Supreme Court - Daily Orders
The Central Silk Board vs C. H. Ramanna on 21 March, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.8 Court 6 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3880-3881/2022
(Arising out of impugned final judgment and order dated 23-07-2021
in IA No. 1/2021 23-07-2021 in IA No. 2/2021 passed by the High
Court Of Karnataka At Bengaluru)
THE CENTRAL SILK BOARD & ORS. Petitioner(s)
VERSUS
C. H. RAMANNA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.31275/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 21-03-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Aishwarya Bhati, Ld. ASG
Mr. Aditya Sharma, Adv.
Mr. Amit Sharma, Adv.
Ms. Seema Bengani, Adv.
Ms. Vanshaja Shukla, Adv.
Mr. Amit Sharma, Adv.
Mr. Amrish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to file additional documents/facts/annexures is allowed. The only plea urged by learned Additional Signature Not Verified Solicitor General is that the time granted for Digitally signed by Charanjeet kaur Date: 2022.03.22 17:37:10 IST Reason: implementation of the order dated 23.07.2021 was too short as there was a large number of employees as per the chart (Annexure A-1 at page 221) and 2 option has to be taken. She submits on instructions that the dues, including arrears, have been paid to all of them and the only aspect which she urges is extending the period for compliance so that the burden of interest does not come on the petitioners.
Issue notice limited to the aforesaid aspect returnable in four weeks.
In the meantime, the direction to pay interest at 8.5% per annum from 05.03.2021 shall remained stayed.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)