Supreme Court - Daily Orders
C. Gangadhar Murthy, Balaji Produce Co. vs Sh. P.H. Maruthi on 2 May, 2014
\2227CONTEMPT PETITION (C) NO. 207 OF 2014 IN W.P.(C)No. 562 OF 2009 etc.
ITEM NO.302,304,315,316 COURT NO.4 SECTION PIL
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. 207 OF 2014 IN W.P.(C)No. 562 OF 2009
C. GANGADHAR MURTHY, BALAJI PRODUCE CO. Petitioner(s)
VERSUS
SH. P.H. MARUTHI & ANR. Respondent(s)
WITH
I.A. NOS. 212 & 216 IN
W.P. (C)No. 562 OF 2009
With
Item No. 304
I. A. No. 211 in W.P. (C)No. 562/2009
(For directions)
Item No. 315
I. A. Nos. 200 and I.A. No. 201 in 200 in W.P. (C)No. 562 of 2009
(For clarification/ directions, permission to bringing on record
additional facts)
with
I.A. Nos. 205 & 206 in I.A. No. 22 in W.P. (C)No. 562 of 2009
(For intervention and modification)
Item No. 316
I. A. Nos. 204 & 215 in W.P. (C)No. 562 of 2009
(For directions)
Date: 02/05/2014
This Petition and applications were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
Mr. Shyam Diwan, Sr. Adv. (A.C.)
Mr. A.D.N. Rao, Adv. (A.C.)
Mr. Siddhartha Chowdhury, Adv. (A.C.)
For Parties
Mr. K. K. Venugopal, Sr. Adv.
Mr. C. S. Vaidyanathan, Sr. Adv.
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CONTEMPT PETITION (C) NO. 207 OF 2014 IN W.P.(C)No. 562 OF 2009 etc.
Mr. P. N. Mishra, Sr. Adv.
Mr. Sanjay R. Hegde, Adv.
Mr. S. Nithin, Adv.
Mr. K. M. Darpan, Adv.
Mr. Somraj Chowdhary, Adv.
Mr. Anil Kumar Mishra-I, Adv.
Mr. Brijesh Kapappa, Adv.
Mr. Gopal Singh, Adv.
Mr. Darpan, Adv.
Mr. N. Ganapathye, Adv.
Mr. Rohith Bhat, Adv.
Mr. J. S. Attri, Sr. Adv.
Mr. D. S. Dalal, Adv.
Mr. Radhakanta Tripathy, Adv.
Ms. Priyanka Bharihoke, Adv.
Mr. S. N. Terdal, Adv.
Mr. P. P. Malhotra, ASG.
Mr. S. P. Singh, Sr. Adv.
Mr. S. K. Bajwa, Adv.
Ms. Gunwant Dhara, Adv.
Mr. Gaurav Sharma, Adv.
Mr. S. N. Terdal, Adv.
Mr. K. K. Venugopal, Sr. Adv.
Mr. Sumit Attri, Adv.
Mr. Sunil Dogra, Adv.
Mr. Rohit Bhat, Adv.
Mr. Bharadwaja Ramasubramaniam, Adv.
Mr. Prashant Bhushan, Adv.
Ms. Anita Shenoy, Adv.
Mr. Samir Ali Khan, Adv.
Mr. Ninad Laud, Adv.
Mr. Jayant Mohan, Adv.
Mr. Balaji Srinivasan, Adv.
M/s Khaitan & Co., Advs.
Mr. S. Sukumaran, Adv.
Mr. Anand Sukumar, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Mr. T. G. N. Nair, Adv.
Mr. E. C. Agrawala, Adv.
Mr. Syed Tanweer Ahmad, Adv.
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CONTEMPT PETITION (C) NO. 207 OF 2014 IN W.P.(C)No. 562 OF 2009 etc.
Mr. Ritesh Kumar, Adv.
Mr. B. V. Balram Das, Adv.
Mr. K. Raghavacharyulu, Adv.
Mr. D. Julius Riamei, Adv.
Mr. Chandra Prakash, Adv.
UPON hearing counsel the Court made the following
O R D E R
Item No. 302
CONTEMPT PETITION (C) NO. 207 OF 2014 IN W.P.(C)No. 562 OF 2009 WITH I.A. NOS. 212 & 216 IN W.P. (C)No. 562 OF 2009 These matters be listed on the date the Green Bench sits first in July, 2014.
By the next date, the State of Karnataka will file the notification under Section 4 of the Karnataka Forest Act.
The existing Monitoring Committee will continue until further orders.
I. A. No. 216 in W.P. (C)No. 562 of 2009 These matters be listed on the first sitting of the Green Bench in July, 2014. In the meanwhile, affidavits be filed by the respective parties.
The tax demand made on the Monitoring Committee shall remain stayed, in the meanwhile.
Item No. 304I. A. No. 211 in W.P. (C)No. 562/2009 with Item No. 315 I. A. Nos. 200 and I.A. No. 201 in 200 in W.P. (C)No. 562 of 2009 3 CONTEMPT PETITION (C) NO. 207 OF 2014 IN W.P.(C)No. 562 OF 2009 etc. with I.A. Nos. 205 & 206 in I.A. No. 22 in W.P. (C)No. 562 of 2009 These matters be listed on the date the Green Bench sits first in July, 2014.
with Item No. 316 I. A. Nos. 204 & 215 in W.P.(C)No. 562 of 2009 I.A. No. 204 We have heard learned counsel for the State of Karnataka and Mr. A.D.N. Rao, learned Amicus Curiae, and we are of the considered opinion that the Special Purpose Vehicle (SPV) in the State of Karnataka would be governed by Section 25 of the Companies Act, 1956, and not by society registered under the Societies Registration Act, 1860.
At the time of incorporation of the company under section 25 of the Companies Act, 1956, the concerned State authorities will ensure that all interests including Secretary General of FIMI be represented in the Board of Directors of the new company to be incorporated.
We further direct that the money would not be rooted through the Consolidated Fund of the State but will be given straight to SPV.
These matters be listed on the date the Green Bench sits first in July, 2014.
[Nidhi Ahuja] [Sharda Kapoor]
Court Master Court Master
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