1. De-tag W.P.(C) No. 1159/2019 and W.P.(C) No. 1469/2019.
2. Rest of the matters.
3. Heard.
4. Arguments concluded.
5. Written submissions, if any, be filed within two days.
SUPREME COURT OF INDIA
RECORD OF PROCEEDINGS
ITEM 29
Miscellaneous Application No. 2342/2019 in T.C.(C) No. 91/2015
(Arising out of impugned final judgment and order dated 16-12-2015 in T.C.(C) No. No. 91/2015 passed by the Supreme Court Of India)
Reserve Bank of India….Petitioner(s)
Jayantilal N. Mistry….Respondent(s)
(with applns. for grant of interim relief, clarification/direction intervention/impleadment, recalling the courts order)
W.P.(C) No. 1159/2019 (X)
(with applns. for appropriate orders/directions, grant of interim relief and permission to file lengthy list of dates)
MA 805/2020 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for grant of interim relief, intervention/impleadment and recalling the courts order and application for permission)
MA 1870/2020 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for permission, intervention/impleadment and recalling the courts order)
W.P.(C) No. 1469/2019 (X) (with stay application)
MA 534/2020 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for permission, intervention/impleadment and recalling the courts order)
MA 1046/2020 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for permission, intervention/impleadment and recalling the courts order)
MA 1129/2020 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for permission, intervention/impleadment)
MA 1646/2020 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for permission, intervention/impleadment and recalling the courts order and exemption from filing affidavit )
MA 1647/2020 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for permission, intervention/impleadment and recalling the courts order, grant of interim relief, permission to file additional documents/facts/annexures and exemption from filing affidavit )
MA 1648/2020 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for permission, intervention/impleadment and recalling the courts order)
MA 2008/2020 in T.C.(C) No. 91/2015 (XVI-A)
MA 560/2021 in T.C.(C) No. 91/2015 (XVI-A)
(with applns. for intervention/impleadment, recalling the courts order, application for permission and exemption from filing typed documents)
ITEM 35
M.A. No. 573/2021 in T.C.(C) No. 91/2015
(with applns. for intervention/impleadment, recalling the courts order and application for permission)
Date : 09-04-2021 These matters were called on for hearing today.
(Before L. Nageswara Rao and S. Ravindra Bhat, JJ.)
For the parties : Mr. Tushar Mehta, Ld. SG
Ms. Praveena Gautam, AOR
Mr. Pawan Shukla, Adv
Mr. Raja Ram, Adv.
Ms. Sweety Pandey, Adv.
Mr. Tushar Mehta, Ld. SG
Ms. Garima Prasad Adv
Ms. Niranjna Singh Adv
Mr. Rajat Nair Adv
Mrs. Anil Katiyar, AOR
Mr. Dhruv Mehta, Sr. Adv.
Mr. Rajesh Kumar-I, AOR
Mr. Anant Gautam, Adv
Mr. Nipun Sharma, Adv
Mr. Harish Salve, Sr. Adv.
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal, Adv.
Mr. VM. Kannan, Adv.
Ms. Monali Tunk, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Nikhil Rohatgi, Adv
Ms. Sugandha Yadav, Adv
Ms. Bindi Dave, Adv
Mr. Aman Raj Gandhi, Adv
Mr. Shashank Khurana, Adv.
Ms. Apoorva Kaushik, Adv
Ms. Sanjana Arora, Adv
Mr. Dharav Shah, Adv
Mr. Pranaya Goyal, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Nikhil Rohatgi, Adv
Ms. Sugandha Yadav, Adv
Ms. Bindi Dave, Adv
Mr. Pranaya Goyal, Adv
Mr. Shashank Khurana, Adv
Ms. Apoorva Kaushik, Adv
Ms. Sanjana Arora, Adv
Mr. Dharav Shah, Adv
Mr. Aman Raj Gandhi, AOR
Ms. Vibha Dut Makhija Sr. Adv
Mr. Sarfaraz Khan, Adv
Mr. Malik J.B, Adv.
Mr. Firasat Ali Siddiqi, Adv.
Mr. Arvind Kumar, Adv.
Mr. Lalit Kumar, Adv.
Mr. Sanathana B. Adv.
Mr. Praveen Gaurav Adv
Mr. Karan Mamgain Adv
Mr. Ram Swarup Sharma, AOR
Mr. D. Bharat Kumar, Adv.
Mr. Aman Shukla, Adv.
Mr. Hatindra Manda, Adv.
Mr. Gopal Jha, AOR
Mr. O. P. Gaggar, AOR
Ms. Astha Prasad, Adv.
Mr. Aditya Gaggar, Adv.
Mr. Saju Jakob, Adv
Mr. Ravinder Singh, Adv
Ms. Nancy Shah, Adv
Ms. Ekta Bharati, Adv
Ms. Rupali Sharma, AOR
Mr. Jaideep Gupta, Sr. Adv.
Mr. H.S. Parihar, AOR
Mr. Kuldeep S. Parihar, Adv
Ms. Ikshita Parihar, Adv
Mr. Divyanshu Sahay, Adv
Ms. Shradha Narayan, Adv
Mr. Akshay Sahay, Adv
Mr. Rajesh Kumar, Adv
Mr. Gaurav Goel, AOR
Mr. Prashant Bhushan, AOR
Mr. Pranav Sachdeva, Adv.
Mr. Jatin Bhardwaj, Adv.
UPON hearing the counsel the Court made the following
6. De-tag W.P.(C) No. 1159/2019 and W.P.(C) No. 1469/2019.
7. Rest of the matters.
8. Heard.
9. Arguments concluded.
10. Written submissions, if any, be filed within two days.
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