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Advocates
  • Ajit Kr. Sinha, R. Basant, N. Ganpathy and Sachin Datta, Senior Advocates [Pawanshree Agrawal (Amicus Curiae), Ashwarya Sinha (Advocate-on-Record), Ms Ameya Vikrama Thanvi, Ms Alankarita Sinha, Suvidutt M.S. (Advocate-on-Record), Karthik Ashok, Arun P., Ravi Chandra Prakash, Purushottam Sharma Tripathi, Ms Sushma Singh, Ms Vani Vyas, Mukesh Kr. Singh, Abhishek Tripathi (for M/s Ravi Chandra Prakash Co.), Sarvjit Pratap Singh, Shiv Sagar Tiwari (Advocate-on-Record), Rachit Mittal, Ankit Khera, Ms Tanvi Aggarwal, Dr Kailash Chand (Advocate-on-Record), Arun Monga, Ms Divya Sharma, Gopal Jha (Advocate-on-Record), Varinder Kr. Sharma, Ms Parul Sharma, Yugal K. Prasad, Ms Revathy Raghavan (Advocate-on-Record), A. Selvaraj, Ms Sujeeta Srivastava (Advocate-on-Record), Ms Mohna (Advocate-on-Record), Ms Gitali Talukdar, Prashant Kumar, Akshay K. Ghai, Rajeev Kr. Bansal, Prashant Kumar, Shantanu Sagar (Advocate-on-Record), Neeraj Kr. Gupta (Advocate-on-Record), Ms Anshu Gupta, Yatish Mohan, Ms Vinita Y. Mohan, Sumant Jha, Dr K.N. Tripathy, Ranjan Kr. Pandey, Ms Sandeep Bisht, Aditya Dhar, Pukhrambam Ramesh Kumar (Advocate-on-Record), S.K. Bhattacharya, L.K. Paonam, Niraj Bobby Paonam, Ms Tomthinnganbi Koijam, Shuvodeep Roy (Advocate-on-Record), Fuzail Ahmad Ayyubi (Advocate-on-Record), Ambhoj Kr. Sinha (Advocate-on-Record), Ms Praveena Gautam (Advocate-on-Record), Ms Aparna Bhat (Advocate-on-Record), Tishampati Sen (Advocate-on-Record), Alok Shukla (Advocate-on-Record), Ms Anne Mathew (Advocate-on-Record), Himanshu Shekhar (Advocate-on-Record), Amit Pawan (Advocate-on-Record), Ms Rashmi Nandakumar (Advocate-on-Record), Dharmendra Kr. Sinha (Advocate-on-Record), Karunakar Mahalik (Advocate-on-Record), R.P. Gupta (Advocate-on-Record), Shovan Mishra (Advocate-on-Record), Kaushik Choudhury (Advocate-on-Record) and Bijoy Kr. Jain (Advocate-on-Record), Advocates] for the Petitioners;
  • Vikas Singh, Dhruv Mehta, C.A. Sundaram, Sanjay Hegde, Mohan Parasaran, Ravindra Srivastava, Parag P. Tripathi, Jayant Bhushan and V.P. Singh, Senior Advocates [Mukesh K., Vijay Nair, Rahul Malhotra, Manoranjan Sharma, Jay Kishor Singh, S. Venkatesh, Parag Maini, Varun Singh, Pratyush Singh, Vikas Maini, Somesh Srivastava, Ms Udita Singh, Anupam Lal Das (Advocate-on-Record), Vishal Gupta, Paras Choudhary, Anirudh Singh, Krishanu Barua, Vinay Vaish, Ms Kavita Jha (Advocate-on-Record), Vaibhav Kulkarni, Udit Naresh, Anand, Abhijit Sengupta, Subashish Biswas, Ms Swarupama Chaturvedi (Advocate-on-Record), Ms Devika Gulati, B.N. Dubey, Ms Madhavi Divan, Syed Shahid Husain Rizvi, Harish V. Shankar, Ms Anil Katiyar (Advocate-on-Record), Bishwajit Dubey, Uday Khare (for M/s Cyril Amarchand Mangaldas) (Advocate-on-Record), Sumant Batra, Anand Prasad, Ritesh Mukherjee, Ms Surbhi Sharma, Sandeep Devashish Das (Advocate-on-Record), Anup Jain (Advocate-on-Record), Abhishek Baid, Sarthak Guru, Ravi Kishore, Ms Prerna Singh, Gautam Prabhakar, Guntur Prabhakar, Abhinav Shrivastava, Rahul Gupta, R.P. Singh, Ramakant Rai, Syed Jafar Alam (Advocate-on-Record), Ms Mehak Suri, R. Sudhinder, Ms Amrita Sarkar, Ashok Mathur (Advocate-on-Record), Ms Sujeeta Srivastava (Advocate-on-Record), S.S. Ray, Vaibhav Gulia, Ms Rakhi Ray, Sarvam Ritam Khare (Advocate-on-Record), Ms Meena Sehrawat, Ms Shweta Chaurasia, Ms Vrinda Kapoor, Talha Abdul Rahman (Advocate-on-Record), Vishnu