Supreme Court - Daily Orders
Anant Kajare vs Eknath Aher And Ors. on 17 February, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
1
ITEM NO.2 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 20971/2017
ANANT KAJARE Appellant(s)
VERSUS
EKNATH AHER AND ORS. Respondent(s)
(Mr. Shyam Divan, Sr. Advocate (Amicus Curaie)I.A. D NO. 23286/2020
IN C.A. NO. 20971/2017 TO BE LISTED.
IA No. 23286/2020 - APPROPRIATE ORDERS/DIRECTIONS)
IA No. 25645/2020 – APPLICATION FOR MODIFICATION OF COURT’S ORDER
IA No. 26971/2020 – APPLICATION FOR MODIFICATION OF COURT’S ORDER
WITH
SLP(C) No. 3374/2018 (IX)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
134608/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
134609/2017
FOR INTERVENTION/IMPLEADMENT ON IA 61846/2018
FOR CLARIFICATION/DIRECTION ON IA 130265/2018
C.A. No. 20991/2017 (XVII)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
134096/2017
FOR INTERVENTION APPLICATION ON IA 55252/2018)
SLP(C) No. 3384/2018 (IX)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
135035/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
135038/2017
FOR CLARIFICATION/DIRECTION ON IA 92452/2019
FOR CLARIFICATION/DIRECTION ON IA 112567/2019)
IA No. 23236/2020 – APPLICATION FOR MODIFICATION OF COURT’S ORDER
IN IA No. 92452/2019
SLP(C) No. 3386/2018 (IX)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
138593/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
Signature Not Verified
138596/2017
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2020.02.18
FOR CLARIFICATION/DIRECTION ON IA 40949/2018
16:55:35 IST
Reason:
FOR INTERVENTION/IMPLEADMENT ON IA 57064/2018
FOR INTERVENTION/IMPLEADMENT ON IA 57071/2018
FOR INTERVENTION/IMPLEADMENT ON IA 57073/2018
FOR CLARIFICATION/DIRECTION ON IA 75146/2018
2
FOR [I/A FOR TAKING SUBSEQUENT DEVELOPMENTS ON RECORD WITH AFF.]
ON IA 85642/2018
FOR INTERVENTION/IMPLEADMENT ON IA 86815/2018
FOR INTERVENTION/IMPLEADMENT ON IA 88181/2018
FOR INTERVENTION/IMPLEADMENT ON IA 88185/2018
FOR INTERVENTION/IMPLEADMENT ON IA 20077/2019
FOR MODIFICATION ON IA 20912/2019
FOR CLARIFICATION/DIRECTION ON IA 74655/2019
SLP(C) No. 3385/2018 (IX)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
138468/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
138470/2017
FOR CLARIFICATION/DIRECTION ON IA 40946/2018
FOR INTERVENTION/IMPLEADMENT ON IA 57076/2018
FOR INTERVENTION/IMPLEADMENT ON IA 57078/2018
FOR CLARIFICATION/DIRECTION ON IA 105835/2018
FOR INTERVENTION/IMPLEADMENT ON IA 108721/2018
FOR INTERVENTION/IMPLEADMENT ON IA 140448/2018
FOR CLARIFICATION/DIRECTION ON IA 140462/2018
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 177565/2018
FOR INTERVENTION/IMPLEADMENT ON IA 20070/2019
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
21278/2019
FOR MODIFICATION ON IA 72623/2019
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 75132/2019
FOR INTERVENTION APPLICATION ON IA 107886/2019
IA No. 177565/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 75132/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 138468/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 107886/2019 - INTERVENTION APPLICATION IA No. 72623/2019 - MODIFICATION IA No. 21278/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 138470/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 17-02-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT Mr. Shyam Divan, Sr. Adv. (A.C.) Mr. Vipin Nair, AOR Mr. Vinayak Bhandari, Adv. Mr. P.B. Suresh, Adv.
Mr. Karthik Jayashankar, Adv. Ms. Sugandha Yadav, Adv.
For Appellant(s) Mr. Neeraj Malhotra, Sr. Adv.
Mr. Rahul Gaikwad, Adv.
3Mr. Chetan Garg, Adv.
Mr. Neeraj Shekhar, AOR M/s. KNC, AOR For Respondent(s) Mr. Shashibhushan P. Adgaonkar, AOR Mr. Rahul Chitnis, Adv. Mr. Sachin Patil, Adv. Mr. Gagandeep Sharma, Adv.
