Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3062 OF 2006
JYOTI KUMAR MALVIYA Appellant(s)
VERSUS
INDIAN FARMERS FER. CO-OP. LTD. & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1) Heard the learned Senior Counsel appearing for the parties at
considerable length. We direct the appellant to appear before the
Director (HR) of the Respondent No.1-Society and submit his claim,
who will verify and process the same in accordance with law and
release the permissible benefits, if any, to the appellant within a
period of two months from today.
2) We make it clear that any decision taken at an earlier point
of time shall not stand in the way of the Director (HR), who will
consider the claim of the appellant afresh as per this order.
3) In that view of the matter, we leave open the question of law
and dispose of the appeal.
.......................... J.
(KURIAN JOSEPH)
.......................... J.
(MOHAN M. SHANTANAGOUDAR)
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.04.25
11:14:20 IST
Reason:
.......................... J.
(NAVIN SINHA)
New Delhi;
April, 19, 2018.
ITEM NO.103 COURT NO.5 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3062/2006
JYOTI KUMAR MALVIYA Appellant(s)
VERSUS
INDIAN FARMERS FER. CO-OP. LTD. Respondent(s)
(TO GO BEFORE THREE HONBLE JUDGES)
WITH SLP(C) No. 17705/2011 (XI)
Date : 19-04-2018 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant(s) Mr. S.R. Singh, Sr. Adv.
Mr. Mangal Prasad, Adv.
Mr. Ankur Yadav, Adv.
Ms. Sweta Yadav, Adv.
Mr. Bimal Roy Jad, AOR
Ms. Asha Gopalan Nair, AOR
For Respondent(s) Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. Sudhir Nandrajog, Sr. Adv.
Mr. Abhay Kumar, AOR
Mr. Saurabh Mishra, Adv.
Mr. Praneet Pranav, Adv.
Ms. Kirti Dua, Adv.
Mr. A.K. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No(s). 3062/2006:
The appeal is disposed of in terms of the signed non-
reportable judgment.
Pending applications, if any, stand disposed of.
SLP(C) No. 17705/2011:
nd
List on Wednesday, the 2 May, 2018 in the miscellaneous list.
(R. NATARAJAN) (RENU DIWAN)
COURT MASTER (SH) ASST.REGISTRAR
(Signed non-reportable judgment is placed on the file)