Supreme Court - Daily Orders
M.C.Mehta vs Union Of India on 8 October, 2018
Bench: Madan B. Lokur, Deepak Gupta
1
ITEM NO.6 COURT NO.2 SECTION PIL-W
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).4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: SEALING ISSUE)
(1) IA NOS. 105250 AND 105251/2018 (APPLNS. FOR INTRVENTION AND
DIRECTIONS ON B/O HDFC BANK LTD.)
(7) IA NOS. 124211 AND 124213/2018 (APPLNS. FOR INTERVENTION AND
DIRECTIONS ON B/O KOTAK MAHINDRA BANK LTD.)
Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
Mr. Ranjit Kumar, Sr. Adv. (A.C.)
Mr. A.D.N. Rao, Advocate (A.C.)
Ms. Anitha Shenoy, Advocate (A.C.)
Mr. Rishi Raj Sharma, Adv.
Ms. Srishti Agnihotri, Adv.
Mr. Sudipto Sircar, Adv.
Ms. Soumya Jaykaran Singh, Adv.
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UOI Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Pranay Ranjan, Adv.
Mr. S. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Raj Bahadur, Adv.
Mr. Ritesh Kumar, Adv.
Signature Not Verified
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2018.10.09
17:12:37 IST
Reason: Ms. Anil Katiyar, Advocate
Mr. B.V. Balram Das, Advocate
DDA Mr. Maninder Singh, ASG
Mr. G.S. Oberoi, Adv.
2
Ms. Garima Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Mohit Kumar Bansal, Adv.
NCT of Delhi Mr. D.N. Goburdhun, Advocate
Ms. Pallavi Chopra, Adv.
MCD Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, Advocate
Mr. Sayan Ray, Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv.
Mr. Saeed Qadri, Adv.
NDMC Mr. Yoginder Handoo, Adv.
Mr. Prashant Bhatnagar, Adv.
CPCB Mr. Vijay Panjwani, Adv.
HDFC Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sanjay Gupta, Adv.
Ms. Varsha Kriplani, Adv.
Mr. Ateev Mathur, Adv.
Ms. Jagriti Ahuja, Adv.
Mr. Gagan Gupta, Advocate.
Kotak M. Mr. Dhruv Mehta, Sr. Adv.
Mr. Sanjay Gupta, Adv.
Ms. Varsha Kriplani, Adv.
Mr. Ateev Mathur, Adv.
Ms. Jagriti Ahuja, Adv.
Mr. Gagan Gupta, Advocate.
UPON hearing the counsel the Court made the following
O R D E R
Applications for intervention are allowed only for the purposes of these applications.
The applicant(s) should file a detailed list of bank lockers in Delhi indicating whether they are in commercial areas in terms of Clauses 5.6.5 and 5.6.6 of the Master Plan 2021 gazetted on 21.06.2018 or in residential areas or in terms of Clause 14.12.1 of the Delhi Building Bye Laws.
The Monitoring Committee may examine the matter. 3 List the applications on 12th October, 2018. Liberty to file additional documents.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
4
ITEM NO.6 COURT NO.2 SECTION PIL-W
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).4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: SEALING ISSUE)
(8) IA NOS. 132126 AND 132132/2018 (APPLNS. FOR INTERVENTION AND DIRECTIONS ON B/O CORRUPTION REMOVAL SOCIETY) Date : 08-10-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Ranjit Kumar, Sr. Adv. (A.C.) Mr. A.D.N. Rao, Advocate (A.C.) Ms. Anitha Shenoy, Advocate (A.C.) Mr. Rishi Raj Sharma, Adv. Ms. Srishti Agnihotri, Adv. Mr. Sudipto Sircar, Adv. Ms. Soumya Jaykaran Singh, Adv.
For Petitioner(s) Petitioner-in-person For Respondent(s) UOI Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Pranay Ranjan, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Raj Bahadur, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Anil Katiyar, Advocate Mr. B.V. Balram Das, Advocate DDA Mr. Maninder Singh, ASG Mr. G.S. Oberoi, Adv.
Ms. Garima Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Mohit Kumar Bansal, Adv.5
NCT of Delhi Mr. D.N. Goburdhun, Advocate Ms. Pallavi Chopra, Adv.
MCD Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, Advocate Mr. Sayan Ray, Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. Saeed Qadri, Adv.
NDMC Mr. Yoginder Handoo, Adv.
Mr. Prashant Bhatnagar, Adv.
CPCB Mr. Vijay Panjwani, Adv.
132126/132132 Mr. Abhas Kumar, Advocate UPON hearing the counsel the Court made the following O R D E R Application for intervention is allowed only for the purpose of application for directions (IA No.132132/2018).
Issue notice to the Vice-Chairman, Delhi Development Authority in his capacity as Chairman of the Special Task Force.
Ms. Garima Prasad, learned counsel accepts notice.
The allegation of the applicant is that in spite of complaints having been made to the Special Task Force (STF) in July, 2018, no action has been taken by it nor there has been any acknowledgement of the complaint made by the applicant.
