Supreme Court - Daily Orders
The Regional Provident Fund ... vs Tapas Kumar Datta on 5 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.17 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
27640-27641/2017
(Arising out of impugned final judgment and order dated 29-03-2017
in RP No. 1771/2015 and order dated 26-04-2017 in RA No. 71/2017
passed by the National Consumer Disputes Redressal Commission, New
Delhi)
THE REGIONAL PROVIDENT FUND
COMMISSIONER & ORS. Petitioner(s)
VERSUS
TAPAS KUMAR DATTA Respondent(s)
(IA No.124460/2017-PERMISSION TO APPEAR AND ARGUE IN PERSON and IA
No.141584/2017-APPROPRIATE ORDERS/DIRECTIONS
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
97029/2017)
Date : 05-03-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Judy James, AOR
For Respondent(s) Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioners as well as the respondent who is appearing in person.
We are not inclined to interfere with the orders passed by the National Consumer Disputes Redressal Commission.
The special leave petitions are dismissed. Signature Not Verified Pending applications are disposed of.
Digitally signed by MEENAKSHI KOHLI Date: 2018.03.05 16:50:51 IST Reason: (MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER