Charu Kishor
Mehta Vs. Lilavati Kirtilal Mehta M. Trust & Ors [2007] Insc 838 (20 August 2007)
K.
G. Balakrishnan & R. V. Raveendran
O R D
E R IA No.1 in CIVIL APPEAL NO.1575 OF 2007 K. G. Balakrishnan, CJI., While
granting leave on 26.3.2007, we made an interim order appointing Dr. Narendra Trivedi,
Vice-President of the Lilavati Hospital and Dr. K.Ramamurthy, Senior Consultant
in that hospital, as Joint Administrators to be in charge of the day to day
running of the Hospital and the Research Institute.
2. Dr.
K. Ramamurthy has written a letter dated 14.6.2007 to the Registry of this
Court, expressing his inability to function as an administrator, due to ill
health.
3. The
appellant has also made this application seeking modification of the order
dated 26th March, 2007 to appoint Dr. (Mrs.) Ketayun R.Dhunjibhoy,
Chief of Laboratories in place of Dr. K.Ramamurthy, so that Dr. Narendra Trivedi
and Dr. (Mrs.) Ketayun R.Dhunjibhoy can act as joint-administrators.
4. The
said application has been resisted by the contesting respondents inter alia on
the ground that Dr. Dhunjibhoy is not senior enough for being appointed as a
Joint Administrator and her appointment may cause administrative problems as
there are more than 30 of the consultants working in the hospital, senior to
her.
5. We
have considered the rival submissions. We are of the view that interest of
justice would be served if Dr. K.Ramamurthy is replaced by a retired Judge of
the Bombay High Court as the Joint- administrator. Accordingly, we appoint Mr.
Justice A. A. Halbe, retired Judge of Bombay High Court, No.144, 'JYESHTHA', Tarangan
Housing Complex, Near Cadbury Factory, Thane-400 606, Maharashtra (Tel : 022 -
25408849), as Joint Administrator in place of Dr. K. Ramamurthy. Subject to the
said modification, the interim order dated 26.3.2007 shall continue to operate.
6. The
remuneration payable to Mr. Justice A. A. Halbe will be determined in due
course.
7. We
are sure that the City Civil Court, Mumbai, is making all efforts to dispose of
Suit No.1997/2006 at an early date, within the time stipulated in our order
dated 26.3.2007.
8.
I.A. No.1/2007 is disposed of accordingly.
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