Supreme Court - Daily Orders
Regional Deputy Director vs Zavaray S. Poonawala on 14 December, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
1
ITEM NO.3 Court 6 (Video Conferencing) SECTION IX
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(s).1851 of 2020 in
Civil Appeal No. 7130/2003
REGIONAL DEPUTY DIRECTOR Petitioner(s)
VERSUS
ZAVARAY S. POONAWALA & ORS. Respondent(s)
(IA No.94580/2020-EX-PARTE STAY and IA No.94577/2020-MODIFICATION
OF COURT ORDER )
Date : 14-12-2020 This application was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Ms. Madhavi Divan, ASG
Mr. S. Wasim A. Qadri, Sr. Adv.
Ms. Meenakshi Grover, Adv.
Mr. B.V. Balram Das, Adv.
Mr. B.K. Prasad, Adv.
For Respondent(s)
applicant Mr. Shekhar Kumar, AOR (NP)
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 The miscellaneous application for modification of the order dated 26 March 2015 moved by the first respondent was placed before this Court on 1 December 2020. Since the original order was passed by a Bench consisting of Hon’ble Mr Justice A K Sikri and Hon’ble Mr Justice Rohinton Fali Nariman, this Court had Signature Not Verified Digitally signed by Sanjay Kumar issued the earlier directions to the Registry. The Registry has now clarified that Date: 2020.12.14 16:45:27 IST Reason: since Hon’ble Mr Justice Rohinton Fali Nariman has expressed his inability to hear the application, the proceedings have been assigned to this Bench under 2 administrative directions.
2 The application for modification is misconceived. It seeks in substance a review of the order of the Court dated 26 March 2015 and, hence, cannot be entertained.
3 The Miscellaneous Application is accordingly dismissed.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER