Supreme Court - Daily Orders
Alchemist Asset Reconstruction ... vs The Regional Provident Fund ... on 9 October, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.29 COURT NO.7 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 22291/2023
(Arising out of impugned final judgment and order dated 04-08-2023
in WA No. 311/2023 passed by the High Court of Chhatisgarh at
Bilaspur)
ALCHEMIST ASSET RECONSTRUCTION COMPANY LTD & ANR. Petitioner(s)
VERSUS
THE REGIONAL PROVIDENT FUND COMMISSIONER II,
BILASPUR & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 09-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Ms. Varsha Banerjee, Adv.
Ms. Udita Singh, Adv.
Mr. Karan Batura, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned senior counsel for the petitioners, since the matter requires examination, issue notice to the respondents.
In the meantime, there shall be interim stay of further proceedings of recovery against the petitioners subject to the petitioners depositing 50% of the demanded amount with the Provident Fund Authority concerned within three weeks.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.10.09 16:44:17 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR