Supreme Court - Daily Orders
The Kelvin Jute Co.Ltd.Wors.P.F.. And ... vs Krishna Kumar Agarwala . And Ors. on 11 April, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar, Navin Sinha
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OUT TODAY
ITEM NO.19 COURT NO.5 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 9 and 10 of 2016
in
Civil Appeal No(s). 2591 of 2006
THE KELVIN JUTE CO.LTD.WORS.P.F. AND ORS. Appellant(s)
VERSUS
KRISHNA KUMAR AGARWALA AND ORS. Respondent(s)
WITH
I.A.No. 6 of 2017 in C.A. No. 2593/2006 (XVI)
Date : 11-04-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant(s) Mr. Sanjiv Sen, Sr. Adv.
Mr. Krishnan Venugopal, Sr. Adv.
Mr. P. V. Sarvanaraja, Adv.
Mr. C. Mukund, Adv.
Mr. B. K. Jain, Adv.
Mr. Gopal Shankarnarayanan, Adv.
Mr. Satish Vig, AOR
Dr. Kailash Chand, AOR
Mr. Sudhir Chandra, Sr. Adv.
Mr. V. Giri, Sr. Adv.
Mr. Bhaskar P. Gupta, Sr. Adv.
Mr. Parijat Sinha, Adv.
Mr. C. K. Jain, Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. Anirban Sen, Adv.
Mr. Rudra Dutta, Adv.
Mr. Kailash Vasudev, Sr. Adv.
Signature Not Verified
Dr. R. M. Sharma, Adv.
Mr. S. N. Mitra, Adv.
Digitally signed by
MAHABIR SINGH
Date: 2018.04.11
17:09:12 IST
Reason: Mr. Apoorva Agrawal, Adv.
Mr. Rahul Gupta, Adv.
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Mr. Snehasish Mukherjee, AOR
Mr. Dipak Kumar Jena, AOR
Ms. Aruna Gupta, AOR
Ms. Indra Sawhney, AOR
UPON hearing the counsel the Court made the following
O R D E R
In the Supplementary Affidavit dated 24.07.2017 filed on behalf of Mr. Sunil Kumar Deb, Regional Provident Fund Commissioner – II, RO, Barrackpore, Kolkata in I.A.No. 10 of 2016, it has been stated that damages and interest have been quantified and that M/s Trend Vyapaar Ltd. is liable to pay such damages and penal interest.
Having heard Mr. Kailash Vasudev, learned senior counsel, and Mr. S. K. Padhy, Regional Provident Fund Commissioner, who is present in Court today, we feel that the presence of Mr. Sunil Kumar Deb is also required for further clarification.
We direct both Mr. S. K. Padhy and Mr. Sunil Kumar Deb to be personally present before the Court tomorrow i.e. on 12.04.2018 at 02.00 PM. The original record (in three volumes) be handed over to the Court Masters, to be kept in safe custody.
List tomorrow i.e. on 12.04.2018 at 02.00 PM.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR