Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The State Of Madhya Pradesh vs Amit Shrivas on 9 September, 2020

Bench: Sanjay Kishan Kaul, Aniruddha Bose, Krishna Murari

     ITEM NO.105                    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

     Civil Appeal                 No(s).   8564/2015

     THE STATE OF MADHYA PRADESH & ORS.                                 Appellant(s)

                                                       VERSUS

     AMIT SHRIVAS                                                       Respondent(s)

     (As per R/p dt. 28.8.2020, appeal to be listed on 9.9.2020.)
     (IA No.123854/2019 - FOR VACATION OF INTERIM ORDER
     IA No.123856/2019 – FOR EXEMPTION FROM FILING O.T.
     IA No.87688/2020 – PERMISSION TO PLACE ADDITIONAL DOCUMENTS ON
     RECORD)

     Date : 09-09-2020 This appeal was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Appellant(s)                  Ms. Vanshaja Shukla,Adv.
                                       Mr. Arjun Garg, AOR
                                       Ms. Shrutika Garg,Adv.

     For Respondent(s)                 Mr. Ronak Karanpuria, AOR


                            UPON hearing the counsel the Court made the following
                                              O R D E R

Application for exemption from filing official translation and application for permission to place additional documents on record are allowed. Application for vacation of interim stay is disposed of as the matter has been finally heard.

Civil Appeal No.8564 of 2015 Signature Not Verified

Arguments concluded.

ASHA SUNDRIYAL Date: 2020.09.09 19:09:26 IST

Reason: Judgment reserved.

1  At this stage, learned counsel for the respondent points out that the policy for compassionate appointment was subsequently amended in 2016 to give benefit even to work charge employees. He further submits, without prejudice to his contentions, that the respondent’s father worked with the appellant for about 24 years and if such a benefit is given in the facts and circumstances of the case, it will go towards the ameliorating of the condition of the family. In this behalf also learned counsel for the appellant will obtain instructions. If the policy has been amended, the same may be brought on record.

List for directions in the Miscellaneous matters on 15th September, 2020.

       (ANITA MALHOTRA)                                    (ANITA RANI AHUJA)
         COURT MASTER                                     ASSISTANT REGISTRAR




                                         2