Supreme Court - Daily Orders
K. Balachandran (Dead) Thr. Lrs vs Central Provident Fund Commissioner . on 29 September, 2022
ITEM NO.4 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. S.P.S. LALER
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)
Date : 29-09-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. P. V. Dinesh, AOR
Mr. Rahul Raj Mishra,Adv.
Mr. Bineesh K.,Adv.
For Respondent(s)
Mr. Snehasish Mukherjee, AOR
Mr. Mayank Sapra,Adv.
Mr. Avanish Kumar Singh,Adv.
Mr. Naresh Kumar, AOR
Mr. C. K. Sasi, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
The office report indicates that Respondent Nos. 1 to 3 have already filed the counter affidavit.
Learned counsel for the petitioners has not filed application for substitution to bring on record Lrs. of deceased respondent Signature Not Verified No.4.
Digitally signed by MADHU GROVER Date: 2022.09.30 15:02:49 IST Reason:Ld. Counsel for the petitioners seeks and is given two weeks time to file application for deletion in respect of Respondent No.4. If the same is filed and is in order,be processed for listing before the Hon’ble Judge in Chambers. In case of default whereof list the matter again before this Court on 18.11.2022.
S.P.S. LALER Registrar MG