Supreme Court - Daily Orders
Sanjay Nagayach vs State Of M.P. . on 15 May, 2015
Bench: Dipak Misra, Prafulla C. Pant
WP(C) 257/15
1
ITEM NO.80 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.257 of 2015
SANJAY NAGAYACH Petitioner(s)
VERSUS
STATE OF M.P. AND ORS. Respondent(s)
(With appln. (s) for directions and office report)
Date : 15/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Vivek H. Tankha, Sr. Adv.
Mr. Sarvam Ritam Khare, AOR
For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Dhirendra Singh Parmar, Adv.
Mr. Ravindra Shrivastava, Sr. Adv.
Mr. C.D. Singh, AOR
Ms. Sakshi Kakkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
When this matter was listed on 11th May, 2015, the following order was passed:
“Issue notice.
As the respondent Nos.1 and 2 are Signature Not Verified represented by Mr. C.D. Singh, learned Digitally signed by Chetan Kumar counsel, no further notice need be issued.Date: 2015.05.20 11:55:36 IST Reason:
Let a copy of the writ petition be served on the learned Solicitor General of India through the Central Agency for the respondent No.3. As far as the respondent WP(C) 257/15 2 No.4 and 5 are concerned, notice be served Dasti.
At this juncture, we are obligated to state that the special leave petition which arises from the affairs relating to Society, namely, District Co-operative Central Bank, Panna, there is an end to the tenure of the present writ petitioner as the Chairman and also the Board of Directors. There is a need to appoint a person to remain in-charge till the elections are held. The said facet shall be addressed to on 14th May, 2015. We must make it clear that we are taking up this exercise in this case as it has a history and a special leave petition has also travelled to this Court.” Regard being had to the facts and circumstances of the case, we appoint Justice V.K. Agrawal, a former Judge of the High Court of Madhya Pradesh, as the Court Commission to manage the affairs of the District Co-operative Central Bank, Panna, M.P. Needless to say, once we appoint a former Judge of the High Court, the Chairman and the Board of Directors of the Bank cease to function. The Headquarter of the Commission shall be at Bhopal. The Court Commission shall be entitled to get the amount from the State Government treating it as a post retiral assignment.
The writ petition and the special leave petition be listed on 21st July, 2015.
A copy of the order passed today be handed over to Mr. C.D. Singh, learned counsel, who shall, in turn, send it to Justice V.K. Agrawal. Additionally, the Registrar (Judicial) of this Court shall send a copy of the order to Registrar General of the High Court of Madhya Pradesh at Jabalpur, who shall intimate the order to Justice V.K. Agrawal at Bhopal.
WP(C) 257/15 3 The Commission shall also be entitled to travelling expenses and other perquisites. The State shall also make all arrangements for his smooth functioning as the Court Commission.
Call on date fixed.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master