Sharma (Advocate-on-Record), Ms Anupama Sharma, Ms Sonali Negi, Mohit Rai, Ms Aanchal Tikmani, Ms Liz Mathew (Advocate-on-Record), Ajay Marwah, Mool Singh, Ms K. Enatoli Sema, Edward Belho, Amit Kr. Singh, K. Luikang Michael, Ajit Sharma (Advocate-on-Record), Ashwarya Sinha (Advocate-on-Record), Bijoy Kr. Jain (Advocate-on-Record), Ms Taruna Singh Gohil (Advocate-on-Record), Amit Sharma (Advocate-on-Record), Naveen Kumar (Advocate-on-Record), Ms Sarla Chandra (Advocate-on-Record), Ms Prerna Mehta (Advocate-on-Record), Sachin Patil (Advocate-on-Record), Partha Sil (Advocate-on-Record), M.A. Krishnamoorthy (Advocate-on-Record), K.K. Mohan (Advocate-on-Record), Raj Kishor Choudhary (Advocate-on-Record), Rabin Majumder (Advocate-on-Record), Kedar Nath Tripathy (Advocate-on-Record), T. Harish Kumar (Advocate-on-Record), Abhijat P. Medh (Advocate-on-Record), Pradeep Kr. Bakshi (Advocate-on-Record), Mukesh Kr. Maroria (Advocate-on-Record), Ravindra Kumar (Advocate-on-Record), Ms Sharmila Upadhyay (Advocate-on-Record), Ranjan Kr. Pandey (Advocate-on-Record), Shekhar Kumar (Advocate-on-Record), Ms Supriya Juneja (Advocate-on-Record), Balaji Srinivasan (Advocate-on-Record), Rajeev Kr. Bansal (Advocate-on-Record), Abhishek Yadav (Advocate-on-Record), Amarjit Singh Bedi (Advocate-on-Record), P.V. Dinesh (Advocate-on-Record), Arjun Garg (Advocate-on-Record), Sudhir Naagar (Advocate-on-Record), Ms Gargi Khanna (Advocate-on-Record), Akash Tyagi, Pawan Upadhyay, M/s UNUC Legal LLP (Advocate-on-Record), Ratik Sharma, Shiv Sagar Tiwari, Vivek Sarin, Aakarshan Aditya, Md. Rashid Saeed (Advocate-on-Record), Lakshminarayanan, C.S. Ashri, Anivesh Bharadwaj, Priyank Ladoia, Dr Lalit Bhasin, Ms Palak Chadha, Ms Shireen Shukla, Mudit Sharma (Advocate-on-Record), Apporv Shukla, Kunal Cheema (Advocate-on-Record), Nagendra Dube, Priyank, Ms Anannya Ghosh (Advocate-on-Record), Saurabh Kirpal, Mayank Pandey, Abhijnan Jha, Suchit Mohanty, Prakash Ranjan Nayak, Manoj K. Mishra, Umesh Dubey, Bishwajit Dubey, Srideepa Bhattacharyya, Sumit Attari, Santosh K. Sethi, Arjun Jaidka, Dr Kailash Chand, Mohit Chaudhary, Ms Puja Sharma, Ms Garima Sharma, Balwinder Singh Suri, Kunal Sachdeva, Imran Ali, Ajay Jain, Jinendra Jain, Pranay Jain, Brijesh Yadav, Chirag Aneja, Arun K. Sinha (Advocate-on-Record), Saurabh Gupta, Gagan Gupta, Hitesh Kr. Sharma, S.K. Rajora, Praveen Swarup (Advocate-on-Record), Braj Kishore Mishra, Ms Aparna Jha, Abhishek Yadav, Ms Kriti Sondhi, Ms Shashi Kiran (Advocate-on-Record), Satish Chandra, Manoj Jain, Vidit Monga, Vikas Upadhyay, Ashwin Kr. Nair, Rajesh P., Yunus Malik, Ms Renu Verma, Zain A. Khan, Ms Farha Malik, Samir Malik, Mangaljit Mukherjee, Ms Debarpita Basu Mukherjee, Sagnik Basu, Ms Tanya Shree, Kunwar Aditya Singh, Ejaz Maqbool (Advocate-on-Record), Varinder Kr. Sharma (Advocate-on-Record), Mohd. Shahid Hussain, Pawan Kishore Singh, Ms Madhusmita Bora (Advocate-on-Record), Ms Manjeet Chawla (Advocate-on-Record), Raghavendra Mohan Bajaj, Ms Garima Bajaj (Advocate-on-Record), Aneesh Mittal, Ms Shreya Sharma, Rajesh Mahana, Ramanand, Bhargava V. Desai, Akshat Malpani, Rajiv K. Virmani, Atul Malhotra, Gaurav Jain, Yadav Narender Singh (Advocate-on-Record), Vivek Vishwakarma, Prabhat Kr. Rai and Christopher B. D'Souza, Advocates] for the Respondents.
Judges
  • Dipak Misra, C.J.
  • A.M. Khanwilkar
  • Dr D.Y. Chandrachud, JJ.
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Disposition