List the application on 16th November, 2018 by which time we expect a response from the STF.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
6
ITEM NO.6 COURT NO.2 SECTION PIL-W
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).4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: SEALING ISSUE)
Date : 08-10-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Ranjit Kumar, Sr. Adv. (A.C.) Mr. A.D.N. Rao, Advocate (A.C.) Ms. Anitha Shenoy, Advocate (A.C.) Mr. Rishi Raj Sharma, Adv. Ms. Srishti Agnihotri, Adv. Mr. Sudipto Sircar, Adv. Ms. Soumya Jaykaran Singh, Adv.
For Petitioner(s) Petitioner-in-person For Respondent(s) UOI Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Pranay Ranjan, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Raj Bahadur, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Anil Katiyar, Advocate Mr. B.V. Balram Das, Advocate DDA Mr. Maninder Singh, ASG Mr. G.S. Oberoi, Adv.
Ms. Garima Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Mohit Kumar Bansal, Adv.
NCT of Delhi Mr. D.N. Goburdhun, Advocate Ms. Pallavi Chopra, Adv.7
MCD Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, Advocate Mr. Sayan Ray, Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. Saeed Qadri, Adv.
NDMC Mr. Yoginder Handoo, Adv.
Mr. Prashant Bhatnagar, Adv.
CPCB Mr. Vijay Panjwani, Adv.
UPON hearing the counsel the Court made the following O R D E R The Registry is directed to consign the records of all the applications, review petitions and contempt petitions which have been disposed of in Writ Petition (C) No.4677/1985 in the Record Room. The records should be weeded out in accordance with the Supreme Court Rules, 2013.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS ASSISTANT REGISTRAR 8 ITEM NO.6 COURT NO.2 SECTION PIL-W 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).4677/1985 M.C.MEHTA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IN RE: SEALING ISSUE) (2) IA NO. 1699/2018 (APPLN. FOR DE-SEALING ON B/O RAJ GUPTA) Date : 08-10-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Ranjit Kumar, Sr. Adv. (A.C.) Mr. A.D.N. Rao, Advocate (A.C.) Ms. Anitha Shenoy, Advocate (A.C.) Mr. Rishi Raj Sharma, Adv. Ms. Srishti Agnihotri, Adv. Mr. Sudipto Sircar, Adv. Ms. Soumya Jaykaran Singh, Adv.
For Petitioner(s) Petitioner-in-person For Respondent(s) UOI Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Pranay Ranjan, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Raj Bahadur, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Anil Katiyar, Advocate Mr. B.V. Balram Das, Advocate DDA Mr. Maninder Singh, ASG Mr. G.S. Oberoi, Adv.
Ms. Garima Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Mohit Kumar Bansal, Adv.9
NCT of Delhi Mr. D.N. Goburdhun, Advocate Ms. Pallavi Chopra, Adv.
MCD Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, Advocate Mr. Sayan Ray, Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. Saeed Qadri, Adv.
NDMC Mr. Yoginder Handoo, Adv.
Mr. Prashant Bhatnagar, Adv.
CPCB Mr. Vijay Panjwani, Adv.
Ms. Amita Gupta, Advocate UPON hearing the counsel the Court made the following O R D E R Learned counsel for the applicant wants to file an additional affidavit.
List the application on 16th November, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
10
ITEM NO.6 COURT NO.2 SECTION PIL-W
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).4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: SEALING ISSUE)
(3) IA NOS. 50339 AND 50336/2018 (APPLNS. FOR PERMISSION AND DIRECTIONS ON B/O RESIDENTS ASSOCIATION SINGLE STOREY, VIJAY NAGAR) Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Ranjit Kumar, Sr. Adv. (A.C.) Mr. A.D.N. Rao, Advocate (A.C.) Ms. Anitha Shenoy, Advocate (A.C.) Mr. Rishi Raj Sharma, Adv. Ms. Srishti Agnihotri, Adv. Mr. Sudipto Sircar, Adv. Ms. Soumya Jaykaran Singh, Adv.
For Petitioner(s) Petitioner-in-person For Respondent(s) UOI Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Pranay Ranjan, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Raj Bahadur, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Anil Katiyar, Advocate Mr. B.V. Balram Das, Advocate DDA Mr. Maninder Singh, ASG Mr. G.S. Oberoi, Adv.
Ms. Garima Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Mohit Kumar Bansal, Adv.11
NCT of Delhi Mr. D.N. Goburdhun, Advocate Ms. Pallavi Chopra, Adv.
MCD Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, Advocate Mr. Sayan Ray, Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. Saeed Qadri, Adv.
NDMC Mr. Yoginder Handoo, Adv.
Mr. Prashant Bhatnagar, Adv.
CPCB Mr. Vijay Panjwani, Adv.
Mr. Amarjit Singh Bedi, Advocate Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv.
UPON hearing the counsel the Court made the following O R D E R The Monitoring Committee will look into the applications and pass appropriate orders after hearing the residents.
