Supreme Court - Daily Orders
Mun.Corp.Of Delhi Tr.Commr. vs Jaipur Golden Gas Victims Assn.. on 4 April, 2016
Bench: Chief Justice, Uday Umesh Lalit
1
ITEM NO.8 COURT NO.1 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). 13446/2010
(Arising out of impugned final judgment and order dated 23/10/2009
in WP No. 6415/2006 23/10/2009 in WP No. 6415/2006 passed by the
High Court Of Delhi At New Delhi)
MUN.CORP.OF DELHI TR.COMMR. Petitioner(s)
VERSUS
JAIPUR GOLDEN GAS VICTIMS ASSN.& ORS. Respondent(s)
(with office report for direction)
Date : 04/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. P. Parmeswaran,Adv.
For Respondent(s) Ms. Aruna Mehta,Adv.
Mr. Manjeet Chawla,Adv.
Mr. K.L. Janjani,Adv.
Mr. Satya Siddiqui,Adv.
Mr. Sarfraz A. Siddiqui,Adv.
Mr. D.S. Mahra,Adv.
Mrs. Anil Katiyar,Adv.
Mr. Himinder Lal,Adv.
Ms. Rajni Ohri Lal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
While dismissing this special leave petition by our Order dated 11th March, 2016, we had directed the deposit of the Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.04.06 balance amount within six weeks failing which the High Court 16:06:53 IST Reason:
was left free to pass appropriate orders for having the amount deposited, disbursed to the claimants. Learned counsel for the 2 respondent-victims' association submits that the balance amount has not so far been deposited.
In that view, the High Court will be free to take appropriate steps for having the balance amount deposited in terms of the order we have already affirmed. We further direct that the amount lying in deposit in this Court, shall be transferred to the High Court along with the interests accrued on the same to be disbursed to the victims/legal heirs of the victims in accordance with law.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER