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K. Balachandran (Dead) Thr. Lrs vs Central Provident Fund Commissioner . on 16 October, 2023

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                                     1

     ITEM NO.1705                              COURT NO.4                SECTION XI-A

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     IA 15025/2023,163058/2023,163062/2023,163063/2023, in Petition(s)
     for Special Leave to Appeal (C) No(s). 27569/2016

     K. BALACHANDRAN (DEAD) THR. LRS & ORS.                              Petitioner(s)

                                                    VERSUS

     CENTRAL PROVIDENT FUND COMMISSIONER . & ORS.                        Respondent(s)

     IA No. 163063/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING
     THE APPLICATION FOR SETTING ASIDE THE ABATEMENT
      IA No. 15025/2023 - APPLICATION FOR SUBSTITUTION
      IA No. 163058/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
     APPLN.
      IA No. 163062/2023 - SETTING ASIDE AN ABATEMENT

     Date : 16-10-2023 The matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
                                               [IN CHAMBER]


     For Petitioner(s)                 Mr. P. V. Dinesh, AOR
                                       Ms. Anna Oommen, Adv.


     For Respondent(s)                  Mr. Vikram Hegde, AOR
                                       Mr. Chitwan Sharma, Adv.
                                       Mr. Jagrit Vyas, Adv.

                                       Mr. Naresh Kumar, AOR

                                       Mr. C. K. Sasi, AOR
                                       Ms. Meena K Poulose, Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Heard learned counsel for the parties.

IA No.163063/2023:

On due consideration, delay of 176 days in filing application  2 for setting aside abatement, is condoned. The abatement is set aside.

IA Nos.15025/2023, 163058/2023 and 163062/2023:

Delay of 236 days in filing application for substitution is also condoned and the application for substitution to bring on record the Lrs. of deceased petitioner no.4, is allowed. Let the record be corrected.

(JATINDER KAUR)                                   (NIDHI WASON)
P.S. to REGISTRAR                                 COURT MASTER (NSH)