Supreme Court - Daily Orders
The Central Provident Fund ... vs N. Satheesan on 8 February, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.18 COURT NO.14 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2301/2019
(Arising out of impugned final judgment and order dated 19-01-2018
in OPCAT No. 167/2017 passed by the High Court Of Kerala At
Ernakulam)
THE CENTRAL PROVIDENT FUND COMMISSIONER & ORS. Petitioner(s)
VERSUS
N. SATHEESAN & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.18608/2019-CONDONATION OF DELAY
IN FILING )
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Apoorva Agrawal, Adv.
Mr. Sanjay K. Shandilya, Adv.
Mr. Hemant Sharma, Adv.
Mr. Mushtaq Ahmad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of limitation.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2019.02.09
13:07:15 IST
Reason: