Supreme Court - Daily Orders
The Kelvin Jute Co.Ltd.Wors.P.F.. vs Krishna Kumar Agarwala on 12 September, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.1 COURT NO.4 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No.2364 of 2018 in Civil Appeal No.2591/2006
THE KELVIN JUTE COMPANY LTD.
WORKERS PROVIDENT FUND & ORS. Appellant(s)
VERSUS
KRISHNA KUMAR AGARWALA & ORS. Respondent(s)
{(IA No.128654/2018 – For Appropriate Orders/Directions; and, IA
No.128655/2018 – For Appropriate Orders/Directions) - (Previously
IA Nos.9 & 10 of 2016)}
WITH
MA No.2363 of 2018 in C.A. No.2593/2006 (XVI)
(IA No.128643/2018 (Previously IA No.6 of 2016) – For Appropriate
Orders/Directions)
Date : 12-09-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Counsel for the Parties:
Mr. Sanjiv Sen, Sr. Adv.
Mr. Naresh Kumar, AOR
Mr. Deepak Goel, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mrs. Anil Katiyar, Adv.
Mr. Keshav Mohan, Adv.
Mr. Smarhar Singh, AOR
Mr. Piyush Choudhary, Adv.
Mr. V. Giri, Sr. Adv.
Mr. Parijat Sinha, Adv.
Mr. C.K. Jain, Adv.
Mr. Anirban Sen, Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. Gaurav Ghosh, Adv.
Signature Not Verified
Mr. Rudra Dutta, Adv.
Digitally signed by
NARENDRA PRASAD
Date: 2018.09.14
13:08:05 IST
Reason: Mr. Krishnan Venugopal, Sr. Adv.
Mr. P.V. Saravana Raja, AOR
: 2 :
Mr. Gopal Shanker Narayanan, Adv.
Mr. Satish Vig, Adv.
Mr. Dipak Kumar Jena, AOR
Ms. Minakshi Ghosh, Adv.
Ms. Jaladhar Das, Adv.
Mr. Snehasish Mukherjee, AOR
Ms. Aruna Gupta, AOR
Mr. Parijat Sinha, AOR
Ms. Indra Sawhney, AOR
UPON hearing the counsel the Court made the following
O R D E R
These applications are filed for modification of the directions contained in the judgment dated 21.01.2016 in Civil Appeal No.2591 of 2006 and Civil Appeal No.2593 of 2006 After hearing learned Senior Counsel for both the sides, we are of the opinion that these applications be heard by the same Bench which passed the judgment and which issued notice on the applications for modification.
Registry is directed to place the papers before Hon’ble the Chief Justice of India for appropriate orders.
(MUKESH KUMAR) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR