Supreme Court - Daily Orders
Madhu Soodan Pasi vs Union Of India on 4 February, 2019
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1441 OF 2019
(Arising out of SLP (C)No. 24111 of 2017)
MADHU SOODAN PASI & ORS. Appellants
VERSUS
UNION OF INDIA & ORS. Respondents
O R D E R
Leave granted.
As the recovery was ordered in the year 2014 for the payment that was made during the period 1986-1993, and the appellants could not be said to be responsible for the payment made.
Consequently, in the peculiar facts and circumstances of the case, we set aside the recovery part. Accordingly, the appeal is allowed.
……………………………………………………………., J. [ ARUN MISHRA ] ……………………………………………………………., J. [ NAVIN SINHA ] Signature Not Verified New Delhi;
Digitally signed by NIDHI AHUJA Date: 2019.02.15February 04, 2019.
10:38:26 IST Reason:
ITEM NO.56 COURT NO.4 SECTION IV-A 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). 24111/2017 (Arising out of impugned final judgment and order dated 12-01-2017 in WP No. 12501/2016 passed by the High Court of M.P. Principal Seat at Jabalpur) MADHU SOODAN PASI & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 04-02-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Sanjay K. Agrawal, AOR For Respondent(s) Ms. Madhavi Dewan, ASG. Ms. Alka Agarwal, Adv.
Mr. Sanjay Kr. Tyagi, Adv. Mr. Sachin Sharma, Adv. Mr. A. K. Sharma, Adv.
Mr. Mukesh Kumar Maroria, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(NIDHI AHUJA) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]