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Supreme Court - Daily Orders

Kushal Limited vs Regional Provident Fund Commissioner I on 20 May, 2020

Bench: Arun Mishra, S. Abdul Nazeer, Indira Banerjee

                                                           1

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION

                                         CIVIL APPEAL     NO.    1920 OF 2020

                         KUSHAL LIMITED                                         Appellant(s)

                                                          VERSUS

                         REGIONAL PROVIDENT FUND
                         COMMISSIONER-I, Ahmedabad & ORS.                     Respondent(s)


                                                      O R D E R

We find no ground to interfere with the impugned order passed by the Tribunal. The appeal is, accordingly, dismissed.

Pending interlocutory application(s), if any, is/are disposed of.

.......................J. [ ARUN MISHRA ] .......................J. [ S. ABDUL NAZEER ] .......................J. [ INDIRA BANERJEE ] New Delhi;

MAY 20, 2020.





Signature Not Verified

Digitally signed by
JAYANT KUMAR ARORA
Date: 2020.05.22
18:55:42 IST
Reason:
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ITEM NO.7         Virtual Court 3                 SECTION XVII

                 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(s).   1920/2020

KUSHAL LIMITED                                           Appellant(s)

                                    VERSUS

REGIONAL PROVIDENT FUND COMMISSIONER I, Ahmedabad & ORS. Respondent(s) (IA No.40230/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.40229/2020-EX-PARTE STAY ) WITH C.A. No. 2088/2020 (XVII) (FOR ADMISSION and IA No.44087/2020-EX-PARTE STAY) Date : 20-05-2020 These appeals were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MS. JUSTICE INDIRA BANERJEE Counsel for the parties Mr. Jay Savla, Sr. Adv.

Mr. Rahul Gupta, Adv.

Mr. Jasdeep Singh Dhillon, Adv. Ms. Shilpi Chowdhary, Adv. Mr. Prabhat K. Chaurasia, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Sanjay Bhatt, Adv.

Mr. Rabin Mazumdar, Adv.

Ms. Akansha Srivastava, Adv.

Ms. Mayuri Raghuvanshi, AOR Mr. Vyom Raghuvanshi, Adv.

UPON hearing the counsel the Court made the following O R D E R Civil Appeal No. 1920/2020 The appeal is dismissed in terms of the signed order.

Pending interlocutory application(s), if any, is/are disposed of.

3 Civil Appeal No. 2088/2020

List on 22.05.2020.

(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)