PRIYAMVADA DEVI BIRLA Vs. PRADIP KUMAR KHAITAN

JUDGEMENT

(1.) These three applications have been taken out sometime in the year 2014 by Justice R. V. Raveendran, a former Judge of the Hon'ble Supreme Court of India and the Administrator appointed by the order dated 4th October, 2012 passed by this High Court. Subsequently by an order dated 10th April, 2019, a new APL Committee has been formed consisting of the Hon'ble Justice Mohit Shantilal Shah (Retired), former Chief Justice of this Court and the Bombay High Court and two nominees of the respective parties. This order was modified by a subsequent order dated 16th April, 2019 with certain observations with regard to bearing of expenses as well as remuneration of the three members of the APL Committee.

(2.) It is submitted on behalf of the applicant - Justice Raveendran - that his resignation from the Committee was accepted by this Court sometime after filing of these three applications, which was also taken note of by the Hon'ble Supreme Court in the order dated 16th March, 2015. The learned advocate appearing on his behalf submits that in that view of the matter, the applications have effectively become infructuous.

(3.) Taking into consideration the fact that a new APL Committee has been constituted in terms of our order dated 10th April, 2019 (as modified by the order dated 16th April, 2019), we are of the view that the issues sought to be raised in these three applications by the erstwhile member of the APL Committee are not required to be dealt with at his instance. As such, no order is required to be passed and the three applications stand disposed of accordingly.