Supreme Court: In a batch of appeals filed by Delhi Development Authority (‘DDA’), Government of National Capital of Delhi (‘GNCTD’), Land Acquisition Collector (‘LAC’), Delhi State Industrial and Infrastructure Development Corporation (‘DSIIDC’), East Delhi Municipal Corporation, and Delhi Metro Rail Corporation Ltd. (‘DMRC’) (collectively, the ‘appellants’), against various identical orders of the Delhi High Court, whereby acquisition proceedings had been declared to have lapsed in terms of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 ( ‘2013 Act’ ), the three-judge bench of Surya Kant*, Dipankar Datta and Ujjal Bhuyan, JJ. while setting aside the impugned orders, upheld the acquisition of the respondents’ lands under 1894 Act, clarifying that this will not preclude the respondents from recovery of the compensation amount, if not already paid or to the extent it is not paid, along with interest and other statutory benefits under 1894 Act. The Court further directed the Government of NCT of Delhi and its authorities to take physical possession of the lands, if not already taken, and continue uninterruptedly to complete the public infrastructure projects.
Background:
The GNCTD initiated the land acquisition process under the Land Acquisition Act, 1894 (‘1894 Act’) for the planned development of Delhi. The beneficiaries of such acquisition process were various State entities such as DDA, DSIIDC, and DMRC, who needed the lands for different projects like residential schemes, industrial areas, flyovers, the Delhi Metro, etc. Accordingly, over a long span of 1957-2006, various notifications under Sections 4 and 6 of the 1894 Act were issued for acquiring these lands and awards were passed under Section 11 of the 1894 Act affixing compensation. In some cases, the compensation amount was deposited in the treasury since the landowners did not come forward to receive the same. Similarly, possession could not be taken in some cases as the affected landowners had challenged the acquisition proceedings and had obtained an order of stay in their favour.
In the meanwhile, the 2013 Act was enacted by Parliament, thereby repealing the 1894 Act. This new legislation brought about various reforms to the land acquisition process. Section 24 of the 2013 Act provided that land acquisition proceedings initiated under the earlier regime would be deemed to have lapsed in certain cases, including when compensation had not been paid or possession had not been taken.
Analysis:
The Court said that the Limitation Act, 1963 is a statute of repose founded on considerations of public policy and expediency. The dominant objective underlying the law of limitation is that the title to property, and matters of rights in general, cannot be kept in a state of constant uncertainty, doubt or suspense. Public interest requires that finality should be put to litigation. The Limitation Act, thus, prescribes the specific points of time from which the period of limitation begins to run for the institution of actions. On expiry of such period, no action can be initiated save and except where the court condones the delay for a sufficient cause.
The Court said that while some of the arguments put forth by the government authorities for condonation of delay, like subsequent change of law, special leeway for government entities, or the Court allegedly frowning upon filing of fresh SLPs; cannot be accepted, however, the appellants have made out sufficient cause for condonation of delay on the ground of public interest.
Thus, the Court set aside the impugned judgment of the High Court in each case, and the acquisition of the respondents’ lands under 1894 Act is consequently upheld. However, the Court clarified that this will not preclude the respondents from recovery of the compensation amount, if not already paid or to the extent it is not paid, along with interest and other statutory benefits under 1894 Act. The Court further directed the Government of NCT of Delhi and its authorities to take physical possession of the lands, if not already taken and continue uninterruptedly to complete the public infrastructure projects.
The Bench requested the Chief Justice of the Delhi High Court to constitute a dedicated bench to decide these writ petitions. Further, the Court said that the nominated bench will accord an opportunity to the landowners/subsequent purchasers and the appellants to submit additional documents on affidavits whereupon such bench shall embark on an exercise to decide that who between the landowner and the subsequent purchasers is the rightful claimant to receive compensation. The nominated bench was given the authority to obtain independent fact-finding enquiry reports. The inquiry could include determination as to whether after the notification under Section 4(1) of the 1894 Act, any transfer could have been effected and if so, whether such transfer is permitted by law.
Further, the Court also directed that once compensation is determined, the relevant authority in the land acquisition department will deposit the same with the Reference Court. The Reference Court was directed to invest the deposited amount in a short-term interest-bearing fixed deposit account with a nationalized bank, ensuring its periodical renewal until the relevant writ petition is disposed of by the nominated bench. The Court also said that the release of the invested amount together with the accrued interest to the rightful claimant will be contingent upon the decision of the High Court.
After exercising powers under Article 142 of the Constitution in the interests of doing complete justice, the Court directed that the time limit for initiation of fresh acquisition proceedings in terms of the provisions contained in Section 24(2) of the 2013 Act is extended by a year starting from 1-08-2024 whereupon compensation to the affected landowners may be paid in accordance with law, failing which consequences, also as per law, shall follow.
The parties were directed to maintain status quo regarding possession, change of land use, and creation of third-party rights till fresh acquisition proceedings, as directed, are completed.
