Supreme Court - Daily Orders
Satinder Singh Bhasin vs The State Of Uttar Pradesh on 14 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
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ITEM NO.3 Court 3 (Video Conferencing) 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)(Criminal) No(s). 197/2021
SATINDER SINGH BHASIN Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
IA No. 15402/2022 - APPROPRIATE ORDERS/DIRECTIONS)
WITH
W.P.(Crl.) No. 242/2019 (X)
IA No. 99514/2021 - CLARIFICATION/DIRECTION)
Diary No(s). 2103/2021 (X)
IA No. 11432/2021 - EXEMPTION FROM FILING AFFIDAVIT)
W.P.(Crl.) No. 292/2021 (X)
IA No. 16235/2022 - APPROPRIATE ORDERS/DIRECTIONS)
W.P.(Crl.) No. 452/2021 (X)
IA No. 15202/2022 - EXEMPTION FROM FILING O.T.
IA No. 15200/2022 - MODIFICATION OF COURT ORDER)
Date : 14-02-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Shyam Divan, Sr.Adv
Mr. Sunil Fernandes, AOR
Mr. Vishal Gosain, Adv.
Ms. Rudrani Tyagi, Adv
Mr. Praney Sharma, Adv
Ms. Nupur Kumar, Adv
Mr. Prastut Dalvi, Adv
Mr. Rana Mukherjee, Sr. Adv.
Mr. Sanjiv Bansal, Adv.
Mr. Subhash Chandra, Adv.
Signature Not Verified
Mr. Govind Bhardwaj, Adv.
Mr. Pramod Tiwari, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2022.02.16
17:09:59 IST
Reason: Mr. Vivek Tiwari, Adv.
Ms. Priyanka Dubey, Adv.
Dr. Vinod Kumar Tewari, AOR
Mr. Manoj K. Mishra, AOR
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Mr. Umesh Dubey, Adv.
Mr. A.A. Bhasme, Adv.
Mr. Prateek Som, Adv.
Mr. Sudhir S. Rawat, Adv.
Mr. Vishrov Mukerjee, Adv.
Ms. Renuka, Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Vivek Jain, AOR
Mr. Shyam Divan, Sr. Adv.
Mr. Vishal Gosain, Adv.
Mr. Viresh B. Saharya, AOR
Ms. Rudrani Tyagi, Adv.
Mr. Akshat Agarwal, Adv.
Mr. Vinayak Bhandari, Adv
Mr. V.V. Gautam, Adv.
Ms. Isha Vashisth, Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s) Mr. K.M. Nataraj, ASG
Mr. Rajan Kumar Chourasia, Adv.
Ms. Ranjana Narain, Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Sughosh Subramanian, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Aishwarya Bhati, ASG
Mr. Harish Pandey, Adv.
Mr. B.K. Satija, Adv.
Mr. Raghav Sharma, Adv.
Mr. Ritwiz Rishabh, Adv
Mr. G.S. Makker, AOR
Mr. Aman Lekhi, ASG
Mr. Gurmeet Singh Makker, AOR
Mr. Ritwiz Rishabh, Adv.
Mr. Harish Pandey, Adv.
Mr. Raghav Sharma, Adv.
Mr. B. K. Satija, Adv.
Mr. Ravi Prakash Mehrotra, Sr. Adv.
Ms. Deepti R. Mehrotra, Adv.
Mr. Apoorv Srivastava, Adv.
Mr. Jogy Scaria, AOR
Mr. Saurabh Kripal, Sr. Adv.
Mr. Tanmay Metha, Adv.
Mr. Varum K Choppra, Adv.
Mr. M.S. Vishnu Sankar, Adv.
Mr. Sriram Parakkat, Adv.
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Ms. Athira G. Nair, Adv.
Ms. Divya Jyothi Singh, Adv.
Mr. Sreenath S., Adv.
Mr. Michael Rao, Adv.
M/S Lawfic, AOR
Mr. Vinod Diwakar, AAG
Mr. Garvesh Kabra, AOR
Mr. B.N. Dubey, Adv.
Mr. Dhawal Uniyal, Adv.
Mr. Chirag M. Shroff, AOR
Mr. Gopal Jha, AOR
Mr. Gopal Prasad, AOR
Mr. Parijat Kishore, AOR
Ms. Prerna Singh, Adv.
Mr. Guntur Pramod Kumar, AOR
Mr. Sumeer Sodhi, AOR
Mr. Arjun Nanda, Adv.
Mr. Ravinder Kumar Yadav, AOR
Mr. Vinay Mohan Sharma, Adv.
Ms. Arti Anupriya, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Vineet Yadav, Adv.
Mr. Kartikey, Adv.
