Supreme Court - Daily Orders
Ajesh Luthra vs Ajay Bushan Pandey on 28 March, 2022
Bench: L. Nageswara Rao, B.R. Gavai
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NO. 265/2021 IN M.A.NO. 2252/2020
IN
WRIT PETITION (C) NO. 640/2017
AJESH LUTHRA PETITIONER(S)
VERSUS
AJAY BUSHAN PANDEY & ANR. RESPONDENT(S)/
ALLEGED CONTEMNOR(S)
O R D E R
This contempt petition is filed complaining of violation of an Order dated 04.01.2021 passed by this Court in MA No. 2252/2020 in Writ Petition (c) No. 640/2017. The issue relates to appointment of Members (Judicial), Central Administrative Tribunal in the vacancies for the year 2018. When the matter was listed earlier, we requested learned Attorney General for India to obtain instructions regarding the appointment of Ms. Harvinder Oberoi and Ms.Lata Baswaraj Patne who were included in the Signature Not Verified select list but were not appointed along with the Digitally signed by GEETA AHUJA Date: 2022.03.31 17:15:51 IST Reason: others.
In spite of the submissions made by the learned Attorney General justifying the action of 2 the authorities in not appointing Ms. Harvinder Oberoi and Ms. Lata Baswaraj Patne as Judicial Members, we requested the learned Attorney General to obtain instructions in respect of appointment of Ms. Harvinder Oberoi and Ms. Lata Baswaraj Patne as Judicial Members, in the peculiar facts and circumstances. On instructions, learned Attorney General for India submitted that Ms. Harvinder Oberoi and Ms. Lata Baswaraj Patne have been appointed on 15.03.2022, due to the deference shown by the Union of India to the observations made by this Court.
In view of the above, the contempt petition does not survive and is closed. Pending application(s), if any, shall stand disposed of.
....................J ( L.NAGESWARA RAO ) ....................J ( B.R. GAVAI ) NEW DELHI;
28th MARCH, 2022
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ITEM NO.24 Court 5 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 265/2021 in M.A.2252/2020 in W.P.(C) No.640/2017 AJESH LUTHRA Petitioner(s) VERSUS AJAY BUSHAN PANDEY & ANR. Respondent(s)/ Alleged Contemnor(s) (FOR ADMISSION ) Date : 28-03-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) Mr. Maninder Singh, Sr. Adv.
Mr. A.K. Behera, Sr. Adv. Mr. Vijay K. Verma, AOR Mr. Pradeep Dhaiya, Adv Mr. Tarun Verma, Adv.
For Respondent(s) Mr. K. K. Venugopal, Ld. AG.
Mr. Tushar Mehta, Ld. SG Ms. Chinmayee Chandra, Adv. Mr. Kanu Agrawal, Adv.
Mr. Ankur Talwar, Adv.
Mr. Shyam Gopal, Adv.
Mr. Siddhant Kohli, Adv. Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R The contempt petition is closed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Anand Prakash)
Court Master Court Master
(Signed Order is placed on the file)