SUPREME COURT OF INDIA

Before:- S.C. Agrawal and B.N. Kirpal, JJ.

I.A. Nos. 32-33, 34-35 and 36-37 in C.A. Nos. 3187-88/88. D/d. 21.8.1998.

Union Carbide Corporation Ltd. - Appellant

Versus

Union of India and others - Respondents

Bhopal Memorial Hospital Trust - Constitution of - Bhopal Hospital Trust to Render accounts - Directions issued.

[Para ]

JUDGMENT

1. We have been informed that subsequent to the passing of the Order dated May 15, 1998 the Bhopal Memorial Hospital Trust has been constituted with Shri Justice A.M. Ahmadi as the Chairman. The said Trust has now started functioning.

2. The learned Additional Solicitor General submits that certain amounts were advanced to Sir Ian Percival as the sole trustee of the Bhopal Hospital Trust and accounts were submitted by Sir Percival in respect of the period from April 1, 1994 to March 31, 1996. The accounts for the subsequent period were not submitted during the lifetime of Sir Ian Percival and his successor Trustees have also not submitted the accounts. The learned Additional Solicitor General also states that certain comments had been submitted respect of the accounts which were submitted' by Sir Ian Percival but no response has been given by the trustees of the Bhopal Hospital Trust to those comments. Dr. A.M. Singhvi, the learned senior counsel appearing for the Trustees of the Bhopal Hospital Trust states that the complete up to date accounts for the period till the Hospital was taken over by the Bhopal Memorial Hospital Trust shall be submitted before the Board of Trustees of the Bhopal Memorial Hospital Trust within 12 weeks and response to the comments in respect of the accounts which were submitted for the period April 1, 1994 to March 31, 1996 will also be submitted along with the said accounts. The balance amount if any lying with the Trustees of the Bhopal Hospital Trust will also be deposited with the Board of Trustees of the Bhopal Memorial Hospital Trust. The Board of Trustees shall look into the said accounts and comments and seek any direction, if considered necessary, from this Court.

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