Supreme Court - Daily Orders
Jalan Fritsch Consortium vs Regional Provident Fund Commissioner on 30 January, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO 407 OF 2023
Jalan Fritsch Consortium … Appellant
Versus
Regional Provident Fund Commissioner & Anr …
Respondents
WITH
CIVIL APPEAL NOS 465-469 OF 2023
ORDER
1 We find no error in the order of the National Company Law Appellate Tribunal dated 21 October 2022 read with clarification order dated 2 December 2022 in Company Appeal (AT) (Ins) Nos 987, 643, 801, 915 and 771 of 2022.
2 The appeals are accordingly dismissed.
3 Pending application, if any, stands disposed of.
…..…..…....…........……………….…......CJI [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. Signature Not Verified [Pamidighantam Sri Narasimha] Digitally signed by GULSHAN KUMAR ARORA Date: 2023.02.03 17:32:27 IST Reason: …..…..…....…........……………….…........J. [J B Pardiwala] 2 New Delhi;
January 30, 2023.
-GKA-
3
ITEM NO.15 + 42 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 407/2023
JALAN FRITSCH CONSORTIUM Appellant(s)
VERSUS
REGIONAL PROVIDENT FUND COMMISSIONER & ANR. Respondent(s)
(FOR ADMISSION and IA No.13609/2023-STAY APPLICATION ) WITH CA No 465-469/2023 (FOR ADMISSION and IA No 14898/2023 – Stay Application) Date : 30-01-2023 This appeal was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Appellant(s) Mr. Saurav Kripal, Sr. Adv.
Ms. Pooja Mahajan, Adv.
Ms. Mahima Singh, Adv.
Ms. Arveena Sharma, Adv.
Ms. Komal Abrol, Adv.
Ms. Mehak Nayak, Adv.
Mr. Avinash B. Amarnath, AOR For Respondent(s) Mr. Gaurav H Sethi, Adv.
Mr. Rahul D Oak, Adv.
Mr. Sujoy C Datta, Adv.
UPON hearing the counsel the Court made the following O R D E R 1 We find no error in the order of the National Company Law Appellate Tribunal dated 21 October 2022 read with clarification order dated 2 December 2022 in 4 Company Appeal (AT) (Ins) Nos 987, 643, 801, 915 and 771 of 2022.
2 The appeals are accordingly dismissed.
3 Pending application, if any, stands disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)