List the applications on 16th November, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
12
ITEM NO.6 COURT NO.2 SECTION PIL-W
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).4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: SEALING ISSUE)
(4) IA NOS. 63315 AND 63318/2018 (APPLNS. FOR INTERVENTION AND DIRECTIONS ON B/O RASHMI SARASWAT) Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Ranjit Kumar, Sr. Adv. (A.C.) Mr. A.D.N. Rao, Advocate (A.C.) Ms. Anitha Shenoy, Advocate (A.C.) Mr. Rishi Raj Sharma, Adv. Ms. Srishti Agnihotri, Adv. Mr. Sudipto Sircar, Adv. Ms. Soumya Jaykaran Singh, Adv.
For Petitioner(s) Petitioner-in-person For Respondent(s) UOI Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Pranay Ranjan, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Raj Bahadur, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Anil Katiyar, Advocate Mr. B.V. Balram Das, Advocate DDA Mr. Maninder Singh, ASG Mr. G.S. Oberoi, Adv.
Ms. Garima Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Mohit Kumar Bansal, Adv.13
NCT of Delhi Mr. D.N. Goburdhun, Advocate Ms. Pallavi Chopra, Adv.
MCD Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, Advocate Mr. Sayan Ray, Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. Saeed Qadri, Adv.
NDMC Mr. Yoginder Handoo, Adv.
Mr. Prashant Bhatnagar, Adv.
CPCB Mr. Vijay Panjwani, Adv.
Mr. Karunakar Mahalik, Advocate (NP) UPON hearing the counsel the Court made the following O R D E R No one is present on behalf of the applicant.
Applications are dismissed for non-prosecution.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
14
ITEM NO.6 COURT NO.2 SECTION PIL-W
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).4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: SEALING ISSUE)
(5) IA NOS. 81133,81129 AND 81130 /2018 (APPLNS. FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T. ON B/O DEEPAK AGRAWAL) Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Ranjit Kumar, Sr. Adv. (A.C.) Mr. A.D.N. Rao, Advocate (A.C.) Ms. Anitha Shenoy, Advocate (A.C.) Mr. Rishi Raj Sharma, Adv. Ms. Srishti Agnihotri, Adv. Mr. Sudipto Sircar, Adv. Ms. Soumya Jaykaran Singh, Adv.
For Petitioner(s) Petitioner-in-person For Respondent(s) UOI Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Pranay Ranjan, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Raj Bahadur, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Anil Katiyar, Advocate Mr. B.V. Balram Das, Advocate DDA Mr. Maninder Singh, ASG Mr. G.S. Oberoi, Adv.
Ms. Garima Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Mohit Kumar Bansal, Adv.15
NCT of Delhi Mr. D.N. Goburdhun, Advocate Ms. Pallavi Chopra, Adv.
MCD Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, Advocate Mr. Sayan Ray, Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. Saeed Qadri, Adv.
NDMC Mr. Yoginder Handoo, Adv.
Mr. Prashant Bhatnagar, Adv.
CPCB Mr. Vijay Panjwani, Adv.
81133,81129 Mr. Yash Raj Singh Deora, Advocate 81130 Mr. Shyam Agarwal, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the applicant seeks leave to withdraw the applications. He says that he would like to approach the High Court.
Applications are dismissed as withdrawn.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
16
ITEM NO.6 COURT NO.2 SECTION PIL-W
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).4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: SEALING ISSUE)
(6) IA NOS. 113504 AND 113514/2018 (APPLNS. FOR IMPLEADMENT AND DIRECTIONS ON B/O SANJAY NAGAR RESIDENTS WELFARE ASSOCIATION) Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Ranjit Kumar, Sr. Adv. (A.C.) Mr. A.D.N. Rao, Advocate (A.C.) Ms. Anitha Shenoy, Advocate (A.C.) Mr. Rishi Raj Sharma, Adv. Ms. Srishti Agnihotri, Adv. Mr. Sudipto Sircar, Adv. Ms. Soumya Jaykaran Singh, Adv.
For Petitioner(s) Petitioner-in-person For Respondent(s) UOI Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Pranay Ranjan, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Raj Bahadur, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Anil Katiyar, Advocate Mr. B.V. Balram Das, Advocate DDA Mr. Maninder Singh, ASG Mr. G.S. Oberoi, Adv.
Ms. Garima Prasad, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Mohit Kumar Bansal, Adv.17
NCT of Delhi Mr. D.N. Goburdhun, Advocate Ms. Pallavi Chopra, Adv.
MCD Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, Advocate Mr. Sayan Ray, Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. Saeed Qadri, Adv.
NDMC Mr. Yoginder Handoo, Adv.
Mr. Prashant Bhatnagar, Adv.
CPCB Mr. Vijay Panjwani, Adv.
Mr. T. Mahipal, Advocate (NP) UPON hearing the counsel the Court made the following O R D E R No one is present on behalf of the applicant.
Applications are dismissed for non-prosecution.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS ASSISTANT REGISTRAR