Supreme Court - Daily Orders
R.Muthuswamy vs Central Provident Fund Commissioner on 29 November, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.22 COURT NO.6 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 49220/2024
[Arising out of impugned final judgment and order dated 22-09-2023
in WA No. 4257/2019 passed by the High Court of Judicature at
Madras]
R.MUTHUSWAMY Petitioner(s)
VERSUS
CENTRAL PROVIDENT FUND COMMISSIONER & ORS. Respondent(s)
(IA No.269165/2024-CONDONATION OF DELAY IN FILING, IA
No.269162/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.269164/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS
/ANNEXURES )
Date : 29-11-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. Manoj V George, Adv.
Ms. Shilpa Liza George, AOR
Mr. K.M Vignesh Ram, Adv.
Mr. Bibhu Dutta Das, Adv.
Mr. Azeem Samuel, Adv.
Mr. Nasib Masih, Adv.
Ms. Bitty Sudheer, Adv.
Ms. Devika Al, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner, after arguing for some time, states that he may be permitted to withdraw this petition leaving it open for the petitioner to approach the High Court for review of the impugned judgment.
Signature Not Verified2. Accordingly, the special leave petition stands Digitally signed by RAJNI MUKHI Date: 2024.12.02 dismissed as withdrawn with liberty as sought for. 17:37:23 IST Reason:
(RAJNI MUKHI) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)