Ms. Aditya Sharma, Adv. Mr. A.V. Rangam, AOR Mr. Buddy A. Ranganadhan, Adv.
Ms. Purnima Bhat, AOR Mr. K. J. John, AOR Mr. Nishe Rajen Shonker, AOR Mr. Mahesh Agarwal, Adv. Mr. Vivek Jain, Adv.
Mr. Ankur Saigal, Adv. Mr. Shubham Kulshreshtha, Adv. Mr. Divyang Gobind Chandiramani, Adv. Mr. Rajesh Kumar, Adv. Mr. E. C. Agrawala, AOR Mr. Viraj Kadam, Adv.
Soumya Dutta, AOR Mr. Anandh K. Adv.
Mr. Arjun Garg, AOR Mr. Devansh Srivastava, Adv. Ms. Rati Tandon, Adv.
Mr. Shekhar Naphade, Sr. Adv. Mr. Nitin Mishra, Adv. Mitali Gupta, Adv.
Mr. Rajat Sehgal, AOR Ms. Pallavi Pratap, AOR Ms. Vaneeta Shalini, Adv. For M/s Pratap & Co. AOR Mr. Nitin Mishra, AOR Mr. Abhimanue Shrestha, AOR Mr. Arvind P. Datar, Sr. Adv. Mr. Bhargava V. Desai, AOR Ms. Aditi Diwan, Adv.
Mr. D. K. Devesh, AOR Mr. Praveen Chaturvedi, AOR Mr. G. Prakash, AOR 4 Mr. Nitin S. Tambwekar, Adv. Mr. Seshatalpa Sai Bandaru, AOR Ms. Snidha Mehra, Adv. Ms. Aakanksha Kaul, Adv. Mr. Rajesh Ranjan, Adv. Mr. Arvind Kumar Sharma, AOR Mr. Rohit Kumar Singh, AOR Mr. Rabin Majumder, AOR Ms. Praveena Gautam, AOR Mr. Pawan Shukla, Adv. Raja Ram, Adv.
Ms. Sweety Pandey, Adv.
Mr. Janender Kr. Chumbak, Adv. Ms. Radhika, Adv.
Ms. Asmita Duggal, Adv. Ms. Amita Singh Kalkal, AOR Mr. Ranjeet Kumar, Sr. Adv. Mr. Aditya Dewan, Adv. Mr. Siddharth Chechan, Adv. Mr. Amarjeet Singh, AOR Mr. Gopal Balwant Sathe, AOR Mr. Udita Singh, AOR Mr. Nikhil Nayyar, Sr. Adv. Ms. Ranjeeta Rohatgi, AOR Mr. Dharav Shah, Adv.
Mr. Pranav Saigal, Adv. Mr. Aman Raj Gandhi, AOR Mr. Pranaya Goyal, AOR Ms. Manisha Ambwani, AOR Mr. Nishant Ramakantrao Katneshwarkar, AOR Ms. Suruchi Suri, Adv. Mr. Abhishek Singh, AOR UPON hearing the counsel the Court made the following O R D E R IA No. 23286/2020 in C.A. No. 20971/2017:
This IA is allowed in terms of prayer (a). IA Nos. 104115/2018 & 104112/2018 in C.A. No. 20971/2017: 5
Despite the fact that on 06.08.2019, notice was issued, no counter affidavit has yet been filed. Counter affidavit to be filed by all concerned parties within a period of four weeks from today. Rejoinder affidavit within two weeks thereafter.
IA Nos. 26971/2020 & 25645/2020 in C.A. No. 20971/2017: Issue notice.
Learned counsel is permitted to file counter affidavit within a period of four weeks from today. Rejoinder affidavit within two weeks thereafter.
List immediately thereafter.
Let valuation of the personal assets of the properties in question be carried out. In the meanwhile, no coercive action shall be taken.
IA No. 23236/2020 in SLP (C) No. 3384/2018: SEBI is to follow the directions given by this Court on 13.12.2019 in para D (14) and submit a report to this Court within a period of four weeks from today.
IA No. 30388/2020 in C.A. No. 20991/2017:
I.A. to be filed in the course of today. Taken on Board.
This IA is allowed in terms of prayer (a) & (b) on the condition that full cooperation be extended by Om Prakash Goenka to all the concerned parties.
(R. NATARAJAN) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER