Supreme Court - Daily Orders
Jabal C.Lashkari vs Official Liquidator (Prasad Mills ... on 16 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.6 COURT NO.7 SECTION IX/XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S).
29282-29284/2008
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 17/10/2008
IN OJA NO. 65/2006, OJA NO. 66/2006, OJA NO. 67/2006 PASSED BY THE
HIGH COURT OF GUJARAT AT AHMEDABAD)
JABAL C.LASHKARI & ORS. PETITIONER(S)
VERSUS
OFFICIAL LIQUIDATOR (PRASAD MILLS LTD.) & ORS. RESPONDENT(S)
[WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
PERMISSION TO FILE REJOINDER AFFIDAVIT AND IMPLEADMENT AND
MODIFICATION OF COURT'S ORDER AND DISCHARGE OF ADVOCATE ON RECORD
AND EXTENSION OF TIME AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 29952/2008
(WITH APPLN.(S) FOR BRING ON RECORD SUBSEQUENT EVENT AND EXEMPTION
FROM FILING O.T. OF THE ADDITIONAL DOCUMENTS AND IMPLEADMENT AS
PARTY RESPONDENT AND PERMISSION TO FILE ADDL. DOCUMENTS AND INTERIM
RELIEF AND OFFICE REPORT)
SLP(C) NO. 940/2009
(WITH INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 1866/2009
(WITH APPLN.(S) FOR BRINGING LRS ON RECORD AND C/DELAY IN FILING
APPL. FOR BRINGING LRS ON RECORD AND DIRECTIONS AND IMPLEADMENT AND
INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 2583/2009
(WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS AND INTERIM RELIEF
AND OFFICE REPORT)
SLP(C) NO. 5880/2009
SLP(C) NO. 7864/2009
(WITH APPLN.(S) FOR DISCHARGE OF ADVOCATE ON RECORD AND OFFICE
REPORT)
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2016.02.17
16:46:01 IST
Reason:
Page No. 1 of 7
SLP(C) NO. 12835/2009
(WITH APPLN.(S) FOR IMPLEADMENT AS PARTY RESPONDENT AND PERMISSION
TO FILE ADDITIONAL DOCUMENTS AND OFFICE REPORT)
SLP(C) NO. 12919/2009
(WITH OFFICE REPORT)
SLP(C) NO. 14276/2009
(WITH INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 14316/2009
(WITH INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 21949/2009
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP AND OFFICE REPORT)
SLP(C) NO. 31354/2009
(WITH APPLN.(S) FOR DIRECTIONS AND IMPLEADMENT AND PERMISSION TO
FILE ADDITIONAL DOCUMENTS AND OFFICE REPORT)
SLP(C) NO. 32444-32445/2010
(WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 31663/2011
(WITH APPLN.(S) FOR PERMISSION TO FILE VOLUME-II AND INTERIM RELIEF
AND OFFICE REPORT)
SLP(C) NO. 2353/2014
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP AND PERMISSION TO FILE ADDITIONAL DOCUMENTS AND INTERIM RELIEF
AND OFFICE REPORT)
SLP(C) NO. 4816/2012
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 18727/2015
(WITH APPLN.(S) FOR PERMISSION TO FILE SLP AND INTERIM RELIEF AND
OFFICE REPORT)
SLP(C) NO. 29632/2008
(WITH APPLN.(S) FOR IMPLEADMENT AND PLACING ADDL. FACTS AND
DOCUMENTS ON RECORD AND INTERIM RELIEF AND OFFICE REPORT)
Page No. 2 of 7
Date : 16/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
SLP(C) 29282-84/08 Mr. Mihir Thakur, Sr. Adv.
Mr. Rudreshwar Singh, Adv.
Mr. Gautam Singh, Adv.
Mr. Kaushik Poddar, AOR
SLP(C) 29952/08 Mr. Sanjiv Sen, Sr. Adv.
Mr. D.N. Ray, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mrs. Sumita Ray, AOR
SLP(C) 940/09 Mrs. Nandini Gore, Adv.
Mr. Abhishek Roy, Adv.
Ms. Trishala Kulkarni, Adv.
Mr. Kartik Bhatnagar, Adv.
Mrs. Manik Karanjawala, AOR
SLP(C) 1866/09 Mr. Abhigya, Adv.
Mr. Abhay Singh Kushwaha, Adv.
Mr. Pradeep Kumar Dubey, AOR
SLP(C) 2583/09 Ms. Anushree Kapadia, Adv.
Mr. C. George Thomas, Adv.
Mr. Ejaz Maqbool, AOR
Mr. Faraz Maqbool, Adv.
SLP(C) 5880/09, Mr. V. Giri, Sr. Adv.
7864/09, 31354/09 Ms. Meenakshi Arora, Sr. Adv.
12835/09 Mr. Nikhil Goel,AOR
Mr. Chankya B., Adv.
Ms. Naveen Goel, Adv.
Mr. Marsook Bafaki, Adv.
