Supreme Court - Daily Orders
The Kelvin Jute Co.Ltd.Wors.P.F.. And ... vs Krishna Kumar Agarwala . And Ors. on 10 May, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
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ITEM NO.4 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
I.A. 9 & 10/2016 in Civil Appeal No(s). 2591/2006
THE KELVIN JUTE CO.LTD.WORS.P.F.& ORS. Appellant(s)
VERSUS
KRISHNA KUMAR AGARWALA & ORS. Respondent(s)
(for directions and office report)
WITH
I.A.No. 6 of 2016 in C.A. No. 2593/2006
(With appln.(s) for directions and Office Report)
Date : 10/05/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. Satish Vig, Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Dr. Kailash Chand, Adv.
For Respondent(s) Dr. A. M. Singhvi, Sr. Adv.
Mr. Krishnan Venugopal, Sr. Adv.
Mr. P. V. Saravana Raja, Adv.
Mr. Sudhir Chandra, Sr. Adv.
Mr. Bhaskar P. Gupta, Sr. Adv.
Mr. Parijat Sinha, Adv.
Mr. C. K. Jain, Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. S. C. Ghosh, Adv.
Mr. Gaurav Ghosh, Adv.
Ms. Akriti Jain, Adv.
Mr. Saugata Nath Mitra, Adv.
Signature Not Verified
Mr. Rahul Gupta, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.05.13
16:55:44 IST
Reason:
Mr. Dipak Kumar Jena, Adv.
Mr. Snehasish Mukherjee, Adv.
Ms. Aruna Gupta, Adv.
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UPON hearing counsel the Court made the following
O R D E R
Pending disposal of these applications, we direct the Provident Fund Commissioner, acting through its jurisdictional delegate, to determine the outstanding amounts due from the respondents and submit a report to this Court within three months.
In the meanwhile, we direct the 7th respondent - Trend Vyapar Ltd. (applicant in I.A.No.10) to deposit an amount of Rs.1.95 crores before the Provident Fund Commissioner within a period of three months from today, without prejudice to all contentions available in the pending cases. List on 30.08.2016.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master