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Advocates
  • Ajit Kr. Sinha, R. Basant, N. Ganpathy and Sachin Datta, Senior Advocates [Pawanshree Agrawal (Amicus Curiae), Ashwarya Sinha (Advocate-on-Record), Ms Ameya Vikrama Thanvi, Ms Alankarita Sinha, Suvidutt M.S. (Advocate-on-Record), Karthik Ashok, Arun P., Ravi Chandra Prakash, Purushottam Sharma Tripathi, Ms Sushma Singh, Ms Vani Vyas, Mukesh Kr. Singh, Abhishek Tripathi (for M/s Ravi Chandra Prakash Co.), Sarvjit Pratap Singh, Shiv Sagar Tiwari (Advocate-on-Record), Rachit Mittal, Ankit Khera, Ms Tanvi Aggarwal, Dr Kailash Chand (Advocate-on-Record), Arun Monga, Ms Divya Sharma, Gopal Jha (Advocate-on-Record), Varinder Kr. Sharma, Ms Parul Sharma, Yugal K. Prasad, Ms Revathy Raghavan (Advocate-on-Record), A. Selvaraj, Ms Sujeeta Srivastava (Advocate-on-Record), Ms Mohna (Advocate-on-Record), Ms Gitali Talukdar, Prashant Kumar, Akshay K. Ghai, Rajeev Kr. Bansal, Prashant Kumar, Shantanu Sagar (Advocate-on-Record), Neeraj Kr. Gupta (Advocate-on-Record), Ms Anshu Gupta, Yatish Mohan, Ms Vinita Y. Mohan, Sumant Jha, Dr K.N. Tripathy, Ranjan Kr. Pandey, Ms Sandeep Bisht, Aditya Dhar, Pukhrambam Ramesh Kumar (Advocate-on-Record), S.K. Bhattacharya, L.K. Paonam, Niraj Bobby Paonam, Ms Tomthinnganbi Koijam, Shuvodeep Roy (Advocate-on-Record), Fuzail Ahmad Ayyubi (Advocate-on-Record), Ambhoj Kr. Sinha (Advocate-on-Record), Ms Praveena Gautam (Advocate-on-Record), Ms Aparna Bhat (Advocate-on-Record), Tishampati Sen (Advocate-on-Record), Alok Shukla (Advocate-on-Record), Ms Anne Mathew (Advocate-on-Record), Himanshu Shekhar (Advocate-on-Record), Amit Pawan (Advocate-on-Record), Ms Rashmi Nandakumar (Advocate-on-Record), Dharmendra Kr. Sinha (Advocate-on-Record), Karunakar Mahalik (Advocate-on-Record), R.P. Gupta (Advocate-on-Record), Shovan Mishra (Advocate-on-Record), Kaushik Choudhury (Advocate-on-Record) and Bijoy Kr. Jain (Advocate-on-Record), Advocates] for the Petitioners;
  • Vikas Singh, Dhruv Mehta, C.A. Sundaram, Sanjay Hegde, Mohan Parasaran, Ravindra Srivastava, Parag P. Tripathi, Jayant Bhushan and V.P. Singh, Senior Advocates [Mukesh K., Vijay Nair, Rahul Malhotra, Manoranjan Sharma, Jay Kishor Singh, S. Venkatesh, Parag Maini, Varun Singh, Pratyush Singh, Vikas Maini, Somesh Srivastava, Ms Udita Singh, Anupam Lal Das (Advocate-on-Record), Vishal Gupta, Paras Choudhary, Anirudh Singh, Krishanu Barua, Vinay Vaish, Ms Kavita Jha (Advocate-on-Record), Vaibhav Kulkarni, Udit Naresh, Anand, Abhijit Sengupta, Subashish Biswas, Ms Swarupama Chaturvedi (Advocate-on-Record), Ms Devika Gulati, B.N. Dubey, Ms Madhavi Divan, Syed Shahid Husain Rizvi, Harish V. Shankar, Ms Anil Katiyar (Advocate-on-Record), Bishwajit Dubey, Uday Khare (for M/s Cyril Amarchand Mangaldas) (Advocate-on-Record), Sumant Batra, Anand Prasad, Ritesh Mukherjee, Ms Surbhi Sharma, Sandeep Devashish Das (Advocate-on-Record), Anup Jain (Advocate-on-Record), Abhishek Baid, Sarthak Guru, Ravi Kishore, Ms Prerna Singh, Gautam Prabhakar, Guntur Prabhakar, Abhinav Shrivastava, Rahul Gupta, R.P. Singh, Ramakant Rai, Syed Jafar Alam (Advocate-on-Record), Ms Mehak Suri, R. Sudhinder, Ms Amrita Sarkar, Ashok Mathur (Advocate-on-Record), Ms Sujeeta Srivastava (Advocate-on-Record), S.S. Ray, Vaibhav Gulia, Ms Rakhi Ray, Sarvam Ritam Khare (Advocate-on-Record), Ms Meena Sehrawat, Ms Shweta Chaurasia, Ms Vrinda Kapoor, Talha Abdul Rahman (Advocate-on-Record), Vishnu Sharma (Advocate-on-Record), Ms Anupama Sharma, Ms Sonali Negi, Mohit Rai, Ms Aanchal Tikmani, Ms Liz Mathew (Advocate-on-Record), Ajay Marwah, Mool Singh, Ms K. Enatoli Sema, Edward Belho, Amit Kr. Singh, K. Luikang Michael, Ajit Sharma (Advocate-on-Record), Ashwarya Sinha (Advocate-on-Record), Bijoy Kr. Jain (Advocate-on-Record), Ms Taruna Singh Gohil (Advocate-on-Record), Amit Sharma (Advocate-on-Record), Naveen Kumar (Advocate-on-Record), Ms Sarla Chandra (Advocate-on-Record), Ms Prerna Mehta (Advocate-on-Record), Sachin Patil (Advocate-on-Record), Partha Sil (Advocate-on-Record), M.A. Krishnamoorthy (Advocate-on-Record), K.K. Mohan (Advocate-on-Record), Raj Kishor Choudhary (Advocate-on-Record), Rabin Majumder (Advocate-on-Record), Kedar Nath Tripathy (Advocate-on-Record), T. Harish Kumar (Advocate-on-Record), Abhijat P. Medh (Advocate-on-Record), Pradeep Kr. Bakshi (Advocate-on-Record), Mukesh Kr. Maroria (Advocate-on-Record), Ravindra Kumar (Advocate-on-Record), Ms Sharmila Upadhyay (Advocate-on-Record), Ranjan Kr. Pandey (Advocate-on-Record), Shekhar Kumar (Advocate-on-Record), Ms Supriya Juneja (Advocate-on-Record), Balaji Srinivasan (Advocate-on-Record), Rajeev Kr. Bansal (Advocate-on-Record), Abhishek Yadav (Advocate-on-Record), Amarjit Singh Bedi (Advocate-on-Record), P.V. Dinesh (Advocate-on-Record), Arjun Garg (Advocate-on-Record), Sudhir Naagar (Advocate-on-Record), Ms Gargi Khanna (Advocate-on-Record), Akash Tyagi, Pawan Upadhyay, M/s UNUC Legal LLP (Advocate-on-Record), Ratik Sharma, Shiv Sagar Tiwari, Vivek Sarin, Aakarshan Aditya, Md. Rashid Saeed (Advocate-on-Record), Lakshminarayanan, C.S. Ashri, Anivesh Bharadwaj, Priyank Ladoia, Dr Lalit Bhasin, Ms Palak Chadha, Ms Shireen Shukla, Mudit Sharma (Advocate-on-Record), Apporv Shukla, Kunal Cheema (Advocate-on-Record), Nagendra Dube, Priyank, Ms Anannya Ghosh (Advocate-on-Record), Saurabh Kirpal, Mayank Pandey, Abhijnan Jha, Suchit Mohanty, Prakash Ranjan Nayak, Manoj K. Mishra, Umesh Dubey, Bishwajit Dubey, Srideepa Bhattacharyya, Sumit Attari, Santosh K. Sethi, Arjun Jaidka, Dr Kailash Chand, Mohit Chaudhary, Ms Puja Sharma, Ms Garima Sharma, Balwinder Singh Suri, Kunal Sachdeva, Imran Ali, Ajay Jain, Jinendra Jain, Pranay Jain, Brijesh Yadav, Chirag Aneja, Arun K. Sinha (Advocate-on-Record), Saurabh Gupta, Gagan Gupta, Hitesh Kr. Sharma, S.K. Rajora, Praveen Swarup (Advocate-on-Record), Braj Kishore Mishra, Ms Aparna Jha, Abhishek Yadav, Ms Kriti Sondhi, Ms Shashi Kiran (Advocate-on-Record), Satish Chandra, Manoj Jain, Vidit Monga, Vikas Upadhyay, Ashwin Kr. Nair, Rajesh P., Yunus Malik, Ms Renu Verma, Zain A. Khan, Ms Farha Malik, Samir Malik, Mangaljit Mukherjee, Ms Debarpita Basu Mukherjee, Sagnik Basu, Ms Tanya Shree, Kunwar Aditya Singh, Ejaz Maqbool (Advocate-on-Record), Varinder Kr. Sharma (Advocate-on-Record), Mohd. Shahid Hussain, Pawan Kishore Singh, Ms Madhusmita Bora (Advocate-on-Record), Ms Manjeet Chawla (Advocate-on-Record), Raghavendra Mohan Bajaj, Ms Garima Bajaj (Advocate-on-Record), Aneesh Mittal, Ms Shreya Sharma, Rajesh Mahana, Ramanand, Bhargava V. Desai, Akshat Malpani, Rajiv K. Virmani, Atul Malhotra, Gaurav Jain, Yadav Narender Singh (Advocate-on-Record), Vivek Vishwakarma, Prabhat Kr. Rai and Christopher B. D'Souza, Advocates] for the Respondents.
Judges
  • Dipak Misra, C.J.
  • A.M. Khanwilkar
  • Dr D.Y. Chandrachud, JJ.
See more information ...
Smart Summary

