Supreme Court - Daily Orders
Mr. Ravi Agrawal vs Mangalam Ramasubramanian Kumar on 10 February, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NO. 408 OF 2022
IN
WRIT PETITION (C) NO. 1107 OF 2017
RAVI AGRAWAL Petitioner
VERSUS
MANGALAM RAMASUBRAMANIAN KUMAR & ORS. Respondents
O R D E R
This contempt petition arises out of an order passed by this Court on 03.01.2019 in a writ petition filed by the petitioner herein. The operative portion of the order dated 03.01.2019 reads as follows:
“In the aforesaid circumstances, we dispose of this writ petition by urging upon respondent No. 1 to have a relook into this provision by taking into consideration all the aspects, including those highlighted by the Court in this judgment, and explore the possibility of making suitable amendments.” Admittedly, the Union of India has now amended Section 80DD of the Income Tax Act, 1961 via the Budget of 2022-2023. Therefore, to a great extent, the grievance of persons like the petitioner stands redressed, though with prospective effect.
In such circumstances, we do not think that a case of contempt is made out against the Life Insurance Corporation of India or its officers. If the petitioner has any other grievance, it cannot be ventilated through contempt petition. Therefore, this contempt petition is closed.
Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.02.15 ..................J. 11:25:33 IST Reason: (V. RAMASUBRAMANIAN) ..................J. (PANKAJ MITHAL) NEW DELHI; FEBRUARY 10, 2023. ITEM NO.48 COURT NO.15 SECTION PIL-W S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CONMT. PET. (C) No. 408/2022 in W.P.(C) No. 1107/2017 RAVI AGRAWAL Petitioner VERSUS MANGALAM RAMASUBRAMANIAN KUMAR & ORS. Respondents (FOR ADMISSION and IA No.92316/2022-PERMISSION TO APPEAR AND ARGUE IN PERSON and IA No.94355/2022-APPROPRIATE ORDERS/DIRECTIONS) Date : 10-02-2023 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Petitioner-in-person For Respondent(s) Mr. Kailash Vasdev, Sr. Adv.
Mr. R. Chandrachud, Adv.
Mr. D.V. Krishna, Adv.
Mr. Umrao Singh Rawat, Adv.
Mr. R. Chandrachud, AOR UPON hearing the counsel the Court made the following O R D E R The contempt petition is closed in terms of the signed order. Pending application(s), if any, shall stand disposed of. (NITIN TALREJA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)