The Court said that since the landowners are not primarily dependent upon the subject lands as their source of sustenance and most of these lands were/are under use for other than agricultural purposes, after invoking their powers under Article 142 of the Constitution, the Court dispense with the compliance of Chapters II and III of the 2013 Act, whereunder it is essential to prepare a Social Impact Assessment Study Report and or to develop alternative multi-crop irrigated agricultural land.
The Court clarified that this was done to ensure that the timeline of one year extended to complete the acquisition process can be adhered to by the appellants, and the GNCTD, which would also likely be beneficial for the expropriated landowners.
Similarly, the Court dispensed complying with Sections 13, 14, and 16 to 20 of 2013 Act, as the subject-lands are predominantly urban/semi-urban in nature and had earlier been acquired for public purposes of paramount importance.
It also directed that every Notification issued under Section 4(1) of the 1894 Act in this batch of cases shall be treated as a Preliminary Notification within the meaning of Section 11 of the 2013 Act and shall be deemed to have been published as on 01-01-2014.
The Collector was directed to provide hearing of objections as per Section 15 of the 2013 Act without insisting for any Social Impact Assessment Report and thereafter, proceed to take necessary steps as per the procedure contemplated under Section 21 onwards of Chapter-IV of the 2013 Act, save and except where compliance of any provision has been expressly or impliedly dispensed with. Further, the landowners were asked to submit their objections within a period of four weeks from the date of pronouncement of this Order. Also, such objections were directed to not question the legality of the acquisition process and to be limited only to clauses (a) and (b) of Section 15(1) of the 2013 Act.
The Court directed the collector to publish a public notice on his website and also in one English and one vernacular newspaper to accord personal hearing to all the persons interested in the land under acquisition in terms of Section 21(1) of the 2013 Act.
The Collector was also directed to pass an award as early as possible but not exceeding six months, regardless of the maximum period of twelve months contemplated under Section 25 of the 2013 Act. The Bench also directed the market value of the land to be assessed as on 01-01-2014 and the compensation to be awarded along with all other monetary benefits in accordance with the provisions of the 2013 Act except the claim like rehabilitation etc.
The Court also directed the Collector to consider all the parameters prescribed under Section 28 of the 2013 Act for determining the compensation for the acquired land. Similarly, the Collector was directed to determine the market value of the building or assets attached to the land in accordance with Section 29 of the 2013 Act, and to further award compensation in accordance with Section 30 of the 2013 Act.
The Court while remarking that since it is difficult to reverse the clock back, added that the compliance of Chapter (V) pertaining to “Rehabilitation and Resettlement Award” is dispensed with; and the expropriated landowners are entitled to seek reference for enhancement of compensation in accordance with Chapter VIII of the 2013 Act.
