Supreme Court - Daily Orders
Phoenix Arc Pvt. Ltd vs The Assistant Provident Fund ... on 1 June, 2018
Bench: L. Nageswara Rao, Mohan M. Shantanagoudar
SLP(C) 14005-14006/2018
ITEM NO.7 COURT NO.4 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos. 14005-14006/2018
(Arising out of impugned final judgment and order dated 28-04-2018
in WA Nos. 998/2018 and 999/2018 passed by the High Court Of
Judicature At Madras)
PHOENIX ARC PVT. LTD Petitioner
VERSUS
THE ASSISTANT PROVIDENT FUND COMMISSIONER
AND RECOVERY OFFICER & ORS. Respondents
(FOR ADMISSION and I.R. and IA No.77367/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 01-06-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
(Vacation Bench)
For Petitioner
Mr. Gaurav Agrawal, AOR
For Respondents
Ms. Padma Priya, Adv.
Mr. Rishabh Sancheti, Adv.
Mr. Anchit Bhandari, Adv.
Mr. K. Paari Vendhan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petitions are dismissed. Pending interlocutory applications, if any, shall Signature Not Verified Digitally signed by DEEPAK GUGLANI stand disposed of.
Date: 2018.06.01 17:06:07 IST Reason: (Deepak Guglani) (Kailash Chander) Court Master Court Master