(C) No. 6/2013; W.P.(C) No. 36/2013; W.P. (C) No. 37/2013; W.P.(C) No. 51/2013;W.P.(C)No. [21] 52/2013; W.P.(C) No. 58/2013; W.P.(C) No. 111/2013; W.P.(C) No. 112/2013; W.P.(C) No. 138/2013; W.P.(C) No. 308/2011; SLP(C) No. 7295-7298/2011; C.A. No. 5681/2009; C.A. No. 5682/2009; C.A. No. 5683/2009; C.A. No. 5674/2009; C.A. No. 5675/2009; C.A. No. 5684/2009; SLP(C) No. 25929/2009; SLP(C) No. 25930/2009; C.A. No. 1468/2010; C.A. No. 4391/2010; C.A. No. 7410/2010; W.P.(C) No. 318/2010; SLP(C) No. 24309/2010; W.P.(C) No. 40/2011; W.P.(C) No. 41/2011; W.P.(C) No. 61/2011; C.A. No. 2440/2011; W.P.(C) No. 220/2011; W.P.(C) No. 191/2013; W.P.(C) No. 192/2013; SLP(C) No. 29859/2010; W.P.(C) No. 201/2013; SLP(C) No. 12916/2013; W.P.(C) No. 367/2011; W.P.(C) No. 146/2013; W.P.(C) No. 151/2013; W.P.(C) No. 175/2013; W.P.(C) No. 181/2013; W.P.(C) No. 179/2013; SLP(C) No. 17054/2013; SLP(C) No. 15634-15635/2013; W.P.(C) No. 233/2013; W.P.(C) No. 236/2013; W.P.(C) No. 238/2013; W.P.(C) No. 250/2013; W.P.(C) No. 248/2013; W.P.(C) No. 253/2013; W.P.(C) No. 279/2013; W.P.(C) No. 284/2013; W.P.(C) No. 285/2013; SLP(C) No. 18775/2013; SLP(C) No. 18777/2013; W.P.(C) No. 264/2013; W.P.(C) No. 265/2013; W.P.(C) No. 266/2013; W.P.(C) No. 270/2013; W.P.(C) No. 271/2013; W.P.(C) No. 280/2013; W.P.(C) No. 269/2011; W.P.(C) No. 353/2013; W.P.(C) No. 452/2013; W.P.(C) No. 411/2011; W.P.(C) No. 469/2013; W.P.(C) No. 588/2013; SLP(C) No. 22304-22305/2011; SLP(C) No. 21260/2011; SLP(C) No. 24479-24480/2011; SLP(C) No. 30568/2012; SLP(C) No. 25126/2013; W.P.(C) No. 753/2013; W.P.(C) No. 758/2013; W.P.(C) No. 761/2013; W.P.(C) No. 762/2013; W.P.(C) No. 800/2013; SLP(C) No. 15507/2013; CONMT.PET.(C) No. 320/2013 In SLP(C) No. 15507/2013; W.P.(C) No. 819/2013; W.P.(C) No. 877/2013; W.P.(C) No. 868/2013; SLP(C) No. 29720/2013; SLP(C) No. 29721/2013; SLP(C) No. 35137/2013; W.P.(C) No. 1007/2013; W.P.(C) No. 1037/2013; W.P.(C) No. 1043/2013; W.P.(C) No. 1044/2013; W.P.(C) No. 1045/2013; W.P.(C) No. 33/2014; W.P.(C) No. 5/2014; W.P.(C) No. 10/2014; W.P.(C) No. 40/2014; SLP(C) No. 13100/2013; W.P.(C) No. 487/2012; W.P.(C) No. 120/2014; W.P.(C) No. 142/2014; W.P.(C) No. 168/2014; W.P.(C) No. 169/2014; W.P.(C) No. 208/2014; W.P.(C) No. 922/2013; W.P.(C) No. 240/2014; W.P.(C) No. 272/2014; W.P.(C) No. 352/2014; W.P.(C) No. 417/2014; W.P.(C) No. 291/2012; S.L.P.(C)...CC No. 7586/2014; W.P. (C) No. 492/2014; W.P.(C) No. 714/2014; W.P.(C) No. 738/2014; W.P.(C) No. 739/2014; W.P.(C) No. 740/2014; W.P.(C) No. 712/2014; W.P.(C) No. 756/2014; W.P.(C) No. 737/2014; W.P.(C) No.779/2014 and W.P.(C) No.754/2014 [22] We are informed by the learned senior counsel and learned counsel for the parties that this group of matters was initially heard by the Bench of Hon'ble Surinder Singh Nijjar and Hon'ble A.K. Sikri, JJ., but it could not be concluded. We are then informed that this group of matters was taken up by a Bench of Hon'ble Jagdish Singh Khehar and Hon'ble Rohinton Fali Nariman, JJ., but again the hearing remained inconclusive.
Let this group of matters be placed before Hon'ble the Chief Justice on administrative side for constitution of an appropriate Bench for hearing of this group of matters.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER
(six signed orders in respective
matters are placed on the file)
[23]