Supreme Court - Daily Orders
M/S M3M India Pvt. Ltd vs Union Of India on 13 December, 2024
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.73 COURT NO.5 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 2046/2024 in C.A. No. 10634/2024
M/S M3M INDIA PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 13-12-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
By Courts Motion
For Petitioner(s)
Mr. Ayush Choudhary, AOR
For Respondent(s)
Mr. Ajay Tewari, Sr. Adv.
Mr. Abhimanyu Tewari, AOR
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Vivek Gurnani, Adv.
Mr. Rajat Nair, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Nidhi Saini, Adv.
Ms. Shweta Desai, Adv.
Dr. Surender Singh Hooda, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have perused the undertaking filed by Shri Jasdev Singh Brar, Acting President of the Bar Association of the Punjab and Haryana High Court. The undertaking is Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2024.12.17 based on the majority decision in the meeting of the 19:00:18 IST Reason: Executive Committee held on 9th December, 2024. 1 Obviously, it appears that some of the members of the Executive Committee opposed the resolution for tendering an unconditional undertaking to abide by the decision of this Court in the case of Ex Captain Harish Uppal v. Union of India1.
We make it clear that unless the members of the Executive Committee who opposed the resolution give a similar undertaking before the Court, we will not close the issue of contempt.
We direct the Acting President to supply a copy of this order to those members of the Executive Committee who opposed the resolution.
We also direct the Acting President to place their names and addresses on record on the next date and to place on record a copy of the resolution dated 9th December, 2024.
List on 20th December, 2024.
Prima facie, it appears to us that the act of opposing the resolution proposed itself indicates that the concerned members have no respect and regard for the law laid down by this Court.
(ANITA MALHOTRA) (ANU BHALLA)
AR-CUM-PS COURT MASTER
1. (2003) 2 SCC 45
2