Supreme Court - Daily Orders
M/S Shiva Agro Industries Pvt Ltd vs Employees Provident Fund Organization on 18 November, 2014
Bench: M.Y. Eqbal, Shiva Kirti Singh
ITEM NO.7 COURT NO.10 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 30170/2014
(Arising out of impugned final judgment and order dated 21/08/2014
in LPA No. 638/2012,21/08/2014 in CWJ No. 3635/2010 passed by the
High Court Of Patna)
M/S SHIVA AGRO INDUSTRIES PVT LTD Petitioner(s)
VERSUS
EMPLOYEES PROVIDENT FUND ORGANIZATION AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 18/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Sohan Singh Rana,Adv.
Mrs. Bindra Chandra,Adv.
Ms. Priya Adlakha,adv.
Mr. Avinash Tripathi,Adv.for
M/s S. S. Rana & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The Special Leave Petition is dismissed.
(SUMAN WADHWA) (INDU POKHRIYAL)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2014.11.18
16:29:10 IST
Reason: