Supreme Court - Daily Orders
The Secretary Ministry Of Consumer ... vs Dr. Mahindra Bhaskar Limaye on 8 December, 2022
Bench: M.R. Shah, M.M. Sundresh
ITEM NO.302 COURT NO.5 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 for Special Leave to Appeal (C) No. 19492/2021
(Arising out of impugned final judgment and order dated 14-09-2021
in WP No. 1096/2021 passed by the High Court of Judicature at
Bombay at Nagpur)
THE SECRETARY MINISTRY OF CONSUMER AFFAIRS Petitioner(s)
VERSUS
DR. MAHINDRA BHASKAR LIMAYE & ORS. Respondent(s)
([PART-HEARD BY HON. MR. JUSTICE M.R.SHAH AND HON. MR. JUSTICE
SUNDRESH VIDE HON. COURT ORDER DT 18.11.22]
(IA No. 153572/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 153573/2021 - EXEMPTION FROM FILING O.T.
IA No. 165052/2021 - INTERVENTION/IMPLEADMENT
IA No. 57198/2022 - STAY APPLICATION)
WITH
SLP(C) No. 19888/2021 (IX)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
157474/2021, FOR EXEMPTION FROM FILING O.T. ON IA 157475/2021
IA No. 157474/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 157475/2021 - EXEMPTION FROM FILING O.T.) SLP(C) No. 20135/2021 (IX) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 159450/2021 FOR EXEMPTION FROM FILING O.T. ON IA 159451/2021 IA No. 159450/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 159451/2021 - EXEMPTION FROM FILING O.T.) Date : 08-12-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE M.M. SUNDRESH For Parties Mr. R. Venkataramani, A.G. Mr. Sanjay Jain, ASG Ms. Sonia Mathur, Sr. Adv.Signature Not Verified
Ms. Shradha Deshmukh, Adv.Digitally signed by
Neetu Sachdeva Date: 2022.12.10 Mr. Chinmayee Chandra, Adv.
12:52:14 IST Reason: Mr. Siddhant Kohli, Adv.
Mr. Nishank Tripathi, Adv.
Ms. Harshita Sukhija, Adv.
Mr. Anandh Venkataramani, Adv.
contd..
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Mr. Vinayak Mehrotra, Adv.
Mr. Chitvan Singhal, Adv.
Ms. Mansi Sood, Adv.
Ms. Sonali Jain, Adv.
Mr. Amrish Kumar, AOR Mr. Tushar Mandlekar, Adv.
Ms. Mantika Haryani, Adv.
Ms. Astha Sharma, AOR Mr. Sunil Kumar Sharma, AOR Mr. Gagan Sanghi, Adv.
Mr. Rameshwar Prasad Goyal, AOR Dr. Uday Warunjikar, Adv.
Mr. Pravartak Pathak, Adv.
Ms. Ankita Chaudhary, AOR Mr. Siddharth Dharmadhikari, Adv Mr. Aaditya A. Pande, AOR Mr. Bharat Bagla, Adv Ms. Kirti Dadheech, Adv UPON hearing the counsel the Court made the following O R D E R Shri R. Venkataramani, learned Attorney General for India has stated that the deliberations took place between the Union of India and the concerned States on the modalities to be worked out for selection of the President/Members of the State Commissions and the District Commissions. However, some further deliberations are required.
Learned counsel appearing on behalf of the petitioner(s) has submitted that in the month of December, 2022 and January, 2023, number of posts in the State Commission and the District Commissions in the State of Maharashtra are likely to fall vacant due to their tenure come to an end and if no appointments are made and/or no interim order is passed. In that case, many of the State Commissions/District Commissions will have to be closed.
Contd.
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Considering the request made by Shri R.Venkataramani, learned Attorney General for India, put up on 02.02.2023. In the meantime, by way of interim order it is directed that wherever the post of President/Member of the State Commission or District Commission fall vacant due to respective President/Member’s term/tenure comes to an end, they shall be continued upto 01.03.2023 so as to see that the Tribunals continue to function and there is no inconvenience to the litigants. It is made clear that this interim relief shall be confined to State of Maharashtra, at present. (NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR