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ITEM NO.1 COURT NO.4 SECTION XIV
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.20417/2017 (Arising out of impugned final judgment and order dated 21-06-2017 in CCPO No.21/2017 passed by the High Court Of Delhi At New Delhi) M/s. DAIICHI SANKYO COMPANY LIMITED Petitioner(s)
VERSUS
OSCAR INVESTMENTS LIMITED & ORS. Respondent(s)
(IA No.15162/2019 - FOR APPROPRIATE ORDERS/DIRECTIONS; IA
No.8948/2019 - FOR APPROPRIATE ORDERS/DIRECTIONS; IA No.13394/2020
- FOR APPROPRIATE ORDERS/DIRECTIONS; IA No.58004/2019 - FOR
APPROPRIATE ORDERS/DIRECTIONS; IA No.63279/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.60303/2019 - FOR EXEMPTION FROM FILING THE POWER OF ATTORNEY; IA No.20582/2019 - FOR INTERVENTION APPLICATION; IA No.15894/2018 - FOR INTERVENTION APPLICATION; IA No.49889/2019 - FOR INTERVENTION APPLICATION; IA No.109491/2017 - FOR INTERVENTION/IMPLEADMENT; IA No.63276/2020 - FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES; IA No.16727/2018 - FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES; and, IA No.61086/2019 - FOR VACATING STAY)
WITH
SMC(C) No.4/2019 (XVII) (IA No.38048/2020 - FOR PERMISSION; IA No.44866/2020 - FOR
ORDERS/DIRECTIONS; IA No.19690/2020 - FOR EXEMPTION FROM FILING O.T.; IA No.44855/2020 - FOR INTERVENTION APPLICATION; IA No.42600/2020 - FOR INTERVENTION APPLICATION; and, IA No.18216/2020 - FOR INTERVENTION/IMPLEADMENT)
CONMT. PET.(C) No.2120/2018 in SLP(C) No.20417/2017 (XIV) (I.A. D. No. 22822/2021 - FOR BRINGING ON RECORD ADDITIONAL DOCUMENTS; IA No.76957/2020 - FOR PERMISSION; IA No.8239/2020 -
FOR PERMISSION; IA No.43119/2020 - FOR APPROPRIATE ORDERS/
DIRECTIONS; IA No.131208/2020 - FOR APPROPRIATE ORDERS/DIRECTIONS;
IA No.42565/2020 - FOR APPROPRIATE ORDERS/DIRECTIONS; IA
No.50764/2020 - FOR APPROPRIATE ORDERS/DIRECTIONS; IA No.110473/ 2020 - FOR CLARIFICATION/DIRECTION; IA No.8254/2020 - FOR CLARIFICATION/DIRECTION; IA No.117077/2020 - FOR CONDONATION OF DELAY IN FILING REPLY AFFIDAVIT; IA No.53389/2020 - FOR EARLY HEARING; IA No.53172/2020 - FOR EARLY HEARING; IA No.53841/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.53623/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.55878/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.50766/2020 - FOR EXEMPTION FROM FILING
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AFFIDAVIT; IA No.54348/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.42554/2020 - FOR INTERVENTION; IA No.8243/2020 - FOR INTERVENTION/IMPLEADMENT; IA No.53168/2020 - FOR INTERVENTION/ IMPLEADMENT; IA No.53175/2020 - FOR MODIFICATION; IA No.69807/2020 - FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES; and, IA No.54344/2020 - FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES)
Date : 24-02-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE K.M. JOSEPH Counsel for the Parties:
Mr. Mukul Rohatgi, Sr. Adv. Mr. Rakesh Dwivedi, Sr. Adv. Mr. Jaideep Gupta, Sr. Adv. Mr. Krishnan Venugopal, Sr. Adv. Mr. Amit Kumar Mishra, Adv. Mr. Eklavya Dwivedi, Adv. Mr. Mohit Singh, Adv. Ms. Samridhi Hota, Adv. Ms. Kanika Singhal, Adv. Mr. Shivam Pandey, Adv. Mr. Turab Ali Kazmi, Adv. Ms. Saloni Agarwal, Adv. Ms. Didon Misri, Adv. Ms. Shyra Hoon, Adv. Mr. Rohan Jaitley, Adv. Mr. Aditya Shankar, Adv. Mr. Jaiveer Shergil, Adv. Mr. Kunal Chatterji, AOR Mr. Keshav Dhingra Sehgal, Adv. Mr. Shivendra Singh, Adv. Ms. Maitrayee Banerjee, Adv. Mr. Pravar Veer Misra, Adv. Mr. Arvind P. Datar, Sr. Adv. Mr. Amit Kumar Mishra, Adv. Mr. Eklavya Dwivedi, Adv. Mr. Mohit Singh, Adv. Ms. Samridhi Hota, Adv. Ms. Kanika Singhal, Adv. Mr. Shivam Pandey, Adv. Mr. Turab Ali Kazmi, Adv. Ms. Saloni Agarwal, Adv. Mr. Rahul Unnikrishnan, Adv. Mr. Jaiveer Shergill, Adv. Mr. Kunal Chatterji, AOR
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Mr. Kailash Vasdev, Sr. Adv. Mr. Anuradha Dutt, Adv. Ms. Suman Yadav, Adv. Mr. Tushar Jarwal, Adv. Ms. Neoma Vasudev, Adv. Mr. Aditya Sarin, Adv. Mr. Shobhit Ahuja, Adv. Ms. B. Vijayalakshimi Menon, AOR Mr. Harish N. Salve, Sr. Adv. Mr. Rajiv Nayar, Sr. Adv. Mr. H.S. Chandhoke, Adv. Mr. Sanjeev Kumar, Adv. Mr. Saleem Ansari, Adv. Mr. Vaibhav Kakkar, Adv. Mr. Abhishek Kisku, Adv. Mr. Anshul Sehgal, Adv. Mr. Sahil Arora, Adv. Mr. Rohit Dahiya, Adv. Mr. Faisal Sherwani , AOR Mr. Harish N. Salve, Sr. Adv. Mr. Gaurav Pachnanda, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Vishal Gehrana, Adv. Ms. Kritika Sachdeva, Adv. Mr. Anmol Jassal, Adv. Ms. Namrata Sinha, Adv. Ms. Avni Sharma, Adv. M/s. Karanjawala & Co., AOR Ms. Meenakshi Arora, Sr. Adv. Mr. Vivek Jain, AOR
