Supreme Court - Daily Orders
M.C. Singla (Dead) Thr. Lr. vs Union Of India on 20 January, 2022
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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ITEM NO.6 Court 3 (Video Conferencing) SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 5561/2016
(Arising out of impugned final judgment and order dated 09-09-2015
in LPA No. 71/2013 09-09-2015 in CWP No. 6233/2008 passed by the
High Court Of Punjab & Haryana At Chandigarh)
M.C. SINGLA (DEAD) THR. LR. & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
SLP(C) No. 8455/2016 (IV-B)
(Complete
FOR CONDONATION OF DELAY IN FILING ON IA 1/2016
IA No. 1/2016 - CONDONATION OF DELAY IN FILING)
SLP(C) No. 22266/2016 (IV-B)
Date : 20-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Sunny Choudhary, AOR
For Respondent(s) Mr. Jagat Arora, Adv.
Mr. Rajat Arora, Adv.
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma, AOR
Mr. Rajesh Kumar Gautam, AOR
Mr. Anant Gautam, Adv.
Mr. Nipun Sharma, Adv.
Mr. Ravi Solanki, Adv.
M/S. Mitter & Mitter Co., AOR
Mr. Sewa Ram, Adv.
Mr. P. K. Manohar, AOR
Signature Not Verified
Ms. Madhavi Diwan, ASG
Digitally signed by
NEETU KHAJURIA
Date: 2022.01.20
16:58:49 IST
Reason: Mr. B.K. Satija, Adv.
Mr. Bhuwan Mishra, Adv.
Ms. Akansha Kaul, Adv.
Mr. Meera patel, Adv.
Mr. Raj Bahadur Yadav, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Mr. Rajesh Kumar Gautam, learned counsel appearing for the respondent(s) including Indian Banks' Association, submits that the Committee which was supposed to consider the representation/claim of the petitioners and similarly placed persons, is required to be reconstituted, as the Chairman of the Committee is demitting office. In the circumstances, we give three months' time to the Indian Banks' Association to do the needful and submit appropriate report regarding the decision taken on the proposal.
If final decision cannot be reached, the Indian Banks' Association must submit interim report before the next date of hearing.
List these matters after three months.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)