Supreme Court - Daily Orders
Regional Provident Fund Commissioner vs Tayal Energy Ltd on 30 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.1 COURT NO.11 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). 1008/2013
(Arising out of impugned final judgment and order dated 15/07/2011
in LPA No. 893/2011 passed by the High Court Of Punjab & Haryana At
Chandigarh)
REGIONAL PROVIDENT FUND COMMISSIONER Petitioner(s)
VERSUS
TAYAL ENERGY LTD & ORS. Respondent(s)
(For Final Disposal)
Date : 30/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Shrabani Chakrabarty, Adv.
Mr. Avijit Bhattacharjee, Adv.
For Respondent(s) Mr. Kumud Lata Das, Adv.
Mr. Puneet Kansal, Adv.
Ms. Rachna Gandhi, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Purushottam Sharma Tripathi, Adv.
Mr. Vivek Salathia, Adv.
Mr. Sagar Kumar, Adv.
Mr. Luv Kumar, Adv.
Mr. Ranvir Singh Chillar, Adv.
Mr. Ravi Chandra Prakash, Adv.
UPON hearing counsel the Court made the following
O R D E R
The petitioner and the respondents are directed to furnish convenience volumes containing the relevant Statutes, the Judgments Signature Not Verified they propose to rely upon, the genesis of the Digitally signed by Rajni Mukhi Date: 2016.03.31 liability, the distribution of the amounts recovered from the 16:21:58 IST Reason:
first respondent and the balance, if any left with the Liquidator.2
These particulars shall be furnished on or before 22.04.2016.
We direct the Liquidator under the Punjab Cooperative Societies Act, 1961 to file an affidavit with regard to the aspects referred to above.
Order may be given Dasti to the parties. List on 27.04.2016 as first item.
Ms. Madhavi Divan, learned counsel, is appointed Amicus Curiae to assist this Court in this matter. The Registry is directed to communicate a copy of this order to Ms. Madhavi Divan, learned counsel. The petitioner shall furnish a complete set of paperbook to the Amicus Curiae within two weeks.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master