The Court also granted liberty to the parties to approach the High Court if any factual disputes arise in future or if further clarification is required and directed the High Court to decide such cases based on the principles outlined above, considering the facts and, if necessary, the merits of the case.
[DDA v. Tejpal, 2024 SCC OnLine SC 1091, decided on 17-05-2024]
*Judgment Authored by: Justice Surya Kant
Advocates who appeared in this case :
For Petitioner(s): M/s. Saharya & Co., AOR, Shashank Singh, AOR, Kailash Vasdev, Sr. Adv., Sanjay Poddar, Sr. Adv., Nitin Mishra, AOR, Ishaan Sharma, Adv., Mitali Gupta, Adv.,Shambhavi Sharma, Adv.,Govind Kumar, Adv., Astha, Adv., Siddhant Poddar, Adv.,Dr. M.P. Raju, Adv.,Dr. P. George Giri, Adv., Mary Scaria, Adv.,Jasmin Kurian Giri, Adv.,Vikas Sharma, Adv., P. George Giri, AOR, Nishit Agrawal, AOR, Kanishka Mittal, Adv.,Shrey Kapoor, Adv., Upasna Agrawal, Adv., Vanya Agrawal, Adv., Jayant Mehta, Sr. Adv.,Bharat Arora, Adv.,Manikya Khanna, Adv.,Nidhi Mohan Parashar, Adv., Sharath Sampath, Adv.,Gourav Arora, Adv., Aditya Krishna, Adv.,Vikrant Kumar, Adv., M/S Vedya Partners, AOR, Chandra Prakash, AOR, Vivek Singh, Adv., C.P. Rajwar, Adv., Binay Kumar, Adv., Lav Kumar Agarwal, Adv.,Vikrant Narayan Vasudeva, AOR, Hasan Zaidi, Adv., Sarthak Chiller, Adv., Rohit Lochav, Adv., Ajay Marwah, AOR, Ns Vashisht, Adv., Jyoti Kataria, Adv., Chand Qureshi, AOR, Nitin Jain, Adv., Abhinav Gupta, Adv., Keshav Dev, Adv., Deepak Raj Singh, Adv., Ashwani Kumar, AOR, Mohan Lal Sharma, AOR, Arti Singh, AOR, Manika Tripathy, AOR, Ashutosh Kaushik, Adv., Rony John, Adv., Prachi Bajpai, AOR, Shashi Kiran, AOR, Satish Chandra, Adv., Arjun Sain, Adv., Ravi Bharuka, AOR., Praveen Swarup, AOR, Payal Swarup, Adv., Ameet Siingh, Adv., Devesh Maurya, Adv., Pratham Sethi, Adv., Ravi Kumar, Adv., Pratishtha Majumdar, Adv., Jagjit Singh Chhabra, AOR, Saksham Maheshwari, Adv., Ravinder Sethi, Sr. Adv., Puneet Sharma, AOR, Atul Kumar, AOR, Sweety Singh, Adv., Archana Kumari, Adv., Rahul Kumari, Adv., Rahul Pandey, Adv., Avs Kadyan, Adv., Yoothica Pallavi, AOR, Niharika Ahluwalia, AOR, Arpit Sharma, Adv., Himaghn Jain, Adv., Sonakshi Chaturvedi, Adv., Mishra Saurabh, AOR,. Malvika Kapila, AOR,Ishaan Sharma, Adv., Tanwangi Shukla, Adv., Pukhrambam Ramesh Kumar, AOR, Binu Tamta, AOR, Shalini Chandra, AOR, Ravinder Kumar Yadav, AOR, Vinay Mohan Sharma, Adv., Baljeet Singh, Adv. Arti Anupriya, Adv.,Kartikey, Adv.,Paras Juneja, Adv., Vineet Yadav, Adv., Amir Yadav, Adv. Vinay Kumar Sharma, Adv., Bhawana Gadpandey, Adv., Sunieta Ojha, AOR, Astha Tyagi, AOR Aishwarya Bhati, A.S.G., Sujeeta Srivastava, AOR, Poornima Singh, Adv., Rustam Singh Chauhan, Adv., BLN Shivani, Adv., Manisha Chava, Adv.,Rustam Singh Chauhan, Adv., Sandeep Devashish Das, AOR
