Supreme Court - Daily Orders
Life Insurance Corp. Of India vs Madan Lal Gandhi (D) Thr. Lr. . on 7 September, 2015
Bench: Dipak Misra, Prafulla C. Pant
CA 6995/13
1
ITEM NO.3 COURT NO.5 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.6 of 2015 in Civil Appeal No.6995 of 2013
LIFE INSURANCE CORP. OF INDIA & ORS. Appellant(s)
VERSUS
MADAN LAL GANDHI (D) THR. LR. & ORS. Respondent(s)
(For directions and office report)
Date: 07/09/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. Ashok Panigrahi, AOR
Mr. Santosh Kumar, Adv.
For Respondent(s) Ms. Pinky Anand, ASG
Ms. Vibha Datta Makhija, Sr. Adv.
Ms. Sushma Manchanda, Adv.
Ms. Rekha Pandey, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Jay Savla, AOR
Ms. Renuka Sahu, Adv.
Mr. M. Sreenivasamurty, Adv.
Mr. R.K. Singh, Adv.
Mr. Kumar Gaurav, Adv.
Mr. B.N. Dubey, Adv.
Mr. Sajith. P, AOR
Ms. Sushma Suri, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.09.07 It is submitted by Mr. Jay Savla, learned counsel 17:08:08 IST Reason: appearing for the applicant herein that the order dated 7th May, 2015, has not been complied with. CA 6995/13 2 Mr. Ashok Panigrahi, learned counsel appearing for the Corporation would submit that there is wrong calculation on the part of the employees.
We are not concerned with the computation facet. Twenty per cent has to be paid on the basis of the impugned judgment. Let the said amount be paid within two weeks hence. If the amount is not paid and the order is not carried out, the competent authority of the Corporation shall be liable for contempt of this Court.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master