Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India . on 6 March, 2019
Bench: Arun Mishra, Deepak Gupta
ITEM NO.2 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)
(I.A. NO.148036/18, 154673/18, 156169/18)
WITH C.A. No. 3134-3137/2016 (IV)
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Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.03.07
T.C.(C) No. 72/2003 (XVI-A)
18:04:02 IST
Reason:
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SLP(C) No. 227/2019 (IV-B)
(FOR ADMISSION)
Date : 06-03-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE DEEPAK GUPTA
For the parties
Mr. Tushar Mehta,SG
Mr. Bhargava V. Desai,Adv.
Mr. Akshat Malpani,Adv.
Mr. Vikramjit Banerjee,ASG
Mr. K. Radhakrishnan,Sr.Adv.
Mr. D.L. Chidananda,Adv.
Mr. Rupesh Kumar,Adv.
Mrs. Anil Katiyar,Adv.
Mr. Sanjiv Sen,Sr.Adv.
Mr. M. C. Dhingra, AOR
Mr. Gaurav Dhingra,Adv.
K. India,Adv.
Mr. Harpal Singh Saini,Adv.
Mr. Sayan Ray,Adv.
Mr. Soumo Palit,Adv.
Ms. Suruchii Aggarwal, AOR
Mr. M.L. Lahoty,Adv.
Mr. Paban K. Sharma,Adv.
Mr. Anchit Sripat,Adv.
Mr. Himanshu Shekhar,Adv.
Mr. Ranjan Mukherjee, AOR
Mr. S. Bhowmick,Adv.
Mr. Bhargava V. Desai, AOR
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Mr. Somnath Mukherjee, AOR
Mr. P. D. Sharma, AOR
Mr. Naresh Bakshi, AOR
Ms. Minakshi Vij, AOR
Mr. R. C. Kaushik, AOR
Mr. P. N. Puri, AOR
Mr. Sarvesh Singh, AOR
Mrs. Anil Katiyar, AOR
Ms. Suruchii Aggarwal, AOR
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.
Ms. Neeraja Singh,Adv.
Mr. Shafiq Khan,Adv.
Ms. Sundri,Adv.
Ms. Shalu Sharma, AOR
Mr. Avishkar Singhvi,Adv.
Mr. Nipun Katiyal,Adv.
Mr. Rajiv Goel,Adv.
Mr. Rajesh Sharma,Adv.
Mrs. Needhi Dubey,Adv.
Mr. Tanuj Bagga,Adv.
Dr. M.K. Ravi,Adv.
Dr. Surender Singh Hooda, AOR
Mr. Naresh Bakshi, AOR
Mr. Bhargava V. Desai, AOR
Mr. Ramesh Babu M. R., AOR
Mr. A. P. Mohanty, AOR
Mr. Arun K. Sinha, AOR
Mr. B. K. Pal, AOR
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Ms. Chitra Markandaya, AOR
Mr. D. N. Goburdhan, AOR
Ms. Varsha Singh Choudhry,Adv.
Mr. Hitesh Kumar Sharma,Adv.
Mr. S.K. Rajora,Adv.
Mr. Kusum Chaudhary, AOR
Mr. Surya Kant, AOR
Mr. Tara Chandra Sharma, AOR
Mr. Ugra Shankar Prasad, AOR
Mr. Somnath Mukherjee, 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
M/s. K.J. John and Co., AOR
Mr. G. Ramakrishna Prasad, AOR
Mr. Ashwani Kumar, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Alok Gupta, AOR
Mr. S. Ravi Shankar, AOR
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
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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
Mr. Sudhir Kumar Gupta, AOR
Mr. Subhasish Bhowmick,Adv.
Ms. G. Goyal,Adv.
Mr. Keshav Mohan,Adv.
Mr. Smarhar Singh,Adv.
Mr. Shree Pal Singh,Adv.
Mr. B.K. Pal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The difficulty was pointed out by the Committee as to the collection of data so as to remit the amount and to comply with the order passed by this Court.
During the course of hearing, it was suggested to get the bank details on the basis of Aadhar numbers of the individuals. Whether it would be possible for the Unique Identification Authority of India (UIADI) to furnish the bank details, on the basis of the information that is available with them, to the Committee. Learned counsel appearing on behalf of the Committee is requested to furnish the statements which are available of at least 100 persons from different parts of the country so as to find out feasibility of finding out the bank account details on the basis of Aadhar number, if possible and objections thereto, if any. We have requested Mr. Vikramjit Banerjee, learned Additional Solicitor General of India, who is present in the Court to find out feasibility regarding the same.
Let requisite data in representative form be furnished to Shri 12 Banerjee within three days from today to enable him to obtain necessary instructions from the Ministry concerned and to inform this court regarding the same.
Therefore, we defer the hearing in the aforesaid circumstances to 26.03.2019.
Mr. Ranjan Mukherjee, learned counsel is permitted to file appropriate application pointing out that despite furnishing necessary details etc., needful has not been done.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
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