For Respondent(s): Dinesh Kumar Garg, AOR, S.K. Bandhupadhyay, Adv., Abhishek Garg, Adv.,Dhananjay Garg, Adv., R.P. Bansal, Adv.,Ishaan Tiwari, Adv., Chanakya Gupta, Adv., Anu Gupta, AOR, Prem Malhotra, AOR, Sanjay Parikh, Sr. Adv,. Pukhrambam Ramesh Kumar, AOR, Karun Sharma, Adv., Anupama Ngangom, Adv., Rajkumari Divyasana, Adv., R. Rajaselvan, Adv.,Rishi Raj Sharma, AOR, Aman Sharma, Adv., Shruti Agrawal, Adv.,. Abhinav Ramkrishna, AOR, Anjali Chauhan, Adv.,Samina Thakur, Adv., Irshad Ahmad, AOR,Yash Pal Dhingra, AOR, Ashish Virmani, AOR, Dharamraj Ohlan, Adv.,. Parov Ohlan, Adv., Charu Nagpal, Adv., Krishan Kant Kaushik, Adv.,Chirag Singhal, Adv., Mukesh Kumar, Adv., Akash, Adv., Chanchal, Adv., Suraj Pal Singh, Adv.,Vishwa Pal Singh, AOR,. G.S. Kalra, Sr. Adv.,B.K. Mishra, Sr. Adv., S.K. Rajora, Adv.,Hitesh Kumar Sharma, Adv., Amit Kumar Chawla, Adv., Akhileshwar Jha, Adv, Mahi Pal Singh, Adv., Manisha Chawla, Adv.,Yamini Sharma, Adv., Ritika Raj, Adv.,. Ranjit Kumar Sharma, AOR, Atishi Dipankar, AO,K. S. Rana, AOR, Anurag Nagar, Adv., Aditya Sharma, Adv., A. Fatima, Adv., Amitava Chauhan, Adv., Abhay Kumar Tayal, AOR, Nishant Prateek, Adv.,Kanishka Bhati, Adv., Arjun Singh Bhati, AOR,. Nischal Kumar Neeraj, AOR, Anuj Bhandari, AOR, Anju Jain, Adv.,Hitesh Sachaar, Adv.,Mayank Bughani, Adv,Naveen Chawla, Adv.,T. Mahipal, AOR, Atul Jain, Adv., Rameshwar Prasad Goyal, AOR, Divyanshu Goyal, AOR, Mayank Kapoor, Adv., Prerana Chaturvedi, AOR,Rajiv Ranjan Dwivedi, AO, Rajiv Raheja, AOR, Sanjiv Raheja, Adv.,B S Mathur, Adv.,Rajat Mathur, Adv., Akbar Siddique, AOR,Parv K Garg, Adv.,Parwez Akhtar, Adv., Harsh Kumar Singh, Adv.,Abhishek Singh, Adv.,Smriti Raturi Sharma, Adv.,Animesh Mishra, Adv.,Siddharth Batra, AOR,Chinmay Dubey, Adv.,Shivani Chawla, Adv., Rhythm Katyal, Adv., Archna Yadav, Adv., Pratyush Arora, Adv., Yuvraj Chhabra, Adv., Ajay Marwah, AOR,Bharat Singh, Adv.,Kshitiz Singh, Adv., Dev Sharma, Adv., Amit Pawan, AOR,Chandra Bhushan Prasad, AOR,Dhruv Mehta, Sr. Adv., Yashraj Singh Deora, AOR, Priyesh Mohan Srivastava, Adv., Abhishek Singh, Adv.,Sonal K. Chopra, Adv.,Manish Kumar, Adv., N S Vasisht, Adv,Jyoti Kataria, Adv., Amit Kumar, Adv.,Piyush Kaushik, Adv.,Shruti Verma, Adv., Aparajita Jha, Adv., Aakrisht Kalra, Adv.,Desam Sudhakarareddy, Adv., Varun Kapur, AOR,Jayant Mehta, Sr. Adv.,Bharat Arora, Adv.,. Gourav Arora, Adv.,Manikya Khanna, Adv.,Nidhi Mohan Parashar, Adv.,Sharath Sampath, Adv.,Tarun Mehta, Adv., Aditya Krishna, Adv., Anand Chichra, Adv.,Raghav Bhatia, Adv.,Vikrant Kumar, Adv., Vedya Partners, AOR,Sumit Bansal, Adv., Manish Paliwal, AOR, Udaibir Singh Kochar, Adv.,Megha Yadav, Adv,. Praveen Swarup, AOR, Sanjay Poddar, Sr. Adv., Payal Swarup, Adv., Ameet Singh, AdvDevesh Maurya, Adv., Pratishtha Majumdar, Adv., Ravi Kumar, Adv., Baij Nath Yadav, Adv., Shivam Goyal, Adv.,S.K. Sinha, AOR, Shubham Kashyap, Adv.,Seema Kashyap, Adv., Amar Gupta, Adv., Divyam Agarwal, AOR, PranavAish Tanwar, Adv., Sandeep Jindal, AOR, Om Prakash Vyas, Adv., Kamal Katyan, Adv.,Sapna Nirwan, Adv.,Rajesh Katyan, Adv. R. C. Kohli, AOR, Sumeer Sodhi, AOR, Aman Nandrajog, Adv.,Varun Tankha, Adv, Arjun Nanda, Adv,Pratik Rajopadhye, Adv., Binay Kumar Das, AOR, Priyanka Das, Adv.,Neha Das, Adv,Ravi Shankar Ravi, Adv,M/s. Parekh & Co., AOR,M/s. Kings And Alliance LLP, AO, Chand Qureshi, AOR,Pankaj Talwar, Adv., Arpana Soni, Adv., Mohit Yadav, Adv., Dharamveer Singh, Adv., Abdul Karim Ansari, Adv., Keshav Choudhary, Adv.,Surendra Ramgopal Agarwal, Adv.,Gopal Shankarnarayan, Sr. Adv., Mahesh Agarwal, Adv., Ankur Saigal, Adv., S, Lakshmi Iyer, Adv., Anwesha Padhi, Adv.,Kamakshi Sehgal, Adv.,Trisha Chandran, Adv., Abha Saigal, Adv.,. E. C. Agrawala, AOR,Sudeep Singh, Adv., Bhavya Sethi, Adv., Akul Mehandru, Adv., Aditya Vashishath, Adv.,Diva