Factual and Procedural Background

These proceedings arise out of WP (C) No. 744 of 2017 and connected petitions before the Supreme Court of India. The principal parties are Jaiprakash Associates Ltd. (JAL), the holding company of Jaypee Infratech Ltd. (JIL), and various stakeholders including homebuyers and financial institutions. The Court was asked to address several interim applications (IAs), including an application for impleadment, an application by an independent director of JAL seeking permission to travel abroad, and issues relating to the ongoing insolvency/liquidation process of JIL. The matter is at an interlocutory stage, and the order sets out conditions regarding deposits, stays, and management during the insolvency resolution process.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The Court issued directions after hearing counsel:

  • Impleadment: The application for impleadment was allowed without reservation.
  • Travel Permission: Mr. Sundaram Balasubramanian, an independent director of JAL, was permitted to travel to the United Kingdom and Singapore between June and August 2018, conditional upon filing his travel itinerary and an undertaking to return by 25-5-2018.
  • Deposit Requirement & Conditional Stay: JAL was ordered to deposit an additional Rs 1,000 crores by 15-6-2018, jointly and severally liable. Compliance would result in a stay of liquidation proceedings; non-compliance would allow statutory proceedings to continue. The Interim Resolution Professional (IRP) would remain in management during this period.
  • Disbursal of Existing Funds: The Rs 750 crores already deposited is to be distributed pro rata among homebuyers.
  • Formulation of Disbursal Plan: The Amicus Curiae, Mr. Pawanshree Agrawal, submitted a proposal for disbursal. Representatives of PNB Housing Finance Ltd. and Axis Bank agreed to collaborate with him on a detailed plan. Homebuyers wishing to switch from refund to possession of flats could inform the Amicus.
  • Investment Directions: Fixed Deposit Receipts (FDRs) of Rs 275 crores and Rs 150 crores must be renewed; an additional Rs 100 crores is to be invested in an interest-bearing short-term deposit at UCO Bank, Supreme Court Compound, New Delhi.
  • Next Hearing: The matter was listed for 4-7-2018 for further review.

Holding and Implications

HOLDING: The Court allowed the impleadment application, granted conditional travel permission, directed JAL to deposit Rs 1,000 crores by 15-6-2018, stayed liquidation proceedings conditionally, ordered pro rata disbursal of Rs 750 crores to homebuyers, mandated renewal and investment of specific FDRs, and fixed the next date of hearing.

IMPLICATIONS: The order provides interim relief to JAL by conditionally staying liquidation while safeguarding the interests of homebuyers through immediate partial disbursal of funds and continued management by the IRP. It imposes a strict timeline for financial compliance and structures oversight for future disbursal proposals. The decision is procedural and case-specific, setting no new precedent beyond the immediate parties.

Show full summary ...

    Chitra Sharma And Others v. Union Of India And Others

    Order

    IAs Nos. 67414 of 2018 in WP (C) No. 744 of 2017

    1. This is an application for impleadment. The IA is allowed.

    IA No. 67416 of 2018 in WP (C) No. 744 of 2017

    2. This is an application filed on behalf of Mr Sundaram Balasubramanian, an independent Director of Jaiprakash Associates Ltd. (JAL) seeking permission to travel to UK and Singapore between June and August, 2018. The permission is granted subject to filing of the itinerary before this Court along with an undertaking to come back. The itinerary and undertaking shall be filed by 25-5-2018. The application is accordingly allowed.

    WP (C) No. 744 of 2017 and connected petitions

    3. Having heard the learned counsel for the parties at length, it is directed that Jaiprakash Associates Ltd. (JAL), the holding company of Jaypee Infratech Ltd. (JIL) shall deposit a further sum of Rs 1000 crores jointly and severally by 15-6-2018. Subject to the said deposit, there shall be a stay of further proceedings only insofar as the liquidation is concerned. In the meantime, Interim Resolution Professional (IRP) shall remain in management. If the amount is not deposited by 15-6-2018, the statutory proceedings shall continue. As far as Rs 750 crores, which is lying in deposit is concerned, it has to be disbursed on pro rata basis amongst the homebuyers.

    4. At this juncture, Mr Pawanshree Agrawal, learned Amicus Curiae has submitted a proposal for disbursal. Mr C.A. Sundaram, learned Senior Counsel appearing for PNB Housing Finance Ltd. and Mr Priyank Ladoia, learned counsel appearing for Axis Bank have agreed to depute their representatives to meet Mr Pawanshree Agrawal, so that a proposal can be discussed by them and filed before this Court. If any of the homebuyers wants to change his/her option from seeking refund to seeking flat, he may intimate Mr Pawanshree Agrawal, learned Amicus Curiae.

    5. Keeping in view the office note, it is directed that the FDRs of Rs 275 crores and Rs 150 crores shall be renewed and Rs 100 crores shall be invested in an interest-bearing short-term fixed deposit in UCO Bank, Supreme Court Compound, New Delhi. List the matter on 4-7-2018.

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    Comments

    Chitra Sharma And Others v. Union Of India And Others
    (May 16, 2018)