Supreme Court - Daily Orders
Union Of India vs Brig. Chataranjan Savant (Retd.) . on 18 November, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel, R. Banumathi
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ITEM NO.14 COURT NO.2 SECTION IX
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). 15664/2012
(Arising out of impugned final judgment and order dated 23/12/2011
in SCA No. 3633/1999 passed by the High Court Of Gujarat At
Ahmedabad)
UNION OF INDIA Petitioner(s)
VERSUS
BRIG. CHATARANJAN SAWANT (RETD.) & ORS. Respondent(s)
(with interim relief and office report)
(For Final Disposal)
WITH W.P.(C) No. 528/2012
(With appln.(s) for directions and )
W.P.(C) No. 109/2013
(With appln.(s) for directions and Office Report)
Date: 18/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. K. Radhakrishnan,Sr.Adv.
(SC 15664/12) Mr. R. Balasubramanian,Adv.
Mr. Arvind Bambroo,Adv.
Mr. B. V. Balaram Das,Adv.
(WP 528/12) Mr. Arvind K. Sharma,Adv.
Mr. Saurabh Mishra,Adv.
(WP 109/13) Mr. V.C. Mahajan,Sr.Adv.
Mr. Amit S.,Adv.
Mr. Sarva Mitter,Adv.
For M/s Mitter & Mitter Co.,Adv.
For Respondent(s) Mr. Kishor M. Paul,Adv.
Mr. Rajeev Singh,Adv.
Signature Not Verified
Mr. K. Radhakrishnan,Sr.Adv.
Digitally signed by
Mahabir Singh
Date: 2015.07.02
13:19:18 IST
Reason: Ms. Binu Tamta,Adv.
Mr. Abhinav Mukherjee,Adv.
Mr. R.K. Verma,Adv.
Mr. Anil Antul,Adv.
Mr. B. Krishna Prasad,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Heard.
SLP(C) No.15664 of 2012:
Mr. K. Radhakrishnan, learned senior counsel appearing for the petitioner-U.O.I., was directed by our order dated 23rd September, 2014 to indicate the current status of 54 defence personnel held in Pakistani Jails. Mr. Radhakrishnan, seeks three weeks' time to comply with the said direction. He shall also take instructions on affidavit to indicate whether or not directions issued by the High Court of Gujarat in relation to release of retiral benefits in favour of the next of kin of soldiers who are said to be languishing in Pakistani jails, has been complied with by the Government of India and if so to what extent. In case any part of the said direction remains to be implemented, Mr. Radhakrishnan shall take instruction as to the time-frame within which the same shall be implemented.
W.P.(C) No.528 of 2012:
Counter affidavit has been filed on behalf of respondent no.1. Mr. Radhakrishnan prays for and is granted three weeks to file file a counter affidavit on behalf of the remaining respondents, if so advised. Rejoinder affidavit, if any, be filed within three weeks thereafter.
W.P.(C) No.109 of 2013:
Learned counsel for the respondents prays for and is granted three weeks' to file counter affidavit. Rejoinder affidavit, if any, be filed by the petitioner within three weeks thereafter.
Post these matters after six weeks.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER