Supreme Court - Daily Orders
Super Bazar Karamchari Dalit Sangh vs Union Of India . on 16 October, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
I.A.84-86,87-88,28-30 in SLP(C) 8398-8399/05 1
ITEM NO.1 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.Nos.84-86, 87-88, 28-30 in Petition(s) for Special Leave to
Appeal (C) No(s).8398-8399/2005
SUPER BAZAR KARAMCHARI DALIT SANGH & ORS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for directions and discharge of advocate and
exemption from filing O.T. and office report)
WITH CONMT.PET.(C) Nos.178-180/2012 In SLP(C) Nos. 8398-8399/2005
With CONMT.PET.(C) Nos. 304-306/2012 In SLP(C) No. 8398-8399/2005
With I.A.Nos.1365-1367/2013, I.A.Nos.1-3/2013 in CONMT.PET.(C) Nos.
391-393/2012 In SLP(C) Nos.8398-8399/2005
(For bringing on record subsequent event and Office Report)
I.A.No.1/2012 In SLP(C) No. 38253/2012
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
CONMT.PET.(C) No. 455-457/2012 In SLP(C) Nos. 8398-8399/2005
Date : 16/10/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Anoop G.Chaudhary, Sr.Adv.
Mr.Mohit Chaudhary, Adv.
Ms. Puja Sharma, Adv.
Mr.Imran Ali, Adv.
Mr.Harsh Sharma, Adv.
Ms.Damini Chawla, Adv.
Mr.Rohit Pandey, Adv.
Mr.Shekhar G.Devasa, Adv.
Mr. Garvesh Kabra, Adv.
For Applicant Mr.Prashant Bhushan, Adv.
Mr.Govind Jee, Adv.
Mr.R.K.Kapoor, Adv.
Signature Not Verified
Ms.Shiwani Mahipal, Adv.
Digitally signed by
Satish Kumar Yadav
Date: 2014.10.17
Ms.Rekha Giri, Adv.
Ms.Shweta Kapoor, Adv.
16:26:22 IST
Reason:
Mr.M.S.Rana, Adv.
Mr. Anis Ahmed Khan, Adv.
Mr.Rajat Kapoor, Adv.
I.A.84-86,87-88,28-30 in SLP(C) 8398-8399/05 2
Mr.K.P.S. Rao, Adv.
Mr. Wajeeh Shafiq, Adv.
For Respondent(s) Mr.L.Nageshwara Rao, ASG
Ms.Sunita Sharma, Adv.
Ms.Kiran Bhardwaj, Adv.
Ms.Sushma Suri, Adv.
Ms.Anil Katiyar, Adv.
Mr. D. S. Mahra, Adv.
Mr.Gaurav Sharma, Adv.
Mr.Harin P.Rawal, Sr.Adv.
Ms.Shilpa Singh, Adv.
Md.Divya Anand, Adv.
Mr.Anando Mukherjee, Adv.
Mr.Sunil Gupta, Sr.Adv.
Mr.Ankur Mody, Adv.
Ms.Prerna Mehta, Adv.
Mr.C.A.Sundaram, Sr.Adv.
Ms.Prerna Mehta, Adv.
Mr.Ankur Mody, Adv.
Dr. Kailash Chand, Adv.
Dr. Sushil Balwada, Adv.
Mr. Anis Ahmed Khan, Adv.
Mr. Aruneshwar Gupta, Adv.
Mr. Arvind Kumar Gupta, Adv.
Mr. Bimal Roy Jad, Adv.
Mr. C. D. Singh, Adv.
Mr. D. N. Goburdhan, Adv.
Mr. K. R. Sasiprabhu, Adv.
Mr. P. Narasimhan, Adv.
Mr.Shyam Singh Chauhan, Adv.
Mr. Prashant Bhushan, Adv.
Mr. Ravindra Kumar, Adv.
Mr. Surya Kant, Adv.
Mr. V. K. Verma, Adv.
I.A.84-86,87-88,28-30 in SLP(C) 8398-8399/05 3
Ms. Aruna Gupta, Adv.
Ms.Swati Singh, Adv.
Ms. Jyoti Mendiratta, Adv.
Ms. Kaveeta Wadia, Adv.
Mr.Vishnu B.Saharya, Adv.
For M/s Saharya & Co., Adv.
Ms.Renuka Arora, Adv.
Ms. S. Janani, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Having heard the matter for a couple of days, we are of the view,that there are certain problems that should be addressed before the matter can be proceeded with further. At the suggestion of the learned counsel representing the rival parties, we constitute the following Committee:
1. Mr.L.Nageshwara Rao, Additional Solicitor General
2. Secretary to Government of India, Department of Agriculture and Co-operation
3. Secretary to Government of India, Department of Consumer Affairs
4. Mr.Harin P.Rawal, Sr.Adv.(Official Liquidator)
5. Mr.C.A.Sundaram, Sr.Adv.(Representing M/s Writers and Publishers Ltd.) The Committee is expected to look into the following issues:
1. The unimplemented aspects of the revival of the Super Bazar Project,
2. The time frame, and the manner in which, the revival I.A.84-86,87-88,28-30 in SLP(C) 8398-8399/05 4 of the Super Bazar Project can be given effect to, if at all?
3. Means of a meaningful control over the Management of the Super Bazar Project, namely, M/s Writers and Publishers Ltd., so as to preserve the properties of the Super Bazar Project vested in the Management.
4. Means to ensure that the Management of the Super Bazar Project functions within the frame work of the provisions of the Multi-State Co-operative Societies Act, 2002.
The Committee is requested to submit its report within eight weeks from today.
List thereafter.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR