19 April 2018
Supreme Court
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JYOTI KUMAR MALVIYA Vs INDIAN FARMERS FER. CO-OP. LTD.

Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-003062-003062 / 2006
Diary number: 12866 / 2006
Advocates: BIMAL ROY JAD Vs ABHAY KUMAR


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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)

  .......................... J.         (NAVIN SINHA)

New Delhi; April, 19, 2018.

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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:

List on Wednesday, the 2nd May, 2018 in the miscellaneous list.

(R. NATARAJAN)                                  (RENU DIWAN) COURT MASTER (SH)                               ASST.REGISTRAR

(Signed non-reportable judgment is placed on the file)