Supreme Court - Daily Orders
Kudrat Sandhu vs Union Of India on 17 July, 2020
Bench: Ashok Bhushan, Sanjay Kishan Kaul, M.R. Shah
ITEM NO.2+3 Virtual Court 5 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No(s). 911/2020 in W.P.(C) No. 279/2017
KUDRAT SANDHU Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
( IA No. 42861/2020 - APPLICATION FOR PERMISSION
IA No. 42870/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 42866/2020 - INTERVENTION/IMPLEADMENT)
WITH
Miscellaneous Application No(s). 919/2020 in W.P.(C) No. 279/2017
( IA No. 59782/2020 - APPLICATION FOR PERMISSION
IA No. 48405/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 59784/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 48406/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 59786/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 59780/2020 – INTERVENTION/IMPLEADMENT)
Date : 17-07-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.R. SHAH
For Parties Mr. Vikas Singh, Sr. Adv.
Mr. Manjul Bajpai, Adv.
Mr. Tushar Singh, AOR
Mr. Parag Tripathi, Sr. Adv.
Mr. Srinivasan Ramaswamy, Adv.
Mr. Ankur Saigal, Adv.
Mr. E. C. Agrawala, AOR
Mr. K.K. Venugopal, Attorney General
Mr. Tushar Mehta, SG
Ms. Shraddha Deshmukh, Adv.
Mr. Zoheb Hossain, Adv.
Mr. Chinmayee Chandra, Adv.
Mr. A.K. Sharma, Adv.
Mr. Gurmeet Singh Makker, AOR
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.07.17
Mr. Vivek Sharma, AOR
15:48:22 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
MA No. 911/2020
The tenure of the Chairman of TDSAT is coming to end on 20 th July, 2020 and the tenure of members have already come to an end.
Mr. K.K. Venugopal, the learned Attorney General submits that the tenure of the Chairman of TDSAT be extended for some period to enable the entire process of selection and appointment be completed.
After hearing learned counsel for the parties, we are of the view that the tenure of the Chairman and the members of TDSAT be extended for a period of three months during which period the entire process of appointment of the Chairman and members be completed.
The application stands disposed of.
Pending applications stand disposed of. MA No. 919/2020 Mr. Parag Tripathi, learned senior counsel appearing for National Disputes Redressal Commission submits that the Selection and Search Committee has already made recommendation for judicial and non judicial members of National Disputes Redressal Commission on 24th June, 2020 which is pending consideration with the Government.
In above view of the matter, we are of the view that the Government may take appropriate decision with regard to selection 2 and appointment before the next date of hearing. List the matter again on 26th August, 2020. IA No. 59784/2020 - APPROPRIATE ORDERS/DIRECTIONS Let this application be served on the standing counsel for the Government of NCT of Delhi.
List the application after two weeks.
In the meantime, learned counsel appearing for the NCT of Delhi shall obtain appropriate instructions.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
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