SLP(C)14276/09,
14316/09 Mrs. Sheela Goel, AOR
SLP(C) 12919/09 Mr. B. K. Satija, AOR
SLP(C) 21949/09 Ms. Aparna Bhat, AOR
Mr. Runjun Borah, Adv.
Page No. 3 of 7
SLP(C) 32444-45/10 Mr. A. Venayagam Balan, AOR
SLP(C) 31663/11 Mr. Nachiketa Joshi, AOR
Ms. Sucheta Joshi, Adv.
Mr. Ritwiz Rishabh, Adv.
SLP(C) 2353/14 Mr. Venkita Subramoniam T. R., AOR
Mr. Dharmesh V. Shah, Adv.
SLP(C) 4816/12 Mr. Raghavendra S. Srivatsa, AOR
Mr. Dharmesh V. Shah, Adv.
SLP(C) CC 18727/15 Mr. Colin Gonsalves, Sr. Adv.
Mr. Divya Jyoti Jaipuiror, Adv.
Mr. Satya Mitra, AOR
SLP(C) 29632/08 Mr. Shekhar Naphade, Sr. Adv.
Mr. Mohit D. Ram, AOR
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. S.H. Shalet, Sr. Adv.
Mr. Jaideep Gupta, Sr. Adv.
Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Mukund G. Nagarkar, Adv.
Mr. S. Nithin, Adv.
Mr. Anil Kumar Mishra-I, AOR
Mr. Mahendra Anand, Sr. Adv.
Mr. Aditya Kr. Choudhary, Adv.
Mr. Harshul Singh, Adv.
Ms. Kanika Gaur, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Mihir Joshi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Vivek Jain, Adv.
Mr. Apoorva Vakil, Adv.
Mr. E. C. Agrawala, AOR
Mr. Rishabh Parikh, Adv.
Ms. Devika Mohan, Adv.
Mr. Gaurav Agrawal, AOR
Mr. Shekhar Naphade, Sr. Adv.
Mr. Mohit D. Ram, AOR
Mr. Ram Lal Roy, Adv.
Page No. 4 of 7
Mr. R. N. Keshwani, AOR
Mr. Rajesh Kumar, Adv.
Mr. Gaurav Kumar Singh, Adv.
Mr. Rakesh Chaurasiya, Adv.
M/s Mitter & Mitter Co., AOR
Mr. K. R. Sasiprabhu, AOR
Mr. Somiran Sharma, Adv.
Mr. Biju P. Raman, Adv.
Mr. Manish K. Bishnoi, AOR
Mr. Venkat Poonia, Adv.
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Vinakshi Kadan, Adv.
Mr. Mahendra Anand, Sr. Adv.
Mr. Aditya Kr.Choudhary, Adv.
Mr. Upendra S. Dindsha, Adv.
Mr. D.K. Sinha, Adv.
Mr. R. Chandrachud, AOR
Mr. S.K. Sabharwal, AOR
Mr. D.N. Ray, Adv.
Mrs. Sumita Ray, AOR
Mr. Dinesh Mathur, Adv.
Ms. Aparna Singh, Adv.
for M/s Dua Associates, AOR
Mr. P.S. Narsimha, ASG
Mr. Yashank Adhyaru, Sr. Adv.
Mr. Ritesh Kumar, Adv.
Mr. Kaushik P., Adv.
Ms. Madhavi Divan, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Sridhar Potaraju, Adv.
Ms. Sushma Suri, AOR
Mr. Ankur Mittal, AOR
for M/s Khaitan & Co., AOR
Mr. Ayushya Kumar, Adv.
Mr. Abhijeet Sinha, AOR
Page No. 5 of 7
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.2353 OF 2014 The matter is de-tagged, to be heard separately. SLP(C) NO.....CC NO.18727/2015 The matter is de-tagged, to be heard separately. SLP(C) NOS. 29282-29284/2008, 29952/2008, 940/2009, 1866/2009, 2583/2009, 5880/2009, 7864/2009, 12835/2009, 12919/2009, 14276/2009, 14316/2009, 21949/2009, 31354/2009, 32444-32445/2010, 31663/2011, 4816/2012, 29632/2008 Delay in filing application(s) for substitution of deceased petitioner in Special Leave Petition (Civil) No.1866 of 2009 is condoned.
Application(s) for substitution of deceased petitioner in Special Leave Petition (Civil) No.1866 of 2009 is allowed subject to all just exceptions.
Applications for discharge of advocate(s) on record are allowed.
Permission to file additional documents, rejoinder affidavit and bring/place on record subsequent event is granted.
Exemption from filing O.T. is granted. Applications for impleadment are dismissed. Delay condoned.
Heard the learned counsels for the parties at length.
Page No. 6 of 7 Hearing concluding.
Judgment reserved.
With a week from today, the State of Gujarat, the Gujarat Industrial Development Corporation and the Gujarat State Textile Corporation Limited shall inform the Court in writing duly supported by an affidavit of the competent authority the extent of land which was a subject matter of transfer (leasehold rights) under the provisions of the Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986 and the manner in which such land has been utilized till date and the extent of vacant land available as on date.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No. 7 of 7