Singh, Adv., Amit Malik, Adv.,Vaibhav Mehal, Adv.,Manish Gupta, Adv., Neelam Singh, AOR,Shankar Divate, AOR, Rajivkumar, AOR, Fauzia Shakil, AO,Devesh Pratap Singh, AOR,Sanjay Tyagi, Adv, Anshuman Nayak, Adv., Rahul Kulhare, Adv., Anil Gaur, Adv., Abhishek Kumar, Adv.,Gagan Parmar, Adv., Rachana Dalal, Adv., Alok Kumar, Adv.,Vishnu Shankar Jain, AOR,Deepika V. Marwaha, Sr. Adv., Jagjit Singh Chhabra, AOR,Vinay K. Shailendra, Adv.,Worthing Kasar, Adv.,Saksham Maheshwari, Adv, Iti Sharma, Adv., Arvind Kumar Gupta, AOR,Puneet Sharma, Adv.,Sundeep Shrivastava, Adv.,Paran Kumar, Adv,Braj Kishore Mishra, AOR, Abhishek Yadav, Adv.,Ruchit Mohan, Adv., Ajay Kumar Srivastava, Adv., Mini Kishore, Adv.,Priyadarshi Kumar, Adv., Ninad Dogra, AOR, Neeraj Shekhar, AOR, Amrendra Singh, Adv., Ram Bachan Choudhary, Adv.,Rajeev N Kumar, Adv., Kshama Sharma, Adv., Kartik Kumar, Adv., Debesh Panda, AOR,Sugandha Anand, AOR, B. Krishna Prasad, AOR,D. S. Mahra, AOR, Anand Varma, AOR,Mukesh Kumar Verma, Adv.,Vikas Gupta, AOR,Vivek Gupta, Adv.,Vipin Gupta, Adv., M. C. Dhingra, AOR,Sanchar Anand, Adv.,Diva Singh, Adv, Aman Kumar Thakur, Adv., Arjun Rana, Adv.,. Karan Thakur, Adv., Devendra Singh, AOR,Yashraj Singh Deora, Adv., Priyesh Mohan Srivastava, Adv., Abhishek Singh, Adv,Sonal K. Chopra, Adv.,M/s. Mitter & Mitter Co., AOR, Ajit Sharma, AOR,. Bharat Bhushan, AOR, R.B. Singh, Adv.,Mohit Kumar Gupta, AOR,Rakesh Kumar, AOR,Uday Gupta, Sr. Adv., Shivani Lal, Adv.,Chetan Anand, Adv.,Sanam Singh, Adv., Harish Dasan, Adv., Rajiv Ranjan, Adv.,Yogamaya M.g., Adv.,Rajeev Kumar Gupta, Adv., Anjitha Santosh, Adv., Hiren Dasan, AOR,Tushar Bakshi, AOR,Manoj C. Mishra, AOR,Vikramaditya Singh, AOR, Sushma Suri, AOR, Ranjeeta Rohatgi, AOR,Shrika Gautam, Adv.,Pankaj Bhagat, AOR,Sadre Alam, Adv.,Ritwik Prasad, Adv., Sanjay Jain, AOR, Gurdeep Singh, Adv.,Sajjan Singb Nahar, Adv., Ruchika Bhan, Adv.
Mr. Aftab Rasheed, Adv.
Mr. M.A. Mansoori, Adv.
Mr. Aftab Ali Khan, AOR
Mr. Anirudh Bhatia, Adv.
Ms. Shreya Sethi, Adv.
Mr. Anshuman Srivastava, AOR
Mr. Sumit R. Sharma, AOR
Mr. Sumit Bansal, Adv.
Mr. Vikas Kumar, AOR
Mr. Udaibir Singh Kochar, Adv.
Mr. Tulna Rampal, Adv.
Mr. Sangam Panghal, Adv.
Mr. Pranjal Shrivastava, Adv.
Mr. Arun Kumar, Adv.
Ms. S. Janani, AOR
Mr. Jasbir Singh Malik, Adv.
Ms. Chandni Shrma, Adv.
Mr. Tushar Rathi, Adv.
Mr. Narender Kumar Sharma, Adv.
Ms. Suman Sharma, Adv.
Mr. Varun Punia, AOR
Mr. Mohit D. Ram, AOR
Mr. Naresh Kumar, AOR
Mr. Gaurav Jain, Adv.
Ms. Abha Jain, AOR
Mr. Jaivir Singh, Adv.
Ms. Jaikriti S. Jadeja, AOR
Mr. Shivang Goel, Adv.
Mrs. B. Sunita Rao, AOR
M/S. Mukesh Kumar Singh And Co., AOR
M/S. Anuradha & Associates, AOR
Mr. Shrivandit Mishra, Adv.
Mr. Suraj, Adv.
Mr. Davesh Bhatia, AOR
Mr. T. V. S. Raghavendra Sreyas, AOR
Mr. Atul Kumar, AOR
Mrs. Balvinder Kaur Brar, AOR
Mr. S. K. Verma, AOR
Mr. N. Prabhakar, Adv.
Mr. Gopal Jha, AOR
Mr. Shreyash Bhardwaj, Adv.
Mr. N. S. Dalal, Adv.
Ms. Rachana Dalal Ms. Sweta Kadyan
Mr. Alok Kumar, Adv.
Mr. R. C. Kaushik, AOR
Mr. Sudhansu Palo, AOR
Ms. Awantika Manohar, AOR
Mr. Bhagwat Pershad Gupta, Adv.
Mr. Rajesh Gupta, Adv.
Ms. Muskan Gupta, Adv.
Mr. Surender Kumar Gupta, AOR
Ms. Richa Kapoor, AOR
Mr. Kunal Anand, Adv.
Ms. Shisham Pradhan, Adv.
Mr. Bankey Bihari, AOR
Mr. R.S. Chaggar, Adv.
Mr. Yogesh Kumar, Adv.
Ms. Smita Maan, Adv.
Ms. Ruchira V. Arora, Adv.
Ms. Sangeeta Bhamra, Adv.
Mr. Yogersh Kumar, Adv.
Mr. Kartikeya Gautam, Adv.
Ms. Charu Ambwani, AOR
Ms. Jasmine Damkewala, AOR
Mr. Akhil Sachar, Adv.
Mr. Rajesh Kumar, Adv.
Ms. Vaishali Sharma, Adv.
Mr. Soayib Qureshi, AOR
Mr. Puneet Taneja, AOR
Ms. Smita Maan, AOR
Mr. Vishal Maan, Adv.
Mr. Manish Kaushik, Adv.
Mr. Anubhav Gupta, Adv.
Mr. Keshav Kumar, Adv.
Mr. Satya Kam Sharma, AOR
Mr. Rakesh Kumar-i, AOR
Ms. N. Annapoorani, AOR
Mr. Sumeet, Adv.
Mr. Abhay Kumar, AOR
Mr. Shagun Ruhil, Adv.
Mr. Saurabh Mishra, Adv.
Ms. Kusum Pandey, Adv.
Mr. Kumar Milind, Adv.
Mr. Umang Shankar, AOR
Mr. Md. Shahid Anwar, AOR
Mr. Syed Rehan, Adv.
Mr. Mohd Shahzeb Khan, Adv.
Mr. Shekhar Kumar, AOR
Mr. Harish Pandey, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Jaideep Malik, Adv.
Mr. Nitesh Dhankar, Adv.
Mr. Onkar Prasad, Adv.
Mr. Shaiendra Kumar Nirmal, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Shailendra Kumar Nirmal, Adv.
Mr. Anant Kumar, Adv.
Mr. Ranjeet Kumar, Adv.
Mr. Mohd. Hasibuddin, Adv.
Mr. Anurag Jain, Adv.
Mr. Ms. Soni, Adv.
Mr. Charudatta Vijayrao Mahindrakar, AOR
Mr. Gaurav M. Liberhan, Adv.
Mr. Arun Singh Rawat, Adv.
Ms. Mukti Chowdhary, AOR
Mr. Alok Sangwan, Adv.
Mr. Sumit Kumar Sharma, Adv.
Mr. Rajat Sangwan, Adv.
Mr. Vaibhav Yadav, Adv.
Ms. Snehla Chaudhary, Adv.
Mr. Anas Choudhary, Adv.
Mr. Ansar Ahmad Chaudhary, AOR
Mr. Saurabh Mishra, AOR
Mr. Shrimay Mishra, Adv.
Mr. Abhinav Pandey, Adv.
Mr. Rakesh Chander, Adv.
Ms. Shipra Ghose, AOR
Mr. Y K Kapur, Adv.
Mr. Amrendra Kumar Mehta, AOR
Mrs. Lalita Kaushik, AOR
Mr. Vikas Singh, Sr. Adv.
Mr. Varun Singh, Adv.
Ms. Kajal Gupta, Adv.
Mr. Aman Panwar, Adv.
Ms. Kajal S Gupta, Adv.
Ms. Somesa S Gupta, Adv.
Mr. Mudit Gupta, AOR
Ms. Somesa Gupta, Adv.
Mr. Akash Panwar, Adv.
Ms. Priyanjali Singh, AOR
Mr. Sudhir Naagar, AOR
Mr. U.K. Uniyal, Sr. Adv.
Mr. D.K. Garg, Adv.
Mr. Dhananjay Garg, AOR
Mr. Abhishek Garg, Adv.
Mr. Ishaan Tiwari, Adv.
Mr. R.P. Bansal, Adv.
Mr. V Lakshmikumaran, Adv.
Ms. Charanya Lakshmikumaran, AOR
Ms. Apeksha Mehta, Adv.
Ms. Neha Choudhary, Adv.
Ms. Umang Motiyani, Adv.
Ms. Falguni Gupta, Adv.
Ms. Jyoti Pal, Adv.
Ms. Aishwarya Bhati, A.S.G.
Mr. Sanjay Kumar Dubey, Adv.
Mr. Mukesh Kumar Maroria, AOR
Ms. Ruchi Kohli, Adv.
Mr. Raghav Sharma, Adv.
Ms. Swarupa, a Chaturvedi, Adv.
Ms. Sonali Jain, Adv.
Mr. Siddhartha Iyer, AOR
Mr. Puneet Singh Bindra, Adv.
Mr. Akshay Sharma, Adv.
Mr. Rishabh Gupta, Adv.
Ms. Simran Jeet, Adv.
Mr. Puneet Singh Bindra, AOR
Mr. Ajay Kumar Singh, AOR
Mr. Shirish K. Deshpande, AOR
Mr. Mahesh Thakur, AOR
Ms. Anusha R, Adv.
Mrs. Geetanjali Bedi, Adv.
