Supreme Court - Daily Orders
M.V. Katoch, Dg Icmr vs Shyamala Balasubramanian . on 24 January, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.35 COURT NO.1 SECTION XII
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 (Civil) No(s).18536-18538/2013
(From the judgement and order dated 01/08/2012 in CP No.1221/2011,
CP No.1309/2011,CP No.1310/2011 of The HIGH COURT OF MADRAS)
M.V. KATOCH, DG ICMR Petitioner(s)
VERSUS
SHYAMALA BALASUBRAMANIAN & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date: 24/01/2014 These Petitions were MENTIONED today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Mohan Jain, ASG
Ms. Anjani Aiyagari, Adv.
Mr. Prashant Kumar, Adv.
Mr. Deepak Jain, Adv.
Mr. D.K. Thakur, Adv.
Ms. Sushma Suri, AOR
For Respondent(s) Mr. Vijay Narayan, Sr. Adv.
Mr. B. Ragunath, Adv.
Mr. Vijay Kumar, AOR
UPON hearing counsel the Court made the following
O R D E R
It is the stand of learned Additional Solicitor General that in contempt petitions, the High Court is not justified in issuing fresh directions. He also suggested for representation to the authority and the same would be considered.
Accordingly, the respondents are permitted to make a representation regarding pension and other benefits to the petitioner No.1, Director General, Indian Council of Medical Research, within a period of two weeks from today. On such representation being made, the authority concerned is directed to pass orders within a period of four weeks thereafter.
This Court records its appreciation for the fair stand taken by Mr. Mohan Jain, learned Additional Solicitor General.
List the matter after eight weeks.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |