Supreme Court - Daily Orders
M/S Blue Star Realtors Pvt. Ltd. vs The Bombay Environmental Action Group on 8 November, 2019
ITEM NO.63 1
REGISTRAR COURT. 2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 11035/2019
M/S BLUE STAR REALTORS PVT. LTD. Petitioner(s)
VERSUS
THE BOMBAY ENVIRONMENTAL ACTION GROUP & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.48596/2019-CONDONATION OF DELAY
IN FILING and IA No.48593/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
WITH
SLP(C) No. 11893/2019 (IX)
( IA No.47738/2019-CONDONATION OF DELAY IN FILING and IA
No.47737/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..))
SLP(C) No. 11509/2019 (IX)
(FOR ADMISSION and I.R. and IA No.53515/2019-CONDONATION OF DELAY
IN FILING and IA No.53516/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 15704/2019 (IX)
(FOR ADMISSION and I.R. and IA No.75216/2019-CONDONATION OF DELAY
IN FILING and IA No.75217/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.75215/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
SLP(C) No. 15705/2019 (IX)
(FOR ADMISSION and I.R. and IA No.74732/2019-CONDONATION OF DELAY
IN FILING and IA No.74734/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.74730/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
SLP(C) No. 15706/2019 (IX)
(FOR ADMISSION and I.R. and IA No.74674/2019-CONDONATION OF DELAY
IN FILING and IA No.74675/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.74676/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
SLP(C) No. 15707/2019 (IX)
(FOR ADMISSION and I.R. and IA No.73671/2019-CONDONATION OF DELAY
IN FILING and IA No.73675/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.73669/2019-PERMISSION TO FILE PETITION
Signature Not Verified
Digitally signed by
(SLP/TP/WP/..))
MADHU GROVER
Date: 2019.11.14
SLP(C) No. 15710/2019 (IX)
16:41:14 IST
Reason:
(FOR ADMISSION and I.R. and IA No.74718/2019-CONDONATION OF DELAY
IN FILING and IA No.74719/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.74720/2019-PERMISSION TO FILE PETITION
ITEM NO.63 2
(SLP/TP/WP/..))
SLP(C) No. 15711/2019 (IX)
(FOR ADMISSION and I.R. and IA No.74767/2019-CONDONATION OF DELAY
IN FILING and IA No.74768/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.74769/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
SLP(C) No. 15703/2019 (IX)
(FOR ADMISSION and I.R. and IA No.74822/2019-CONDONATION OF DELAY
IN FILING and IA No.74823/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.74821/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 08-11-2019 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Abhay Anturkar,Adv.
M/S Dr. R.R. Deshpande And Associates, AOR
Mr. Chirag M. Shroff, AOR
For Respondent(s) Mr. Pawan Kishore Singh,Adv.
Ms. Madhusmita Bora, AOR
Mr. Jitendra Kumar Tripathi,Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Mukesh Verma,Adv.
Mr. Pawan Kumar Shukla,Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Ashish Wad,Adv.
Ms. Jayashsree Wad,Adv.
M/S. J S Wad And Co, AOR
Ms. Yashika Verma,Adv.
Mr. Chirag M. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
Appearance: Ld. Counsel is present on behalf of the petitioner.
Ld. Counsel is present on behalf of respondent.
ITEM NO.63 3 SLP(C) No. 11035/2019Respondent Nos. 1 and 4 have already filed the counter affidavit.
Four weeks’ time, as last chance is given to respondent Nos. 5 and 6 to file counter affidavit.
Four weeks’ time, as last chance, is given to learned counsel for petitioners to comply with the terms of the order dated 5.7.2019 of this Court in respect of respondent No.9.
Service of notice is complete qua other respondents but no one has entered appearance on their behalf.
SLP(C) No. 11893/2019Four weeks’ time, as last chance is given to respondent Nos. 1 and 4 to 6 to file counter affidavit.
Four weeks’ time, as last chance, is given to learned counsel for petitioners to comply with the terms of the order dated 5.7.2019 of this Court in respect of respondent No.9.
Service of notice is complete qua other respondents but no one has entered appearance on their behalf.
SLP(C) No. 11509/2019Four weeks’ time is given to respondent No.4 to file counter affidavit.
Four weeks’ time, as last chance is given to respondent Nos. 1 and 6 to file counter affidavit.
Four weeks’ time, as last chance, is given to learned counsel for petitioners to comply with the terms of the order dated 5.7.2019 of this Court in respect of respondent Nos. 5 and 8.
Service of notice is complete qua other respondents but no one has entered appearance on their behalf.
SLP(C) Nos. 15704, 15705, 15706,15707, 15710, 15711 and SLP(C) No. 15703/2019 Four weeks’ time is given to respondent Nos. 1,2 and 5 to file ITEM NO.63 4 counter affidavit.
Four weeks’ time, as last chance is given to respondent No.6 to file counter affidavit.
Four weeks’ time is given to respondent No. 4 in all matters except SLP© No. 15711/2019 to file counter affidavit.
Service of notice is complete qua respondent Nos. 3, 7, 8 and 10 in all matters and Respondent No.4 in SLP(C) No. 15711/2019 but no one has entered appearance on their behalf.
As per postal tracking report, notice issued to respondent No.9 could not be served and returned back undelivered. Hence, learned counsel for petitioners shall, within a period of four weeks’, file fresh particulars of the said respondent and shall take requisite steps for the service of notice upon him.
List again on 20.1.2020.
SURINDER S. RATHI Registrar MG