Mr. Ranvijay Singh Chandel, Adv.
Mrs. Vipasha Singh, Adv.
Ms. Mythili S, Adv.
Mr. Dushyant Pratap Singh, Adv.
Dr. Anthony Raju, Adv.
Mr. Neeraj Kumar Verma, AOR
Mr. Vmz Chambers, AOR
Mr. Rajender Pd. Saxena, AOR
Mr. Vijay Kasana, AOR
Mr. Mohit Mathur, Adv.
Mrs. Chetna Singh, Adv.
Mr. Ashish Tanwar, Adv.
Mrs. Heeba Ansari, Adv.
Mr. Chirag Verma, Adv.
Mr. K Ramakanth Reddy, Sr. Adv.
Mr. Ashutosh Srivastava, Adv.
Ms. Komal Agrawal, Adv.
Ms. Astha Chaudhary, Adv.
Mr. Jay Vishwanath Pandey, Adv.
Mr. Umesh Chandra Srivastava, Adv.
Mr. Rajeev Singh, AOR
Mr. Kaushik Poddar, AOR
Mr. Kunal Verma, AOR
Mr. Abhishek Atrey, AOR
Dr. Abhishek Atrey, Adv.
Ms. Ambika Atrey, Adv.
Ms. Rajkumari Banju, AOR
Mr. Vipin Kumar Jai, AOR
Mr. Abinash Kumar Mishra, AOR
Mr. Mohit K, Adv.
Mr. Mohit Kumar Sharma, Adv.
Mr. Mohit Kr. Sharma, Adv.
Mr. Gaurav Kr. Pandey, Adv.
Ms. Madhu Kumari, Adv.
Ms. Mandhu Kumari, Adv.
Mr. Manan Kumar Mishra, Sr. Adv.
Mr. Ritu Rastogi, Adv.
Mr. Avdhesh Kumar Singh, Adv.
Ms. Jagriti Mittal, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Parth Sarathi, Adv.
Mr. Rajendra Kumar Singh, Adv.
Mr. Gyanendra Vikram Singh, Adv.
Mr. Vivek R. Mohanty, Adv.
Mr. Ankit Anandraj Shah, AOR
Mr. S. B. Mohanty, Adv.
Mr. Avneesh Upadhyaya, Adv.
Mr. Karan Shankar Mani, Adv.
Mr. Shakti Singh Yadav, Adv.
Mr. Rahul Yadav, Adv.
Mr. T. L. Garg, AOR
Mr. Ashutosh Garga, Adv.
Mr. Sanchit Garga, AOR
Ms. Mithu Jain, Adv.
Mr. Nikunj Jain, Adv.
Ms. Shailja Singh, Adv.
Mr. Kunal Rana, Adv.
Mr. Manish K. Bishnoi, AOR
Mr. Nirmal Prasad, Adv.
Mr. Khubaib Shakeel, Adv.
Mr. Sudarshan Bharadwaj, Adv.
Ms. Ruchi Gupta, AOR
Mr. P. N. Mishra, Sr. Adv.
Ms. E. R. Sumathy, AOR
Mr. Syed Mehdi Imam, AOR
Mr. D. K. Sharma, Adv.
Mr. Gagan Gupta, AOR
Mr. Prithvi Pal, AOR
Mr. S. K. Rout, Adv.
Mr. Ganesh Singh, Adv.
Mr. Amit Acharya, Adv.
Mr. Aman Mehrotra, Adv.
Mr. Priyonkoo Anjan Gogoi, Adv.
Mr. Pryonkoo Anjan Gogoi, Adv.
Ms. Priti, Adv.
Ms. Shashi Kiran, AOR
Mr. Satish Chandra, Adv.
Mr. Arjun Sain, Adv.
Mr. Abhimanyu, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Shibashish Misra, AOR
Mr. Vikas Mehta, AOR
Ms. Rashi Rampal, Adv.
Ms. Priyambada Mishra, Adv.
Mr. Adith Nair, Adv.
Mr. Shekhar Prit Jha, AOR
Ms. Preeti Kumari, Adv.
Mr. Anurag Bansal, Adv.
Ms. Asha Jain Madan, AOR
Mr. Mukesh Jain, Adv.
Mr. Ashwani Kumar, AOR
Ms. Astha Tyagi, AOR
Mr. Ashwani Bhardwaj, AOR
Ms. Firdouse Qutb Wani, AOR
Mr. Md. Zaryab J Rizvi, Adv.
Mr. B.V. Niren, Adv.
Mr. Kshitij Mudgal, Adv.
Mr. Vikalp Mudgal, AOR
Ms. Anshul Rajora, Adv.
Mr. Ajay Vikram Singh, AOR
Mr. Neeraj Kumar Sharma, AOR
Mr. Ritesh Kumar, AOR
Mr. Chandra Prakash, AOR
Mr. Vivek Singh, Adv.
Mr. C.P. Rajwar, Adv.
Mr. Binay Kumar, Adv.
Mr. Lav Kumar Agarwal, Adv.
Ms. Supriya Juneja, AOR
Ms. Malvika Kapila, AOR
Mr. Ishaan Sharma, Adv.
Ms. Tanwangi Shukla, Adv.
Mr. Atul Kumar, Adv.
Mr. Abhimanyu Sharma, Adv.
Ms. Deepali, Adv.
Mr. Amit Gupta, Adv.
Mr. Tarun Gupta, AOR
Mr. Tejas Patel, AOR
Mr. Zulfiqar Ali Khan, AOR
Mr. H R Khan, Adv.
Mr. Sameer Ahmad, Adv.
Mr. M Dhandapani, Adv.
Mr. Mohd Israr Khan, Adv.
Mr. Mohd Parvez Khan, Adv.
Mr. Sanjay Sharawat, AOR
Ms. Harsh Lata, AOR
Mr. Vinam Gupta, AOR
Mr. Amrish Kumar, AOR
Ms. Niharika Ahluwalia, AOR
Ms. Prachi Bajpai, AOR
Mr. Parijat Kishore, AOR
Mr. Deepak Dhingra, Adv.
Ms. Sneh Somani, Adv.
Mr. Vikramjeet Banerjee, ASG
Ms. Nachiketa Joshi, Adv.
Mr. Santosh Kumar, Adv.
Mr. Sanjay Kumar Tyagi, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Mishra Saurabh, AOR
Mr. Nishit Agrawal, AOR
Mr. Jinendra Jain, AOR
Mr. Sanjeev Sagar, Adv.
Mr. Shekhar Raj Sharma, Adv.
Ms. Nidhi Narwal, Adv.
Ms. Arti Singh, AOR
Mr. Rahul Shyam Bhandari, AOR
Mr. Mukul Kumar, AOR
Mr. Krishan Kumar, AOR
Mr. Aman Varma, AOR
Ms. Sunieta Ojha, AOR
Mr. Chirag M. Shroff, AOR
Mr. Dhananjay Kataria, Adv.
Mr. Atul Kumar, AOR
Ms. Sweety Kumari, Adv.
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
Mr. Avs Kadyan, Adv.
Mr. Gaurav Dhingra, AOR
Ms. Meera Kaura, AOR
Mr. Vikrant Narayan Vasudeva, AOR
Mr. Mohan Lal Sharma, AOR
Ms. Shalini Chandra, AOR
Mr. Gurmeet Singh Makker, AOR
Mr. Sanjay Kumar Dubey, Adv.
Mr. M. A. Chinnasamy, AOR
Mr. Ravi Bharuka, AOR
Mr. Abhimanyu Bhandari, Adv.
Ms. Rooh-e-hina Dua, AOR
Mr. Harshit Khanduja, Adv.
Ms. Dhanakshi Gandhi, Adv.
Ms. Pallavi Pratap, AOR
Mr. Shreekant Neelappa Terdal, AOR
M/s. Saharya & Co., AOR
Mr. R. Ilam Paridi, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. Abhik Kumar, Adv.
Mr. Sanveer Mehlwal, Adv.
Ms. Geetanjali Mehlwal, Adv.
Mr. Deepak Gambhir, Adv.
Mr. Rinku Mathur, Adv.
Mr. Upendra Pratap Singh, AOR
Mr. C. Solomon, Adv.
Mr. S. Nagarajan, AOR
Mr. Yasharth Kant, AOR
Mr. Pardeep Gupta, Adv.
Mr. Parinav Gupta, Adv.
Mrs. Mansi Gupta, Adv.
Mr. Rakshit Rathi, Adv.
Dr. Mrs. Vipin Gupta, AOR
Mr. Mohit Chaudhary, AOR
Ms. Puja Dewan, AOR
Mr. Manoj Kumar, Adv.
Mr. Nitin Mishra, AOR
Ms. Manika Tripathy, AOR
Ms. Jyoti Mendiratta, AOR
Ms. Sujeeta Srivastava, AOR
Mr. R.B. Singh, Adv.
Mr. Mohit Kumar Gupta, AOR
Mr. L M Asthana, Adv.
Mr. Siddhant Asthana, Adv.
Ms. Neha Malik, AOR
Mr. Randhir Singh, Adv.
Ms. Manjeet Chawla, AOR
Mrs. Usha Pant Kukreti, Adv.
Mr. Abhisth Kumar, AOR
Mr. Ashok Kumar Jain, Adv.
Mr. Pankaj Jain, Adv.
Mrs. Meenakshi Jain, Adv.
Mr. Bijoy Kumar Jain, AOR
Mr. Alok Tripathi, AOR
Mr. Rahul Shyam Bhandari, AOR
Mr. Suhaas Ratna Joshi, AOR
Mr. Satish Kumar, AOR
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