Supreme Court - Daily Orders
Employees Provident Fund Organization ... vs Ajay Chandra on 10 April, 2018
Bench: Arun Mishra, Uday Umesh Lalit
1
ITEM NO.5 COURT NO.10 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No(s).2302-2342/2017
EMPLOYEES” PROVIDENT FUND ORGANIZATION (EPFO)
ETC.ETC. Petitioner(s)
VERSUS
AJAY CHANDRA ETC.ETC. Respondent(s)
((With appln.(s) for stay)
Date : 10-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. R.M. Sharma,dv.
Mr. Sanjay K. Shandilya,Adv.
Mr. Apoorva Agrawal,Adv.
Mr. Mushtaq Ahmad,AOR
For Respondent(s) Mr. Rajesh Gupta,Adv.
Mr. Harpreet Singh,Adv.
Mr. Sumit R. Sharma,AOR
Mr. Pranjal Saran,Adv.
Mr. Ajay Chandra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. It is stated that since Kerala High Court has reserved the judgment and has not decided it so far inspite of our request made on 20.12.2017.
2. It is stated by learned counsel appearing on behalf of the respondents that in Delhi High Court, additional question has been raised with respect to the Notification Signature Not Verified dated 31.5.2017.
Digitally signed by BALA PARVATHI Date: 2018.04.11 15:28:21 IST Reason:3. In the circumstances, we vacate the interim stay granted on 15.12.2017 and request the concerned High Courts to deal with the matters on merits and not to await the decision of the Kerala High Court.
24. The transfer petitions and all pending applications are accordingly disposed of.
(Sarita Purohit) (Jagdish Chander)
Court master Branch Officer