Supreme Court - Daily Orders
Regional Provident Fund Commissioner ... vs A.Majeed Kunju . on 28 January, 2015
ITEM NO.69 REGISTRAR COURT. 1 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 7074/2014
REGIONAL PROVIDENT FUND COMMISSIONER &AN Petitioner(s)
VERSUS
A.MAJEED KUNJU & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 7075/2014
(With Office Report)
SLP(C) No. 7076/2014
(With Office Report)
SLP(C) No. 7107/2014
(With Office Report)
SLP(C) No. 7108/2014
(With Office Report)
SLP(C) No. 7224/2014
(With Interim Relief and Office Report)
Date : 28/01/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. M. Yogesh Kanna,Adv.
Mr. Devashish Bharuka,Adv.
For Respondent(s)
Mr. Nishe Rajen Shonker,Adv.
Ms. Lakshmi N. Kaimal,Adv.
Signature Not Verified
Mr. C. K. Sasi,Adv.
Digitally signed by
Hema Joshi
Date: 2015.01.31
For Impleadment
12:07:17 IST
Reason:
Ms Tessy Varghese, Adv.
Mr K.V. Mohan, Adv.
-2-
Item No.69
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.7074/2014
With regard to respondent Nos. 13 and 14 service is complete but no one has put in appearance. The Ld. Counsel for the petitioner submits that he has information that respondent No.4 has already expired and accordingly the Ld. Counsel for the petitioner to take appropriate steps in respect of the deceased respondent No.4 within two weeks.
In respect of respondent Nos. 1 to 3 and 5 to 12, counter affidavit has not been filed. However, as last opportunity two weeks time is granted to file the same. SLP(C) NO.7075/2014 Service is complete in respect of respondent No.17 but no one has put in appearance.
The Ld. Counsel for the petitioner to take fresh steps with regard to unserved respondent Nos. 7 and 18 within one week.
With regard to respondent Nos. 1 to 6 and 8 to 16 counter affidavit has not been filed. However, as last opportunity two weeks time is granted to file the same. SLP(C) NO.7076/2014 With regard to respondent No.4, who is Union of India, the Ld. Counsel for the petitioner to give effect to service through the standing counsel of the Union of India and to file proof of service within two weeks. -3- Item No.69 Counter affidavit on behalf of respondent Nos. 1,2 and 3 is already on record.
SLP(C) NO.7107/2014 In respect of respondent No.4 service be effected upon the standing counsel for the Union of India within two weeks and to file proof of service within two weeks thereafter. Counter affidavit on behalf of respondent Nos. 1 to 3 is already on record.
SLP(C) NO.7108/2014 Service be effected upon unserved respondent no.2 within two weeks by the Ld. Counsel for the petitioner. Counter affidavit on behalf of respondent no.1 has not been filed. However, as last opportunity two weeks time is granted to file the same.
SLP(C) NO.7224/2014 Service is complete in respect of respondent Nos. 1,3,4,6,7,11,12 and 14 but no one has put in appearance. The Ld. Counsel for the petitioner despite last opportunity failed to file the proof of service with regard to affidavit with proof of service in respect of respondent Nos. 2,5,8 to 10,13 & 15. At this stage, the Ld. Counsel for the petitioner has prayed for effecting service upon those unserved respondents by taking fresh steps. As prayed for, fresh steps be allowed and to be effected within two weeks. -4- Item No.69 Application for impleadment in SLP(C) no. 7074/2014 which has been cured is still pending. Registry to take appropriate steps for listing before the Hon'ble Judge in Chamber.
In the meantime, place all the matters after completion of the process before the Hon'ble Judge in Chamber in due course.
(SURAJIT DEY) Registrar