Supreme Court - Daily Orders
State Of Arunachal Pradesh vs F.C.I . on 17 October, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, S.A. Bobde
ITEM NO.206 COURT NO.4 SECTION XIV
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).
32034-32035/2011
(Arising out of impugned final judgment and order dated 18/03/2011
in WPC No. 242/2010 and order dated 06/09/2011 in RP No. 41/2011 in
WPC No. 242/2010 passed by the High Court Of Gauhati)
STATE OF ARUNACHAL PRADESH & ORS. Petitioner(s)
VERSUS
F.C.I & ORS. Respondent(s)
(with appln. (s) for c/delay in depositing the amount and
directions and impleadment and interim directions and permission
for withdrawal of amount and permission to file additional
documents and vacating stay and office report)
(For final disposal)
WITH
SLP(C) No. 34228/2013
(With appln.(s) for directions and appln.(s) for permission to file
additional documents and appln.(s) for c/delay in filing SLP and
Office Report)
SLP(C) No. 8265/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for permission to file additional documents
and appln.(s) for permission to file additional documents and
Interim Relief and Office Report)
SLP(C) No. 25379/2014
(With appln.(s) permission to file additional documents and appln.
(s) for exemption from filing c/c of the impugned judgment and
Interim Relief and Office Report)
Date : 17/10/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Rajiv Dutta, Sr. Adv.
Mr. Pallav Sisodia, Sr. Adv.
Mr. Ranji Thomas, AG
Signature Not Verified
Mr. Devendra Singh,Adv.
Digitally signed by
Meenakshi Kohli
Date: 2014.10.18
08:15:25 IST
Reason: Mr. Sunil Kumar Jain,Adv.
For Respondent(s) Mr. Arun Kumar Beriwal,Adv.
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Mr. Parag Tripathi, Sr. Adv.
Mr. Ajit Pudussery,Adv.
Mr. K. Vijayan, Adv.
Ms. Shruti S. Hazarika, Adv.
Mr. R.P. Bhat, Sr. Adv.
Mr. D.L. Chidananda, Adv.
Mr. Charul Sarin, Adv.
Mr. Abhinav Mukherjee, Adv.
Ms. Anil Katiyar, Adv.
Ms. Sushma Suri,Adv.
Mr. A.K. Ganguli, Sr. Adv.
Mr. Vikash Singh, Sr. Adv.
Mr. Sunil Kumar Jain,Adv.
Mr. Pawanshree Agrawal, Adv.
Mr. Parmatma Singh, Adv.
Mr. Rauf Rahim,Adv.
Mr. Chandra Prakash,Adv.
Mr. Ahanthem Henry, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A.3 in SLP(C) No. 25379/2014 The application for impleadment is allowed.
The Secretary, Government of India, Ministry of Consumer affairs, Food and Public Distribution Department of Food and Public Distribution, Krishi Bhawan, New Delhi; The Joint Secretary, Government of India, Ministry of Consumer Affairs, Food and Public Distribution Department of Food and Public Distribution, Krishi Bhawan, New Delhi; The General Manager (Sr. Regional Manager), Food Corporation of India, Regional Office, Guwahati – 7, Assam; The Area Manager (District Manager), Food Corporation of India, Tezpur, Assam; The Area Manager (District Manager), Food Corporation of India, Dibrugarh, Assam; The Area Manager (District Manager), Food Corporation of India, North Lakhimpur, Assam are impleaded as party 2 respondents.
Cause Title be amended.
Let notice be issued on newly impleaded respondents.
Mr. Ajit Pudussery, learned counsel accepts notice on behalf of the newly impleaded respondents. No separate notice be issued.
I.A. No. 3 stands disposed of.
The newly impleaded respondents may file their affidavit with regard to claim of petitioner – Arunachal Pradesh stating whether they are supposed to pay the decreetal amount.
Post these matters on 9th December, 2014 for final disposal.
In the meantime, interim order passed by this court will continue.
(MEENAKSHI KOHLI) (SUMAN JAIN)
COURT MASTER COURT MASTER
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