Supreme Court - Daily Orders
Cmc Limited vs Deputy Director Employees State ... on 27 May, 2019
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.102 COURT NO.3 SECTION XII-A
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.10343/2011
CMC LIMITED Appellant(s)
VERSUS
DEPUTY DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION Respondent(s)
Date : 27-05-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
(VACATION BENCH)
For Appellant(s) Mr. Shraman Sinha, Adv.
For Mr. Awanish Sinha, AOR
For Respondent(s) None
UPON hearing the counsel the Court made the following
O R D E R
None appears on behalf of the respondent. At the request of learned Senior Counsel appearing for the appellant, list the matter on 03.06.2019 to enable him to get instructions whether the Employee State Insurance (ESI) contribution has been paid either by the appellant-company or by the contractor or not.
(SANJAY KUMAR-II) (RAJINDER KAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.05.28
15:40:15 IST
Reason: