Supreme Court - Daily Orders
M/S. Bright Export Ltd. vs Central Board Of Trustees, Epf ... on 2 January, 2017
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.46 COURT NO.5 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)......CC NO(S).
24293/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/03/2016
IN WPC NO. 2095/2011 AND DATED 08/09/2016 IN RP NO. 293/2016 PASSED
BY THE HIGH COURT OF DELHI AT NEW DELHI)
M/S. BRIGHT EXPORT LTD. PETITIONER(S)
VERSUS
CENTRAL BOARD OF TRUSTEES, EPF ORGANISTAION RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 02/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Ranvir Singh, Adv.
Mr. Rajiv Arora, Adv.
Mr. Deepak Anand, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Permission to file additional documents is granted. We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.01.03
17:25:58 IST
Reason: