Supreme Court - Daily Orders
National Confed.Of Offrs.Assn. vs Zohra Chatterji, Secy. Min. Of Tex.N.D. on 2 April, 2014
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ITEM NO.1(PH) COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (C) NO. 408 OF 2011 IN W.P(C) NO. 427/1999
NATIONAL CONFEDERATION OF OFFICERS ASSOCIATION
OF CENTRAL PUBLIC SECTOR UNDERTAKING, U.P.
THROUGH ITS PRESIDENT Petitioner(s)
VERSUS
ZOHRA CHATTERJI, SECRETARY, MINISTRY OF TEXTILES,
GOVERNMENT OF INDIA, NEW DELHI Respondent(s)
(With appln.(s) for directions and direction/modification and office
report)
(FOR FINAL DISPOSAL)
Date: 02/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Sanjiv Sen, Sr. Adv.
Mr. F.I. Choudhury, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
For Respondent(s) Mr. P.P. Malhotra, ASG
Mrs. B. Sunita Rao, Adv.
Mr. Chetan Chawla, Adv.
Mr. Anurag, Adv.
Ms. Reena Singh, AAG, UP.
Mr. Anuvrat Sharma, Adv.
Ms. Alka Sinha, Adv.
UPON hearing counsel the Court made the following
O R D E R
In spite of repeated orders passed by this Court, Mr. P.P. Malhotra, learned ASG, has addressed very comprehensive submissions trying to explain the non-payment of the amounts which have been duly sanctioned through an Act of Parliament. We are not impressed with any of the explanations given by Mr. P.P. Malhotra, learned ASG. We are also not impressed with the justification given by Ms. Pushpa Subramanium, Joint Secretary, Ministry of Textiles, who is present in Court in person. We, therefore, direct that payment as stipulated under the Appropriation Act, 2014 (No.13 of 2014) at Serial No.93 of Schedule to Sections 2 and 3 shall be released within a period which shall be specified tomorrow i.e. 3rd April, 2014 after Mr. P.P. Malhotra, learned ASG, takes instructions from the Competent Authority.
We make it clear that the directions issued in the present proceedings are confined only to the present matter. List the matter on 3rd April, 2014 as part heard at 10.30 a.m. as Item No.1.
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