Supreme Court - Daily Orders
Subhashchandra Nandanwar vs Central Provident Fund Commissioner on 24 March, 2026
ITEM NO.19 REGISTRAR COURT. 1 SECTION IX-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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 34438/2025
SUBHASHCHANDRA NANDANWAR Petitioner(s)
VERSUS
CENTRAL PROVIDENT FUND COMMISSIONER & ORS. Respondent(s)
Date : 24-03-2026 This petition was called on for hearing today.
For Petitioner(s) : Mr. Vatsalya Vigya, AOR
For Respondent(s) :
Mr. Siddharth, AOR
Mr. Harshit Manwani, Adv.
Ms. Himanshi Girdhar, Adv.
Mr. Deepanshu Grover, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service was complete on respondent no.1(caveator) on 29.12.2025 but no counter affidavit has been filed yet. Hence, one weeks time as last opportunity is granted to file the same. If filed let the same be taken on record, else further opportunity to file counter affidavit would stand declined.
Service was complete on respondent nos. 2 and 3 in January, 2026 and on respondent no.4 in December, 2025 but none has entered appearance.
After expiry of one week, Registry to process the matter for listing before the Hon'ble Court as per rules as Hon’ble Court has on 24.11.2025 directed to issue notice returnable in six weeks.
Signature Not VerifiedCopy of this Record of proceeding be furnished to the Digitally signed by RUPAM DHAMIJA concerned ld. Advocate-on-record for information and compliance. Date: 2026.03.25 15:37:51 IST Reason:
SUJATA SINGH Registrar HJ