Mr. Raghav Anthwal, Adv.
Mr. Amir Yadav, Adv.
Ms. Shuchi Singh, Adv.
Mr. Jainendra Kumar, Adv.
Mr. Vivek Kumar Pandey, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Rakesh Kumar Tewari, Adv.
Mr. Sanjay Kumar Dubey, AOR
Ms. Nidhi, AOR
Ms. Suvarna S. Ganu, Adv.
Mr. Shree Pal Singh, AOR
Mr. Gaurav Sharma, AOR
Mr. Prabhas Bajaj, Adv
Mr. Dhawal Mohan, Adv
Mr. Prateek Bhatia, Adv
Mr. Avinash Sharma, AOR
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Mr. Abhinav Jain, Adv.
Mr. Rajeev Singh, AOR
Mr. Manoj K. Mishra, AOR
Mr. Umesh Dubey, Adv.
Mr. A.A. Bhasme, Adv.
Mr. Prateek Som, Adv.
Mr. Sudhir S. Rawat, Adv.
Mr. Vishrov Mukerjee, Adv.
Ms. Renuka, Adv.
M/S. V. Maheshwari & Co., AOR
Mr. Sanjay Kumar Tyagi, AOR
Ms. Manju Jetley, AOR
Mrs. Swarupama Chaturvedi, AOR
Dr. Monika Gusain, AOR
Mr. S. K. Verma, AOR
Mr. Vishal Prasad, AOR
Mr. Shree Prakash Sinha, Adv.
Mr. Rakesh Mishra, Adv.
Ms. Mohua Sinha, Adv.
Mr. Nawalendra Kumar, Adv.
Mr. Sidharth Singh, Adv.
Mr. Shekhar Kumar, AOR
Mr. Kanishk Chaudhary, Adv.
Mr. Shashank Singh, Adv.
Ms. Chitra Chaudhary, Adv.
Mr. Pushkin Chaudhary, Adv.
Mr. Prashant Chaudhary, AOR
Mr. Pawan Kumar Bahl, Adv.
Mr. Shailendra Verma, Adv.
Mr. J.P. Pathak, Adv.
Mr. Kumar Mihir, AOR
Mr. Raghvendra M. Bajaj, Adv.
Ms. Garima Bajaj, AOR
Mr. Agnish Aditya, Adv.
Mr. Kumar Karan, Adv
Mr. Vivek Narayan Sharma, AOR
Mr. Mohit D. Ram, AOR
Mr. Satinder S Gulati, Adv.
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Mrs. Kamaldeep Gulati, AOR
Mr. Anish R. Shah, AOR
Ms. Dania Nayyar, Adv.
Mr. Krishnamohan K., AOR
Mr. Himanshu Bhushan, AOR
Mr. Rakesh Kumar Singh, Adv.
Mrs. Vineeta Singh, Adv.
Mr. Prem Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA No.15402/2022 in W.P.(Crl.)No.197/2021 IA No.20837/2022 in W.P.(Crl.) No.242/2019 and IA No.16235/2022 in W.P.(Crl.) No.292/2021 Learned counsel for the State of Uttar Pradesh/Govt. of NCT of Delhi to file response within two weeks from today.
List these applications on 04.03.2022. Ms. Divya Sharma, learned counsel appearing for the unit buyers, also prays for time to file response to these application(s). She is permitted to do so within the same time.
IA 99512/2021 & 99514/2021 in W.P.(Crl.) No.242/2019 Application for impleadment (UPSIDC) is allowed for the limited relief claimed against it.
Learned counsel for the State, on instructions, submits that the applicant has already approached the High Court to challenge the decision of the State rejecting representation to 6 convert leasehold land to freehold land.
The respondent-State to file affidavit to place on record relevant proceedings, if any, before the next date of hearing.
List on 04.03.2022.
IA No.15200/2022 om W.P.(Crl.) No.452/2021 Heard learned counsel for the applicant and the learned counsel for the respondent-Government of NCT of Delhi.
We deem it appropriate, in the interest of justice, to extend the benefit given to the applicant in terms of order dated 13.12.2021 concerning the offences in respect of Bike Bot Scheme Scam registered within the State of NCT of Delhi on the same terms as in the offences registered in the State of Uttar Pradesh. Accordingly, the application is allowed in terms of prayer (a) and (b).
The concerned trial Court in Delhi may impose suitable conditions as may be necessary for releasing the applicant on bail in terms of this Order.
I.A. No.15200/2022 is disposed of accordingly.
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We make it clear that pendency of these proceedings need not detain registration of the documents in respect of agreements between the builder and the unit buyers of the commercial premises in accordance with law.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER