Supreme Court - Daily Orders
Surya Roshni Ltd vs Employees Provident Fund on 28 August, 2019
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(C) NOS. 1972-1973/2019 IN C.A. NOS. 3965-3966/2013
SURYA ROSHNI LTD PETITIONER(S)
VERSUS
EMPLOYEES PROVIDENT FUND & ORS. RESPONDENT(S)
O R D E R
IA No.52547/2019 is rejected.
Having perused the Review Petitions and the connected papers with meticulous care, we do not find any justifiable reason to entertain the review petitions.
The Review Petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
.................................J. [ARUN MISHRA] .................................J. [NAVIN SINHA] NEW DELHI;
AUGUST 28, 2019.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.08.29 16:40:18 IST Reason:ITEM NO.1001 SECTION IV-A (CHAMBER MATTER) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) NOS. 1972-1973/2019 IN C.A. NOS. 3965-3966/2013 SURYA ROSHNI LTD PETITIONER(S) VERSUS EMPLOYEES PROVIDENT FUND & ORS. RESPONDENT(S) (IA No.52552/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.52542/2019-STAY APPLICATION and IA No.52547/2019-ORAL HEARING) Date : 28-08-2019 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER (Signed order is placed on the file)