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K. Balachandran (Dead) Thr. Lrs vs Central Provident Fund Commissioner on 7 May, 2026

     ITEM NO.1701                             COURT NO.10                 SECTION XI-B

                                  S U P R E M E C O U R T O F     I N D I A
                                          RECORD OF PROCEEDINGS

                                      Civil Appeal No(s). 4181/2024

     K. BALACHANDRAN (DEAD) THR. LRS & ORS.                             Appellant(s)

                                                   VERSUS

     CENTRAL PROVIDENT FUND COMMISSIONER & ORS.                       Respondent(s)


     IA No. 1/2016 - CONDONATION OF DELAY IN FILING
     IA No. 2/2016 - CONDONATION OF DELAY IN REFILING /                  CURING THE
     DEFECTS
     IA No. 15167/2018 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES

     Date : 07-05-2026 This matter was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE N.V. ANJARIA
                            [IN CHAMBER]


     For Appellant(s)                :Mr. Abdulla Naseeh V.T., AOR

     For Respondent(s) :Mr. Vikram Hegde, AOR
                        Mr. Trishan Dollny, Adv.

                                      Mr. Naresh Kumar, AOR
                                      Mr. C. K. Sasi, AOR


                             UPON hearing the counsel the Court made the following
                                                O R D E R

The present application is filed for condoning the delay of 2494 days which has taken place in filing the application for setting aside the abatement.

Digitally signed by MINI Date: 2026.05.14 16:20:22 IST Reason:

Having regard to the averments made in the application, delay deserves to be condoned. Delay is condoned. 1  Application is allowed.

I.A. No.229877 of 2025 By this application, what is prayed is to permit the substitution of the heirs and legal representatives of deceased appellant No.8-P.V. Bhageerathi. Details of the heirs and legal representatives of the deceased appellant No.8 are found in paragraph No.2 as well as in the prayer clause. In the facts and circumstances of the case, prayer is granted. The heirs and legal representatives of the deceased appellant No.8 are permitted to bring on record in such capacity. Application is allowed.

Cause title shall be amended accordingly. I.A. No.229881 of 2025 What is prayed in this application is to set aside the abatement in respect of deceased appellant No.8. By the above order, delay in filing the application for setting aside the abatement is condoned and by another order in a separate application, substitution of the heirs and legal representatives of the deceased appellant No.8 is also allowed. In that view, abatement is set aside.

Application is allowed.

I.A. No.242765 of 2025 2  The present application is filed for condoning the delay of 1208 days which has taken place in filing the application for setting aside the abatement.

Having regard to the averments made in the application, delay deserves to be condoned. Delay is condoned. Application is allowed.

I.A. No.242760 of 2025 By this application, what is prayed is to permit the substitution of the heirs and legal representatives of deceased appellant No.6-C. Chandramathy. Details of the heirs and legal representatives of the deceased appellant No.6 are found in paragraph No.2 as well as in the prayer clause. In the facts and circumstances of the case, prayer is granted. The heirs and legal representatives of the deceased appellant No.6 are permitted to bring on record in such capacity. Application is allowed.

Cause title shall be amended accordingly. I.A. No.242767 of 2025 What is prayed in this application is to set aside the abatement in respect of deceased appellant No.6. By the above order, delay in filing the application for setting aside the abatement is condoned and by another order in a 3 separate application, substitution of the heirs and legal representatives of the deceased appellant No.6 is also allowed. In that view, abatement is set aside.

Application is allowed.

I.A. No.230017 of 2025 The present application is filed for condoning the delay of 1286 days which has taken place in filing the application for setting aside the abatement.

Having regard to the averments made in the application, delay deserves to be condoned. Delay is condoned. Application is allowed.

I.A. No.230016 of 2025 By this application, what is prayed is to permit the substitution of the heirs and legal representatives of deceased appellant No.5-P. Gopinathan. Details of the heirs and legal representatives of the deceased appellant No.5 are found in paragraph No.2 as well as in the prayer clause. In the facts and circumstances of the case, prayer is granted. The heirs and legal representatives of the deceased appellant No.5 are permitted to bring on record in such capacity. Application is allowed.

Cause title shall be amended accordingly. 4 I.A. No.230018 of 2025 What is prayed in this application is to set aside the abatement in respect of deceased appellant No.5. By the above order, delay in filing the application for setting aside the abatement is condoned and by another order in a separate application, substitution of the heirs and legal representatives of the deceased appellant No.5 is also allowed. In that view, abatement is set aside.

Application is allowed.

Post before the Regular Bench.

     (MINI)                                               (AKSHAY KUMAR BHORIA)
COURT MASTER (SH)                                           COURT MASTER (NSH)




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