Supreme Court - Daily Orders
C.P. Trivedi vs Rajiv Gauba on 31 July, 2019
Bench: Arun Mishra, S. Abdul Nazeer, M.R. Shah
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NO. 608 OF 2019
IN
CIVIL APPEAL NO. 1476 OF 2019
[ @ CIVIL APPEAL NOs. 1475-1481 of 2019 ]
C.P. TRIVEDI Petitioner(s)
VERSUS
RAJIV GAUBA & ANR. Respondent(s)
O R D E R
Heard the learned counsel appearing for the parties. In view of the order passed by this Court, administrative instructions have been issued by the Deputy Secretary to the Government of India, Ministry of Home Affairs, Police-II Division on 04.07.2019 to comply with the same. It has been ordered to extend the benefits of NFFU and NFSG to the eligible Group ‘A’ Executive Cadre Officers of CAPFs by taking immediate necessary action for implementation and compliance report be sent to the Ministry of Home Affairs within a fortnight.
In view of the aforesaid Office Memorandum, compliance has been reported by the Government of Signature Not Verified India but actual fixation etc. remains to be done. Digitally signed by JAYANT KUMAR ARORA Date: 2019.08.06 16:59:11 IST Reason: Let the amount be paid within two months from today and compliance be reported to this Court. In case the compliance is not reported within the stipulated 2 time, let the matter be listed again before this Court.
In view of the above, the contempt proceedings are dropped. Notice is discharged. The contempt petition is disposed of.
.......................J. [ ARUN MISHRA ] .......................J. [ S. ABDUL NAZEER ] .......................J. [ M. R. SHAH ] New Delhi;
JULY 31, 2019.
3
ITEM NO.3 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (C) NO. 608/2019 IN CIVIL APPEAL NO. 1476 OF 2019 [ @ C.A. NOS. 1475-1481/2019 ] C.P. TRIVEDI Petitioner(s) VERSUS RAJIV GAUBA & ANR. Respondent(s) (FOR ADMISSION) Date : 31-07-2019 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Mr. Gurukrishna Kumar,Sr.Adv.
Mr. Abhishek Puri,Adv.
Mr. V. Siddharth,Adv.
Mr. Manan Gambhir,Adv.
Mr. P.N. Puri, AOR For Respondent(s) Mr. Tushar Mehta,SG Ms. Swati Ghildiyal,Adv.
Mr. Rajat Nair,Adv.
Mr. B.V. Balaram Das, AOR UPON hearing the counsel the Court made the following O R D E R The contempt petition is disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on record)