Supreme Court - Daily Orders
Thdc India Limited Employee Provident ... vs The Administrator Dewan Housing ... on 6 September, 2022
1
ITEM NO.51 REGISTRAR COURT. 2 SECTION XVII
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 SH. S.P.S. LALER
IA 103076/2022,103077/2022, in CIVIL APPEAL Diary No(s). 16955/2022
THDC INDIA LIMITED EMPLOYEE PROVIDENT FUND Petitioner(s)
VERSUS
THE ADMINISTRATOR DEWAN HOUSING FINANCE CORPORATION LIMITED & ORS.
Respondent(s)
IA No. 103076/2022 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 103077/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-09-2022 These matters were called on for hearing today.
For Petitioner(s) Mr Tabrez Malawat, Adv
Mr Syed Hamza, Adv
Mr Sujeet Kumar, Adv
Mr N D Kaushik, Adv
Mr Abhaya Nath Das, Adv
Mr V K Shukla, Adv
Mr Sugam Mishra, Adv
Mr S.S Bandyopadhyay, Adv
Ms Riya Soni, Adv
Mr Ankit Verma, Adv
Ms Archana Kumari, Adv
Mr Rohit Kumar, Adv
Mr Rahul Gupta, Adv
Mr Abhimanyu Singh. Adv
Mr Parveen Kumar, Adv
Mr Sunny Vashist, Adv
Mr. Satish Kumar, AOR
For Respondent(s)
UPON hearing the counsel through Video Conference, the Court
made the following
O R D E R
Signature Not Verified Digitally signed by Delay in refiling is condoned.
MADHU GROVER Date: 2022.09.07 14:23:35 IST Reason:Registry to proceed further.
S.P.S. LALER Registrar MG