Supreme Court - Daily Orders
The Kelvin Jute Co.Ltd.Wors.P.F.. vs Krishna Kumar Agarwala on 25 September, 2018
Bench: Kurian Joseph, Rohinton Fali Nariman
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ITEM NO.301 COURT NO.4 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No. 2364 of 2018 in Civil Appeal No. 2591/2006
THE KELVIN JUTE CO.LTD.
WORKERS PROVIDENT FUND & ORS. Petitioner(s)
VERSUS
KRISHNA KUMAR AGARWALA & ORS. Respondent(s)
(IA No.128654/2018 – FOR APPROPRIATE ORDERS/DIRECTIONS and IA
No.128655/2018- FOR APPROPRIATE ORDERS/DIRECTIONS) (Previously IA
Nos. 9 and 10 of 2016)
WITH
MA 2363/2018 in C.A. No. 2593/2006 (XVI)
(IA No.128643/2018 (Previously IA No. 6 of 2016) – FOR APPROPRIATE
ORDERS/DIRECTIONS)
Date : 25-09-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Counsel for the
parties Mr. Krishnan Venugopal, Sr. Adv.
Mr. Sanjeev Sen, Sr. Adv.
Mr. P. V. Saravana Raja, Adv.
Ms. Sheetal Sain, Adv.
Mr. Naresh Kumar, Adv.
Mr. Sudhir Chandra, Sr. Adv.
Mr. V. Giri, Sr. Adv.
Mr. Parijat Sinha, Adv.
Mr. C. K. Jain, Adv.
Mr. Anil Kumar Mishra, Adv.
Mr. Anirban Sen, Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. Gaurav Ghosh, Adv.
Mr. Rudra Dutta, Adv.
Signature Not Verified
Mr. R. Basant, Sr. Adv.
Mr. Gopal Sankar Narayan, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.09.29
10:23:33 IST
Reason:
Mr. Satish Vig, Adv.
Mr. Deepak Goel, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mrs. Anil Katiyar, Adv.
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Mr. Keshav Mohan, Adv.
Mr. Smarhar Singh, Adv.
Mr. Piyush Choudhary, Adv.
Mr. Rishi K. Awasthi, Adv.
Mr. Snehasish Mukherjee, AOR
Mr. Dipak Kumar Jena, AOR
Ms. Asha Gopalan Nair, AOR
Ms. Aruna Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
(IA No.128654/2018 – FOR APPROPRIATE ORDERS/DIRECTIONS and IA No.128655/2018- FOR APPROPRIATE ORDERS/DIRECTIONS) (Previously IA Nos. 9 and 10 of 2016) AND (IA No.128643/2018 – FOR APPROPRIATE ORDERS/DIRECTIONS)(Previously IA No. 6 of 2016) Heard the learned senior counsel appearing on both sides. Arguments concluded.
Orders reserved.
Written submissions, if any, be filed within three weeks.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR