Supreme Court - Daily Orders
Tamilnadu Terminated Full Time ... vs S.K. Roy, The Chairman, Life Insurance ... on 27 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
1
ITEM NO.37 + 38 + 39 + 40 COURT NO.2 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 459/2015 In C.A. No. 6950/2009
TAMILNADU TERMINATED FULL TIME TEMPORARY
LIC EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
S.K. ROY, THE CHAIRMAN, LIFE INSURANCE
CORPORATION OF INDIA AND ANR. Respondent(s)
(With Appln.(s) for permission to file Additional documents and
office report)
WITH
Conmt.Pet(C) No.502 of 2015 in C.A. No.6952 of 2009
TERMINATED FULL TIME TEMPORARY LIC
EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
S.K. ROY AND ORS. Respondent(s)
(With Appln(s). for deleting the contemnor and permission to file
additional documents and office report)& (With I.A. No.4- Appln.
For permssioon to file additional documents)
WITH
Conmt.Pet(C) No.634 of 2015 in C.A. No.6956 of 2009
ALL INDIA LIFE INSURANCE EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
S.K. ROY, CHAIRMAN, LIFE INSURANCE
CORPORATION OF INDIA Respondent(s)
(With Office report) & (With I.A. No.1 – Application for
discharge/change of advocate on behalf of the petitioner)
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.12.05
WITH
05:02:25 IST
Reason:
Conmt.Pet(C) No.637 of 2015 in C.A. No.6953 of 2009
ALL INDIA LIFE INSURANCE EMPLOYEES ASSOCIATION Petitioner(s)
2
VERSUS
S.K. RAY AND ORS. Respondent(s)
(With Office report)
Date: 27/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. M.N. Krishnamani,Sr.Adv.
(Conmt.P.459/15) Mr. P. Mahadevan,Adv.
Mr. M. A. Chinnasamy,Adv.
(Conmt.P.502/15) Mr. S. Nandakumar,Adv.
Mr. Parivesh Singh,Adv.
Mr. M. Soundarasaran Kumar,Adv.
Mr. P. Srinivasan,Adv.
Mr. Ranjeet Singh,Adv.
Mr. Naresh Kumar,Adv.
(Conmt.P.634/15) Dr. D.K.Agrawal, Sr. Adv.
Mr. Virender Kumar Singh, Adv.
Mr. Atul Bandhu,Adv.
Mr. Varun Kumar,Adv.
Mr. Bankey Bihari Sharma,Adv.
(Conmt.P.637/15) Mr. B.K. Pal,Adv.
For Respondent(s) Mr. Mukul Rohatgi,AG
Mr. Ranjit Kumar,SG
Mr. Ashok Panigrahi,Adv.
Mr. Surajit Bhaduri,Adv.
Mr. Nikhil Yadav,Adv.
Mr. Bimal Jad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties at considerable length. Mr. Mukul Rohatgi, learned Attorney General points out that the respondent-Life Insurance Corporation of India has also preferred several review petitions for review of the judgment passed by this Court. He 3 submits that for a final and effective adjudication of all outstanding issues, it would be more appropriate if the review petitions are directed to be listed along with these petitions.
We see no harm in directing the listing of the review petitions along with these contempt petitions keeping in view the importance of the issues urged at the Bar and the financial implications involved in the implementation of the award in question. The review petitions filed by the respondent-Corporation shall accordingly be listed along with these contempt petitions on 14.01.2016 at 2.P.M. (SHASHI SAREEN) (VEENA KHERA) AR-cum-PS COURT MASTER