Mr. Zulfiquar Menon, Adv. Mr. Nirvikar Singh, Adv. Mr. Abhishek Singh, Adv. Mr. Manish Shekhari, Adv. Mr. Nitin Sharma, Adv. Mr. Ganesh Khemka, Adv. Mr. Shyam Divan, Sr. Adv. Mr. Anuj Berry, Adv. Mr. Abhik Chakraborty, Adv. Mr. Vinayak Chawla, Adv. Mr. Prateek Yadav, Adv. Mr. Govind Manohar, Adv. Mr. Shradul S. Shroff, AOR
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Mr. Shyam Divan, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. Ankur Saigal, Adv. Mr. Himanshu Satija, Adv. Mr. E. C. Agrawala, AOR Mr. C.U. Singh, Sr. Adv. Mr. Sandeep Devashish Das, AOR Mr. Siddharth Sharma, Adv. Ms. Aishwarya Singh, Adv. Mr. Amit Sibal, Sr. Adv. Mr. Atul Sharma, Adv. Ms. Renuka Iyer, Adv. Mr. Abhishek Agarwal, AOR Mr. Pinaki Misra, Sr. Adv. Mr. Jayant Mehta, Adv. Ms. Roopali Singh, Adv. Ms. Sayobani Basu, Adv. Ms. Durga Manda, Adv. Mr. Anant Misra, Adv. Mr. Mayank Pandey, AOR Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv. Ms. Viddusshi Shandilya, Adv. Mr. Akhil Abraham Roy, Adv. Mr. Vijay Valsan, Adv. M/s. K J John & Co, AOR Mr. Sameer Parekh, Adv. Mr. Sumit Goel, Adv. Ms. Sonal Gupta, Adv. Mr. Manu Bajaj, Adv. Ms. Nitika Pandey, Adv. M/s. Parekh & Co., AOR Mr. Sandeep Joshi, Adv. Mr. Anang Shandilya, Adv. Mr. Amit Gupta, Adv. Mr. Sanjay Kumar Visen, AOR Mr. Ashwani Kumar, Adv. Mr. Rishi Sethi, Adv. Mr. Vidur Sikka, Adv. Ms. Sandhya Chawla, Adv. Mr. Robin Khokhar, AOR
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Mr. Varghese Thomas, Adv. Ms. Tamoghna Goswami, Adv. Mr. Rajeev Agarwal, Adv. Mr. Dheeraj Nair, AOR Mr. Sanjay Gupta, Adv. Mr. Ateev Mathur, Adv. Mr. Gagan Gupta, AOR Mr. Ramji Srinivasan, Sr. Adv. Mr. Aman Raj Gandhi, AOR Ms. Sanjana Arora, Adv. Mr. Rohan Thawani, Adv. Mr. Hardeep Singh Anand, AOR M/s. Khaitan & Co., AOR UPON hearing the counsel the Court made the following
O R D E R
PART-I
Pursuant to the notices issued by this Court on 11.02.2021, some of the Noticees have filed their reply. Mr. Kailash Vasdev, learned Senior Advocate appearing for the contemner Mr. Malvinder Mohan Singh submits that no responses have yet been received from Noticees No.9 (First gulf Bank), No.11 (Family Credit Limited), No.12 (DCB Bank Limited), No.13 (Citicorp Finance Limited); and No.16 (Kotak Mahindra Investments Limited). Response has also not been received from the Noticee at Serial No.10 (HDFC Ltd.). Mr. Ateev Mathur, learned counsel submits that the E-mail IDs mentioned against Noticee at Serial No.10 are incorrect and perhaps that is the reason why said Noticee has not yet been served.
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Mr. Kailash Vasdev, learned Senior Advocate submits that fresh particulars shall be given during the course of the day so that notice can be served on Noticee at Serial No.10. All the Noticees who have not yet put in their responses are granted final opportunity till 01.03.2021 to file their responses. PART-II
Mr. Rajiv Nayar, learned Senior Advocate appearing for Fortis Healthcare Limited has invited our attention to some of the documents placed in Volume Nos.14, 15 and 16 of SMC (C) No.4 of 2019. In his response, Mr. Rakesh Dwivedi, learned Senior Advocate relied upon certain documents in Volume No.28 of SMC (C) No.4 of
2019.
During the course of his submissions, Mr. Nayar was put certain questions. At the request of Mr. Nayar, we grant his client time till 01.03.2021 to file an appropriate comprehensive reply, with advance copy to the other side.
PART-III
According to the office report, a sum of Rs.18,15,29,360.22/- (Rs.Eighteen Crores Fifteen Lakhs Twenty Nine Thousand Three Hundred Sixty and Twenty Two Paise only) is lying deposited in FDR with Oriental Bank of Commerce, which is to mature on 21.03.2021. Upon maturity, said amount may be re-invested in Fixed Deposit Receipt for the same period with any nationalized Bank, as per rules.
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The matter shall be taken up for final disposal on 03.03.2021
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER
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